Bringing you the Best Analytical Legal News
“The delivery of judgments alone does not guarantee the credibility of the justice system. True justice is realized only when the administration acts promptly and effectively to enforce the decisions of the courts.”
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“The petitioner’s contention that the entire educational system is failing due to the slow network appears to have merit.”
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Written by Shreya Mishra & Nandani Mishra, 2nd year students of NLIU, Bhopal who are members of PULER. They can be reached at puler@nliu.ac.in
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“This CCC should not be a mere edifice of bureaucracy, but a paradigm shift, a beacon heralding a new dawn in the fight against cybercrime.”
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The Collegium on 12-9-2025 had recommended the appointment of Justice M. Sundar as Chief Justice of Manipur High Court.
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MCA expand fast-track merger eligibility and introduce new compliance forms and procedures for smoother regulatory approvals under Companies Act 2013.
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Explore the latest cases reported in HCC’s Goods & Service Tax Reports (GSTR) Volume on Appeal, Seized goods, Recovery of duty, Assessment, Anti-dumping, Budgetary support scheme, Jurisdiction and much more.
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Karvy Stock Broking, a registered stockbroker and Depository Participant, and its CEO faced allegations of pledging and misusing securities and funds of its clients and had allegedly acted in violation of various circulars issued by Securities Exchange Board of India.
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A quick legal roundup to cover important stories from all High Courts from the first week of September, 2025.
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2025 SCC Vol. 7 Part 4: Explore the latest Supreme Court Cases on Arbitration, Judiciary, Insolvency and Bankruptcy, Land Acquisition, and Service Law.
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Written by Tiya Sharma, Vaibhavi Ambasta & Hiya Saxena, students at NLIU Bhopal
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“A business failure could not lead to an assumption of commission of the offence of cheating, as the primary ingredient for such an offence was a dishonest or fraudulent intention from the very beginning.”
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GCRCJS is pleased to organize its 3rd GCRCJS Criminal Law Essay Writing Competition on the theme “Transcending Boundaries in Criminal Justice: From Local Realities to Global Imperatives” and cordially invite submissions for the same.
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“Having regard to the nature of sweeping directions which are sought, this public interest litigation, if we may say so, is completely misconceived.”
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This seminar aims to create a platform for students, researchers, academicians, practitioners, and policymakers to explore the complexities of regulating digital markets across borders.
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Where two views were possible, the one favourable to the accused had to be adopted. In the instant case, the prosecution failed to prove motive, the ‘last seen theory’ stood contradicted, and the scientific evidence was marred by inconsistencies and loopholes. In such circumstances, it was held wholly unsafe to uphold the conviction, much less the extreme penalty of death.
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“It is high time to send a strong signal to the society at large to be more vigilant on women and children belonging to weaker sections of the society.”
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The Court stated that since the temple was ancient the Department may look into its affairs and propose a scheme of administration.
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“When the identity of a famous personality is used without their consent or authorization, it may not only lead to commercial detriment to the concerned individual but also impact their right to live with dignity.”
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Bombay High Court concluded that Naresh Ganpat Mhaske was not legally obligated to disclose a conviction for a criminal offence, especially when such conviction had not resulted in imprisonment for one year or more. Consequently, the Court found that the election petition did not disclose a valid cause of action.
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