Bringing you the Best Analytical Legal News
“Merely because charges for online booking are included in the tax measure does not imply that the State has encroached upon the Union List.”
Continue reading
The Competition is open to students who are currently enrolled in any Five-Year Integrated Course in Law in India, provided that the institution is officially recognized by the Bar Council of India, or to students who are currently enrolled in an undergraduate law course at any Central University in India.
Continue reading
“As an accused,Shahjahan Sheikh does not have a right to be heard at the stage of investigation or have a say in the matter of an appointment of an investigating agency.”
Continue reading
“This is nothing but an intransigent attempt to justify an unjustifiable act in the teeth of law declared by the Supreme Court.”
Continue reading
“Though there was no progress in the trial and even the charge was also not framed and the applicant was incarcerated since 22-12-2021, however, the material on record prima facie showed the applicant’s involvement in the crime.”
Continue reading
In Dheeraj Mor v. High Court of Delhi, (2020) 7 SCC 401 it was held that the members of the Judicial Service of a State could be appointed as District Judges either by way of promotion or via Limited Departmental Competitive Examination.
Continue reading
Explore latest Cases reported in SCC’s High Court Cases (HCC) on medical laws governing medical eligibility, registration, licensing, organ transplant rules, disability, and standards for criminal medical negligence in India.
Continue reading
“Imposing fetter on maintainability of revision petition will be to restrict a right which is conferred by legislature. However, accused shall show tangible cause for not being present before Appellate Court concerned to receive his judgment and resultantly not being in custody at the time of filing/hearing of his revision petition.”
Continue reading
Border Security, Asylum and Immigration Bill 2025 marks a digital turning point in UK’s immigration law, highlighting the growing role of social media in cross-border movement and the government’s push to counter tech-enabled smuggling tactics.
Continue reading
“The petitioner is grievously bereft of the invaluable opportunity to fulfill her natural and fundamental role as a mother the nurturing, upbringing, and intimate bonding with her child.”
Continue reading
“The Municipal bodies shall also undertake a special drive to remove stray dogs and other animals from city roads while ensuring that minimum physical harm is caused to them.”
Continue reading
The theme for the summit is Evolving Paradigms in Corporate Governance: Navigating AI, ESG, and Board Accountability in the Digital Era.
Continue reading
The Court had granted bail to the accused whose bail had to be denied due to a typographical error.
Continue reading
Lok Sabha Speaker Om Birla formed a 3 Member Inquiry Committee after MPs’ proposal to examine March 2025 fire incident linked to recovery of unexplained burnt cash at Justice Yashwant Varma’s residence.
Continue reading
The competition will be conducted in Hybrid Mode, with offline participation for Indian Teams and online participation exclusively for International Teams.
Continue reading
The Public Interest Litigation calls for clear, time-bound judicial directions to ensure India’s disability rights framework aligns with both its legal obligations and moral responsibilities.
Continue reading
The arbitration involved complex contractual issues including those relating to minimum guarantee, take-or-pay obligations, etc.
Continue reading
A 4th generation lawyer, Justice Jamshed Burjor Pardiwala assumed office as Judge of the Supreme Court of India on 09-05-2022 and is in line to become the Chief Justice of India in 2028. Justice Pardiwala is expected to serve a two-year and three months term as Chief Justice of India from 03-05-2028 to 11-08-2030.
Continue reading
“The cancellation of the Domicile Certificate would have civil and evil consequences, as such a right of hearing was mandatorily required to be provided to the aspirant, which admittedly has not been provided.”
Continue reading
“Notification dated 18-1-2023 for the JAG Scheme providing only 3 vacancies for female candidates as against 6 vacancies for male candidates is against the concept of equality as enshrined in the Constitution”.
Continue reading