Bringing you the Best Analytical Legal News
RBI has issued Amendments to LEF and ITE Frameworks through the Commercial Banks — Concentration Risk Management Amendment Directions, 2025, clarifying prudential treatment and strengthening risk practices.
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The Rajiv K. Luthra Foundation and NLU Jodhpur have signed an MoU to establish the Rajiv K. Luthra—NLUJ Accessibility Lab, a first-of-its-kind facility focused on disability inclusion and accessible legal education.
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CCI has jurisdiction to investigate allegations of abuse of dominant position in the broadcasting market, irrespective of TRAI’s regulatory framework.
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Cyril Amarchand Mangaldas advised Swiss Parenterals Limited and its promoter on the sale of the remaining 30% stake to Eris Lifesciences Limited through a preferential allotment deal worth ₹423.30 crore.
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SEBI grants in-principle approval to register Highways Infra Investment Trust as InvIT, unlocking highway assets, boosting monetisation, and expanding investor opportunities nationwide.
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A quick legal roundup to cover important stories from all High Courts this week.
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RBI issues amendments to Gold Metal Loan Scheme to streamline regulations, expand scope, and boost ease of doing business.
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The Court observed that administrative procedures should avoid complexity, redundant requirements, and unnecessary burdens, which waste time, expense, and disturb peace of mind.
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“Even assuming the married lady had some relation prior to her marriage with the applicant, and that the applicant had lent money to her on assurance of marriage, that cannot be construed as giving a license to the applicant to post objectionable post over the social site.”
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The Court directed that directions issued in L. Muruganantham v. State of T.N., 2025 SCC OnLine SC 1444, shall be extended to all the States and the Union Territories, to ensure that the principles are adopted mutatis mutandis within their prison systems as well.
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Framework to provide structured resolution for delay & disruption claims in India
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“No religion prescribes that prayers should be performed by disturbing the peace of others nor does it preach that they should be through voice amplifiers or beating of drums.”
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The Court ordered reconsideration of a herbicidal composition patent application.
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Ministry of Consumer Affairs has notified the Legal Metrology (General) Sixth Amendment Rules, 2025, introducing standards for Evidential Breath Analysers. These rules define specifications, features, and compliance requirements for alcohol measurement instruments to enhance public safety and fight alcohol abuse.
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“Copyright protection is granted to an artistic work under the Act, only if the said work meets the threshold of originality.”
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The Reserve Bank of India has repealed the guidelines on enhancing credit supply for large borrowers and issued six amendment directions to strengthen prudential norms, improve bank balance sheets, and enhance regulatory oversight.
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2025 SCC Vol. 9 Part 5: Explore the latest Supreme Court Cases on Arbitration, Civil Procedure Code, Consumer Commissions, Election Law, NI Act, Service Law, and IBC.
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Day 1 of the 4th IBA India Litigation and ADR Symposium explored key issues shaping India’s legal landscape, including the rule of law, judicial independence, access to justice, and cross-border dispute resolution.
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BPL Ltd., having knowingly entered into the bill discounting agreement, was bound by its terms. Since it defaulted on repayment for years, the stipulated 36% compound interest could not be considered burdensome or oppressive.
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“Prolonged incarceration without trial amounts to infringement of right of an accused enshrined under Article 21 of the Constitution of India.”
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