Bringing you the Best Analytical Legal News
“Building safe schools should be priority for architects, engineers, policy makers, administrators and emergency response planners.”
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Engineering Projects (India) Ltd., a Government of India undertaking, was represented by Shardul Amarchand Mangaldas & Co., which successfully argued that the ICC arbitration, seated in Singapore, was oppressive, unconscionable, and contrary to the public policy of India.
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The main dispute arose from two allegedly flawed questions in the CUET (PG)-2025 Psychology paper. The petitioners claimed that the official answer key provided incorrect or academically debatable answers, adversely affecting their scores seeking judicial intervention to ensure fair evaluation and correction of the final key.
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NALSAR University of Law, Hyderabad is delighted to announce the 18th edition of the Justice Bodh Raj Sawhny Memorial Moot Court Competition, to be held offline from 26th September 2025 to 28th September 2025 at the NALSAR campus.
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Environmental Compensation will be levied if anyone does not comply to the provisions of these rules.
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“Unauthorised use of public premises, even if purported to serve a public purpose, cannot be legitimised unless regularised in accordance with law.”
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The CIRP was initiated against the Corporate Debtor vide order dated September 30, 2024, passed by the Hon’ble National Company Law Tribunal, Mumbai Bench.
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“The combined reading of Sections 23 and 27 of the Registration Act, 1908, clearly do establishes that, Wills are not subject to the four months limitation period applicable to other documents, and may be registered either before or after the death of the testator.”
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“Claimant’s chances of a brilliant career, marriage and all other enjoyment of life have been snatched. Though, no amount of money can compensate such a loss, it does not mean that the just and adequate compensation should not be awarded for the above noted losses.”
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In a press note issued by the Ministry of Law and Justice, the President appointed 19 Advocates and Judicial Officers as Judges and Additional Judges in Gauhati, Madhya Pradesh and Telangana High Court.
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“Procedure, it is said, is only a handmaiden and not a mistress of justice. However, the said adage has been followed only in the breach in this case. A simple issue of an amendment to a complaint has held up a trial under Section 138 of the Negotiable Instruments Act, 1881 for the last nearly two years.”
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The Collegium led by Chief Justice of India B.R. Gavai held a meeting on 28-07-2025 to approve and recommend the appointment of several judges in Karnataka, Calcutta, Chhattisgarh, Delhi, Andhra Pradesh, and Bombay High Court.
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“The complainant is not a person aggrieved when he or she informs the High Court to act against the erring Judge for his judicial decision, and the role of the complainant comes to an end with the complaint being referred to the High Court.”
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“When a change in the name of a company takes place and the same gets registered in the register of the companies, there is no substantial change in the constitution of the entity and it shall not affect any rights and obligations of the company or render defective any legal proceedings by or against it.”
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“Parents spend the most vital years of their lives toiling for the nourishment, education, and future of their children, often with no expectation in return. But to be repaid in the winter of their lives with cruelty, neglect, or abandonment is not only a moral disgrace but also a legal violation.”
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Marriage entails mutual respect and adjustment. Some parties take less time to adjust while the other takes longer time, but it is expected of both the parties to show due respect to each other. The foundation of a sound and healthy marriage is tolerance, adjustment and mutual respect.
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With meaningful discussions on the theme “Constitutional Challenges — Perspective and Pathways”, the Law, Human Rights & RTI Department is set to host the Conclave on August 2nd to discuss the role of law in democratic India.
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“The Constitution of India does not allow discrimination among devotees. God does not belong to any one caste. He does not discriminate. Only human beings do.”
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