Bringing you the Best Analytical Legal News
The inaugural session of the 4th edition of Cyprus Arbitration Day set the tone with discussions on the evolving international arbitration landscape, the influence of AI in dispute resolution, the importance of human judgment, and Cyprus’ emergence as a regional hub linking Europe, the Middle East, and Asia.
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The Delhi High Court upheld the eviction of a widow and her son from the in-laws’ property under the Senior Citizens Act, holding that shared household rights under the Domestic Violence Act do not create proprietary rights and cannot override senior citizens’ right to peaceful residence.
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The acquisition involves nearly 20 acres of land in Gurugram’s Sector 81 and Sector 86, earmarked for residential development under licenses issued by the Department of Town and Country Planning, Haryana.
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Supreme Court dismissed SLP filed by BMRCL challenging Karnataka High Court judgment restoring arbitral award in favour of Navayuga Engineering Company, reiterating limited scope of interference under Sections 34 and 37, Arbitration and Conciliation Act, 1996 and upholding award including finance charges as compensatory claim.
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“The right to make a representation implies that the person detained must be informed of his right to make a representation to the authority that has made the order of detention at the time when he is served with the grounds of detention so as to enable him to make such a representation and the failure to do so results in denial of the right to make representation and renders the order invalid.”
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Can insolvency law balance ESG concerns with creditor certainty? In this insightful interview, Dr. Jonatan explores environmental claims in bankruptcy, ESG liabilities
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This article aims to examine the NEET-UG 2026 paper leak, its implications for fairness and public confidence, and the legal and institutional reforms necessary to protect the integrity of public examinations in India.
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“When the institution of the judiciary and this Court was put on trial, it became the duty of this Court, at that moment, to stand up for itself and the institution”
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The Supreme Court held that a digitally signed order is the final and binding order of the Court and that corrections or refinements to a dictated draft before signing are permissible so long as they do not materially alter the judgment.
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The M3M LawStrings Pickleball Premier League Season 2 concluded in New Delhi with Pahwa Panthers emerging as winners in India’s first pickleball league for the legal fraternity.
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Govt has ordered strict compliance with timely wage payments across ministries, CPSEs, and contractors.
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Allahabad High Court: In a habeas corpus writ petition filed by mother seeking custody of a 21-month-old minor child,
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On the eve of Cyprus Arbitration Day 2026, experts gathered to kick-start the event with an evening full of insightful panel discussions on international arbitration landscape, India as an arbitration seat, BITs and DTAAs, and much more.
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BCI has issued a notice to the State Bar Council of West Bengal seeking details on Mamata Banerjee’s enrolment and legal practice status.
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In the case at hand, the Punjab Pollution Control Board raided a company at the time when its Chairman Emeritus switched political allegiance from AAP to BJP.
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Shardul Amarchand Mangaldas & Co. advised Brookfield India Real Estate Trust on 360 One’s INR 1,125 crore investment in Arliga Ecoworld.
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The Court directed the confiscation of the property where a claim, which was presented to be based on a will, but was in substance an attempt to obtain judicial recognition of a benami transaction.
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The Court stated that although it would have been appropriate for the State to proactively coordinate and ensure that its instrumentalities discharge their respective obligations, the failure to do so does not give any right to the Special Area Development Authority (SADA) and Jal Nigam to shed their responsibilities and deny the residents their basic entitlement.
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Urging the parties to resolve the Rs 30,000-crore estate dispute via mediation, the Supreme Court had appointed former CJI Dr D.Y. Chandrachud to act as mediator.
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