Bringing you the Best Analytical Legal News
Maharashtra National Law University, Nagpur invites blog submissions on children’s rights in the digital age, focusing on protection, participation, and privacy.
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The Bombay High Court held that as ‘Body Building’ had state recognition earlier and is nationally recognized, its exclusion violated Article 14 of the Constitution of India.
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“It cannot be lost sight of the fact that the kind of consumer who would purchase these infringing goods would not enter into a detailed enquiry as to whether these infringing products are genuinely those of the plaintiff or not. The plaintiff is most likely to suffer on financial account too.”
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“When there are provisions for imposing a heavy fine on a quasi-judicial officer, it is expected that they would decide the matter in a judicial manner”
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Petroleum Ministry has confirmed LPG refill booking rules remain unchanged, clarifying that the minimum booking interval continues to be 25 days in urban areas and 45 days in rural areas, dismissing claims of a 35-day gap.
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“Chapter V, NDPS Act, of which Sections 41 and 42 comprise an important part, sets-out the procedure mandated by the Legislature for entry, search, seizure and arrest in relation to offences under that statute.”
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ICFAI Law School invites submissions for “Lex et Fiscus” 2026, a conference on corporate governance, financial regulation, and taxation law.
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‘A requisition is not a voluntary arrangement; it is a command issued under statutory authority.’
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Maharashtra National Law University Mumbai and National Forensic Sciences University invite participation in a global conference on Sky Forensics exploring crimes and catastrophes in air and space.
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Explore latest cases reported in SCC’S High Court Cases (HCC) on matter related to education law covering critical issues related to appointments, grace marks, disproportionate punishment, promotion, quota fixed for horizontal reservations, allotment, employment and Service Matters.
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Jaipur National University hosts the 12th V.S. Mani International Moot Court Competition 2026, bringing together law students nationwide to engage in advocacy on international cyber law.
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“The informant and his brother were allegedly abused and assaulted by the accused persons, but the allegations were denied, and documents were tendered in evidence claiming that the witnesses were the informant’s relatives, and they made false statements against them because of a land dispute. Himachal Pradesh High Court declined to interfere with the trial court’s order of acquittal finding no perversity therein.”
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Karnavati University invites submissions for the 1st UWSL National Intellectual Property Law Essay Competition 2026 on IP rights and sports innovation.
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“Jurisdiction especially at the level of the trial courts is a creation of specific statutes and the learned judges must be cognizant, always of the differences in the jurisdiction conferred upon them thereby.”
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Adamas University invites law students to participate in the 6th Adamas Moot Court Competition 2026 focused on indigenous rights, environmental protection, and constitutional law.
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“Filing of an application for rejection of plaint by Defendant 2 after lapse of statutory period for filing written statement, will not entitle Defendant 2 for grant of any extension of time for filing written statement on that ground.”
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The OFS, representing 1.71% stake, was conducted through the stock exchange mechanism at a floor price of ₹104 per share.
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Delhi Journal for Law and Justice invites submissions for its 2026 issue, encouraging interdisciplinary and doctrinal legal research on contemporary issues in law and justice.
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by Insha Alam* and Tahir Ashraf Siddiqui**
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