Bringing you the Best Analytical Legal News
“The attempt was not made within the limitation period provided under the Limitation Act, but almost after 1 year from the date of the impugned judgment and much after the expiry of limitation period.”
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Jagan Nath University, Jaipur welcomes participation in 5th Jagan Nath Gupta Memorial Moot Court Competition, 2026 Scheduled from 28-30 March, 2026
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“The inaction on the part of the authorities not only perpetuates fraud, but also strikes at the very root of the education system, causing grave prejudice to the interest of students, which is of paramount and overriding consideration for this Court.”
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The new rules streamline procedures for declaring accompanied and unaccompanied baggage, temporary import or re-import of personal items, baggage examination, transit between customs stations, and custody or disposal of detained goods.
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The petitioners argued that in several cases, while approving the building plan, the MCD ignored the relevant building bye-laws as well as the advice tendered by the Heritage Conservation Committee.
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RGNUL Punjab invites papers for its National Conference on the New Labour Codes and their prospective human rights implications, to be held in hybrid mode in March 2026.
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Stay informed with the latest Supreme Court judgments from January 2026, covering critical areas such as Right to Menstrual Health; Right to Education; UGC Regulations; Inclusion of Romeo Juliet Clause etc.
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Since the first round of counselling had already been finalized, the Court directed that the students/candidates who had already taken admission pursuant to the first round of counselling shall not be disturbed, for further counselling, CLAT Consortium shall act on the revised/re-notified merit list.
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CHRIST (Deemed to be University) invites students to participate in ARIES 2026, a national online aviation regulation and emergency response simulation on crisis governance.
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“This Court finds no justification to continue the indulgence granted to Rajpal Yadav earlier, especially in the case as the present one, where he himself has admitted the liability and undertaken to repay the amount.”
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“When the deceased came to know that the accused was about to marry another woman, she inquired about the same over the phone, and enraged by the query, the accused scolded the deceased and said, ‘go away and die’. The deceased feeling mentally disturbed, jumped into a well along with her daughter and committed suicide.”
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“In matters governed by beneficial legislation, the benefit of doubt should go in the person’s favour who has met with the accident. Railways could have supported its case by examining the co-passenger or guard or by leading expert evidence to show that a person falling from a moving train could not get entangled in its wheels.”
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Bringing together significant service law rulings from the Supreme Court and various High Courts, this roundup offers brief summaries of the month’s important cases along with references to related roundups.
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The Centre for Jurisprudence and Legal Theory (CJLT), NLIU Bhopal invites blog submissions engaging critically with jurisprudence, legal theory and interdisciplinary perspectives on law.
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“This is a long drawn legal battle between brother and sisters. Although in the past the parties did try to reach to an amicable settlement, yet we are informed that the settlement failed.”
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NLIU Bhopal launches “Judicata: The NLIU Law Podcast”, a student-led initiative fostering accessible conversations on contemporary legal issues and global jurisprudence.
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“In case where necessary pleadings are there and no declaration is sought regarding illegitimacy of the child and the issue only relates to adultery of the wife, then in appropriate cases, a DNA test can be ordered, if there are sufficient pleadings of non-access”.
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NLIU Bhopal’s CFMRS announces “The Capital Tank: 1st Investment Challenge 2026”, a two-day startup investment simulation blending law, finance and regulatory strategy.
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In the case at hand, a news was telecast on News 18 Punjab/Haryana/Himachal Pradesh allegedly projecting IPS officer, Amitabh Yash, to be involved in earning illicit money from criminals.
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The Centre for Excellence in Legal Writing, IILM School of Law Gurugram invites submissions for its Essay Writing Competition 2026 on Artificial Intelligence, accountability and legal governance.
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