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“The accused’s parole was denied by the District Magistrate as the victim’s mother had raised safety concern and also because during his previous parole, an FIR was registered against him for involvement in an altercation.”
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Explore latest cases reported in SCC’S High Court Cases (HCC) on matter related to the Prevention of Money Laundering Act, 2002 and the Prevention of Corruption Act, 1988 covering critical issues related to power of authorities regarding summons, Bail, Sanction for prosecution, Grounds of Incomplete investigation, Interpretation of “reasonable grounds for believing” under S. 45 PMLA, and more.
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“The objective of 2016 Rules was not to create any monopoly in the MCD but to scientifically manage solid waste in order to protect and improve the quality of environment as also control environment pollution.”
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The Court issued the direction for relaxation as the advertisement and selection process had commenced prior to Supreme Court’s directions in All Indian Judges Association v. Union of India, 2025 SCC Online SC 1184.
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“The celebrities by virtue of their fame and public presence wield substantial influence on public behaviour and social values granting leniency to such persons despite their non-abeyance of law gives wrong message to the society and undermines public confidence in the judicial system.”
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“In matters concerning liberty, bail courts must be sensitive and ensure that constitutional ethos is upheld. While docket explosion remains a chronic challenge, cases involving personal liberty deserve precedence”.
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Following this transaction, DRAL will become the first Centre of Excellence for the Falcon series outside France, including the Falcon 6X and Falcon 8X programmes.
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In the present case, the petitioner was arrayed on suspicion and surmises over an extra-marital affair with the informant’s daughter-in-law, thereby leading to summons under Section 319 of the CrPC.
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A crisp, comprehensive report of the awaited Day 1 of the Delhi Arbitration Weekend 2025, where the discussions traversed various key topics such as the Anatomy of an Enforceable Award, 2025 SIAC Rules, and Arbitration Amidst Global Challenges and Change.
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The 7th ALS Moot Court Competition 2025 will be held from 7th to 9th November 2025 at Amity University, Gurugram. This year’s competition is centered on the theme “Artificial Intelligence and Law”, exploring critical intersections of technology and legal frameworks
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‘Ex-servicemen retire from the armed forces in large numbers every year, at a comparatively younger age to their civil counterparts. However, the opportunities of their civil employment are not always proportional to the rate at which ex-servicemen are discharged.’
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The Sports Committee of KIIT Law School hosted a roundtable discussion on the New Sports Law in India 2025, featuring expert insights and student-led critiques on sports governance, athlete rights, and legal reforms. The event emphasized transparency, fair play, and the evolving legal landscape in Indian sports.
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In the present case, the petitioners from Kolkata had furnished local sureties in Gurugram, however the documents of the sureties turned out to be fake.
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“In a secular republic, the State must not turn a citizen’s faith into either a privilege or a handicap. When the law recognises Anand Karaj as a valid form of marriage yet leaves no machinery to register it, the promise is only half kept”.
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The Competition is open to all students, enrolled bona fide on a regular basis in an undergraduate or postgraduate law course conducted by any recognized institution
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“The Magistrate had taken cognizance of the offence under Section 376-B IPC upon the final report filed by the Malappuram Police, against the legal embargo contained in Section 198-B CrPC.”
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Anti-Corruption Bureau probed irregularities in granting of Rs 100 crore contract to the petitioners for three projects including the construction of Maharashtra Sadan in New Delhi. Based on such findings, Enforcement Directorate registered separate money-laundering case against the petitioners.
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The proceedings highlight the Supreme Court’s emphasis on procedural clarity and its resolve to tackle systemic issues in property disputes, carrying significant implications for due process in the registration and sale of immovable property.
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At the Nani Palkhivala Arbitration Centre’s panel on “Finality of Arbitral Awards: Principle, Practice and Pitfalls” during India ADR Week 2025, Raunaq B. Mathur, Partner at Saraf & Partners emphasised the evolving judicial approach to arbitral awards.
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The allegations made against Asian Paints were for offering arbitrary discounts and incentives to dealers in exchange of exclusivity by threatening the dealers against stocking the products manufactured Birla Paints and for coercing transport agents to avoid dealing in their products.
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