Bringing you the Best Analytical Legal News
Previously, the Delhi Government and other National Capital Region (NCR) Governments were directed to place their decisions on record before the Court, regarding a complete ban on use of firecrackers throughout the year.
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“Technicality cannot be attached with a notice served under Section 21 of the Arbitration and Conciliation Act, 1996 as that would defeat the objective of the statute, which provides for a speedy resolution of the disputes.”
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Social media platforms, print media, other digital/non-digital mediums and other relevant intermediaries are also restrained from publishing, sharing, hosting, circulating, or promoting any further defamatory content about plaintiff.
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The Al-Qadir Trust case revolves around allegations that an amount of PRs 50 billion, returned to Pakistan by the UK’s National Crime Agency as part of a settlement with a property tycoon, was misused.
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Bona fide tourists/travellers, travelling for social engagements in India with gold, which could be of a much higher value than the permissible limits, cannot to be expected to file detailed declarations, as this can make the entire process of entering India and exiting from airports extremely unfriendly or onerous.
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Centre for Child and Youth Justice (CCYJ) at NALSAR University of Law, Hyderabad, in collaboration with CRY
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Journal of Legal Studies is National Law University, Delhi’s annual student-edited, peer-reviewed law journal.
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Fairfield Institute of Management and Technology (FIMT) is a NAAC accredited prestigious college in Delhi
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“Courts should not be places, where basic needs, such as sanitation, are overlooked and neglected. The absence of adequate washroom facilities undermines equality and poses a barrier to the fair administration of justice”.
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The action for suspension, removal, or dismissal of the trustee under Section 41-D of the Maharashtra Public Trust Act, 1950 (‘the MPT Act’) is an independent action having no connection with the enquiry to be conducted under Section 22 of the MPT Act.
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There was a feud between two groups of the family which resulted in an armed clash between the groups and culminated in the filing of separate complaints by the respective groups. The High Court set aside the conviction and sentence under Sections 307, 148, and 149 of the IPC but affirmed his conviction under Sections 326, 325, 452, and 323 of the IPC.
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Infifresh Foods Private Limited operating under brand name ‘Captain Fresh’ (CF India) and its overseas subsidiary Infifresh Foodtech AS
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“The record shows that the petitioner (‘accused’) has committed heinous offences while he was on bail in other cases; and he has been convicted in the offences committed while on bail. When there is a long list of serious criminal involvements, the apprehension that the accused suffers from recidivism cannot be dismissed as imaginary.”
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by Siddharth R. Gupta* and Aman Agarwal**
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“It is well settled that no word, no phrase and no expression used in a legislation should be excluded as surplusage, while the Courts embark on a course of interpretation.”
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West Bengal National University of Juridical Sciences (NUJS), Kolkata
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The instant case revolved around proving the execution of a Will, wherein the Court found that evidence presented by the Will’s propounder and scribe, did not inspire confidence.
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The Collegium on 11-1-2025 recommended appointment of Judges for Andhra Pradesh and Telangana High Courts.
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The Cultural Committee (CultCom), CNLU is thrilled to announce 03rd edition of its flagship Cultural Fest “Jeevatva 2025”.
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