Bringing you the Best Analytical Legal News
On 25-8-2025, the Supreme Court Collegium headed by CJI B.R. Gavai, recommended the name of Justice Shree Chandrashekhar as the Chief Justice of Bombay High Court.
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Shri Om Birla traced the achievements and contributions of Dr L.M. Singhvi and emphasized the need for comprehensive changes in the country despite the commendable journey of the last 75 years.
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The Medical Superintendent of the hospital expressed apprehension of the remains been dumped outside the hospital by someone.
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“The law is very much clear that, the Sub-Registrar cannot orally refuse to accept any document, when the same is presented for registration.”
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The journal seeks to provide numerous insights and views into contemporary legal issues and encourages conversations about the same.
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“It is, thus, high time that the State formulates a uniform policy to deal with the burial/cremation/shamshan/any kind of public place utilised for the purpose of performing post-death rituals.”
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“The concerned Court has treated the DNA test as a frolicsome act and ordered as a matter of course. Right to privacy and dignity is lost sight of.”
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The Centre for Banking and Insurance Laws, National Law University Odisha, is pleased to announce a Single Credit Course on Corporate Law and Capital Markets, scheduled from 12th September 2025 to 4th October 2025.
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‘It is not the petitioner’s concern as to how the work was allotted to him. He/she is in no manner responsible for floating or non-floating of the tender.’
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GST Council’s 56th meeting introduced key reforms including GST rate changes on services, aiming to simplify compliance and boost ease of doing business, set to be implemented from 22nd September 2025.
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“The prosecution could not convince the Court that the custodial interrogation of the accused was necessary but opined that he must subject himself to interrogation for the purpose of completing the investigation under a limited custody”
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“The Courts have to remain alive to both the ends of spectrum, on one hand, safeguarding the liberty of an accused, while on the other, ensuring the right of the prosecution to establish its case. The assessment of grant or refusal of bail, therefore, is also guided by a judicious balance between these two considerations, so that the enforcement of criminal law is neither diluted nor diminished.”
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CJI BR Gavai’s lecture eloquently reaffirmed that human dignity lies at the heart of India’s constitutional vision. Through an insightful examination of historical foundations and contemporary judicial interpretations, he demonstrated how dignity continues to guide legal reasoning and public policy in the 21st century.
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“As there is conflicting view upon the same by co-ordinate benches, in such circumstances this Court is of the view that the issue should be examined by a larger bench.”
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Covering all the important criminal law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in criminal law and links to other roundups.
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The amendment simplifies Public Sector Undertaking delisting with a fixed price model, clear valuation norms, and investor safeguards during strike-off.
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Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Corporate Insolvency, Banking business, Dishonour of cheque, Securities Market Transactions, Resolution plan, Moratorium, Winding up and Liquidation and much more.
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“SKY Lark Education Welfare Society is imparting education to students of Swami Vivekanand Subharti University, enrolled under the distant learning programme, as per its curriculum and it is duly recognized under the laws of the Uttar Pradesh Government/UGC.”
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This skillathon is designed to equip law students with critical skills required for academic and professional success, covering key areas such as Mooting, Alternative Dispute Resolution (ADR), Legal Writing & Research, and Session on Career in Corporate Sector, Litigation and Teaching.
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‘The benefit of Liberalized Family Pension can only be given in case there is a battle inoculation training exercises or demonstration with live ammunition, during which the death occurs’
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