Bringing you the Best Analytical Legal News
The Court was deciding the issue of maintainability of a petition, wherein it was argued that instead of filing the petition under Section 528 BNSS, it ought to have been filed under Section 482 of the Criminal Procedure Code, 1973 (‘CrPC’), as the BNSS came into force on 1-7-2024, whereas the FIR was filed in 2022.
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Focused on reading, reasoning, analysis, and oration, debating nurtures students’ analytical, rhetorical, and literary skills while promoting creativity, inquiry, and academic excellence.
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The Damodaram Sanjivayya National Law Journal (DSNLJ) is a student-edited, peer-reviewed annual law journal published by the Society for Paper Publications, Damodaram Sanjivayya National Law University.
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“The consumption of narcotic and psychotropic substances in Chhattisgarh has increased manifold in recent years. It not only has evil effects on the body and mind of the person consuming it, but it ruins the entire family and society too.”
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The new RBI Directions on Pre-payment charges safeguard borrowers by removing loan pre-payment fees, promoting fairer banking for individuals and MSEs from January 2026.
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“To prove the offence of dowry death, it must be shown that there was cruelty and harassment within 7 years of marriage and that it was meted out for or in connection with, demand for dowry”.
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The Taliban have implemented governmental policies that resulted in severe violations of fundamental rights and freedoms of the civilian population of Afghanistan.
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by Nipun Arora* and Mahi Agrawal**
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“In respect of offences that occur against a person in police custody or custodial death, the stand to be taken by this Court should be different. Being the protectors of the constitutional rights of a citizen, who by virtue of the order passed in a judicial process, is in the custody, then if his constitutional rights are violated by an officer or any other citizen in jail, then at this prima facie stage, we say that the Court’s interference is required.”
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“Equal opportunity in public employment is a core constitutional value. One cannot steal and march over others by chance. The last date of the notification assumes importance to set a level playing field for everyone who is equal.”
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“The presumption of conclusive proof of legitimacy of child, casts greater burden on the man to show that parties to the marriage had no access to each other at any time when the child could have been begotten. The presumption of legitimacy, therefore, must be challenged with specific plea of no access to each other during relevant period.”
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“Pension has always been characterized as a matter of right and not charity or bounty. When it comes to extending the benefit for the mentally disabled, the authority must exhibit alacrity. Such an approach alone would subserve and effectuate the benevolent object with which the statutory rules have been formulated. They should be seen as one more facet of Article 21 of the Constitution.”
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“It is sad that Members of the Bar, who virtually work like soldiers in times of peace to secure justice for citizens, are hurled with words of criticism from all quarters for the slightest human lapse or even matters beyond their control, working as they are under a very strained judicial system.”
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In March 2025, Birkenstock discovered large-scale counterfeiting of its footwear originating from rural Agra, with products infiltrating Delhi markets like Karol Bagh and Tilak Nagar. Investigations confirmed defendants 2 to 4 were manufacturing and distributing counterfeit BIRKENSTOCK sandals.
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Shardul Amarchand Mangaldas & Co. (SAM) is thrilled to announce the elevation of nine exceptional Lawyers to the esteemed position of Equity Partner.
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“The specific incidents pleaded in the complaint against the husband has already resulted in initiation of criminal proceedings against him and the reliefs sought in the complaint are being pursued against husband and being heard by the Trial Court.”
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Cyril Amarchand Mangaldas acted as the legal counsel for Suzlon Energy Limited (“SEL”/ “Company”), and certain of its directors and erstwhile KMPs
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Interviewee: Mr. Sanjay Jain1
Interviewed by Shaleen Bareja2
“While the corporate veil cannot be lifted in a routine manner, the same can be pierced if the corporate structure is misused to perpetrate fraud or shield the wrongdoers from the consequences of their actions”
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