Bringing you the Best Analytical Legal News
The West Bengal National University of Juridical Sciences (NUJS), Kolkata announces the 5th NUJS International Client Counselling Competition, 2026, a premier advocacy and skills-based event simulating real-world lawyer—client interactions.
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“Non-compete fee only seeks to protect or enhance the profitability of the business, thereby facilitating the carrying on of the business more efficiently and profitably.”
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Gujarat Govt amends Shops and Establishments Act, revising employment and service conditions for establishments with 20 or more workers.
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The IPO, which saw over 39× subscription, marked a landmark transaction in India’s equity capital markets and commenced trading on the BSE and NSE on 19 December 2025.
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In the case at hand, a written complaint was filed by an ex-student of Motilal Nehru National Institute of Technology, Allahabad alleging that during her Masters, a Lecturer had established a physical relationship with her against her will.
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The International Journal of Legal Research and Governance invites original research papers from academics, practitioners and students for its bi-annual peer-reviewed issue, with submissions open until 30 January 2026.
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Govt issues directions to protect Aravalli Range, imposing a ban on new mining leases and planning sustainable management to ensure ecological balance and stronger environmental governance.
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“Welfare schemes are concessions extended to Freedom Fighters recognising their contributions during freedom struggle, and therefore welfare schemes and concessions ought to be implemented scrupulously by following the terms and conditions.”
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The NUALS Securities Law Review invites original submissions on securities law and capital markets for its Volume 4 (June 2026), encouraging critical analysis of recent legal developments.
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“Under the Triple Test, the Trust’s activities were systemic and organised, aimed at fulfilling human wants, including spiritual or religious needs, while also involving commercial operations. Therefore, its functions were not purely religious or selfless but carried out in a commercial manner, thus falling within the definition of ‘industry’.”
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“Bhagavad Gita may be recognised as national (Rashtriya) Dharma Shastra. It speaks about internal and eternal truth… Bhagavad Gita cannot therefore be confined within a given religion. It is a part of Bharatiya civilisation.”
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RGSoIPL, IIT Kharagpur, in association with CoEPPLG, announces an online short-term certificate course on India’s New Labour Codes, focusing on law, policy, compliance and governance.
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The merger involves equity issuance by Ambuja to ACC shareholders and results in a post-merger change in Ambuja’s shareholding structure, marking a significant consolidation in India’s cement sector.
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“Liberty of a person accused of an offence would depend upon the exigencies of the case however it is possible that in a given situation, the collective interest of the community may outweigh the right of personal liberty of the individual concerned.”
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The Court also directed the IMC to file an action report in this regard, mentioning the data on the sterilization of stray dogs along with an affidavit of a senior officer.
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Shardul Amarchand Mangaldas advised Pune IT City Metro Rail Limited on awarding the operations and maintenance contract for Pune Metro Line III to global mobility major Keolis S.A.
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Dhirubhai Ambani University School of Law hosted the IndusAcX Summit 2025 at Gandhinagar, fostering industry—academia collaboration through panels, conclaves and executive legal education.
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Vartika was approached by a man claiming to be politically well-connected, especially to former Minister Smriti Irani, and he offered her membership of the National Commission for Women for Rs 25 Lakhs.
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Legis Sententia, the undergraduate blog of the Department of Law, University of Calcutta, invites rolling blog submissions from law students with no publication fee and DOI allotment on acceptance.
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