Govt streamlines framework for receiving foreign contributions vide FCR Amendment Rules, 2025
Reinforcing compliance and enhanced oversight of Foreign Contributions.
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Objectives of population control & providing maternity leave to working women not mutually exclusive & must be rationally harmonised: SC
In the instant case, the appellant was denied maternity leave for a third child on account of her re-marriage. The Supreme Court held that the appellant was entitled to grant of maternity leave.
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Supreme Court Collegium recommends transfer of Justice T. Vinod Kumar to Madras High Court
Justice T. Vinod Kumar was appointed as Judge of the High Court for the State of Telangana, Hyderabad and sworn-in on 26-8- 2019.
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“The incarcerated can’t be expected to live at whims and fancies of State”: Punjab and Haryana HC directs release of 412 prisoners on interim bail
“Such an undisciplined approach is symptomatic of the culture of apathy that has developed on the subject of the rights and well-being of convicts. In denying them their legal right to be considered under a policy duly devised by the State for a specific purpose, the authorities have essentially categorised them as second-class citizens.”
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Supreme Court Collegium recommends transfer of 4 High Court Chief Justices
The Collegium consisting of senior-most Judges of the Supreme Court, made the recommendations on 26-5-2025.
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‘Even seat of justice cannot guarantee immunity from gendered abuse’; Delhi HC upholds sentence of an advocate who threatened/abused woman judge in courtroom
“When the dignity of any judicial officer is torn by way of use of filthy words proved beyond reasonable doubt, the law must act as the thread that would mend and restore it.”
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CNLU Patna signs MoU with Leicester University, UK, to facilitate LLM Admissions for its Graduates
The MoU was signed by Prof Faizan Mustafa, Vice-Chancellor of CNLU, and Daniel Greco, Global Partnerships Manager, Global Operations, Future Students Office, University of Leicester.
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“Declare Summer Vacations as ‘Partial Court Working Days’; constitute extra benches”: Rajasthan High Court Bar Association requests CJ
“Bail Applications, which are pending and have been filed before the Summer Vacations, also deserves to be heard by the summer benches.”
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Felling of 700 trees in Bhoj Wetland, a Ramsar site; NGT forms panel, orders Statewide Tree Census
“Geo tagging of all trees to be made mandatory so that accurate records of their location, type and number can be maintained. Geo tag data should be published and be made available and reported to the office of Chief Conservator of Forest.”
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Liberalisation of the Indian Legal Sector: Small Step or Giant Leap?
by Divyam Agarwal*, Aniket Aggarwal** and Shailja Rawal***
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Supreme Court Collegium recommends transfer of 21 High Court Judges
The Collegium comprising of 5 senior-most Supreme Court Judges, made the recommendations in a meeting conducted on 26-5-2025.
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MP High Court affirms JJ Act’s jurisdictional primacy over NIA Act in trials involving juveniles
“A person cannot be a juvenile for one purpose and an adult for other purpose. The Courts lean strongly against any construction which tends to reduce a statute to a futility.”
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Madras High Court sets aside suspension of TASMAC employees who exposed internal corruption in media
“The available materials show that there is something wrong in the department. TASMAC is run by the government in order to prevent casualties on account of illicit arrack and it should not allow any corruption in the department. The department has to realise its mistake.”
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ITR Filing Deadline extended! CBDT pushes due date to 15th September 2025
This extension of time will facilitate a smooth and convenient filing experience for taxpayers.
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Delhi High Court grants stay on Bank of India’s fraud classification based on Resolution Plan of Reliance Commercial Finance Limited
The petitioner submitted that since Resolution Plan under the Reserve Bank of India’s Prudential Framework for Resolution of Stressed Assets, 2019 have already been implemented, therefore, the Bank of India ought not to have proceeded against the petitioner.
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Air Force School not a ‘State’ or ‘Authority’ under Article 12 of the Constitution: Supreme Court by 2:1 Majority
“It is not shown how the IAF headquarters has any control over the management of the said school. Although some funds may have originated from the Army Welfare Society, it cannot be said that the State or the IAF has any control, let alone all-pervasive control, over the school. Moreover, the said Society is not governed by any statutory rules.”
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‘Time for lawyers to wake up, shoulder the responsibility’: Sr. Adv. Dama Seshadri Naidu at ‘Commercial Disputes Resolution- Challenges and Strategies’ discussion
EBC in collaboration with The Law Forum hosted a discussion on ‘Commercial Disputes Resolution- Challenges and Strategies’ at the Delhi High Court on 22-05-2025.
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Orissa High Court halts vending zone construction near Madhusudan Law University, cites 100-metre no-hawking rule
It was contended that construction of vending zone adjacent to the northern side of the boundary wall of the 2nd campus of Madhusudan Law University would cause road congestion leading to traffic problems, water logging, noise and other pollution.
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Call for Book Chapters for ‘Valuation of Intellectual Property Assets’ by CIRF-in-IPHD at CNLU, Patna
DPIIT-IPR Chair & CIRF-in-IPHD at Chanakya National Law University- Patna announced Call for book chapters for an edited book titled Valuation of Intellectual Property Assets.
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‘Non-disclosure of past government service can’t be a ground for discharge’: Supreme Court reinstates woman Civil Judge
Supreme Court emphasised on the necessity of women’s participation in the judiciary and said that country will greatly benefit from a judicial force that is competent, committed and most importantly, diverse.
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