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If the administrative authority is calling upon the party concerned to explain the accusation of commission of any irregularity, then if the explanation is furnished, it is a bounded duty of the administrative authority to take decision on consideration of such explanation.
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C.P. Radhakrishnan appointed as Vice-President of India, notified by the Ministry of Law and Justice following the official election result.
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“Though ‘love thy neighbour’ is the ideal scenario, neighbourhood quarrels are not unknown to societal living. They are as old as community living itself. The question is whether on facts there has been a case of abetment of suicide?”
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The Court stated that IIFL and TATA AIG entered into internal business arrangement where IIFL, virtually acted as an insurance agent of TATA AIG while selling the policy to its borrower. The present case does not involve voluntary application by the insured for insurance policy.
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Supreme Court reaffirmed that none of the DISCOMs, including GRIDCO could claim priority for power supply based on the date of their agreements or based on any specific coal allocation reference. The principle to be followed was that coal supply must be proportionately allocated among the DISCOMs based on the quantum of energy supplied to them.
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Photographs placed before the Court disclosed that the minor child was in safe custody of his father
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Shardul Amarchand Mangaldas & Co.(SAM) acted as the legal counsel to Transbnk Solutions Private Limited in connection with its Series B fund raise of USD 25 million led by Bessemer Venture Partners.
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Supreme Court allowed Aadhaar as the 12th identity document for SIR Bihar, clarifying it can prove identity but not citizenship.
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In the present case, the High Court could have examined the petitioner’s grievance, since it is evident from the petition, that the petitioner sought to invoke the twin jurisdiction under Article 226 of the Constitution and Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash the FIR.
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“Maintenance claims require disclosure affidavits of assets and liabilities, balanced assessment of needs and quantum based on factors like parties’ status, reasonable need and income.”
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“Without the deed of cancellation, the petitioner could not have sought refund of the stamp duty, and to deny the refund of the stamp duty to the petitioner was wholly unjustified and inequitable.”
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“A person utilising the service of a sex worker at a brothel cannot be termed a customer. To be a customer, a person should buy some goods or services. A sex worker cannot be denigrated as a product”
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The case revolved around 2 orders passed by the National Green Tribunal- one order directed the constitution of a Joint Committee to investigate the appellant’s environmental transgressions and the 2nd order imposed compensation of Rs 18 crores.
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While the Court was inclined to impose costs for filing a misconceived contempt petition, considering that petitioner is a young member of the Bar and mindful that costs may unduly prejudice him, this Court refrained itself from imposing costs.
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This article examines the election of the Vice-President in detail, with a focus on constitutional provisions, statutory framework, procedure, and judicial scrutiny.
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The Court stated that if the answer to all the steps is in the affirmative, then judicial conscience of the High Court should persuade it to quash such criminal proceedings, in exercise of power vested in it under Section 482 of the CrPC.
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This step will facilitate timely verification and enable the Bar Council of India to issue extension of approval.
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Delhi Govt approves the increase in numbers of Law Researchers for Delhi High Court and remuneration hike at ₹80,000, enhancing legal research support.
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There was a clear contradiction between Tehsildar’s report and the punchnama as one stated that the Respondent 3 refused to accept the notice, so it was pasted on his residential house while the other stated that the notice was duly served to the mother of Respondent 3.
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