Bringing you the Best Analytical Legal News
During the course of suo motu action on illegal constructions and rampant felling of trees in the Corbett Tiger Reserve, the Supreme Court granted an order of sanction vis-a-vis an officer, who then went on to challenge it before Uttaranchal High Court and obtained a stay.
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US DHS has ended automatic work permit (EAD) extensions for migrants who file renewal applications, with the new rule taking effect on October 30, 2025.
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To deny compensation to the victim/dependents of the victim, simply because the accident took place outside the bounds of the permit would be offensive to the sense of justice, for the accident itself is for no fault of his.
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“We make it clear that in future if it is brought to our notice that any of the State Bar Council is charging beyond the statutory fee prescribed, we shall proceed to hold the responsible authority guilty of contempt. This aspect should also be highlighted by the Bar Council of India in the Circular we are asking them to issue.”
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“If the husband has a duty towards his parents, then he also has the duty to complete the course that would enhance the capability of the wife and to empower her. Equality in marital tie-up does not mean development of only one, and restrictions for the other, especially the wife.”
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It is the case of contemnor that the alleged object was not a firearm, but a toy gun used to scare away stray animals and the said toy gun was lying on the office table prior to the inspection, which unintentionally got mixed with a pile of papers.
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The RGNUL Institute of Competitive Examinations (RICE), Rajiv Gandhi National University of Law, Punjab, announces the National Judgement Writing Competition 2025, designed to enhance judicial reasoning and analytical skills among law students. The competition challenges participants to draft reasoned judgements on a contemporary legal issue involving adolescent consent and criminalisation, reflecting fairness, empathy, and constitutional balance.
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Justice Surya Kant will take charge as Chief Justice with effect from 24-11-2025 and succeed CJI B.R. Gavai who will retire on 23-11-2025.
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“We are aware that relationship between the parties had gone so bitter that neither of them was having any empathy for the other, but even this kind of relationship cannot be an excuse to make false allegations regarding the moral character of the other party.”
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“The Trial Court overlooked the consistent and corroborated testimony of injured eyewitnesses and failed to appreciate the legal effect of the active participation of the appellants as members of an unlawful assembly. The High Court, in reversing the acquittal, has given cogent and well-reasoned findings based on a proper appraisal of the record.”
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“The unilateral formulation and approval of a revised Constitution for Jamia Teachers Association, without consultation or consent of its members, undermines the autonomy of the Association and violates the right to self-governance inherent in Article 19(1)(c) of the Constitution.”
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Cyril Amarchand Mangaldas acted as legal counsel for ReNew Private Limited on the sale of 100% of its wholly owned subsidiary, ReNew Sun Bright Private Limited
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“Any service especially Defense and Security Services, require a kind of trust between the employer and employee and it is all the more essential where the security of life, limbs and property of the citizens of the country are concerned.”
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The School of Law, IMS Unison University, Dehradun, proudly presents the 12th IUU National Moot Court Competition 2025, under the aegis of the Moot Court Society. Scheduled for 21st—22nd November 2025, this flagship event continues a distinguished tradition of nurturing advocacy, analytical reasoning, and intellectual excellence among future legal professionals.
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“While exercising the review jurisdiction, it must be borne in mind that review proceedings are not by way of an appeal and must strictly be confined to the scope of Order XLVII Rule 1 of the Civil Procedure Code, 1908”.
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“The breach continued only during the period of the contract and not upon its expiry. The Court observed that the breach was continuous, but only during the subsistence of the contract. Once the contractual period fixed by the parties had expired, the breach could no longer be considered ongoing.”
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Justice B. V Nagarathna who is currently serving as a Judge of Supreme Court of India, formerly served as a Judge of Karnataka High Court until her elevation to the Supreme Court. Justice Nagarathna is also the potential contender for the first ever woman Chief Justice of India.
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As part of this transaction, SAM advised on all legal aspects, including conducting title due diligence of the property and drafting, negotiating, and finalizing the transaction documents.
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