Bringing you the Best Analytical Legal News
NUALS Kochi announces the National Trial Advocacy Competition 2026, offering law students a realistic courtroom trial experience through online qualifier rounds and offline advanced rounds simulating full criminal trial proceedings.
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RBI revises FEMA export and import of currency norms between India, Nepal, and Bhutan to simplify cross-border travel and trade while ensuring compliance.
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The object of the Muslim Women (Protection of Rights on Divorce) Act is to secure the dignity and financial protection of a Muslim women post her divorce which aligns with the rights of a women under Article 21 of the Constitution of India.
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Symbiosis Law School, Hyderabad observed a three-day Constitution Day programme featuring academic sessions, cultural reflections, quizzes, and activities to promote constitutional awareness.
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“A party who approaches the court with unclean hands or by withholding material documents and/or information is disentitled to any reliefs from the court.”
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“The Chinese national by committing forgery in his visa extended its validity from 2020 to 2022 though it had expired in the year 2020.”
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Catch up with the latest developments in Family and Personal Laws across various High Courts and Supreme Court.
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The petitioners were engaged in large scale hawala transactions and illegal international cricket betting that were conducted through a Super Master Login Id and by creating subordinate Ids for individual bettors and earning commission.
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The 4th NLIU—India Foundation Constitutional Law Symposium 2026 invites papers exploring the intersection of constitutional law and emerging technologies.
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SCC Online has officially signed a Memorandum of Understanding (MoU) with the Data Security Council of India to collaborate on cybersecurity, data protection, competition, AI and emerging technologies.
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Explore the key legal developments of November 2025, featuring CCI’s power to examine patented product disputes, dead worm found in Veg Biryani, deletion of disallowance against Aishwarya Rai Bachchan, grieving father bribing ambulance, woman’s death at Jammu-based Super Specialty Hospital and Rajasthan bus fire tragedy.
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ILS Law College, Pune announces the National Consultation on Clinical Legal Education and Access to Justice, marking the Golden Jubilee of its Legal Aid Centre and inviting institutions to present legal aid initiatives.
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“There is huge amount of betting on each of the horse races and therefore, a monopoly of any race by any owner/ ‘family unit’ would have the potential of rigging of horse races.”
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RBI issues directions and notifications on credit facilities, prudential norms, governance, asset classification, and compliance for banks and financial institutions.
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“There was no reason for the Revenue Officer to give false opinion or fabricate a certified copy of the document, and hence the submission of fraud deserves to be rejected on this count alone.”
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SCC Online has officially signed a Memorandum of Understanding (MoU) with The Dialogue, to foster a robust ecosystem for legal and policy research.
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ICFAI Law School, Dehradun announces the N.J.Y. Memorial International Moot Court Competition 2026, to be held on 7—8 February with national and international teams competing across multiple rounds.
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The respondent submitted that no arbitration clause existed in light of the IRDAI Circular dated 27-10-2023 and Gazette Notification dated 23-1-2024, which had de-notified and superseded arbitration clauses in fire insurance policies.
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The Court explained that when weighing an application on parity, it is ‘position’ of the accused in crime, i.e., his role, that is the clincher.
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The workshop focuses on enhancing consumer awareness on trademarks, addressing deception in branding, and safeguarding buyers from confusingly similar or counterfeit products in the marketplace.
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