Bringing you the Best Analytical Legal News
The prosecution alleged that the co-accused established bogus firms under different names and that transactions of these firms were carried out by accused Vibhor Rana using the bank IDs and passwords of his associates and employees, thereby facilitating the illegal sale of the cough syrup.
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“It does not mean that a proportionate part of a husband’s income is to be awarded to the wife and children, rather the maintenance must be in proportion to the needs of the children. The amount of Rs 50,000 per month was a meager amount for the two daughters of growing age and it was inadequate and very less.”
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Himachal Pradesh National Law University, Shimla invites submissions for Shimla Law Review Volume VIII (2025–26), a UGC-CARE indexed law journal, across multiple categories with no thematic restriction.
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Ministry of Labour and Employment issued a corrigendum to clarify enforcement dates under the Code on Social Security, 2020. It confirms earlier notifications from May 2023 and November 2025 regarding provisions related to the Employees’ Pension Scheme, 1995 and repeal of EPF Act clauses. The update ensures transparency and avoids ambiguity in compliance with Sections 15, 16, 143, and 164 of the Code.
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“Mere filing of an appeal cannot and does not operate as a stay of the order appealed against, unless an order of stay operation of the same has been passed.”
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K.R. Mangalam University, Gurugram announces the 1st Justice K. Subba Rao Memorial Inter-University Moot Court Competition, 2026, a national-level advocacy competition honouring the legacy of a former Chief Justice of India and fostering courtroom excellence among law students.
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Where prosecutrix unequivocally resiles from allegations in a voluntary statement under Section 164 CrPC, no grave suspicion survives to warrant framing of charges under Sections 328 and 376 of the IPC.
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A structured internship focusing on research, case analysis, and contemporary developments under the IBC
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The Court clarified that it had not adjudicated upon the merits of title or succession and expressly left those issues open to be decided by a competent forum in accordance with law.
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HPNLU, Shimla has extended the deadline for submissions to the Fifth Volume of the HPNLU Law Journal, inviting interdisciplinary socio-legal manuscripts across multiple categories until February 15, 2026.
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Fox & Mandal successfully represented Karan Paul before the Punjab & Haryana High Court in a high-profile arbitration concerning the Punjab Kings IPL franchise. The Court appointed Justice Harinder Singh Sidhu (Retd.) as sole arbitrator to adjudicate the chairmanship dispute in KPH Dream Cricket Private Limited, marking a key procedural milestone in the shareholder dispute.
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The 13th Edition of Avtar Singh’s Law of Arbitration and Conciliation is set to release soon, incorporating recent legislative developments, landmark judicial pronouncements, and evolving arbitral practice in India.
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“If any age of superannuation was to be included or read into the scheme, the same could only be done by a proper amendment and not by any recommendatory letter.”
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The transaction, India’s largest disclosed private credit deal in the telecom sector, was structured to support Vodafone Idea Limited’s capital expenditure and business growth.
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Attorney-client privilege is not a vestige of professional etiquette; it is the living spirit of constitutionalism.
by Devadipta Das*
The Court issued specific direction to the Trial Court to expedite the hearing… particularly when the petitioner is languishing under incarceration for more than 8½ years.
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“Such a method is not only fatal to animals but poses a grave and imminent danger to human life as well, as any unsuspecting person may come into contact with the live electric traps laid for illegal poaching.”
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ILS Law College announces the 14th Justice V. M. Tarkunde National Parliamentary Debate 2026, a premier Asian Parliamentary debating tournament bringing together students from across India for three days of rigorous discourse and advocacy.
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Indian Women in International Arbitration (IWIA) has launched the Indian Women Arbitrators Database through tri-city events in Delhi, Mumbai and Bengaluru to address gender disparity in arbitrator appointments.
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Presence of aggressive stray dogs on streets are causing grave risk to the lives of children, elderly people and vulnerable sections of society and also unabling them to access streets and parks because of the fear of being attacked and bitten by the rabies infected stray dogs.
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