Bringing you the Best Analytical Legal News
EAW 2025 brought together over 400 global leaders in arbitration, law, and business to explore cutting-edge developments in dispute resolution. With high-level panels, strategic insights, and practical advocacy tips, EAW25 reaffirmed the region’s commitment to legal innovation, trust-building, and international collaboration.
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“As soon as both the parties attain the marriageable age, they shall apply their marriage under Special Marriage Act and get their marriage. In the meantime, the accused shall look after the victim properly and provide her all necessary medical facilities for her pregnancy.”
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Justice Surya Kant, Judge, Supreme Court of India & Executive Chairman, NALSA, inaugurated the facility for rehabilitation and social reintegration of persons in custody.
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by Arush Khanna* and Sayjal Deshpande**
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Policy Guidelines for Television Rating Agencies in India aims to regulate and ensure transparency, accountability, and credibility in the television rating system.
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“The citizens have a fundamental right to use the roads, parks, and other public conveniences provided by the State. If the streets or footways are in bad condition, the citizens are deprived of the effective use of the same, thereby infringing their constitutional rights.”
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“If an accused was not named in the FIR, his identification by the witnesses in the Court should not be relied upon specifically when they did not disclose the name of the accused before the police.”
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“The freedom of commercial speech of the respondent and its fundamental right to do business cannot be throttled on a vague perception of disparagement, which is completely illusory in the present case.”
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“Compromises in heinous crimes are not in the interest of the society since it will then be easy for the accused persons to get the consent of such informants by putting pressure or using money power.”
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“While considering the cases alleging rape based on the promise of marriage, it is difficult for this Court at this juncture to enter a conclusion regarding whether the relationship was consensual or not.”
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“The education was being given to the girls in the observation homes which was their right being a citizen of the country, but their transfer from the place where they grew up till the age of 18 years was to be weighed carefully keeping in mind the interest of the girls.”
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Central Pollution Control Board introduces Extended Producer Responsibility for Scrap Management
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“All the persons including the persons attached to political party were required to obtain construction permission under the local bylaws of the local municipal authority. A public square (chowk), road or place could not be named by the MLA on his own.”
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The Court stated that the Water and Air Rules empowered the State to appoint a single- or three-member body as the Appellate Authority. Thus, if the State, vide the impugned notifications, opted for a single-member Appellate Authority, then the power exercised by the State was within the four corners of the said enactments.
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2025 SCC Vol. 5 Part 3: Explore the latest Supreme Court Cases on the Arbitration, IBC, CPC, Contract, Criminal Law, Education Law, Labour Law and Land Acquisition.
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Stay informed about the latest rulings from the Supreme Court and various High Courts in June 2025, covering key aspects of family law, including divorce on grounds of cruelty, maintenance rights, child custody, and the interpretation of personal laws.
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In 2023, Texas enacted H. B. 1181, requiring certain commercial websites publishing sexually explicit content that is obscene to minors to verify that visitors are 18 or older.
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MoRTH unveiled new Aggregator rules raising ride fares while reinforcing driver and passenger safety through mandatory insurance, tech checks, and tougher compliance standards.
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