Bringing you the Best Analytical Legal News
Govt unveils National Sports Governance Bill in Lok Sabha, a legislative push towards transparent, ethical, athlete-centric sports administration with Tribunal-led oversight, aligned with international standards across India’s sports sector.
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The authors of the top six entries will be selected for an offline conference and top three entries may be considered for publication in the next issue of the RMLNLU Law Review Journal.
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“The fundamental right to have access to courts of law is enabled largely through advocates. If advocates are attacked for drafting complaints, the rule of law will suffer.”
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The journal is inviting submissions for the theme “Into the Future of Global Trade: Tackling Fragmentation, Protectionism, Tariffs, and Beyond” by September 1.
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“It is really disturbing that the students, who got admission in a reputed college would be subjected to any sexual harassment and the alacrity is not shown in addressing the grievance in a proper manner”
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It is evident that the lack of effective legal representation has not only violated the fundamental rights of the accused under Article 21 of the Constitution but also seriously prejudiced his defence in the case.
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The application of the doctrine of merger, in every case, shall be accompanied by an awareness of its limitations and shall not be wielded to close avenues for addressing genuine concerns. Prioritizing justice and fairness shall supersede an absolute insistence on finality.
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The Court observed that the complainant lacked locus standi to lodge an FIR, which could only be lodged by the converted person, their parents, and siblings, or relatives by blood, marriage, adoption, or association.
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“Mental health is an integral component of the right to life under Article 21 of the Constitution which has been upheld by the Court time and again.”
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CAM advised HDB Financial Services Limited (“Company”), as the Indian legal counsel to the Company in its initial public offering of 168,918,917
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“Flouting interim orders passed by the Court will not disentitle the appellant-mother from retaining custody of the minor child. While exercising parens-patriae jurisdiction, the wish of the minor as well as attending circumstances need to be considered”.
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A nation-wide public e-petition has been launched to rally widespread support against the very high fees currently charged by the Consortium of National Law Universities. They call for comprehensive reforms to align the CLAT fee structure with national standards like JEE, NEET, and CUET.
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The study was organized by Centre for Advanced Studies in Human Rights and Centre for Advanced Studies in Labour Welfare, RGNUL Punjab from 14th to 19th July 2025 (Online Mode)
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“The State has to ensure the protection against exploitation and to provide childhood care, and therefore the said words ‘protection’ and ‘care’ has to be given widest meaning.”
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“The present being a case where the grievance sought to be raised by the petitioner is regarding alleged obstruction by his neighbour in the construction of a gate on the petitioner’s property, the same in our view would not come within the purview of provisions of the Senior Citizens Act 2007.”
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The ITAT reiterated that so far as an interpretation of such an exemption provision in a fiscal statute was concerned, a stricter interpretation had to be employed rather than a liberal one.
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NLIU’s flagship journal invites papers for Volume XV Issue I by August 7
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The Appellate Tribunal for Electricity had remanded matter to Central Electricity Regulatory Commission to reconsider issues pertaining to station heat rate, carrying cost, and increase in VAT, Entry Tax, etc. due to change in law, force majeure events affecting petitioner’s project.
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“Access to justice is inextricably connected to maintaining integrity in the process of invocation and conduct of remedial proceedings before Courts and Tribunals.”
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“If the employees of District Courts failed to resume their duties and situation so continued till 28-07-2025, then ESMA can be invoked to maintain discipline and resume the work of the Court.”
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