Bringing you the Best Analytical Legal News
The workshop is scheduled from April 18 to 22, 2025. It will provide participants with hands-on experience in arbitration proceedings, focusing on advocacy techniques and award drafting.
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Defendants 2 to 4 edited the page pertaining to the plaintiff to include allegedly false, misleading and defamatory remarks/content against the Plaintiff. It is stated that the remarks and statements against the plaintiff form a substantial portion of the Plaintiff’s Page, which is accessible to users and non-users of the Platform.
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“The Electricity Act, 2003 envisions a structured and fair mechanism for open access while ensuring that market participants do not engage in practices detrimental to the larger consumer base”.
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Justice C.D. Singh’s transfer to Allahabad High Court was recommended by the Supreme Court Collegium in November 2024 and the same was confirmed by the Ministry of Law and Justice on 28-2025.
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“Traffic jams are not new to the world and are known to be highly contagious … if the vehicles are allowed to enter in the 56 Dukan area from MG road, it would lead to a total chaos.”
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Courts are zealous guardians for the protection of the properties of minors and efforts must be made to ensure that the properties are immediately secured so that they are not frittered by unscrupulous relatives who like vultures want to prey on the meagre belongings that have been left behind.
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Respondent 3-Deputy Collector (General), Mumbai, disposed of the petitioner’s application holding that she is a stateless national and has given incorrect details regarding the validity of her visa.
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National Law University Meghalaya (NLU Meg), situated in the scenic ‘Scotland of the East,’
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Hidayatullah National Law University, Raipur through its Centre for WTO & WIPO Studies, School for Law and Technology
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On 23-03-2025, the Chhattisgarh State Legal Services Authority organized a one-day Refresher Training Programme for Legal Aid Defense Counsels of the State at the Chhattisgarh State Judicial Academy, Bilaspur. Previously, on 21-03-2025, the Surajpur District Court inaugurated eight new record rooms and a rest room for victims of sexual harassment in the Court premises.
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Cyril Amarchand Mangaldas advised Alpha Wave in the acquisition by Alpha Wave
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While passing the impugned remission decision, the Presiding Officer could not have relied on the opinion of the District Judge, and such impugned order was passed on a wrong premise.
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“The teachers who failed to acquire a Ph.D. within seven years as required, cannot be designated as Associate Professors nor be entitled to the higher pay scale.”
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The Central Waqf Council will now compulsorily have 2 women members and 2 non-muslim members.
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A quick legal roundup to cover important stories from all High Courts this week.
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Greetings everyone! The Moot Court Association of Symbiosis Law School, Hyderabad, welcomes you to the live blog of the 9th Symbiosis Law
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Ms. Ravneet Kaur delivered a keynote speech on the topic ‘Antitrust/competition policy and enforcement’ at the International Bar Association (IBA) Corporate and M&A Law Committee conference on ‘Mergers and Acquisitions in India: a key engine to the USD 30 trillion goal’ at Taj Mahal Palace, Mumbai.
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Justice Varma’s transfer was recommended by the Collegium on 24-3-2025 and the same was confirmed by the President of India on 28-3-2025.
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The Court refused to grant relief under Article 142 of the Constitution to a candidate applying for post of Boat Lascar, as he gained entry through a process which was not legal and valid.
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