Bringing you the Best Analytical Legal News
The two-day International Conference at Tantia University explored evolving fundamental rights through a human-rights lens, featuring global experts and extensive academic deliberations.
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UK Govt announced the Property (Digital Assets etc) Act 2025 to give legal recognition to digital assets as personal property.
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“Petitioner has surreptitiously attempted to usurp the entire control of the Trust for his family’s benefit to the exclusion of the will and intention of the original Trustees.”
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Dr. Shardul S. Shroff receives the ACES 2025 Lifetime Achievement Award for his exemplary leadership, ethical governance and impact across Asia.
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“The rights guaranteed to persons with disabilities are not acts of benevolence, but expressions of the constitutional promise of equality, dignity, and non-discrimination enshrined in Articles 14, 19, and 21 of the Constitution”.
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“The unoccupied portion of the hill has been in the possession of the temple from time immemorial and has been treated by the temple authorities as their property.”
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Compiling key judgments from High Courts across India, this roundup presents November’s significant developments in copyright, trade mark, trade dress, and personality rights, reflecting evolving trends in IP protection and enforcement.
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The forwarded message allegedly included assertions relating to ancient rituals, such as claims that consuming beef was essential to being a good Hindu, bull sacrifices and meat consumption were obligatory on certain occasions, Brahmins regularly consumed bovine meat, and cows and bulls were allegedly slaughtered in various religious ceremonies.
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“In a society governed by rule of law, the decision to file a chargesheet should be based on the Investigating Officer’s determination of whether the evidence collected provides a reasonable prospect of conviction.”
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HPNLU Shimla organised an expert session on CV building and mock interviews, guiding students on internships, career choices and legal industry readiness.
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“When it is proved that the defendant is improperly using the trade mark of the plaintiff, an order of injunction would be issued.”
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“Vaikom Sree Mahadeva Temple is one of the oldest and most revered Shiva temples in Kerala. It is especially famous for its deep historical roots, unique worship traditions, and the Vaikom Satyagraha.”
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The Court rejected Honey-trap theory and held that the BrahMos engineer is not guilty of espionage, but liable only for negligence under Official Secrets Act
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At the outset, the Court remarked that the subject case was one of the most shocking cases in the medical history where as many as 30 children died by alleged consumption of the Coldrif cold syrup.
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“It has come to the Court’s notice that in many districts, advocates who possess criminal backgrounds and are facing serious criminal charges are occupying positions of authority within the respective District Bar Associations.”
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Section 29(2) of the Hindu Marriage Act, 1955 protects only valid customary divorces, and in the present case the evidence was insufficient in law to prove either the existence of such a custom in the community or the factum of her own divorce.
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“If the public mood is disclosed by declaring the result on 3.12.2025 of the polls to be held on 2.12.2025, it may materially affect the result of the polls to be held on 20.12.2025.”
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“Purchase in case of assets of dormant business, auction purchaser is not liable to discharge liability arising out of business of erstwhile owner.”
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