Bringing you the Best Analytical Legal News
Indore Institute of Law hosts the 8th Smt. Nirmala Devi Bam Memorial International Moot Court Competition 2026 on environmental governance and sustainability.
Continue reading
MoRTH has notified the National Highways Fee (Determination of Rates and Collection) (Fourth Amendment) Rules, 2026 with graded fees for overloaded vehicles.
Continue reading
The QIP involved issuance of over 67 million equity shares to institutional investors and was conducted in compliance with SEBI ICDR Regulations and the Companies Act, 2013.
Continue reading
The accused persons had posted an Instagram reel where they, along with others, stating, “Iran Ka Sath Dene Ja Rahe Hai Sab Milkar Allahu Akbar Hindustan Ka Musalman Na Kal Dara Tha Na Ham Aaj Darengey.”
Continue reading
The Jindal Society of International Law of O.P. Jindal Global University, Sonipat, Haryana is inviting submissions for its Blog on the provided themes.
Continue reading
The Court held that there was no error in the jurisdiction or reasoning in the impugned order because as per admitted income of the wife, her monthly income would be Rs 1.66 lakhs, and even if it had been reduced, it would still be 1.25 lakhs.
Continue reading
Poonawalla Fincorp QIP 2500 crore SAM deal 2026, qualified institutions placement India NBFC Poonawalla Fincorp, SAM capital markets transaction India QIP deal 2026, Poonawalla Fincorp equity raise India capital base strengthening, QIP deal India financial services sector 2026, SAM advises Poonawalla Fincorp capital markets deal, India NBFC fundraising QIP transaction 2026
Continue reading
“The allegations, on the face of record, appear to be trivial in nature and arise out of a domestic dispute, having no bearing on the discharge of duties attached to the post in question.”
Continue reading
Maharashtra National Law University Mumbai launches a certificate course on DPDP compliance and hosts a symposium on fintech, AI, and data protection law.
Continue reading
by Sura Sasidhar Reddy* and Mohammad Asadulla Shareef**
Continue reading
An opportunity to engage with a high-impact initiative focused on addressing systemic delays in the justice delivery process in India
Continue reading
Shardul Amarchand Mangaldas & Co. advised Permira and Norwest Venture Partners on a USD 100 million secondary acquisition in SILA Solutions.
Continue reading
“The corporate structure of Parent and Subsidiary company being two different legal entitles is being misused to avoid satisfaction of decrees in the present cases. Hence, we hold that DH(s) in the present cases have been successful in making a case for lifting the corporate veil between the JD Company ( AHTTL) and Parent Company ( APIL) in the present cases.”
Continue reading
A quick roundup to cover all the important legal developments and cases this week.
Continue reading
Tamil Nadu National Law University invites applications for its Pro Bono Advocacy Fellowship Programme to strengthen access to justice and support early-career advocates.
Continue reading
“A notice issued under Section 143(2) beyond the prescribed limitation period and without jurisdiction strikes at the root of the assessment, rendering the entire proceedings void ab initio.”
Continue reading
Tamil Nadu National Law University invites applications for multiple positions under Project Eyalvathu Karavel to strengthen access to justice initiatives.
Continue reading
‘Since the petitioners are both Indian national citizens, they are well and truly entitled to the protection as available to them in the form of the guarantees and fundamental right(s), enshrined under Article(s) 19 and 21 of the Constitution.’
Continue reading
Vinsys is conducting a virtual panel discussion on 18 April 2026 to examine the evolving role of Artificial Intelligence within legal functions, particularly in the areas of contracting, compliance, governance, and dispute resolution.
Continue reading