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Explore the latest Supreme Court Cases in 2026 SCC Vol. 2 Part 2 on international commercial arbitration, limited scope of interference under Section 37, and registration of FIR.
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A three-day virtual lecture series exploring constitutional governance in South Asia, drawing on Sri Lanka’s constitutional experience and wider Global South perspectives.
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Ministry of Civil Aviation has issued passenger centric guidelines on seating, baggage, and transparency to enhance convenience, uniformity, and trust in civil aviation.
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“Failure to consider contemporaneous evidence and giving undue weightage to hyper technical reasons is against the principles law.”
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“In spite of the outbreak of the Covid-19 pandemic, various government employees including the District Administration, Police, Home guard, Anganwadi Karmachari, etc., were performing their duties carrying risk to their lives.”
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“The petitioner approached the Court only after the declaration of the financial results and the contract was already executed and it was opined that any interference at this juncture would not only unsettle a concluded contract but also cause administrative chaos and financial loss to the public exchequer.”
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Supreme Court Bar Association and Supreme Court Advocates-on-Record Association were requested to display the Circular on the Notice Board of the Association in order to provide information to its members.
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Consumer complaint not maintainable where dispute involves alleged fraudulent pledge of fixed deposit and requires determination of complex facts beyond summary consumer proceedings.
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The Madhya Pradesh High Court examined whether anticipatory bail could stand when additional, more serious offences had already been taken cognizance of by the Magistrate.
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CBSE had withdrawn the school’s Senior Secondary affiliation citing violations of affiliation byelaws and deficiencies flagged after the November 2025 incident involving the death of a 9 yearold student.
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“Section 9, Guardians and Wards Act, 1890 in no uncertain terms envisages that the petition should be filed where the minor ordinarily resides.”
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National Law University, Jodhpur invites law students to participate in the 1st NLUJ-CCLRP National Essay Writing Competition 2026 on contemporary issues in consumer protection law.
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“There had been an effort on the part of the petitioner to delete information with regard to conversations and transmission of information to the operatives of Pakistan Intelligence Agency.”
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Maharashtra National Law University, Chhatrapati Sambhajinagar invites registrations for the Bharat Ratna Late Shri Atal Bihari Vajpayee 4th National Youth Parliament 2026 for school and university students.
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Maharashtra GST Department has announced temporary relief for Profession Tax compliances due in March 2026, with PTRC payments due by 15 March, PTEC payments by 31 March, and delayed registrations allowed till 30 April 2026.
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The Bombay High Court noted that RBI framed the PMC Bank—Unity Bank amalgamation scheme during a period of severe financial stress for PMC Bank, and held that the measures, including depositor classification and reduced interest, were valid steps taken in public interest.
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National Law University, Jodhpur inaugurated the John H. Jackson Moot Court Competition 2026, hosting one of India’s largest regional rounds in international trade law.
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The decision was taken at a Full Court meeting held on 18 March 2026 by the Chief Justice of India and Supreme Court Judges.
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EPFO has clarified the process for linking PAN with the establishment profile on the EPFO Unified Portal and introduced a new manual verification facility for cases involving minor name mismatches between EPFO records and the PAN database, easing compliance for employers.
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