Justice Venkatachari Lakshminarayanan and Justice Periyasamy Vadamalai appointed as Permanent Judges of Madras HC
The Supreme Court Collegium on 5-2-2025 headed by CJI Sanjiv Khanna recommended their appointment as Permanent Judges.
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‘No locus of examiner to assail University result’; Gujarat HC rejects examiner’s plea alleging result manipulation by Pandit Deendayala Energy University
“The appellant being an evaluator/examiner, was required to keep his hands off once the evaluation sheet was submitted by him and was not required to indulge in any kind of head-on-collision with the University.”
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Centre notifies the appointment of Advocate Ashish Shroti as Judge of Madhya Pradesh High Court
Advocate Shroti’s name for elevation as Judge was recommended by the Collegium on 17-10-2023.
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MP High Court grants bail to rape accused with condition to handover documents, electronic gadgets, social media access for investigation
The Court directed accused to handover his all electronic gadgets like mobile, laptop etc. to the investigating agency along with the password of his all social media platforms like Facebook, Instagram, whatsapp etc. for the investigation.
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President appoints Yarenjungla Longkumer, Judicial Officer as Judge of Gauhati High Court
Her name for elevation as Judge of Gauhati High Court was recommended by the Supreme Court Collegium on 4-1-2024.
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‘No service tax leviable on transactions between purchaser of lottery tickets and Sikkim Govt.’; SC dismisses appeals by Union of India
“There being no agency and no service rendered by the respondents-assessees herein as an agent to the Government of Sikkim, service tax is not leviable.”
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President appoints Judicial Officer Chaitali Chatterjee as Additional Judge of the Calcutta High Court
After enrolment at the Bar in 1993, Chaitali Chatterjee (Das) practiced at the High Court and City Civil Court for about 16 years and thus has extensive experience at the Bar and the Bench.
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Call for Blogs | NUJS Center for Sports Law and Policy [Deadline for Submission: March 10, 2025]
The NUJS Center for Sports Law and Policy (CSLP) is delighted to open applications for submissions for the upcoming edition of its blog.
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Cyril Amarchand Mangaldas acts as Indian legal counsel to Dr. Agarwal’s Health Care Limited
Cyril Amarchand Mangaldas (“CAM”) acted as the Indian legal counsel to Dr. Agarwal’s Health Care Limited
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Institute of Constitutional and Parliamentary Studies invites applications for Online Advanced Certificate Courses for the Batch of April-July, 2025
Established in 1965, the Institute of Constitutional and Parliamentary Studies (‘ICPS’) is a research and training institute headed by the Speaker of Lok Sabha.
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President appoints Advocate Taj Ali Moulasab Nadaf as Additional Judge of Karnataka High Court
The Supreme Court on 17-1-2023 recommended the name of Taj Ali Moulasab for appointment as Judge of Karnataka High Court.
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Impersonation for Padma Shri Award | Orissa HC directs Doctor & Journalist with same name to produce relevant materials to substantiate claims for recognition
The petitioner alleged that the respondent and him have the same name- Antaryami Mishra, and following the same, the respondent impersonated the petitioner and fraudulently secured the Padma Shri Award in 2023.
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‘Charges should be specific against family members for prosecution otherwise it may amount to misuse of criminal process’; SC quashes DV and Dowry case against two
“In the context of matrimonial disputes, emotions run high, and as such in the complaints filed alleging harassment or domestic violence, there may be a tendency to implicate other members of the family who do not come to the rescue of the complainant or remain mute spectators to any alleged incident of harassment, which in our view cannot by itself constitute a criminal act without there being specific acts attributed to them.”
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Proximity at workplace results in consensual relationships which on turning sour get reported as crimes; Delhi High Court grants bail
A perusal of Charge-sheet shows that the Applicant and the Complainant were in a relationship for more than one year. However, as per the Complainant eventually the attitude of Petitioner/Complainant changed, and he started ill-treating and blackmailing her.
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“Litigant and his lawyer have a basic obligation not to deceive/mislead the Court”; Rajasthan High Court imposes ₹ 50,000/- cost on counsel
“The distorted facts as stated before this Court not only prove to be an attempt to mislead the Court but also an attempt to waste precious time of the Court.”
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Tejas Karia, Partner, SAM appointed as Judge of Delhi High Court
The Supreme Court Collegium recommended his appointment on 29-08-2024.
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Income Tax Bill | An attempt to replace 6-decade old Income-tax Act, 1961 for the benefit of taxpayers
The Bill has been approved by the Union Cabinet and awaits to be tabled in the Houses.
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Chhattisgarh HC acquits husband accused of having unnatural sex with wife under S. 377 IPC leading to her death
“If the age of wife is not below the age of 15 years then any sexual intercourse or sexual act by the husband with her wife cannot be termed as rape under the circumstances, as such absence of consent of wife for unnatural act loses its importance, therefore, the offence under Section 376 and 377 of the IPC against the accused was not made out.”
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SRMIST, KTR | Lex Eminence Moot Court Competition,2025
SRM Institute of Science and Technology is one of the top ranking universities in India with over 52,000
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Non-Filing of Arbitral Award renders Section 34 petition ‘non-est’; Limitation continues: Delhi High Court
Mere procedural errors or defects, thus, would not render the filing of an application under Section 34 of the Arbitration and Conciliation Act to be treated as a non-est filing. Standalone defects cannot make an application filed under Section 34 of the A&C Act to be declared as non-est but only cumulatively.
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