Bringing you the Best Analytical Legal News
A Bangladesh Tribunal on 17-11-2025, gave death penalty to the ousted PM as well as former Home Minister Asaduzzaman Khan Kamal. Sheikh Hasina also got a life sentence under charges for crimes against humanity.
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The Privileged Committee of the Bar Council of Punjab and Haryana found no evidence of any deliberate or coordinated attempt by any advocate to influence bench assignment or secure a favorable order through forum selection.
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The Court directed the Housing Company to handover possession to the respondents within 2 weeks and upheld NCDRC order to award simple interest @6% from 07-09-2015 to the date of offer of possession or date of receipt of valid partial OC, whichever is later.
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Manish Kashyap allegedly uploaded a video on X (formerly known as Twitter) of a railway track showing insertion of stones between the fish plates of railway tracks by some persons.
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BCI will conduct its 23rd Qualifying Examination for Indian nationals holding foreign law degrees from 15th to 20th December.
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“The proprietary right of the plaintiff in the registered trade mark ‘GOLD FLAKE’ was prima facie demonstrated through the registrations and uninterrupted use since 1905, and its reputation and goodwill were evident from the sales turnover and the leading presence in the cigarette manufacturing industry.”
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“In these hard days of unemployment, more particularly for women, there has to be a strong case made out that the employee has abandoned the job.”
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“The above mechanism is quite devious in nature, wherein it clearly appears that this entire action of not giving the ponds to the different people for carrying out fisheries is causing a huge loss to the public exchequer, wherein unknown people continue to carry out fishing activities illegally.”
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A quick legal roundup to cover important stories from all High Courts this week.
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“The mother has lawfully remarried, is now the mother of two children from her second marriage and has not interfered in the life of her former husband or his family.”
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“The registration of the plaintiff’s mark in the year 1972, prima facie, granted an exclusive right to the plaintiff to use it, which was infringed when the defendants used the impugned mark METRO FOOTWEAR.”
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Cricfy and other defendants are mobile applications that allow users to illegally stream copyrighted content available on JioStar, for free or minimal subscription.
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This article aims to explain the legal framework governing cheque dishonour under Section 138 of the NI Act, with particular focus on the significance, format, and essentials of a cheque bounce notice. It also highlights key judicial developments shaping the interpretation of these provisions.
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The Managing Committee of Noori Jama Masjid was aggrieved when a part of the mosque was demolished for road widening.
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2025 SCC Vol. 9 Part 2: Explore the latest Supreme Court Cases on Debt, Financial and Monetary Laws, and Service Law.
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“The use of blue colour in the packaging of hair oils is common in the trade and cannot be claimed exclusively by any single manufacturer.”
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“The Supreme Court had, by an interim order dated 11-11-2025, requested the jurisdictional High Courts to keep in abeyance the writ proceedings filed with them touching the validity of the SIR of electoral rolls in their respective States.”
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“With her mother educated only up to 10th standard and her father working abroad as a painter, the petitioner was aspiring to become a doctor and had put all efforts into joining the MBBS course.”
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