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While purchasing a motor vehicle, the name of the manufacturer becomes very important and an average consumer while deciding to purchase a motor vehicle would not only consider the model of the motor vehicle but also its manufacturer.
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Justice Upadhyaya was elevated as the Chief Justice of Bombay High Court on 29-07-2023. On 07-01-2025, the Supreme Court collegium recommended to transfer him as Chief Justice of Delhi High Court.
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“It would depend on the facts of the individual case, and it would have to be decided, on the strength of the material and evidence available, whether the wife still had valid and sufficient reason to refuse to live with her husband, despite such a decree. There can be no hard and fast rule in this regard, and it must invariably depend on the distinctive facts and circumstances.”
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“The right to life and personal liberty cannot be rendered nugatory by unwarranted delays in the judicial process, particularly where such delay(s) is neither attributable to the accused nor justified by the prosecution with cogent reasons. An individual cannot be kept behind bars for an inordinate period of time by taking refuge in the rigours of Section 37.”
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“Equals must be treated equally and, therefore, the non-grant of the benefit to the petitioner despite his being otherwise eligible and meritorious, does not meet the judicial approval.”
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The Public Policy and Research Committee at School of Law, CHRIST (Deemed to be University), Delhi NCR Campus is elated to invite
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Asaram Bapu was sentenced to life imprisonment in 2018 for raping a minor girl at his ashram in 2013.
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The Faculty of Law, Vivekananda Global University, Jaipur
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NUJS Kolkata’s JILS Blog invites submissions for the 6th Edition of its Vernacular Initiative, through which it aims to publish a series of Legal Blogs in various vernacular languages used worldwide to celebrate International Mother Language Day [February 21, 2025].
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ICFAI Law School, The ICFAI University, Dehradun is proud to announce its “6th Inter University Moot Court Competition” at National Level in Offline Mode.
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Section 16(2) of the Advocates Act, 1961 provides that- an advocate may, with his consent, be designated as senior advocate if the Supreme Court or a High Court is of the opinion that by virtue of his ability, standing at the Bar or special knowledge or experience in law he is deserving of such distinction.
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The Court explained that when the plea of juvenility was raised, it should have been dealt with under the existing laws at the relevant point of time, especially when there exists a tacit and clear admission as to the age of the Appellant.
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When a terrorist organization like LeT is involved, which has already taken responsibility for various terror attacks in India, the tacit or active support to such an organization cannot be condoned in any manner.
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The Supreme Court Collegium headed by Justice Sanjiv Khanna, CJI, on 7-1-2025 had recommended the name of Justice K. Vinod Chandran, currently serving as Chief Justice of Patna High Court, as Judge of Supreme Court of India.
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“Complaints/customer feedback on social media is an accepted mode of registering complaints against a service provider and the petitioner cannot adopt an ostrich policy in today’s time on the pretext that social media complaints do not deserve to be treated with seriousness.”
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JSA advised Hero MotoCorp Limited (Hero) to extend its existing collaboration with Harley-Davidson Motor Company
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The Court stated that the recovery of incriminating material recovered from the mobile phone of the appellant showing pro-ISIS material showed that the appellant is deeply influenced with the philosophy and ideology of the ISIS.
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The lack of bona fide on the part of the defendant is also demonstrated from the fact that it has adopted an identical colour combination of ‘blue and white’, as used by the plaintiff. Pertinently, most of the measuring tapes of the defendant selling under different marks do not bear the ‘blue and white’ colour combination.
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