Bringing you the Best Analytical Legal News
ESIC issued a circular clarifying the intent of circular on 11-12-2025 and compliance under Social Security Code.
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Justice Soumen Sen was appointed as Chief Justice of the High Court of Meghalaya on 26-09-2025 and took oath on 08-10-2025.
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The IPO comprised a fresh issue and an offer for sale, with IFC divesting part of its shareholding. Nephrocare’s equity shares were listed on Indian stock exchanges on 17 December 2025.
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“Law and order cannot be a ground for flouting a court’s order, as that would be inexcusable, amount to a breakdown of law and order, and ultimately lead to paralysis of the constitutional machinery.”
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The real test of the of India’s Labour Codes lies not only in enforcement but also in the structural limitations of the Codes themselves. Political will, Centre-State coordination, and genuine consultations with workers are essential to bridge the gap between legislative ambition and ground reality.
by Kartik Kanodia*
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“The incident is averred to have transpired within close precincts, specifically within the four corners of the walls of the shop premises. This description denotes a spatially confined and enclosed environment, shielded from casual public access and observation.”
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“The Magistrate undeniably is vested with the powers to accept the charge sheet as it is or independently apply his mind to the facts emerging from the investigation and take cognizance of the case, as he deems fit.”
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NLIU-CRIL invites original, unpublished manuscripts for Volume V of the Journal of International Law & Policy, covering key areas of public and private international law, human rights, trade, investment, and criminal law.
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by Siddharth R. Gupta* and Monika Gurjar**
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Shardul Amarchand Mangaldas advised KCC Buildcon Private Limited on the sale of its annuity road assets forming part of the Delhi—Amritsar—Katra Expressway under NHAI’s Hybrid Annuity Model.
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Artificial Intelligence (Ethics and Accountability) Bill, 2025 introduces a robust framework to ensure ethical AI use in India. It addresses challenges like algorithmic bias, misuse of surveillance, and lack of transparency by establishing an independent Ethics Committee, enforcing strict compliance standards, and prescribing penalties for violations.
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“Petitioner being a Doctor by profession, major in age, and knowing all the aspects relating to the donation of the kidney… thereto, her request has to be given due credence and accepted and put in action.”
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“Every woman shall be entitled to maternity benefit at the rate of her average daily wage for the period of her actual absence, including the day of her delivery as well as the days immediately preceding and following her delivery.”
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NLIU’s Centre for Parliamentary Studies invites original manuscripts for Volume IV of the Journal for Legislative Drafting and Parliamentary Research, focusing on constitutional law, legislative drafting, parliamentary studies and public policy.
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The Collegium recommended appointment of Chief Justices for High Courts of Uttaranchal, Meghalaya, Jharkhand, Sikkim and Patna.
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“Government is bound to give good health facilities to the citizens and it should reach to every citizen.”
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Madhya Pradesh has notified the Shops and Establishments (Second Amendment) Act, 2025, introducing digital registration, a Central Inspection System, and streamlined compliance processes.
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The Court stated that considering that Chandrashekhar is a sitting MLA and the alleged offences were allegedly committed by his party workers, the argument that there might be a larger conspiracy could not be ruled out.
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