Bringing you the Best Analytical Legal News
“All the wings of CAPFs discharge duties which can be described as sensitive in view of the national security requirements, and it cannot be said that CISF personnel require a different yardstick in the matter of security and discipline.”
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A quick legal roundup to cover important stories from all High Courts this week.
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The Court directed the District Magistrate and SP to file affidavits explaining what material was placed before them and what was the basis to appreciate it before passing orders of detention on 14-10-2025 itself.
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“The Court Receiver was directed to visit and search all premises of the defendants, forcibly breaking open locks if necessary and taking police assistance where required to seize and seal all offending goods.”
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“When a judicial officer is of the mind that judgment cannot be pronounced on the material available on record and further assistance is required for certain clarifications, it becomes a matter of being put up open for hearing in the Court.”
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In September 2025, a RTI query was filed before the designated CPIO of the Supreme Court, seeking the statistics on pendency and disposal of cases by the Supreme Court.
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“This is not a case of insufficient evidence, but a case of no evidence at all.”
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SAM has earlier advised Advent in its control acquisition of Suven Pharmaceuticals Limited by way of a share purchase and mandatory open offer.
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Launch of Mobile Number Validation Platform and stricter rules for handling used telecom equipment.
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Student representatives from National Law Universities (NLUs) across India have urged the CLAT Consortium to respond to multiple pending representations seeking reforms in the CLAT fee structure. They emphasize that the current application and counselling fees disproportionately burden students from economically weaker backgrounds and hinder access to legal education.
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“The embargo that the departmental proceedings shall not be initiated in respect of any event which took place more than four years before such institution of chargesheet hits at the root of the respondent.”
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DSNLU’s Centre for International Law and Allied Disciplines (CILAD) has launched “CILAD Monthly”, a student-led newsletter dedicated to contemporary developments in International Law and allied disciplines
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“The petitioner has patently made false statement, including the assertion that she is residing at the mercy of her parents. On the contrary, she claims to be a Doctor by profession and has encroached upon land in a prime locality.”
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“A writ of mandamus can be issued only to enforce a legal right or a legal duty. The petitioner has no legal right. On the other hand, the statute expressly prohibits an animal fight event organised by human beings.”
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This workshop aims to sensitise the participants regarding the intersection of legal systems and economic efficiency by exploring how economic principles shape legal decision-making, resource allocation, innovation, rights, and justice.
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“These unsaid words in the message, prima facie, would outrage religious feelings of a class of citizens hailing from a particular community, who would think that they are being targeted because of belonging to a particular religious community.”
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Centre for Health Law and Policy (CHLP), NUALS Kochi, invites submissions for its Online Conference on “Healthcare and Gender Justice: Perspectives on Contemporary Issues”, scheduled for 19the and 20th February 2026.
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The National Commission for Scheduled Tribes issued summons to MD and CEO of Axis Bank Ltd. to appear ‘in person’ in complaint regarding alleged commission of atrocities against Respondent 2.
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The Clinical Legal Education Centre of HPNLU Shimla organized an online workshop on “Investigation under BNSS, 2023: Practice & Procedure” on 17th October 2025. Led by Shri Dushyant Sarpal, Deputy Superintendent of Police, Himachal Pradesh Police, the session bridged theoretical and practical insights into criminal investigation under the new BNSS framework.
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