Bringing you the Best Analytical Legal News
University of New South Wales, Australia conducted the private law moot bringing together leading mooters from Australia and around the world and is focused exclusively on private law and commercial legal issues.
Continue reading
The new Bills of Lading Act, 2025 replaces the outdated and inadequate provisions with a structured and simplified legal framework.
Continue reading
The Court stated that if the minor left immediately on being allegedly sexually assaulted by pushing away the accused where was the occasion for the accused to extend threat. The sequence of events, as narrated by the minor, does not clearly establish that the alleged threat was made with the intention to cause alarm.
Continue reading
As per the Rules, Chanda Kochhar should have distanced from the meetings which were held for loan sanction, because of conflict of interest. However, not only did she participate in the meeting, but she also sanctioned the loan under urgent category.
Continue reading
2025 SCC Vol. 6 Parts 1 and 2: Explore the latest Supreme Court Cases on Minority Institutions, Land Acquisition, and Abuse of Process of Court.
Continue reading
Food and Public Distribution Department has mandated e-KYC verification in India’s food subsidy system to strengthen transparency, curb misuse, and streamline ration card issuance through digital governance.
Continue reading
JSA advised Allianz Group on the binding agreement entered between Allianz SE’s wholly owned subsidiary Allianz Europe B.V. and Jio Financial Services Limited to form a 50:50 domestic reinsurance joint venture in India, subject to receipt of statutory and regulatory approvals.
Continue reading
In contempt of a custody order of the Court, the alleged contemnor had taken the children from Hyderabad to Bhopal without the permission of the contempt petitioner.
Continue reading
In the present case, initiation of the voluntary liquidation was a voluntary commercial decision taken by the shareholders. It is open to the shareholders, where no prejudice is caused to any stakeholder, to reconsider and reverse their decision, particularly when the process has not proceeded to an irreversible stage, such as distribution of assets.
Continue reading
UN General Assembly had requested the ICJ to issue opinion on questions framed vis-a-vis States’ obligations for the climate system. During the proceedings, 91 written statements and 62 written comments were filed by the States and international organizations.
Continue reading
The Court presumed that the absence of a reason for not disclosing the higher amount in the Agreement to Sell (‘ATS’), and the lack of explanation for payment of sale consideration disguised as rent is likely to evade taxes. This suppression made the 1982 ATS illegal, and against the public policy as per, Section 23 of the Contract Act, 1872.
Continue reading
LKS Attorneys has recently announced their senior level promotions, elevating Eight lawyers from Associate Partners to Partners and one Chartered Accountant from Associate Director to Director.
Continue reading
“Unless the attention of the court is drawn to the specific consequences that would follow on account of the conviction, the person convicted cannot obtain an order of stay of conviction.”
Continue reading
When any investigating agency, on the intimation from the ED, commences investigation then the ED can investigate into those aspects provided there are “proceeds of crime” of the predicate offence. However, if no such case is found, then the ED cannot suo-motu proceed with the investigation.
Continue reading
“The scope of Section 34 review, though narrow, does permit the court to excise patently illegal portions of an award, even if a granular item-by-item objection was not pleaded, so long as the broad ground was raised and both parties had opportunity to address.”
Continue reading
CAM advised the lead managers, JM Financial Limited, Citigroup Global Markets India Private Limited, J.P. Morgan India Private Limited and Nomura Financial Advisory and Securities (India) Private Limited in connection with the IPO of Anthem Biosciences Limited.
Continue reading
IFSCA’s 2025 framework sets out registration, governance, and currency norms for TechFin and Ancillary Service Provider, ensuring compliance, oversight, and transparent financial operations.
Continue reading
“The Furlough Scheme has to be read as a whole, and an employee cannot contend that the beneficial part of the scheme is admissible and the part which provides for furlough period not being counted towards retiral dues separately is not sustainable.”
Continue reading
Cyril Amarchand Mangaldas has selected Legora as its firm-wide Generative AI platform, marking a significant milestone in its journey to become an AI-first organisation..
Continue reading
“Mere prolonged detention or socio-economic hardship cannot outweigh the serious and grave nature of allegations involving offences against national security.”
Continue reading