President appoints Acting Chief Justices for Bombay and Patna High Courts
Appointments for Acting Chief Justices for Bombay and Patna High Courts were made in consequence of their Chief Justices being elevated to the Supreme Court.
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NHRC takes suo motu cognizance of reported corporal punishment to students in Bihar
About 18 students were subjected to corporal punishment by their teacher after locking them inside a room of a government school.
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President appoints 14 Advocates as Additional Judges of Bombay High Court
The Supreme Court Collegium on 19-8-2025 had recommended the names of 14 Advocates as Additional Judges of Bombay High Court.
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“Classic example of lackluster and shabby investigation”; Supreme Court acquits two men, including death row convict, in 12-year-old’s rape and murder case
“We feel that the present case is yet another classic example of lackluster and shabby investigation and so also laconic trial procedure which has led to the failure of a case involving brutal rape and murder of an innocent girl child.”
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Whether Art. 32 of the Constitution empowers reconsideration of death sentence that has attained finality? Supreme Court answers
In a significant decision, a 3-Judge Bench of the Supreme Court explored the contours of Article 32 of the Constitution to answer whether death sentence which has attained finality, can be revisited at all?
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Delhi High Court grants interim relief to NDTV; Restrains websites and social media platforms from misusing NDTV Trade mark
Delhi High Court directed the Department of Telecommunications and Ministry of Electronics and Information Technology to issue a notification calling upon the various internet service providers and telecom service providers, registered under it to block access to the various websites identified by NDTV in the present suit or such other websites that may subsequently be notified by them.
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China Set for Multiple Legal Reforms in September Session
China’s upcoming September parliamentary session is poised to advance major reforms in public safety, environmental law, insolvency, and international cooperation, marking a pivotal moment in its governance and policy evolution.
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NHRC seeks report from UP Officials on reported gang rape and death of speech and hearing-impaired woman in Ghaziabad
The NHRC sought a detailed report from DGP, UP, and DM, Ghaziabad, on the matter within two weeks.
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NCLAT Chennai Judicial Member recuses from IBC appeal after request for favourable order by a revered Higher Judiciary Member
Following the development, the Supreme Court has reportedly ordered an investigation into the claim raised by the NCLAT Judicial Member.
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Rajasthan High Court upholds ‘Sleeper Bus’ tax amendment by Transport department
“The State Government is fully competent to extend the benefit of exemptions to a particular category and deny the same to other, keeping-in-mind the larger public interest, the nexus and the object sought to be achieved.”
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NHRC takes suo motu cognizance of Zimbabwean student’s death following assault in Punjab
The Zimbabwean student succumbed to his injuries after being assaulted by group of people in Bathinda, Punjab.
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Justice after a decade: Constructive interpretation by Orissa HC ensures meritorious PwD candidate’s appointment as ‘Sikshya Sahayaka’
“The expression “untrained SC, ST and PH Candidates” employed in this Guideline should not be literally interpreted, but it has to be given a constructive and purposeful interpretation. Otherwise, merit will be at casualty and nothing else.”
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Call for Registration | RGNUL’s CADR organising Online Certificate Course in Mediation |Last Date: August 31st
The Centre for Alternative Dispute Resolution (CADR), Rajiv Gandhi National University of Law, Punjab, in collaboration with Dr. P.C. Markanda Chair on Alternative Dispute Resolution, is all set to organise the Online Certificate Course in Mediation from September 2025 in a virtual set-up.
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‘One accused can be convicted in gang-rape case’: Delhi High Court upholds conviction of one accused where co-accused could not be apprehended
In the case at hand, the convict and the co-accused had kidnapped the minor girl on their bike and raped her in the jungle. The convict had been apprehended but the co-accused had managed to escape.
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Shardul Amarchand Mangaldas advises ChrysCapital on majority acquisition of Theobroma
SAM acted as the legal advisor to ChrysCapital on its acquisition of majority stake in Theobroma Foods Private Limited from the existing promoters of the Company and ICICI Venture entities.
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Indian Citizenship cannot be granted without renunciation certificate from country-of-origin; Mere surrender of passport insufficient: Kerala HC
“Even though all necessary formalities might have been completed, as per Section 14A of the of the Pakistan Citizenship Act 1951, a Renunciation Certificate is mandatory, and it cannot be waived of stating that the documents produced are sufficient to show that the respondents have renounced their Pakistani citizenship and, as such, they still continue to be citizens of Pakistan.”
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SEBI finds no evidence of misleading YouTube promotions in Hemo Organic Ltd. stock activity; disposes of proceedings against the noticees
SEBI held that the material available on record was not sufficient to ascertain whether the Noticees disseminated misleading information in the scrip of Hemo Organic Ltd. to public through video on YouTube channels viz. “Money Wise” and “The Advisor”.
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President appoints Justice Alok Aradhe and Justice Vipul M. Pancholi as Supreme Court Judges
The Supreme Court Collegium on 25-8-2025, recommended the appointed of the 2 High Court Chief Justices as Supreme Court Judges.
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Punjab & Haryana HC grants bail in SC/ST Act case; Questions applicability of Act against accused belonging to deprived scheduled caste
In the present case, the accused belonged to the Deprived Scheduled Caste category and was charged with voluntarily causing simple as well as grievous injuries to the person also belonging to Scheduled Caste category by criminally trespassing into his premises.
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