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The University was directed to propose relevant criteria and weightage for evaluating answer scripts, ensuring a more rational and transparent assessment process.
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Moot Court Committee, Faculty of Law, SRM University Delhi-NCR, Sonipat.
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EBC celebrated the release of ‘Informational Privacy: Constitutional and Common Law Remedies’ by Nina Rohinton Nariman, with Justice (Retd.) V. Ramasubramanian, as Chief Guest and Sr. Adv. Madhavi Goradia Divan as Guest of Honour.
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The unauthorized actions of Defendant 1, including the creation and operation of fraudulent WhatsApp/Telegram groups, websites and mobile apps, have given rise to substantial confusion, leading individuals to falsely believe that the impugned groups and website are affiliated with plaintiff.
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“No material has been brought on record to even prima facie indicate that the accused had reported or published the imputation concerning the complainant to harm his reputation or knowing or having reason to believe that it would cause harm to his reputation.”
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EBC published Nina Rohinton Nariman’s ‘Informational Privacy: Constitutional and Common Law Remedies’.
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“The Judiciary must recognize its pivotal role in restoring confidence among minorities, acting as a guardian of the rights that were pledged to them, thus reinforcing the very essence of India’s democratic ethos and its dedication to unity in diversity.”
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“In contemporary times, the concept of 24×7 shops of such nature is popular worldwide as it brings convenience, ease, and flexibility to the consumers to make purchases, particularly for the people with non-standard working hours.”
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Bill aimed to overcome the shortcomings and to enhance the efficiency of the administration and management of the waqf properties.
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“Without demanding permanent alimony in the written statement or by a separate application, Trial Court would not have granted permanent alimony to the respondent/wife.”
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Placing the declaration of assets on the Supreme Court website will be on a voluntary basis.
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On 2-04-2025, the Telangana High Court had passed a stay on the tree felling in the area
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“Even if the litigants do not understand what is in their best interest, it is the duty of the Court to deliver substantial justice.”
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“Any compromise or settlement with respect to the offence of rape, against the honour of a woman, which shakes the very core of her life and tantamounts to a serious blow to her supreme honour, offending both, her esteem and dignity, is not acceptable to this Court.”
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The Union Internationale des Avocats (‘UIA’) has organized a two- day seminar on the theme ‘India Ahead: Exploring legal, regulatory and geopolitical updates impacting FDI in the world’s fastest growing economy’. The seminar will be held at the Delhi International Arbitration Centre (‘DIAC’), Delhi High Court, on 29th and 30th March, 2025.
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The petitioner has filed a petition seeking directions for GNCTD to take necessary steps to ensure compliance with the directions issued by the Supreme Court of India and the Delhi High Court regarding live streaming and video recording of court proceedings.
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“The scheme does not require filing of any applications, and it should be ensured that no eligible student is denied the benefits due to the inaction or oversight by the implementing officers”
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“It cannot be said that an 86 years-old ailing person, who is desperate to get himself treated, can confine his treatment to a particular therapy or a particular system of medicines.”
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“Section 94 of IBC gives remedy to “debtor’ only to either apply personally or through a Resolution Professional to the Adjudicating Authority for initiating the insolvency resolution process.”
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