Bringing you the Best Analytical Legal News
“It must be kept in mind that the policy is not meant to satisfy the requirements from the perspective of a cisgender or a heterosexual and it must always be addressed from the perspective of those persons who fall within the ambit of LGBTQIA community.”
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The Act outlines special provision regarding carrier’s liability and responsibility for specific goods
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A contempt petition was filed before the Court alleging that State Bar Councils are not complying with directions given in Gaurav Kumar v. Union of India, (2025) 1 SCC 641 with specific allegations for Karnataka State Bar Council.
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“While granting emergency leave by invoking its extraordinary jurisdiction, the Court will always keep in mind the interests of the victims and their relatives as well. Their kith and kin might have been murdered after inflicting fatal injuries.”
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The President of India on 8-8-2025, appointed 16 Judges across 5 High Courts.
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ABOUT THE ORGANISERS Government Law College, Mumbai, established in 1855, is the oldest law college in Asia, a pioneer in legal education
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As the third edition of Delhi Arbitration Weekend (September 18—21, 2025) unfolds, DAW not only cements its stature as a leading arbitration forum but also marks a pivotal evolution in the Asia‑Pacific arbitration landscape, drawing expanded participation from preeminent global institutions such as SIAC, ICC, ICSID, and PCA.
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‘The petitioner being a 5-year-old minor cannot be compelled to be deported to Australia. The right against such deportation is protected under Article 21 of the Constitution.’
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The central test to be applied while framing a charge is whether there exists sufficient material on record which, if unrebutted and accepted at face value, gives rise to a strong suspicion that the petitioner-accused has committed the offence in question.
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“The photographs show that they are now constructing/ upgrading side lanes/diversions on both sides of the flyover at Arjun Barodia. In fact, as per the agreement and the norms of Road Congress guidelines, the service road ought to have been constructed before starting the construction work of the bridge/flyovers/subways, etc.”
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A quick legal roundup to cover important stories from all High Courts this week.
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“Ancestral property is a rightful heritage, not a personal asset.”
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“We reiterate that whatever was said in our order was to ensure that the dignity and authority of the judiciary as a whole is maintained high in the minds of the people of this country, as that will go a long way in reinforcing the faith that is reposed in us.”
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“A comprehensive reading of Articles 14, 15, 16 and 21 of the Constitution of India clearly indicates that no laws can be created or enforced so as to cause discrimination against women.”
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“Regulatory failure’ occurs due to ineffective functioning of the Regulatory Commissions, excessive governmental interference, or ‘regulatory capture’.”
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This deal marks financial closure of Phase 1 of HPCL’s green energy initiative, which is currently focused on captive usage for HPCL’s group companies.
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About CNLU Chanakya National Law University (CNLU) was founded under the Bihar Act No. 24 of 2006 with the support of the
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Cyril Amarchand Mangaldas advised QpiAI India Private Limited on its Series A fund raise of USD 32 million, led by new investors: Avataar Capital and National Quantum Mission, Department of Science and Technology, Government of India, with participation from other new and existing investors.
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Justice Sudhanshu Dhulia is a second-generation legal professional started his legal career in 1986 and eventually became a Judge at Supreme Court of India in 2022.
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Abhishek has extensive experience in handling transactions across a broad range of sectors, including healthcare, financial services, manufacturing and IT sectors.
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