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“Domestic Violence Act, 2005, is a social welfare legislation intended to provide protection to victims of domestic violence and abuse occurring within the family. The provisions ensure that victims are provided financially, as well as protection from being ousted from their ‘Shared Household’”,
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Since the selection for the post of regular Head Master, as mandated by Clause 3 of the Notification dated 2-3-2010 is made strictly based on seniority-cum-efficiency, then the logical corollary that flows from the aforesaid proposition, is that the appointment of an In-Charge Head Master must also adhere the same seniority-cum-efficiency principle.
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Celebi Airport Services India Pvt. Ltd. and Celebi Delhi Cargo Terminal Management India Pvt. Ltd., subsidiaries of Turkish firm Celebi Aviation Holding, provide ground and cargo handling services at major Indian airports, including IGI Airport, Delhi. Their security clearances were revoked by the Bureau of Civil Aviation Security (BCAS) on 15-05-2025, based on classified intelligence inputs.
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The Rajasthan High Court had granted interim bail to Asharam Bapu till 31-03-2025 solely on humanitarian grounds for medical treatment, subject to conditions as set by the Supreme Court.
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“It is unconscionable that Swetashree Majumder and Rajesh Datar have not been appointed as judges only because the Union Government has refused to process their names for appointment.”
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“The series of trades executed by Jane Street Group demonstrates a pattern which, when viewed in its totality, indicates a prima facie intent to take unfair and undue advantage of the market structure and sentiments prevailing at the time.”
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“A motor vehicle accident that causes 100% disability of the lower body is not merely a medical condition butt is a life-altering event that affects her physically, emotionally, socially, and economically demanding not only recognition but adequate and enhanced compensation.”
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“Digital technology is altering the face of crime. Indecent pictures of a person when circulated on public platforms by social media can destroy lives. This is a hard social reality. The offenders have to be booked, and the trial had to be concluded in expeditious time frame.”
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Hearing an appeal filed by co-accused Mihir Bhansali’s wife, the Tribunal stated that PMLA, 2002 entitles the attachment of proceeds of crime which are either generated as a result of criminal activity relating to a scheduled offence, or, equivalent value, or, where such proceeds of crime is taken, or, held outside the country.
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“The Oudh Bar Association in the receipts issued merely generates the receipt numbers and does not mention the amount of Rs.125/- on the photographed receipts, whereas, the receipts issued at Allahabad, bear a single receipt number both for issuance of a passport size photograph together with the identification number and the same receipt number is issued for charging an additional amount of Rs.475/- against Adhivakta Nidhi.”
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“The removal of the statutory bar contained in Section 438(6) of the CrPC from the new statutory framework under the BNSS represents a conscious legislative decision to expand the scope of anticipatory bail and enhance the protection of personal liberty.”
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This conclave endeavours to explore the intersection between law, ethics, and social accountability in combating workplace discrimination.
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“It is apparent that the act is deliberate and malicious intended to outrage religious feelings of the complainant and the public at large by insulting its religion, which is prejudicial to the maintenance of harmony in the society.”
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“The plaintiff’s registered trade mark and artistic work is infringed by the defendants, and it is likely to cause confusion in the minds of the public, thus, unless ad-interim reliefs are granted, the plaintiff will suffer irreparable loss, harm, and injury.”
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‘Inclusive education’ is not merely about access to education, it is about belongingness. It is also about recognising that every child has a place in the classroom not because they are the same, but because they are different, and that difference enriches the learning environment for all.’
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The Bar passed a prohibitory order against the advocate on account of misconduct.
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“The trial Court somewhere missed to take note as to what happened to the little baby who said to have sustained burn injuries on the back. If accused was the author of the crime and was present on the spot, then why did he not make effort to evacuate his 2.5 years old son from the raging flames.”
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“As a reformative approach to re-include the accused-applicant back in the society with a better vision, aim and zeal in life, this court deems it fit to impose an ancillary condition upon the applicant.”
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Explore latest Cases reported in Law Reports on SCC OnLine, High Court Cases (HCC) on Interpretations on Commercial Courts Act, Rent Control, Partition, and Judicial Discretion.
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