Bringing you the Best Analytical Legal News
The facts and documents on record clearly establish that both Chile and Peru, are using the word PISCO for their alcoholic beverages, and the impugned order had completely disregarded their shared history regarding manufacture of the beverage PISCO.
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This is an opportunity for legal academicians, research scholars, judges, jurists, legal practitioners to publish original work on important contemporary areas of law. It aims to promote discussions and awareness on current debates on law and public policy.
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Prior to his elevation to the Supreme Court, as Chief Justice of Gujarat High Court, Justice Aravind Kumar, initiated steps to tackle pendency of cases and initiated conversion of roadways buses into schools for poor children.
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“The impugned road line had affected petitioner’s civil rights and therefore opportunity of hearing was necessary, though not specifically provided in Section 291 of the MMC Act and subsequently the Slum Rehabilitation Authority needs to properly apply its mind to all the relevant factors after granting opportunity of hearing to all parties concerned.”
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“Providing opportunities for temporary release ensures that the ties between the prisoner and the society are not severed. Ensuring that the incarcerated have healthy roots in the society greatly assists in their rehabilitation and reintegration.”
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The Court held that a woman having lived as a wife, borne children, and been deserted without support, falls within the protective umbrella of Section 125 CrPC and the technical plea of invalidity of marriage cannot be a valid ground to deny her maintenance.
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A quick legal roundup to cover important stories from all High Courts this week.
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New Denmark’s 2025 Guidelines on the ‘possibilities of derogating from the principle of equal treatment between women and men’ under reformed Equal Treatment and Equality Acts strengthening equal opportunities across sectors.
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“The legislation touching upon price control in India has always been specific, eloquent and reasonable, even though important, restriction on the right to carry on business has never been sought to be achieved indirectly or by implication and without setting out a statement of the policy of the legislature on this behalf.”
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“An academic or personal opinion expressed by a student, teacher, or scholar on a legal judgment, even one involving sensitive issues, cannot be equated with any religious attack.”
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“A newly wedded woman would not be in a position to demand receipts or independent witnesses while handing over the jewellery to the husband or in-laws.”
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The complainant purchased 14 sarees from IHA Designs for his wife and relatives for his sister-in-law’s engagement function upon being influenced by the advertisements promising curated selections and high-quality craftsmanship.
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“It has become an everyday malady of petitioners moving PILs, complaining of encroachment et cetera that the encroachers, and sometimes even officials of the Government, try to browbeat the petitioners by physical assault or threat into withdrawing the PIL.”
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Shardul Amarchand Mangaldas & Co. acted as Indian legal counsel to the Asian Infrastructure Investment Bank (AIIB)
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“A legal right accrued to a party to get a document registered as per the provisions of the Registration Act cannot stand defeated when reasons which exists are beyond the control of the party presenting the document for registration.”
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CAM has acted as legal counsel to Neo Asset Management (“Neo Asset”) in connection with a first of its kind transaction
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Maharashtra National Law University, Chhatrapati Sambhajinagar, proudly announces the 1st CCI-MNLUCS NATIONAL ANTITRUST MOOT, 2025, scheduled to be held on 6th—7th and 28th September 2025.
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The Court highlighted the egregious misuse of Delhi Rent Control Act, 1958 and observed that there are huge number of cases, where very well-off tenants enjoying financial prosperity, unjustly occupy premises for decades on-end, paying pittance for rent. While in the process, their landlords are forced into impecunious and desperate circumstances.
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“The seriousness of the offence is made worse by the involvement of public officials and legal professionals, the creation of fake documents claimed to be several decades old, and efforts to make these false documents appear genuine by misusing official systems and legal procedures.”
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The Court observed that delays by Appellate Tribunals in deciding appeals under Rajasthan Rent Control Act, 2001, defeats the purpose of the law, which aims to ensure the speedy disposal of eviction cases.
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