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“Admittedly, none of the witnesses examined on behalf of the prosecution has claimed to have seen the convict committing the murder of the victim. The case is entirely based upon circumstantial evidence.”
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It is the case of the plaintiff that an unknown person/person, arraigned in the suit as Defendant 2 has started a YouTube channel under the name of ‘@AnajanaomKashya’
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“It is often said that health is a human right and, therefore, a prerequisite in the overall development of a nation, which is achieved through the intervention of human beings. Health is described as a state of complete physical, mental, and social well-being of an individual.”
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“The special pan India mediation campaign is being organised with the objectives to settle suitable matters pending in the Courts, from the Taluka Courts to the High Courts, and taking mediation to every nook and corner of the country as people’s friendly mode of dispute resolution.”
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Wife’s proposal for Khula takes immediate effect upon the demand being made, provided that the matter remains within the private, non-adjudicatory realm of the parties.
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“The Guidelines ensure compliance with audit and statutory obligations by defining appropriate retention periods based on fiscal, legal, and administrative relevance. They are aligned with national public record management standards”.
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“Young students of an impressionable age are enticed into consumption of such drugs and cigarettes virtually opening the path towards addiction and their physical destruction”.
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The Court held that the offence of illegal mining in rivers needed to be taken seriously despite less punishment prescribed under law.
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“A road map is required to be prepared with regard to use of surface water and also water obtained by means of rainwater harvesting so that the entire process is completed within a realistic time frame, in order to bring to a total end of usage of precious ground water”.
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by S. Chandrasekhar* and Aman Varma**
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The NHRC noted that the family was reportedly subjected to a social boycott and forced purification ritual, including tonsuring, by villagers.
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The Court highlighted the conditions of captivity of the elephants and noted that the elephants, having being kept in captivity for most of their lives, deserve to spend their remaining years in a natural habitat which would ultimately ensure their benefit.
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by Yash Giri*
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FSSAI has notified new standards for ready-to-drink beverages and other alcoholic products.
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“The right to abortion is a concomitant right of dignity, autonomy and reproductive choice which is guaranteed under Article 21 of the Constitution and the decision to terminate pregnancy is deeply personal for any person”.
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“To permit nearly four decades to elapse without any discernible, substantive action flowing from a statutory declaration is, to put it mildly, an affront to the principles of effective governance and a manifest failure at the end of concerned officers, both statutory and constitutional.”
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“There might be cases where a candidate belonging to a particular religion, in which polygamy is not prohibited, has contracted multiple marriages. If contention about impermissibility to add column in Form 26 Affidavit is accepted, such candidate would never be able to contest any election as disclosure of information about additional wife would attract ground for declaring the election void.”
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The development comes in the wake of a recent controversy over the Enforcement Directorate’s summons to Senior Advocates Arvind Datar and Pratap Venugopal, which has raised serious concerns within the legal fraternity about the sanctity of client-counsel confidentiality and the independence of the legal profession.
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Two prisoners had escaped after the police constable had shifted them to an open area due to excessive heat.
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Explore the latest cases reported in HCC’s Goods & Service Tax Reports (GSTR) Volume on Confiscation, CENVAT Credit, Merchandise Exports from India Scheme, Export Oriented Unit (EoU), Refund, Valuation, Export-Import Policies and much more.
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