Bringing you the Best Analytical Legal News
As part of the founding faculty initiatives, he is teaching a course on Affirmative Action under the Constitution of India and comparative jurisdictions, bringing students closer to constitutional law and social justice debates.
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Dismissal of the divorce petition by the Family Court on the grounds that the wife did not become violent and cerebral palsy only restricted body movements and was not a mental disorder, was acutely incorrect.
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Justice Vikram Nath, a fourth-generation legal luminary and sitting Judge of the Supreme Court of India, joined the legal profession in 1987.
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“The FIR in question was registered in 2007, but the cancellation report was prepared in 2007/2009 but the same has not been presented till the intervention of this Court.”
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Registration under Section 22 of the CGST Act is linked to the place from where taxable supplies originate and not the mere existence of a warehousing unit in another State. The AAR clarified that storage in an FTWZ does not create an additional liability to register.
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During the Delhi Arbitration Weekend 2025, leading voices in arbitration came together for an insightful Fireside Chat & Reception, exploring the challenges facing corporate India, the advantages of institutional arbitration, and the evolving landscape of dispute resolution in the country.
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As part of its Foundation Day celebrations, HPNLU Shimla hosted a cinematic evening on disability awareness, organized by the Centre for Human Rights and Disability Studies (CHRDS). The event featured a film highlighting resilience, inclusivity, and empowerment of persons with disabilities, followed by an engaging discussion with students, faculty, and the Vice Chancellor.
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“The interpretative deadlock between the provision and the rules has single handedly resulted in a huge mess insofar as enforcement of security interest is concerned., giving birth to an endless pipeline of litigation clogging the specialized forums of the DRT and DRAT, that are expected to expeditiously decide matters of recovery of debt”.
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UzAW 2025 provided a dynamic platform for knowledge exchange, offering insights into emerging trends, practical guidance, and strategies for enhancing arbitration efficiency, while reaffirming Uzbekistan’s growing role as a central hub for international dispute resolution in Central Asia.
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The Centre for Training & Research in Commercial Regulations invites registrations from law students across the country for the 2nd National Article Writing Competition on Antitrust Laws, 2025 to be held on 4th October 2025.
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HPNLU Shimla organized a workshop on “Entrepreneurship for Law Students” to prepare participants for Lexcelerate ’25, Dr. Deepak Menaria and Mr. Swastik Grover shared insights on innovation, adaptability, and purpose-driven ventures in the legal field.
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‘The biological father failed to come forward to extend justifiable reasons to deny the benefit of adoption not just to the petitioner but also to the minor whose interest must be paramount.’
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This deal marks a significant cross-border transaction in the Indian banking sector, underscoring continued global investor interest and strategic consolidation in the country’s financial services industry.
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Day 1 of the 5th edition of the Uzbek Arbitration Week commenced with insightful addresses by Prof. Dr. Islambek Rustambekov and Prof. Mohamed Abdel Wahab on making Uzbekistan a preferred hub for international arbitration.
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Non-renewal of the Informant’s license for space on the airside of Rajiv Gandhi International Airport does not have the potential to limit and restrict the provision of Line Maintenance Services, so as to cause prejudice to the consumers and hence, is not in contravention of Section 4(2)(b) of the Competition Act, 2002.
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Day 1 of the 5th edition of the Uzbek Arbitration Week commenced with insightful keynote address by Prof. Mohamed Abdel Wahab on making Uzbekistan a preferred hub for international arbitration.
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“At the most, the accused committed a technical violation of the Arms Act, 1959, by remaining asleep on the bus while carrying a weapon with him, because it travelled beyond the territorial limits of Punjab of which he had valid license.”
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Himachal Pradesh National Law University (HPNLU), Shimla, is celebrating its 9th Foundation Day from 22nd to 28th September 2025 with an exciting lineup of academic, cultural, and social activities. From debates, mediation demonstrations, and moot court competitions to blood donation camps, music, dance, and a GI Tagged Fashion Ramp Walk, the celebrations reflect the university’s commitment to holistic education and community engagement.
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“He cannot turn his Khaki to the level of such arrogance that not only he misbehaved with the officers of this Court who are doing the honourable duty of assisting the Court in discharge of justice, but also threatened them with dire consequences merely because he thinks he is above law.”
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