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The Insolvency and Bankruptcy Law Division (IBLD) of the Centre for Business Laws and Taxation (CBLT), Rajiv Gandhi National University of Law (RGNUL), Punjab, invites submissions for its Call for Blogs on “Contemporary Issues in Insolvency and Bankruptcy Law.” The initiative aims to foster analytical research and expert discussion on evolving insolvency frameworks in India and beyond.
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DAKSH released a report on the functioning of 10 tribunals of commercial relevance to shed light on the reveal issues that have kept the tribunals from fulfilling the promise of efficient adjudication.
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“Since several influential persons are among the encroachers, the District Administration and Police appear reluctant to cooperate with the HR & CE Department in removing the encroachments.”
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“Most often the worst sufferers of the familial disruption are the helpless children who are entrapped in the bitter feud between two warring couple without any fault of their own.”
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Collaboration enables Amity to deliver consistent, personalized communications, driving stronger lead activation and enriched student experiences.
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The Court further emphasised the well-settled legal principles that bail is the rule, and jail is the exception, and that an accused must be presumed innocent until proven guilty.
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Dharmashastra National Law University (DNLU), Jabalpur, through its Student Law Journal (SLJ), in collaboration with Singhania & Co. and TheLegalVoice, announces the DNLU—SLJ Essay Writing Competition 2025 on the theme “Contemporary Developments in Corporate and Commercial Law.” The competition invites entries from law students and researchers across India.
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The petition by special leave challenged the decision of Himachal Pradesh High Court which had held that Section 163-A of the H.P. Land Revenue Act, 1954 was manifestly arbitrary and unconstitutional.
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FSSAI prohibited the use of the term “ORS” in food product branding, labelling, and naming, citing consumer deception and violations of food safety regulations.
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This article explains the concept of personality rights and how a surge in celebrity lawsuits is reshaping the law on identity, privacy, and digital misuse in India.
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“Air India is clearly vicariously liable to compensate the respondent for the negligence, namely the presence of hair follicles in the food packet, even though the food packet may not have been prepared by them, but only through their agents, namely Ambassador Pallava.”
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“The use of trade name ‘ALCHEM’ on the defendant’s packaging material in addition to the generic names is likely to cause confusion in the mind of customers of average intelligence.”
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“The petitioner had, for no reasons, raised doubts as to the credibility of the Steering Committee and had not made even a minimal effort to ascertain the true facts or the correct legal position before invoking the jurisdiction of the Court.”
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The 3rd Samanvay International Mediation Competition (SIMC) 2025 reaffirmed HPNLU Shimla’s unwavering commitment to advancing the cause of Alternative Dispute Resolution and nurturing the next generation of legal professionals equipped with the skills of dialogue, empathy, and collaboration.
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NDTV is one of the leading entities in news broadcasting and digital journalism in India. It is engaged in news broadcasting, digital journalism, and the production of content across multiple platforms.
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The Centre for Research in International Law (CRIL), National Law Institute University (NLIU), Bhopal, invites original and unpublished manuscripts for its International Law Blog. The platform encourages scholarly discourse on contemporary international law and policy, including human rights, trade, investment, and criminal law.
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“A meaningful reading of Sections 20, 118 and 139 of the NI Act makes it clear that a person who signs a cheque and delivers it to the payee remains liable unless he successfully rebuts the statutory presumptions.”
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The Rajiv Gandhi National University of Law (RGNUL), Punjab, invites submissions to the RSRR Rolling Blog—a dynamic platform for students, researchers, and professionals to engage with contemporary legal and socio-legal issues. The blog welcomes original submissions of 1,500—2,000 words on emerging topics in law and policy.
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The report is a starting point for reform, it gives policymakers and civil society a clearer sense of where attention is needed; but the work of reform requires persistent, coordinated action across data governance, institutional capacity and on-the-ground legal assistance.
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