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“The will of the people, expressed through the election result, should be respected, unless it has been corrupted by fraudulent practices, in which case, the court should intervene without hesitation.”
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The Defendants were operating several websites and applications to trick the general public into believing that they were associated with Premji Invest so as to scam them into illegal and fraudulent investments.
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“Rapido had engaged in a practice calculated to mislead consumers by both commission and omission overstating its actual service capability while concealing qualifying conditions for the purpose of promoting its business”.
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Last date for abstract submission is 25th August 2025
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Read the overview of Parliament’s Monsoon Session 2025, highlighting major bills, key reforms, and the government’s push for inclusive and digital governance.
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The Supreme Court noted that since the application of the ABC Rules, 2023 was uniform across the country, and the issues raised in the Suo Moto Writ Petition were likely to arise or had already cropped up in every State, it proposed to expand the scope of the matter beyond the confines of New Delhi and the NCR region.
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The theme for Volume VI, Issue I of the GLC-SPIL International Law Journal is general, and submissions are invited on any topic under the broad umbrella of international law.
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Maharashtra Airport Development Company Limited (‘MADC’) is an instrumentality of State and is expected to act fairly. If MADC is permitted to retain the advance amount, the same would amount to unjust enrichment, as it has already allotted 33 acres of land to other entities at much higher rate.
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by G.K. Goswami* and Robert Green**
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The products in the present case are premium and ultra-premium whiskies, targeted at a discerning consumer base, that are likely to exercise greater care in their purchase decisions. The distinct trade dress and packaging reduce any likelihood of confusion.
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“This lack of oversight and regulation can contribute to an increase in violent incidents, such as stabbing, and raises concerns about public safety.”
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“The bank officer sought reversion when his legitimate request for posting him to Kolkata went in vain and he found himself unable to function at Patna without any family support and with 70% disability.”
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“On 16-04-2022, 5 accused persons came on three two-wheelers, and inflicted grievous injuries on Sreenivasan and killed him by hacking his head and other parts of his body with choppers.”
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“Once such scrutiny attains finality, then election can only be set aside under Section 100 if it is shown that the result of such election has been materially affected by non-compliance with the provisions of the Constitution or the RP Act.”
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“Where one ineligible person was ignored at the cost of another ineligible person without reasonable basis or rationale, the ineligible person, who was ignored, could raise his voice and approach the Court to find out the reasons for his exclusion”
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The Promotion and Regulation of Online Gaming Bill, 2025 aims to provide a tailored legal framework to govern each sub-sector of the industry appropriately.
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The Centre for Training & Research in Commercial Regulations invites registrations from law students across the country for the 2nd National Article Writing Competition on Antitrust Laws, 2025 to be held on 4th October 2025.
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The Court opined that continuing such an inhuman practice even after 78 years of the country getting its freedom and after 75 years of the Constitution being enacted and promising social and economic justice to its citizens, would be betraying the promise given by the people of India to themselves.
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BCI has notified Three-Year Moratorium on new law colleges under Rules of Legal Education-Moratorium, 2025 to regulate CLEs to curb commercialization and protect the standards of legal education nationwide.
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