Supreme Court issues circular for streamlining service of Bail Petitions
This procedure related circular has been issued under the tenure of newly appointed Chief Justice of India, Justice Surya Kant.
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Wrongfully Terminated Teachers to get Rs 5 Lakh each as Delhi School Tribunal finds School ignored DSEAR 1973 Norms
“It is well-settled that the reinstatement should be the rule when the order of wrongful dismissal of termination of service was set aside, and the compensation should be an exception.”
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Supreme Court regulates Oral Mentioning of matters before CJI; Revised process to take effect from 1-12-2025
It was clarified that in view of the Circular regarding automatic listing of all matters of urgent nature and other matters, no mentioning for listing of such cases shall be permitted.
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Legal Aid Clinic | Himachal Pradesh National Law University | District Legal Services Authority
HPNLU Shimla’s Legal Aid Clinic hosted a Constitution Day lecture with DLSA Shimla, highlighting constitutional values, the Preamble, and key judicial developments shaping India’s constitutional framework.
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Adjournment Requests in Supreme Court: Revised Protocol to take Effect from December 1
The revised procedure come into force under the tenure of the newly appointed Chief Justice of India, Justice Surya Kant.
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Important to consider whether nature of amendment made in a consumer complaint is necessary for adjudicating the controversy: NCDRC
In a case concerning a builder-buyer dispute, the complaints were filed in 2016-2017 and the amendment application was prepared on 17-12-2023 and was registered in 2024. The amendment application had essentially introduced averments regarding cash payments.
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Supreme Court Accelerates Justice – These Urgent Matters Now Must Be Automatically Listed in Two Days
The directive introduced in under the tenure of the newly appointed Chief Justice of India, Justice Surya Kant, will come into effect from 01-12- 2025.
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Report On The Corporate Law Summit 2025 | The Centre For Corporate Laws And Governance (CCLG) | Dharmashastra National Law University, Jabalpur | 15—16 November 2025
DNLU Jabalpur’s Centre for Corporate Laws and Governance hosted the 1st Corporate Law Summit 2025 featuring panel discussions and over 80 research presentations on ESG, governance, ethics, technology, and emerging corporate law challenges.
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Cases Reported in Comp Cas | Latest Cases on Company Laws
Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Banking business, Wilful Default, Resolution plan, Winding up and Liquidation, Corporate Insolvency, Recovery of debts and much more.
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Tracing the Roots of Modern International Refugee Law: Historical Foundations and Legal Progression
by Sheshdhar Bajpai* and Harshit Taank**
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2025 SCC Vol. 9 Part 4
2025 SCC Vol. 9 Part 4: Explore the latest Supreme Court Cases on Civil Procedure Code, Constitution, Criminal Law, Motor Vehicles Act, and IBC.
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Know Thy Judge | Supreme Court of India: Justice Satish Chandra Sharma’s remarkable career trajectory & notable judgments
Following a meticulous assessment of the qualifications, integrity, capabilities and giving due consideration to a range of factors, the President appointed Justice Satish Chandra Sharma as Judge of the Supreme Court of India on 9-11-2023.
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A Complete Guide to Four Labour Codes: Key Reforms, Compliance Checklists & Impact on India’s Workforce
This article aims to provide a lucid overview of India’s Four Labour Codes, with insights into Wages, Industrial Relations, Social Security, and Occupational Safety, highlighting reforms, compliance, and impacts.
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Cyril Amarchand Mangaldas acted as the Indian legal counsel to Sudeep Pharma Limited on the initial public offering of its equity shares.
Comprising a fresh issue and offer for sale by promoter shareholders. The IPO saw an exceptional overall subscription of 93.71 times, with QIB demand at 213.08 times.
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Daily monetisation of persona amounts to infringement; Madras HC grants interim relief protecting Ilaiyaraaja’s Personality Rights
“Ilaiyaraaj’s identity, name, image, and work are being exploited deliberately disregarding the celebrity’s personality rights, on digital platforms, to gain traction and generate revenue without authorisation.”
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Jharkhand High Court directs DLSA to inspect jails for food quality provided to inmates
“So far as providing food to the inmates in the different jails is concerned, the Court directed the Chairman, DLSA to visit along with the Secretary on any non-working day to conduct a surprise inspection.”
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“Photographs show dismal state of affairs regarding transplantation”: MP HC extends ban on harming trees to entire MP, seeks responses from State Authorities
The Court directed that no tree shall be cut, pruned or transplanted in any manner in Madhya Pradesh except with the prior permission of the Committee constituted by the NGT and the Tree Officer concerned till the next date of hearing.
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Register Now-Online registration for IBA India Litigation & ADR Symposium 2025 closes in 3 days!
The registration for the Fourth IBA India Litigation and ADR Symposium closes in three days.
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