Bringing you the Best Analytical Legal News
“The alleged conduct of concerted practice by NSE and BSE of prescribing standard agreement flows from the regulatory architecture and therefore, does not attract the provision of Section 3(3) of the Competition Act, 2002.”
Continue reading
“Regrettably, there has been no statement, no expression of responsibility from the political party viz., Tamilaga Vetri Kazhagam regarding the occurrence, either in their official twitter account or in other social media regretting the stampede that has taken place.”
Continue reading
Litigants might fear that seeking justice through the courts could leave them in a worse position than they were in before initiating legal proceedings. This could seriously impact access to justice and consequently the very rule of law.
Continue reading
“The recording of filthy language and abusive words in the pleadings is unwarranted and inappropriate. Hence, it is directed that not only the individual officer but all judicial officers of the State Judiciary shall take due precautions to avoid the use of such abusive or filthy language and words.”
Continue reading
Currently, Allahabad High Court’s working judicial strength is 110 against sanctioned strength of 160.
Continue reading
The accused had challenged the maintainability of five different charge-sheets which were the offshoots of a single Charge-sheet and were registered as five different cases before the Sessions Court.
Continue reading
“It was arguable that an educated person had executed a document which was registered and then claimed ignorance of the nature of the transfer, which could not be fathomed.”
Continue reading
The cash-for-jobs scam pertains to allegations that individuals paid bribes to secure employment in the Chennai Metropolitan Transport Corporation during Senthil Balaji’s tenure as Transport Minister.
Continue reading
CAM acted as legal counsel to Adani Road Transport Limited, a wholly owned subsidiary of Adani Enterprises Limited, in relation to its signing of definitive agreements to acquire 100% equity stake in Yashodhan Highways Private Limited and KN Highways Development Private Limited from DRN Infrastructure.
Continue reading
“Defendant 1 is circulating fabricated videos of Ravi Shankar on Facebook and on other independent websites, utilizing advanced AI technologies, including ‘deepfake’ tools, to digitally impersonate the plaintiff’s voice, facial expressions, persona and likeness, thereby creating a false impression amongst the world at large that Ravi Shankar is personally speaking, endorsing or promoting the content therein.”
Continue reading
The victim after her marriage was being taunted for belonging to a particular community (Scheduled Caste).
Continue reading
Report by Khaitan & Co, Aon and Ladies Who Lead spotlights gap between compliance and inclusion
Continue reading
Maharashtra Govt amended Factories Rules to introduce digital compliance, updated licensing, safety reforms, and inclusive protections for modern, transparent, and worker-friendly factory governance.
Continue reading
“BCCI must endeavour to take an expeditious decision on similar representations, as they are dealing with the hopes and aspirations of young children, who we presume have been working hard to excel in cricket and must also consider if any relief could be granted to such players”
Continue reading
“It made no difference whether the NI Act proceedings were initiated prior to initiation of IBC proceeding or thereafter as it was a settled principle that natural persons could not escape from their personal liability under Section 138 of the NI Act.”
Continue reading
The conference aims to generate consensus among stakeholders regarding the contours of this emergent fundamental right, deliberate implementation strategies, and examine its situatedness within global climate justice discourses.
Continue reading
“The Ancient Monuments and Archaeological Sites and Remains Act, 1958 was made by the legislature of the day expressing the solemn desire and wish of the people of the Country to preserve their heritage and historical ethos. The Tughlakabad Fort is one such ancient monument which is of national importance, and reflects our historical ethos and heritage and therefore, needs to be preserved.”
Continue reading
“After accepting the policy, and availing the premium year after year, the insurer cannot later repudiate the claim on the ground of some ambiguity. In such cases, the principles of estoppel come into picture, which prevents the insurer from taking advantage of its own failure in disclosing the entire aspect with respect to the coverage of insurance.”
Continue reading
The MoU aims to provide students with meaningful opportunities for industry exposure, professional training, and practical insights into the functioning of the legal profession.
Continue reading