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“The petitioner was found in possession of 3.670 kilograms of charas, which was a commercial quantity and hence, the rigours of Section 37 of the NDPS Act applied to the present case.”
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The Court remarked that when the other party opposes the prayer for divorce despite their being no possibility of them living together, such conduct of party deriving pleasure from difficulties and tension of the other party also amounts to cruelty.
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DSCI and Kautilya School of Public Policy hosted the National Policy Challenge 2025 on Generative AI, where student teams presented policy solutions on AI governance, DPDP compliance, deepfakes, and global regulatory alignment.
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“Hermes’ long-standing reputation and consistent use of the Subject Marks across jurisdictions establishes a continuous and significant commercial presence.”
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“The Trial Court after almost 11 years issued Non-Bailable Warrants to the persecution witnesses but till date, not a single witness has appeared before it to give evidence.”
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“It was observed that even in the petition filed before the District Magistrate, the appellants produced only postal receipt and copy of paper publication, and proof of service of personal notice was not produced.”
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The Ministry of Labour and Employment has notified multiple enforcement dates for 4 Labour Codes. Key provisions were brought into effect in phases during 2021, 2023, and 2025, along with the repeal of several earlier labour laws.
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RBI announced plans to interlink the Unified Payments Interface with the TARGET Instant Payment Settlement operated by the Eurosystem to enable seamless and cost-effective remittances between India and the Euro Area.
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Freecia Professional is a cosmetic company selling facial kits under the house mark ‘PROADS’ similar to the plaintiff’s O 3+ range.
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In the present case, the petitioner, who was working as Trained Graduate Teacher, was not promoted to the post of Head Master (Junior Wing) formally but had taken over the said post as the vacancy arose due to superannuation.
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“The Family Court’s order directing husband to pay maintenance had already been challenged in the criminal revision proceedings, and therefore, allowing the present petition would permit the husband to adopt two parallel proceedings after electing one.”
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by Sandhyashree Karanth*
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“There is a preliminary objection raised by ESIC Corpn. as to the maintainability of the petition before the Bench on the ground that the petition should have been filed before the Single Judge or before the Bench having the assignment of Labour and Service Matters.”
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The deal involves an initial USD 2 billion equity commitment, with an additional USD 4—5 billion planned through debt, marking one of India’s largest private equity investments in the digital infrastructure sector.
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During the COVID-19 pandemic, an MLA visited hospital and was annoyed that the Government Casualty Medical Officer did not rise upon his arrival. Thus, a Show Cause Notice was issued to him regarding initiation of disciplinary proceedings.
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“Directions should be circulated within the AORs that unless proper coloured photographs, along with distance dimensions and supported by a conceptual plan, are appended, no such material shall be allowed to be placed on record”.
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Effective from 17-11-2025, the Delhi Jal Board has amended the Delhi Water Board Act, 1998, reducing the Late Payment Surcharge on outstanding water and sewer bills from 5% to 2%.
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“It enables the Court to secure important documentary evidence that may be in the possession of individuals or organization and helps prevent the destruction, tampering or loss of crucial documents, thereby maintaining the integrity of the judicial process.”
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