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“Gauhati High Court noted that the petitioners were employees of the Board and served on conditionally sanctioned posts, which were permanently retained and they were being paid their salary from grants-in-aid and not from the ordinary Head for disbursement of salary of the government employees.”
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This conference aims to explore the multifaceted challenges and opportunities that arise in aligning national legal frameworks with international legal obligations.
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Umang Taneja had posted videos on YouTube and Instagram disparaging Trishla Chaturvedi by accusing her of practicing black magic and being a drug abuser.
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“It is crystal clear that the Presiding Officer of Civil Court has no basic knowledge of law and she needs training at the Judicial Officers Training and Research Institute (‘JOTRI’) regarding procedural law.”
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Across classrooms, disciplines, and generations, teachers have shaped minds and nurtured values that ripple far beyond their reach. This write-up unpacks the essential laws, landmark judgments, and rights that safeguard teachers, ensuring they can continue their vital work without fear or hindrance.
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“Following the 2005 amendment, the creation of posts became subject to the decision of the Government, and the Syndicate’s role was shifted to approving appointments in accordance with that decision.”
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‘FLUID’ aims to provide a space, which goes beyond the confines of academic curricula, to freely vent out opinions, views and ideas regarding the world that is exceptionally gendered; tied to stereotypes, confining individuals within predefined boxes they are expected to fit into.
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Justice Indra Prasanna Mukerji was appointed as a Permanent Judge of Calcutta High Court on 18-5-2009. He was subsequently appointed as Meghalaya High Court’s Chief Justice in September 2024 and took oath of office on 3-10-2024.
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The NHRC sought a detailed report by the Director General of Police, Bihar, and the District Magistrate, Patna, on the matter within two weeks, including compensation, if any, provided to the next of kin of the deceased victim.
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The course will provide 18+ hours of classroom training delivered by leading lawyers from the Law Offices of Panag & Babu alongside GNLU academicians.
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by Bhavana Chandak Dhoundiyal* and Shambhavi Upadhyay**
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“There was no provision to hear and decide the objections after the appeal was decided by the Divisional Commissioner because Rule 10 of the 1994 Rules laid down that the orders passed in appeal by the Divisional Commissioner would be final.”
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Rejecting the application on the ground of non-availability of Deed of Cancellation was a hyper-technical view adopted by the Revenue Authority which defeated the purpose of the provision under Section 47(c)(5) of the Maharashtra Stamp Act, 1958.
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The Rajiv Gandhi School of Intellectual Property Law (RGSOIPL), IIT Kharagpur invites academicians, scholars, and researchers to the 7th Research Colloquium 2025 on the theme “Harmonising Doctrine and Data: Advancing Empiricism in Legal Scholarship”
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The petitioner sought multiple reliefs including constitution of a Court appointed Committee to oversee future SSC examinations, including the forthcoming CGL 2025 exam.
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“The defendant has affixed the plaintiff’s trade mark HAVELI with another word i.e., ‘PUNJABI’ and the word ‘PUNJABI’ has been incorporated in such a small font, that it remains insignificant to the eyes of the viewers misleading the customers into believing that the defendant’s restaurant is associated with the plaintiff.”
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‘He is directed not to promote any kind of mob mentality and to avoid participating in congregations where there is any kind of tendency amongst disciples or participants to cause breach in peace, law and order.’
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The Blog on Technology and Intellectual Property Law aims to serve as a forum for the expression of the authors’ views on various topics of IP law and technology.
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There is no contra evidence transpired from the record to discard the certificate issued by the Certifier in favour of the freedom fighter.
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