Rajasthan High Court: HRA, CCA, HDA and other Allowances Must Count in Income for Motor Accident Compensation
The High Court enhanced the compensation awarded by the Motor Accident Claims Tribunal by Rs 5,79,300.
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SC: Wife Cannot Be Prosecuted for Giving Dowry Based on Her own complaint
In Rahul Gupta v. Station House Officer, the Court held that a woman cannot be prosecuted for giving dowry based solely on
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Cyril Amarchand Mangaldas advised Wipro Limited on its recently announced buyback of fully paid-up equity shares
The transaction, subject to shareholder approval, reflects one of the significant buyback announcements in the Indian market.
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Promotion and Regulation of Online Gaming Rules, 2026: Key Highlights and Provisions Explained
These Rules are a structured framework to ensure transparency, user safety, and sustainable growth in India’s online gaming sector.
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Gujarat High Court denies bail to law student posing as advocate and swindling over Rs 80 Lakh
The accused, a third year LLB student, had been found in possession of a Bar Council identity card with an enrollment number, along with case registers, seals of various police stations, notary seals and notarial registers.
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Can Office-Bearers Contest Bar Council Elections? Inside the BCI Amended Election Rules Approved by the Supreme Court
BCI has revised Chapter III of BCI Uniform Rules (and Guidelines) for the elections of Bar Councils, 2016, removing artificial distinction and restoring fair participation for Bar Association office-bearers.
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Cyprus Arbitration Day 2026 Partners Exclusively with SCC Times as Official Media Partner
The 4th Edition of Cyprus Arbitration Day 2026 will bring together leading global practitioners, arbitrators, and policymakers to deliberate on emerging trends in commercial and investment arbitration, enforcement of arbitral awards, and technology-driven developments in dispute resolution.
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Unauthorised Re-Categorisation of Public Utility Land Renders Pattas Void Ab Initio and Incapable of Conferring Bhumidhari Rights: Supreme Court
“Section 132, Zamindari Abolition Act, expressly prohibits the conferment of bhumidhari rights in respect of public utility lands, including pasture lands and khalihan.”
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Read Why Delhi HC awarded Rs 150+ Cr. in damages for patent infringement, while actual costs yet to be determined by Taxation Officer?
“The general principle for award of damages is that the innocent party has to be put in the same position as it would have been, if not for the infringement.”
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MNLU Mumbai Hosts International Conference on Transformative Constitutionalism in the Presence of Hon’ble Supreme Court Judges Justice Pankaj Mithal and Justice Augustine George Masih [April 18 and 19, 2026]
Maharashtra National Law University Mumbai hosted an international conference on transformative constitutionalism in the presence of Supreme Court judges on 18—19 April 2026.
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Tenancy Disputes | Property’s attachment & Receiver’s appointment not to be resorted routinely: Punjab & Haryana High Court
The case exemplified a disquieting and steadily growing tendency amongst litigants to invoke the criminal jurisdiction, not as a bona fide recourse for redressal of legitimate grievances, but as a convenient instrument to settle personal scores and wreak private vengeance.
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Bombay High Court Denies Urgent Relief Against Property Auction by Bank under SARFAESI Act
A commercial suit was filed along with an application for urgent relief; however, relief was denied for lack of valid authorisation to file the suit and the availability of an alternate remedy before the Debt Recovery Tribunal.
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Call for Participation | IFIM Law School announces CONCORDAT 5.0 on the theme of Space & Aviation Law featuring C-Neg and Med-Arb formats
IFIM Law School announces CONCORDAT 5.0, a national ADR competition on Space & Aviation Law featuring C-Neg and Med-Arb formats.
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Delhi HC: Fresh tender during subsisting contracts valid; no vested right in continuation of procurement policy under CGHS
The principal issue is whether the respondents are barred from initiating a fresh tender for empanelment of local chemists for a future period during the subsistence of existing contracts.
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Shardul Amarchand Mangaldas & Co. Expands its General Corporate Practice with Appointment of Namrata Bhagwatula and Aneesh Gupte as Partners
Shardul Amarchand Mangaldas & Co. appoints Namrata Bhagwatula and Aneesh Gupte as Partners in its General Corporate Practice in Mumbai.
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SC Approves BCI’s Amended Election Rules Allowing Bar Association Office-Bearers to Contest State Bar Council Polls with Post-Selection Choice
With regard to the enforceability of the amended Chapter III to the elections to Bar Councils of different States, a decision will be taken on a case-to-case basis.
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Companies (Registration Offices and Fees) Amendment Rules, 2026: DIR-3 KYC Filing Timeline & Revised Fees Explained
The amendment clarifies timelines for periodic KYC, introduces a Rs. 5,000 fee for delayed or reactivation filings, and prescribes a Rs. 500 fee for each subsequent DIR-3 KYC Web filed due to changes in personal details.
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Supreme Court: Essential qualification cannot be relaxed by implication; higher qualification no substitute for mandatory experience
The terms of the recruitment rules and the advertisement form the basis of the selection process and are binding on both, the candidates as well as the recruiting agencies.
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CBI arrests Tis Hazari Courts Reader for accepting bribe to facilitate bail
The CBI laid a trap and caught the accused red-handed while demanding and accepting of Rs. 20,000 as part payment out of a total bribe of Rs. 30,000 from the complainants.
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