Bringing you the Best Analytical Legal News
The possibility of marking a lien on disputed amount, whenever it is identifiable, should be explored as a more appropriate interim measure. Ideally, it should be the first and foremost option.
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The Technolawgy Club, School of Law, UPES is pleased to invite participation for the “National Technolawgy Battle: Law Student vs. AI” an analytical quiz competition being organized by the Technolawgy Club, School of Law, UPES in collaboration with Dua Associates, as a part of VidhiUtsav 2025 law fest.
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Justice N. Kotiswar Singh was serving as the Chief Justice of Jammu & Kashmir and Ladakh High Court, prior to being elevated as Judge of the Supreme Court of India on 18-7-2024.
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“Attesting witness must satisfy judicial conscience that he saw testator signing the Will being aware of its contents. Attesting witness needs to be trustworthy and truthful.”
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On 28-02-205, the Institute of Constitutional and Parliamentary Studies (‘ICPS’) organized a program on “Constitution: A living Document, Journey of Democracy Challenges and New Dimensions”.
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by Akshaya Ganpath* and Saumya Tiwari**
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Cyril Amarchand Mangaldas acted as legal counsels to KKR on the acquisition of a majority stake and sole control of Healthcare Global Enterprises Limited
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“Delay, laches, and disputed questions of fact are all matters that cannot be ignored when it comes to exercising discretionary jurisdiction under Article 226 of the Constitution.”
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Upon careful comparison of the plaintiff’s trade dress and that of the defendants, it became apparent that the overall colour scheme, get-up and layout of the defendants’ impugned packaging is nearly identical to that of the plaintiff’s trade dress.
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“The judgment of the Court will always be retrospective in nature unless the judgment itself specifically states that the judgment will operate prospectively”.
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The petitioners have other efficacious and appropriate remedy before appropriate forum/Court to adjudicate the disputed claims.
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The Court underscored the necessity of concrete evidence in criminal prosecutions, particularly in cases involving digital content. The ruling reinforces those mere allegations, unsupported by forensic proof or substantial material, cannot justify the continuation of criminal proceedings.
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Arbitration and Conciliation Act, 1996 — S. 11(6) — Limited scope of jurisdiction of Court
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Mr Tuhin Kanta Pandey will replace Ms Madhabi Puri Buch.
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West and South Asia Regional Round of the 23rd John H. Jackson Moot Court Competition
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A case was registered against PC George, alleging commission of offences punishable under Sections 196(1)(a), 299 of Bharatiya Nyaya Sanhita, 2023 and Section 120(o) of Kerala Police Act, 2011.
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Professor S.P. Sathe to Indian Jurisprudence and Social Action and to encourage academic pursuit of law students’ fraternity.
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by Saloni Kapadia* and Karan Gandhi**
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The Court observed that before alleging defamation based on a tweet, the plaintiff should bear in mind the conversational nature of medium and bear responsibilities for the content of its own tweets which lead to the Impugned Tweets.
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The Petitioner further contended that the second proviso to the Section 8(8) of PMLA, 2002, is in contravention with the settled law provided under the PMLA, 2002.
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