Bringing you the Best Analytical Legal News
“While negligence was an omission to do something which a reasonable man would do, or the doing of something which a prudent and reasonable man would not do, medical negligence occurred when a healthcare professional breached his duty of care, causing harm to a patient.”
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The Court clarified that Supreme Court has no administrative control over the administration of the High Court or the Judges of the High Court. The Court firmly stated that High Court Judges are also Constitutional functionaries, and they enjoy the same immunity as is enjoyed by a Judge of the Supreme Court.
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In regard to the maintainability of the appeal, the Court observed that Section 376 CrPC provides that no appeal lies in petty cases, that is, where the sentence passed is for imprisonment for a term not exceeding 3 months or a fine not exceeding Rs 200 or both, then no appeal is maintainable.
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About the book The edited volume titled “Personal Laws and Gender Justice in India” seeks to critically examine the interface between India’s
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A framework towards making every building in India ready for Digital India vision, enabling more citizens to participate in connected economy and lay down foundation for national growth.
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A quick legal roundup to cover important stories from all High Courts this week.
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The police under oath stated that the petitioner was informed the reasons of arrest by giving it in writing on a sheet of paper, but the fact that no such sheet of paper was ever served to the petitioner, and a completely false statement was made by the authorities, shocked the conscience of the Court.
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“A perusal of Section 2(h) of the RTI Act, would indicate that it is not only funding, but also control, which would have to be considered to determine whether it is a public authority or not.”
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An Act to prevent commercialization of education through profiteering by the educational institutions.
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Series of awareness activities, interactive sessions, and sensitisation programmes were conducted throughout the week seeking to strengthen a culture of trust, safety, and equality amongst students.
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The appellant relying on Tottempudi Salalith v. State Bank of India, (2024) 1 SCC 24, contended that the limitation for filing Section 95 IBC application in the present case must be treated as 12 years and hence the application filed was not barred by time.
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“While entertaining subsequent bail applications, the Court must consider that there was a change in the fact, situation or in law which required the earlier view being interfered with or where the earlier finding had become obsolete.”
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“When public functionaries betray the institutional trust, the consequences are profound and far-reaching and in a constitutional democracy governed by the rule of law, custodial officers must be held to the highest standards of integrity.”
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By: Sumati Arora, Subha Swaminathan, Shubh Gaurav, Vrinda Chopra, Deepanjali, Dweepika Sharma, Deepika, Meenakshi Kothamasu, Siddhi Gupta
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“A good number of such first-generation lawyers are very competent, possess unimpeachable integrity, and are industrious by disposition. They rarely get a chance when appointments of State counsels or counsels for the Corporations are made as they are not able to curry any influence with powers that be.”
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2025 SCC Vol. 6 Part 4: Explore the latest Supreme Court Cases on Constitution, Contract and Specific Relief, Arbitration, Enemy Property, IBC, Education Law, and Criminal Law.
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The JOA marks a major step in unlocking the hydrocarbon potential of the 5,454 sq. km Category-II offshore block, awarded under the Open Acreage Licensing Policy (OALP) Bid Round-IX. Operated by ONGC with a 40% participating interest, the consortium will leverage advanced exploration technologies and deepwater expertise to accelerate India’s offshore energy development.
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The Act aims to reserve seats in the Goa Legislative Assembly for Scheduled Tribes, ensuring their effective democratic participation and political inclusion.
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The involvement of criminal justice system in cases pertaining to CGST Act begins at the stage of arrest and ends when bail is secured. Allowing such tendencies to go unchecked will raise serious doubts about efficacy of investigation, which naturally weakens the faith of the public in justice dispensation mechanism.
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