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“Capability of a car for personal use would not ipso facto lead to automatic presumption that every car would be personal effects for being excluded from capital assets of the Assessee.”
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The Officer In-charge will ensure that identity of women and child victims will not be disclosed in certain cases.
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The Defendant was discharged from service during the probation period itself and upon discharge he published statements and videos disparaging ICICI Bank.
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“It is surprising that out of the 102 dates fixed in the case, on 68 dates the case was adjourned due to calls for boycott or condolence by the local bar association.”
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Coordinated legal, administrative, and judicial responses to stray dog issues and rabies prevention amid rising public health concerns
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“If the transaction value (FOB value) is so high, that the drawback due on the goods exceeds the market value of the goods, then, as per section 76(1)(b) of the Customs Act, 1962, no drawback shall be allowed.”
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There is a purpose of recording the verification of the complaint, as it gives an opportunity to the Magistrate to ascertain whether to proceed further. When the accused is recognised with a right of audience, they have got every right to insist on the compliance of the procedure regarding verification.
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“Once an order has been passed under Section 14 of the SARFAESI Act, the authorities are required to act in pursuance of the same and as per the provisions of the Act. The mechanism used by the borrowers to wiggle out of their liability cannot be countenanced by us.”
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Explore latest cases reported in SCC’S High Court Cases (HCC) on matter related to Town Planning, Implementation of Slum Rehabilitation Scheme (SRS), Scheme of development and Licence requirement for private market, Eligibility to vote for selection of developer, Lapse of sanction and cancellation of allotment of DDA flat after reallocation
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It remains undisputed on record that the complaint filed by Respondent 2 has disclosed commission of non-cognizable offence by the TV Today Network.
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“Section 78 BNS punished a person who followed a woman and contacted her to foster personal interaction repeatedly despite a clear indication of disinterest by her or monitored her internet use, email or other form of electronic communication.”
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The 2025 amendment strengthens the anti-doping framework in India, prohibiting doping.
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On 19-8-2025, the Collegium recommended 3 Judges as Permanent & Additional Judges of Gauhati High Court and 14 Advocates as Judges of Bombay High Court.
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“We hope that the petitioner is able to make the most of this indulgence granted by us, keeping in mind only the interest of the home buyers.”
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Scheduled for 9th October to 11th October, 2025, AIM 2025 will be conducted in offline setting at the Amity Law School Noida campus, providing participants with the invaluable opportunity for direct engagement and authentic mooting experiences.
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The way trial proceedings are being carried out appears to be in derogation of the principles of fair trial.
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On 7-8-2025, the Supreme Court Collegium led by CJI B.R. Gavai, recommended the appointment of Ramesh Kumari, Judicial Officer, as a High Court Additional Judge.
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The Merchant Shipping Act, 2025 marks a pivotal shift in India’s maritime governance, replacing the decades-old 1958 framework with a modern, globally aligned legal structure that champions safety, sustainability, and the growth of the blue economy.
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