Bringing you the Best Analytical Legal News
The Court stated that this dialogue became very popular because it was the perception of a common man, but the reason for it, of course, was not the judicial officers alone, but the State and its police, as a judicial officer can’t decide the cases without sufficient staff and police cooperation.
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“Relying on earlier precedent, the High Court directed authorities to process the marriage immediately after the statutory notice period.”
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Interviewee: Vasishtan P1
Interviewed by Krishna Singh2
University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University successfully organised the De Novo Moot Court Competition 2026 on consumer protection and product liability law.
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In this compelling conversation, Steven Kargman breaks down the changing realities of corporate insolvency and sovereign debt restructuring in today’s global economy.
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by Sara Sundaram* and Irene Sarkar**
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“The Court wields considerable authority, yet the true essence of judicial magnanimity lies in restraint. Measured reprimand and corrective guidance remain the wiser course over sheer penal consequence.”
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Watch Episode 8 of Law Made Easy by SCC Times and understand how cheque bounce becomes a criminal offence under Section 138
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Government Law College, Mumbai and Chamber of Tax Consultants announce the 9th The Dastur National Direct Tax Moot Court Competition 2026.
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Khaitan & Co strengthens its Projects and Project Finance practice with the appointment of Partners V.R. Neelakantan, Prashant Sirohi and Mrinal Sharma in Delhi-NCR.
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“If individuals entrusted with enforcing the law themselves secure entry into service through deception and fabricated credentials, it would seriously erode the Rule of Law.”
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“Cheque number is the most essential part of the demand notice filed under Section 138 NI Act for insufficient funds. Without it, notice falls short of legal requirement.”
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The IFSC Authority has introduced a new framework for Trust and Company Services Providers under the 2026 amendment regulations mandating registration.
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SC upgrades ICMIS to streamline case management by automating data retrieval, reducing errors, boosting efficiency, and strengthening administration.
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The Court denied the electricity distribution company the depreciation cost for the Plant’s technical useful life, instead of the regulatory recovery period under the tariff framework.
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‘Su-Sahayak’, the Supreme Court’s interactive virtual guide, simplifying access to e-services and FAQs.
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Twenty-one years after MGNREGA established India’s statutory right to rural wage employment, the VB—GRAM-G Act, 2025 takes effect from 1 July 2026.
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“A wife’s income or employment does not automatically disqualify her from receiving alimony, it is not an absolute rule. Courts determine maintenance based on the wife’s actual need compared to the lifestyle she enjoyed in her matrimonial home.”
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Dismissing a law aspirant’s challenge to three questions in CLAT UG 2026, the Allahabad High Court finds the examiner’s answers on logical reasoning and deduction correct in all three instances.
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by Shalaka Patil* and Ankit Pathak**
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