Bringing you the Best Analytical Legal News
“The Mumbai Metro Rail Corporation Limited entered into a contract, entailing the design and construction of specific stations and tunnels in the Mumbai Metro Rail Project, the bid for which was made by L&T-STEC JV Mumbai before the introduction of Goods and Services Tax.”
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by Dr Aman Amrit Cheema* and Bhumi Tandon**
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The Shirin Paul Ph.D. Scholarship is established to support researchers undertaking doctoral research in animal law.
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Justice Pavankumar Bhimappa Bajanthri was appointed as Chief Justice of Patna High Court in September 2025.
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The Supreme Court’s direction ensures that UBS Switzerland AG will be protected from ex parte adjudication in Indian criminal proceedings. This safeguard will remain in place until the Court examines the issue of serving notice through diplomatic channels.
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“It is strange, but true that despite making an in-depth analysis of facts and allegations raised against the petitioner, the Trial Court has rejected the bail application of the school Prinicipal and remanded him to custody.”
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The Centre for Business Law and Economics, HPNLU Shimla, is organizing a National Conference on “Tax Reforms in India: Pathways to Economic and Social Justice” on February 27th and 28th, 2026. The event invites academicians, researchers, policymakers, and professionals to discuss India’s evolving tax landscape and the implications of the new Income Tax Act 2025 and BNSS reforms.
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by K.P. Hemanth Kumar* and K.P. Pramodh Kumar**
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“A commercial activity involves investment of capital, profit and loss and co-operation of labor; on the other hand, the professional service of rendering advice in law is dependent upon one’s own academic qualification and individual skill. These peculiar and distinctive features of the legal profession do not permit its inclusion in commercial or semi-commercial activity, establishment, or institution.”
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“In case of passing an order to drop the execution proceedings on the ground of any technicality, the Judgment Debtor is not precluded under law to file a fresh application for execution providing correct particulars for making the execution petition executable.”
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In August the Collegium had recommended Justice Sreedharan’s transfer to Chhattisgarh High Court, which was later modified by the Collegium after reconsideration was sought by the Government.
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“When the injured is silent about the involvement and role of the respondents, then under these circumstances, the statements of other witnesses hardly make any difference.”
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“It shows blatant and deliberate design on the part of petitioner to continue to protract the trial court proceedings, which is with the obvious aim to frustrate the respondent into giving up the lis.”
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“If such data is not preserved, there is likelihood that the same may get lost and may not be available to the petitioner in support of his defense.”
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Prior to being elevated to the Supreme Court, Justice Alok Aradhe served as Chief Justice for the High Courts of Telangana and Bombay and also as Judge in Karnataka, Jammu and Kashmir and Madhya Pradesh High Courts.
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“The petitioner was not a person doing clerical or menial jobs but was a qualified graduate who had received specialized training in his field of work.”
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A notice under Section 148-A(b) of the Income Tax Act, 1961 was issued to the assessee, stating that income had escaped assessment under the provisions of Section 147, regarding sale, purchase of properties and contractual receipts.
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In the present case, Auto Color Paints mistakenly reported purchase invoices as sales in GSTR-1 from 2017—18 to 2022—23, resulting in a loss of Input Tax Credit amounting to ₹18.53 lakh. After the supplier refused adjustment, the applicant approached AAR, Tamil Nadu, seeking relief under Section 97 of the CGST Act.
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