Bringing you the Best Analytical Legal News
“The parties are dark complexioned people, but their child was fair complexioned. That is the reason why the dispute arose, and the husband started to physically harass the wife and drove her out of the matrimonial house along with the child.”
Continue reading
“The Sentence Review Board (‘SRB’) deals with human beings, that too those who have been deprived of liberty across a long span of time on account of their aggression which led to criminality. The approach of the SRB ought to be reformation oriented and not a routine disposal/statistic dominated exercise.”
Continue reading
The mark ‘TikTok’ is already a registered trade mark in India and enjoys all statutory protection available under the Trade Marks Act, 1999, but its inclusion in the list of well-known marks, will obviously give added protection to a mark.
Continue reading
This esteemed recognition is conferred by the Talloires Network of Engaged Universities, in partnership with the MacJannet Foundation, and is accompanied by a grant of $7,500 in acknowledgement of CLAP’s exemplary contribution to community engagement and the advancement of access to justice.
Continue reading
The deliberate suppression of such a crucial and material fact concerning one’s marital history at the solemnization of marriage, especially when it involved a contentious prior dissolution and criminal proceedings (a 498A IPC case), constitutes profound and inexcusable mental cruelty to the wife.
Continue reading
Kerala High Court permitted the petitioner to conduct the hospital strictly in accordance with the provisions of the Kerala Clinical Establishments (Registration and Regulation) Act, 2018, and the conditions stipulated in the licences and permissions obtained.
Continue reading
“Considering that the accused did not make any defamatory statement himself, and in recognition of his role as a journalist hosting a live TV show, the Court emphasised the importance of protecting journalistic freedom to safeguard the right to free speech”
Continue reading
The Patna High Court relying upon the Supreme Court’s decisions in Debendra Nath Padhi, (2005) 1 SCC 568 and Bhajan Lal, 1992 Supp (1) SCC 335, acquitted the female gynaecologist in the alleged kidney removal during surgery medical negligence case.
Continue reading
Iqbal Khan will be joining Cyril Amarchand Mangaldas as a Partner in the Corporate Practice, along with his team. He will be based out of the Mumbai office of the Firm.
Continue reading
“The right of speedy and expeditious disposal of the case, trial is one of the most valuable and cherished right of a litigant guaranteed under Article 21 of the Constitution of India.”
Continue reading
This Court has the power to suspend the sentence and conviction and grant bail to the petitioner after recording reasons and this Court, being the appellate court, has to consider irreversible consequences.
Continue reading
SEBI Modifies PAC meeting frequency for Commodity Markets.
Continue reading
The registration closes on 30-06-2025.
Continue reading
“It is one thing for this Court to hold that the original assessment is infirm to such an extent as to warrant reevaluation; it is quite another and indeed impermissible for it to delve into the academic merit of an answer and render its own evaluative opinion thereon.”
Continue reading
The Court asked interested persons to send their suggestions/objections via email to the Registrar (Legal and Research) on or before 15-06-2025.
Continue reading
The State Government is presently considering the financial impact and will take an appropriate decision regarding the creation of additional posts for the State Information Commissioners if the occasion arises.
Continue reading
“Mere reliance on sales figures, promotional expenditure, or broad assertions of popularity, without cogent documentary substantiation connecting such use exclusively to the mark “ONE FOR ALL”, is insufficient.”
Continue reading
“The statutory provisions for maintenance are intended to protect the spouse, children or parents from destitution and vagrancy, and they declare the public policy of the nation. Thus, the above legal principle is equally applicable to an agreement attempting to contract out of the provisions of the Act.”
Continue reading
“When the Government has fixed a rate which is revised from time to time, the theatre owners cannot fleece the movie goers by collecting excess amount from them.”
Continue reading
The Court stated that the Single Judge correctly assessed the sharp contradiction that crept in the policewoman’s work record as she received a commendation certificate the same year as the adverse remarks. The Single Judge also noticed that the Commissioner of Police made adverse remarks in the ACR while the Deputy Commissioner did not find anything amiss with her record.
Continue reading