Bringing you the Best Analytical Legal News
“If such kind of plea, as the petitioner is making, is accepted by the Court, then, the Court will be flooded with litigations by all such candidates, who have not been able to complete their courses within the period prescribed in the Ordinance concerned.”
Continue reading
by Mridul Chitransh* and Milan Asati**
Continue reading
Explore latest Cases reported in SCC’s High Court Cases (HCC) shaping Intellectual Property Laws which covers trademark infringement, patentability, passing off, and domain name disputes. A holistic view of evolving jurisprudence on intellectual property laws in India.
Continue reading
“The principle that the father is the natural guardian of the minor child-boy or unmarried girl, and after him, the mother is primarily derived from section 6 of the Hindu Minority and Guardianship Act, 1956, though seminal at its time. Now it smacks patriarchal bias, therefore, become obsolete in the progressive realities of 21st- century in India”
Continue reading
The NHRC stated that if the media report was true then it would raise serious issues of human rights violations.
Continue reading
The petitioner submitted that it filed an arbitration petition before Punjab and Haryana High Court, as part of the agreement was executed at Chandigarh. However, the Punjab and Haryana High Court was unable to decide the petition due to territorial bar. Hence, the present petition is filed.
Continue reading
The NHRC noted that the victim boy died due to injuries inflicted by fellow inmates.
Continue reading
The Court further clarified that only the tax on ‘minimum tariff’ has been held unconstitutional and not the tax collected on the consumption of electricity.
Continue reading
“These are the cases where personal liberty of the citizen is at stake. The Magistrate should very well be sensitized in these types of issues, especially about the judgments which relate and deal with personal liberty.”
Continue reading
To deny a trans woman the status of a ‘woman’ for the purpose of legal protection under Section 498-A IPC solely on the ground of her reproductive capacity is to perpetuate discrimination and to violate Articles 14, 15, and 21 of the Constitution.
Continue reading
“The minor victim has the right to beget a life and/or create a life, which is a facet of Right to Life guaranteed under Article 21 of the Constitution of India”
Continue reading
“In common parlance, for a particular place to be a public place, the members of the public must have an absolute, unqualified and unconditional right of free access thereto of their own free will and volition without any restriction whatsoever.”
Continue reading
The Court noted that the registry did not follow the procedure prescribed in the GHC Rules for movement of the papers from the registry to the competent Court, thus there was no occasion for consideration by the Court concerned as to whether the respondents were entitled to condonation of delay in removal of office objections.
Continue reading
“The Government must conduct itself as a model employer and in a constitutionally ordained Welfare State a citizen could not be told that the reasons for a decision were stacked in the Godown of the Government since ours was not the East India Company of bygone era”.
Continue reading
It is permissible for an advertiser to undertake an advertising campaign to promote its own product so long as the same is not deliberately tarnishing or defaming the competitor’s product.
Continue reading
Finance Ministry notified ‘DRTs and DRATs Electronic Filing (Amendment) Rules, 2025’ to introduce digitalisation way of filing before Debt Recovery Tribunal.
Continue reading
The Court observed that since the jurisdiction of the District Magistrate under Section 14 of the Act, is not ministerial and not adjudicatory, such defects cannot be cured retrospectively or assumed to be merely procedural.
Continue reading
“The prolific use of plastic, coupled with unscientific and irrational methods of its disposal are leading to serious health hazard”
Continue reading