NLIU-CRIL Article Writing Competition, 2025
Submissions are invited for the NLIU-CRIL Article Writing Competition. Register by March 10, 2025!
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SC Collegium approves proposal to appoint 2 Judicial Officers as Delhi High Court Judges
The Collegium led by Justice Sanjiv Khanna, CJI on 5-2-2025 issued the statement concerning the appointments.
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Lessons in Law and Diplomacy: A Conversation with George Pothan Poothicote
Interviewed by Ashutosh Verma
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IBBI amends regulations streamlining Corporate Insolvency Resolution Process
Facilitator can be appointed by the committee for a sub-class within creditors
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‘Extra-judicial confession lacked credibility and evidence suffered from material contradiction’; SC acquits murder convict even after strong suspicion
“The circumstances taken cumulatively must be so complete that there is no escape from the conclusion that, within all human probability, the crime was committed by the accused and none else. While there is no doubt that conviction can be based solely on circumstantial evidence, great care must be taken in evaluating circumstantial evidence.”
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JSA advises Lead Managers in relation to the Fast Track Rights Issue by UPL Limited
JSA advised Axis Capital Limited, BNP Paribas, J.P. Morgan India Private Limited, JM Financial Limited and Morgan Stanley India Company Private Limited
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Second wife who was single at the time of marriage cannot be prosecuted for bigamy under S. 494 IPC: Chhattisgarh HC
“A person who is single marrying another whose marriage is subsisting is not liable under Section 494 IPC, but the person whose marriage is subsisting would be liable.”
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Army Law College, Pune | Quest Indicia 4th National Moot Court Competition [8th March, 2025]
Army Law College, Pune is resolved to offer an enriched platform through the ‘Quest Indicia National Moot Court Competition’
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Missing persons cases can’t be brought under Habeas Corpus, unless illegal detention is established: MP High Court
“Cases of missing persons are to be registered under the regular provisions of the Penal Code and the Police officials concerned are bound to investigate the same in the manner prescribed under the Code of Criminal Procedure.”
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Khaitan & Co announces the second edition of its Corporate Cricket Cup in Kolkata
Corporate Cricket Cup 2.0 from 14 to 16 February 2025 in Kolkata
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Delhi High Court reschedules Bar Association elections to 28-02-2025 following Supreme Court directives
The Supreme Court, in its order dated 19-12-2024, provided specific guidelines regarding the reservation of posts for women and the election process. These directions necessitated a review of the existing election framework by the Delhi High Court, which had earlier scheduled the elections for 07-02-2025.
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‘Epitome of Frivolity’; Gujarat HC slams applicant for ill-intentioned contempt plea against Advocates & Judges
“It appears that a deliberate attempt has been made to demean the functioning of the Court by filing this application by conflating two entirely different issues, though an alternative approach is available.”
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‘Cannot direct the University to lower cut-off standard’; Bombay HC upholds cancellation of admission after 2 years due to insufficient International Baccalaureate points
If the University gave necessary accommodation of issuing provisional eligibility based on predicted marks and then if the student does not actually score as per prediction, then the College or the University cannot be blamed.
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SC directs police to ensure protection for Discovery Channel staff in wake of threats over release of series ‘Cult of Fear: Asaram Bapu’
The petition arrayed 7 States and Union Government after Discovery Channel staff received threats on social media account of the channel.
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Shardul Amarchand Mangaldas & Co. advises Access Healthcare on a Growth Investment from New Mountain Capital
Shardul Amarchand Mangaldas & Co. is advising Access Healthcare, a leading technology-enabled platform for revenue cycle management (RCM)
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SC Collegium recommends appointment of Permanent Judges for Madras and Telangana High Courts
The Collegium in its meeting on 5-2-2025 recommended the appointment of 5 Permanent Judges.
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Call for Papers | One Day National Conference on Exploring India’s Infrastructure Landscape: Challenges, Opportunities, and the Road Ahead [23th February 2025]
Hidayatullah National Law University (HNLU), Raipur established in 2003 in Raipur, Chhattisgarh, is a prominent institution for legal education in India
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Delhi High Court grants ad interim injunction to leading pharmaceutical company NOVARTIS; restrains use of NOVITAS mark
The plaintiffs submitted that the confusingly similar trade mark in the field of pharmaceuticals, create greater injury as compared to products and services in other fields.
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