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Clause 11.3 of the UGC Regulations, 2018 castes an obligation on the institution concerned to issue a confirmation order to the incumbent within 45 days of completion of the probation period after following the due process of verification of satisfactory performance.
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The Court noted that Narayan attempted to bribe government officials and had a poor conduct in jail due to which he was punished several times. Additionally, cases had been registered against his disciples for threatening or assaulting the witnesses.
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In the present case, a social media influencer-Defendant 3, was the owner of Instagram handle “@hustlewithhritik”, and uploaded the reel titled “Never Use Dettol in your Skin” featuring the offending portion of the impugned podcast.
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The Bench directed all the High Courts to amend the existing rules in accordance with the Judgment within four months.
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“The High Court can interfere with the order of punishment only in case of violation of the provisions of rules or principles of natural justice are proved.”
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“The doctrine of Kompetenz-Kompetenz is now firmly embedded in the arbitration jurisprudence in India. This doctrine is based on the principle that an arbitral tribunal is competent to rule on its own jurisdiction including on the issue of existence or validity of an arbitration agreement”
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The PIL was filed regarding the facilitation of the cremation of persons belonging to the Khasi, Jaintia and Hindu communities throughout the State.
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Cyril Amarchand Mangaldas (CAM) advised GPS Renewables Private Limited on investment by Sojitz Corporation
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In the case at hand, despite a binding legal heir certificate and multiple court decrees, the petitioner was denied his sister’s death benefits for over three decades. The authorities relied on undocumented claims and misplaced service records to justify non-payment.
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Despite being served, Respondent 1 chose not to appear and justify the basis on which the statements and insinuations are made against the applicant.
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The Supreme Court had directed High Courts to frame rules of procedure or issue practice directions for ensuring that material details are disclosed while filing claim applications under Section 166(1) of the MV Act.
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“Substantial amount of money is spent by producers and those involved in such creative works, and staying the release of such films/web-series would cause immense loss to all those involved in it.”
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“The phrase “does not disclose the cause of action” must be very narrowly construed. The rejection of plaint at the threshold entails very serious consequences. This power must be exercised only in exceptional circumstances and when the Court is sure that plaintiff does not have any arguable case at all.”
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by Arush Khanna* and Vaibhav Mehra**
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Kokuyo Co. Ltd. (Japan), a leading office furniture and stationery manufacturer, has completed its acquisition of 100% of the equity interest of HNI Office India Limited
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“The illicit sand trade often operates under the shadow of organised crime, undermining the rule of law and weakening governance structures. Therefore, absolute standards with tough policies, strict enforcement and quick accountability are compelling for effective regulatory control.”
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“The punishment of dismissal in the present case shocks the conscience of this court because the punishment is shockingly disproportionate.”
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Last date for Final Registration for the Competition is 19-05-2025.
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The Court noted that “the Superintendent of Police, Seoni is fully cognizant of the seriousness of the matter that has hurt sentiments of public.”
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