Bringing you the Best Analytical Legal News
While this court does not fault the Trial Court for attempting to proceed with the trial expeditiously, but, denying to the petitioner (‘accused’) the right to cross-examine the Head Constable on an issue which is critical to his defence appears to have been a disproportionate sense of expedition.
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MNLU Mumbai in association with the Centre for Information Communication Technology and Law, the Centre for Advanced Legal Training and Research, and
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The Court stated that the State’s affidavit showed the dismal picture of incumbency and vacant positions in the Hospital as only two Medical Officers were posted against 39 sanctioned posts.
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Every year, the Professor S. P. Sathe Foundation, set up by the Indian Law Society, organizes three events at ILS Law College, Pune
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Justice Thakker served as a Judge of the Supreme Court from 2004 till his retirement in 2008.
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Symbiosis Law School, Hyderabad, a constituent of Symbiosis International (Deemed to be University), Pune
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JSA advised MUFG Bank Ltd. (MUFG) in relation to acquisition of stake in Shiprocket Limited (Shiprocket)
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Department of Law, MAIMS is organizing its 5th Justice J.S Verma Memorial ADR & Client Counselling Competition & NAVITAS: Law Fest 2025.
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Interviewed by Nitya Nandan Garg
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India’s Film industry to reach INR 23.8 crores by FY 2026; Online Gaming market to hit INR 53.8 crore gamers by FY 2028. FDI in M&E expands as policy shifts open new investment avenues in television and publishing.
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“The victim has left her parents’ house without informing the parents and stayed with the accused for 3 days and 3 nights, she also confessed that she was in love with the accused and travelled along with him to different places and had a consensual encounter.”
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“It is noteworthy that instances of cyber fraud are increasing day by day, and according to the Data maintained by the Reserve Bank of India, Rs 3207 Crores were lost due to 5,82,000 cases of cyber-fraud between F.Y 2020 to F.Y. 2024.”
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A quick legal roundup to cover important stories from all High Courts this week.
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This report covers the Supreme Court’s Never Reported Judgment on consideration, dating back to the year 1954.
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The inaugural edition of the CTIL DSNLU-MCIA Vis Pre-Moot 2025 commenced with great enthusiasm, bringing together teams
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Cyril Amarchand Mangaldas (CAM) advised Vertex Ventures, being the lead investor in a Series A funding round of Spyne
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Amarchand Mangaldas & Co. advised Hexaware Technologies Limited (“Issuer”) and CA Magnum Holdings (“Promoter Selling Shareholder”)
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The instant matter pertains to the disposal of hazardous waste from the Union Carbide India Limited (UCIL) site.
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“The pain and agony of a five-year-old child, who became paraplegic, is miserable, at least in the form of money, but sense prevails that it is the only occasion on which the Tribunal or the Court by adopting a pragmatic, realistic, and sensible approach to compensate the minor and/or to endeavour to put him back to the original position.”
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by Spenta Havewala Kapadia*
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