Bringing you the Best Analytical Legal News
Discover the latest legislative updates from September 2025, including all updates on new GST Rates, Foreign Legislations, State Legislations, Rules, Notifications; and more.
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2025 SCC Vol. 8 Part 2: Explore the latest Supreme Court Cases on Arbitration, Constitution, Criminal Law, and Customs.
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The problem that Malabar Gold now faces is that several posts/materials/stories are being posted on social media platforms against it by random persons seeking to connect Malabar Gold with the neighbouring country.
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“Anupam Mittal could not be alleged to have committed any offence in his personal capacity.”
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Cabinet approved a 3% increase in Dearness Allowance and Dearness Relief for Central Government employees and pensioners, effective from July 2025.
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NLUJAA has invited submissions for Volume 9 of its flagship peer-reviewed journal, NLUA Law Review. The journal welcomes contributions in the form of research articles, notes, case comments, and book reviews from students, academicians, legal professionals, and researchers. Submissions due by 21st December 2025.
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The power envisaged under Section 34(4)(b) of the IBC is a power to recommend the replacement of the particular Resolution Professional on facts specific to that individual and is not a general power that could be exercised by the IBBI for issuing the Circular.
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The Faculty of Law, University of Lucknow, organised a departmental lecture where Dr. Shivani Katara delivered an engaging talk on the Right to Legal and Safe Abortion. The session explored the MTP Act, women’s bodily autonomy, and the ground realities of access to safe abortion in India.
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The settlement was preceded by complex cross litigation and arbitration actions between the AGCO Group and TAFE, spanning over a year plus, across various fora in India (Supreme Court, Madras High Court, Egmore Commercial Court, etc.) and overseas (ICC arbitrations seated in London).
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This landmark transaction will help establish that Indian debt capital markets have the ability and depth to finance such large ticket acquisitions and is one of the largest acquisition financings in the Indian healthcare space.
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Explore the key legal developments of September 2025, featuring the CCI’S abuse of dominance case against GMR Hyderabad Airport, CESTAT’S exemption of service tax for Education Welfare Society, SEBI on liability in partnership, EPFO stakeholder claims.
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“The evidence, whether oral, documentary, or circumstantial, falls short of establishing the essential ingredients of the alleged offence of bribery.”
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Interviewee: Radhika Ghosh1
Interviewed by Akshitaa Mathur2
“A balance has to be struck to protect individual liberty of accused and to secure an environment that is free from any fear in the hearts of victims of the alleged perpetrators. Although grant of bail is a discretionary exercise, the courts must be cautious to exercise the discretion judiciously.”
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“Bihar Prohibition and Excise Act does not prohibit sale etc. of the non-alcoholic substances in conformity with the standard set by the BIS”
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As part of its 9th Foundation Day celebrations, Himachal Pradesh National Law University (HPNLU), Shimla, hosted a series of literary events like Flash in Five, Spin a Tale, and Wall of Words encouraging students to showcase their creativity, imagination, and storytelling skills, reflecting the university’s commitment to fostering holistic growth alongside academic excellence.
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“The case at hand exhibits an exceptional factual prism, impelling a deeper scrutiny beyond the conventional principles governing the subject. Unfortunately, the High Court while passing the impugned order also overlooked the germane factual position and saw the issue as merely being one of cancellation of bail.”
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“Time and again this Court has cautioned the Courts to eschew the tendency to pass strictures and remarks against the public servants unless the same was absolutely necessary for disposal of the case and the concerned officer has been put to notice.”
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The Court observed that merely because the girl had now given birth to a child the acts of the applicants could not be brushed aside.
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