Bringing you the Best Analytical Legal News
The Court held that the issue of declaration of a particular place as a Memorial, or naming it differently, or the declaration of deceased persons as Martyr/ Shaheed was within the exclusive domain of policy decision of the State.
Continue reading
“The agreement executed between the parties is not disputed. This fact is not in dispute that the contract of the petitioner has been terminated and the money has been forfeited by the respondents in the month of October, 2019.”
Continue reading
“Under the scheme of the Customs Act, 1962, duty is assessed provisionally or finally whereafter an assessment order or order-in-original is passed. Post assessment order or order-in-original, the concerned importer is required to pay the assessed duty”.
Continue reading
Supreme Court clarified that the three-year period of legal practice would be counted from the date of provisional enrolment as an advocate, and not from the date of passing the All-India Bar Examination (AIBE), recognizing the varying schedules of the AIBE across jurisdictions.
Continue reading
“From the harmonious reading of the provisions of PC & PNDT Act, which make the offences as cognizable and non-bailable along with the provisions of Criminal Procedure Code, 1973, it cannot be said that no FIR can be registered or that the registration of FIR is barred under PC & PNDT Act.”
Continue reading
On 19-05-2025, the Supreme Court released a new circular updating the procedures for circulating letters of adjournment of cases, following a letter from SCAORA to the newly appointed Chief Justice of India, Justice B.R. Gavai, on 14-05-2025.
Continue reading
“We also find that in the year 2025 itself, about 14 suicides have taken place. This is a matter of serious concern for us.”
Continue reading
“Bare reading of Section 446 of the CrPC makes out a case wherein separate orders are required to be passed by the Court, firstly, at the time of cancellation of the bail bonds, and secondly, when the penalty is imposed.”
Continue reading
“It is settled proposition of law that where no limitation period is prescribed, authorities are bound to act within reasonable period. The reasonable period depends upon facts and circumstances of each case, there is no hard and fast or straitjacket formula.”
Continue reading
Delhi High Court has launched a comprehensive three-phase Action Plan to eliminate long-pending cases, prioritizing those over 10, 20, and 30 years old. This initiative sets a national precedent in reducing judicial arrears through technology, stakeholder engagement, and time-bound strategies.
Continue reading
“How can it be termed to be a financial loss to the State Government when an employee who had been imparted training for some particular contractual job, continues to serve the State Government although, on regular basis.”
Continue reading
“A retired Judge of the High Court shall also include such of the retired Judges of a High Court who have retired as Additional Judge of the High Court”
Continue reading
by Siddharth R. Gupta* and Samriddhi Seth**
Continue reading
The Family Court while decreeing the dissolution marriage, had directed the appellant-husband to pay a sum of Rs. 70 lakhs towards permanent alimony to the respondent-wife.
Continue reading
During a public function at Raikunda village in Ambedkar Nagar at Mhow, BJP Minster Vijay Shah used scurrilous and offensive language against Col. Sofia Quraishi.
Continue reading
The plaintiff contended that the defendants were infringing the plaintiff’s rights in the ‘Andaz Apna Apna’ film by displaying/communicating to the public/hosting/utilizing content, creating merchandise, and online content related to the said film, which exclusively belonged to the plaintiff.
Continue reading
SEBI extends Compliance Deadline for ODI & FPI Regulations to November 2025.
Continue reading
“It is evident that the petitioner is blackmailing and is trying to extort money from the businessmen of the Surat city by creating fear in their mind that if they do not shell money, he would make a complaint of violation of one or the other laws.”
Continue reading