NLUJAA brings The Ultimate Foreign LLM Webinar: A Roadmap for Law Students
The webinar is scheduled for 14-15 June, 2025.
Continue reading2025
Cyril Amarchand Mangaldas Welcomes Oishika Dasgupta as Partner in its Capital Markets Practice
Ms. Oishika Dasgupta has re-joined Cyril Amarchand Mangaldas as a Partner in its Capital Markets Practice. She will be based in Mumbai office.
Continue reading
Transfer order with assignment to teach unqualified subject is ‘malice in law’ and violates Article 21-A: Rajasthan High Court
“As per the rules the appellant was entitled for appointment in the subject of Social Science and therefore, she cannot be posted at a place where she is forced to teach a subject qua which she is not qualified.”
Continue reading
Return of ‘Stridhan’ must be decided within matrimonial proceedings, not via separate application under Section 27 HMA: Allahabad High Court
Allahabad High Court emphasied that the proceedings under Section 27 Hindu Marriage Act, 1955 cannot be treated as independent or standalone proceedings to result in a decree.
Continue reading
Redefining the Role of Institutions: Kevin Nash sets the tone for Arbitration’s future at LIDW 2025
LIDW 2025 reinforced London’s pivotal role in shaping the future of international dispute resolution. Through innovation, inclusivity, and global collaboration, the event not only addressed the pressing challenges of the field but also paves the way for best practices and forward-thinking strategies in arbitration, litigation, and mediation.
Continue reading
Bombay Court sentences man to rigorous imprisonment for 4 months whose dog bit his neighbour
Considering how the accused dragged his pet inside the lift, the Court remarked that it showed that he was not compassionate towards his pet and did not care about the informant or his one-and-a-half-year-old son either.
Continue reading
NHRC takes suo motu cognizance of minor rape victim’s death at Patna Medical College and Hospital Bihar due to delay in treatment
The NHRC noted that if the contents of the news report were true, it raised a serious issue of violation of human rights.
Continue reading
Delhi High Court issues directives on hospital lapses mandating timely MTP in rape victim cases
This case serves as an important reminder that a victim of sexual assault carrying the burden of an unwanted pregnancy may need more sensitivity to deal with as in many cases, such victims are under deep distress unable to process their situation and life. Further, each day’s delay in such cases in conducting MTP puts the victim under enhanced potential danger to her life
Continue reading
NLUJ Triumphs at 18th NLS-Trilegal International Arbitration Moot 2025
The NLS-Trilegal International Arbitration Moot continues to be a premier platform for budding legal minds to engage with evolving themes in international arbitration, offering exposure to real-world complexities and expert feedback from leading practitioners and jurists.
Continue reading
Supreme Court finds no illegality in arrest of prime accused in Andhra Pradesh liquor scam case; Upholds High Court Judgment
“If a person is arrested on a warrant, the grounds for reasons for the arrest is the warrant itself; if the warrant is read over to him, that is sufficient compliance with the requirement that he should be informed of the grounds for his arrest.”
Continue reading
‘Now a mother of 25-days old child’; Bombay HC grants anticipatory bail to woman alleged to have assaulted and killed a biker
The applicant’s role, who was at the stage of 30 weeks’ of pregnancy, is of assaulting the deceased with fists and chappal.
Continue reading
‘A consensual relationship turning sour not ground for criminal prosecution’: Supreme Court quashes rape case against 25-year-old
“The consent of the complainant as defined under section 90 IPC cannot be said to have been obtained under a misconception of fact. There is no material to substantiate “inducement or misrepresentation” on the part of the accused to secure consent for sexual relations without having any intention of fulfilling said promise”.
Continue reading
Delhi HC grants interim protection to Sadhguru’s personality rights; restrains misuse of his rights through AI
The Court observed that many accounts on YouTube channels and Meta’s social media platforms are using modern day technology to modify the voice, image, likeness etc. of Sadhguru to garner more views and subscribers to piggyback on his name and reputation.
Continue reading
Know Thy Judge | Supreme Court of India: Justice Manoj Misra’s career trajectory and important Judgments
Justice Manoj Misra is the sitting Judge of the Supreme Court of India. He was elevated to the Supreme Court in February 2023 and has formerly served as a Judge in the High Court of Judicature at Allahabad.
Continue reading
Victim attaining majority during trial not entitled to “Child-Specific” safeguards under Section 33(2) of POCSO Act: Rajasthan High Court
“The law… does not permit a retrospective resurrection of childhood once the individual steps into legal adulthood; and to permit otherwise would be to dilute the doctrinal rigour of age-based legal classifications and introduce subjectivity into a domain that demands exactitude.”
Continue reading
NGT directs Delhi Wetland Authority to trace and restore vanished waterbodies
“Disclose the area with geo-coordinates of each of the water bodies under their management and control as per the revenue record.”
Continue reading
Chief Executive Officer, Zila Panchayat, can withdraw Financial Powers of Sarpanch facing corruption charges: MP High Court
“It is the duty of Chief Executive Officer to ensure that no loss of money or property of Panchayat is caused…”
Continue reading
Delhi High Court refuses to stay CBI proceedings against Lalu Prasad Yadav in the Land-for-Job corruption case
The present FIR was lodged in the year 2022, almost after a delay of 14 years, whereas CBI has already conducted the investigation from 2009 to 2014 for the same offences by registering PE & RC during this period.
Continue reading
Himachal Pradesh HC intervenes in dispute between State and OASYS Cybernetics; Appoints arbitrator on violation of S. 12(5) of A&C Act
The adjudication by an arbitrator should be such that neither of the parties would get even an iota of doubt with regard to impartiality of the arbitrator.
Continue reading