Bringing you the Best Analytical Legal News
Article published by Sprouts News on 18-8-2025 about Godrej Properties’ real estate project in Haryana, wherein the word “Fraud” was placed before its logo, was held to have been malicious insinuation of criminal conduct.
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The agreements will supplement Chemours’ existing global operations, allowing Chemours to efficiently bring supply flexibility while requiring no upfront capital investment.
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“Interfering with the work assigned to the Advocate Commissioners amounts to interference in the administration of justice. If such of those persons who have interfered with the administration of justice are not dealt with heavy hands, the majesty of law will come down in the eyes of ordinary citizens which will have a deleterious effect on the fabric of the society.”
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“A plain reading of Section 17 DV Act confers upon every woman in a domestic relationship the right to reside in the shared household, irrespective of whether she has any right, title or beneficial interest in the same. However, it does not create a proprietary interest in the property and is subject to lawful eviction in accordance with due process.”
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“The right to a fair trial is a cornerstone of our legal system.”
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It is no longer res integra that fiscal health consideration is relevant for a corporation to decide the commencement date of enhanced pensionary benefits.
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CAM acted as legal counsel to JSW Steel Limited (“Client”) in relation to the acquisition of entire shareholding of Saffron Resources Private Limited. Saffron holds lands admeasuring about 887 acres in Dhenkanal District, Odisha.
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The case relates to an FIR based on the complaint of a security guard at the residence of Ex-MLA from Faridkot, Punjab alleging open firing by two unidentified men at the main gate of the premises.
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“The SIT shall be assisted fully by the Central Zoo Authority, the CITES Management Authority, the Ministry of Environment, Forest and Climate Change, and the State of Gujarat, including its Forest and Police Departments. All private persons and entities, including Vantara, shall also extend full co-operation.”
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“The irony is that the Anganwadi workers and helpers, who fulfill the needs of pregnant and lactating mothers, health and education of minors, are deprived of living a life with dignity and respect for want of apposite remuneration.”
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“The Plaintiff’s registered marks are Device Marks and not Word Marks. Hence, no infringement can be brought merely because of the use of the word ‘YATRA’ by the Defendant as ‘YATRA’ is a generic and a descriptive word.”
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First-of-its-kind, Animal Blood Transfusion Guidelines aim to provide uniformity in veterinary blood transfusion practices and ensure animal welfare, biosafety, and institutional preparedness, across the country.
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The Collegium recommended appointing 6 Permanent Judges for Bombay High Court and 3 Permanent Judges for Kerala High Court.
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Justice Shree Chandrashekhar’s parent High Court is Jharkhand High Court. He was thereafter transferred to Rajasthan High Court and then to Bombay High Court,
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SEBI advisory warns investors about rising fraudulent FPI trading schemes urging caution and use of only verified SEBI registered platforms for safe investments.
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Key complaints are the alleged arbitrary functioning of the administration, including abrupt changes in the academic timetable, faculty being assigned subjects outside their area of expertise, and a lack of a proper grievance redressal mechanism.
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Verification of complaint without recording the reasons for non-examination of witnesses on affidavit, while exercising the power of issuing process, under Section 202 of CrPC would not amount to any procedural lapse.
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A news report was published about a three-year-old girl child sustaining a grievous head injury when an iron pipe, kept along with other DJ equipment unlawfully dumped within the Anganwadi premises, fell upon her while she was playing.
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At present, the working strength of the Supreme Court is at 32 Judges, if the recommendations are confirmed, then the Court will function at its full strength of 34 Judges.
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The 1st Arun Jaitley National Alternative Dispute Resolution (ADR) Competition, 2025 is an esteemed event organized by the Centre for Alternative Dispute Resolution, 5-Year Integrated Law Course (ILC), at the Faculty of Law, University of Delhi. This competition is a significant initiative aimed at promoting excellence in ADR practices among law students across India.
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