Eviction under Senior Citizens Act invalid when no maintenance sought: Bombay High Court
The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 cannot be used for summary property disputes.
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Industrial Relations Code (Removal of Difficulties) Order, 2025 – Continuity of Adjudication for Pending Cases
The Industrial Relations Code (Removal of Difficulties) Order, 2025 ensures smooth transition by transferring pending cases under old labour laws to corresponding tribunals under the new Code while maintaining adjudication continuity.
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State Legislation Roundup November 2025 | Tenancy Reform in Jammu & Kashmir, Gujarat’s Judicial Service Rules, Haryana ends ‘Couple Case’ Policy, Punjab’s Proclamation Rules, Ladakh’s Factories Amendment & Beyond
Dive into November 2025’s state legislative landscape, spanning tenancy reforms in Jammu & Kashmir, workplace regulation updates in Haryana, Kerala’s push for citizen centric public service delivery, and digital governance initiatives across Maharashtra and other landmark reforms.
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Nescafe Premix is ‘Instant Coffee’, taxable at 8%, not 16%: Bombay High Court
The Court held that Nescafe Premix is classifiable under Entry C-II-3 and not under the general Entry C-II-18(2) of the Bombay Sales Tax Act, 1959.
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Student Enrichment Cell and Centre for Personal Law Studies, HPNLU, Shimla Successfully Concludes Intra-Asian Parliamentary Debate (APD) 2025
HPNLU Shimla concluded the Intra-Asian Parliamentary Debate (APD) 2025 with 36 teams competing in rigorous rounds that showcased analytical reasoning and advocacy excellence.
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Lakshmikumaran & Sridharan advises Sai Parenteral’s Limited and its Singapore subsidiary in the cross-border acquisition of Noumed Pharmaceuticals Pty Ltd
Lakshmikumaran & Sridharan advised Sai Parenteral’s Limited and its Singapore arm on the cross-border acquisition of 74.6% stake in Noumed Pharmaceuticals Pty Ltd, Australia.
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Canned Pineapple Slices, tidbits and fruit cocktail not ‘Fresh Fruits’, not exempted from Tax: Bombay High Court
“In interpreting items in statutes whose primary object is to raise revenue and for which purpose they classify diverse products, articles and substances, resort should be had not to the scientific and technical meaning of the terms or expressions used, but to their popular meaning.”
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CCFS, HPNLU Shimla Successfully Concludes One-Credit Certificate Course on Forensic Science and the Law
HPNLU Shimla concluded its one-credit online certificate course on “Forensic Science and the Law”, training 120+ participants on forensic evidence, DNA profiling, and expert testimony.
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Plea challenging Rahul Gandhi’s win in Lok Sabha elections dismissed – Here’s what Allahabad High Court held
“The moment a higher court stays a conviction, the anathema of conviction goes out of the window and the person against whom such conviction is stayed, though not absolved, cannot be stated to be a convicted person.”
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Supreme Court enhances Alimony from Rs. 30 Lakh to Rs. 50 Lakh in Former AAG and Family Court Judge Divorce Case
The Court observed that the husband, being a judicial officer holding a responsible public position, owed a heightened duty of fair, adequate, and dignified financial security for his wife and daughter.
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Cyril Amarchand Mangaldas advises Serum Institute on sale of stake held in Biocon Biologics and subscription of shares in Biocon Limited, through share swap
Cyril Amarchand Mangaldas advised Serum Institute on the proposed sale of its stake in Biocon Biologics to Biocon and the simultaneous subscription of shares in Biocon Limited through a share swap transaction valued at ₹2,250 crore. The deal marks a significant restructuring in India’s biopharmaceutical sector.
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2nd NLIU | Chandhiok & Mahajan Article Writing Competition, 2025 | NLIU Bhopal
The 2nd NLIU-Chandhiok & Mahajan Article Writing Competition invites law students to submit analytical pieces on contemporary legal issues for publication and awards.
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Supreme Court: Imminence of death not a pre-requisite under Section 32(1) Evidence Act for dying declaration admissibility
A statement made by a deceased person, regarding the cause of his death or to the circumstances which led to his death, to a Police Officer and recorded under Section 161 CrPC, shall be relevant and admissible under Section 32(1) of the Evidence Act, 1872.
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Hybrid ADR Procedures to Changes in Arbitration Landscape | Day 2 of Fourth IBA India Litigation and ADR Symposium
The second day of the Fourth IBA India Litigation and ADR Symposium, held on 6th December 2025, traversed various emerging topics in the legal field such as developments in arbitration law, emerging issues in IPR and AI, privacy, AI in dispute resolution, and more.
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Khaitan & Co advised Viatris on its proposed sale of stake in Biocon Biologics to Biocon for USD 815 million
Khaitan & Co advised Viatris on the USD 815 million sale of its stake in Biocon Biologics to Biocon via cash payment and preferential share allotment.
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Fox & Mandal Secures Trade Dress Injunction for Shalimar before Calcutta HC
Fox & Mandal successfully defended Shalimar before the Calcutta High Court in a passing-off action, securing protection for its distinctive trade dress and packaging.
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Call for Participation | DBRANLU National Essay Writing Competition, 2025
DBRANLU Sonepat’s National Essay Writing Competition 2025 invites students to examine dispute resolution reforms, challenges, and ADR mechanisms in India’s mineral sector under the MMDR Act, 1957.
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