President appoints 2 Advocates as Additional Judges of Bombay High Court
The Advocates’ names were recommended by the Supreme Court Collegium on 24-9-2024.
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Tax Investigations and Right Against Self-Incrimination: Balancing Legal Safeguards
by Harshdeep Khurana*, Rachit Jain** and Dhanur Gupta***
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Supreme Court Collegium recommends appointment of Judges for 9 High Courts
The Collegium led by CJI B.R. Gavai held meetings on two consecutive days to recommend the names fit for elevation.
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‘No intention to cause death’; Madhya Pradesh HC modifies conviction of man who killed wife with brick from murder to culpable homicide
The Court noted that since the convict assaulted his wife with a brick in the spur of the moment, the case would fall under the ambit of culpable homicide not amounting to murder, i.e., Section 304-II of the IPC.
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Know Why J&K and Ladakh HC upheld deportation of Pakistani couple who lived in India since 1988
“The petitioners acted in their own volition and acquired citizenship of a foreign Country. The passports and the residential permit issued to them were cogent, unequivocal evidence of the fact that the petitioners were not citizens of India.”
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“Not only outraged her modesty but also attempted to rape by undressing”: Allahabad HC upholds conviction of man who kidnapped, attempted to rape minor girl
The Court found that it had been proved that the victim was forcibly kidnapped by the convict with the intention to marry and have intercourse with her. He not only outraged her modesty but also attempted to rape her by undressing her but failed due to her protest.
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Denying maternity benefit to contractual employee is abhorrent to humanity and womanhood: Orissa HC
“Physical companionship of mother and the baby was mutually advantageous as it promoted bonding between the two, which was essential for their wellbeing. A lactating mother had a fundamental right to breastfeed her baby during its formative years and, similarly, baby had a fundamental right to be breastfed.”
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Inside Gujarat HC order taking suo motu contempt action against Senior Advocate for his appearance with a beer mug during virtual hearing
In the present case, the video clip showed a Senior Advocate talking on his phone and drinking from a beer mug while attending virtual court proceedings.
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RBI Advises Banks to Integrate DoT’s Financial Fraud Risk Indicator: A step to control cyber- enabled financial frauds
Financial Fraud Risk Indicator is a testament to the power of inter-agency collaboration in safeguarding citizens in India’s growing digital economy.
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‘UGC Anti Ragging Regulations not enough to curb ragging in its entirety’ Kerala HC urges State to enact stringent law with severe punishment
“Despite the recommendations of the Raghavan Committee Report, the Supreme Court directions, and the UGC Regulations, the menace of ragging has not been able to be curbed. That resulted in the unfortunate incident wherein a young, promising student lost his life at the prime of his youth, 21 years.”
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Andhra Pradesh High Court grants 17-Day interim bail to murder convict to appear for Final semester LL.B Exams
The petitioner is a life convict currently imprisoned, and pursuing a five-year B.Com., LL.B course at Anantha College of Law, Tirupati. He was unable to appear for his X Semester examinations scheduled in June 2024 due to his incarceration.
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CAM advises SkyPower Group on 100% acquisition of SkyPower Solar’s equity and convertible debentures by Inox
Cyril Amarchand Mangaldas acted as the legal counsel for SkyPower Group of entities
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‘Resolution plans comply with IBC and CIRP Regulations’; NCLT approves Adani Properties acquisition of two HDIL assets
Reiterating that the commercial wisdom of the CoC is to be given paramount importance for approval/rejection of the Resolution Plan, the NCLT held that the Resolution Plans in the present case met the requirements of the IBC and the IBBI Regulations, and thus, had to be approved.
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POCSO cases cannot be quashed in consensual adolescent relationships unless Centre clarifies its stand: Bombay HC
“If the Courts started accepting that a major boy of age 25 years on-wards took away the girl who was a minor and then came with the defence of adolescent love, then it would not be a good sign from the legal point of view, because particular Acts were legislated with certain aims and objects.”
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Cabinet approves National Sports Policy 2025 to reshape country’s sporting landscape
National Sports Policy 2025 visions India in becoming a leading sports nation globally by creating healthier, engaged, and empowered citizens.
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Khaitan & Co. marks milestone with new office in Chennai, reinforcing commitment to South India
The move signals the Firm’s growing operations in South India
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Calcutta High Court enhances interim maintenance; Orders cricketer Mohammed Shami to pay ₹4 lakhs monthly to ex-wife
The ex-wife of cricketer Mohammed Shami, lodged FIR under Sections 498A, 328, 307, 376, 325, and 34 of the Indian Penal Code against Shami and his family members.
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Supreme Court grants relief to M3M Group; Permits substitution of attached land in PMLA case
The property proposed for substitution comprises unsold commercial units within the project titled “M3M Broadway,” located in Village Fazilpur Jharsa, Gurugram, Haryana.
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