Bringing you the Best Analytical Legal News
“Any dispute even pending in the arbitration does not in any manner prohibit the financial creditor to take remedy under Section 7 IBC.”
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The dignity, autonomy and identity of an individual shall be respected and cannot be violated in any condition. The right to privacy is also recognized as a fundamental right in the International Covenant on Civil and Political Rights. This right is fundamental to protect the inner sphere of the individual.
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by Siddharth R. Gupta* and Uddaish Palya**
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“It is true that no case might have been made out for review, and thereby, the time of the Civil Court must have been consumed to decide such an application, but at the same time, the right available to the party cannot be taken away by the Court, as all concerned, including the Court, are governed by the law.”
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About RMLNLU Dr. Ram Manohar Lohiya National Law University is an institute for law in Lucknow, Uttar Pradesh, India. Dr. RMLNLU was
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Khaitan & Co, a leading full-service law firm, today announced that it has been recognised in Microsoft’s prestigious ‘AI First Movers’ initiative
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Cybersecurity and Cybercrime in India: Emerging Trends and Solutions
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SEBI introduces the concept of AI vide these regulations.
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Shine Tom Chacko and others were arrested by the police, suspecting cocaine and other narcotic substances use during a party.
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The assessee’s case was that whether he had filed a belated return of income, after the expiry of the due date or not, was immaterial and the point in time when the offence under Section 276CC is committed is the date immediately following the due date for furnishing the return of income as prescribed under Section 139(1) of the Act.
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The world’s largest and most prestigious moot court competition has once again arrived in India, bringing together the finest legal
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The winners of the Fellowship are Ninni Susan Thomas, Kumar Abhishek, and Sreekar Aechuri.
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Illegal coal mining was being done by coal smugglers destroying the historical Tipam Hills, hence, the Court directed for Continuous monitoring of Tipam Hills for illegal coal mining.
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Mr. Vaibhav Suri has joined Cyril Amarchand Mangaldas as a Partner in its Real Estate Practice. He will be based in Delhi-NCR office
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On a number of occasions, the Court has noted delays in the transmission of Trial Court records to this Court. As a result, preparation of paper books is delayed. This contributes to delay in disposal of appeals.
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AI has to be used keeping in mind privacy, security and integrity of investors and stakeholders.
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The question in the present matter is whether the petitioner/applicant is to be granted custody parole to enable him to attend the Parliament session.
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Registrations are invited for the MNLU, Nagpur 4th National Technology Law Moot, 2025 (NTLM ‘25) In Collaboration with Trilegal [March 28-30] [Prize Pool:- 1.01 L] : Register by February 28!
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Recognized as one of the most prestigious international arbitration competitions, the Willem C. Vis International Commercial Arbitration Moot
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“The importer has an obligation to self-assess duty but has no obligation under law to anticipate what view regarding classification of goods may be taken by the proper officer or may be taken by DRI or some other investigating agency at any time in future and file Bills of Entry conforming to such anticipated views of the proper officer or DRI or some other investigating agency.”
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