Bringing you the Best Analytical Legal News
A quick roundup to cover all the important legal developments and cases this week.
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“The parties shall be at liberty to take all remedies available in law for requiring the other spouse to place on record the affidavit as mandated under Rajnesh v. Neha, (2020) 2 SCC 324.”
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“In the absence of medical or disability certificate, the finding of 50 per cent disability based on fracture of rib, vertebrae and hip dislocation, was found to be erroneous, reducing the award of compensation to just medical expenses.”
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A quick legal roundup to cover important stories of April 2026 on Intellectual Property Rights from all High Courts; covering key updates on Personality Rights, Trade mark and Copyright infringement.
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In the present case, filmmaker Santosh Kumar sought cancellation of the CBFC certification granted for the screening of Aditya Dhar’s “Dhurandhar 2” alleging that the film was a plagiarised version of his original script titled “D Saheb”.
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The Court held that path from the proved fact of transfer of Rs 75,000 to the conclusion of bribery remains unexplained.
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Delhi High Court held in view of the subsequent enactment of the National Sports Governance Act, 2025, the issue raised with regard to non-compliance of the Sports Code, 2011 has become academic and ordered fresh elections and appointed Administrator.
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The Court ruled that requirement is non-discriminatory and rejects candidate’s plea for relaxation despite COVID-related delay in obtaining license.
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Cyril Amarchand Mangaldas advised lenders on a US$600 million dual-currency financing for a 1 GW renewable energy project integrating solar, wind, and battery storage in India.
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by Megharanjani Chandu*, Vedant Choudhary** and Ankit Chugh ***
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The Court noted that mechanical police objections without substantive reasoning cannot be a valid ground to deny parole.
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Fox & Mandal represented Century Infra Limited in a tender dispute where the court upheld the finality of an e-auction process.
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Appointed directly from the Bar as a Judge of the Supreme Court of India, Justice P.S. Narasimha’s tenure as an advocate and as a Judge boasts of several landmark cases.
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The High Court further noted that the complete extracts of the alleged speech had neither been brought before it nor before the trial and appellate court.
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Maharashtra Govt has issued clarification easing registration requirements for establishments covered under OSHWC Code 2020 and the Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017.
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In the present case, an FIR was filed against Ranveer Singh for allegedly mimicking the Daiva possession scene from the film Kantara during an event at IFFI, which was claimed to have hurt religious and cultural sentiments.
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University Institute of Legal Studies, Panjab University concludes Diva Dynamics 3.0, a week-long celebration featuring competitions, sessions, and events promoting women’s empowerment.
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Bringing together major service and labour law rulings from the Supreme Court and High Courts, this roundup presents short summaries of key decisions along with significant legislative updates.
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Cyril Amarchand Mangaldas advised KONE Corporation on Indian law aspects of its combination with TK Elevator.
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In the present case, the petitioner sought regularisation and benefits from 1 April 1983, and the Board claimed that the date from which he was entitled was 1 April 1989.
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