Veera Raja Veera copyright
Case BriefsHigh Courts

“Indian classical music rarely follows a system of written notation or publication. Since ancient time, the compositions of Indian music were taught orally in the gurushishya Parampara , where knowledge was passed down through oral learning, improvisation, and repeated performance, rather than formal documentation. Hence, after explicitly declaring that fixation is not required, using fixation and performance as the determinative is against the legislation’s aim and objective.”

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Asian Law College International Conference
Law School NewsOthers

This conference provides a timely forum to examine these multidisciplinary dimensions, foster cross-sector dialogue, and envision the evolving role of law in a complex world.

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Law College rejection of Hindi answer sheet
Case BriefsHigh Courts

“We do not find any reason that would outweigh the Rules of 2008 and the Circular. Moreover, the Rules of the Bar Council of India indicate that, besides English, students belonging to particular regions and States may write their answers in the regional language. For Maharashtra, the regional language is Marathi ”

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Audit Deadline
Legislation UpdatesNotifications

CBDT has extended the tax audit timeline for Assessment Year 2025—26, shifting the deadline from 30th September to 31st October 2025.

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SLCU Essay Writing Competition
Call For PapersLaw School News

The School of Law, CHRIST (Deemed to be University), Bangalore, in collaboration with CrestLaw Partners, is organizing the 1st SLCU Essay Writing Competition 2025-26 on the theme “Transforming Corporate Jurisprudence: Emerging Issues and Future Pathways.”

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school cannot assert ownership without title deed
Case BriefsHigh Courts

“The land stated to be a playground was situated 500 meters away from the school and the fact that it was earlier used for conducting District and State Level School Sports Meets could not be used to indicate that the playground belonged to the school”

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Aadhaar details of Israeli national
Case BriefsHigh Courts

The Israeli national was not in possession of a valid passport or a valid visa to justify his stay in India as a resident, to qualify him for being granted an Aadhaar card.

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UK Arbitration Act 2025
Foreign LegislationLegislation Updates

UK’s arbitration law has been reshaped by the Arbitration Act 2025, introducing reforms that enhance procedural clarity, reinforce tribunal authority, and align the framework with global standards.

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TNNLU Commercial Trial Advocacy Competition 2025
Law School NewsOthers

This Competition aims to provide students with practical experience in trial court work as part of their legal education. It seeks to enhance the advocacy, analytical, and reasoning skills of budding lawyers, particularly those aspiring to pursue a career in litigation, corporate practice, or commercial dispute resolution.

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aided madrasas
Case BriefsHigh Courts

Acting on a complaint by respondent 9, the NHRC, in three separate orders directed the Director General of the U.P. Economic Offences Wing to initiate an inquiry into alleged financial and other irregularities in the management of these madrasas.

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Section 65-B certificate
Case BriefsHigh Courts

In the case at hand, the video was recorded in someone’s device and transferred to the device of the respondent who had submitted the certificate.

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Xerox copy of lost cheque admissible as secondary evidence
Case BriefsHigh Courts

“If the original document is lost or destroyed, detained by the opponent, or third person, who does not produce it before the Court or physically irrecoverable, the secondary evidence is admissible”.

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NLIU Singhania & Partners National Client Counselling Competition 2025
Call For PapersLaw School News

The National Law Institute University (NLIU), Bhopal, in collaboration with Singhania & Partners LLP, is set to host the 7th NLIU—Singhania & Partners National Client Counselling Competition 2025 from 3rd—5th October. Known as one of India’s most prestigious client counselling competitions, the event will bring together top law schools to showcase legal skills and client-centric advocacy.

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States Raise ₹25K Crore
Legislation UpdatesNotifications

RBI’s auction of State Government Securities presented a strong investment opportunity, with eleven states raising ₹25,000 crore to support long-term development, infrastructure, and fiscal needs.

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eviction of children from senior citizen's property
Case BriefsSupreme Court

“Maintenance and Welfare of Senior Citizens Act, 2007 was enacted to address the plight of older persons, for their care and protection. Being a welfare legislation, its provisions must be construed liberally.”

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lapse on part of advocate
Case BriefsHigh Courts

The Court opined that the applicants, upon finding out the lapse by the advocate’s office in filing the written statement, were vigilant enough to contact the Advocate themselves.

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Light Pollution
Op EdsOP. ED.

by Dr Ashish Virk* and Arshita Sharma**

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Checkmate National Moot Court Competition 2025
Law School NewsMoot Court Announcements

The prestigious Checkmate National Moot Court Competition, hosted by Army Institute of Law will be held in offline mode on 7th and 8th November at the Army Institute of Law campus, Mohali.

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daily wage workers' service as casual
Case BriefsHigh Courts

The Court stated that the present case is a stark reminder of the systemic inequity that daily wage workers suffered often under the garb of technicalities and institutional inaction.

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service tax cannot be confirmed without evidence
Case BriefsTribunals/Commissions/Regulatory Bodies

“Mere entries in income tax returns or Form 26AS cannot, by themselves, establish liability under the Finance Act, 1994, unless corroborated by evidence demonstrating rendition of taxable service.”

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