June 28, 2022

Law School Achievement Updates – June

Reported by Vranda Agarwal, Nipun Bhatia and Aurin Chakraborty

Maharashtra Political Crisis| No stay on floor test, disqualification proceedings to be kept in abeyance till July 11; Read SC’s directions on Eknath Shinde’s plea

Supreme Court: In a significant development in Maharashtra’s political turmoil, the vacation Bench comprising Surya Kant and J.B. Pardiwala, JJ., directed to

Legislation Updates Rules & Regulations

Single jurisdiction single membership rule applied to Customs Brokers vide Customs Brokers Licensing (Amendment) Regulations, 2022

On 24th June, 2022, Central Board of Indirect Taxes and Customs (CBIC) notified Customs Brokers Licensing (Amendment) Regulations, 2022. The amendment revises

Interviews

In conversation with Manish Dembla, Partner at Kochhar and Co., on being ranked in Chambers Global and Chambers Asia-Pacific along with his journey as a Litigator

Interviewed by Shambhavi Anand

Case Briefs High Courts

Delhi High Court restrains Voltas Care from using VOLTAS trademark/Logo; Ex-parte injunction granted

Delhi High Court: Dinesh Kumar Sharma J. granted an ex parte injunction to Voltas Limited restraining a website from using their registered

Experts Corner Siddharth R Gupta

Extent, Existence and Expiry of Interim Orders – A Judicial Enigma [Part I]

by Siddharth R. Gupta† and Mayank Bansal††
Cite as: 2022 SCC OnLine Blog Exp 51

Hot Off The Press News

Implementation of Circular on ‘Guidelines in pursuance of amendment to SEBI KYC (Know Your client) Registration Agency (KRA) Regulations, 2011

On 24-06-2022, Securities and Exchange Board of India (‘SEBI’), on request from the KYC Registration Agency extended the date of the commencement

Case Briefs High Courts

Are LR’s eligible for insurance claim, even WHEN the policy was purchased after death? Madhya Pradesh HC answers

Madhya Pradesh High Court: While dismissing an appeal filed under Section 173(1) of the Motor Vehicles Act, 1988 challenging award passed by

Case Briefs High Courts

[Violence against Doctors] Kerala High Court| Pre-arrest bail in offences under Kerala Healthcare Act incongruous to legislative mandate

Kerala High Court: In a case concerning attacks against doctors and medical institutions, Bechu Kurian Thomas, J., held that granting

Case Briefs High Courts

Karnataka High Court| Magistrates to consider ‘conduct of Accused’ while deciding application for interim compensation in Cheque dishonour cases

Karnataka High Court: M. Nagarprasanna J. allowed a petition filed under Section 482 of Criminal Procedure Code, 1973 (CrPC) seeking quashing of

Case Briefs Foreign Courts

“Courts must be permitted to consider the State’s interest in preventing gun violence” Read SCOTUS Dissent on New York Gun Law being declared unconstitutional for violating 2nd Amendment

“Question of firearm regulation presents a complex problem—one that should be solved by legislatures rather than courts”.

Case Briefs Supreme Court

“SIT Officials have come out with flying colours unscathed despite all odds”; Read SC’s key observations while upholding SIT’s clean chit to PM Modi in 2002 Gujarat riots

“The protagonists of quest for justice sitting in a comfortable environment in their air-conditioned office may succeed in connecting failures of the State administration at different levels during such horrendous situation, little knowing or even referring to the ground realities and the continual effort put in by the duty holders in controlling the spontaneous evolving situation unfolding aftermath mass violence across the State.”