Bringing you the Best Analytical Legal News
The 15th Checkmate National Moot Court Competition at AIL Mohali concluded with UILS Panjab University emerging as Winners, followed by NMIMS Chandigarh as Runners-Up.
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CAM handled Indian law due diligence, structuring, regulatory, IP/TMT, employment and real estate aspects of the transaction across multiple specialised teams.
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“No doubt, the Superintendents of Police have to monitor the investigation conducted by the lower-level officers; however, merely because some of the officers have violated the procedure and not filed the final report or closure report in time, that negligence cannot be attributed to the Superintendents of Police.”
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Explore latest Cases reported in SCC’s High Court Cases (HCC) on environmental protection, sustainable development, and climate action. A holistic view of evolving ecological jurisprudence.
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2025 SCC Vol. 9 Part 3: Explore the latest Supreme Court Cases on Forest Act, Motor Vehicles Act, NI Act, Commercial Courts Act, and IBC.
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Raj Shamani sought action against third-parties who were using his personal attributes to generate reels and videos via artificial intelligence to create fabricated/deepfake/morphed/distasteful content, which were misleading and contained false information.
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The Court clarified that its intention in adding the impugned sentence was only to apprise the public with regard to the incident which had taken place involving the Respondent.
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“Giving institutional preference in the first round would most likely entail filling up all the postgraduate seats from the institutional candidates who have qualified for MBBS from colleges within MP, as the number of postgraduate seats is far less than MBBS seats.”
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First Indian Law Firm to receive this prestigious global recognition
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“The brutal killing of three persons, including two security guards, in broad daylight with firearms and explosives has shaken public confidence and created terror in society”
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Students, scholars and practitioners are encouraged to submit Articles, Case Notes, Legislative Comments and Book Reviews offering fresh perspectives on contemporary law. Manuscripts must follow GSLR guidelines and be submitted via the official portal by 25 December 2025.
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“Clearly, it appears that respondents are not interested in protecting or transplanting any tree but are, in a rampant manner, cutting and destroying the entire vegetation that is coming in the way of alleged development.”
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Labour Ministry announces the implementation of Codes on Wages, Industrial Relations, Social Security Code & Occupational Safety, Health and Working Conditions from 21 Nov 2025.
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Lakshmikumaran & Sridharan Attorneys advised Inox Neo Energies Limited on its acquisition of a 640 MW AC wind-solar hybrid portfolio from Evergreen Group, covering five NTPC and SJVN-awarded renewable projects in Maharashtra.
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Conducted in a hybrid format with online rounds in January and offline rounds in Mumbai in March 2026, the competition features a climate-law themed compromis, global participation, and prestigious awards.
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Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, becoming only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.
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Based on the theme “The Constitutional Imperative of Sustainable Development,” participants must design innovative policy or constitutional amendment proposals balancing Article 21 environmental rights with India’s development goals.
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“There was absolutely no necessity for the Court to conduct any roving enquiry in such circumstances, merely because the wife’s name continues to be her original Muslim name.”
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Aravali Hills and Ranges is an area comprising significant biodiversity. The Range also act as a green barrier thereby preventing desertification in the Indo-Gangetic plains, Haryana, and western Uttar Pradesh.
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