Bringing you the Best Analytical Legal News
Gujarat National Law University invites registrations for the 10th Edition of The GNLU Debate 2026, a national British Parliamentary debating tournament to be held from 27—29 March.
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The Supreme Court highlights a gap in how serious vaccine-related adverse events are addressed and calls for a No-Fault Compensation Policy.
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MoPNG has notified Natural Gas (Supply Regulation) Order, 2026, under the Essential Commodities Act, 1955 to secure priority sectors and ensure equitable distribution of LNG in response to supply crisis.
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Himachal Pradesh National Law University celebrated International Women’s Day 2026 in the presence of Jyotsna Rewal Dua, highlighting women’s empowerment, gender justice, and leadership in law and governance.
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“It was open to the petitioner to participate in the proceedings and to prefer an application under Section 16, A&C Act to challenge the existence of the agreement, but it chose to stay away, and such conduct indicated a strategy of taking a chance by relying on purported errors to undermine an adverse award.”
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Lloyd Law College and Lloyd School of Law invite participation in Labour Law Conference 2026 on inclusive, sustainable, and equitable labour justice in a changing world.
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“The term ‘hotel’ has not been defined in the Finance Act, 1994. In the trade parlance, hotels providing additional facilities such as restaurants, banquet hall, conference hall, bar and health club are recognized as ‘Full-Service Hotel’ – which is the opposite of a ‘Limited-Service Hotel’ or a ‘Budget-Friendly Hotel’, with bare or limited facilities.”
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“A decision based on such non-existent and fake alleged judgments is not an error in the decision making.”
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Shardul Amarchand Mangaldas & Co. advised NHPEA Summer Holding B.V. on its exit from Southern Health Foods Private Limited through sale of shares to Reliance Consumer Products Limited.
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by Srinivasan Gopal*
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Patna High Court had quashed criminal proceedings against the sister-in-law whereas father & mother-n-law were declined relief for similar allegations. The Supreme Court held that High Court erred in applying different standards to persons who stood on an identical footing insofar as the nature of the allegations against them was concerned.
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Day 2 underscored IIDW’s theme that resolving family and criminal disputes demands dissolving borders through collaboration, reform and mutual trust, positioning India as a dispute resolution hub.
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MoPNG has directed the oil refineries to increase LPG production, divert the surplus to households, and implement a 25-day LPG booking rule.
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The Court directed that electricity supply to the premises be restored within seven days subject to payment of electricity charges by the petitioner.
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National Law Institute University in collaboration with J. Sagar Associates announces the 1st NLIU—JSA Certificate Course on Labour & Employment Laws 2026.
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The Companies Compliance Facilitation Scheme, 2026 offers a one-time chance for defaulting and inactive companies to file overdue annual documents at reduced fees. The scheme supports companies in completing pending filings, obtaining dormant status, or applying for strike-off with significant fee concessions and limited immunity for delayed submissions.
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Upon completion, QBE will hold 100% ownership of the insurer, marking the first transaction enabling full foreign ownership in an Indian insurance company following the recent FDI liberalisation.
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The Arbitral Tribunal was justified in awarding post-award interest, but the rate of interest required modification.
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BSP Candidate Kankar Munjare approached the High Court alleging irregularities in the vote count at Polling Station 88, prompting judicial scrutiny of the 2024 parliamentary election process in Balaghat.
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