Bringing you the Best Analytical Legal News
“In the event of maladministration, illegality or irregularity in dealing with the properties of the temple, the HR & CE department is bound to step in and initiate all appropriate actions.”
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The Tribunal stated that simply failing to disclose facts is not enough to extend the limitation period. Suppression must be deliberate and intended to evade duty and since no such intent is shown in the present case, the extended period cannot apply.
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In his extensive legal career, Justice Biswanath Somadder’s journey,reflects a distinguished career that extends from practicing law in the High Court at Calcutta to assuming the prestigious role of Chief Justice in various High Courts across India.
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The Court held that the sale of unlabelled, unpackaged, and untested KumKum constitutes a breach of mandatory statutory requirements, and immediate regulatory intervention was warranted.
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IDIA invites applications for content creators and online teachers for its upcoming LMS supporting CLAT trainees with study materials, mocks and classes.
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HPNLU Shimla marked Human Rights Day 2025 with an expert lecture featuring Senior Prof. (Dr.) Jeeva Niriella, focusing on everyday human rights awareness and global perspectives.
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“Mere designation as a director is not sufficient; specific role and responsibility must be established in the complaint.”
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MNLU Mumbai announces the CICTL Blog Writing Competition 2025, inviting analytical submissions on AI, environmental law, and data privacy from law students across India, with prizes, publication opportunities, and internship prospects for top entries.
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Amity Law School, Noida successfully hosted the 15th Amity International Moot Court Competition 2025, featuring national and international teams competing on a complex Public International Law problem centred on a new crime of aggression.
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2025 SCC Vol. 10 Part 1: Explore the latest Supreme Court Cases on Constitution, Waqf Act, NI Act, and Marriage.
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The Court further declined to interfere in the bail granted to the persons accused for derailment of Jnaneswari Express on 28-5-2010 stating that the CBI could not bring to notice subsequent development which would justify this interference.
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The transaction strengthens Lighthouse Learning’s position as a leading Indian education services provider. CAM advised on corporate, diligence, real estate, employment, disputes, finance, and competition aspects of the deal.
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The Executing Court’s role in enforcing a decree based on a Lok Adalat award under the Legal Services Authorities Act, 1987 is limited to execution alone. It cannot annul, set aside, or question the validity of the award, and objections in execution cannot serve as an alternative remedy to challenge the award.
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Finance Ministry has notified NDPS Amendment Rules, 2025, introducing new procedures for import and export of narcotic drugs.
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In light of the settlement agreement and receipt of ₹5 Crores, the Court vacated the he interim order of injunction and permitted the release the movie ‘Akhanda 2’.
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The India International Arbitration Centre launched its magazine titled “The Equilibrium”.
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With the Winter Session in motion, Rajya Sabha saw the introduction of major amendment bills spanning the Constitution, Representation of the People Act, and Data Protection laws.
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The deal forms part of Wakefit’s broader pre-IPO fundraising ahead of its proposed public listing. SAM advised on transaction, regulatory and tax aspects.
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