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“Whether a reserved candidate, who has availed relaxation in fees/upper age limit, to participate in open competition with general candidates may be recruited against unreserved seats, would depend on the facts of each case”.
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This conference aims to delve into the intricate relationship between legal philosophy and religion, and to examine how their convergence can contribute to fostering a sustainable global society.
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CAM acted as legal counsel to Cactus Partners Fund I on its additional investment of approx. $4 million in series A1 fund raise round of Indigrid Technology Private Limited.
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The journalists stated that summoning order is an unreasoned order as all the aspects of the case including the relevant law has not been considered while passing the same by the Magistrate concerned.
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Actors Shah Rukh Khan and Deepika Padukone are Brand Ambassadors of the Hyundai having no connection with the sale of vehicle in question and do not deal with affairs of Company of consumer complaints for repairing of manufacturing defects.
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“Instead of cancelling the bail on account of his non-appearance, the Court ought to have exempted his personal appearance with a direction to appear on the next date when the case was adjourned for arguments on the application under Section 239 CrPC and the punitive order of cancellation of bail could, thus, have been avoided.”
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“It is cardinal in law that justice must not only be done but must also be seen to be done. It is high time that sometimes those who investigate must also be investigated to keep alive the faith of the public at large in the system”.
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The petitioner contended that the Chhattisgarh Medical Post Graduate Admission Rules, 2021, worked in a way that would amount to 100 per cent reservation to candidates who got MBBS degree from Chhattisgarh or belonged to Chhattisgarh.
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The Samanvay International Mediation Competition represents a significant step forward in facilitating and amplifying the passion for mediation among aspiring legal professionals.
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The practice of delay in uploading the reasoned judgment deprived the aggrieved party of the opportunity to seek further judicial redressal, particularly in criminal matters wherein the appeal was dismissed affirming the judgment and order of conviction passed by the Trial Court.
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The funding round was led by Bessemer Venture Partners and Goodwater, with participation from the existing investors, Elevation Capital and Lightspeed India Partners.
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It is well known that in complaints of these kinds sometimes even neighbours or match-makers are indicted and as such to hold that this kind of FIR were to be accepted, to exclude any person from public employment, would be a travesty of justice.
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“Union of India had rejected the claim over unsustainable reasons despite being reminded time and again, by law, of their obligations and their pronouncements for the faith of the freedom fighters.”
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The news report stated that the Police quarters, which were 34 years old, were dilapidated, however, no action had been taken for the affected families.
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The advisory encompassed both direct and indirect tax domains, with a strategic focus on aligning Bybit’s diverse global product suite with Indian tax laws.
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“Bail is the rule, but jail is the exception and an accused should be presumed to be innocent until proven guilty at the trial.”
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The Supreme Court Collegium on 25-8-2025, had recommended the appointment of 6 Additional Judges as Permanent Judges of Bombay High Court.
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“The prosecution had examined only 27 witnesses by 11-8-2025 out of 170 witnesses cited by it. Thus, the possibility of concluding of the trial in the near future appeared remote while the accused had already served more than a decade in prison.”
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“Merely because a person has been made a nominee, he would not receive the benefits in his own personal and individual capacity, but he would receive it as a trustee with liability to return the amount to those in whose favour the law creates a beneficial interest. The nominee will be governed by the law of succession.”
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The SPA contemplates a sale of up to 50.1% of the shareholding held by True North in the Company, and will result in India Resurgence Fund acquiring control of the Company, and consequently, triggering a mandatory open offer under the SEBI (Substantial Acquisition of Shares and Takeovers) Regulations, 2011.
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