Bringing you the Best Analytical Legal News
“When legislature confers the function of adjudication on an authority under the statute, the same can be performed by such authority within the four corners of the power conferred on it.”
Dr. Ram Manohar Lohiya National Law University, Lucknow is the venue for the 2023 Global Rounds of the Foreign Direct Investment Moot.
Welcome to the 13th National Moot Court Competition Live Blog DAY 3: 12th February 2023 10.42 A.M – Khushi, the
After an extensive tenure of 6 years, Justice S. Abdul Nazeer retires today. During this time, Justice Nazeer had been a part of some path-breaking decisions such as- Right to Privacy, Triple Talaq, Ayodhya verdict etc. Justice Nazeer has also been the part of the Constitution Bench which decided upon the validity of Central Govt’s 2016 Demonetisation Scheme.
The court has reversed the US District Court order that had barred the enforcement of a law passed by Southern District of Indiana, requiring the medical providers to dispose of foetal remains via burial or cremation instead of as “medical waste” stating that the law violated the First Amendment.
by Ishan Chauhan† and Harshdeep Singh††
Gujarat National Law University is organizing the 2nd Edition of GNLU International Conference on Business, Law and Public Policy (GICBLP)
Centre for Law and Agriculture, National University of Advanced Legal Studies(NUALS), Kochi is seeking contributions by way of call of
About the Event ILM Law School, Gurugram is pleased to announce the “Youth Parliament Competition 2022” to be held on 10th -11th
Bombay High Court: The issue before the Court in the instant matter was that between a secured creditor (defined in
“The speed limits on most of our roads are in the vicinity of 70 to 90 km. But many of them cannot even handle traffic that moves over 20 or 30 km. This is compounded when it rains and when the potholes are not visible, as in the case of the hapless victim we are dealing with.”
Gauhati High Court: The single Bench of Michael Zothankhuma, J., disposed of the writ petition and held that a cousin cannot be
Interviewed by Nisha Gupta
by Aarushi Jain† and Yojit Pareek††
Inerviewed by Nisha Gupta
The Board of Editors of Trade, Law and Development is pleased to invite original, unpublished manuscripts for publication in the Winter ’22