Bringing you the Best Analytical Legal News
In the present case, CCI had imposed penalties on Kerala Film Exhibitors Federation (KFEF) and its office-bearers for indulging in anti-competitive practices, which were then reversed in part by COMPAT.
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The appellant was not registered with Gujarat Pollution Control Board for processing goods like Lead Acid Batteries and so they were clearing these goods to their buyers who had license from Pollution Control Board to process old/used Lead Acid Batteries for extraction of lead scrap.
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The accused has undergone inordinate incarceration for 4 years and 3 months. Even otherwise, given the snail’s pace of the proceedings in the Trial Court, it may so happen that before the same concludes, the applicant may end up undergoing the entire sentence without being held guilty.
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“Asha Bhosle has the right to control the use of all facets of her personality since the same formed part of her exclusive Personality Rights and the misappropriation of the same without her consent was liable to be restrained not only on the basis of the publicity rights but also on the basis of the tort of dilution, more particularly, tarnishment.”
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“The act of District Administration by pressurizing a citizen of a democratic nation to pay double the fine or compensation amount vis-a-vis the amount specified as compensation is highly condemnable and in breach of the basic human and legal rights provided by the Constitution.”
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The Transaction involved undertaking legal due diligence on Q Tech India and execution of the transaction documents – the share subscription & purchase agreement and the shareholders’ agreement.
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The tournament saw active participation from leading institutions, including IIT Guwahati, Aligarh Muslim University, Maharashtra National Law University Nagpur, Army Institute of Law Mohali, Central University of South Bihar, Kirori Mal College, Indira Gandhi Open University (Delhi), Dharmashastra National Law University, and Himachal Pradesh National Law University, alongside teams from Amity University.
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“Naresh Goyal is aggrieved by his account being classified as “fraud” by the Bank of India. He has not been served with any order passed by the Bank classifying his accounts as “fraud”. It is therefore evident that the earlier classification of his account by the Bank as “fraud” is without any justification or reasons.”
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“The scope of the intervention of the court in arbitral matters is virtually prohibited, if not absolutely barred.”
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KSM National Moot Court Competition 2025 will be held from 7th to 8th November 2025 at Kamkus College of Law, Ghaziabad
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Justice Joymalya Bagchi formerly serving as Judge of Calcutta High Court was appointed to the Supreme Court on 10-3-2025 and is in line to become the CJI in 2031.
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The Advocate failed to inform the appellant that the case had been withdrawn by the opposite party three years ago, thus the Court stated that right created in favour of one party cannot be taken away when the delay was a direct result of the negligence and inaction of other party.
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The ITM University Moot Court Competition is the flagship event of the School of Law. It seeks to provide law students across India with a platform to sharpen their legal research, drafting, and advocacy skills in a simulated courtroom environment.
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“Where two persons may be registered proprietors of marks, which are identical or deceptively similar to each other, neither person would be allowed to interfere with the exclusive right of the other person to use the mark, though each of them would have a right of injunction against a third party, who may not be a registered proprietor of the mark.”
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by Dinesh Babu Eedi*, Parth Agrawal** and CL Minati***
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by Sumeet Kachwaha*
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“A Company which is faceless in India, cannot on the basis of baseless allegations, come forward and challenge the laws of the nation.”
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“When a party is unable to analyse, comment or argue on a contention raised by the other party, it will certainly be deemed as a breach of natural justice and thereby, also a violation of the most fundamental notions of justice.”
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Covering major criminal law updates from the Supreme Court and High Courts, this roundup offers a quick look at recent rulings on bail, privacy, defamation, and trial procedures, along with links to earlier updates and related roundups for broader context.
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Allegedly, the accused persons had hired 30-40 masked men to criminally trespass Hotel Sarovar Portico, Vasant Kunj, due to ongoing dispute over the possession and ownership of the same.
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