Bringing you the Best Analytical Legal News
“The office of the mutawalli and Sajjadanashin cannot be said to be one and the same… Sajjadanashin is the spiritual head of Waqf and declaration of Sajjadanashin is a religious affair, however, role of Mutawalli of a Waqf only pertains to the administration and management of the Waqf.”
Continue reading
National Law University, Jodhpur hosts the XVII Antitrust Law Moot Court Competition 2026, with National Law School of India University emerging as winners.
Continue reading
Rt. Hon. Lord Neuberger of Abbotsbury, Toby Landau KC, and Karyl Nairn KC have been announced as keynote speakers for International Arbitration Day at LIDW 2026.
Continue reading
Cyril Amarchand Mangaldas advised State Bank of India on ₹12,000 crore term debt extended to JSW Sambalpur Steel Limited for part financing the acquisition of Bhushan Power & Steel Limited’s steel business undertaking through a slump sale on a going concern basis.
Continue reading
The Court emphasised that while multiple life sentences may be imposed, they cannot run consecutively but operate simultaneously, so that remission in one does not ipso facto apply to others.
Continue reading
The financing supports expansion of city gas distribution networks across multiple geographical areas in India.
Continue reading
The formulation of SOP and Timeline is a step to enhance transparency, streamline approval timelines, and improve ease of compliance for taxpayers.
Continue reading
A university that accepts only obedience and discourages protests and criticism would fail in its broader educational role.
Continue reading
“To convict an accused for commission of an offence punishable under Section 304 Part II IPC, it must be proved that the accused has committed culpable homicide as defined in Section 299 IPC.”
Continue reading
Chanakya National Law University hosts the 4th Cyber Law National Moot Court Competition 2026, with University of Delhi emerging as winners.
Continue reading
“Delay in convening the Departmental Promotion Committee not only causes financial loss to the concerned officers on account of delayed promotion to the next higher grade, but also adversely impacts their future career progression, as it correspondingly postpones their eligibility for further advancement.”
Continue reading
Justice Atul Sharachchandra Chandurkar’s journey from Bombay High Court to the Supreme Court is a compelling narrative of dedication, legal prowess, and his profound commitment to justice.
Continue reading
Insolvency and Bankruptcy Code (Amendment) Act, 2026 amends the IBC to ensure faster resolution, greater creditor oversight, improved accountability, and modernised insolvency and liquidation processes.
Continue reading
Parliament passes the Andhra Pradesh Reorganisation (Amendment) Act, 2026, declaring Amaravati as the capital of Andhra Pradesh and ending post bifurcation uncertainty.
Continue reading
Aligarh Muslim University hosts the 3rd Sir Syed National Moot Court Competition 2026, with National Law School of India University emerging as winners.
Continue reading
A quick legal roundup to cover important stories from all High Courts from March 2026.
Continue reading
National Law University, Jodhpur and CyberPeace Foundation sign an MoU to establish a CyberPeace Chair in cyber law, technology, and digital governance.
Continue reading
Hyderabad-based ADR institution, Amika Arbitration and Mediation Council (AAMC) has been recognised by the UNCITRAL thereby becoming one of only four Indian arbitration institutions to have received such recognition.
Continue reading