CBDT Update: New ITR Filing Deadline Announced for AY 2025—26
CBDT has extended the due date for filing ITR from 31st October 2025 to 10th December 2025, and the deadline for furnishing tax audit reports to 10th November 2025.
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Understanding RBI Nomination Directions: What Changes from November 1, 2025
RBI introduces Nomination Directions 2025 to simplify claim settlement in deposit accounts, lockers, and safe custody across all banks, effective from November 1, 2025.
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“Disregard for sanctity of place meant for sports training & practice”: Chhattisgarh HC takes suo motu cognizance of railway officials partying in SECR’s boxing ring
“Such conduct reflected gross misconduct and disregard for the sanctity of a place meant for sports training and practice.”
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Maharaja Surajmal Institute gears up for inauguration of the Criminal Law Society
The event will feature a distinguished keynote address by an eminent legal luminary, complemented by an innovative theatrical presentation addressing contemporary criminal law challenges.
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Apathy towards aged in-laws, prolonged denial of intimacy and false complaints against husband amounts to cruelty: Delhi HC
“Sustained neglect of marital obligations, coupled with acts designed to exacerbate discord, eroded the very foundation of the matrimonial bond.”
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National Road Safety Board Rules, 2025: Objectives, Composition, Tenure & Key Provisions
MoRTH introduced the National Road Safety Rules, 2025 to cut road accident deaths, improve infrastructure and coordinate with States.
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Know why J&K and Ladakh HC quashed preventive detention order executed after 45-days delay
“If a detenue satisfied the Court that there was an unexplained delay in execution of the detention order, then such an order would be interpreted as breaking the live-proximity link in between the event of detention and passing of the detention order.”
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FIR registered to ‘wreak vengeance’ can be quashed: Delhi High Court quashes 17-year-old attempt to murder case against Madhu Kishwar
“Even if the allegations of the complainant are taken at the highest, considering the complainants conviction in a case arising out of same incident, the same can at best be considered as a self-defense or an altercation at the stage when the complainant has formed an unlawful assemble and caused injuries to the petitioner and another person when they were carrying out certain functions assigned to them.”
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‘Serious mental cruelty’; Kerala HC grants divorce to wife subjected to constant unfounded suspicion, monitoring, and forced job resignation
“The continued mistrust of the husband creates an atmosphere of humiliation, fear and emotional suffering and such conduct makes it unreasonable to expect the wife to continue living with him and the wife is entitled to live with dignity and freedom through the remedy of divorce.”
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Delhi HC quashes order directing private schools to implement 6th & 7th Pay Commission for teachers; says judicial powers can’t be delegated to committees
The Courts, in exercise of their powers under Article 226 of the Constitution of India, can constitute committees but these committees are only fact finding in nature. Judicial functions cannot be relegated to these Committees.
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University of Delhi Faculty of Law (ILC) | National Seminar on Bharat’s Civilizational Heritage & Dharma-based Community Governance | November 14
The seminar explores Dharma’s influence on community governance, consensus, and accountability.
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SIR 2025: Electoral Roll Revision Guidelines for 12 States and UTs
Guidelines for the SIR 2025 across 12 States and Union Territories, covering voter verification, claims, objections, and final roll preparation before upcoming elections.
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Join the Faculty Development Programme on Human Rights and Labour Rights at Dr. B.R. Ambedkar National Law University
The Faculty Development Programme (FDP) is open to faculty members, research scholars, legal professionals, and practitioners, both from India and abroad, who seek to augment their academic and professional understanding of human Rights and labour Law.
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AIBE-XX 2025: Revised Registration, Fee Payment & Correction dates announced by BCI
BCI revised the examination date for AIBE-XX to 30-11-2025.
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Karnataka High Court quashes proceedings against man accused of rape by his Bumble date
“A relationship born of mutual volition, even if it founders in disappointment, cannot, save in clearest of cases, be transmuted into an offence under the criminal law.”
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New Permitted Activities, Compliance Timelines & Enhanced Trustee Rights introduced vide SEBI (Debenture Trustees) (Amendment) Regulations, 2025
These Regulations expand the scope of permitted activities for debenture trustees, reinforce compliance safeguards, and enhance their operational rights.
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CAM advises the underwriters on LG Electronics India Limited’s IPO, the highest subscribed ‘large’ IPO in India
The Company is a leading electronics manufacturing company with products such as washing machines, refrigerators, panel televisions, inverter air conditioners, and microwaves.
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Mitakshara Law| Daughter can claim right in father’s property only if he died before 1956 and has no sons: Chhattisgarh HC
“Mitakshara Law of Inheritance is applicable to a person who died before 1956, thus, the wife or daughter of a Hindu male would inherit his property only if he dies without a male child.”
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Crypto currency qualifies as property that may be held in trust: Inside Madras High Court’s significant decision
“India, by learning from these experiences, has the opportunity to design a regulatory regime that encourages innovation while protecting consumers and maintaining financial stability.”
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