Bringing you the Best Analytical Legal News
“True equality at the workplace can be achieved only with the right impetus given to disability rights as a facet of Corporate Social Responsibility.”
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A quick legal roundup to cover important stories from all High Courts this week.
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“The nature of the misconduct proved against the petitioner, viewed in the context of the duties and responsibilities attached to the post held, cannot be said to be trivial or inconsequential.”
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The National Forensic Sciences University invites participation in the 3rd National Pro Bono & Legal Aid Conclave, “The Justice Synergy”, focusing on child advocacy, POCSO and restorative justice.
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The plaintiffs submitted that they had been using their distinctive logo with the word AAJ TAK written in hindi in white color against a red background with a black outline since 1995 and it had acquired a secondary meaning.
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“If an AI tool is used in aid of research, it is welcome; however, there is great responsibility upon the party, even an advocate using such tools, to cross verify the references and make sure that the material generated by the computer is really relevant, genuine and in existence.”
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NLU Delhi’s Chair on Justice for Children, in collaboration with UNICEF and the Constitutional Law Club, invites essays for the 1st National Essay Competition “Small Voices: Big Rights” on child rights and constitutional justice.
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“The conduct of the wife by concealing the material fact about her age and her conviction of life in a murder case, before contracting marriage, has caused mental agony to the husband to such an extent that it is almost impossible for them to live together.”
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Indian Law Partners advised BlueScope Steel Australia on its exit from the Tata BlueScope Steel joint venture through the sale of its entire 50% stake to Tata Steel for ₹1,100 crore.
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Interviewee: Jaideep Singh Lalli1
Interviewed by Tej Partap Singh Gill2 and Nupur Sanghi3
Section 21 of Arbitration and Conciliation Act, 1996 is concerned only with determining the commencement of the dispute for the purpose of reckoning limitation. There is no mandatory prerequisite for issuance of a Section 21 notice prior to the commencement of arbitration.
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2026 SCC Vol. 1 Part 1: Explore the latest Supreme Court Cases on Constitution’s Articles 200 and 201.
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“The ad hoc arrangement was directed purely as an interim arrangement so that Defendant 1 can continue to use the sound recordings of the plaintiff’s repertoire and, at the same time, the plaintiff is protected by way of deposit of ad hoc license fees, out of which certain amount was permitted to be withdrawn by the plaintiff”
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Interviewee: Naresh Markanda1
Interviewed by Tej Partap Singh Gill2 and Nupur Sanghi3
UGC has issued Uniform Mental Health and Well-Being Guidelines, a step towards creating safer, supportive, and resilient higher-education campuses, and strengthening the mental-health policy framework for HEIs.
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The petitioner’s employer, Kingfisher Airlines, had deducted the Tax Deducted at Source from the petitioner’s salary but had not deposited the same in the Central Government Account
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“Constitutional safeguards for Judges cannot come at the cost of paralysing the removal process itself. The first proviso must, therefore, be construed to balance prescribed protection with the effective functioning of the mechanism for removal of a Judge from office triggered by the peoples’ representatives, and not to frustrate it altogether.”
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“Karta’s liability for unsatisfied debts or dues of the HUF is personal and unlimited. The Karta’s contention that HUF was a separate entity or akin to a body corporate was rejected and it was clarified that this was only for limited purposes like taxation or at most where liability beyond even the Karta.”
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The transaction involves a 50 MW (AC) / 57.50 MW (DC) solar photovoltaic power project located in Khandwa district, Madhya Pradesh.
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