Bringing you the Best Analytical Legal News
India has revised the definition of “acid attack victims” under the Rights of Persons with Disabilities Act, 2016, expanding its scope beyond external disfigurement caused by violent assaults.
Continue reading
As the global disputes community prepares to gather in London, this year’s London International Disputes Week arrives at a moment when international arbitration and dispute resolution are confronting challenges that extend far beyond the confines of procedural rules.
Continue reading
Symbiosis Law School, Noida won the 1st LC-1 R.N. Mittal National Memorial Moot Court Competition hosted by Law Centre-I, Faculty of Law, University of Delhi.
Continue reading
In Episode 02 of Law, Camera & Conversations, Advocate Anusha Soni speaks with Sajan Poovayya, Senior Advocate, Supreme Court of India, and
Continue reading
Prima facie, it appears to be a case of civil liability where husband purchased the car in his wife’s name, did not pay cost thereof and subsequently, when the car was returned, the civil suit filed by the complainant de facto was withdrawn.
Continue reading
Centre for Intellectual Property Rights, National University of Advanced Legal Studies announces a national seminar on music, mental health, and law with a call for papers.
Continue reading
The Delhi High Court has upheld the interim injunction in favour of Saregama India, holding that while Ilaiyaraaja retains independent copyright in the musical composition of “En Iniya Pon Nilave” under Section 13(4), Copyright Act, he had no rights over the lyrics or sound recording.
Continue reading
Government Law College Ernakulam announces a National Conference on shaping the future of legal education through innovation, practice, and reforms.
Continue reading
A petition was filed against NTA, the body conducting various exams in India, in the aftermath of the NEET-UG paper leak controversy.
Continue reading
Discover the life, judgments, and contributions of Justice K.V. Viswanathan, who is one of the few lawyers, who have been elevated directly from the Bar to the Judgeship of the Supreme Court of India, thereby enhancing the Bar’s representation.
Continue reading
Society for Dignity Law and DEI Policy, WBNUJS invites submissions for the inaugural issue of its Triannual Newsletter on dignity, inclusion, and social justice.
Continue reading
The National Sports Governance (National Sports Board) Rules, 2026 aim to transform sports administration in India by ensuring transparency, accountability, and athlete-centric governance.
Continue reading
The Court also urged the media to avoid recording statements of the persons who are likely to be potential witnesses or accused, as it may unnecessarily prejudge the outcome on certain issues, which are yet to be investigated.
Continue reading
The Supreme Court has notified partial court working days from 1 June to 12 July 2026 and constituted vacation benches under the Supreme Court Rules, 2013. Regular court functioning will resume from 13 July 2026.
Continue reading
Cyril Amarchand Mangaldas advised Elevation Capital V Limited and its affiliates on the sale of equity shares of One97 Communications Limited through block trades on NSE and BSE. The transaction was executed for an aggregate consideration of approximately ₹963.6 crore.
Continue reading
The Cinematograph (Certification) Amendment Rules, 2026 remove the priority scheme for film certification, eliminating provisions allowing expedited examination upon payment of higher fees.
Continue reading
Cyril Amarchand Mangaldas advised JSW Energy Limited on the sale of 25 million equity shares of JSW Steel Limited through screen-based trades on NSE and BSE. The transaction represented approximately 1.02% of JSW Steel’s equity share capital and was valued at around ₹3,150 crore.
Continue reading
The Court also took note of the State’s contention that the anticipatory bail was granted in a very hurried manner, as the death occurred on 12 May at night, the post-mortem was conducted on 14 May, the anticipatory bail application was filed on 14 May, and the same was allowed on 15 May.
Continue reading
Learn how to use SCC Online’s My Library and Browse features to access judgments, legislation, law reports, articles, treaties, and curated legal
Continue reading