Bringing you the Best Analytical Legal News
On 07-05-2025, EBC organised a book release event for the launch of Former CJI N.V. Ramana’s book titled ‘Narratives off the Bench: A Judge Speaks’ at the Delhi High Court.
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by T.A.S.S.R.A. Rishik*
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The wife had alleged that she married the Appellant-husband because he was an Eye Surgeon, but he turned out to be an Optometrist.
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The name “Karan Johar” is solely associated with Respondent 1, Karan Johar and forms a germane part of his personality and brand name and thus, has the economic right to commercially exploit the same as per his discretion.
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Manipal Law School, Manipal Academy of Higher Education (Institution of Eminence, deemed to be University) Bengaluru
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The Court stated that the school cannot deny the issuance of TC to the child, who has sought admission in other school. In the event of delay in issuance of TC, even a disciplinary action can be taken against the Headmaster or In-Charge of the school.
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In a heartfelt and deeply reflective speech, Justice BR Gavai shared his personal experiences and admiration for Justice NV Ramana, the former Chief Justice of India, during an event marking the release of Justice Ramana’s book published by EBC.
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JSA advised Serum Institute of India Private Limited (“Serum”)
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Supreme Court directed that the Union of India should notify the appellants about the mode and manner in which they could exercise this option and provide information regarding the amounts that the appellants will need to remit if they choose to opt for pension under the Rules.
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Manipal Law School is hosting the conference on 15-06-2025.
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The RGNUL Student Research Review (RSRR) is a student-run, bi-annual, peer-reviewed flagship law journal publication of the Rajiv Gandhi National University of Law, Punjab. RSRR is currently accepting abstract submissions for Volume 11 Issue 1 from students, on the theme ‘Comparative Law in a Changing World’.
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The National Lok Adalat was introduced to encourage mutual settlement and offer an efficient, economical, and participatory mode of resolving disputes without prolonged litigation. Since, the awards passed by Lok Adalats are legally binding and enforceable, the process ensures finality and reduces the burden on regular courts.
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“This Court is inclined to dispose of this petition with a direction to the respondents No.2/3 to follow the proper procedure as prescribed under Rule 11.2 and 11.3 of the Rules of 2013.”
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In the last week of March 2025, the plaintiff came across the listing of defendants’ products on e-commerce platforms such as Meesho and TradeRaise for identical products i.e., for cleaners and disinfectants, which was deceptively similar to the plaintiff’s “MAXKITEEN” marks.
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“Once the panchnama was found to be of doubtful evidentiary worth, the correct course would have been to proceed with adjudication on available legal grounds, and not to relegate the parties to a fresh round of proceedings without justification.”
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The directions also emphasised on the use of advanced technical inventions including e-surveillance system, artificial intelligence software and CCTV cameras etc.
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“Since a MNREGA worker is not covered under the definition of Workmen Compensation Act, there is no right to claim compensation under WC Act for death of a person employed under MNREGA/Scheme under MNREGA even if the said death has occurred during the course of employment.”
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Allahabad High Court held that carnal sex, other than penile-vaginal intercourse is not a natural orientation of sex for the majority of women, therefore the same cannot be done by the husband, even with his wife without her consent
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The copy pasting of statements may unnecessarily give advantage to the accused persons, because of which the seriousness of the genuine case may vanish.
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The Court directed thatImmediately on release he shall delete all the offensive messages and refrain from making any vituperative or disparaging comments against women in any of the social media platform.
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