Bringing you the Best Analytical Legal News
Delhi High Court held that a bank cannot unilaterally reduce the interest rate on a court-attached fixed deposit without notifying the affected parties or obtaining the Court’s directions and upheld the Single Judge’s order directing payment of interest at the higher rate.
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Karnataka High Court considered a complaint against an advocate who allegedly continued practising for nearly a decade without clearing the All India Bar Examination (AIBE), despite the two-year limit on provisional enrolment. The Court also examined the scope of the Bar Council’s disciplinary powers and the complainant’s right to initiate criminal proceedings.
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The conclave aims to explore the rapidly evolving digital marketplace and the impact of e-commerce on businesses, consumers and society. It will provide an interdisciplinary platform to examine contemporary challenges relating to consumer protection, data privacy, intellectual property, competition, artificial intelligence, digital advertising and media ethics.
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The Court held that, on the admitted lapse and the bail already granted to a co-accused, regular bail was warranted.
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The Court noted that the Social Investigation Report does note the character of the neighbourhood and suggested that some protective custody may be appropriate but did not record any criminal antecedents or any specific material indicating that he is a hardened offender.
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Bringing the power of dialogue to the forefront, the Indian Mediation Federation’s ‘An Evening with Mediators’ highlighted the need to move beyond legislative recognition towards building a credible, trusted and accessible mediation ecosystem, where public confidence, institutional strength and professional competence shape the future of dispute resolution in India.
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Khaitan & Co advised ITOCHU Corporation on its acquisition of a portion of the equity securities of Aegis Terminal (Pipavav) Limited from Aegis Vopak Terminals Limited, facilitating ITOCHU’s participation in India’s first independent ammonia storage terminal at Port Pipavav, Gujarat.
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The Calcutta High Court held that no infringement of a right relating to the trade name or other intellectual property had been alleged, hence the suit was maintainable before the Commercial Division.
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As the High Court entered its eighth decade, the CJI expressed the hope that it would continue to combine the wisdom of its history with the courage to embrace change.
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At the ICC India Arbitration Conference 2026, a fireside chat on monetary remedies examined the challenges of establishing and quantifying damages in arbitration, emphasising early expert engagement, credible evidence, proof of causation, reliable damages methodologies and the distinction between proof of loss and its quantification.
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The Board will recommend and monitor welfare schemes, advise the Central Government and review social security expenditure.
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Only 3rd/4th/5th year LL.B. and LL.M. students are eligible for the course. Selection is strictly based on the review of the Resume.
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Watch the EBC book release of In Chambers: A Young Lawyer’s Guide to Practice, Ethics, and Advocacy by Talha Abdul Rahman (AoR,
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The parties’ marriage gave rise to multiple matrimonial proceedings, culminating in a decree of divorce passed by the Family Court on the ground that an earlier decree for restitution of conjugal rights had remained uncomplied with. The wife challenged the said decree in the present appeal.
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“Where a juvenile is found guilty of the offence alleged to have been committed, he simply cannot go unpunished, but what punishment should be awarded, must be left to the Juvenile Justice Board constituted under the Act.”
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Supreme Court rules that DVC’s Sinking Fund contribution and depreciation are both permissible components of electricity tariff and holds that reopening an issue settled by a binding precedent violates Article 141 of the Constitution.
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Psyllium seeds, tariff item 1211 90 13, exempted from CGST, IGST and UTGST under notifications dated 27 October 2026.
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The High Court held that in a case of warrant case, in the absence of legal heirs on the death of the complainant during the proceedings, right of legal heirs of the deceased complainant to continue prosecution.
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Delivering the special address at the ICC India Arbitration Conference 2026, Justice Manish Pitale highlighted the need for judicial specialisation, a stronger arbitration Bar and a robust ethical framework to strengthen India’s position as a preferred seat of international arbitration.
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