Bringing you the Best Analytical Legal News
Justice Vipul M. Pancholi’s journey to the Supreme Court of India is a testament to his legal expertise and commitment to the principles of justice.
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Rajasthan RERA directed the allottee to clear dues and the promoter to pay delayed interest at 10.80% per annum from 30 November 2021 to 9 April 2025, with the two amounts set off against each other.
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The Court warned that permitting reopening of quashing orders on the basis of subsequent matrimonial disputes would fundamentally defeat the object underlying exercise of jurisdiction under Section 528 BNSS.
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Introducing the SCC Online Advocates Directory, a verified professional ecosystem designed to enhance visibility, showcase legal expertise, and create a searchable database
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The Transgender Persons (Protection of Rights) Amendment Act, 2026, effective from 25 May 2026, revises key definitions, removes the explicit right to self-perceived gender identity, and updates provisions on identity certification and gender change procedures.
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“It is trite to state that when the validity of a Will is to be determined, the overall terms of a Will, the intention of the testator and the surrounding circumstances have also to be seen.”
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The Madhya Pradesh High Court granted anticipatory bail to the appellant, holding that the SC/ST Act is not applicable to a person who himself belongs to a Scheduled Tribe community — and that the State’s failure to verify CCTV footage despite court directions, combined with the appellant’s status as a government servant, left no ground for denial of bail.
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The Madhya Pradesh Government’s notification dated 6 March 2023 outlines a comprehensive list of compoundable offences under the Motor Vehicles Act, 1988, replacing all previous notifications on the subject.
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The Collegium recommendations were declared on 27 May 2026 following Collegium meetings held on 22 and 27 May 2026.
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The NGT directed respondents, including the Forest Department and DRMB, to submit a progress report of Phases I and II of the Delhi Ridges.
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Delhi High Court set aside an assessment order passed under Sections 143(3) and 144-B, Income-tax Act after finding violation of principles of natural justice, holding that the assessing officer failed to communicate the status of the assessee’s adjournment request and ignored the reply filed by the assessee.
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The Court did not grant any relief to the third consortium member, Abir Infrastructure Private Limited, as it had not filed an appeal challenging the High Court judgment.
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The Karnataka High Court enhanced the motor accident compensation awarded to the husband and children of the deceased housewife from ₹7,60,000 to ₹10,02,888, correcting the notional income and adding future prospects that the Tribunal had failed to award
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by K.P. Pramodh Kumar*, Arjun Suresh** and Fasila Saleem***
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Shardul Amarchand Mangaldas & Co. advised the Resolution Professional and Monitoring Committee in the CIRP of Jaiprakash Associates Limited.
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The Ministry of Home Affairs has set up a High-Level Committee on Demographic Changes to study shifts in population patterns across India, particularly those linked to illegal immigration and other factors.
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The Court remarked that child marriage is a social evil that is required to be eradicated from this country. Eradication of child marriage is not merely a statutory goal; it is a constitutional imperative.
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The National Shipping Board Rules, 2026 aim to strengthen India’s maritime governance by establishing a structured and effective advisory body.
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Supreme Court upheld the conviction of the husband under Sections 302 and 498-A IPC in a dowry death case, rejecting the claim of suicide. The Court held that medical evidence showed a case of homicidal hanging, supported by ante-mortem injuries and absence of typical ligature marks not suicide.
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