Bringing you the Best Analytical Legal News
In the present case, the lessee challenged the fixation of fair rent but did not seek a stay of its operation before the appellate or revisional for a.
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Students, scholars and practitioners are encouraged to submit Articles, Case Notes, Legislative Comments and Book Reviews offering fresh perspectives on contemporary law. Manuscripts must follow GSLR guidelines and be submitted via the official portal by 25 December 2025.
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“If crossing railway tracks is accessible or easy even for a three years old child, it implies a systemic failure of the Railway to restrict access.”
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Understand BCI’s 2025 rules for foreign lawyers practicing in India and impact on cross-border legal practice.
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CHRIST (Deemed to Be University), Delhi NCR is organizing its 6th Christ Vijay Sondhi Memorial Moot Court Competition with its preliminary rounds online on February 2 and 3, 2026 and advanced rounds on campus on February 13 and 14, 2026, and is accepting registrations for the same.
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The Court considered how the timing of a Show Cause Notice by Customs Department impacts the owner’s liability.
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In a key automotive sector transaction, Lakshmikumaran & Sridharan Attorneys advised the Toyota Group on acquiring the Ravindu Motors dealership business, strengthening Toyota’s market footprint in Karnataka through the newly rebranded Bharat Toyota network.
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“The complete embargo on the appearance of Advocates in Industrial adjudication is confined to conciliation proceedings alone.”
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“Such practice not only delays the conclusion of the trial but also adversely affects the fundamental right to speedy trial guaranteed under the Constitution.”
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Cyril Amarchand Mangaldas advised the book running lead managers on the ₹66,230 million IPO of Billionbrains Garage Ventures Limited (Groww), which saw strong investor demand with an overall subscription of 17.60 times.
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Pakistan’s judiciary faced upheaval as two Supreme Court judges resigned after the 27th Constitutional Amendment created a Federal Constitutional Court and curtailed Supreme Court powers
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“There is intelligible differentia in providing differential treatment in NCC for persons belonging to different genders. The NCC Act does not contemplate an NCC Division for transgenders.”
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Cyril Amarchand Mangaldas advised Pine Labs Limited on its ₹38,999.08 million IPO and the reverse merger of its Singapore holding company into the Indian entity, handling NCLT/NCLAT filings, regulatory clearances, and all aspects of the offering.
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“The decision to reject the claim on technical grounds, despite their own acknowledgment of administrative fault, reflects a hyper-technical and insensitive approach inconsistent with the welfare nature of the ex-gratia scheme.”
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The merger consolidates manufacturing capabilities, strengthens operational synergies, and marks one of the significant corporate restructurings in India’s automotive sector.
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Gov has notified the DPDP Rules to establish a robust framework for privacy, consent, security, and governance in India’s digital ecosystem.
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“The police directed the petitioner to deposit Rs 6,34,383 for providing police assistance in taking possession of the secured asset whereas the loan amount to be recovered was only Rs 9,90,000.”
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Centred on “Cyber Harassment, Virtual Conduct, and Criminal Accountability,” the competition featured rigorous rounds, expert judging panels, enhanced prizes, and special SCC Online access for participants.
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The Court took suo motu cognizance of a news report which mentioned that four disabled government employees were compelled to climb stairs daily due to a dysfunctional lift and lack of any disability friendly infrastructure.
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