Bringing you the Best Analytical Legal News
“Such an order merely terminates the arbitral proceedings on account of the claimant’s default in filing the statement of claim and does not involve any adjudication or determination of the rights or obligations of the parties.”
Continue reading
“The place of detention is an administrative choice of the State and in absence of any breach of fundamental rights of convict, the request for transfer cannot be acceded to.”
Continue reading
Ksolare Energy is a company engaged in manufacturing solar inverters and providing smart energy solutions.
Continue reading
“Such decision should be left to the commercial wisdom of the Bank whose amount is involved,and it is always to be presumed that Bank shall take a prudent decision whether to grant the benefit under the OTS scheme, having regard to the public interest involved.”
Continue reading
The Legal Aid Centre, University School of Law and Legal Studies (USLLS), GGSIPU, is hosting Justice Spectrum: Rethinking Free Legal Aid in India on 4th November 2025. The event will feature a panel discussion, PIL drafting, quiz, and extempore competitions aimed at reforming India’s legal aid system and promoting access to justice.
Continue reading
The National Law Universities Students’ Association (NLUSA) has urged the Bar Council of India to revise AIBE 2025 eligibility norms to ensure parity for all final-year law students, citing discrepancies caused by differing academic calendars across universities.
Continue reading
A fresh wave of modernization to how bank customers in India manage nominations.
Continue reading
“Once copyright infringement is the core relief, incidental or ancillary reliefs, whether based on confidentiality, trade secrets, or passing off, do not affect maintainability of the suit as a whole.”
Continue reading
“Beyond the immediate family, such acts corrode social conscience, and strike at the hope of a society to be free from discrimination. If such practices are allowed to continue, it would send a message that human life has little value.”
Continue reading
Everest Reinsurance Company, IFSC Branch received the IFSCA Certificate of Registration for undertaking reinsurance business in IFSC as an IFSC Insurance Office at the GIFT City, Gujarat, India, on September 19, 2025.
Continue reading
“When the factum of an attempt of reconciliation and the absence of Mahar with the wife being prima facie established, there was no reason to doubt, or to find error in the views and holdings of the Family Court.”
Continue reading
Himachal Pradesh National Law University (HPNLU), Shimla, hosted the 4th Justice V.R. Krishna Iyer Annual Law Lecture, where Justice Sanjeev Khanna delivered a thought-provoking address on “The Preamble and the Basic Structure Doctrine.” The event also marked the inauguration of HPNLU’s new Digitized Library, reinforcing the University’s commitment to constitutional learning and digital academic innovation.
Continue reading
“The purpose of custody parole is to allow a prisoner to attend to pressing humanitarian or personal obligations such as funerals, last rites, or significant family functions, under strict supervision of the authorities. It is a temporary measure, humane in character, that ensures a balance between the interests of justice and human dignity.”
Continue reading
Through this strategic alliance, both firms intend to combine their legal expertise to support international clients navigating regulatory frameworks and investment opportunities across jurisdictions.
Continue reading
The Supreme Court Collegium recommended Justice Tara’s transfer from Delhi High Court in August, which was confirmed by Law Ministry on 14-10-2025.
Continue reading
Verification of weights and measures can now be done by a Government Approved Test Centre or by legal metrology officers.
Continue reading
The One-Week Online Certificate Course on Sports Law in India offered by Centre for Advocacy Research and Training in Sports Law at MNLU Mumbai aims to provide participants with an in-depth. understanding of the complex legal landscape that governs the world of sports within the Indian context.
Continue reading