Bringing you the Best Analytical Legal News
The transaction marks a first-of-its-kind ECB financing linked to a dollar-denominated environmental attributes purchase agreement structured on virtual PPA principles.
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“The term turnover is not restricted to mean turnover of only taxable service.”
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The collaboration combines Hyundai’s design expertise with TVS Motor’s EV platform to develop and commercialise next-generation mobility solutions.
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“The jurisprudential basis for the State being the prosecuting agency in criminal offences is to prevent a criminal prosecution from descending into an exercise in vengeance, where the victim goes baying-for-the-blood of the offender; and to maintain objectivity, neutrality, fairness and a sense of proportion in prosecution of an offender.”
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The matter was brought to notice before the office of Chief Justice of India via letter written by a Supreme Court Advocate on Record, who sought the Court’s urgent intervention in the matter.
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The Court denied the discharge of the company director in a cheque dishonour case wherein the said company was undergoing liquidation.
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The session highlighted features such as natural language queries, citation-backed outputs, and workflow integration, enabling lawyers to streamline drafting, compliance, and advisory functions.
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The appellant stated that he filled the requisite forms for resolving the tax dispute under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. However, the designated committee rectified Form No. SVLDRS-3 and enhanced the amount payable as tax without any show-cause notice.
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A nine-judge Constitution Bench hearing to decide the correctness of Indian Young Lawyers Association vs The State Of Kerala, (2019) 11 SCC
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 3 Part 4 on existence of arbitration agreement, permissibility of award of interest, impleadment of party, mortgagor’s right of redemption, and more.
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The State submitted that since the corpus is in lawful custody of the State in pursuance of a judicial order, the present habeas corpus petition is not maintainable.
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“The members of the transgender community continue to face entrenched social stigma, resulting in deprivation of basic dignity and meaningful livelihood opportunities.”
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The transaction involves a primary investment for a aproximate 5% stake in Axis Finance, a systemically important NBFC, and includes structuring, regulatory advisory, and multi-practice due diligence.
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The Court opined that it was not appropriate for the defendants to carry out any campaign, whether defamatory or otherwise, in Plaintiff 3’s name.
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The Court noted that the Panchayat had allowed administrative arrangements to continue for years without challenge, which militated against granting declaratory relief.
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The transaction marks a significant cross-border healthcare deal involving a global pharmaceutical portfolio spanning women’s health, biosimilars, and specialty therapies.
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Pravin Gandhi College of Law announces the 6th PGCL SAARC International Moot Court Competition 2026 in virtual mode.
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“Since there were contrary claims raised by the parties, unless the respondents established their title through competent civil court, they were not entitled to pass the eviction order exercising the powers conferred under the 1971 Act, which was summary in nature, thereby rendering the same without jurisdiction.”
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In his farewell address, Justice Rajesh Bindal reflects on the journey of a first-generation lawyer, the discipline of hard work, and the
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