Bringing you the Best Analytical Legal News
Shardul Amarchand Mangaldas & Co. advised Indraprastha Gas Limited on a 500 MW solar joint venture with Rajasthan Rajya Vidyut Utpadan Nigam Limited to develop renewable energy infrastructure.
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The Delhi High Court has issued wide-ranging directions to curb fraudulent domain name registrations used for impersonation, phishing, and financial scams.
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Finance Ministry has notified the Income-tax (Amendment) Rules, 2026, clarifying GAAR exclusion for pre-April 2017 investments.
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Invoking Section 300 CrPC to deny execution of maintenance under the DV Act is contrary to law and reflects non-application of mind.
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Shardul Amarchand Mangaldas & Co. advised Alpha Wave Global on its investment in Nxtra Data Limited as part of a USD 1 billion funding round in India’s data centre sector.
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On 30-3-2026, the Ministry of Finance notified a series of amendments to the Income-tax Rules, 1962, primarily updating various Income-tax Return (ITR) forms. These changes will apply to returns filed for Assessment Year 2026—27 and impact taxpayers across categories, including individuals, HUFs, firms, companies, and charitable entities.
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Delhi Government notified the Delhi Lakhpati Bitiya Scheme Rules, to ensure long-term empowerment and financial security of girl children, with cumulative benefits of Rs. 1 lakh or more through milestone-linked support.
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The Court noted that while an appointed guardian had to take prior permission from the Court to deal with the minor’s property, in the present case, the Hindu minor’s property was an interest in the undivided joint family property protected by the management of an adult family member, i.e. her mother.
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‘There is no provision for parole based on arranging the marriage of a son or daughter under the U.P. (Suspension of Sentence of Prisoners) Rules, 2007, Rule 3.’
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Ministry of Environment, Forest and Climate Change reported a rise in biodiversity-linked IPR filings, as recorded by the National Biodiversity Authority.
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To ensure strict compliance with the mandate on non-disclosure of rape victims’ identities, the Court further directed that a copy of this judgment be sent to all High Courts that the proscription in Section 228-A IPC is followed strictly.
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“In the interest of justice, the Court directed that the petitioner be produced, on one specified date, in the next week, before the concerned doctors of the Endocrinology and Neurology Departments at Apollo Hospital for the limited purpose of obtaining a second medical opinion.”
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“After the mother’s death due to a fatal illness, the minor continued to reside in India with his father and repeated applications were submitted to the authorities seeking extension of the child’s stay and grant of Indian citizenship on compassionate grounds. However, neither was the minor declared an Indian citizen nor was his visa extended.”
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Corporate Laws (Amendment) Bill, 2026 was introduced in Lok Sabha to propose wide-ranging reforms to the Companies Act, 2013 and the LLP Act, 2008, focusing on decriminalisation, ease of doing business, improved governance, and compliance rationalisation.
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“Considering the sensitivity of the issue, particularly the commission of rape of a female child aged about 12 years and thereafter her brutal murder, along with the lethargic attitude of the police, it was proper to take cognizance of the occurrence.”
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CHRIST (Deemed to be University) hosts THEMIS 2026 Moot Court Competition, with National Law University, Jodhpur emerging as winners.
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The Indian Olympic Association is not vested with any authority or power to appoint any ad hoc Committee in relation to the functions of an independent body or association.
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The Court held that Constitutional Courts should not exercise an “ex-ante jurisdiction” to pre-empt executive decisions in such matters, as doing so would undermine the contractual discretion vested in the authority.
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“It is a settled principle of law that when a statute or law prescribes a specific procedure for an action, that procedure must be followed strictly, rendering other methods invalid.”
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The project, India’s highest-rated VSC-based HVDC system, is a key step in strengthening renewable energy transmission infrastructure.
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