Working Saturdays, Revised Working Hours as SC Notifies Supreme Court (Amendment) Rules, 2025
The modified schedule will take effect from 14-07-2025.
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[Order 39 Rule 7 CPC] Why Pleader Commissioner’s Report cannot be taken as evidence in civil suit: Orissa HC explains
The opposite parties requested to appoint a Pleader Commissioner under Order 39 Rule 7 CPC to inspect the suit land and report whether it is being used as a school or remained a paddy field, as claimed by the petitioner.
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NCLT grants exclusion of 854 days to Resolution Professional; directs completion of CIRP
The RP sought exclusion of the time it took for NCLT to decide the applications filed under Section 19 of the IBC regarding the non-cooperation by the Company.
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Read why CCI dismissed claim against Hindalco and Vedanta alleging duopoly & abuse of dominant position vis-a-vis copper supply
“The condition for de-pricing and recovery of loss for the booked copper is applicable only in case the terms of the contract are not fulfilled by the purchaser resulting in loss to the seller. Such condition in the commodity market which is prone to price risks cannot be considered to be unfair.”
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Vadodara Court grants interim injunction to Inox India against Cryogas for copyright infringement and misuse of confidential information
“Refusal to grant interim injunction at this stage would cause irreparable harm to Inox, as Cryogas—having no rights to the intellectual property—would be able to exploit Inox goodwill without any legal deterrent.”
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Bombay HC directs enquiry into 2012’s New Year eve party with liquor at children’s shelter home
A PIL was filed by a social worker-petitioner in 2014 in relation to New Year eve liquor party, but no action was taken, hence, petitioner sought re-enquiry.
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Ahmedabad Plane crash: Gujarat State Legal Services Authority launches Legal Support Helpdesk to provide legal & psychological aid to affected individuals
Gujarat State Legal Services Authority, under the aegis of NALSA, launched an emergency response mechanism titled “Plane Crash Legal Support Helpdesk” to provide legal and psychological counselling to aggrieved persons.
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MP High Court grants bail to Government Model College Guest Faculty accused of circulating alleged WhatsApp posts to hurt religious sentiments of other community
“…simply on the ground of forwarding messages, video which may hurt the religious sentiment of community, a person cannot be indefinitely kept in jail.”
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Bombay High Court: Prolonged unauthorised absence from work constitutes voluntary abandonment of service and not termination
The employees ignored multiple communications from the petitioner-employer urging them to return to duty and moreover, there was no evidence that any of the employees made a genuine attempt to report back.
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Know Thy Judge | Supreme Court of India: Justice Pankaj Mithal’s tryst with law and notable judgments
Sitting Judge of the Supreme Court of India, Justice Pankaj Mithal began his career in law in the 1980s and subsequently went on to become Chief Justice of High Courts of J&K and Ladakh and Rajasthan.
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RBI issues Master Circular to streamline credit facilities for SCs/ STs
Empowering Financial Inclusion with RBI’s Master Circular.
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Misappropriation of bail surety amount | SC grants anticipatory bail to former Nagaland Principal District Judge
It had been alleged that the while serving as Principal District Judge, the petitioner had misappropriated Rs 14,35,000 which was allegedly deposited as bail surety.
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“If guilty, basis must be disclosed; if not, litigation is futile”; MP High Court directs NGT to decide culpability before fastening liability in fire incident
The Court emphasised the need for fairness and cautioned against causing prejudice by delaying a determination of culpability and liability in fire incident.
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Bombay HC quashes order refusing ‘WR’ trade mark to Yamaha for similarity with Honda’s ‘WR-V’
Acknowledging the principle of territoriality, prior use in international jurisdictions, the registration obtained for the subject mark ‘WR’ in such territorial jurisdictions and other relevant materials produced by Yamaha, the Court directed fresh review of the application.
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Supreme Court stays Calcutta High Court’s suo motu contempt proceedings against police officials in 2019 Howrah Court assault case
The 2019 Howrah District Court assault case revolved around a violent confrontation on 24-04-2019, between lawyers and police personnel at the Howrah District Court complex in West Bengal.
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Read all about RBI’s revised Monetary Policy Statement and New Repo Rate
Repo Rate slashed to 5.50 % as RBI reinforces Economic Growth Policies.
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Read Why Orissa HC upheld divorce on husband being called ‘nikhatu, kempa’ by wife for his physical infirmity
Wife’s behaviour of using derogatory terms for husband’s physical disability discloses her thought and respect to her husband.
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Know why Uttaranchal HC quashed criminal proceedings against Patanjali Ayurved for alleged misleading advertisements
“As there is no specific allegation that how the advertisement was false and misleading so as to constitute the offence punishable under Sections 3, 4 & 7 of 1954 Act then there was no occasion for the trial court to take the cognizance and summon the petitioners to face trial.”
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‘Allegations are generic and rather ambiguous’; SC quashes S. 498A IPC case against husband and in-laws for lack of prima facie evidence
“It is rather unfortunate that the Complainant being an officer of the State has initiated criminal machinery in such a manner, where the aged parents-in-law, five sisters and one tailor have been arrayed as an accused.”
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