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By: PARAM SAKET SARANG

“SPPU Hosts National Seminar on 75 Years of the Constitution: Justice D.Y. Chandrachud Calls It a Living Document and a Force of Stability”

“SPPU Hosts National Seminar on 75 Years of the Constitution: Justice D.Y. Chandrachud Calls It a Living Document and a Force of Stability&rdquo...

16 Sep 2025 Views : 893 Read more...

By: PARAM SAKET SARANG

Supreme Court Greenlights Sub-Classification of SCs and STs: A New Chapter in Reservation Policy

Supreme Court Greenlights Sub-Classification of SCs and STs: A New Chapter in Reservation Policy Introduction In a landmark judgment, the Su...

20 Sep 2024 Views : 2531 Read more...

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Need for Legal Awareness..

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ABETMENT UNDER THE INDIAN PENAL CODE..

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Water (Prevention & Control of Pollution) Act, 1974..

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LAWS AGAINST ACID ATTACK IN INDIA..

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Concept of conciliation..

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White collar crimes in India..

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No Law To Make Whatsapp Group Admins Liable For Messages By Group Members..

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International Labour Organization (ILO)..

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JUSTIFYING SC ORDER THAT MANDATES FREE COVID-19 TESTING IN PRIVATE LABS..

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Evolution of the Nature and Scope of Article 12 of the Indian Constitution ..

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Corruption laws in India ..

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The Treaty on the Prohibition of Nuclear Weapons..

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The Process of Passing an Ordinary Bill in the Parliament ..

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International Committee of the Red Cross..

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National Company Law Tribunal..

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FOOD ADULTERATION..

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The United Nations Rules for the Protection of Juveniles Deprived of their Liber..

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Environmental Protection Act, 1986..

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IMPORTANCE OF PRECEDENTS ..

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MoHFW and ICMR hold a conflicting statement over Community Spread..

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Introduction to Income Tax Act, 1961..

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DEMOCRACY IN INDIA..

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United Nations Law of the Sea Convention (UNCLOS)..

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An Overview of Juvenile Delinquency and the Juvenile Justice System in India..

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How is Absolute Liability different from Strict Liability?..

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International Armed Conflict (IAC) and Non-International Armed Conflict (NIAC)..

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The Concept of Bonded Labour under the Legal System of India..

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Karl Marx: Debates on the Law on Thefts of Wood ..

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Convention on the Elimination of All Forms of Discrimination against Women (CEDA..

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Legal Rights of Students in India..

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International Covenant on Civil and Political Rights..

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Plant Quarantine (Regulation of Import into India) Order, 2003..

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The Hart-Fuller debate in a Nutshell ..

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Convention on Prevention and Punishment of the Crime of Genocide..

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The Juvenile Justice (Care and Protection of Children) Act, 2015..

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Traditional Knowledge : The Convention on Biological Diversity and TRIPS agreeme..

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Monopolistic nature of Copyright Societies in India..

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Insolvency and Bankruptcy Bill ..

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Manual Scavenging ..

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Cognizable and non cognizable offences..

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Legal Aid In India ..

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Basic Structure Doctrine..

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Medical Negligence..

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Consumer Protection Act, 2019..

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Legality of Cryptocurrency in India..

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Intimate Partner Violence..

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International Humanitarian Law..

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Universal Declaration of Human Rights..

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All About Suo Moto Proceedings..

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Right to health- A fundamental right..

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What is a Green Bond? ..

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CONSTITUTIONALITY OF NATIONAL LOCKDOWN..

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Public Heath(Covid-19) Rules, 2020..

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Female Genital Mutilation- Violation of Human Rights..

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Supreme Court’s judgement on Shreya Singhal v. Union Of India..

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International Court of Justice..

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Feminist Jurisprudence..

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IP Protection and Diffusion of Environmentally Sound Technologies..

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Covid-19 fostered Racism ..

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Mercy Petition: The Process ..

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WTO Work Programme on E-Commerce ..

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Prison reforms..

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Public Interest Litigation..

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Legalization of Marijuana..

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Introduction to Child Rights in India..

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CORPORATE GOVERNANCE..

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NOTE ON NIRBHAY CASE CONVICTS..

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NOTE ON ARTICLE 370..

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Rape and Indian laws ..

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An overview on Drugs Law..

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Women Prisoners ..

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Child Care Institutions and its Judicial Interpretations..

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Government Vs Opposition on the Citizenship Amendment Bill, 2019..

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Why Only One Dhananjoy Chatterjee Hanged Till Now?..

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Why No Death Penalty For Gang Rape In India?..

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Rape Convicts Must Be Hanged At The Earliest From Now..

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No Mercy Petition And No Life Term Ever For Gang Rape..

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Section 207 CrPC: Magistrate Cannot Withhold Any Document Submitted Along With P..

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UP Bar Council Chairman Harishankar Singh Openly Calls For High Court Bench To B..

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Justice Sharad Arvind Bobde To Be The New CJI From Nov 18..

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UK Supreme Court Declares Prorogation Of Parliament Unlawful And Void..

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A Legal Luminary And A Political Stalwart Passes Away..

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Chidambaram Getting No Respite From Courts..

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Domestic Violence And Dowry Accused Set Free By The Bombay High Court..

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Bombsy HC: Treat every citizen with dignity..

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Integration Of J&K With India Is Now Full And Final..

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Second Appeal Not To Be Dismissed Merely On The Ground Of ‘Concurrent Findings..

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Judge Can Recuse From A Case At His Own Volition, But Not At The Mere Asking Of ..

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Don't politicize demolition of temples: SC..

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Madras Christian College - female students sexually harassed ..

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Charged for employing triple talaq..

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Earlier Convicted now Acquitted - Lack of Conclusive Evidence..

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MACAD Scheme to be enforced in Tamil Nadu - 1st October onwards..

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Filing Of Criminal Complaint For Settling Civil Dispute Is Abuse Of Process Of L..

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End Discrimination: Equalize legal age of Marriage..

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Madras HC issues directions upon Officers to check for Corruption. ..

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BOMBAY HC to Civic Bodies: "Own up to your responsibilities!"..

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Infringement of Registered TM "Vistara" - Threat to Security..

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US Citizen approaches Bombay High Court After Being Arbitrarily Expelled From In..

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Normalcy need not be restored in J&K instantly : SC..

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Prohibitory Steps taken against Students for Consumption of Alcohol: Madras HC..

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Basic Amenities to Traffic Personnel ..

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Madras HC upholds the appointment notification of DCPS..

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Plea against E-pharmacies struck down by Bombay HC..

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Parliament Rightly Makes Triple Talaq Criminal But Bailable Offence..

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No Tax Deduction from Motor Accident Compensation : Bombay HC..

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Iyal Isai Nataka Mandram should abide by the time frame says Madras HC..

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Transitory Committee to be formed for Indian Archers..

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Outlawing Of Triple Talaq Is Highly Commendable..

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Daring Resolve Taken By Centre On Jammu And Kashmir..

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M Kavitha’s suspension to be reviewed..

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SC: Adverse Possession owing to Title over Property..

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Regulation of Online streaming contents out of the purview of Cinematographic Ac..

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Constitution Cannot Be Above Country Come What May..

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Ocean waves to be our new energy source..

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Study of Lakes to be Conducted by NEERI..

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Whatsapp's fight against interference with User-Privacy..

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High Court of Karnataka set aside the retirement of IISc Professor..

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Study of Lakes to be Conducted by NEERI..

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History-sheeter kidnaps and rapes a College Student..

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No Room For Sympathy While Sentencing Terror Convicts: SC..

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Rejected Plea: Declaration of Vande Mataram as National Song..

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Madras HC corrects the computation error of Motor Accident Claims Tribunal..

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Fundamental Right To Privacy Not Absolute And Must Bow Down To Compelling Public..

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Diocese of Tanjore Society School gets relief from Madras HC..

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THE TEMPLES IN KARNATAKA NO MORE BE GOVERNED UNDER THE PAYMENT OF GRATUITY ACT, ..

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Triple Talaq legislation is challenged in the Delhi High Court..

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Special Olympics International Football Championship, 2019 to befall as per sche..

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Concession to be given to disabled persons appearing for State Teachers's Eligib..

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Karnataka High Court on the condition of Roads..

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SC ORDERS DEATH PENALTY IN COIMBATORE GANG-RAPE CASE OF A MINOR..

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RBI Changes Features Of New Currency Notes. Bombay High Court Questions The Move..

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Interest Of Victim And Society At Large Must Also Be Kept In View While Sentenci..

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Abolition of Colonial Decorum in Courts..

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Punjab & Haryana HC Bans Use Of Loudspeakers Without Permission..

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ICJ Has Rightly Called Pakistan’s Bluff In Jadhav’s Case..

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Review And Reconsider Conviction And Sentencing Of Jadhav: ICJ To Pakistan..

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Plaintiff Cannot Be Forced To Add Parties Against Whom He Does Not Want To Fight..

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Biggest Slap By ICJ Directly Right On The Face Of Pakistan..

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Delhi HC Imposes Rs. 50,000 Cost On Woman For False Sexual Harassment Plea..

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Non-Appointment Of Judges Affects Speedy Justice: Youth Bar Association Of India..

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Right To Get Anticipatory Bail Is Not Any Fundamental Right: Punjab and Haryana ..

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Plea For Anticipatory Bail Not Maintainable Before High Court Without Approachin..

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Divorce Cannot Be Granted Only On Ground Of Irretrievable Breakdown Of Marriage:..

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Right To Shelter A Fundamental Right; State Has Constitutional Duty To Provide H..

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HC Cannot Reverse Acquittal Without Affording Opportunity Of Hearing To Accused ..

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Centre Is Legally Empowered To Create A High Court Bench In West UP..

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Centre Must Now Immediately Order Creation Of HC Bench In West UP..

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UAPA: SC Dismisses PFI Leader’s Plea Seeking Discharge In RSS Worker Murder Ca..

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How To Record The Evidence Of Deaf And Dumb Rape Victim? : Bombay High Court..

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Ban Advocates From Carrying Weapons Inside Court Premises..

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Enact Strict Law To Ensure Personal Safety Of Doctors..

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Mere Aggressive Behaviour Of Wife Not A Ground Of Divorce: Punjab and Haryana Hi..

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Court Cannot Destroy Faith & Beliefs Of People: Madras HC Rejects Plea Against P..

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Insult Of Soldier In Name Of Law Is Most Disgraceful..

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Courts Cannot Decide Eligibility And Essential Qualifications For Employment: SC..

20 May 2019 Views:6607

SC Upholds Constitutionality Of Section 23 Of PCPNDT Act, Complete Contents Of F..

20 May 2019 Views:3964

My Unflinching Faith In CJI Stands Fully Vindicated Now..

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Solitary Confinement Of Death Convict Prior To Rejection Of Mercy Petition Palpa..

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Section 498A & 306 IPC: Incidents Which Happened Much Before Wife’s Death Can�..

20 May 2019 Views:6755

Why Should UP Have Least High Court Benches In India?..

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Successive Bail Applications Should Be Placed Before The Same Judge Who Consider..

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“Drop This Episode From Your Minds And Gossips”: BCI Endorses Bobde Panel Re..

20 May 2019 Views:1832

Is The Criticism Of In-House Procedure Justified?..

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Mere Pendency Of Civil Case Between Complainant And Accused Not A Ground To Quas..

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Section 482 CrPC: HC Should Assign Reasons As To Why A Petition Is Allowed Or Re..

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Delhi High Court Directs Government To Set Up 18 Fast Track And 22 Commercial Co..

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No New Appointments To Be Made From In-Service Candidates Against Bar Quota To D..

18 May 2019 Views:2390

Only Advocates Can Plead And Argue On Behalf Of Litigants Before Courts: Calcutt..

09 Apr 2019 Views:4629

Nations Must Make Gun Laws More Stricter..

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SC Designates 37 Lawyers As Senior Advocates..

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Adding Additional Accused: To Invoke Section 319 CrPC Stronger Evidence Than Mer..

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SC Sets Aside Life Ban Imposed On Cricketer Sreesanth..

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P&H HC Directs Protection Of Honest Officers While Setting Aside CM’s Remarks ..

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Death Sentence Can Be Imposed Only When Life Imprisonment Appears To Be An Altog..

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Islamabad High Court Rejects Plea Against Release Of Abhinandan..

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Lawyers Resort To Seek Unnecessary Adjournments Amounts To Professional Miscondu..

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Even Poem Can Help Save A Death Convict From Gallows..

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Educated Woman Supposed To Be Fully Aware Of Consequences Of Having Sex With A M..

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Jammu and Kashmir HC Upholds PM’s Employment Package (2009) For Kashmiri Pandi..

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Magistrate Shall Specify Whether Sentences Awarded Would Run Concurrently Or Con..

23 Feb 2019 Views:2902

Mere Inability To Repay Loan Does Not Constitute Cheating: SC..

23 Feb 2019 Views:4150

Inability To Establish Motive In A Case Of Circumstantial Evidence Not Always Fa..

23 Feb 2019 Views:3887

Punjab & Haryana HC Issues Slew Of Directions To Curb Drug Abuse In State..

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Court Has to Confine Itself To The Four Corners Of Disobeyed Order While Exercis..

23 Feb 2019 Views:1852

Long Pendency Amounts To A Special Reason For Imposing Lesser Penalty In Corrupt..

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Successive Applications For Recalling Witnesses Should Not Be Encouraged: SC..

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Lieutenant General (Rtd) Cannot Be Tried In A General Court Martial Consisting O..

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Casual Act Of Possession Over Property Does Not Confer ‘Possessory Title’: S..

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No Authority Can Claim Privilege Not To Comply With SC Judgment: SC..

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Death Sentence Only When The Alternative Option Is Unquestionably Foreclosed: SC..

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SC Imposes Rs 5 Crore Penalty On A Medical College For Playing Fraud On It; Orde..

28 Jan 2019 Views:2312

A Judicial Officer Is Not An Ordinary Government Servant And Must Be Above Suspi..

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Rape And Murder Of 8 Year Old Girl: SC Commutes Death Sentence To 25 Years Impri..

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Mere Allegations Of Harassment Without Proximate Positive Action Not Sufficient ..

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Legal Article Why Should They Speak Lies: Deceased’s Parents Are Most Natural..

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Can a Economic offender can escape by surrendering the Indian Citizenship..

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NCW is a Lame Duck or Legal Guardian for women..

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Mutual Consent Divorce Procedure in Chennai Family Court..

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Quick Divorce in India..

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4 Important things to file Divorce in Chennai..

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How to get Divorce for Muslim Men ..

21 Jan 2019 Views:13118

Offences Under Section 307 IPC Can’t Be Quashed On The Basis Of Settlement Bet..

17 Jan 2019 Views:5067

Suspicion, Howsoever Grave, Can’t Substitute Proof In Criminal Trial: SC..

17 Jan 2019 Views:2607

Delhi HC Rejects AJL's Plea Against Centre's Order To Vacate Herald House..

03 Jan 2019 Views:2876

1984 Anti-Sikh Riots: Delhi HC Awards Life Term To Congress Leader Sajjan Kumar..

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SC Dismisses Petitions Seeking Probe Into Rafale Deal..

20 Dec 2018 Views:3671

Executive Magistrate Cannot Direct Police To Register FIR: SC..

20 Dec 2018 Views:3592

Why Lawyers Of West UP Are Compelled To Strike Frequently?..

20 Dec 2018 Views:2905

19 Dec 2018 Views:3377

1984 Anti-Sikh Riots – Delhi HC Upholds Conviction And Punishment Of Over 80 ..

12 Dec 2018 Views:3068

Why Lawless West UP Has No High Court Bench?..

11 Dec 2018 Views:3345

Bombay HC Quashes Government Resolution Making It Mandatory For Assistant Public..

26 Nov 2018 Views:3546

SLP Against Death Sentence Shall Not Be Dismissed Without Giving Reasons: SC..

26 Nov 2018 Views:3483

SC Allows Live-Streaming Of Public Proceedings In Larger Public Interest..

26 Nov 2018 Views:3405

Sexual Offenders Registry For Law Enforcement Agencies..

26 Nov 2018 Views:5758

Delhi HC Sentences 16 Policemen To Life Imprisonment In Hashimpura Massacre Case..

26 Nov 2018 Views:2577

Men Too Have Right Not To Be Defamed And Denounced..

26 Nov 2018 Views:2662

Courts Have To Adequately Consider Defence Of The Accused U/s 313 CrPC; Non-Cons..

26 Nov 2018 Views:2613

CJI Ranjan Gogoi Demonstrates His Firm Resolve And Firm Commitment To Expeditiou..

26 Nov 2018 Views:2474

SC Issues Directions On Examination Of Witnesses In Criminal Trial..

26 Nov 2018 Views:4343

Aadhaar Held Mandatory For Government Subsidies And PAN After Apex Court Upholds..

26 Nov 2018 Views:3030

Legal Article Now Bar Council ID Card Is Valid Identity Proof For Train Journey..

01 Nov 2018 Views:3842

SC Sets Deadline On Sale Of BS-IV Vehicles; Says Health Of Teeming Millions Will..

01 Nov 2018 Views:3530

Devotion Cannot Be Subjected To Gender Discrimination, SC Allows Women Entry In ..

23 Oct 2018 Views:4907

There Cannot Be Any Mechanical Denial Of Appointment In Judicial Service On The ..

23 Oct 2018 Views:3933

Rights Of Accused Far Outweigh That Of Victims, Need Some Balancing So That Crim..

23 Oct 2018 Views:2747

SC Strikes Down 158 Year Old Adultery Law Under Section 497 IPC..

23 Oct 2018 Views:3975

Extra-Judicial Confession Of Accused Need Not In All Cases Be Corroborated : SC..

23 Oct 2018 Views:3017

Leaders Of Outfits Calling For Mob Violence Liable For Damages: SC..

23 Oct 2018 Views:2765

Section 377 IPC Decriminalised Partially By Supreme Court For Sex Between Conse..

23 Oct 2018 Views:3330

New CJI Ranjan Gogoi Is Determined To Ensure Sweeping Changes In Judiciary..

23 Oct 2018 Views:3149

Court Must Not Go Deep Into The Matter While Considering Bail Application: SC..

26 Sep 2018 Views:3450

Reputation Of An Individual Is An Insegregable Facet Of His Right To Life With D..

26 Sep 2018 Views:4295

Sec. 498A IPC: Only HC Can Quash Cases On Settlement; A Third Agency Created By ..

18 Sep 2018 Views:5313

Punjab & Haryana HC Orders Rape Convict, Mother To Pay Rs 90 Lakh As Compensatio..

17 Sep 2018 Views:2821

Bombay HC Imposes Cost Of Rs 50K On Petitioner Firm For Abuse Of Law By Filing M..

17 Sep 2018 Views:2812

Uttarakhand HC Dismisses “Contempt Petition” Against Sitting HC Judge Lok Pa..

14 Sep 2018 Views:2898

SC Stresses On Need To Develop And Recognize ‘Democratic Policing’ Concept; ..

08 Sep 2018 Views:2776

Mirchpur Dalit Killings: “Atrocities Against SCs By Dominant Castes Continue D..

08 Sep 2018 Views:3018

SC Upholds Pan India Reservation Rule in Delhi; But Says States Can’t Unilater..

03 Sep 2018 Views:3348

NDPS Bail Conditions Discriminatory, Irrational And Defy Human Logic: Punjab & H..

31 Aug 2018 Views:4181

People Without A Degree Performing Surgeries: Uttarakhand HC Directs State To Se..

28 Aug 2018 Views:2890

Uttarakhand HC Issues Directions For Conserving ‘Nature’s Own Garden’ – ..

28 Aug 2018 Views:3351

12 Year Old Girl’s Rape And Murder: Constitute Permanent SITs In All Districts..

28 Aug 2018 Views:3091

MP HC To Debar Members/Office Bearers Of Bar Council/Assns From Appearing Before..

22 Aug 2018 Views:2834

Special Squad, Police Patrolling Every 24 Hours To Prevent Slaughter: Uttarakhan..

20 Aug 2018 Views:3009

NRC Being Prepared Under Supreme Court’s Watch Is Laudable..

20 Aug 2018 Views:2967

Victims Of Crime Can Seek Cancellation Of Bail: MP HC..

20 Aug 2018 Views:3133

Delhi HC Strikes Down Provisions In Law That Criminalizes Begging..

13 Aug 2018 Views:3146

Delhi HC Quashes Govt Notification Revising Minimum Wage..

09 Aug 2018 Views:3166

Poorest Of Poor Cannot Go To Private Hospitals: Uttarakhand HC..

07 Aug 2018 Views:3446

How Long Will Lawyers Of West UP Just Keep Striking?..

04 Aug 2018 Views:3427

Courts Must See That The Public Doesn’t Lose Confidence In The Judicial System..

04 Aug 2018 Views:2962

UK Tier 1 Entrepreneur Visa: Overview from Experts – The SmartMove2UK..

31 Jul 2018 Views:3089

Enact Law For Safety Of Soldiers Of Jammu And Kashmir..

23 Jul 2018 Views:2904

SC Advocates Creating A Special Law Against Lynching..

23 Jul 2018 Views:4294

Matrimonial Discord Can’t Be Considered As Reason For Permitting Termination O..

23 Jul 2018 Views:4228

Uttarakhand HC Recommends Govt To Enact Legislation For Awarding Death Penalty F..

23 Jul 2018 Views:4109

High Court Priests Cannot Refuse To Perform Religious Ceremonies On Behalf Of Lo..

23 Jul 2018 Views:3497

Uttarakhand High Court Passes String Of Directions To Make School Education Barr..

23 Jul 2018 Views:2764

SC Finally Decides Master Of Roster Case..

23 Jul 2018 Views:2671

Stone Pelters And Terrorists Have No Right To Life..

23 Jul 2018 Views:3366

Remove Designations Like Police, HC, Journalist, Army Etc From Private Vehicles ..

23 Jul 2018 Views:3197

Why Centre is Providing Security For Separatists But Not For Soldiers?..

23 Jul 2018 Views:2963

Farmer Suicide Due To Bankruptcy Or Indebtedness: Uttarakhand HC Asks Centre To ..

05 Jul 2018 Views:5310

Every Indian Should Salute Brave Soldier Aurangzeb..

05 Jul 2018 Views:4403

Uttarakhand HC Issues Directions To Curb Drug Peddling..

05 Jul 2018 Views:3680

Have A Functional National Law University Within 3 Months: Uttarakhand HC To Sta..

05 Jul 2018 Views:3281

Establish Regional Bench Of AFT In The State Within 4 Months: Uttarakhand High C..

05 Jul 2018 Views:2617

Cancel Licences of Drivers Using Cell Phones; Helmets With ISI Mark Compulsory:..

05 Jul 2018 Views:2489

Uttarakhand High Court Puts Restrictions On Noise Level..

05 Jul 2018 Views:2744

Supreme Court To Look Into Validity Of Amended Law Permitting Political Parties ..

05 Jul 2018 Views:2614

Mysterious Deaths, Rapes, Malnutrition, Unsanitary Conditions In Nari Niketans, ..

29 Jun 2018 Views:3747

No Politics Please Over Plan To Assassinate PM Modi..

11 Jun 2018 Views:3164

Free Mentally Ill Children And Formulate Policies For Them: Uttarakhand High Cou..

11 Jun 2018 Views:3525

Landmark Ruling By Uttarakhand HC On Solitary Confinement..

07 Jun 2018 Views:4251

Right Of Adult Couple To Live Together Without Marriage: SC..

06 Jun 2018 Views:3265

Why BJP Will Be Wiped Out In West UP And UP?..

06 Jun 2018 Views:3250

Why UP Has Just One High Court Bench And West UP None?..

05 Jun 2018 Views:2838

Women Governed By Muslim Personal Law Can Invoke Provisions Of DV Act And Seek R..

04 Jun 2018 Views:2622

Why Is BJP Not Creating More Benches In UP?..

01 Jun 2018 Views:2762

Probation Period To Count For New Civil Servants Besides UPSC Marks..

01 Jun 2018 Views:4724

SC Women Lawyers Association Seeks Chemical Castration For Child Rapists..

01 Jun 2018 Views:2589

SC Finally Steps In To Expedite POCSO Cases..

01 Jun 2018 Views:4019

UP Former CMs Can’t Stay In Govt Bungalows: SC..

01 Jun 2018 Views:2497

Make BCCI A Public Body: Law Panel..

01 Jun 2018 Views:2883

Self-Styled Godman Asaram Awarded Life Until Death ..

01 Jun 2018 Views:2793

Why Cases Withdrawn Against Stone Pelters In Kashmir?..

01 Jun 2018 Views:2975

A High Court Bench For West UP In Meerut Is Imperative..

01 Jun 2018 Views:3212

People Of Karnataka Should Worship Congress..

01 Jun 2018 Views:2952

Delhi HC Upholds Life Term To Seven Policemen..

19 Mar 2018 Views:2621

Finance Act-2018 And Customs Act-1962 (Amendments)..

28 Feb 2018 Views:2814

Why No Death Or Life Term For Corruption?..

19 Feb 2018 Views:2611

Will Electoral Bonds Usher In Transparency?..

19 Feb 2018 Views:2493

How Long Will Lawyers Of West UP Keep Striking?..

19 Feb 2018 Views:2704

Finance Act 2018 and Customs Act 1962..

18 Feb 2018 Views:3328

Why Has Stone Pelting Been Legalised In Kashmir?..

12 Feb 2018 Views:2691

Shopian Firing: Major's Dad Moving SC For Quashing FIR..

12 Feb 2018 Views:2563

Soldiers Have Every Legal Right To Kill Stone Pelters..

12 Feb 2018 Views:4136

Attack On Lawyers: Delhi HC Issues Notice To Delhi Govt And Police..

10 Feb 2018 Views:2586

Female Foeticide Must Be Punished Most Strictly..

10 Feb 2018 Views:2847

Soldiers Have Every Legal Right To Act In Self Defence..

10 Feb 2018 Views:2541

New Consumer Protection Bill 2018 Will Entail More Punishment..

10 Feb 2018 Views:2571

CJI Brings Out A Roster To Allot Cases..

10 Feb 2018 Views:3158

Five Year Jail Term For Lalu In Third Fodder Scam Case..

10 Feb 2018 Views:2678

SC Quashes All The 88 Mining Leases In Goa..

10 Feb 2018 Views:2757

Prevention Of Money Laundering Act -2002 (PMLA-2002) "PRESUMPTION"..

07 Feb 2018 Views:2768

Prevention Of Money Laundering Act-2002 Amended FINANCE ACT - 2018 ..

04 Feb 2018 Views:3408

Prevention Of Money Laundering Act -2002 --U/S 45(1) And BAIL..

03 Feb 2018 Views:3229

Prevention Of Money Laundering Act-2002 (PMLA-2002)..

16 Jan 2018 Views:2779

13 Jan 2018 Views:2502

Prevention Of Money Laundering Act-2002 PMLA..

13 Jan 2018 Views:2557

Right to Know..

05 Jan 2018 Views:3097

A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATING TO FOREIGN TRADE..

29 Dec 2017 Views:3312

Enviornment protection is for saving universe..

28 Dec 2017 Views:2525

RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1860..

26 Dec 2017 Views:2035

PROBLEMS WITHIN THE EXISTING POLICE SYSTEM..

26 Dec 2017 Views:2680

LEGALITY : LEGALITY OF MARITAL RAPE..

26 Dec 2017 Views:3635

RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHAR LINKAGE..

26 Dec 2017 Views:1999

THE PARADOX OF PLEA BARGAINING..

26 Dec 2017 Views:3632

JOURNEY OF EVMs AMIDST CONTROVERSIES ..

26 Dec 2017 Views:2675

UIDAI suspends Airtel, Airtel Payments and Banks e-KYC License..

26 Dec 2017 Views:2394

2G Scam : The 2G Scam and much more..

26 Dec 2017 Views:3438

Kerala teen surveillance case: Invasion of Privacy and Imposition of Public Mora..

26 Dec 2017 Views:2087

Motherhood or Employment- the judicial perspective..

26 Dec 2017 Views:2804

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