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“What the Professor, a married person, and the complainant, a 30-year-old married lady did in their private life, was not the lookout of the IGNTU in any manner whatsoever. This was much prior to admission of the complainant in the University.”
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“While the Domestic Violence Act confers a vital and protective right of residence upon an aggrieved woman, it cannot be construed to extinguish or indefinitely suspend the right of senior citizens to live without distress in their own home.”
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The Faculty of Law, Tantia University, Sri Ganganagar, will host an International Conference on “The Constitution of India: Reimagining Fundamental Rights in a Dynamic World through Human Rights Lens” on 22—23 November 2025. The event aims to re-examine India’s constitutional values amid evolving social, digital, and human-rights challenges.
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Moot court competitions are where the legends of tomorrow sharpen their swords today, honing arguments that will one day shape the world.
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“In the case on hand, even if we believe that the accused due to opposition and pressure from his family declined to get married with the deceased, it could not be said that he led to a situation by which the deceased was left with no other option but to commit suicide.”
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The DCDRC said that it is expected from IRCTC to maintain certain standards and to check the quality of food that is being served to the consumers while travelling.
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“It is settled proposition of law that FIR is not an encyclopaedia and should be read with the material collected by the investigating agency during investigation.”
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In the case at hand, criminal proceeding was initiated against the post of ‘Plant Head’ of a company.
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The transaction involved Norwest’s subscription to compulsorily convertible preference shares of Goyaz and the purchase of equity shares from the founders.
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“The objective of the stringent Official Secrets Act provisions is achievable through calibrated safeguards, including conducting the examination from a secured State-controlled facility, ensuring an in-camera regime, restricting devices, and controlling the display and movement of documents. The law demands reasonable containment of risk.”
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This is one of India’s largest recent thermal power deals. Commissioned in 2012, Jhajjar power plant was among India’s first supercritical thermal projects.
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EPFO launched Employees’ Enrolment Scheme 2025 to promote voluntary compliance and expand EPF coverage, advancing the national goal of social security for all.
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Explore the key legal developments of October 2025, featuring the CCPA’s order imposing Rs 5 Lakh penalty on Drishti IAS over misleading ad, CCI’s abuse of dominance case against ICICI Securities NSE and BSE, NHRC on fire in Trauma centre ICU at SMS Hospital Jaipur and reported abduction and murder of differently abled RTI activist in Gujarat.
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UIDAI employees will now be entitled to medical facilities as per the Medical Reimbursement Scheme.
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“The disputes between the neighbours relating to the easementary rights are clearly mentioned as being suitable for mediation.”
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As per the settlement, the husband agreed to deposit a total sum of Rs. 30,00,000. However, the husband merely deposited cheques of certain amounts, which had not been released to the wife, due to husband’s failure to appear in Family Court, resulting in dismissal of divorce petition.
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“Though subsequent orders led to removal of the obstruction and initiation of preventive proceedings, the facts reflect lack of timely supervision and failure to prevent encroachment over a commonly used public passage.”
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A quick legal roundup to cover important stories from all High Courts this week.
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2025 SCC Vol. 8 Part 5: Explore the latest Supreme Court Cases on Constitution, Electricity, Service Law, Transfer of Property, and Consumer Protection.
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Vide this amendment, the electronic grant of GST registration will be given in 3 working days.
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