Bringing you the Best Analytical Legal News
Bennett University through Satrang: A Centre for Queer Rights invites papers for its International Conference 2026 on equality, dignity, and the future of LGBTQ+ rights in India.
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Delhi Govt has notified the Court Fees (Delhi Amendment) Act 2026 revising Section 16 and removing Section 16 A to streamline the court-fee refund process.
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Cyril Amarchand Mangaldas advised Standard Chartered Bank’s Head of CRES for India, ASEAN and South Asia on the bid process sale of a prime office unit in the Crescenzo Business District at Bandra Kurla Complex (BKC), Mumbai, spanning over 27,000 sq. ft., along with rights to 27 car parking spaces.
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A quick legal roundup to cover important stories of February 2026 on Intellectual Property Rights from all High Courts; covering key updates on Personality Rights, Trade mark and Copyright infringement.
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Petroleum Minitry has issued a notification mandating the oil companies to sell up to 20% ethanol blended motor spirit (E20) meeting higher RON standards, effective from 1 April 2026.
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V.M. Salgaocar College of Law hosts the 4th Edition of the Justice G.D. Kamat Memorial National Level Moot Court Competition 2026 from 26—28 February with nationwide participation.
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Celebrating the life and legacy of a towering constitutional law scholar, institution builder, and revered teacher, dedicated to constitutional thought and legal scholarship.
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“Although the Trial Court might be right in obtaining spot inspection report, but that report should have been considered after recording evidence of witnesses and the trial Court should have come to a conclusion as to whether temporary injunction order was breached by any of the parties or not, but nothing of that sort has been done.”
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O.P. Jindal Global University invites submissions for Volume 1 Issue 1 of the K.K. Luthra & Nirmal Luthra Centre journal on comparative criminal law and criminal justice.
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A quick roundup to cover all the important legal developments and cases this week.
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“The observations limited only qua the Investigating Officer are stayed, till the next date of hearing, including the direction recommending departmental action against him.”
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Shardul Amarchand Mangaldas & Co. advised IndiaIdeas.com Limited on its proposed acquisition of the Indian payment businesses of Worldline.
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“The plaintiff was entitled to grant licences for communication to the public and public performance under Section 30, Copyright Act, and since 2014, was issuing licence as the licence-holder of the copyright.”
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Kerala High Court evaluates if siblings of a deceased accident victim are eligible for compensation under the head ‘loss of love and affection’, while also revisiting notional income, dependency calculations and conventional heads of damages.
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Faculty of Law, University of Delhi through its Animal Law Cell invites participation in the conference “Turning Policy into Practice: Advancing Animal Justice through Litigation and Innovation” on 13 March 2026.
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Holding that the Sentence Review Board cannot reject premature release solely on the gravity of the offence, the Delhi High Court said such decisions must consider custodial conduct, rehabilitative indicators, and other relevant factors under the 2004 Policy and Delhi Prison Rules, 2018.
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The Madras High Court observed that cases involving consensual adolescent relationships often result in the young boy facing criminal consequences due to parental differences.
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Shardul Amarchand Mangaldas & Co. advised Brookfield, Augment Infrastructure, Steadview Capital, and Bain Capital on the IPO and related pre-IPO transactions of Clean Max Enviro Energy Solutions Limited.
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Stay informed with the latest Supreme Court judgments from February 2026, covering critical areas such as uniform governance of Open Correctional Institutions; adjudication of WB SIR claims; NCERT book chapter on judiciary; Concerns over fraternity in ‘Ghooskhor Pandat’ case etc.
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