Bringing you the Best Analytical Legal News
A case was registered against the petitioners and others for the offence punishable under Sections 20(b)(ii)(C), 25 read with Section 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
Continue reading
The Montgomery County Board of Education introduced a variety of LGBTQ+-inclusive texts into the curriculum which included 5 “LGBTQ+-inclusive” storybooks approved for students in kindergarten through fifth grade, which have story lines focused on sexuality and gender.
Continue reading
BCI has issued compliance directive on online/distance LL.M. programmes.
Continue reading
“The failure to provide documents to the accused in a language in which the accused could not read, would definitely scuttle the chances for the accused to instruct and assist his counsel in canvassing the defence on his behalf.”
Continue reading
The prosecution’s case was mainly with respect to the dying declaration of the deceased woman to the medical officer who treated the woman. However, the trial court observed that the dying declaration was a cyclostyled document, and the endorsement of the doctor was taken later.
Continue reading
“The deliberate dissemination of misleading statements, intended to create a false impression among the legal fraternity and the public at large, is not merely an act of misinformation, but also a clear violation of an Advocate’s broader duty to maintain the dignity and integrity of the profession.”
Continue reading
“The negative covenant post termination of the employment can be granted only to protect the confidential and proprietary information of the employer or to restrain the employee from soliciting the clients of the employer.”
Continue reading
by Chakrapani Misra* and Ananya Misra**
Continue reading
“The husband’s income is far more than wife with no financial responsibilities on him and even if he has certain expenses that are necessary for maintenance of himself and family members, the amount that remains is sufficient to enable him to support his wife.”
Continue reading
Supreme Court continues to shape the interpretation and application of Section 498-A of the IPC, balancing the need to protect women from cruelty and dowry harassment with concerns over potential misuse. Recent rulings provide significant clarity on the scope and limitations of this provision, reaffirming its importance while addressing safeguards to prevent abuse.
Continue reading
The Faulty of Law, University of Delhi is calling for papers to be presented at the two-day conference on Delimitation in India: Balancing Representation and Federal Equity scheduled for 26-27 September, 2025
Continue reading
“The manner in which the accused assaulted the deceased with predetermination definitely indicated that he was guilty of the offence of murder and not culpable homicide.”
Continue reading
“Since there exist adequate statutory frameworks for redressal of these grievances, including the Haryana Prevention of Public Gambling Act, 2025, there arises no occasion for the Court to entertain the petition under its extraordinary writ jurisdiction.”
Continue reading
Timelines for Rebalancing of Portfolios of Mutual Fund Schemes revised to encompass all Passive Breach categories.
Continue reading
It appears that, the State is providing financial assistance to candidates who were terminated because of cheating. The State would be obliged to make payment to persons for rendering their service to the State. However, paying gratuitously to people who are either sitting at home or engaged elsewhere, does not appeal to the Court.
Continue reading
The Court was not inclined to grant the accused regular bail owing to the seriousness of the allegations but was equally mindful of the humanitarian dimensions of criminal jurisprudence.
Continue reading
Cyril Amarchand Mangaldas acted as legal counsels to Central Bank of India
Continue reading
In August 2021, Justice J.K. Maheshwari was elevated to the Supreme Court and priorly served as Chief Justice of two High Courts- Andhra Pradesh and Sikkim.
Continue reading
A quick legal roundup to cover important stories from all High Courts this week.
Continue reading