Bringing you the Best Analytical Legal News
“Adopting a sensitive approach is crucial for the Tribunal. It plays a key and vital role in ensuring not only justice to the victim of the motor accident but also to determine just and fair compensation”
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The Supreme Court Collegium led by Justice Sanjiv Khanna, CJI on 5-2-2025 had approved the proposal to appoint the 2 Judicial Officers as Judges of Delhi High Court.
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The DCDRC noted that in the new era, time is considered money, and no one has the right gain benefit out of other’s time and money.
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Failure to abide by Section 275(4) Criminal Procedure Code, 1973 alone would be sufficient to suffocate the case of the prosecution, since the same is not an inconsequential irregularity, rather it impacts the entire prosecution.
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by Atish Chakraborty* and Shaurya Kapoor**
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The complainant is asserted to be an extremely influential person, who runs a number of famous Night Clubs in Delhi and has close proximity with high-ranking police officials and deep-rooted connections with gangsters Lawrence Bishnoi and Goldy Brar.
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NUSRL (National University of Study and Research in Law, Ranchi) has signed a landmark MoU with IDIA
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The appellants cannot seek condonation of such colossal delay under the pretext of professional misconduct of their previous counsel. It is not only the colossal length of delay; it is the unacceptable explanation of the delay, which must be discarded.
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While dealing with matters such as the present one, the Court must be conscious of the fact regarding the purpose and object of seeking such a caste certificate based on the mother’s social status, since the mother belongs to the reserved category.
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“It is true that admission to candidates who had not appeared in the NEET examination could not have been given by the College.”
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The development of standards in the field of telecommunication which enables usage of mobile phones across countries may be rendered ineffective if such configuration is held to the detriment of the OEM or the traders/exporters.
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“Equitable considerations do apply when the Court considers the prayer for maintenance under Section 25. The reason is that Section 25 lays down that while considering the prayer for granting relief under Section 25, the conduct of the parties must be considered.”
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The Court held that the adopted daughter could not be denied compassionate appointment because of a school certificate that mentioned the names of the original parents and not the deceased employee, due to the non-presentation of a registered adoption deed for change of parents’ names in school records.
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“Revenue Officers, including the Tehsildar, do not have judicial authority to resolve disputes related to wills or non-testamentary documents. These matters must be decided by the Civil Court.”
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Cyril Amarchand Mangaldas acted as legal counsels to Roop Automotives Limited
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“Discretion is reserved with the authority empowered to grant leave to refuse or revoke leave at any time according to the exigencies of the public service.”
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Interviewed by Yash Choudhary
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The issue is that the demise of appellants (‘convicts’) have rendered the power of attorney legally inoperative and invalid. As a fundamental principle of law, only a living person possesses the capacity to confer authority upon another to act on their behalf.
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The Court stated that the writ of habeas corpus was the most powerful safeguard against arbitrary acts of the executive, or even of private individuals, transgressing personal liberty.
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