Bringing you the Best Analytical Legal News
“The officials of the applicant, i.e., the Airport Authority of India, may have been over cautious in protecting its interest and hence impleaded Respondent 1 which is the owner of the aircrafts”.
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The 3-Member Committee was constituted after reports surfaced that a huge pile of unaccounted cash amounting to Rs. 15 crores were found from the residence of Justice Varma.
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This is his second term as the chairman, having previously held the position from the year 2014 to 2015.
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The present petition called for the regulation of online content that violates the right to life and dignity of persons with disabilities.
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“Every case of suicide does not amount to abetment and therefore, the Court has to see whether the conduct of the accused was such that a normal person, not merely a hypersensitive one, would have been driven to suicide.”
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Cyril Amarchand Mangaldas advised Adani Ports and Special Economic Zone Limited (“Company”)
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“The legislature is not a sanctuary for defamation or gendered invective, rather an institution where robust debate must be tempered with decorum and respect”.
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Late Justice Priyadarsini, who started her legal career in 1995, passed away on 4-5-2025, She was due to retire in 2026.
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The State accepted notice and sought time to obtain instructions as to “why action has not been taken against the anti-social elements who have broken the statue of Dr. Ambedkar on the night of 10-02-2025.”
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“The Court would not hesitate to exercise its extraordinary powers which are inherent to quash such proceedings when it comes to fore, and the court is satisfied that allowing the proceedings to continue would be an abuse of process of Court or that the ends of the justice require that the proceedings ought to be quashed.”
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A Landmark Endowment to Shape India’s Leadership in AI Governance, Law, and Policy
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The petitioner-student herein had allegedly exposed the incident of food poisoning that took place at NMIMS earlier this year.
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“Common intention is implicit in the charge of gang rape itself and all that is needed is evidence to show the existence of common intention”
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“If the complaint lodged by the prosecutrix is truthful, instead of extending premium to a rapist and a molester by pushing the helpless rape victim into his matrimony, it would be the duty of the State to ensure her a dignified life by providing her food, shelter and clothing.”
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by Prerana Priyanshu* and Asad Hussain**
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A quick legal roundup to cover important stories from all High Courts this week.
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“It was inexplicable and incomprehensible how a mother who loved her children and who had a cordial relation with her husband could resort to such a violent act and be attributed with the “intention to cause death” of her beloved children, except for coming under some influence or forces beyond her control as claimed by her.”
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Appointed directly from the Bar as a Judge of the Supreme Court of India, Justice P.S. Narasimha’s tenure as an advocate and as a Judge boasts of several landmark cases.
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When the health and life of the patient itself is rendered delicate and worrisome, any procedure for the basic requirement of registration needs to be of absolute ease and comfort.
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“Central Consumer Protection Council and the Central Consumer Protection Authority shall in exercise of their statutory duties take such measures as may be necessary for survey, review and advise the government about such measures necessary for effective and efficient redressal and working of the statute”.
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