Bringing you the Best Analytical Legal News
SettleWiseNow with IAMC Hyderabad announces the Virtual Mediation Advocacy Competition (VMAC) for law students worldwide.
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“As per Section 87, RP Act, any provision of CPC that is inconsistent with Section 82, RP Act, which specifies the persons to be impleaded in an election petition, cannot be invoked to implead a person who is otherwise not liable to be joined as a respondent under Section 82, RP Act.”
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The transaction involved separate securities purchase agreements for each entity, reflecting structured exits in the real estate investment space.
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Punjab Government has notified the Jaagat Jot Sri Guru Granth Sahib Satkar (Amendment) Act, 2026, with the objective of addressing and deterring acts of sacrilege.
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Since the term of the Assembly had already expired and fresh elections w held in 2025, the election petition had become infructuous.
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The Court rejected the contention that such collection was being made by the petitioner for many years and had translated into a customary right, which should be protected.
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The National Company Law Tribunal has issued an order streamlining proceedings by empowering Single Judicial Member Benches to hear defined classes of matters across all benches.
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Cyril Amarchand Mangaldas advised Jio Financial Services Limited on its 50:50 general insurance joint venture with Allianz Europe B.V. The proposed venture, subject to regulatory approvals, aims to expand into general and health insurance in India.
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HPNLU Shimla signs an MoU with the National Institute of Social Defence and other institutions to strengthen social defence initiatives through research and collaboration.
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“The huge pendency in the High Court results in these appeals being disposed of after at least 8 to 10 years from the date of filing, and this again results in severe prejudice to the claimants.”
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Cyril Amarchand Mangaldas has promoted 18 lawyers to its partnership, effective May 1, 2026, across corporate, disputes, finance, and capital markets practices. The move reflects the firm’s continued growth and emphasis on leadership, expertise, and strengthening its pan-India presence.
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In a rare order, the Bombay High Court directed that an ego-driven defamation suit be kept off the board until 2046, despite seniority claim by 90-year-old-litigant.
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Karnataka High Court directed faithful and effective implementation of the menstrual leave policy across all sectors, organised or unorganised, reinforcing that such
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The Court clarified that at the present stage it was not conducting a final hearing, because if the petitioner was not provisionally permitted to appear in JEE Advanced 2026 to be conducted on 17 May 2026, the petition would become infructuous.
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The Court noted that the cumulative financial impact, as reflected in the investigation, indicated that students were compelled to incur an additional expenditure of approximately Rs 53 lakhs which could not be brushed aside as incidental or insignificant.
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“The researchers argued that adopting targeted monitoring in high-risk Himalayan locations could significantly reduce future risks.”
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“Supreme Court set aside the impugned order granting anticipatory bail to the accused.”
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While voluntary, the roles provide significant exposure to academic projects, conferences, and professional development.
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“The distinguishing factor between the offence of cheating and any other civil dispute lies in the presence or absence of mens rea at the inception of the transaction. To constitute the offence of cheating, it must be shown that the accused had a dishonest or fraudulent intention from the very beginning.”
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The Court clarified that Section 104(1-A), IR Code starts with a non-obstante clause, thereby enabling it to operate even if there is any contrary or inconsistent provision contained in the same statute.
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