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The Court opined that the issue requires detailed deliberations and stayed the impugned order till next date of hearing.
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The State has obligation to protect Student’s Right to Pursue Higher and Professional Education.
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The facility, McDonald’s largest office outside the United States, will function as a strategic hub for global operations, technology, analytics, and artificial intelligence, strengthening the company’s worldwide innovation and enterprise capabilities.
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“A Hindu wife’s right to have maintenance from her husband’s properties originated the moment she got married to him. Her right remained dormant until denial of maintenance or initiation of legal proceedings, at which point it transformed into an inchoate right and later crystallised into a charge upon judicial declaration.”
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SALE, RGNUL Punjab invites submissions for the 5th National Essay Writing Competition on “Regulating the New Economy: Challenges in the Age of Technology & Sustainability”.
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On 08-12-2025, the Court took suo motu cognizance of the illegal sale and use of Chinese Nylon Thread (Manjha), which was causing injuries and casualties.
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Shardul Amarchand Mangaldas advised Aica Kogyo Company, Limited on its USD 225 million acquisition of a controlling stake in Stylam Industries Limited, including a mandatory open offer under SEBI Takeover Regulations.
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Delhi Shops and Establishments (Amendment) Bill, 2026 aims to modernize labour laws, ensuring safer, inclusive workplaces with updated hours and stronger protections.
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Effective representation by the beneficiary company cannot be substituted by the Special Land Acquisition Officer or any other State Authorities inasmuch as the very constitution of the said company is to ensure proper and effective implementation of the project.
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“As per Section 10(13) of the Kerala University Act, 1974, the VC may only exercise powers of the Syndicate or the Academic Council in cases of emergency when the Syndicate is not in session, and any such action must be reported to the Syndicate or Academic Council at its next session.”
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“The Courts cannot either issue direction to the State Government to transfer a particular government servant to a particular place nor it can interfere in the orders of transfer of the government servants.”
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Structured in two tranches, the investment marks Uber’s foray into India’s rapidly growing fleet-tech segment, with Carrum operating EV and CNG fleets across major metropolitan cities.
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“In matters of this nature, it is likely that irreparable injury would be caused unless ad interim relief is granted.”
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“In the considered opinion of the Court, it has now become necessary to come down heavily on luxury litigation and use costs as a means to filter out superfluous litigation.”
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“In view of the fact that unconditional apology has been tendered by the Contemnor, which seems to be heartfelt, we accept the same and direct the closure of the proceedings.”
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“Merely prosecuting petty vendors or users does not discharge the State’s obligation, and what was conspicuously absent was any serious attempt to dismantle the illegal supply chain.”
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DSNLU’s Centre for Fashion, Media and Entertainment Law, in collaboration with Nishith Desai Associates, invites papers for its inaugural National Conference 2026 on Media, Entertainment and Technology Law.
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“The allegations are serious, credible evidence and materials are being collected by the investigating agency and there might be likelihood of custodial interrogation of the appellant.”
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SCC Online® and Harvey announce a strategic partnership to integrate SCC’s comprehensive Indian legal content directly into Harvey’s AI platform.
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