Crescent School of Law | 3rd B.S. Abdur Rahman Memorial Moot Court Competition, 2025
We are pleased to inform you that we are organizing the 3rd B.S. Abdur Rahman Memorial Moot Court Competition, 2025
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Govt. notifies rules to regulate exploration and production of mineral resources
These rules are applicable to all minerals in the offshore areas except mineral oils and hydrocarbons.
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Delhi High Court issues specific directions on free medical treatment to rape, acid attack, and POCSO case victims/survivors by all public/private hospitals
‘Not providing required medical treatment to victim/survivor of sexual offence is a criminal offence.’
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Andhra Pradesh High Court quashes NI Act proceedings due to invalid cheque issued from merged bank
Andhra Pradesh High Court quashed proceedings under Section 138 NI Act, ruling that the dishonor of a cheque issued on a State Bank of Hyderabad account, rendered invalid due to the bank’s merger with SBI and expiry of its validity in March 2018, does not attract liability under the NI Act.
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‘Investigation cannot linger for years’; Bombay HC rebukes Mumbai Police for four-year-long delay in filing charge sheet in fraud case involving 600 investors
“Investigation cannot be permitted to linger on for years, keeping the investors in the lurch, not knowing what is the outcome of the case.”
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Cyril Amarchand Mangaldas advises Adani Group on proposed exit from Adani Wilmar Limited
Cyril Amarchand Mangaldas (“CAM”) is representing Adani Enterprises Limited (AEL) and Adani Commodities LLP
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Orissa HC directs installation of CCTV cameras in all police stations and out-posts by 31st March
The State Officials/police personnel have been directed to strictly follow the SOP formulated by the State Government on ‘Arrest of and Interaction with Members of Armed Forces in Police Stations’, and to circulate the same in Odia language to all the police stations and the police outposts of the State.
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Bangladesh Court denies bail to former ISKCON monk Chinmoy Krishna Das Brahmachari
Chinmoy Krishna Das was arrested from the Hazrat Shahjalal International Airport area of Dhaka in connection with a sedition case, among other charges.
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2024: A Year of Bold Dissents in the Face of Landmark Verdicts
2024 was a year of pathbreaking verdicts on several issues such as Electoral Bonds, Citizenship Act, Tax/Royalty on Mines, Minority Institutions etc. Some major issues saw unanimous and near unanimous verdicts by the Supreme Court; however, there were notable Dissenting Opinions in 2024 which shed light on several key legal concepts.
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Read why Gujarat HC denied anticipatory bail to Bhupendrasinh Zala accused of financial fraud worth Rs 360 Crores
“In the CID raid, it was discovered that Bhupendrasinh had created several firms and opened bank accounts in their names, but only two of the firms were registered. He had also issued cheques worth Rs 62 Lakhs in the name of his driver.”
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JSA advises Inga Ventures Pvt Ltd, Axis Capital Ltd, HDFC Bank ltd and IDBI Capital Markets & Securities Ltd on initial public offering of equity shared of Transra Lighting Ltd
JSA advised Inga Ventures Private Limited, Axis Capital Limited, HDFC Bank Limited and IDBI Capital Markets & Securities Limited
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MNLU Mumbai | Interactive Webinar on ‘Careers in TMT Law’ [January 11, 2025]
MNLU Mumbai in association with its IQAC, Centre for Information Communication Technology & Law (CICTL)
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GNLU contributes to UN Special Rapporteur on Right to Education on “India’s legal-policy framework on Safety as an Element of the Right to Education”
GNLU submitted a written response on “India’s legal-policy framework on Safety as an Element of the Right to Education” to Special Rapporteur on the Right to Education, United Nations Human Rights Council, for upcoming report to be presented at the 59th session of the Human Rights Council in June 2025.
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2024 SCC Vol. 10 Part 5
Special leave petition – Exemption from filing the certified copy of the impugned order of the High Court
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Delhi High Court grants injunction in favour of Wipro Enterprises Pvt. Ltd. to restrain infringement of trade mark “WIPRO”
Wipro Enterprises Pvt. Ltd. had registered its well-known trade mark “WIPRO” and its formative trade marks in various classes under the Trade Marks Act, 1999.
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Andhra Pradesh High Court upholds compensation in Motor Accident Case; Dismisses allegations of foul play
For the purpose of awarding compensation, there should be the causal relationship between the use of the motor vehicle and the accident resulting in death or permanent disablement, but the same is not required to be direct and proximate.
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J&K and Ladakh High Court urges Criminal Courts to “remain sensitive” and avoid “Copy-Paste Syndrome” while deciding Bail matters
“Even a single day’s delay in grant of bail to a person who is otherwise entitled to it amounts to violation of his fundamental right to life and liberty.”
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Bombay HC grants pension to former MOIL employee who was denied benefit despite being eligible as he had resigned, not superannuated
“Such inter se discrimination between resignation simplicitor (on health grounds) and resignation for joining another CPSE, even though a similar Scheme is not available, in fact is clearly discriminatory, and has no nexus with the object sought to be achieved.”
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