Bringing you the Best Analytical Legal News
“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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by Dr Pinky Anand1
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Live updates of Third Edition of its Insolvency Law Academy Conference hosted by Insolvency Law Academy.
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“Right to life is deeply entrenched in the protection and conservation of environment, forests, and all the natural resources of the State, as a facet of Article 21 read with 48-A of the Constitution of India.”
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by Arpit Kumar Singh*, Aseem Chaturvedi** and Amaan Khan***
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by Swarnendu Chatterjee* and Swastika Ganguly**
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Conversion rate of foreign currency for computation of awarded amount must be considered
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by Siddharth R. Gupta* and Aman Agarwal**
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“Limitation seeks to prevent abuse of process by filing vexatious and belated prosecutions. However, at the same time, Criminal Procedure Code, 1973 (‘CrPC’) is not blind to the problems faced by litigants and provides for extension of the limitation period in certain cases under Section 4731 of the CrPC. Thus, CrPC also ensures that interests of bona fide complainants are not affected.”
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From the High Court’s clarification of the definition of “court” under the Arbitration Act to the Supreme Court’s recommendation for Parliament to introduce an amendment defining a specific limitation period for the appointment of arbitrators, several key rulings have shaped the arbitration landscape. This piece highlights the notable arbitration cases of 2024.
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“NOIDA (Levy of Infrastructure Fee) Regulations, 1998 came to be enacted only after the Concession Agreement had been executed and were seemingly designed to validate the actions already taken by NTBCL and NOIDA.”
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November 2024 saw significant developments in the Supreme Court, with the elevation of Justice Sanjiv Khanna as the 51st Chief Justice of India; and landmark rulings on material resources of the community and minority status of AMU.
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