Bringing you the Best Analytical Legal News
In the present case, wherein the wife gave birth to a daughter on 17-12-2012, it was alleged by the husband that she had last visited him on 20-5-2011.
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UILS Student Law Review invites submissions for Volume III, Issue I from law students and research scholars on contemporary legal issues, with entries due by 31 December 2025.
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If the petitioner is permitted to continue only on the sole ground that he has completed nine years’ service, it would legalize his illegal act. It would prompt many other candidates to play such tactics and get a job. It is a matter of chance that his illegality was unearthed.
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“The UPLA Secretariat terminated the agreement with TCS in 2016, citing anomalies in another examination conducted by TCS for the Railway Recruitment Board.”
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“The Act does not create new constraints; rather, it operationalises the constitutional duties through a registration-cum-standards regime, a transparency mandate, and enforceable minimum requirements for emergency care and stabilisation.”
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by Pavithra Thammaiah*, Amruthavarshini** and Esha Sanjyot Shah***
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“The ‘Law and Order’ problems typically affect only individuals or small groups, whereas ‘public order’ disruptions affect the community’s normal functioning.”
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by Kunal Mimani* and Kartikey Bhatt**
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“The present is not a case warranting exercise of writ jurisdiction, as the cause espoused is purely an administrative act for the experts in the field to ponder on and this Court lacks expertise in this regard.”
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On 20-5-2025, in a significant decision, the Supreme Court restored minimum three-year legal practice requirement for eligibility in civil judge exams and made it mandatory.
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“The report is bereft of independent findings on the report of the disciplinary committee by dealing the contentions/submissions raised by the respondent. The Council has done merely a cut-paste job and produced the entire report of the disciplinary committee in its report.”
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“The reliefs sought by the petitioner, particularly those seeking directions for immediate arrest, the manner of investigation, supervision by a senior officer of a particular rank, and periodic status reports, amount to a prayer for judicial supervision and micromanagement of criminal investigation.”
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UILS Panjab University hosted the 1st Sh. Satish Chander Narang Intra-Moot Court Competition 2025, featuring 30 teams and a final round judged by eminent alumni and High Court judges.
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CJI Surya Kant’s Constitution Day address reaffirmed access to justice as central to India’s constitutional design.
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The Court will examine the establishment and functioning of private Universities across the country in the larger public interest.
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UILS Panjab University and the Centre for Trans Studies (Rainbow) organised a One-Day International Seminar on Socio-Legal Perspectives on Gender Diversity and Transpersons’ Rights in Asia, bringing together global scholars, policymakers, activists, and students to discuss gender inclusion, legal reform, and transpersons’ rights.
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“If it was really a case of disability of the petitioner, then she ought to have approached the Commissioner under the Disabilities Act, as it is the Commissioner who has the power under the said Act to grant appropriate relief.”
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The amendment introduces a new chapter on adjudication of penalties and appeals under the Patents Act, 1970. Key changes include electronic filing of complaints and appeals, structured inquiry procedures, timelines for orders, and digital communication of decisions.
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This Constitution Day, it’s time to reflect on how the Constitution has laid the groundwork for citizen empowerment through rights, judicial activism, digital governance, social justice, and participatory democracy.
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