Bringing you the Best Analytical Legal News
Justice Avneesh Jhingan, Justice Chandrasekharan Sudha and Justice Dinesh Mehta were transferred to Delhi High Court from their respective High Courts on 14-10-2025.
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“She was under trauma and a sense of shame that had precluded her from disclosing anything to her parents and the police, as evidenced from her statement that she did not want to be medically examined in presence of her parents or inform the police about it, while her parents were present.”
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The Supreme Court in Kedar Nath Yadav v. State of W.B., (2017) 11 SCC 601, had quashed the acquisition proceedings for Tata Motors’ Nano Car project in Singur, Hooghly and directed restoration of land to the original landowners/cultivators by the State.
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The Rajiv Gandhi School of Intellectual Property Law, IIT Kharagpur, held its 7th Research Colloquium on “Harmonising Doctrine and Data: Advancing Empiricism in Legal Scholarship” from 24—26 October 2025. With more than 70 presenters showcasing about 50 papers and 10 academic posters, the three-day event spotlighted the growing integration of empirical methods in legal research across India.
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The Court was dealing with a case where the arbitrators forming part of the Arbitral Tribunal are not only lay persons, but are also, the family elders, who consented to resolve the dispute between two brothers considering the overall interest of the family and its business.
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The deal marks Premier Energies’ foray into the power transformer manufacturing segment, expanding its presence in India’s fast-growing energy infrastructure ecosystem.
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Reaffirming the principle that transactions in securities fall outside the ambit of GST, the Gujarat Appellate Authority for Advance Ruling held that ITC on share buyback expenses is inadmissible and must be reversed under Section 17(3) of the CGST Act, 2017.
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Where the Pen Meets the Gavel. The 1st NUJS Judgment Writing Competition invites participants to think and write like constitutional court judges in a structured simulation of judicial decision-making.
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“A unilateral debit from a customer’s account, especially when it consists of pension money, is an extreme step. The petitioner was entitled to at least a notice or demand, and an opportunity to be heard on why the sum was being taken.”
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“The exemption under Section 8 of the RTI Act is available to information which would impede the process of investigation or apprehension or prosecution of offenders.”
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IPR Week 2.0, organised by the Intellectual Property Rights Cell of USLLS, GGSIPU, in collaboration with the IPU-IPR Cell, explored the theme “IP and Music: Feel the Beat of IP.” The week-long event featured expert lectures, competitions, and a panel discussion on AI, creativity, and the future of music rights, drawing participation from top law schools across India.
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“A persistent resolved attitude of respondent-wife to see that her husband is ridiculed and humiliated in his social circle as an alcoholic is definitely a serious affair.”
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The issue comprises a fresh issue of INR 42,500 million and an offer for sale by certain shareholders, including Peak XV Partners, Elevation Capital, Y Combinator Continuity and South Park Commons.
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“In a prosecution for the offence of rape, the building or the place where the sexual intercourse between the offender and the survivor took place, was one of the facts which constituted the state of things under which the occasion or cause of rape happened.”
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The transaction also paves the way for the integration of Emirates NBD’s India operations with RBL Bank, aligning with the Reserve Bank of India’s single-mode-of-presence framework for foreign banks — a milestone that underscores India’s growing position as a global financial hub.
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“When a parent entrusts a child to a teacher, he on his behalf impliedly consents the teacher to exercise such authority over the student. When a student does not behave properly or act according to the rules of a school, and if the teacher gives him a corporal punishment for improving his character and conduct, the court has to ascertain whether the said act of the teacher was bona fide or not.”
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While quashing multiple FIRs under UP Conversion Act, 2021, the Court observed that statutory requirement of making public the personal details of each person who has converted to a different religion, may require a deeper examination.
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The Faculty of Law, University of Lucknow is organizing a Symposium on the theme “Digital Inclusion in the New Criminal Laws: The Bharatiya Nyaya Sanhita, 2023; The Bharatiya Nagarik Suraksha Sanhita, 2023; and The Bharatiya Sakshya Adhiniyam, 2023.”
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The petitioner, along with other doctors from Yashoda Hospitals, was arrayed as an opposite party before the District Consumer Disputes Redressal Commission, Guntur. The complainant alleged medical negligence and deficiency in service during treatment at the hospital.
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