Bringing you the Best Analytical Legal News
This two-day National Conference will provide a platform for deliberations on the evolving contours of Defence and Maritime Law, focusing on national security, international maritime frameworks, environmental sustainability, and technological innovations.
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Promotion and Regulation of Online Gaming Act, 2025, assented by President, promotes e-sports, regulates digital platforms, bans real-money games, ensures user safety, and empowers central authority to enforce responsible online play.
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2025 SCC Vol. 7 Part 1: Explore the latest Supreme Court Cases on Consumer Protection, Arbitration, Control of National Highways (Land and Traffic) Act, and Digital KYC.
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The Income-tax Tax Act, 2025 is concise, lucid and easy to read and understand which will help in reducing disputes, litigations and provide clearer tax certainty to taxpayers.
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The Court stated that though three doses of anti-rabies vaccine had been administered to the school children, there was negligence on the part of the State.
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Explore the latest cases reported in HCC’s Goods & Service Tax Reports (GSTR) Volume on Exemption, refund, CENVAT Credit, Appeal, Interest, Limitation, unjust enrichment and much more.
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This certificate programme will give practical insights into the Code, discuss recent case laws on the matter, and offer dos and don’ts while practicing in the civil courts.
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“Not quashing the criminal proceedings would rather rekindle hostility, whereas quashing the same would promote cordiality and bonhomie between the neighbours.”
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Hailing from Garli, India’s first heritage village, Justice Sanjay Karol served his parent High Court of Himachal Pradesh as Acting Chief Justice and High Courts of Tripura and Patna as Chief Justice before his elevation as a Supreme Court Judge on 06-02-2023.
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“She cannot be treated like Chasser. She has a mind of her own and the right to make a decision, whether right or wrong, with regard to the person with whom she wants to live.”
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The nuanced contours of exceptional circumstances are inextricably woven into singular factual matrix of each case, upon the Court’s discretion, and there may be multitude of factors resulting an accused to file, maintain and pursue his regular plea before the High Court straightaway.
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“Prima facie, it appears that Arif was a blue-eyed boy of the dispensation that existed before 2024. The party in power in the State has been the same for more than two decades. However, the captain of the ship changed in the year 2023, when the woes of the College commenced from 2024.”
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Taxation Laws Amendment 2025 introduces relief for Unified Pension Scheme subscribers, grants tax exemptions to Saudi Arabia’s Public Investment Fund and its subsidiaries and streamlines assessment procedures for improved consistency.
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This Court cannot decide question of inclusion of retired officials of Paramilitary Forces (CRPF, BSF, CISF etc.) in the definition of Ex-Serviceman. It is a policy matter, and the State has to decide the issue.
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The theme of the competition revolves around environmental jurisprudence and relevant legal principles offering its participants an opportunity to engage in rigorous discussion on environment, society, and law.
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“A post which is not in existence at the time of initiation of the selection process but likely to be created or come into existence during the selection process or at any time, thereafter, cannot be filled up by the advertised selection agenda.”
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The Court directed the State/Greater Chennai Corporation to negotiate with Delhi MSW Solutions Ltd. to ensure sanitary workers are paid their last drawn wages if they joined the Company.
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About the Centre The Centre for Business Laws and Taxation (CBLT) is one of the Rajiv Gandhi National University of Law, Punjab’s
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In this case, the appellant had challenged the judgment of the High Court’s Single Judge Bench, wherein it was held that advocates representing the opposing party had no fiduciary or professional relationship vis-a-vis the appellant.
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The ruling is expected to bring stability to the admission and recruitment process in Bengal, safeguarding the interests of lakhs of students and aspirants.
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