Bringing you the Best Analytical Legal News
The IPO has been subscribed 1.61 times overall of the Offer Size and 6.42 times of the non-institutional investors portion.
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The accused had hoisted a saffron flag on a Mosque, replacing the National Flag already in place with an intent to hurt religious feelings of the members of Muslim community.
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Covering all the important Education Law cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
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The appointments were made in exercise powers under Article 217(1) of the Constitution, which were notified by the Ministry of Law and Justice on 4-8-2025.
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Department of Posts is set to discontinue Registered Post and merge its features into Speed Post, creating a faster, more secure mail service, effective from September 1st, marking a key move toward modernizing delivery with global standards.
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“If anyone, while in Government service, wishes to spread awareness for a social cause, proper channel and protocol must be followed. No individual official can portray himself larger than the department in an unprofessional or amateurish manner in the name of spreading awareness.”
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The Prathiba M. Singh Cambridge Scholarship provides financial support for talented Indian students seeking to pursue an LLM at the University of Cambridge
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The petitioner went on a week’s leave and did not join duty after completion of the same. It was noticed that he remained absent on 42 occasions during his short service of 12 years. Consequently, he got suspended.
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“The Distribution company had the statutory responsibility of distribution and supply of electricity in the locality, the Court is of the considered view that by application of the principle of strict liability, the Distribution Company are strictly liable for the death of deceased and are liable to pay compensation to the deceased’s family.”
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Shardul Amarchand Mangaldas & Co. acted as legal counsel to the REA Group in relation to its strategic divestment of 100% stake held in PropTiger Marketing Services Private Limited to Aurum PropTech Limited , an Indian listed entity.
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“In case the administration within the State of Punjab fails to provide a safe environment to its citizens, the Court can suo motu step in and direct the State to take effective measures to create a congenial environment”
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Covering all the important service law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in service law and links to other roundups.
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“The interpretative endeavor must be a dynamic and teleological one, ensuring that the NDPS Act remains an efficacious instrument in combating the pervasive menace of drug abuse, rather than being rendered sterile by a rigid textual analysis.”
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“Refusal to allow the amendment to the specifications, which was sought to provide clarification regarding the technical advancements of the subject invention over the newly cited prior art, amounts to a clear violation of the Principles of Natural Justice”
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The husband’s friend tried to convince him that if his demands are not fulfilled then he shall not cohabit with his wife and shall send her to her paternal home.
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The Integrated Portal aims to simplify claims and strengthen Grievance Redressal.
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The Court observed that even though weapons are recovered from one of the accused, it is not the prosecution’s case that those weapons were used for any terrorist activity and/or toppling the Government.
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The Centre for Advanced Study in International Humanitarian Law (CASH), RGNUL’s course will introduce contemporary legal issues in the law of the sea and the international legal framework for maritime activities.
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by Arin Chatterjee* and Aranya Chatterjee**
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Where statutes in pari materia serve a common object in absence of any provision indicating to the contrary, it is permissible for a court of law to ascertain the meaning of the provision in the enactment by comparing its language with the other enactment relating to the same subject matter.
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