Bringing you the Best Analytical Legal News
Cabinet passed a resolution in response to the Red Fort blast, condemning the terror attack, honouring victims, and reaffirming India’s zero tolerance for terrorism.
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Interviewee: Ashish Joshi1
Interviewed by Aria Sheel2
Delhi Ridge acts as the green lungs of the city, especially in the present conditions of increased pollution. Therefore, the Delhi Ridge Management Board needs to actively work towards protecting and preserving the Delhi Ridge after its due identification.
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Himachal Pradesh National Law University (HPNLU), Shimla, in collaboration with the National Commission for Women (NCW), conducted a one-day training workshop on “YASHODA AI” on 11 November 2025, focusing on AI literacy, digital empowerment, and the inclusion of women in the technology-driven society.
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“The object behind Section 60(1)(g) CPC is to protect the said amount for utilizing the same for the benefits of the employee and family and to prevent vagrancy and destitution of the family members of the employee.”
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The Tribunal stated that the AO must record satisfaction explaining why the assessee’s own disallowance is unacceptable, but it was not done in the present case.
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Remembering S.P. Sathe: 20th National Moot Court Competition, 2026 aims to offer its participants an opportunity to engage in argumentation on the broader theme of access to justice, housing discrimination and horzontality.
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Upon perusal of the status report filed by the Amicus Curiae, the Court held that despite the order passed by the Court, sufficient action had not been taken by the authorities to prevent recurrence of similar incidents.
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“If the Investigating Authorities did not inform before dropping an accused from the FIR, it would cause prejudice to the de facto complainant since he would lose an opportunity to take remedial action against such removal.”
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Umang Singhar filed the present petition because the disqualification petition was not yet decided by the Speaker since June 2025.
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HPNLU Shimla’s Centre for Business Law and Economics organised a Lecture-cum-Interactive Session on “Regulatory Landscape of FinTech Business in India,” delivered by Mr. Pritish Mishra, Principal Associate, Khaitan & Co., providing students key insights into India’s evolving FinTech regulatory framework.
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The Arbitrator was, therefore, not justified in undertaking interpretation of the contractual terms contrary to language used therein, which merely mirrored the policy decisions of the Railway Board which were binding in nature”.
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Read about MeitY’s SOP mandating a 24-hour deadline to remove non-consensual intimate imagery online, empowering victims to reclaim their digital dignity.
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“It is a matter of deep regret that despite prolonged investigation, the identity of the actual perpetrator has not been established in a manner that meets the legal standards”.
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HPNLU Shimla students won multiple awards at Symphoria 2025, the Inter-College Cultural Fest hosted by St. Bede’s College, Shimla, showcasing their creativity, teamwork, and excellence under the leadership of Vice-Chancellor Prof. (Dr.) Priti Saxena.
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“While it is open to exaggerate the claims relating to the goods or services and embellish their virtues or benefits, it is not open to denigrate or disparage the goods of the others as a class in its entirety.”
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In the present case, an FIR was registered against MLA Zahid Beg and his wife, Seema Beg, when a minor gir, allegedly their house help, was found dead in their home.
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These Rules aim to prevent future aircraft accidents and incidents through independent and objective investigations, without assigning blame.
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“Scientific procedures, however advanced, cannot be employed as instruments of speculation; they must be anchored in demonstrable relevance to the charge and justified by compelling investigative need.”
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