Bringing you the Best Analytical Legal News
SAM advised the CoCs of three Arshiya Group entities in an NCLAT-approved multi-CIRP asset sale ensuring operational continuity and value maximisation.
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“In grave offences like honour killing, bail is a carefully guarded exception, balancing liberty with justice and societal order. Judicial vigilance and societal awareness are crucial in eradicating the heinous crime.”
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In the case at hand, the Chandigarh Housing Board rejected jhuggi dwellers’ claim for allotment of flat under the Chandigarh Small Flats Scheme, 2006 without giving them opportunity to be heard.
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CAM advises Swiggy Limited on its ₹10,000 crore QIP, one of India’s largest consumer-tech equity offerings and the second-largest non-banking QIP.
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“Any landing and taking off area for aircrafts together with runways, aircraft maintenance space, passenger facilities and including aerodrome would come with the ambit of the term ‘Airport.’”
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SEBI has notified governance provisions for Market Infrastructure Institutions to strengthen oversight.
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A quick legal roundup to cover important stories from all High Courts this week.
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ESIC advised registration under Social Security Code, 2020 mandatory for all establishments but later clarified it was for SPREE awareness; compliance once rules are notified.
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“An order, which does not reflect even minimum application of mind, cannot be saved by filing an affidavit claiming that there was material based upon which such approval could have been granted.”
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The Faculty of Law, University of Lucknow organised the Alumni Nyaya Bandhu Advocates Meet 2025, bringing together alumni advocates to strengthen engagement with the Department of Justice’s pro bono framework and promote accessible justice.
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“If immediate remedial measures are not initiated on a war-footing, this Court may be constrained to issue adverse orders against both the Temple Advisory Committee and the Devaswom Officers.”
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In the case at hand, the petitioner’s banquet hall in Bareilly was being demolished by the Bareilly Development Authority.
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Members of the Bar/Parties-in-Person have been advised avail hybrid mode of appearance through video conferencing facility in their matters listed before the Courts.
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NLUA Law & Policy Review (NLUALPR) invites original submissions for Volume X, seeking scholarly articles, case comments, and book reviews across diverse legal and policy themes, following rigorous peer-review standards.
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Dubai Court had directed Simplex Infrastructure to pay AED 9.59 millions to a prominent Dubai based MEP contractor in unpaid dues for MEP work executed nearly a decade ago.
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CCI issues a cease and desist order against anti-competitive trade practices against Maharashtra Liquor Associations and holds their office-bearers accountable for violating the rules of Competition Act.
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NALSAR University of Law announces the Fox & Mandal—NALSAR Mediation Tournament 5.0, a premier ADR competition featuring strategy qualifiers, on-campus mediation rounds, training sessions, and participation from leading national and international law schools.
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“Article 51A of the Constitution of India mandates that it shall be the duty of every citizen of India to cherish and follow the noble ideals which inspired our national struggle for freedom and to defend the country and render national service when called upon to do so.”
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SEBI has eased geo-tagging requirements for NRIs during digital re-KYC. NRIs can now complete due diligence without being physically in India. The updated app ensures security with random action prompts, time stamping, GPS verification against proof of address, and prevention of spoofed IP connections.
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The investment, announced on November 25, was made by funds managed by KKR along with participation from new investor PSP Investments of Canada, reinforcing confidence in India’s education sector.
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