Bringing you the Best Analytical Legal News
“Even if the appellant-wife is highly educated and professionally qualified, that by itself cannot be a reason to absolve the respondent-husband from his matrimonial, paternal, moral and legal responsibility to provide for his wife and children.”
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Prosecution has to establish the guilt of the accused beyond reasonable doubt and must prove the allegations by oral or documentary evidence forming a complete chain of circumstances.
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“The offence alleged strikes at the integrity, expected from a public servant more particularly a judicial officer.”
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A quick legal roundup to cover important stories of March 2026 on Criminal Law from Supreme Court and all High Courts
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An advanced 3-day online programme on arbitration and business dispute resolution in the age of AI, covering international arbitration, ODR, and AI-driven dispute mechanisms.
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“In view of the plea of discrimination as taken and the response filed in the counter affidavit, it is clear that out of 16 candidates 3 could not join, therefore, those posts are available.”
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The Delhi Union organized a debate on legislative interference in judicial appointments at the Constitution Club, Delhi, on 5th April, 2026.
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Advice is regarding its acquisition of stake in Plum Benefits Private Limited through subscription and secondary purchase of compulsorily convertible preference shares. The transaction included regulatory advisory concerning Plum Benefits and its IRDAI-registered insurance broking subsidiary.
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“The allegations are very serious in nature and disclose a very chilling trend in society, where the common man has developed a perception that anything can be done by the payment of a bribe.”
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The Supreme Court set aside the direction allowing an absentee to appear in the next round of recruitment process.
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“Courts in exercise of criminal jurisdiction to consider a bail plea cannot embark upon a ‘mini trial’ to resolve factual disputes, and therefore, whether the word ‘chinal’ was caste-based, gender-specific, or a religious symbol could only be decided during a full-dressed trial and cannot be considered in a bail plea.”
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“The operating surgeon is the best judge of which one of the two procedures is to be adopted.”
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by Abhisaar Bairagi*, Milind Sharma**, Suhel Qureshi*** and Ausaf Ayyub****
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Ministry of Labour and Employment has revised Variable Dearness Allowance rates for multiple scheduled employments with effect from 1 April 2026.
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Featuring leading legal experts and judges of the Bombay High Court, the event will explore critical issues in international law, conflict, and climate accountability.
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The court held that the case was a clear instance of abuse of authority and fell within the category of the rarest of the rare cases.
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The host and owner of the InControversial podcast had filed a petition for quashing of proceedings under a criminal defamation complaint.
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The Tribunal dismissed the petition, recognising the existence of a pre-existing dispute and upholding the relevance of the arbitration clause in the contractual arrangement.
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CCPA has issued an advisory strengthening consumer protection by prohibiting restaurants from levying separate LPG and fuel charges.
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