Bringing you the Best Analytical Legal News
V.M. Salgaoncar College of Law, Goa, announces the 4th Justice G.D. Kamat Memorial National Moot Court Competition 2026, offering law students a national platform for advanced advocacy.
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“Once security deposit does not fall within the purview of Section 2(g) of the Recovery of Debts due to the Banks and Financial Institution Act, 1993 defining “debt”, the Tribunal would have no jurisdiction, as per Section 17 of the same Act.”
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The 2nd NLIU-IALR Arbitral Award Drafting & Presentation Competition 2026 offers law students hands-on training in arbitral award drafting and oral advocacy through expert-designed arbitration problems.
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“The President of Jammu Kashmir Sharnarthi Action Committee which raised voice for the displaced persons was aggrieved by the unjust treatment meted out to the DPs of 1947 who were illegally displaced from PoJK, particularly regarding their recognition as Scheduled Tribe under Pahari Ethnic Group and issuance of a PSP Certificate.”
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A dispute arose between Karan Paul and K.P.H. Dream Cricket Pvt. Ltd. Owner of IPL franchise Punjab Kings which was to be decided by the Sole Arbitrator as per the Company’s Articles of Association.
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The transaction involved the transfer of 100% shareholding through share purchase agreements, marking a key infrastructure asset monetisation deal.
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“The investors were induced to deposit amounts in Indian currency with promises of receiving returns in dollars, including 2% daily, 60% monthly, and 720% annually. It was alleged that the total investment in the scheme exceeded Rs 50 crore.”
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Government Law College, Mumbai announces the 23rd Dinesh Vyas Memorial National Legal Essay Competition 2025—26, inviting law students nationwide to engage with contemporary constitutional, judicial and public law issues.
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“Once an individual, who is a major, has chosen his/her partner, it is not for any other person, be it a family member, to object and cause a hindrance to their peaceful existence. It is the bounden duty of the State, as per the Constitutional obligations casted upon it, to protect the life and liberty of every citizen.”
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Nirma International Conference on Law (NICL) 2026 invites scholars to engage with climate change and corporate governance through interdisciplinary legal research and dialogue.
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The theme of the 2026 Conference is “Insolvency Law and Policy: Geopolitics and India’s Journey To 2047”.
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Dharmashastra National Law University, Jabalpur invites submissions for Volume 1, Issue 1 of The Vantage, an interdisciplinary journal exploring law, society, and indigenous wisdom for sustainable justice.
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“Well settled principles for assessing the deceptive similarity lays emphasis on visual appearance as well as the phonetic similarity i.e. that the marks have to be judged by the eye as well as the ear.”
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The merger involves equity issuance to Orient shareholders, cancellation of cross-holdings, and regulatory approvals, representing a key consolidation move in India’s cement and infrastructure sector.
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“Under Section 139 of the NI Act, there is a presumption that the holder of a cheque received the cheque of the nature referred to in Section 138 NI Act for the discharge, in whole or in part, of any debt or other liability. This presumption can be rebutted by evidence led in trial.”
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Solventia — Journal of Insolvency & Bankruptcy Laws invites original submissions for Volume III, Issue 1 on contemporary domestic and international insolvency and bankruptcy law themes.
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No specific allegation was made that the petitioners, who were not members of a scheduled caste or scheduled tribe, had intentionally undertaken an act to insult, intimidate or humiliate the first informant, who is a member of the scheduled caste.
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Once arbitral award attains finality up to the Supreme Court, separate civil suit challenging underlying transaction on grounds of fraud is barred by Section 5 of the Arbitration Act and principles of finality.
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