Bringing you the Best Analytical Legal News
Stay informed with the latest Supreme Court judgments from October 2025, covering critical topics such as BCI Enrollment fee limit; Karur Stampede; Firecracker ban relaxation in NCR; Sex education for children; Corbett Tiger Reserve case; Cash-for-Jobs case; Chhattisgarh Liquor Scam case; and more
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Supreme Court held that the undue delay and indecisive conduct of the Arbitrator, which culminated in a rudderless Award, were utterly shocking, as he completely lost sight of the fundamental purpose of the arbitration process.
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The 3rd Vivekanand Legal Conclave (VLC), hosted by Vivekanand Education Society’s College of Law (VES College of Law), Mumbai, will be held in offline mode from 9th to 11th January 2026 at the VES College of Law campus.
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“The allegations in the present case are not merely of a single isolated incident but reveal troublesome conduct of the accused spanning over several months, involving physical intimidation and digital harassment.”
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CBIC notified these Regulations allowing importers and exporters to voluntarily correct or revise customs declarations post- clearance without penalties.
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The acquisition enables LMEL to enhance its pellet production capabilities, strengthening its raw material security and support in long term growth strategy in line with its core business operations.
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The Centre for Competition Law (CCL), TNNLU, will host a Special Lecture on “Recent Amendments to the Competition Act, 2002,” by Shri Kuldeep Kumar, Joint Director (Law), Competition Commission of India, on November 3, 2025. The session will explore the practical implications of India’s latest competition law reforms.
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“When a person cannot incriminate himself, he cannot be prejudiced or incriminated by the statement of his counsel, only on the basis of the professional communications he had with his counsel, in confidence”.
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BCI has notified an amendment to Rule 4 concerning disqualification for election, stating that candidates will be barred if two or more serious criminal cases are pending, and introducing a right to appeal to the Central Election Tribunal.
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“The Committee was required to assess the performance and personality of candidates through the experienced eyes of superior officers. Therefore, delegating such powers to subordinates amounted to rewriting Government Resolution dated 23-08-2011.”
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TRAI approves CNAP rollout across telecom networks; verified caller ID to be enabled by default with opt-out, aiming to enhance trust, reduce spam, and ensure KYC-based name display on calls.
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The Supreme Court designated former Chief Justice of J&K and Ladakh High Court as well as former Judges of the High Courts of Bombay, Madras, Rajasthan and Punjab & Haryana.
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“Once it is concluded that the statutory right set out in Section 31 of the Aadhaar Act would partake the character of a fundamental right, it becomes the duty of the Authority to put in place the requisite infrastructure and make available all facilities so that the right can be easily exercised.”
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This initiative represents a significant leap forward in expanding UPI’s global reach and redefining the future of cross-border payments for millions of Indian consumers and merchants.
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“The only reason why the Trial Court found that the wife has treated the husband with cruelty is, that the testimony of the husband had gone unchallenged.”
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“The power of rectification is exercisable only by the High Court exercising appellate jurisdiction over the appropriate office of the Trade Marks Registry, wherein the entry relating to the impugned mark is made.”
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The Court remarked that the news article displayed a shocking state of affairs wherein 488 trees were sought to be axed despite the NGT declining such an action and repeated orders by the Court.
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“Several laws have been enacted, and several steps have been taken by the judiciary as well as the administrative machineries to prevent such kind of occurrences. However, all such steps have gone in vain, and the society has collectively failed to save the life of a young girl.”
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