Bringing you the Best Analytical Legal News
What lies ahead for privacy, surveillance, AI regulation, and digital governance in India? In Episode 02 of Law, Camera & Conversations, Advocate
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Maharashtra Government has empowered 12 officials to conduct inspections under the POSH Act, 2013 to strengthen workplace compliance.
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In a major controversy surrounding NEET-UG 2026, reports of a possible question paper leak, where a “guess paper” allegedly matched a significant
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HPNLU Shimla and NLIU Bhopal signed an MoU at the National Judicial Academy to strengthen academic collaboration, legal research and institutional engagement.
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“Non-maintenance of records is springboard for commission of offence of foeticide, not just a clerical error.”
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The Delhi High Court upheld an arbitral award holding that deduction towards Minimum Guaranteed CENVAT Credit (MGCC) shortfall was impermissible in the absence of an express contractual clause. The Court also ruled that limitation commenced from the date of actual deduction from final invoices and not from a prior notice contemplating such deduction.
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The Supreme Court held that a transaction involving receipt of money with an obligation to return it with promised interest constitutes a ‘deposit’ under the MPID Act regardless of nomenclature.
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UGC has issued a notification directing law institutions to strengthen the study of Bharatiya Nyaya Sanhita through deeper research, case studies, and integration of forensic-based learning into the curriculum.
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The Court held that a railway employee is not entitled to HRA when vacant government quarters, in the entitled category, are available.
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The Supreme Court held that a wife pursuing her professional career and living separately for her child’s welfare cannot amount to cruelty or desertion.
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The Jan Vishwas (Amendment of Provisions) Act, 2026 introduces key changes to the Damodar Valley Corporation Act, 1948, effective from 1 June 2026 revising Section 53 to introduce stricter penalties for violations of Section 17, including fines up to Rs. 10 lakh per offence and additional daily fines for continuing non-compliance.
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Delay attributable to suppliers falling in the category of controllable factors is equally applicable in accordance with Regulations 11 and 12, CERC Tariff Regulations, 2014.
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Explore Episode 2 of the SCC Online Training Video Series, focusing on the powerful “My Library” section and Browse features of SCC
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The Supreme Court held that a partition decree determining shares, possession, mesne profits and mode of sale can be executable without a separate final decree, setting aside M.P. High Court orders that stalled execution proceedings.
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Maharashtra National Law University Mumbai hosted the International Symposium on Fintech and the Future of Finance focusing on law, innovation, regulation, and AI.
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In this video, Adv Tarun Jain, author of Goods and Services Tax: Constitutional Law and Policy explains the Supreme Court’s landmark ruling
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The IBBI (Amendment) Regulations, 2026 introduce key changes to the governance of insolvency professional agencies, including the addition of a nominee director, stricter eligibility criteria and tenure limits for independent directors, and a revised process for appointing or renewing the Managing Director.
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In July 2025, the Supreme Court took suo motu cognizance of a newspaper article presenting alarming statistics on menace of stray dogs. Since then, the Court has periodically issued directions in this regard.
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The mandate covered title due diligence, regulatory and PLPA compliance assessments, and drafting of joint development and ancillary transaction documents for the group housing project.
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The Court held that deduction for shortfall in Minimum Guaranteed CENVAT Credit (MGCC) could not be made from the net contract value, as such an interpretation would effectively result in a double deduction unsupported by the contract terms.
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