Bringing you the Best Analytical Legal News
Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
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“Section 173 of the BNSS granted statutory recognition to the concept of Zero FIR, which now deals with the registration of FIRs in cognizable cases. Zero FIR has been introduced with the primary purpose of ensuring that victims can file complaints regardless of jurisdiction.”
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“It is a settled proposition of law that whenever any stigmatic order is passed against a person, which causes stigma on his career in future, it is bounden duty of the authority concerned to provide him opportunity of hearing, before passing such an order.”
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Shardul Amarchand Mangaldas & Co. acted as legal counsel to the Trichem Group
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In the present case, the live wires were hanging and had come near to the ground while touching the trees. Thereafter, due to negligence on the part of the board, the Respondent 2’s son died untimely.
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“The Court noticed in many cases that employees having good political relation and influence were hardly sent to hard/tribal area, and employees, who did not have any say in the corridors of Government, were repeatedly sent to hard/tribal areas, which resulted in heartburn.”
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“If somebody said that he was in love with another person or expressed his feelings itself would not amount to an “intent” showing some sort of his “sexual intention”. What constituted such “sexuality” or “sexual intent” and what was not, was a question of fact.”
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The initiative aims to foster discourse on social stigma, digital accessibility, intersectionality, and AI’s role in disability laws, while amplifying underrepresented voices in the legal sphere.
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“The petitioner pointed out the orders made by the Supreme Court in the Aadhaar case and contended that insisting on an Aadhaar Card for opening a Bank account was not legal or proper.”
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“The use of demolition as a tool of enforcement, absent procedural compliance and judicial finality, transforms what should be a lawful act into a coercive one.”
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RailOne app will have single sign on with login via mPIN or biometric.
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“The Court observed that the police does not take proper precautions and appropriate investigation when it came to offences under Section 498-A IPC and called their attitude of proceeding with investigation with presumptions/prejudicial mind, ‘dangerous’.”
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The Journal seeks to strike a balance between practical and academic contributions on issues that form the forefront of contemporary legal discourse.
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There will be no change in Ancillary Charges.
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“Since Defendant 2 has perpetual right to use music and songs; he also has perpetual right to grant licence to others in respect of the said music and songs.”
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Explore the latest cases reported in SCC OnLine, High Court Cases (HCC) on the Motor Vehicles Act, focusing on ownership liability, just compensation, evidentiary standards, and tribunal powers. Key cases reflect a progressive judicial approach to fair and victim-centric motor accident claims.
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“The salvation of the country lies in identifying human being as a human being and as an Indian with the other identities playing a secondary role”.
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Shardul Amarchand Mangaldas & Co. (SAM) is pleased to welcome Ambarish and Tanavi Mohanty, who have rejoined the Firm as Partners, in the General Corporate Practice in Mumbai.
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It was not the prosecution’s case that any demand for dowry or any valuable security or other property was made by the accused. Rather, it was an admitted case that the only demand was to arrange Rs 50,000 to meet the legal expenses for applying bail of the husband and her father-in-law, who were in judicial custody.
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by Avik Biswas*, Rithika Reddy** and Prerna Acharya***
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