Bringing you the Best Analytical Legal News
UILS Panjab University inaugurated the Statue of Lady Justice in a ceremony graced by Supreme Court and High Court judges, marking a landmark moment for the institution.
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UILS, Panjab University launched Volume II, Issue I of the UILS Student Law Review, marking the release with a formal ceremony led by faculty and the editorial team.
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Kerala Government has announced the reservation of two seats for transgender applicants in Law courses; with the application submission scheduled for 29-11-2025.
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HPNLU Shimla conducted an awareness programme at RVMV Bathalang, Solan on digital safety, web literacy, menstrual health, and hygiene, engaging students through interactive sessions and demonstrations.
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“For deciding jurisdiction, it is not sufficient to establish whether a person maintains an account in a particular bank. It is necessary to also ascertain the specific branch of the bank in which he maintains the account to completely and unambiguously decide the said question”.
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CAM advised Goldman Sachs (India) Securities Private Limited as placement agent in the ₹7,191 crore sale of 34.3 million equity shares of Bharti Airtel Limited by Indian Continent Investment Limited, executed through on-screen block trades on BSE and NSE.
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As per the report, two female teachers punished the child for allegedly not completing his homework. Though the child was reported to be safe, the parents raised questions over the incident.
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“The respondents’ refusal to provide minimal dietary flexibility or safe insulin storage, both of which petitioner volunteered to manage at his own cost, constitutes denial of reasonable accommodation and hence discrimination per se. Even otherwise, Type-1 diabetes is not a recognized disability; therefore, exclusion of the petitioner on this ground is arbitrary and discriminatory.”
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“A criminal court, while considering an application for a grant of NOC for a passport renewal, should only advert itself to the question as to whether the accused, if allowed to travel abroad, would be available to face the trial and no other factor should influence the decision.”
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SEBI has notified framework for additional incentives to mutual fund distributors from Feb 2026, promoting women investors, expanding outreach in B-30 cities, and strengthening financial inclusion across India.
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AIL Mohali, in collaboration with Malviya Mission Teacher Training Centre, Panjab University, is hosting an offline Faculty Development Programme from 20—27 December 2025 on NEP 2020 and interdisciplinary teaching.
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“A civilisational legacy built upon tolerance, protected by sovereignty, guided by equality and held together by fraternity, ensures justice as also human dignity.”
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“Substituting ‘K’ with ‘M’ to form ‘GOLD FLAME’ from ‘GOLD FLAKE’ does not make the competing Marks dissimilar. A consumer of average intelligence and imperfect recollection or not well-versed in English would be unable to distinguish between the competing products.”
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On 27-11-2025, the President of the UN Human Rights Council appointed Former Chief Justice of Orissa High Court and Senior Advocate Dr. S. Muralidhar as the Chair of the three-person body of the United Nations Independent International Commission of Inquiry on the Occupied Palestinian Territory, including East Jerusalem, and Israel.
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Law Mantra Trust and RGNUL’s CIIPR are hosting a Two Days International Seminar on “Data Protection in the AI Era,” inviting papers on AI governance, privacy, ethics, and technological regulation.
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