One Day Workshop on Capacity Building & Personality Development on 4th August
ABOUT HNLU: Established in 2003 by the Government of Chhattisgarh, Hidayatullah National Law University (HNLU) will be completing a journey of two
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Khaitan & Co advises UFO Moviez India Limited and Qube Cinema Technologies Private Ltd on two 50-50 joint venture arrangements
DEAL DETAILS UFO Moviez India Limited and Qube Cinema Technologies Private Limited | Joint Venture Khaitan & Co advised UFO Moviez India
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Supreme Court directs HCs and DGPs of all States to ensure Arnesh Kumar guidelines are issued to lower courts and police authorities to prevent unnecessary arrests
Supreme Court opined that the Jharkhand High Court fell into error in adopting such a casual approach and set aside the impugned order. Thus, granted bail to the husband.
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PCPNDT ACT| Genuine Doctors suffer due to authorities’ non-application of mind and eagerness to act promptly: Gujarat HC upholds discharge order
The duty to maintain register and to keep copy of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 and Rules is enshrined on the owner and staff of the hospital not of the visiting doctors.
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Validity of Registered Sale Deed to be decided only by Civil Court and not Revenue Court: Manipur HC reiterates
At the time of mutation proceedings, the competent authority must examine the manner of acquisition of the title.
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Delhi High Court| TV 18 Broadcast Limited has no exclusive rights over the word “BHAIYAJI” in its popular show “BHAIYAJI KAHIN”
The term “BHAIYAJI” is a word of common use in certain states of India, including Uttar Pradesh and Bihar, and which literally translates into the word “brother” and is therefore, of a non-distinctive character.
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[SpiceJet v. Kal Airways] Delhi High Court upholds Arbitral Award of Rs. 270 crores; rejects SpiceJet’s plea
“The Tribunal provided reasons for the findings delivered, and there was no perversity apparent on the face of the record or which goes to the root of the matter. Therefore, the impugned Award could not be said to be patently illegal.”
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Know Thy Judge | Justice Dhiraj Singh Thakur: 5th Chief Justice of Andhra Pradesh High Court
After completing his LLB, Justice Dhiraj Singh Thakur joined the chambers of his brother and former Chief Justice of India, Justice T.S. Thakur. On 28-07-2023, Justice D.S. Thakur was sworn in as 5th Chief Justice of Andhra Pradesh High Court (estd. on 26-12-2018).
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NMIMS Kirit P Mehta School of Law | 5th International Moot Court Competition, 2023
About the Organiser With the legacy of 38 years, NMIMS has grown to be not only one of the top-10 B-schools in
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Delay of nine months in lodging of FIR by wife; Delhi High Court grants anticipatory bail to husband accused of rape, sexual harassment, cruelty
“During the said period of trial, there is no occasion for the applicant to keep him languishing behind the bars, as it would serve no purpose especially in view of the aforesaid and as it is a trite law that no person is presumed guilty until proven otherwise.”
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SEBI introduces Online Dispute Resolution Portal to harness disputes arising in Indian Securities Market
On 31-7-2023, the Securities and Exchange Board of India (‘SEBI') introduced a common Online Dispute Resolution Portal (‘ODR Portal') which will harness
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1st Edition of the NLUJ-Corporate Law Review Summit, 2023
About the Event The 1st NLUJ-Khaitan & Co Corporate Law Review Summit, 2023 organized by the Journal on Corporate law and Governance is being conducted
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Critical omissions in Sentence Review Board’s consideration; Calcutta High Court directs to reconsider remission plea of man incarcerated for 23 years
The State Sentence Review Board failed to consider the petitioner’s behavior during incarceration, probation leave, and potential risks of recidivism and negative impact on the neighborhood while deciding remission application.
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Allahabad High Court directs medical examination of boy beaten up by police for obstructing traffic
Allahabad High Court directed the Commissioner of Police, Lucknow, to refer the victim’s case to the Chief Medical Superintendent of KGMU.
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Setting Sun on the Beneficial Tax Regime for Offshore Debt under the ECB and FPI-Rupee Bond Routes
by Manisha Shroff† Ritu Shaktawat††, and Sneh Shah†††
Cite as: 2023 SCC OnLine Blog Exp 64
No one should suffer indefinitely due to inaction in police verification for passport issuance: Calcutta High Court
Calcutta High Court decided whether the delay in issuing the passport is due to a lack of verification by the police authorities or if there are genuine concerns regarding the citizenship proof submitted by the petitioner.
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