Bringing you the Best Analytical Legal News
“Such unauthorized use does not only lead to unjust commercial enrichment but also infringes on the individual personality rights and in cases of a pornographic content tarnish the plaintiff’s reputation and goodwill.”
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A quick roundup to cover all the important legal developments and cases this week.
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UDAAN MUN presents UDAAN The Rise, a free national online workshop on diplomacy, Model UN skills, and leadership development.
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“The Right to Life enshrined under Article 21 of the Constitution is not merely a guarantee against the unlawful taking of life, but a positive mandate upon the State to ensure a safe environment where human life is preserved and valued.”
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The FIR alleged that he was operating a fake Embassy illegally in Kavi Nagar, Ghaziabad, by hoisting flags of various countries and putting diplomatic number plates on vehicles to defraud people. The Embassy did not have the permission of the Ministry of External Affairs.
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by Rohan Arora*, Ritesh Puri** and Khushi Dharewa***
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Vivekananda School of Law & Legal Studies invites submissions for Volume VIII of the VIPS Student Law Review on contemporary legal issues.
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“There is no question of vesting any unfettered, untrammelled, or unchanneled discretion in the governmental authority, as the discretion must be exercised judiciously, after due application of mind and for the public good.”
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“Prima facie, it emerges that the IO is acting under pressure or is ‘persuaded’ by some other factors. We need not say anything more at this stage.”
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Symbiosis Law School, Hyderabad signs an MoU with Techolution to boost internships, placements, and academic—industry collaboration.
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Initiation of administrative proceedings for disciplinary action against the appellant, we unhesitatingly hold, was bad in law and non est.
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The platform aims to scale methane reduction in smallholder agriculture through carbon credit monetisation.
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Cabinet approves 2% increase in Dearness Allowance and Dearness Relief for Central Government employees and pensioners, effective from January 2026.
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“Prima facie, the State Government had acted based on the liberty granted by the Coordinate Bench, since the earlier Government Orders had failed due to lack of proper gazette notification. However, the State Government had acted bona fide based on the earlier judicial pronouncement.”
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“Alternate Dispute Resolution mechanisms or more particularly, arbitration, can only be the chosen method if both/all parties to the dispute can agree that it will be so. This freedom is not only insofar as choosing the medium, but it also encompasses choice of forum, applicable law and to some extent even procedural norms.”
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NMIMS School of Law Chandigarh hosted the 2nd National Moot Court Competition 2026, with Symbiosis Law School Noida emerging as winners.
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Kerala HC, in suo motu proceedings on complaint regarding Kodungallur Temple, directs comprehensive scheme for sanitation, drinking water, and devotee management across all temples under Board control
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 3 Part 3 on Hiba under Muslim law, Letter of Intent, no-fault liability, eviction of unauthorized occupant, and more.
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Tezpur University through its Department of Law hosts a National Seminar on Gender Justice and Social Transformation on 15—16 May 2026 in hybrid mode.
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The jurisprudence pertaining to the grant of divorce under Article 142(1) on the ground of irretrievable breakdown of marriage has been developed with caution through various judgments.
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