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“At the stage of consideration of interim maintenance, this Court is neither expected nor required to embark upon a detailed inquiry or conduct a mini trial to resolve such disputes conclusively.”
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NLUJAA invites participation in the 5th Vox Anatolis Moot Court Competition 2026, an online national moot focused on inter-State water disputes and legal issues unique to Northeast India.
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The transaction involved legal due diligence and comprehensive drafting and negotiation of transaction documents, further strengthening Uber’s strategic investment in the fleet operations segment linked to its mobility platform.
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“The Hindu Marriage Act does not recognise childlessness as a justifiable circumstance for entering into wedlock with a person who is already in the subsisting wedlock with another.”
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“Such an approach seemingly proceeds on the erroneous assumption that the power to issue notifications, being vested in the executive branches, may be exercised without due application of mind, by resorting to unfettered discretion and without examining the consequential effects thereof.”
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“Tax extractions by Sovereign states across the globe is broadly in the nature of an income tax called as the direct tax which includes international taxation and corporate taxation and the indirect tax which is a tax on goods and services which is termed as GST in India and VAT by the European Union and a resale tax in USA.”
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Vivekanand Education Society’s College of Law hosted the 3rd Vivekanand Legal Conclave 2025–26, a national academic event bringing together 40+ universities under the theme “Gen Z for Nation Building”.
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Shardul Amarchand Mangaldas advised Biocon Limited on its ₹4,150 crore Qualified Institutions Placement to fund the integration of Biocon Biologics and related debt repayment.
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“Irrespective of upon whom the culpability may lie from a strict penal perspective, HEIs cannot shirk away from their fundamental duty to ensure that their institutions as a whole are safe, equitable, inclusive and conducive spaces of learning.”
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In the case at hand, the petitioner’s wife had just given birth to a female child, thus, he approached the Court for bail to look after their well-being.
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“The statutory right of the wife to maintenance cannot be permitted to be parted away and infringed by setting up a case that she had the capacity to earn.”
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The NHRC sought detailed reports from the Director General of Police, Uttar Pradesh, on the matter within two weeks.
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“Plaintiff’s reputation and goodwill was such that the plaintiff’s tagline, ‘Come home to Siyaram’ was indelibly etched in public memory.”
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The Delhi High Court issued the Notification on 15-01-2026.
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Statutory amendments regulating probation and training apply prospectively to an ongoing probationary relationship, and the re-introduction of a prohibition on appearing in open competitive examinations during training does not amount to retrospective deprivation of rights.
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“When a girl is not ready for marriage, giving her in marriage by using extraneous force is not conducive for a healthy society”
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The Centre for Intellectual Property Rights, NUALS Kochi invites submissions for the 7th Volume of the NUALS Intellectual Property Law Review, a peer-reviewed, open-access journal on contemporary IP law developments.
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“Sympathy or hardship, howsoever genuine, cannot be a ground to direct compassionate appointment in contravention of the governing circular.”
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The Chair on Consumer Research and Policy, NUSRL Ranchi invites entries for a Logo Designing Competition to create a distinctive visual identity reflecting consumer protection and policy research.
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