Bringing you the Best Analytical Legal News
Reported by Nipun Bhatia
A team of SLS Pune represented by Disha Bhardwaj (Speaker), Sunaina Sharma (Speaker) and Samriddhi Kumar (Researcher) won the NLUO International Maritime Arbitration Moot (IMAM) Competition 2020 organized by National Law University Odisha in partnership with Bose & Mitra & Co., held from 20-23 August 2020.
No surrender of tenancy without agreement or decree; Continuous acceptance of rent entitles tenant to repossession: Bombay HC
Know Thy Judge | Justice Prasanna B. Varale’s remarkable journey from Nippani to the Supreme Court of India
Advocate Entitled to Agreed Professional Fees Adjustable Against Compensation Amount: Delhi HC Dismisses Client’s Appeal on Failure to Prove Payment
Government Law College, Kozhikode Announces 10th Adv. M. Ratna Singh Memorial National Moot Court Competition 2026 | Register Now
Supreme Court: High Court Cannot Substitute Mandatory Injunction with Compensation When No Such Relief Is Claimed
Pharmacies Can Sell Below MRP But Cannot Display Vague Discount Boards; Drugs Controller’s Licensing Condition Upheld: Kerala High Court