Bringing you the Best Analytical Legal News
“The grounds on which a legislation can be declared invalid is with regard to the legislative competence of legislature or that such a legislation is in contravention of any of the fundamental rights stipulated in Part III of the Constitution or any other provision of the Constitution or that it is manifestly arbitrary.”
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Covering all the important criminal law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in criminal law and links to other roundups.
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Stay informed with the latest Supreme Court judgments from August 2025, covering critical topics such as Stray dog case; Optional fees by BCI; Renukaswamy murder case; Judge Advocate General Recruitment; SIT probe in Ambani’s ‘Vantara’; Appointment of Judicial Officers as District Judges; BJP MLA Tankadhar Tripathy’s election case; Asst. Engineer Mains Paper Leak; and more
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A quick legal roundup to cover important stories from all High Courts this week.
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Hailing from Garli, India’s first heritage village, Justice Sanjay Karol served his parent High Court of Himachal Pradesh as Acting Chief Justice and High Courts of Tripura and Patna as Chief Justice before his elevation as a Supreme Court Judge on 06-02-2023.
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A quick legal roundup to cover important stories from all High Courts this week.
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Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Resolution plan, Moratorium, Winding up and Liquidation, Deposit Insurance, Credit Guarantee and much more.
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“We make it clear that these directions are issued in the larger public interest to uphold the dignity, and healthcare rights of prisoners with disabilities in all custodial settings. The obligations herein are rooted in India’s constitutional guarantees, statutory mandates, and international human rights commitments.”
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Stay informed with the latest Supreme Court judgments from June 2025, covering critical topics such as Investigating Agencies’ authority to summon Lawyers; Rs. 21 Crore MSP fraud case; Andhra Pradesh liquor scam case; Howrah Court assault case. Explore the key rulings shaping the legal landscape.
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A quick legal roundup to cover important stories from all High Courts this week.
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Explore the latest cases reported in HCC’s Goods & Service Tax Reports (GSTR) Volume on Confiscation, CENVAT Credit, Merchandise Exports from India Scheme, Export Oriented Unit (EoU), Refund, Valuation, Export-Import Policies and much more.
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The Court noted that the registry did not follow the procedure prescribed in the GHC Rules for movement of the papers from the registry to the competent Court, thus there was no occasion for consideration by the Court concerned as to whether the respondents were entitled to condonation of delay in removal of office objections.
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“The present issue is a classic example of the lethargic attitude of several bureaucrats. It appears that they have no concern towards the common man and poor litigants, who are approaching the Court for justice.”
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Justice R. Mahadevan’s journey from a law graduate in Chennai to a Supreme Court Judge is a story of commitment, expertise, and unwavering dedication to the field of law.
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by Siddharth R. Gupta* and Mahak Jain**
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Welcome to the Land of Cholas, Tiruchirappalli! The Tamil Nadu National Law University (TNNLU), through its Moot Court Committee in collaboration with
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by Aseem Chaturvedi*, Arpit Kumar Singh**, Siddhant Kumar*** and Amaan Khan****
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“A disciplinary proceeding should not resemble a point-to-point bullet train journey. A charge memo need not necessarily culminate in punishment.”
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