Bringing you the Best Analytical Legal News
In the present case, the Executive Court imposed a condition directing the petitioner to furnish a bank guarantee for release of the amount.
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Dr. Sidharth Luthra, Senior Advocate and former MPhil student at the University of Cambridge, was appointed for the position of K.L. Arora Chair Professor in Criminal Law at the National Law University, Delhi.
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“The magnitude of these revisions is not merely incidental; it bespeaks a systemic lapse in the framing, vetting, and finalisation of the question papers and answer keys, including issues of translation parity, which should have been unambiguous from the outset.”
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A quick roundup to cover all the important legal developments and cases this week.
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SRM School of Law, SRM Institute of Science and Technology invites participation in its Annual National Moot Court Competition, 2026 on Securities Law.
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Justice Dipankar Datta served as a Judge in the Calcutta High Court, and as Chief Justice of Bombay High Court, prior to being sworn in as Supreme Court Judge on 12-12-2022.
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“The term ‘employer’ means someone who exercises control over a workplace in the context of an employment relationship and discharges contractual obligations towards employees.”
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by C. George Thomas* and Gurkaranbir Singh**
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Himachal Pradesh National Law University, Shimla announces the 1st National Client Counselling Competition, 2026 to be held online from 14—16 March 2026.
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“The criminal antecedents of an accused cannot be brushed lightly as it has got definite impact on the society.”
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“While the co-accused were acquitted on 19-8-2013, the absconders surrendered on 25-1-2014 and were subsequently formally charged. Since the co-accused were acquitted, the impugned order merged into the final judgment, and the revision petition was rendered infructuous.”
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VIT-AP School of Law in collaboration with the Indian Society of International Law announces a Two-Day International Conference on Private International Law and Emerging Technologies on 24—25 April 2026.
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In the present case, the appellant is accused of assaulting the informant’s family and firing shots. The police recovered cartridges and bullets at the scene. The appellant submits that he has been falsely implicated. However, his anticipatory bail was rejected, leading to this petition.
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The Supreme Court has recognised menstrual health as a fundamental right under Article 21 of the Constitution of India, linking it directly
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Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
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“The issue with regard to the time barred claim is not to be gone into at the reference stage under Section 11 of the Arbitration and Conciliation Act, 1996 but can be seen only by the Arbitrator/Arbitration Tribunal at the relevant stage.”
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“It is expected that the committee constituted by the State would come up with effective solution to weed out the futile litigations pending across the State so that the efficiency with which the judiciary should function is restored and the deadwood is chiselled off from the overgrowing dockets of the District Courts.”
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ADR Society, Campus Law Centre, University of Delhi in association with Corporate Legal Partners announces the 1st ADR Research Paper Writing Competition, 2026 on International Commercial Arbitration in India
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“The offence alleged to have been committed by the applicant herein has multifarious effects on the Society at large, more so, since the applicant has put the life and limb of one and all in utter danger.”
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Delay in blocking access to rogue platforms would result in irreparable breach of JioStar India’s exclusive broadcast rights and revenue loss.
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