Bringing you the Best Analytical Legal News
The Bombay High Court declined interim relief in a copyright infringement and passing-off action concerning rival logo device marks, holding that resemblance between logos is not by itself actionable unless supported by evidence demonstrating copying or reasonable opportunity of access to the claimant’s work.
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Maharashtra National Law University, Chhatrapati Sambhajinagar, proudly announces the 2nd CCI—MNLUCS National Antitrust Moot, 2026, scheduled to be held on 12—13 September 2026 and 27 September 2026.
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In the case at hand, a 25-year-old fish vendor sustained grievous injuries after a car driven at a high speed and in a rash and negligent manner collided with his motorcycle.
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Neytra and Saurav are part of the firm’s Corporate & Commercial and Capital Markets & Securities Law practice groups.
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The Court held that educational authorities lacked statutory authority to direct minority educational institutions to provide free education to children of journalists by invoking the Right of Children to Free and Compulsory Education Act, 2009, reiterating that the Act is inapplicable to minority institutions protected under Article 30(1) of the Constitution.
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The Court placed reliance on well-established and acknowledged sources of the law as it prevails in the community which, at the cost of repetition, postulates that in the absence of a ghardamad or any other male heir directly related to the landowner, i.e. the male members of the family, the nearest male agnate will have the right in the property.
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Basava Rao and Shabbeer Ahmed have joined as Partners in the Corporate and Dispute Resolution practice respectively, along with Vasavi Kaparthi and Aneesh Vempati coming in as Counsel in the Real Estate and Dispute Resolution practices.
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At the launch of In Chambers: A Young Lawyer’s Guide to Practice, Ethics, and Advocacy, by Talha A Rahman published by EBC,
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by Shweta Chaturvedi*
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The Court remarked that it was one of those cases where the authority instead of carrying out its own obligations, kept on tightening the screw upon the contractor to finish the work within the extended timeline.
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A quick roundup to cover all the important legal developments and cases this week.
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The IAC Eurasia Arbitration Week 2026 platformed a wide range of panel discussions, speeches, special discussions, and much more wherein esteemed legal professionals provided their remarkable insights. This article includes key takeaways from the conference.
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Bombay High Court held that notices and proceedings initiated against an entity that has ceased to exist are void and without jurisdiction, setting aside the assessment, show cause, and attachment notices issued to the amalgamating company, while allowing fresh proceedings against the surviving entity in accordance with law.
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The Chanakya Centre for Alternative Dispute Resolution (CCADR), Chanakya National Law University has invited blog submissions on a rolling basis from academicians, legal practitioners, research scholars, and students on contemporary issues in Alternative Dispute Resolution (ADR).
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The Authority noted that the complainant had suffered mental and physical agony, besides losing the opportunity to own a house, particularly in view of the increase in property prices.
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The Court stated that permitting restoration on substantially the same allegations would defeat the finality of the earlier judicial orders and result in repetitive litigation.
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The Court held that the externment orders were unsustainable, as FIRs for agitations without police permission could not justify such action, which infringed upon the petitioner’s fundamental rights of free speech, expression, and dignity.
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The Court held that bail considerations must balance the accused’s right to personal liberty with the right to life and safety of the public, particularly where the accused is alleged to have played a central role in a heinous terrorist conspiracy.
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CAM had also advised on the previous qualified institutional placement undertaken by Adani Enterprises Limited in October 2024.
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At IAC Eurasia Arbitration Week 2026, legal professionals reflected on diverse career paths in the legal profession, emphasising the importance of networking, mentorship, practical experience and continuous learning in building an international legal career.
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