Bringing you the Best Analytical Legal News
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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Emphasising judicial discipline, the Court expressed serious reservations about Division Bench decisions in Gulfisha Fatima, 2026 SCC OnLine SC 10 and Gurwinder Singh, (2024) 5 SCC 403 for making a clear departure from ratio laid down by the three-Judge Bench in K.A. Najeeb, (2021) 3 SCC 713.
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Faculty of Law, University of Lucknow successfully organised the 12th Inter-Collegiate Moot Court Competition 2026 with participation from 37 teams across institutions.
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The main aim of this initiative is to ensure that no child remains outside the education system and that all children are provided with opportunities for education, skill development, and a dignified future.
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The High Court noted that since the State Information Commission failed to record any findings on mala fide denial, unreasonable delay, or contumacious conduct, the penalty order lacked legal foundation and was therefore liable to be quashed.
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CAM advised SiCSem Private Limited on availing fiscal support from the Government of India for establishing India’s first SiC compound semiconductor Fab and ATMP facility in Odisha with a projected capital expenditure of INR 2,066.70 crore.
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The Court took note of the hallucination of facts in the Punjab and Haryana High Court’s order while setting it aside.
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The Jan Vishwas (Amendment of Provisions) Act, 2026 introduces key changes to the Electricity Act, 2003, effective from 1 June 2026 revising penalties for damage to electrical works, increases fines for non-compliance with orders, and omits certain outdated provisions.
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University Institute of Legal Studies, Panjab University hosted a special lecture on trade, tariffs, WTO law, and international trade regulation featuring Prof. Prabhash Ranjan.
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The Court stated that the act of throwing food into the River Ganga, including non-vegetarian food, could rightly be said to hurt the religious sentiments of the Hindu community.
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CAM advised Jana Small Finance Bank Limited on its preferential issue of 1,56,72,909 warrants to key investors on a private placement basis, subject to shareholder, stock exchange, and RBI approvals.
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Coming Soon in Episode 02 of Law, Camera & Conversations by SCC Times, Advocate Anusha Soni in conversation with Sajan Poovayya, Senior
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“Once an order of liquidation is passed and a statutory liquidator is appointed, the assets of the corporate debtor are required to be dealt with in accordance with Section 53 IBC i.e. the “waterfall mechanism” and the dues are to be paid in the order of priority set out in the section. Section 238 IBC contains a non-obstante clause giving primacy to the mechanism for distribution of the assets of the corporate debtor in the manner prescribed under the IBC.”
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CAM advised Jana Holdings Limited on the sale of 5,160,903 equity shares representing approximately 4.9% stake in Jana Small Finance Bank Limited to TVS Motor Company Limited for an aggregate consideration of INR 193.31 crore.
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Judges’ inquiry report in the Justice Yashwant Varma case has been submitted to the Lok Sabha Speaker and findings will be tabled in Parliament in due course.
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Cyprus Arbitration Day 2026 brought together leading practitioners, arbitrators, and policymakers to debate AI governance, geopolitical concerns, sanction constraints, investor-state arbitration, unsettled legal doctrines, and much more. Here are the key takeaways.
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Delhi High Court granted interim protection from arrest in an anticipatory bail plea arising out of a transaction involving unlisted NSE shares, observing that the MoU prima facie supported the applicant’s defence and that the e-mail describing the company as “seller” was insufficient to justify custodial action.
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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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At present, the Madras High Court has a working strength of 52 judges including Chief Justice.
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CAM advised Garware Technical Fibres Limited on its buyback of up to 16,17,500 fully paid-up equity shares aggregating to INR 110 crore through the tender offer route.
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