Bringing you the Best Analytical Legal News
SAM advised Eris Lifesciences on acquiring the remaining 30% stake in Swiss Parenterals, making it a wholly owned subsidiary.
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The lawyer had taped his mouth symbolizing that he had been stopped during his arguments in previous hearings of the matter.
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“The judicial officers shall be under the control of the Principal District & Sessions Judge of the district to which they have been allocated.”
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“The revisional authority ought to have examined whether sufficient cause existed. Instead, it declined to consider the application merely on a technical ground.”
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DSNLU Visakhapatnam announces the 2nd Vis Pre Moot 2026, offering law students rigorous training in international arbitration with SIAC and Jus Mundi as partners.
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The Court directed that the complete details by the Bar Council of India to be furnished on 08-12-2025; and clarified that the relevant Rules shall be deemed to have been amended providing making a provision for such reservation.
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“It is necessary to reiterate the grave concerns surrounding air pollution and AQI levels, the reduction of which forms a central part of the rationale behind the Eco Park, since air pollution today is not merely an environmental issue, it has become a public health emergency.”
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The incident, which has been recorded in a video, has become viral, reflects that the SHO has misbehaved and manhandled the lawyer who was representing the cause of victim.
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The Panel upheld Coinswitch’s claim on all three UDRP criteria, finding confusing similarity, lack of legitimate rights, and bad faith registration and use.
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Updated and expanded by V. Sudhish Pai, bringing doctrinal depth, contemporary insight, and a renewed understanding of constitutional principles.
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To identify and support promising young advocates in Supreme Court litigation, the Supreme Court Lawyers Welfare Trust has instituted the Justice J.S. Verma Fellowships.
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“In the absence of any allegation of commission of the offences by an unlawful assembly, as chargesheet has not been filed under Sections 147 as 147 and 149 of the IPC, the petitioners cannot be held liable for the alleged acts of causing hurt or assault by any of the protestors, even if the allegations are accepted of accepted as true.”
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The Court stated that with working parents, it is expected that they cannot always be physically with their children, however, this cannot be a ground to place the child’s custody with the parent who may be temporarily working from home.
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“The post in other disciplines have already been filled up and none of the appointees are party to the writ petition and in absence of them, their selection and appointment cannot be interfered with.”
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“Confirming the conviction under the Contempt of Courts Act, 1971 only to send across the right message… a clear message should be sent so that no one, howsoever high they may be, may think that they are above the law.”
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“When a party demonstrates genuine inability to represent itself and seeks professional assistance without mala fides, the Labour Court ought to grant such leave unless strong reasons exist to the contrary.”
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Interviewee: Mihir Kherud1
Interviewed by Harshvardhan Yadav2
“However, the Secretary was only called upon to file an affidavit indicating all cases of custodial death, whether in prison or in judicial custody.”
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