Bringing you the Best Analytical Legal News
A news report published on 17-6-2025, highlighted that PGIMER had been facing severe shortage of hospital attendants and nursing staff, thereby which forcing relatives of patients to step in as caretakers, resulting in overcrowding and compromise in service.
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The Court observed that it was explicit that the expressions ‘Government of West Bengal’ and the ‘Government’ meant the State of West Bengal in discharge of its legislative functions.
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Only out of ulterior motive to settle personal score, wife makes generalized and sweeping accusation unsupported by concrete evidence. As a result, the family members of husband have to face agony of criminal trial, when no prima facie case is made out against them.
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The Indian Journal of Constitutional Law (IJCL) announced the first edition of the “Dignity Law: Practice and Promise” Conference.
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The appointment of the petitioner to the 2008 Civil Services, based on the subsequent legislative reform made in 2016, would lead to administrative chaos and raise several complications regarding seniority, induction etc.
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In the recently released 2025 edition of the AD Scientific Index, Prof. Ahmad has been ranked 10th worldwide in the field of Law and Legal Studies.
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According to the news report, residents and environmental activists have launched protests and official petitions against the alleged tree felling citing destruction of the Aravallis in DLF Phase 5.
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by Raj R. Panchmatia* and Peshwan Jehangir**
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“The amended 2025 Regulations explicitly safeguard Indian legal sovereignty, placing stringent and well-defined limits on the scope of permissible activities by foreign lawyers and law firms.”
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“Scope of interference in the acquittal order passed by the Trial Court is very limited, and if the impugned judgment of the Trial Court demonstrates a legally plausible view, mere possibility of a contrary view shall not justify the reversal of acquittal.”
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“The alleged termination order of the petitioner, though said to be illegal and arbitrary, was not put to challenge either in the present or earlier writ proceeding.”
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The High Court closed contempt proceedings against Cooperative Housing Society upholding the residents’ right to feed the stray dogs and directed removal of bouncers preventing the same.
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India’s new proposed Aircraft Obstruction Removal Rules, 2025.
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The judiciary upholds a strong commitment to justice, fairness, and social equity. In complex cases involving competing rights, courts must sometimes innovate guided not by whim but by enduring principles of equity and good conscience. This ensures a balanced, equitable resolution.
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“This Ashtamudi committee/authority could function under the supervision of the State Wetland Authority and comprise representatives from various departments and domain experts on the similar lines as State Wetland Authority, but with a specific focus on the Ashtamudi lake”
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“We are at pains to observe that authorities, entrusted with the solemn duty of safeguarding life and liberty treat it with such casual indifference, truly a case of the fox guarding the henhouse.”
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Patna High Court held that smiling and merely folding hands in Pranaam Mudra in standing position could not be construed by any prudent imagination to be an insult to the National Anthem.
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Cyril Amarchand Mangaldas acted as legal counsel for GMR Hyderabad Aerotropolis Limited (“GHAL”)
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The plaintiffs submitted that the defendants, by manufacturing, using, displaying, advertising lookalike of the plaintiffs’ well-known products, are trying to create an unauthorized association with the plaintiffs, and deceive customers to believe that the plaintiffs have launched an affordable new range of products.
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The appellant latched the house from outside when his wife was inside the house and had caught fire. This clearly shows that he had prevented the children from helping their mother and saw to it that she suffered fatal burn injuries.
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