Bringing you the Best Analytical Legal News
The competition is guided by the maxim La Giustizia Divina Vi Appare— “Where the divine justice appears,” features an expertly crafted problem focusing on bilateral negotiation and tax implications.
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“The Court explained that mere general allegations of harassment and cruelty without pointing out the specific details would not be sufficient to continue criminal proceedings against any person”.
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“Multiple fora, including the Delhi Police, Gurugram Police, and the Delhi High Court, have found him lacking locus and credibility. His petitions have been dismissed with costs, and the Bar Council of India has directed removal of his name from the Roll of Advocates.”
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by C. George Thomas* and Gurkaranbir Singh**
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“The prima facie conclusion that the accused had not committed any offence under Sections 376(2)(n) and 506 IPC, automatically lead to a conclusion that they had not committed an offence under Section 3(2)(v) of the SC/ST Act.”
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The Civil and Criminal Justice Cell (CCJC) of NLIU Bhopal hosted an insightful lecture on judicial clerkship as an alternative legal career. Ms. Kavya Arora, Judicial Clerk to Hon’ble Justice R. Mahadevan at the Supreme Court of India, shared her experiences, preparation tips, and practical insights into one of the judiciary’s most prestigious career opportunities.
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In the present case, there was no variation in the petitioner’s income by the order of the Transfer Pricing Officer. The petitioner contended that since no income variation was made, there was no occasion for assessing officer to pass any draft assessment order and serve it to petitioner.
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Explore the latest cases reported in SCC’s Income Tax Reports (ITR) Volume on Assessment, Notice, Business or Revenue expenditure, Double taxation, Return of Income, Revision, Search and Seizure, Faceless assessment and much more.
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Rejecting the plea for leniency, the Court dismissed the appeal with exemplary costs of ₹1 lakh. Significantly, it directed the Collector, Agra, to attach the Advocate’s properties for recovery of the cost amount, which was ordered to be paid to the respondent.
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Cabinet has approved a major nationwide expansion of medical education capacity, adding over 10,000 new UG and PG medical seats to strengthen healthcare access and workforce availability.
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The petitioner had contended that there was discrepancy in the page numbering of the case diary in which statements under Section 161 of the CrPC had been recorded thereby raising the doubt of ante-dating of the statements.
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The West Bengal National University of Juridical Sciences (WBNUJS), Kolkata, through its Intellectual Property and Technology Laws Society (IPTLS), is inviting submissions for its student-run blog. The platform aims to encourage dialogue on intellectual property and technology laws by featuring original, well-researched articles from students, researchers, and professionals across India and abroad.
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Though her status as an Advocate was not disputed, the Court held that the wife and children were required to be maintained in law, commensurate to the standard of living of the husband/father.
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“To grant relief in case of this nature after the guilt has been proved and affirmed, would not merely undermine the majesty of the law, it would amount to betrayal of the constitutional promise made to every child in this country.”
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“If the accused’s plea was accepted, it would amount to usurping the jurisdiction and power vested in the Designated Authority, who had all the powers of a Civil Court under Section 31 of the UAPA for making full and fair enquiry into the matter before it.”
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by Sharada A. Kalale* and Shreya Sahu**
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The Supreme Court Collegium on 15-9-2025, recommended the appointment of the afore-stated Judges as Permanent Judges.
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More than 170 petitions were filed by over 1200 homebuyers/borrowers, raising issues of circumvention of regulatory framework by Banks and Housing Financial Corporations, and the resultant illicit benefits said to have been drawn by builders/developers at the cost of the homebuyers.
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The Centre for Alternative Dispute Resolution (CADR), Rajiv Gandhi National University of Law, Punjab in collaboration with Shardul Amarchand Mangaldas, Markanda Advocates, Justice KP Bhandari Foundation, SCC Times, Centre for Trade and Investment Law, and Kovise Foundation Conflict Resolution International is all set to organise the 5th edition of RGNUL Negotiation Competition, 2025 (5th NegComp) from 7th-9th November, 2025 in a virtual set-up.
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by Vinay Joy* and Ajay Kranthi Kothwal**
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