Bringing you the Best Analytical Legal News
“For the embargo under Section 21(4) of the MCOCA, regarding the possibility of the applicant committing an offence while on bail, the Court noted the applicant’s absence of antecedents, his young age, and the limited nature of the alleged contact with a co-accused, and found it unlikely that he would commit any offence.”
Continue reading
“The accused was only 20 years of age at the time when the offence took place, as reflected in the FIR, and was not released on bail even during Covid-19.”
Continue reading
The assessee’s submitted that the authorities wrongly disallowed the carry forward of losses only because the return was filed late on 1-11-2019 at 00:00:37, and therefore not treated as a valid return under Section 139(1) of the Income Tax Act, 1961.
Continue reading
“The right to personal development is an integral facet of the right to life and personal liberty under Article 21 of the Constitution, and, therefore, any interpretation of ‘custody principles’ must be interpreted in a manner that not only respects and upholds this constitutional guarantee but also is in sync thereof.”
Continue reading
“The woman is in unique and often difficult circumstances with respect to her physical, mental, social, or financial state, and all the different categories of women seek an abortion after twenty weeks either due to delay in recognizing the pregnancy or because of some other change in their environment.”
Continue reading
Rajiv Gandhi National University of Law, Punjab conducted a field-based empirical labour law compliance study in Patiala under the SHRAMVAAD Legal Consultancy Initiative.
Continue reading
“Mere bald cursory statement in a Complaint that the Director (arrayed as an accused) is in charge of and responsible to the company for the conduct of the business of the Company without anything more as to the role of the Director, is not sufficient.”
Continue reading
“We see no difficulty in such details being included in the newspaper, when a notice is published, so that adequate opportunity can be availed by those who are interested in raising objection, out of environmental concern or for any other reason which a person deems appropriate.”
Continue reading
“The copyright of the plaintiff over his own personality, which include, amongst others, his image, likeness, voice, name, signature, which are distinctive and exclusively associated with him, cannot, prima facie, be doubted at this stage.”
Continue reading
Symbiosis Law School, Pune announces the 11th Edition of the Symbiosis Law School Parliamentary Debate to be held from 27 February to 1 March 2026.
Continue reading
“A textbook case of the ‘Kerly impasse’ where infringement and passing off coexist as concurrent causes of action”
Continue reading
“It is the responsibility of the Universities and Colleges to ensure that no untoward incident takes place in the campuses, and they must make all endeavour to ensure that academics is not compromised for reason.”
Continue reading
Smt. Kamalaben Gambhirchand Shah Law School, Mumbai announces the 10th National Moot Court Competition, 2026 — Nyaya Manthan.
Continue reading
The respondent stated the petition is premature since ED already filed proper applications about search, seizure, and property attachment. Therefore, the Court stated that petitioner can raise all objections, including legality, before the adjudicating authority under PMLA.
Continue reading
Shardul Amarchand Mangaldas & Co. advised PVR INOX Limited on the sale of its entire stake in Zea Maize Private Limited, owner of ‘4700BC’, to Marico Limited.
Continue reading
“Direction of such nature wherein the appellant would carry a placard with message that he will never misbehave with any girl and stand at the gate of the University carrying placard for 30 minutes for 30 days, is not only humiliating but would cast a permanent scar on the character of the appellant, which, in the circumstances of the case, is not called for.”
Continue reading
“Learned counsel, in unison, have expressed their concern about the reported incident and have categorically stated that such incident, if it had occurred, not only threatens security the individual lawyers practicing in the Courts, but also erodes the dignity and propriety of the proceedings of the Courts.”
Continue reading
