Bringing you the Best Analytical Legal News
The Supreme Court designated former Chief Justice of Manipur High Court and 6 other former Judges as Senior Advocates with effect from 17-9-2025.
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The Art Law Communion (ALC) is pleased to invite original and unpublished submissions, including articles, opinions, and case analyses, on any matter related to Art Law, or its intersection with other disciplines from motivated students, legal practitioners and research scholars.
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In this training session organised by Delos Dispute Resolution, the eminent panellists, comprising different legal professionals, discussed the structure, essentials, and considerations of an arbitral award.
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Filing an application under Section 17(4) before the Adjudicating Authority does not ipso facto permit the ED to retain the seized property unless it also complies with the requirements of Section 20. Failure to do so would amount to a violation of the express procedure established by law.
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“It is difficult to comprehend that an officer who had no adverse remarks in his entire career spanning 30 years, behaved and conducted himself in such a manner, compelling the Administrative Judge to categorize the District and Sessions Judge from ‘Very Good’ in 2009-10, down to ‘C’ (doubtful integrity) in 2010-2011.”
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The new framework repealed International Financial Services Centres Authority (Board for Regulation and Supervision of Payment and Settlement Systems) Regulations, 2024.
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“Once there is no denial of the fact that the husband is an able-bodied young man capable of earning, he cannot simply deny his legal obligation of maintaining of his wife equal to the status and strata.”
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A panel discussion was organised by SAM, Arbitral Women, and Wilmer Cutler Pickering Hale and Dorr on the proposed amendments to the Arbitration and Conciliation Act, 1996, via the 2024 draft bill as a precursor to the Delhi Arbitration Weekend.
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Discover the latest IGST and UTGST rate changes announced by the Finance Ministry, effective from 22nd September.
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The Court further restored the case of the file of the High Court for fresh decision in accordance with law as neither the High Court nor the Trial Court has enlisted the entire evidence available on record; therefore, it was difficult for the Court to take a decision with precision.
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The new GST Rates will come into effect on 22-9-2025 impacting a range of goods and services.
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Join judges, leading practitioners, scholars, and arbitration experts from across the globe at the 3rd Edition of Delhi Arbitration Weekend 2025 (DAW), a premier international forum designed to advance dialogue, share best practices, and highlight India’s pivotal role in shaping the future of global arbitration.
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“The Court cannot act as a mere post office or mouthpiece of the prosecution; it is required to apply its judicial mind to the material placed on record before it.”
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The accused is a prime suspect in a murder case, as he had previously harassed the deceased. However, the Court opined that he cannot be convicted based on the feelings of the deceased’s parents, when not a shred of evidence can be found which connects the accused with the crime.
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“Any attempt to stigmatize or marginalize an entire class of persons offends the guarantee of equality before law under Article 14 and freedom of expression with reasonable restrictions under Article 19(2).”
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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Explore key changes under the Central GST Third Amendment 2025, covering refunds, ITC, appeals, and e-commerce, reinforcing the government’s commitment to a robust, agile, and digitally responsive GST system, effective from 22 September 2025.
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As a part of DAW 2025, an external event organized by The International Bar Association in collaboration with Shardul Amarchand Mangaldas & Co., One Essex Court, and Osborne Partners, this report summarises the keynote address by Justice K.V. Viswanathan and the panel discussion by industry experts. The discussion delved into key challenges and evolving trends in arbitration, emphasising the importance of impartiality, transparency, and ethical standards.
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Commemorating a decade of the IBC, the programme brings together policymakers, practitioners, regulators, and academicians to provide a 360-degree understanding of insolvency law, its evolving challenges, and career opportunities.
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The Calcutta High Court recorded submissions that the alleged minor was in fact above 17 years, had married the petitioner, and was living with him as his wife with a child born out of the marriage.
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