Bringing you the Best Analytical Legal News
“The Committee strongly recommends reinstating the Nepali Consonants (sic) ण, श, ष, ड़, ढ़, क्ष, त्र, ज्ञ as prayed by the petitioner, which is logical and important for the conservation and preservation of Nepali Alphabets for future posterity.”
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“The statute as well as a series of decision of the Supreme Court and various High Court have well settled the parameters for the grant of bail to an under trial, however impending marriage of an accused is not one of them”.
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“Jharkhand Chowkidar Cadre Rules, 2015 (‘Rules 2015’) itself speaks that the appointment is to be made ‘District-wise’ and as such the petitioners are wrong in contending that the appointment should have been made ‘Beat-wise’. Otherwise also, the cadre of Chowkidar is district level.”
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Stay informed on the latest Supreme Court judgments of September 2025 on Waqf Act; affirmation of clean chit to Reliance’s Vantara; 8 NLUs directed to undertake Project Ability Empowerment; Directions for improver Beggars’ Homes and Court coming to the aid of communal riots victim. Explore notable rulings shaping the legal landscape.
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The Journal on Corporate Law and Governance (JCLG), National Law University, Jodhpur is pleased to announce 3rd NLUJ – Trilegal Corporate Law Review Summit, scheduled to be held on 8th – 9th November 2025, in offline mode at the NLU Jodhpur campus, in collaboration with Trilegal.
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Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Resolution plan, Moratorium, Winding up and Liquidation, Directors, Notice, Banking business and much more.
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“The depiction of the Akkineni Nagarjuna in settings that are misleading, derogatory and inappropriate will inevitably have the effect of diluting the goodwill and reputation associated with him.”
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“The prosecutrix is not an accomplice but rather the victim and the sole injured witness of the assault, and thus her evidence assumes great evidentiary value. But where she declines to identify the perpetrators, she is either a consenting party, or the persons being tried are not the actual perpetrators.”
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“The balance of convenience does not persuade this Court to grant a blanket stay on the impugned Survey.”
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Transport Ministry enforces National Highways Third Amendment Rules 2025, mandating FASTag and UPI payments with penalties for non-compliance, effective November 15.
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The Court noted that the complainant was the only public witness in the present case and the prosecution could not bring any other public witness. However, the complainant could not identify the accused persons during his testimony in Court.
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The liquor scam case traces back to a 2022 chargesheet filed by the Income Tax Department in a Delhi Court. According to the Enforcement Directorate (ED), government officials allegedly accepted bribes from liquor distillers in exchange for manipulating liquor procurement through the Chhattisgarh State Marketing Corporation Limited.
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SEBI introduces “@valid” UPI handles and the “SEBI Check” tool to empower investors with secure, fraud-proof payment options and independent verification of intermediary credentials.
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“The live and reasonable nexus between the alleged activities and purpose of detention was irretrievably lost by the unexplained delay of nearly over a year.”
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This Workshop aims to provide participants with practical exposure to corporate governance and boardroom decision-making as part of their professional training. As the first-ever Boardroom Simulation Competition, organised in collaboration with the Institute of Company Secretaries of India (Bengaluru Chapter), SCC Online, SCC Times, Headway DM LLP, N L Zaveri Legal, Garime Utkarsh Foundation, and S C Sharada & Associates, it offers a one-of-its-kind opportunity to experience hands-on corporate decision-making and governance dynamics.
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“The identity in the defendant’s marks is so close to Mankind’s trade marks that the two are indistinguishable. The infringing activities of the defendant is likely to cause confusion in the course of trade of Mankind leading to erosion of consumers’ trust.”
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Explore the key family law developments of September 2025, featuring the Supreme Court and various High Courts on adoption, annulment of marriage, custody, divorce, maintenance and much more.
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The book running lead managers of this deal were IIFL Capital Services Limited (formerly known as IIFL Securities Limited) and Motilal Oswal Investment Advisors Limited.
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The Court pointed out that no employee can be forced to contract out of his statutory rights, however, unfortunately, the practice of extracting undertakings from employees who have been reinstated after tedious litigation is common. These exploitative undertakings often pertain to forgoing past service benefits and are obtained by placing the employees under duress.
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This collaboration marks a significant step towards strengthening the culture of ADR and providing students with opportunities to engage with global best practices.
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