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“The Inquiry Report also recorded the reply of the petitioner and the statement of the complainant that she was threatened with dire consequences by the instigator and forced to sign the complaint letter against the petitioner.”
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“We wonder how many such currency notes recovered in this type of offences get destroyed as they are not kept at a safe place. It’s a huge revenue loss for the State.”
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The Court directed that the petitioner’s husband action and his consent in opting for IVF treatment be treated to be sufficient compliance for the purposes of Section 22, ART Act.
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“A literal interpretation of Section 9 of the Act would indicate that the right to seek interim relief is available to any party to the arbitration before or during arbitral proceedings or at any time after the award is delivered but before it is enforced in accordance with Section 36 of the Act.”
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The Court remarked the trial Judge did not spare any time to peruse/follow the settled and binding legal position and, on extraneous reasons, dismissed the application for grant of default bail, despite accrual of an indefeasible right to the accused due to non-filing of charge-sheet within the stipulated period.
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From product packaging to visual identity, tracing the legal contours of trade dress through global principles and key Indian case law
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These rules lay down detail procedures for NPS registration, timelines for allotment and communication of PRAN, contribution obligations of subscribers and the Government, and mechanisms for remittance and interest on delayed contributions.
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Interpreting Rule 10 of Gujarat Civil Services (Discipline and Appeal) Rules, the Court holds that only “further inquiry” is permissible—not a fresh inquiry—quashes High Court ruling, and grants consequential benefits to the appellant.
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The Supreme Court based the standardisation of prosthetic limb compensation on 5-year replacement cycle and 70-year lifespan.
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Siddhartha Law College announces its 3rd National Conference on jurisprudence in the age of AI on 29—30 April 2026.
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The Court observed that “in order to gain political mileage, Mr. Khera has dragged an innocent lady into the controversy.”
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Formerly a Judge of Kerala High Court and Chief Justice of Patna High Court, Justice K. Vinod Chandran was appointed to the Supreme Court in January 2025.
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The present contempt petition was filed against the State Government for not following the undertakings given by them before the Court in several PILs filed regarding overloaded trucks.
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Guru Gobind Singh Indraprastha University announces Indraprastha Model United Nations 2026, a premier diplomacy and global governance simulation.
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The Court clarified that if the Court wants to reject the anticipatory bail, it may do so but the Court has no jurisdiction to say that the petitioner should now surrender.
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“The corpus is only about 13 months old. If custody is not entrusted to the father at this stage, there is a real possibility of the child growing up without forming any emotional bond with him, which would be detrimental to the child’s overall development and the father’s parental rights.”
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Himachal Pradesh National Law University through CAIPR announces the National Virtual Intellectual Property Rights Essay Writing Competition 2.0, 2026.
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A perpetual lease executed in 1945 eventually led to a dispute spanning over 3 decades, revolving primarily over the legal character and appropriate law governing this lease.
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Law Centre-II, Faculty of Law, University of Delhi invites submissions for Volume XXIII of the National Capital Law Journal with deadline 15 May 2026.
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