Bringing you the Best Analytical Legal News
Allahabad HC directed the District Programme Officer to reinstate the petitioner as Anganbari Worker to discharge her duties and to pay her salary month by month.
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‘The extraordinary jurisdiction of a writ Court should be invoked when the foundational jurisdictional fact of child being in illegal custody is demonstrably established or such exercise of jurisdiction is warranted by welfare of the child.’
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Explore the key legal developments of August 2025, featuring the NHRC’s suo motu interventions, the NCLAT Judicial Member’s recusal amid claims of influence, SEBI’s penalties for insider trading, and the CCPA’s fine on Rapido for misleading ads.
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The investment was a key element of the REIT’s pre-IPO capital raise aimed at consolidating real estate assets (commercial office spaces) across India and strengthening its financial position. The REIT was successfully listed on the BSE and the NSE on August 18, 2025.
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Noting the Union’s plea for some time to respond, the Court opined that such a plea reflected a lack of seriousness on the part of the Railways, particularly when the victim was admitted in hospital and struggling for his life.
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“On a particular day, looking to the status of the person, the Collector shall be the competent authority to treat him as a VIP for the purpose of offering water to the deity. There is no permanent list or protocol published by the Managing Committee of the VIP persons.”
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“It is always a matter of utter failure for the system when a culprit, that too of a heinous sexual offence, manages to walk free by entangling the victim in misapplication of procedural rules, without the knowledge of the victim and without any control of the victim”.
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These rules replace decades-old laws to modernize visa, registration and deportation procedures.
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DMD Advocates emerged as the champions of the inaugural season of the M3M LawStrings Pickleball Cup
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“Where the Arbitrator assigns the cogent grounds and sufficient reasons and no error of law or misconduct is cited, the Order does not call for any interference in exercise of the power vested in the Courts.”
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We are expanding and are pleased to invite applications for Student Ambassadors’ Programme for the academic session 2025-26 from colleges we have not had ambassadors from. The colleges are listed below.
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Discover the latest legislative updates from August 2025, including all the Bills introduced during Monsoon Session, Foreign Legislations, State Legislations, Rules, Notifications; and more.
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by Samriddhi Agarwal* and Nazia Rahman**
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Justice Sanjeev Kumar has been placed in suspension following a disciplinary proceeding.
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Advocate Arun Kumar was recommended for elevation as High Court Judge on 9-5-2023, when the Supreme Court Collegium was led by former CJI D.Y Chandrachud.
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Applications invited for 5-year integrated B.A. LL.B. (Hons.) and B.B.A. LL.B. (Hons.) programmes at the BITS Pilani, Mumbai Campus
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“Any news, in respect of Courts and its working, made with a motive of degrading the judicial institution or lowering its prestige in the eyes of general public, eroded the public trust in the Courts and must be viewed as an ill-motivated interference in the administration of justice.”
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The Court suggested the Police to install cameras on the route on which the procession had to be carried on in order to keep an eye on trouble mongers.
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Delhi High Court observed that one of the primary objects of bail was to secure the presence of the accused during trial. The accused has been in custody since 7-11-2024, has cooperated throughout the investigation, and there is nothing to suggest that he would abscond, interfere with evidence, or influence witnesses.
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