NLIU | Certificate Course On Legislative Drafting
Certificate Course On Legislative Drafting By NLIU Bhopal In Collaboration With Vidhi Centre For Legal Policy
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Justice Chakradhari Sharan Singh, the 34th Chief Justice of Orissa High Court, retires after a tenure of 11 months
Justice Chakradhari Sharan Singh, who is retiring on 19-1-2025, was recommended as Chief Justice of Orissa High Court on 02-11-2023 and took charge of office on 07-02-2024.
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Supreme Court breaks down Order II Rule 2 of CPC, discusses general principles underlying its operation
“The stage at which the first suit is, would not be a material consideration in deciding the applicability of the bar under Order II Rule 2. What needs to be looked into is whether the cause of action in both suits is one and the same in substance, and whether the plaintiff is agitating the second suit for claiming a relief that was very well available to him at the time of filing the first suit.”
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Mere statement that wife cannot cohabit with husband unless she brings amount without any action will not amount to harassment: Bombay HC quashes FIR
“It is in the wisdom of the Investigating officer to file charge-sheet against those accused against whom there is strong evidence. Unnecessary harassment and false implication should be avoided.”
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Considering hospitalisation as pre-requisite to invoke S. 498-A IPC erodes purpose of provision; such narrow interpretation will render provision ineffective: Delhi HC
The husband’s contention that the present case is not a case where the wife is hospitalised due to cruelty or harassment committed upon her, is not only unmerited but also cross the threshold of having a mentality that in a serious Section 498-A IPC cases, the woman should have injuries and medical treatment record of a hospital.
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HIGH COURT JANUARY 2025 WEEKLY ROUNDUP | Neeraj Bawania’s Bail; Rupali Ganguli’s Defamation Case; Mahindra Trademark Dispute; and more
A quick legal roundup to cover important stories from all High Courts this week.
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NRJ Series | When Supreme Court upheld Senior Advocate’s conviction under Ss. 181 and 193 IPC for making of false statement [(1954) 2 SCC 473]
This report covers the Supreme Court’s Never Reported Judgment on making of false statement, dating back to the year 1954.
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‘Duty of Referral Court in post-award stage to prevent misuse of arbitration’; Delhi HC rejects plea by Jaiprakash Associates for second arbitration in Rs. 360 Crores claim
“Applying the ‘eye of the needle’ test, the Court has no hesitation in observing that the prima facie scrutiny of the facts of the present case, leads to a clear conclusion that there is not even a vestige of doubt that the claim is non-arbitrable.”
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President appoints two Additional Judges of Gauhati High Court
Justice Kardak Ete and Justice Mridul Kumar Kalita were appointed Additional Judges.
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Kolkata Court finds Sanjay Roy guilty in RG Kar Rape & Murder Case
Sanjay Roy was the prime accused in RG Kar Rape Case, wherein the 31-year-old PG doctor was murdered and raped inside the hospital premises.
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Protecting Americans from Foreign Adversary Controlled Applications Act doesn’t violate TikTok’s First Amendment rights: SCOTUS
The Protecting Americans from Foreign Adversary Controlled Applications Act makes it unlawful for any entity to provide certain services to distribute, maintain, or update a foreign adversary-controlled application in the United States.
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President appoints Justice Arindam Sinha as Acting Chief Justice of Orissa High Court
Justice Sinha will perform the duties of the office of the Chief Justice of that High Court with effect from 20-01-2025 consequent upon retirement of Justice Chakradhari Sharan Singh.
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Philip C. Jessup Moot Court Competition, 2025
Moot Court Society of Amity Law School, Noida
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Judicial Department is unable to locate the file and the individual is languishing in the correctional home; Calcutta High Court directs premature release
The case concerns the premature release of an individual as recommended by the State Sentence Review Board, however, the release process stalled due to pending formalities with the Judicial Department.
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‘Chastity of woman is priceless possession, if husband doubts wife’s character without proof, she has enough reason to live separately’; Orissa HC
In the matter at hand, the Family Court ordered for payment of Rs. 3,000/- maintenance. The High Court noted that without producing any proof of the infidelity of his wife, the husband simply character assassinated his wife.
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Section 306 IPC | Hyperboles employed in exchanges should not be glorified as an instigation to commit suicide: Supreme Court
Taking strict note of casual resorting of S. 306 IPC, the Court said that conduct of the proposed accused and the deceased, their interactions and conversations preceding the unfortunate death of the deceased should be approached from a practical point of view and not divorced from day-to-day realities of life.
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12th National Law University Odisha Bose & Mitra & Co. International Maritime Arbitration Moot 2025 [21st – 23rd March, 2025]
National Law University Odisha (NLUO) was established in 2009 by Act IV of 2008 of the State of Odisha
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Tripura High Court seeks updated statistics of HIV/AIDS patients in State to evaluate impact of recent measures
“The data furnished by the TSLSA are indeed alarming. And more so, since youth in a particular age group are being found to be affected by this life threatening disease.”
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UPSIFS Launches Certificate Course on Cyber Forensics in Practice: Law with Labs
Uttar Pradesh State Institute of Forensic Sciences (UPSIFS) has announced the launch of a groundbreaking certificate course titled “Cyber Forensics in Practice: Law with Labs”
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S. 306 IPC | SC grants anticipatory bail to wife accused of abetting husband’s suicide
The husband and wife were married for about one and a half year, and due to continuous quarrels, the wife started living in her parental home along with their 6-month-old daughter at the time of the incident. During this period, the husband committed suicide.
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