Bringing you the Best Analytical Legal News
The National Youth Parliament offers students an immersive simulation of parliamentary procedures, debates, legislative business and policy discourse. Participants will assume portfolios such as MPs, Ministers and Whips, engaging in Question Hour, Zero Hour, motions and bill discussions
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“Since there is allegation against the petitioner for his links with Al-Qaeda and the act alleged against the petitioner having ramification over national security and safety of local people at large.”
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The firm’s Capital Markets and sectoral experts guided the BRLMs, Kotak, J.P. Morgan, Goldman Sachs and Axis Capital, through the transaction, which opened on 11 November 2025.
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“When a person’s identification is at issue, the information that is most beneficial in determining his identity is considered a relevant fact. On their own, certain pieces of evidence may seem devoid of significance, but when considered in conjunction with other facts, they may become relevant.”
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This is the largest public offering by an Indian ed-tech company to date. The deal, executed through SEBI’s confidential filing route, saw strong investor demand with 1.81x overall subscription.
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“A bare perusal of the Patta reflects that the land in question was sold out for Rs.312 to Baijnath and Sargarmal in the year 1916. The said Patta nowhere reflects that the land was sold out at a concessional rate. Further, there is no stipulation in the said Patta regarding its user.”
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The NHRC has issued notices to the Chief Secretary and the Director General of Police, Rajasthan, calling for a detailed report on the matter within two weeks.
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The Court further directed that all State Governments must notify Eco Sensitive Zones around all Tiger Reserves, including buffer and fringe areas, no later than 1 year from the date of this judgment.
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“If, any statements are published or spoken any imputation concerning any person intending to harm or knowing or having reason to believe that such imputation will harm the reputation of such person, it is said that it is expected to defame that person.”
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The NHRC sought detailed report from the Chief Secretary and Director General of Police, Jammu and Kashmir, within two weeks.
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Once the film is resubmitted after carrying out excision Nos. 5 and 6, CBFC shall examine the film following the prescribed procedure and issue fresh certification, within two weeks of re-submission.
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“The petitioner, a minor student of Class XII, has lost both her parents and is presently under the guardianship of her maternal uncle. In such exceptional circumstances, while granting compassionate appointment to the stepmother, the competent authority was duty bound to ensure the safety, security, and future welfare of the petitioner.”
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by Sugandh Kochhar* and Sohini Mukerjee**
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“Permitting quashing of proceedings, in matters, in which the offence is against society, would be a mockery of the process of law and the criminal justice system.”
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In a significant fintech consolidation move, Shardul Amarchand Mangaldas & Co. advised Groww on its USD 150 million acquisition of Fisdom, involving a full equity purchase and a post-closing rights issue for ESOP payouts. The transaction underscores SAM’s depth in complex M&A and regulatory strategies.
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Read how RBI’s 2025 Trade Relief Measures strengthen India’s export resilience.
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The Court held that FSL Report was not enough in the absence of any proof that the recovered weapon was indeed used in the commission of the offence.
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“The financial health of the State Bar Councils is integral to maintaining professional standards, ensuring the independence of the Bar, and enabling the efficient discharge of statutory duties.”
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Identity of the person making the purchase, or the value of the transaction, is not conclusive to determine whether the transaction or activity is for a commercial purpose. Dominant intention or purpose is required to be seen.
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Senior officials, industry experts, academics and legal practitioners discussed regulatory pathways to build India’s open-data ecosystem for AI development.
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