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The transaction, structured as a going concern transfer, involved drafting and negotiation of the Business Transfer Agreement and regulatory compliance advisory.
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The Court holds when the accused contends that the victim is not a child as defined in the POCSO Act, it is the prosecution’s duty to prove the victim’s age.
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“The DERC has failed to disclose to the DISCOMs the ‘public interest’ in which it was found expedient to entrust audit to CAG and therefore, there was no opportunity for the DISCOMs to represent against such audit.”
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Amity Law School, Amity University Jharkhand announces the inaugural Curia Juris Moot Court Competition 2026 in virtual mode.
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“A party cannot be permitted to ‘blow hot-blow cold’, ‘fast and loose’ or ‘approbate and reprobate’. Where one knowingly accepts the benefits of a contract, or conveyance, or of an order, he is estopped from denying the validity of, or the binding effect of such contract, or conveyance, or order upon himself.”
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The Court explained that the functioning of the High-Powered Committee is still at a nascent stage and therefore, the incorporation of this additional mandate, being of utmost significance, would not burden its proceedings.
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RBI has issued guidelines to ensure faster credit and improved processing of cross-border inward payments by requiring prompt customer intimation, frequent reconciliation, and quicker credit to beneficiary accounts.
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National Law School of India University in association with Trilegal announces the XIX NLS-Trilegal International Arbitration Moot 2026.
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The case highlights the continuing challenges faced by adult couples who choose to marry against family wishes.
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“Testimony of a Single Witness falls into the category of being neither wholly reliable nor wholly unreliable, the Court must exercise caution, look for corroboration and should not convict on that testimony alone.”
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LawStrings Management launches LPPL Season 2, featuring India’s first pickleball auction exclusively for lawyers.
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“The Registrar Generals of all the High Courts are hereby directed to communicate this order and submit a report along with the details of the Bar Associations that have failed to comply with the order or are reluctant to comply with these directions.”
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National Law University Odisha through LexTech successfully organised Lexathon 2026, a technology law conclave on AI, data protection, and innovation.
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“The facts of the present case disclose a peculiar and rather disturbing situation, wherein an educational institution has been drawn into the ambit of a criminal investigation solely Banker’s lien on the ground that it received a fee payment through an online transaction from a parent who is allegedly involved in a cyber offence.”
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“Instead of admitting the mistake in placing the correct position before the Court, the petitioner blamed the Court for not uploading the order that was dictated in open court and has created an unpleasant situation leading this Court to recuse from hearing of the case.”
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COER University through its College of Legal Studies hosts ICAICS 2026 on AI, cyber security, and legal challenges for a sustainable digital future.
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Faculty of Law, University of Lucknow conducts an awareness session on the Nari Shakti Vandan Adhiniyam, 2023, focusing on women’s political representation and empowerment.
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“Despite being public servants, their conduct reflects scant respect for law of land the dereliction of duty on their part, which can be considered to be misconduct in service on their part, since they have failed to perform their duties in accordance with law.”
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