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“By allowing legal heirs to settle such cases unilaterally, the justice system would fail in its duty to hold perpetrators accountable, since the crime does not affect only the family but has wider ramifications for society at large.”
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by Shreeya Kajaria* and Adityaa Agarwal**
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A quick legal roundup to cover important stories from all High Courts this week.
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The Collegium also recommended the transfer of Mr. Justice Arindam Sinha from the High Court of Orissa to the High Court of Judicature at Allahabad.
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“Jesus Christ preached that the satisfaction one gets out of forgiveness is much more than what is reached by inflicting the pain of punishment.”
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WELCOME TO THE 3rd NATIONAL COMMERCIAL MEDIATION COMPETITION, 2025 | MNLU-N | LIVE BLOG & UPDATES | “Winning isn’t about finishing in
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Chief Justice of Delhi High Court Devendra Kumar Upadhyaya has been directed to not assign any judicial work to Justice Yashwant Varma.
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The IDIA Chapter of West Bengal is thrilled to present an exclusive One-Day Certificate Workshop on Right to Information
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The only allegation from the very inception was that there were irregularities in the promotions conducted by the National Productivity Council on 28-03-2023, which pertain to a period even before petitioner 1 joined as Secretary, DPIIT on 21-01-2023.
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The Capital Foundation National Awards ceremony, held at the Constitution Club, New Delhi, recognized legal luminaries for their exceptional contributions to the legal profession.
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Cyril Amarchand Mangaldas acted as legal advisors to Blackstone in their acquisition of a minority stake in 2 SPVs of the Bagmane group
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“The incomplete and hazy facts coming from the record indicates that further investigation is required in the matter.”
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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“A person claiming EWS benefits on account of economic deprivation cannot be said to have faced discrimination on the basis of the caste, which unfortunately, in a casteist society, casts stigma by birth and can never be changed by the person.”
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Recognising the right to privacy as one of the fundamental rights of an individual, the Court noted that a complainant raising such grievances is entitled to ensure that her identity and whereabouts are kept anonymised from the public domain.
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Petitioner averred that on account of COVID-19 pandemic, he was unable to operate his SMU and therefore, in light of a policy decision taken by the respondents to give extension, treating the pandemic period as dies non, benefit of extension was granted to the petitioner up to 16-03-2025.
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“In this case, the procedural safeguards were completely disregarded. The Special Court refrained from explicitly stating or declaring that this amounted to an abuse of power and authority. It was indeed a sad reflection on how the investigation and trial unfolded, where truth and justice, for both the victims and the accused, remained elusive. It was not without reason that such draconian provisions have since been repealed”
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The Collegium headed by Justice Sanjiv Khanna, CJI, recommended the appointment of Justice Harish Tandon, Judge Calcutta High Court, as Chief Justice of Orissa High Court.
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Reports suggest that the cash was found when a fire brigade reached Justice Varma’s residence to douse a fire. Allegedly Justice Varma was not at his residence then.
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