Rajasthan High Court orders constitution of SITs to probe into dummy school menace
“The menace of dummy schools is a blight on India’s education system, undermining the principles of holistic learning and academic integrity.”
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Allahabad High Court ruling that prompted UP Govt. banning caste mentions in police records, public signs, vehicles, etc
“India has resolved to become a developed nation by 2047, marking the centenary of its Independence. To truly realize this vision, it is imperative that we eradicate the deeply entrenched caste system from our society.”
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Special Lecture | Faculty of Law, University of Lucknow | Departmental Lecture Series | Prof. Kamal Ahmad Khan on “Marriage in Islam”
The Faculty of Law, University of Lucknow, organized a Departmental Lecture on 20th September 2025, by Prof. Kamal Ahmad Khan, who delivered a lecture on “Marriage in Islam,” exploring its legal, social, and constitutional dimensions.
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Refusal to allow brother’s widow to reside in shared household constitutes Domestic violence: Bombay HC
“The wording itself “has lived together at any point of time”, covers even the past cohabitation or past togetherness between the aggrieved person and the respondent.”
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Read why Punjab and Haryana High Court dismissed BJP MLA Devender Attri’s plea to reject election petition against him
“There was a massive delay in the disposal of the election petition, because of which the petitioner thought it appropriate to confine his arguments only to the recounting of votes in terms of the amended petition.”
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‘No exclusivity between Dreamfolks and its clients’: Delhi HC declines to pass restraining order against Encalm in airport lounge case
“Nothing has been placed on record by Dreamfolks to show that the said entities/ banks are its exclusive clients and that they have not entered similar agreements with other service providers like Dreamfolks.”
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Madras HC orders Medical College to provide treatment for kidney transplant to a minor boy without insisting on father’s consent
The petitioner contended that insistence for getting the consent of the petitioner’s husband is arbitrary, unreasonable and violative of the minor child’s right to life guaranteed under Article 21 of the Constitution.
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Khaitan & Co. advises leading Global Investors on Manipal Hospitals’ ₹5,310 Crore NCD issuance for Sahyadri Hospitals Acquisition
Manipal Hospitals’ latest acquisition will add a network of 11 hospitals across Pune, Nashik, Ahilya Nagar, and Karad to the group’s portfolio, further strengthening its position as one of India’s largest hospital networks.
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‘S. 59 of Maharashtra Police Act is heart and soul of externment proceedings’: Bombay HC quashes order passed without hearing
“When question of fundamental right guaranteed under Article 19 of the Constitution of India is involved, it is the duty of all officers concerned, to be sensitive before passing of the externment order.”
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‘No social media for 3 years’: Rajasthan High Court’s bail condition for 19-year-old accused of circulating obscene content
“If the accused indulged in any of the act to cause any harm to victim or her family, this order will be recalled immediately.”
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Damages received for dispute settlement of agreement to sell, not taxable as ‘declared service’ under S. 66-E(e) of Finance Act, 1994: CESTAT
A settlement of dispute is clearly not an agreement to tolerate any act or situation. It is beyond the scope of Section 66-E(e) of the Finance Act, 1994 and thus not a ‘declared service’.
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Drawing the curtain on 3rd Edition of Delhi Arbitration Weekend: Key insights from Day 3 of DAW 2025
A comprehensive report of the Day 3 of the Delhi Arbitration Weekend 2025, where the discussions concluded with the last panel discussing enforceability and the esteemed speakers delivering insightful speeches in the closing ceremony.
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Bombay High Court orders release of detenue held without evidence; Takes note of judicial and investigative failures under S. 189 BNSS
“It is a sorry state of affairs because inspite of there being no evidence against the detenue and without any Order of Remand, the detenue is in custody, illegally.”
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Here’s why Bengaluru Court rejected defamation complaint against CM Siddaramaiah over RSS and Bajrang Dal remarks
“As such alleged statement or remarks were an intrinsic part of a legislative debate on the governance and law & order. Thus, the same is squarely within the sphere of proceedings in the legislature.”
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Supreme Court issues bailable warrants against Advocate to account for FIR in 1971 Forgery Case; Stays arrest of 71-year-old woman
“It is quite unfortunate that the Allahabad High Court has illogically turned down the prayer for grant of anticipatory bail to the petitioner who is a 71-year-old woman, and when she is neither seller nor purchaser nor a witness or the beneficiary of the sale deed dated.”
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Are you a H-1B Visa Aspirant? Know the Impositions and Implications of $100,000 US Visa Application Fee
US announced $100,000 fee for new H-1B Visa Petitions, under its proclamation as part of its immigration reforms, on applications from September 21, 2025.
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CAM advises NDTV on Acquisition of ‘Goodtimes’ Channel from Lifestyle & Media Broadcasting Limited
This acquisition will strengthen NDTV’s strategic positioning in the broadcasting industry, diversify and expand its operational capabilities and enhance long-term stakeholder value.
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