Bringing you the Best Analytical Legal News
“The Constitution of India is blind to the differences between able-bodied and differently abled citizens in matters of providing equal opportunity to all citizens in all spheres of life, including employment, and envisages equality and non-discrimination.”
Continue reading
Allahabadia and his associates were barred from airing any show on YouTube or any other audio/video visual mode of communication over India’s Got Latent Row.
Continue reading
“The framework of the Customs Act clearly reflects the legislative intent to establish a distinct and unique procedure for the exercise of arrest powers by a customs officer”
Continue reading
Public transport, which is meant to ensure mobility and independence, instead became a site of fear and vulnerability for the victim, and any undue leniency to an accused caught at the spot, may embolden any future for perpetrators.
Continue reading
by Harshdeep Khurana*, Rachit Jain** and Aishwarya Vardhan***
Continue reading
Journal of the Campus Law Centre (JCLC) (ISSN: 2321-4716) is a peer-reviewed journal published by the Campus Law Centre, Faculty of Law,
Continue reading
The Journal Committee (“Committee”) at Dr. Ram Manohar Lohiya National Law University, Lucknow (“RMLNLU”), in collaboration with Lakshmikumaran & Sridharan, is organizing the 12th edition of the RMLNLU International Legal Essay Competition and Conference on Insolvency Law (“RILEC”). The Conference is to be conducted on 22nd March, 2025.
Continue reading
The amendment has been made vide Maharashtra Act 11 of 2025.
Continue reading
AMFI to issue detailed standards regarding Risk-Band including on or before 31-3-2025.
Continue reading
Moot Court Society of DME Law School invites participants to the JUSCOSMOS Moot Court Competition, 2025
Continue reading
Interest of Penalty has to be paid at Simple interest of 1% on outstanding amount.
Continue reading
“Section 154(5) of the Electricity Act, 2003 gives exclusive jurisdiction to the Special Court to determine civil liability in electricity theft cases.”
Continue reading
A quick legal roundup to cover important stories from all High Courts this week.
Continue reading
Welcome to the live blog of the 15th Vis Pre-Moot Competition 2025, hosted by O.P. Jindal Global Law School! We are excited
Continue reading
On 28-02-2025, the Institute of Constitutional and Parliamentary Studies (‘ICPS’) organized a program on “Constitution: A living Document, Journey of Democracy Challenges and New Dimensions”.
Continue reading
This report contains the keynote address by Vice President Jagdeep Dhankhar as Chief Guest at the Colloquium organised by India International Arbitration Centre (IIAC) at Bharat Mandapam in New Delhi.
Continue reading
Kerala High Court said that when a question of law or a point on merit is raised by the accused in a bail application, it is the duty of the bail court to decide that point. But that decision will be a prima facie finding at the bail application stage.
Continue reading
“It is not disputed that Masjid is a place used for religious purpose for praying Namaz etc., therefore, it comes within the definition of ‘Waqf’.”
Continue reading
Supreme Court said that according to the prosecution, the convicts had committed the murder of the deceased. Therefore, it is for the prosecution to connect the convicts to the murder by producing credible and legally admissible evidence.
Continue reading