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“Once, by virtue of the Memorandum of Family Settlement, the respective shares of the family members were identified, the Builders’ Agreement, which is essentially an agreement to construct the building, will not result in its modification or novation.”
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The magnitude of the alleged fraud is staggering and has caused colossal losses to public sector banks. Such offences, if proved, undermine the very foundation of the nation’s financial system.
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“Ad-hocism thrives where administration is opaque and the State Departments must keep and produce accurate establishment registers, muster rolls and outsourcing arrangements, and must explain, with evidence, why they prefer precarious engagement over sanctioned posts where the work is perennial”.
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“The State Government shall forthwith issue an Office Memorandum highlighting the clarifications noted above for the purpose of informing all the stakeholders of the contents of this order.”
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“He was a sitting MLA and due to his conviction in the present matter, he has been disqualified. Therefore, on one hand, his conviction deprived his constituency from legitimate representation and on the other hand, it also restrained him to represent his constituency.”
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“A Judge may recuse himself from a case entrusted to him by the Chief Justice with his own choice but recusal at the asking of a litigating party, unless justified must never to be acceded to. This would give the impression of the Judge being scared out of the case, just by the sheer force of the objection.”
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“This prolonged and unexplained inaction by the Trial Court constitutes not only a denial of timely justice, but also a serious erosion of the rule of law and a violation of the wife’s fundamental right to a fair and expeditious trial.”
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This interactive session will offer participants a rare insider’s view into the workings of the ASI, shedding light on the complexities of excavation, conservation, and legal protection. It promises to be a valuable opportunity to understand the realities of safeguarding India’s cultural heritage.
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The Court issued a general direction to the Registrar of Trademarks to decide all pending trademark registration applications as early as possible.
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It is quite understandable that being the deceased’s father, he would have been highly traumatized due to untimely death of his daughter. However, it is quite evident from his first statement that no details of the alleged harassment of the daughter were mentioned.
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UIDAI’s 2025 amendment marks a strategic evolution in Aadhaar governance, balancing cost recovery with public interest and operational efficiency
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The hunger strike was against the alleged 62% fee hike also expanding to concerns like restoration of the student’s union, addressing resignation of proctorial team and revocation of students suspensions and detentions.
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“If the action of official respondents is not set at naught, it would legalize their action. It would create undue benefit in favour of private respondents as well as encourage officers to follow the same practice. It would be violative of Articles 14 and 16 of the Constitution of India because seniority and promotions are facets of conditions of service.”
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Mere registration of title with the film producers’ association does not create any statutory right in favour of the plaintiff to restrain defendants from using the title ‘LOOTERE’ for making of their web series.
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Naman Broadcasting amongst others was alleged to contravene the provisions of Securities and Exchange Board of India Act, 1992 by using digital platforms to mislead the investors. It was alleged that the price and volume of the scrip was manipulated through a coordinated scheme involving dissemination of misleading information and structured trades among connected entities.
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“In a society often celebrated for its matrilineal roots, the pressing issue of domestic violence still casts a long shadow. The One-Day National Seminar at NLU Meghalaya brought this paradox to the forefront, blending scholarly insight with grassroots perspectives.”
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NHRC issued notice to the Director General of Police seeking a detailed report on the matter within two weeks.
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“Unless the Accused is granted a fair opportunity to defend his interest in a fair trial, an order of conviction would stand vitiated merely on such count.”
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Kapil Wadhawan had executed a joint deed of personal guarantee to secure the credit facilities extended to erstwhile Dewan Housing Finance Corporation Ltd., not exceeding INR. 50,656.84 Crores.
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“The valuable time of this Court has been unnecessarily consumed in adjudicating the present avoidable litigation, which the petitioner was constrained to initiate on account of the conduct of the respondents in gross violation of law.”
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