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“In the present case, since the petitioner was found involved in carrying passengers without tickets and the allegation was that his integrity is questionable, consequently, his services were terminated, therefore, the same can easily be termed as an “order of termination” having been passed with stigma”
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“The specific defence of the accused was not that the victim died because of his assault rather it was that he inflicted injuries on himself and lost consciousness. Firstly, he suggested that the victim had committed suicide by inflicting those injuries on herself and secondly, he feigned ignorance about what happened after he inflicted those injuries on himself.”
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“The husband cannot compel the wife to share her passwords of the cellphone or bank account and such an act would amount to a violation of privacy and potentially, domestic violence. There should be a balance between marital privacy and the need for transparency and at the same time trust in the relationship.”
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Summons and letters were issued to the appellant demanding service tax for the period from 01-07-2012 to 16-02-2014. Furthermore, a show cause notice demanding service tax of Rs. 2,07,29,576 along with interest for services during the afore-stated period was also issued.
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Jagdeep Dhankhar showed his gratitude to the President and all Members of Parliament.
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The Trial Court cannot order police protection mechanically. Unless the trial Court satisfies itself that there is an imminent need for police aid/police help, it cannot order for police protection on mere request.
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The International Conference on “Seventy-Five Years of the Constitution of India: A Comparison with Major Constitutions of the World” shall be held on 30th-31st August 2025, at Rajiv Gandhi National University of Law, Patiala, Punjab. The Conference will follow a hybrid format.
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The book release of “Corporate Insolvency: The Road to Viksit Bharat — Law, Policy and Practice”, authored by leading insolvency lawyer and author Sumant Batra and published by EBC (Eastern Book Company) took place recently in the second week of July in New Delhi.
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The NHRC addressing an intimation letter to the Chief Secretary, Government of Telangana, further sought an Action Taken Report in the matter.
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Cyril Amarchand Mangaldas acted as legal counsel to JSW Energy Limited (as successful bidder) for availing credit facility of INR 12,475 Crore from State Bank of India for implementation of resolution plan.
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“It is to be noted that even though Nagarik Suraksha Sanhita, 2023 came to force from 1-7-2024, till today no rules are framed by the State. It is expected that State would take necessary steps in this regard at the earliest.”
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ABOUT THE CONFERENCE “Code is Law”- Lawerence Lessig The perspective of Lessig highlights the profound influence that programmers and developers wield in
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“The wife was not seriously interested in reconciliation and there was no evidence indicating withdrawal of the husband from her society without reasonable cause and her claims of the husband demanding divorce during their cohabitation were not substantiated by cogent evidence.”
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Born on 21-07-1962, in the picturesque city of Erode, Justice M.M. Sundresh’s remarkable legal career, led to his appointment as a Judge of the Supreme Court of India on 26-08-2021. His journey from a small town to the highest echelons of the Indian judiciary serves as an inspiration to many aspiring legal minds.
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“It is not under dispute, rather it is clearly voiced in the post-mortem report that, the left kidney of the deceased was not traceable. The truth behind this missing kidney is yet a mystery, which has never been inquired or investigated into.”
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This blog series endeavours to initiate a conversation around the dynamic evolution of Intellectual Property law in India and globally centred around the theme Ideas in Motion: Contemporary Frontiers in Intellectual Property Law.
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“Section 115(4) of the Trade Marks Act, 1999 mandates the police to obtain the Registrar’s opinion before conducting a seizure under the Trade Marks Act. However, there was no record evidencing such mandatory consultation. The failure to comply with this statutory requirement vitiated the seizure proceedings and amounted to a jurisdictional error.”
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“At the time of executing the Concession Agreements with developers, DMRC had collected “upfront fee” as a price for obtaining the respective Concession Agreements.”
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The complainant, being a well-educated woman, preparing for Ph.D. entrance, cannot be considered a gullible or uninformed individual, and her conscious refusal to undergo medical examination despite the nature of allegations, is a relevant factor in the investigation.
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“Right to contest the elections is a statutorily guaranteed right, and the same cannot be denied in a completely arbitrary manner and which prima facie appears to be illegal.”
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