VIPS | Value Added Course on Environmental, Social, and Governance
Vivekananda School of Law and Legal Studies, Vivekananda Institute of Professional Studies-Technical Campus
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XVI NLU Antitrust Law Moot Court Competition, 2025 [March 28th – 30th]
About: The XVI NLU Antitrust Law Moot Court Competition, 2025 is being organised in association with Cyril Amarchand Mangaldas and knowledge, research
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India’s Leap Towards an Era of Privacy: MeitY Releases Draft Digital Personal Data Protection (DPDP) Rules
by Harsh Walia* and Vanshika Lal**
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Legal Ramifications of a Data Breach Discussed in Light of the Star Health and Allied Insurance Breach
by K.P. Hemanth Kumar*, B. Barathan** and K.P. Pramodh Kumar***
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‘Casual approach unmindful of law of limitation’; Delhi HC denies condonation of delay to Railways in appeal against compensation of Rs 6 Lakhs
“Consideration to condone can be made only if there is a reasonable explanation and the condonation cannot be merely because the appellant is a Government body where procedural and bureaucratic delays are well known.”
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‘No difference if law graduate candidate not enrolled’; Chhattisgarh HC allows candidates without Bar Enrollment to appear in Civil Judge Exam
“In a selection process, the scope of the candidates for participation should not be narrowed down by imposing unwarranted conditions rather more candidates should be allowed to participate so that better qualified candidates may be selected.”
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Read why SC held that State Government can levy royalty on production and disposal of brick earth being a minor mineral
On 01-06-1958, the Government of India published a notification in the exercise of powers conferred under Section 3(e) of the Mines and Mineral (Regulations and Development) Act, 1957 by which brick earth was declared a minor mineral within the meaning of the 1957 Act.
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Delhi High Court rejects anticipatory bail to wife accused of inflicting severe burns on husband with boiling water and red chilli powder
Men who are victims of violence at the hands of their wives often face unique difficulties, including societal disbelief and the stigma associated with being perceived as a victim. Such stereotypes perpetuate the erroneous belief that men cannot suffer violence in domestic relationships.
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SC stays proceedings before Karnataka HC deciding HC’s jurisdiction to decide election dispute questioning caste of a returned candidate
The matter revolved around the respondent questioning the petitioner’s election to Jagaluru Vidhan Sabha Constituency contending that the petitioner did not belong to Scheduled Tribe but belonged to the Other Backward Community.
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Cyril Amarchand Mangaldas represents Hindustan Unilever Limited in acquiring Uprising Science Private Limited
Cyril Amarchand Mangaldas represented Hindustan Unilever Limited in the proposed acquisition of 90.5% of the share capital of Uprising Science Private Limited
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Delhi HC grants bail to four co-owners of coaching centre basement in flooding case leading to death of three civil services aspirants
The Court directed the applicants (‘accused persons’) to make their voluntary donation of Rs. 5 lakhs with Delhi State Legal Services Authority (‘DSLSA’), within two weeks, towards the welfare of the families of the deceased. The member secretary, DSLSA, shall then consider the claims from the families of deceased and issue direction for disbursal of the said amount after due consideration.
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Lakshmikumaran and Sridharan Attorneys Advises Shareholders of Oremus Corporate Services on their Acquisition by Fornax Corporate Services
Lakshmikumaran and Sridharan Attorneys advised and acted for the shareholders of Oremus Corporate Services Private Limited
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‘Principles of natural justice thrown to the winds’; Bombay HC stays license suspension order of female advocate for alleged misconduct
A party to the proceedings being not informed of the jurisdictional authority which decides the complaint itself is fatal to all norms of fairness.
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Career in Tech Policy Unpacked: In conversation with Kriti Trehan
Interviewed by K V Vinaya
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6th Surana & Surana – Army Institute of Law Family Law Moot Court Competition, 2025
‘The Army Institute of Law, Mohali (AIL) and Surana & Surana is conducting the 6th Family Law Moot Court Competition, 2025 to be held on 21st & 22nd February 2025 (online) and on 29th & 30th March (offline).
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Arbitration in Government Contracts: Party Autonomy Versus Public Policy
by Vasanth Rajasekaran* and Harshvardhan Korada**
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Call for Submissions | CASLW-RGNUL National Blog Writing Competition
Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab
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‘Merely smoking is no ground to conclude that victim is of deviant character’; Kerala HC upholds conviction u/s 377 IPC
“Youngsters are prone to commit mistakes/follies during their teens or young age for which they cannot be branded as deviant and wholly unreliable.”
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‘Acts of accused were too remote and indirect to constitute offence under S. 306 IPC’; SC quashes proceedings against mother accused of abetting suicide of son’s girlfriend
“A remark such as asking the deceased to not be alive if she cannot live without marrying her lover will also not gain the status of abetment. There needs to be a positive act that creates an environment where the deceased is pushed to an edge in order to sustain the charge of Section 306 IPC.”
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NRJ Series | When SC remitted case of recovery of possession to Trial Court for rehearing as per general law, since customary law was only applicable to ryots of village [(1954) 2 SCC 699]
This report covers the Supreme Court’s Never Reported Judgment on suit for recovery of possession, dating back to the year 1954.
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