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The petitioner contended that the live streams of court proceedings were being misused by several private entities in creating reels, clips, and memes, which were derogatory and wrongfully portrayed the legal fraternity.
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by Shivam Mehta*, Rohini Mukherjee** and Srijita Chakraborty***
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RBI has imposed a ₹21 lakh penalty on PhonePe for failing to comply with PPI guidelines, citing escrow account shortfalls and reporting lapses during its October 2023—December 2024 inspection.
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Supreme Court Collegium led by CJI B.R. Gavai issued several resolutions making recommendations for appointment of Advocates and Judicial Officers as Judges and appointing Additional Judges and Permanent Judges.
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The round saw participation from the company’s existing investors A91, Verlinvest Anicut Capital and 12 Flags.
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The Court also specified 6 Key Areas of focus for Project Ability Empowerment and directed the Centre to present their explanation on issues concerning Reservation for the differently abled.
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“Exercise of power under Section 212(1)(c) in a casual or perfunctory manner, seriously undermines the statutory provision itself and the safeguards implicit thereunder. The use of boilerplate language or extrapolations from third party documents, without consideration of all the ‘relevant circumstances’, reflects a disregard for procedural propriety.”
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National Law University, Jodhpur has undertaken a significant initiative in advancing labour jurisprudence and policy discourse with the establishment of the Centre
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“The grounds on which a legislation can be declared invalid is with regard to the legislative competence of legislature or that such a legislation is in contravention of any of the fundamental rights stipulated in Part III of the Constitution or any other provision of the Constitution or that it is manifestly arbitrary.”
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In the case at hand, Dharam Singh Chhoker, the former Haryana MLA was accused of siphoning off home buyer’s money and on ED’s application, six non-bailable warrants were issued against him, but he could not be arrested.
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Justice Tirunelveli Subbiah Sivagnanam was sworn in as the Chief Justice of Calcutta High Court on 11-05-2023.
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“Considering the reasons mentioned by the appellant for his absence, that he was under impression that the Court clerk would give him the date for which he had requested, is a sufficient explanation to interfere in the order of dismissal for non-prosecution.”
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The Court held that the meat shops are situated within a radius of 50 meters of the temple in question for which legally the license to run meat shops cannot be granted to them.
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The lecture addressed the contemporary challenges of noise pollution, which has emerged as a critical yet often neglected environmental issue in modern society.
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“Non-admission of the claim of the Appellant in liquidation proceeding shall not preclude it from taking such steps as available in law for realisation of its claim which arose after liquidation commencement date.”
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DGHS directive restricting physiotherapists from using the prefix “Dr.” has been withdrawn for further review following legal challenges and professional objections.
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Interviewee: Diya M. Kumar1
Interviewed by Akshitaa Mathur2
The assessee deposited 50% minor daughter’s share in the nationalized bank. Further, the assessee accounted his 50% share and offered the same as capital gain with the deduction of claim under Section 54 of the Income Tax Act, 1961.
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