Bringing you the Best Analytical Legal News
The Court directed the respondent authorities to ensure circulation of guidelines to field officers to prevent further violations.
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Prof. Dr. Bindu S. Ronald, Professor, Symbiosis Law School, Symbiosis International (Deemed to be University), Pune
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“Every arrest is also a relief and a pain. It is a critical part of the justice system. All arrests have to be justified and be based on evidence and pave the way for justice.”
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The interim bail has been granted till 31-03-2025.
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The judge had remarked that India will function as per the wishes of the majority community.
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The case pertains to the clean-up and removal of toxic waste from the Union Carbide Factory site in Bhopal, following the catastrophic gas leak disaster that occurred 40 years ago on this date.
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“A rapist not only cause physical injuries, but more indelibly leaves a blot on the most cherished possession of a women i.e. dignity, honour and reputation”
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From Arvind Kejriwal’s bail to Atul Subhash case, cruelty to money laundering, maintenance to drugs, this legal round up will act as a quick summary of all the important criminal law cases of 2024.
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The new Judges were appointed by the President in exercise of power conferred by Article 217(1) of the Constitution.
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“The IBC is a complete code in itself, having sufficient checks and balances, remedial avenues and appeals. Adherence of protocols and procedures maintains legal discipline and preserves the balance between the need for order and the quest for justice.”
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“The claims made by the Manoj Manchu not only have the effect of tarnishing the credibility of Vinay Maheshwari as a respectable member of society but may further encourage the other individuals and media platforms to spread the defamatory content further. It may lead to widespread public dissemination and lasting damage to his image.”
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Supreme Court reiterated that it is a social obligation for both sons and daughters to maintain their parents when they are unable to do so.
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“It is quite vivid that the pregnancy of the petitioner has crossed 24 weeks of gestational age and unless the judicial order directing termination is available, it may not be possible for the doctors even to proceed with termination of pregnancy”.
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There is a duty cast upon the Bar Council to get the certificates of the applicant verified by the Boards and Universities concerned, without charging any fees. Therefore, the notice to the extent stipulates the collection of fees of Rs.2,500/- for verification, cannot be implemented.
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The Department of Economic Affairs, Ministry of Finance notified the appointment on 03-01-2025.
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The petitioner’s right to organize and participate in a religious event is protected under Article 25 of the Constitution of India and merely based on certain objections raised by the member of one community, it cannot be denied.
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“The evidence of a child witness can easily be influenced by the elders in the family. Acceptance of the child witness evidence would be dangerous in the present circumstances of the case as the evidence appears to be a result of tutoring. Not examining the father and grandfather of the victim, who were sleeping by the side of the victim girl is fatal to the prosecution case”.
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The plaintiff was shocked to find that the defendant unilaterally uploaded a short video clip of the interview on Instagram without prior approval displaying the defendant’s logo, ‘Miss Malini,’ while deliberately obscuring the plaintiff’s ‘Mirchi®’ logo, violating the agreement on usage permissions.
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Faculty of Law, Banaras Hindu University, is delighted to invite law students from all over the nation to participate in the 12th edition of its annual Moot Court Competition
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