Bringing you the Best Analytical Legal News
“An independent and efficient judiciary is the bedrock of any democracy. In India, the increasing complexity of legal disputes burgeoning caseloads and evolving dimensions of justice delivery have necessitated continuous judicial education.”
Continue reading
Pursuant to the order of the Supreme Court on 30-5-2025, the NBE had filed an application seeking time extension saying that it needs to increase the number of centres by two-fold.
Continue reading
ECI introduced the Index Card to promote accessibility of data at the constituency level for all stakeholders and disseminate across multiple dimensions to avoid delays in data availability and dissemination.
Continue reading
“The driving force and character of a school is rooted not in profit maximisation but in public welfare, nation building and the holistic development of children. The primary objective of a school is to impart education and inculcate values, not to operate as a business enterprise.”
Continue reading
Justice Nath addressed the conference on the theme- “The Indian Dispute Extravaganza: The Changing Face of Disputes Involving Indian Parties”.
Continue reading
The session on ‘Navigating the Evolving Landscape: Impact of the 7th Edition of SIAC Rules on India-Related Arbitrations’ explores the transformative impact of the SIAC 7th Edition Rules on India-related arbitrations.
Continue reading
Delhi High Court has unveiled the Draft Arbitration Rules, 2023, inviting public feedback until 05-07-2025. The draft aims at streamlining arbitration procedures and enhancing institutional efficiency, laying down comprehensive filing norms, encouraging institutional arbitration, and more.
Continue reading
In a compelling lecture hosted by the British Institute of International and Comparative Law in collaboration with 39 Essex Chambers, Chief Justice of India, Justice BR Gavai, reflected on the judiciary’s vital role in safeguarding the rule of law, particularly in the context of resolving commercial disputes.
Continue reading
Explore the latest cases reported in SCC’s Income Tax Reports (ITR) Volume on Income tax deductions, Depreciations, Reassessment, Appeal and much more.
Continue reading
Lord Michael Briggs is the UK Supreme Court Judge and the Right Hon Lord of Westbourne.
Continue reading
“If a certificate, as sought by the petitioners, advances the welfare, interests, and rights of the petitioners or the class/category they fall in, particularly when their rights originate from the Articles of the Constitution, without offending any of the rights of the third parties and without doing violence to any statutory provisions, the Court need not hesitate to step in and to issue appropriate directions to issue the certificate.”
Continue reading
Book Review by Varun Vats, Senior Panel Counsel, Central Government, Delhi High Court and Central Administrative Tribunal (Principal Bench), New Delhi, Counsel for UPSC | Addl. Standing Counsel, Municipal Corporation of Delhi.
Continue reading
“The appointing authority has no discretion to refuse withdrawal if the request is made before the notice period lapses and before the retirement has actually taken effect. The employee cannot be treated as functus officio during the notice period”.
Continue reading
Interviewed by Anish Mishra1
Continue reading
Sharmistha Panoli, a law student, was booked for allegedly making blasphemous remarks against Prophet Mohammad on social media.
Continue reading
The Court further directed the Registry to register the instant suo-motu cognizance as suo motu writ petition and relist the matter on 10-6-2025.
Continue reading
The 3rd Edition of the International Conference organised by ICA took place on 05-06-2025 at Church House Westminster, London.
Continue reading
“The fact that IndiaMART provides an option for a seller to choose the brand of its products specifically describing its goods cannot, prima facie, be held to be a ground to hold that it aids and abets the infringer in displaying the counterfeit products of a particular brand.”
Continue reading
The 3rd Edition of the International Conference on ‘Arbitrating Indo-UK Commercial Disputes: Synergizing India—UK Arbitration Practices’, unfolded on 5-06-2025 in London.
Continue reading
Counsel for the respondent stated that a total amount of Rs 95,00,000 has been paid to the witnesses/complainants by the applicant.
Continue reading