Bringing you the Best Analytical Legal News
This article aims to shed light on several tangents of cybercrimes including the emerging threat of Digital Arrests and scrutinizes the statutory framework and regulating scaffolding of cyber laws, and procedural mechanism for initiating cyber-crime complaints (Online/Offline).
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Over 350 BA LLB & BBA LLB students attended, gaining practical insights into judicial careers, procedural reforms, and ethical advocacy.
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Explore the latest cases reported in SCC’s Income Tax Reports (ITR) Volume on Appeal, Refund, Assessment, Revision, Business expenditure, Recovery of Tax, Revision, Capital or Revenue receipt, Search and Seizure, Benami Transactions and much more.
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Bringing together the most important IPR decisions from High Courts across India, this roundup offers an overview of October’s major developments in copyright, trade mark, and personality rights, along with notable updates from related legal domains.
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The Centre for Trans Studies — Rainbow, UILS, Panjab University, is organising a One-Day International Seminar on “Socio-Legal Perspectives on Gender Diversity and Transpersons’ Rights in Asia” on 12 November 2025, in collaboration with Fakultas Hukum, Universitas Airlangga, Indonesia, and the Transgender Protection Cell, Department of Social Welfare, Women and Child Development, Chandigarh Administration.
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“The Public Prosecutor concerned has a statutory right to file appropriate proceedings if the Minister of a State etc. is defamed in relation to his conduct in discharge of his public function.”
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“The fundamental right of a child belonging to a poor village studying in a primary educational institution cannot be violated by any person, even a teacher who is treated as a Government employee/State under the Constitution.”
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The petitioners further stated that there are about two thousand Online Apps operating relating to betting and gambling and stated that the government should take immediate action in this regard in larger public interest.
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“This is particularly in light of the deleterious effect and adverse health in the event of consumption of water-based, fruit-based, non-carbonated and ready-to-drink beverages by those who are in medical need of an ORS (Oral Rehydration Salts) formulation.”
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“The instant writ petition, purportedly in public interest, has been filed inter alia seeking a direction to the Bar Council of India and Bar Council of Uttar Pradesh to reserve some of the positions in the Bar Council and Bar Associations for persons with disabilities, who are practicing as advocates.”
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In the present case, the Karnataka State Law University hiked the fee charged by students by 128 per cent.
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Discover the latest legislative updates from September 2025, including all updates on Foreign Legislations, State Legislations, Rules, Notifications; and more.
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“The Principal Chief Conservator of Forests shall ensure strict enforcement of the guidelines, policies, laws, or rules and shall periodically sensitize officers and the public regarding animal welfare.”
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Vanya Singh has over 18 years of experience in securities and capital markets law and regulation with SEBI. She has worked across the quasi-judicial, policy, legal affairs and enforcement departments.
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“When it comes to upholding fundamental rights, it is the duty of the local administration to stand in aid of the same. The police should not choose the easy option of stifling the fundamental rights.”
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The petition sought further direction for the Centre to take steps to reduce the menace of Corruption, Casteism, Linguism, Regionalism, Communalism & Criminalization in politics.
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Indian Law Society’s Institute of Advanced Legal Studies (IALS), Pune, is offering its Autonomous Online Diploma in Housing Laws from 10 Nov 2025 to 10 Feb 2026. The four-days-a-week evening course covers property law, documentation, land & building regulation, and a dedicated RERA, 2016 module, taught by Pune Bar practitioners, ILS faculty, and industry experts.
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“Probation is a kind of non-custodial sentence which gives the convict an opportunity to reform himself, while abiding certain conditions imposed by the Court, instead of directing him to undergo substantive sentences.”
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