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This order is in line with the 9-9-2025 order favoring Aishwarya Rai Bachchan, who had filed a similar petition seeking identical reliefs.
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A structured framework for reporting and investigating boiler related accidents in India.
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TLF is seeking clear and well-argued short pieces that advance understanding of law and regulation at the intersection of technology and society.
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The appellant had alleged that he was assaulted by unknown persons during riots and was eyewitness to the murder of another victim; however, the Akola City Police Department failed to discharge their duties vis-a-vis the appellant’s medico legal case.
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This relief aims to support the Bar Associations in Punjab and Haryana affected by severe floods.
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The matter was settled before the Supreme Court of India on August 29, 2025. The amount of the deal was INR 33 crore.
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The Supreme Court of India has barred photography and videography inside its High Security Zone, empowering security personnel to restrict violators and directing disciplinary action against advocates, litigants, interns, media personnel, and staff found breaching the new guidelines.
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Allegedly, three bombs had been planted in the Court premises and the premises were warned to be vacated by 2 pm.
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‘This Court treats it very seriously and condemns the conduct of the husband as on one hand, he has shown his bona fide intent to take care of his two daughters, who are aged about seventeen and twelve years respectively but on the other hand he did not disclose his income in figure.’
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The Court noted that showing remorse or seeking forgiveness is no ground for being sympathetic to students using Unfair Means if the punishment imposed is proportionate to the alleged misconduct. However, rustication would have been appropriate.
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The competition shall be open to students who are pursuing an integrated 5-year LL.B. program or pursuing a 3-year LL.B. program from recognized University/Institution approved by Bar Council of India.
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Read about SEBI’s updated Angel Fund framework, mandating accredited investors and direct startup investments to enhance transparency, effective from September 2025.
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“The High Court failed to consider these relevant issues which clearly demonstrate that the uncontroverted allegations in the chargesheet, in the teeth of order dated 25-04-2018 do not disclose essential ingredients of cheating or forgery.”
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The Collegium on 11-9-2025 made the recommendations for the High Courts of Meghalaya, Patna and Manipur.
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The volume is not restricted to any particular theme and submission of manuscripts with an interdisciplinary perspective on contemporary socio-legal issues, theories, and developments, awaiting scholarly treatment are encouraged.
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“It cannot be held that the complainant had been compelled into a sexual relationship on the false pretext of marriage, particularly when she herself continued to meet the petitioner and maintain sexual relations with him even after becoming aware that he had contracted another marriage”
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The case was pending before the Magistrate for almost 10 years, but during that entire period, the petitioner did not make any effort to examine the allottee as a witness. This clearly showed lack of due diligence by the petitioner during the trial before the Magistrate.
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The complaint case categorically asserted that the nursing home was ‘inadequately and ill equipped’ to handle emergencies during deliveries. There were no allegations that the antenatal care and management of Obstetrician/Gynaecologist, were deficient in any manner.
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“Any person who is directly or indirectly involved in maligning the image of our country (India) and the National flag in any manner is hazardous to society, hence such persons are not liable for any sympathetic consideration.”
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“If the mother operated the account of minor children, the amount deposited in all three accounts taken together would be clubbed for the limit prescribed under the Scheme from time to time.”
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