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The Court further directed that condition of requirement of enrollment with Delhi Bar Council alone shall not apply in the case of NGT Bar Association.
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NMIMS Navi Mumbai Campus is one of the top institutions in India, continuing the legacy of this premier management institute for decades.
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“While liberty and dignity of an individual must be held high, however, no one can be permitted to subvert and cause devolution in the process of justice.”
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They were accused of entering Air Traffic Control and forcing the personnel to give clearance for an unscheduled night flight.
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“Decision taken by the CoC for liquidation in commercial wisdom of the CoC should not be interfered with by the Adjudicating Authority.”
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Christ University Student Law Review (CUSLR) is the first student-run Law Review of School of Law, Christ (Deemed to be University) (SLCU)
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Legal Aid Cell of Chanakya National Law University (CNLU), Patna
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NLIU-CRIL is pleased to invite original and unpublished manuscripts for publication in its NLIU CRIL-International Law Blog
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In the present case, since the charas and ganja seized from the accused were of small quantities, the question to be decided by the Court is whether the mushroom and magic mushroom capsules together can be considered as commercial quantity.
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The Court noted that admittedly, before the respondent’s retirement, neither any departmental inquiry was initiated against him nor was any show cause notice issued to him.
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Interviewed by Muskaan Chaube
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Reiterating the call for prison reforms, the Court said that reforms are necessary for creating a better environment and prison culture to ensure the prisoners enjoy their right to dignified life under Article 21 of the Constitution.
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Atul Subhash’ mother approached the Supreme Court seeking custody of her four-year-old grandson filing a habeas corpus petition.
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“The Court must resist the temptation to bow to public pressure or emotional appeals and instead focus on delivering a verdict that upholds the integrity of the legal system and serves the broader interests of justice.”
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“In matters of recruitment to services, interference to the process of recruitment when otherwise conducted in a transparent, fair and reasonable manner with no allegation of malafides cannot be gone into in the limited power of judicial review of this Court under Article 226 of the Constitution.”
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“The investigating agency must instead rely on independent and lawful methods to gather information rather than pressuring the accused to act against their constitutional safeguards. Insisting on custodial interrogation solely for self-incriminatory purposes is unconstitutional and sets a dangerous precedent.”
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By Resolution dated 12-04-2017, Permanent Selection and Appointment Committee of the High Court had resolved that for determining quota prescribed under Rule 5 of Maharashtra Judicial Service Rules, 2008, actual working strength of Judges in that cadre as on 31st March of every year had to be taken into consideration.
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“To trivialize a case of murder on the ground that the accused and the victim, being husband and wife, had an altercation and therefore, the husband being drunk at the spur of the moment, had killed her, is not only unacceptable but also shocking.”
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Registrations are invited for a “Jus Lex Trial Advocacy Competition-III Edition” Organized Saveetha School of Law, Sponsored by SCC Online [Mar.28&29, Rewards worth of upto Rs.1L for Winners], Register by Feb.10, 2025!
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KIIT Student Law Review (KSLR) is the flagship Journal (ISSN: 2348-4381) of the School of Law, KIIT University, Bhubaneswar, Odisha
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