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“The photographs placed on record of alleged transplanted trees show that none of the trees have been transplanted, rather the trees have been cut completely.”
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2025 SCC Vol. 9 Part 1: Explore the latest Supreme Court Cases on Constitution, Arbitration and Conciliation, Motor Vehicles Act, and Criminal Law.
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Intellectual property not registered in India do not constitute ‘intellectual property rights’ within the meaning of Section 65(55a) of the Finance Act, 1994 and the related services are not ‘intellectual property services’ within the meaning of Section 65 (55b) of the Finance Act, 1954.
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“The State and its instrumentalities bear an affirmative obligation to ensure that no citizen, least of all children, elderly people and patients, are exposed to preventable injury or disease within public premises”.
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Non-furnishing information pertaining to criminal antecedents has the effect of causing undue influence which creates an impediment in the free exercise of electoral right by a voter.
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The Centre for Skill Development and Advocates’ Legion, Vivekananda School of Law and Legal Studies, VIPS—TC, is hosting the 10th VIPS International Law Moot Court Competition 2025. The hybrid-format competition features over 50 participating institutions from India and abroad, with the final rounds scheduled for November 7—8, 2025, on campus in New Delhi.
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“Public health and safety form an essential part of the constitutional vision under Articles 21 and 47 of the Constitution of India.”
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The journal solicits scholarly contributions relating to legal cum theoretical developments in the field of Taxation laws and policies.
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SEBI’s directive in alignment with International Organization of Securities Commissions.
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Stay updated with the latest judgments from NCLAT Delhi Bench from October 2025, covering critical topics such as Continuing Liability, Operational Debt, Limitation, Homebuyer’s claim, Jurisdiction, Acknowledgment of Debt, Pre-existing Dispute, Fixed Deposits and Corporate Debtor Assets and more.
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“Since the film is an inspiration and a fiction, some amount of leeway is certainly permissible and merely because the same is done, it cannot be said that there has been any sensationalization or false portrayal.”
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“The Court cannot ignore the feelings of the first wife and allow a Muslim man to march over her, for registering his second marriage, without notice to the first wife.”
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“It is of grave concern that, while the nation places immense value on its human resource, widespread apathy and negligence among citizens regarding public and road safety continue to magnify societal anguish.”
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“The arrest of an individual invariably impacts not only the person arrested himself, but also the persons associated with him, i.e. family, friends, relatives, etc., affecting their psychological balance and overall social well-being”.
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In the case at hand, a transfer deed was executed between a senior citizen and his grandchildren, which stated that the transfer was subject to the condition that the transferee would provide the senior citizen with basic amenities.
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“The State is expected to remain vigilant and adopt all preventive steps to safeguard the lives and safety of its citizens.”
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“Protecting octogenarian women who have lived entire lifetimes within oppressive domestic environments is not merely an act of legal redress, but a reaffirmation of the constitutional promise of dignity under Article 21 of the Constitution.”
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Call for Papers: XVI SLCU Conference in collaboration with Trilegal and SCC Times on “Digital Rights, Real Lives: Navigating Tech Law in Everyday Society”, School of Law, CHRIST (Deemed to be University), 12-13 Dec 2025; In-person: Submit Abstract by November 15! [For all UG & PG Students; Cash Prizes of 30k]
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by Alka Khangembam* and Udit Chaudhary**
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