Bringing you the Best Analytical Legal News
The partnership seeks to enhance cooperation by exchange of faculty and students, joint research projects and publications, collaborative seminars, training, mutual library, co-supervision of Ph.D. research work and interdisciplinary and practice-based education programmes.
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“Creating a false appearance of having solved a case by presenting that the accused had been brought to justice gave a misleading sense of resolution. This deceptive closure undermined public trust and falsely reassured society, while in reality, the true threat remained at large.”
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“The Authority under Section 33(2)(b) of the Industrial Disputes Act, 1947 cannot adjudicate on the merits of the finding in the domestic enquiry or on the penalty, as it has no jurisdiction to adjudicate on the merits of the findings in a domestic enquiry. Those questions have to be adjudicated in a subsequent industrial dispute, if raised.”
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A Single-Judge Bench of the High Court quashed the sale, pointing out multiple deficiencies in the valuation report issued by the commissioner.
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“When a man without arms dives into pools and emerges not just victorious, but triumphant on the international stage, the State is expected to salute that spirit, not stifle his rights by red-tapism.”
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“The fundamental right guaranteed to a citizen cannot be said to have been waived by a citizen for remaining silent for long time more particularly when the State has failed in its constitutional obligation to follow the process of land acquisition before taking over the private property of a citizen.”
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“Since none of the khasra numbers in regard to which DLF has been granted permission to fell trees, fall within the Aravalli Hills area, this Court does not deem it appropriate to proceed in the matter especially when DLF was granted permission to fell trees vide different orders after following due process of law.”
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The international conference aims to foster interdisciplinary conversations that reflect the rapidly evolving legal landscape of global finance and governance, the last date of abstract submission is 21st August, 2025
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Considering the unprecedented gravity of this custodial torture case, the systematic cover-up orchestrated by local police machinery and institutional bias, the Court directed the transfer of investigation to the CBI.
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CAM is representing Adani Enterprises Limited and Adani Commodities Limited on ACL’s sale of up to 20% of its shareholding, in AWL Agri Business Limited to Lence Pte. Ltd. a wholly owned subsidiary of Wilmar International Limited.
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Post separation maintenance should mirror the lifestyle of the wife during period of their married life. Women who have devoted years to domestic responsibilities deserve to maintain a comparable life after separation.
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Ministry of Law and Justice notified the appointment of 10 Judges for 2 High Courts- 3 for Delhi High Court whereas for 7 for Rajasthan High Court.
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“We make it clear that these directions are issued in the larger public interest to uphold the dignity, and healthcare rights of prisoners with disabilities in all custodial settings. The obligations herein are rooted in India’s constitutional guarantees, statutory mandates, and international human rights commitments.”
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Lakshmikumaran & Sridharan Attorneys (LKS) has announced the elevation of sixteen lawyers from Partner to Executive Partner, reinforcing the firm’s continued focus
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“No case is made out by the petitioners that a custom or usage is applicable to them which permitted adoption of a person who has attained the age of 15 years.”
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“The investigation conducted so far revealed that mule accounts were opened within Kerala with the assistance of persons including the accused.”
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The NHRC has issued notice to the Delhi Police Commissioner, seeking a detailed report within two weeks.
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The submissions must be sent by September 10, 2025
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“The gravity of the offence, specifically, the allegation of mercilessly causing the death of another person, necessitates a cautious approach.”
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CBSE has updated Affiliation Bye-Laws, 2018 directing schools to install CCTV with real-time audio-visual recordings to ensure student safety, accountability, and compliance with NCPCR guidelines.
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