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The NHRC noted that the allegations against Professor Mahmudabad disclosed, prima facie, that his human rights and liberty were violated.
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Mining Regulations modernised, allowing expansions, promoting sustainability.
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Justice Krishnakumar, who was the senior-most puisne Judge of Madras High Court, took the reins as Manipur High Court’s Chief Justice on 22-11-2024.
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Organising Committee for the Sports Events have received 3636 entries from 1752 employees of the Supreme Court for 13 sports events.
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The Court clarified that only in cases involving a gross lack of competence, inaction, or a wanton disregard for the patient’s safety, stemming from gross ignorance or gross negligence, can a doctor be made to face criminal charges.
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21,651 miscellaneous matters (13,933 main and 7,718 connected) and 17,088 regular hearing matters (10,011 main and 7,077 connected were notified for listing during the ensuing partial Court working days 2025, vide Notices dated 15-04-2025 and 03-05-2025.
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The core dispute between OYO and Zostel arose from a Term Sheet dated 26-11-2015, which proposed OYO’s acquisition of Zostel’s business. While Zostel claimed to have fulfilled its obligations and sought specific performance, OYO argued the Term Sheet was non-binding and lacked enforceable terms.
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Cyril Amarchand Mangaldas advised Fusion Finance on its rights issue of partly paid-up equity shares
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The Court clarified that the grant of interim bail was intended solely to assist in the ongoing investigation. Additionally, it instructed Professor Mahmudabad to provide a single bail bond covering both FIRs and to submit his passport to the Chief Judicial Magistrate.
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The NGT acknowledged that “the OA raises substantial issue relating to compliance of environmental norms.”
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“Law Mantra” (headquarters New Delhi) (Registration No 150 in Book No.4 Vol No 3, 603 0f 2018)
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by C. George Thomas* and Ansh Mittal**
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Justice Somashekar will take charge as the High Court’s Chief Justice after retirement of Justice D. Krishna Kumar, who demits office on 21-5-2025.
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“Since the assessee has shown the reasonable cause within the meaning of Section 273B of the Act, the assessee is not liable to pay penalty under Section 271E of the Act for non-compliance of Section 269T of the Act.”
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“In the history of the University for well over a century no women has ever been appointed as Vice-chancellor. Appointment of woman as Vice-Chancellor of a premier institution of higher learning sends a message that the constitutional objective of advancement of cause of women is being promoted.”
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Amendment regulation clarifying brokers’ investment policies.
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“Mere use of a mark, even if continued over a period, is not by itself sufficient to establish enforceable rights under trade mark law. It must be shown that the mark, through its use in trade, has acquired a distinct association in the minds of the relevant consumer base with the claimant’s goods.”
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The order dated 16-4-2021 passed by the NCLT, Mumbai indicated that the prohibition during CIRP is with respect to institution and continuation of suits only against Prince SWR System (P) Ltd and not against the Company’s director, i.e., the applicant.
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