Devika Sharma in Ep. 61 of SCC Online Weekly Rewind brings you two top stories of long-awaited developments, judgment on Marital Rape Exception and Stay on Sedition Law, et al.

Top Stories of the Week 

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Sedition Law under scanner| All pending cases to be kept in abeyance; Centre/States urged not to register fresh cases till Section 124A is reviewed 

https://www.scconline.com/blog/post/2022/05/11/sedition-law-review-section-124a-pending-trials-fresh-cases-stay-supreme-court-india-judgment-law-legal-research-updates-news/

Whether Marital Rape Exception should remain on the statute?

https://www.scconline.com/blog/post/2022/05/12/split-verdict-on-criminalization-of-marital-rape-can-a-husband-be-labelled-as-a-rapist-delhi-high-court/

Supreme Court Updates

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“A judge, like Caesar’s wife, must be above suspicion”. Showing undue favour to a party under the guise of passing judicial orders is the worst kind of judicial dishonesty

https://www.scconline.com/blog/post/2022/05/09/judges-undue-favour-judicial-misconduct-dishonesty-supreme-court-judgment-legal-law-updates-research-news/   

Cheque issued as a security and not in discharge of legally recoverable debt; Is the contention sufficient to quash proceedings under N.I. Act at pre-trial stage?

https://www.scconline.com/blog/post/2022/05/11/ni-act-cheques-security-quashment-proceedings-supreme-court-judgments-india-legal-law-research-updates-news/

High Court Updates

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Kerala High Court

Do employers have a responsibility to ensure that delivering and raising a child, shall not be detrimental to female officer’s career?

https://www.scconline.com/blog/post/2022/05/12/do-employers-have-a-responsibility-to-ensure-that-delivering-and-raising-a-child-shall-not-be-detrimental-to-female-officers-career-maternity-benefit/

Karnataka High Court

Work From Home under Maternity Benefit Act can be availed only if nature of work assigned to women is possible for them to work from home

https://www.scconline.com/blog/post/2022/05/12/work-from-home-under-maternity-benefit-act-can-be-availed-only-if-nature-of-work-assigned-to-women-is-possible-for-them-to-work-from-home/

Jammu and Kashmir and Ladakh High Court

Statement that Kashmir is under occupation of armed forces and people of Kashmir reduced to slaves, will be protected under Right to Freedom of Speech and Expression?

https://www.scconline.com/blog/post/2022/05/09/statements-that-kashmir-is-occupied-by-military-or-people-of-that-region-have-been-reduced-to-slaves-will-be-protected-under-right-to-freedom-of-speech-and-expression-jammu-and-kashmir-and-ladakh-hig/

Legislation Updates

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SEBI (Collective Investment Schemes) (Amendment) Regulations, 2022 

https://www.scconline.com/blog/post/2022/05/11/sebi-collective-investment-schemes-amendment-regulations-2022/

Government revokes restrictions on banks as to payment of dividend in case of unamortised expenditure on account of enhancement in family pension 

https://www.scconline.com/blog/post/2022/05/10/government-revokes-restrictions-on-banks-as-to-payment-of-dividend-in-case-of-unamortised-expenditure-on-account-of-enhancement-in-family-pension/

Government notifies sporting events of national importance 

https://www.scconline.com/blog/post/2022/05/10/government-notifies-sporting-events-of-national-importance/

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