Bringing you the Best Analytical Legal News
The National Law Institute University, Bhopal has pioneered holistic legal education in India and has consistently worked towards incorporating clinical legal education
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by Siddharth R. Gupta† and Prakriti††
Cite as: 2023 SCC OnLine Blog Exp 29
We welcome you to the first day of the 1st edition of TNNLU – NHRC National Moot Court Competition! The Moot Court
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This roundup revisits the analyses of Supreme Court’s judgments/orders on validity of AIBE; ex-communication of Dawoodi Bohras; decriminalisation of adultery; permissibility of DNA test of children to prove allegations of adultery; and more. It also covers reports on the career trajectory & important decisions of Justice Surya Kant and Justice Dipankar Dutta and the newly appointed 7 judges of the Supreme Court; Explainers on important law points; and Cases Reported in SCC Weekly in the month of February.
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While dismissing the appeal challenging the order of Adjudicating Authority which dismissed a S. 7 IBC application on the ground of want of limitation, the Tribunal held that there is no question of going into the merits of the case and the application is barred by limitation.
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Welcome to the 13th National Moot Court Competition Live Blog DAY 3: 12th February 2023 10.42 A.M – Khushi, the
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The High Court Roundup brings a curated list of the top stories of the month to ensure that our readers do not miss out any important updates. This month’s roundup covers the stories Live-in relationships; Motor Accident Claims; medical treatment of HIV positive person; Trademarks; Yashraj Copy Rights case; problem of toxic work culture; termination of pregnancy of rape victims; Sexism not accessible, no means no; allowing Sikhs to carry Kirpans on flights….
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On 1-02-2023, the Union Finance Minister, Nirmala Sitharaman announced the Union Budget 2023. The budget is particularly focused upon inclusive development, especially
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“Union Territory”, if “State” under Art. 131: The subject-matter of this article’s discussion is: does a “Union Territory” fall under word “State”
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by Swarnendu Chatterjee† Anwesha Pal†† and Yashwardhan Singh†††
Cite as: 2023 SCC OnLine Blog Exp 11
by Tarun Jain
Cite as: 2023 SCC OnLine Blog Exp 1
With 1263 judgments delivered; three Chief Justices of India taking turns to lead the judiciary; a number of judges retiring and a
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by Chakrapani Misra, Sameer Bindra and Varshini Sunder
Cite as: 2022 SCC OnLine Blog Exp 88
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“An outsider is often as oblivious about the human behind the lawyer as he is about the working of the judicial system.
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by Tarun Jain†
Cite as: 2022 SCC OnLine Blog Exp 85
by Sucheta Sarkar†
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This roundup revisits the analyses of Supreme Court’s judgments/orders on Hijab Ban Controversy, Punishment for Two-Finger test on sexual assault survivors, Dishonour of Cheques; Insolvency and Bankruptcy Code and more. It also covers reports on confirmation of Justice Dr DY Chandrachud as the next CJI; Justice Hemant Gupta’s retirement; explainers on important law points; career trajectory and important decision of Justice S. Ravindra Bhat and Justice BV Nagarathna.
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A quick legal roundup to cover important stories from all High Courts in October 2022 Allahabad High Court “Juvenile can be denied
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