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Supreme Court restores criminal proceeding over unauthorised sale of CSI Church land
S. 300 CrPC inapplicable to DV Act proceedings; maintenance arrears recoverable despite civil imprisonment: Allahabad High Court
Presumption and Rebuttal under NI Act: Read Court’s verdict discussing onus of proof and nature of defence where “payment stopped by drawer”
BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges
Call for Registration| NUJS Centre for Sports Law & Policy (CSLP) organises SEMINAR on Journalism and Sports Law | Sports Law beyond the Courtroom: Media, Narratives and the Making of Sports Governance | April 4th, 2026
