Bringing you the Best Analytical Legal News
“The sub-tenant was not a necessary party to an eviction petition on the ground of sub-letting, but since in the instant case the landlord herself had impleaded sub-tenant as a party, it could not be said that the sub-tenant was not the aggrieved party.”
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“The very fact that an advocate has issued a notice admitting payment of more than Rs 26 lakhs for liaisoning with revenue authorities indicates conduct which is prima facie unbecoming of a member of the Bar.”
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There is no registration fee for the event. All participants will receive a certificate of participation. To register, simply scan the QR code below or click on the provided link to complete your registration.
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The Court directed the parties to maintain status-quo. If there are any proceedings pending between the parties, civil or criminal, those proceedings shall remain stayed till the report of the Mediator is received and further orders are passed by the Court.
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Interviewee: Talha Abdul Rahman1
Interviewed by Neha2
Appointed by the President in exercise of powers under Article 217(1) of the Constitution, Justice Bajanthri will be succeeding Justice Vipul M. Pancholi, who was recently elevated to the Supreme Court.
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“In the notice issued by the SDM under Section 111 CrPC, he did not specify the substance of the information, the amount of the bond, the number of sureties or the period for which the bond was to remain in force.”
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Expressing hope that when adopted, the Constitution, will mark a new beginning for Indian football, the Court directed the AIFF to call for a special general body meeting and adopt the draft Constitution preferably within 4 weeks.
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“Given the commercial value of these publicity rights, a celebrity is entitled to safeguard his interest against any misuse of the personality attributes which includes his name, image, voice and likeness.”
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Effective January 1, 2026, SEBI introduces TLH code to eliminate tax hurdles and ease succession.
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Irrespective of petitioner’s age, gender, acute ill-health, the fact remains that, the Police Officer making an investigation cannot issue notice under Section 179(1) of BNSS to the petitioner, who is residing at Noida. However, it does not preclude the said officer to examine such person by approaching him.
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A quick legal roundup to cover important stories from all High Courts from the third week of September 2025.
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Chanakya Centre for Alternative Dispute Resolution (CCADR), CNLU Patna, invites original and unpublished blog submissions from students, scholars, academicians, and legal professionals on ADR and related legal developments.
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Day 2 of the Delhi Arbitration Weekend 2025 featured a compelling lineup of sessions and distinguished speakers, offering in-depth discussions on critical issues shaping the future of arbitration. This report provides a comprehensive overview of the day’s proceedings, capturing the key insights, thought leadership, and dynamic exchanges that marked the sessions.
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“The law requires prior permission before conducting demonstrations, and when such permission is granted, conditions must be respected.”
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The Rotaract Club of HPNLU, Shimla, organized a stationery drive and poster making competition for primary school students in Dhami and Marhog, spreading smiles and fostering creativity under the leadership of Prof. (Dr.) Priti Saxena.
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by Nikhil Varshney* and Ishu Gupta**
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Himachal Pradesh National Law University (HPNLU), Shimla, inaugurated the 3rd Samanvay International Mediation Competition, 2025, with global participation, eminent guests, and distinguished assessors, reaffirming its commitment to fostering a culture of mediation and dialogue among law students worldwide.
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“Order 2 Rule 2 and Section 11 CPC ensured that all claims were brought in one suit, and Section 11 CPC also operated to bar re-litigation of decided matters.”
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An outline of the PoSH Act, 2013, tracing its history and legal significance, highlighting its evolution through landmark reforms, and SHe-Box initiative presenting accessible insights to support awareness and effective application.
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