Bringing you the Best Analytical Legal News
On 4-12-2025, the Reserve Bank of India issued 3 Repeal Directions and one Amendment Direction to harmonize and consolidate business authorization norms for co-operative banks. The move aims to enhance operational autonomy, expand credit outreach, and promote technology-driven solutions while ensuring strong regulatory safeguards.
Continue reading
The 4th IBA India Litigation and ADR Symposium organised by the IBA Asia Pacific India Working Group with the IBA Arbitration and Litigation Committees, is taking place on 5—6 December 2025 at the Taj Mahal Hotel, New Delhi
,
Continue reading
“Only the Southern Cult residents of Kancheepuram are entitled to Adhiapaka Mirasi. Northern Cult members may join only as ordinary worshippers.”
Continue reading
CAM advised Ashoka Buildcon Limited on Macquarie’s ~₹1,715 crore exit from its group entities, providing end-to-end transactional support on the divestment of stakes in Ashoka Concessions Limited and Jaora—Nayagaon Toll Road Company Private Limited.
Continue reading
RBI announced the slashing of Repo Rate from 5.50% to 5.25%.
Continue reading
“The petitioner claiming appointment on the basis of grandfather’s land being acquired almost 45 years back and claiming to be a project affected persons was contrary to the advertisement.”
Continue reading
Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
Continue reading
On 4-12-2025, the Reserve Bank of India issued 10 Amendment Directions to strengthen the credit information reporting process. The move aims to ensure more frequent, accurate, and timely submission of credit data by Credit Institutions to Credit Information Companies, thereby improving the quality and recency of reports used in credit underwriting and monitoring.
Continue reading
NLU Jodhpur’s Journal of Intellectual Property Studies invites original manuscripts on IP and allied laws for Volume X, Issue I, with submissions open until 25 January 2026.
Continue reading
by Rohan Muralidharan*, Ms Shobhana Krishnan** and Yogesh Srinivasan***
Continue reading
The directions are to be complied in letter, spirit, and execution, as they are indispensable to regulating the inbound flow of pilgrims and paramount for safeguarding the life, health and safety of every devotee visiting Sannidhanam and the Sanctity of the Holy Temple.
Continue reading
In a case pertaining to cyberfraud of Rs. 2,02,00,000 through digital arrest, the High Court issued sweeping directions to Additional Chief Secretary, Home, Director General of Police , Director General, State Crime Record Bureau and Cyber for issuance of necessary notifications, circulars, standard operating procedure etc., to handle the issue of rising cybercrime in State of Rajasthan.
Continue reading
On 4-12-2025, the Reserve Bank of India issued 7 amendment directions to improve Basic Savings Bank Deposit accounts. These changes aim to enhance customer service, promote financial inclusion, and align banking services with digitalization.
Continue reading
“Use of public does not necessarily mean by individual public but also includes use by Public Sector Undertaking/ Corporations”
Continue reading
The Court opined that a party seeking interim injunction in a passing-off action must produce concrete evidence of use, goodwill, and business turnover.
Continue reading
“The years of experience, of course, may have its own importance for the purpose of assessing the knowledge of an individual. However, for the purpose of litigation, a person who may be having vast knowledge like professor of law, may not be suitable to argue cases in the Court.”
Continue reading
Khaitan & Co represented the Book Running Lead Managers before the Bombay High Court in writ petitions challenging the WeWork IPO on grounds of alleged inadequate disclosures, with both petitions ultimately dismissed.
Continue reading
by Ajay Bhargava* and Phalguni Nigam**
Continue reading
The 2026 edition of AMU Law Society review, invites original submissions from students, scholars, and legal practitioners on the theme “Global Justice in Transition: Law, Reform, and Accountability in the 21st Century.” The deadline for submission is 15 February 2026.
Continue reading
“Ajay Devgan’s status as a sought-after brand ambassador, and a personality with millions of followers across social media platforms demonstrates the strong public association uniquely tied to his identity and his reputation among the Indian populace not limited to his fans.”
Continue reading