HIGH COURT DECEMBER 2023 WEEKLY ROUNDUP| Stories on New Balance Athletics; WOW Momos; Prestige Cookers; Matrimonial Disputes and more
A quick legal roundup to cover important stories from all High Courts this week.
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HIGH COURT DECEMBER 2023 WEEKLY ROUNDUP| Stories on Maternity Leave to Contractual Employee; Marital Rape; Booking.com vs MMT; Appointment of Law Officers and more
A quick legal roundup to cover important stories from all High Courts this week.
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Live Blogging: Samanvay International Mediation Competition (SIMC) 2023 organized by HPNLU, Shimla.
The Centre for Alternative Dispute Resolution & Professional Skills(CADR & PS), Himachal Pradesh National Law University, Shimla is elated with excitement to
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High Court Monthly Roundup November 2023 | Stories on Maternity Leave to Surrogate Mother; Determination of Age of Ink; Contempt of Court; and more
Find stories from various High Courts across India to stay updated on a variety of matters.
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Tribunal RoundUp October and November 2023| Top Stories on Low Groundwater levels, Delhi’s Air Quality Index, Baap of Chart and more
A quick legal roundup to cover important stories from Tribunals, Regulatory Bodies, Commissions for the month of October and November 2023.
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Know Thy Judge | Supreme Court of India: Justice B.R. Gavai
Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, who is in line to become only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.
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To what extent can Court interfere with arbitral award under Section 34 of the Arbitration and Conciliation Act, 1996? Calcutta High Court determines
Calcutta High Court used the analogy of a doctor removing a poisoned leg to prevent the spread of poison throughout the body to illustrate the concept of severability in arbitral awards.
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HIGH COURT MONTHLY ROUNDUP OCTOBER 2023| 150+ Legal Stories including Humans of Bombay, Legal Presumption of Paternity, Mission Save Constitution, Pathan, Leo Movie, Nykaa & Chaayos Trademark and more
A quick legal recap from October 2023 covering all the important judgments carefully briefed that you wouldn’t want to miss from all High Courts around the country.
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Scope of ‘Diagnostic’ processes in S. 3(i) of Patents Act is not limited to in vivo or specific diagnosis: Madras High Court
“The line of demarcation between diagnostic and non-diagnostic tests may not always be bright and could blur on occasion; even so, there is sufficient support both in the text and immediate context of the expression “diagnostic” in Section 3(i)”
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Landmark Judgments on SEBI by Supreme Court and High Courts in 2022 Part II
by Siddharth R. Gupta*
Cite as: 2023 SCC OnLine Blog Exp 78
Live Blogging: 1st NLUJ-Khaitan & Co Corporate Law Review Summit, 2023
Welcome to the 1st NLUJ-Khaitan & Co Corporate Law Review Summit, 2023 organized by the Journal on Corporate Law and Governance at
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Dr. M.V.V.S. Murthi 4th National Virtual Moot Court Competition 2023
Dr M. V. V. S. Murthi 4th National Virtual Moot Court Competition, 2023 | Organised by GITAM School of Law, Visakhapatnam.
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Supreme Court Roundup July 2023 | Top Stories on ED Director SK Mishra, Gyanvapi Mosque survey, Section 304 IPC Maze, Guidelines for Senior Advocate designation, and more
Find crux of what happened in major matters dealt by Supreme Court of India in July 2023 with interesting stories on Teesta Setalvad bail, guidelines for designation of Senior Advocates, Supreme Court's suo motu cognizance of Manipur women incident, final extension of ED Chief SK Mishra's tenure, and much more.
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Justice Krishna Murari: Harbinger of litigants’ rights, bids adieu to the Supreme Court of India
Justice Krishna Murari, who has been serving as a Judge of the Supreme Court of India, retires after an extensive career of 4.5 years. Prior to his appointment to the Supreme Court, he had served as the Chief Justice of the High Court of Punjab and Haryana and the Judge of the High Court of Judicature at Allahabad.
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Circumscribing Non Obstante Clauses: Tracing the New Jurisprudence
by Tarun Jain†
Cite as: 2023 SCC OnLine Blog Exp 52
Late payment of Rent as per direction of Revenue Court, a valid ground for eviction of Cultivating Tenant under Tamil Nadu Cultivating Tenant Protection Act: SC
The Court said that Section 4 of the Tamil Nadu Cultivating Tenant Protection Act provides for restoration of possession only in limited cases and that too when the default is of only one year of lease amount to be paid.
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Tax versus Fee: Are they Mutually Exclusive? Not always!
by Tarun Jain†
Cite as: 2023 SCC OnLine Blog Exp 45
Landmark Judgments on Prevention of Money Laundering Act by the Supreme Court and High Courts in 2022 Part I
by Siddharth R. Gupta†
Cite as: 2023 SCC OnLine Blog Exp 44
[Live Blogging] 5th TNNLU CCI National Moot Court Competition, 2023
We welcome you to the 5th edition of TNNLU – CCI National Moot Court Competition! The Moot Court Committee, TNNLU Trichy aims
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