Bringing you the Best Analytical Legal News
A PIL was filed by Medha Patkar in 2024 seeking registration of land plots allotted to persons displaced by the Narmada Dam project, since the allotment letters had not been registered as formal title deeds since 20+ years.
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The appellant is a gynecologist and is capable of earning handsomely in her line of expertise.
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Congress Leader Pradeep Ahirwar had filed a complaint against BJP MLA Pratima Bagri questioning the validity of her Scheduled Caste Certificate.
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University Institute of Legal Studies, Panjab University hosted Raising the Bar Season 2 featuring Justice Ritu Bahri during Arguendo 2026.
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Supreme Court clarifies that rejection of a jurisdictional plea under Section 16, Arbitration and Conciliation Act, 1996 cannot be challenged under Section 34 at an interim stage and must await the final arbitral award.
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SCC Online brings a more powerful way to use Find by Citation tile with the new pop out feature! Your legal research is
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Shardul Amarchand Mangaldas & Co. advised ICICI Prudential Asset Management Company Limited on acquisition of Grade A office assets from RMZ Group worth INR 2,600 crore.
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The amendments modernize the Overseas Citizen of India framework by providing for physical and electronic OCI (e-OCI) cards, mandating electronic maintenance of OCI registers, and streamlining procedures for renunciation and cancellation of OCI registration.
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Section 47-A held inapplicable to statutory and court-supervised auctions, ruling that sale certificates are transfers by operation of law—not conveyances—and cannot be reopened for undervaluation by registering authorities.
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Pawan Khera, who is an office bearer of Congress, addressed two press conferences during Assam Assembly election campaigning, alleging that the Chief Minister’s wife held passports of 3 countries and also possessed assets in Wyoming and Dubai.
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Supreme Court has postponed the 2026 Advocates-on-Record Examination after reviewing current AOR strength, next examination likely in 2027.
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University Institute of Legal Studies, Panjab University concludes Arguendo 2026, hosting national moot and mediation competitions with participation from top law schools.
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In exercise of parens patriae jurisdiction, Court permits operation of bank account for medical needs; frames interim safeguards in absence of statutory mechanism.
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Fox & Mandal advised Peerless General Finance & Investment Co Ltd in a landmark NCLAT ruling ending a 35-year corporate dispute.
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In the present case, the petitioner was granted anticipatory bail with a condition to keep his location on, on his mobile and share the live location with the investigating officer.
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Discover the latest legislative updates from April 2026, including all updates on new Central Legislations, Rules, Notifications; and more.
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The transaction was executed through a share purchase agreement and marks a significant infrastructure divestment.
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Maharashtra Government has notified the Draft Code on Wages Rules, 2026 for public consultation, aiming to bring uniformity in wage fixation, payment mechanisms, and worker protections.
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This is yet another occasion for us to reiterate the constitutional and statutory obligation of a “neighbourhood school” to give admission to students forwarded by the State Government without any delay.
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