Bringing you the Best Analytical Legal News
“Criminal liability is founded on legally admissible material capable of giving rise to a sustainable inference, and not on conjecture, or investigative imagination.”
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India International Disputes Week 2026 explored India’s growing influence in the global legal order, with discussions on constitutional jurisprudence, arbitration law, international criminal justice, and cross-border dispute resolution.
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Day 1 of India International Disputes Week 2026, commenced in Chandigarh with the launch of the Chandigarh International Arbitration Centre (CIAC), an initiative of the Punjab and Haryana High Court, marking an important institutional development in India’s dispute resolution ecosystem.
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 2 Part 2 on vesting of private forests, road safety, professional communication, and Aravalli Hills & Ranges.
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Finance Ministry has notified the Income Tax (Amendment) Rules, 2026, aligning tax reporting framework with evolving global standards for digital assets, electronic-money instruments, and CBDCs.
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“It is sad commentary on our criminal justice delivery system and requires introspection and real remedial measures like increasing number of Judges, their supporting staff and infrastructure. There is not shortcut to hard work required for deciding criminal appeals. Just holding conferences and meetings can never ameliorate the situation.”
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This month saw several significant rulings from the Supreme Court and High Courts on custody, maintenance, adoption, property disputes, and personal law.
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“From the allegations made in the complaint, the prosecution has not proved that the accused is guilty of an offence under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989”
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Delhi Metropolitan Education Law School invites participation in its International Conference 2026 on traditional knowledge systems, law, culture, sustainability, and collective well-being in hybrid mode.
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“The appellant’s mark is not registered, but it is using the mark ‘Kataria’ being its surname with continuity and have encashed upon it by creating a business world by use of the goodwill of their forefathers/predecessors and are banking upon the same.”
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The transaction involved a combination of primary investment and secondary acquisition from existing investors, including Stakeboat Capital, reflecting continued investor interest in India’s healthcare services sector.
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“A qualified medical practitioner who has not treated the injured can always give evidence on the basis of the medical reports of the injured and give a certificate on the loss of earning capacity or disability.”
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National Law Institute University invites submissions for Volume XV Issue II of the NLIU Law Review, its flagship peer-reviewed academic law journal.
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Covering all the important service law legislative updates and cases across various High Courts and Supreme Court, this roundup provides a quick summary of cases and links to other roundups.
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NALSAR University of Law, in collaboration with BML Munjal University and Law and Other Things, invites registrations for the Courts and the Constitution Conference 2026 on contemporary constitutional developments in India.
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The collaboration aims to expand a globally recognised early childhood education model in India by integrating ELV’s learning environment with Lighthouse Learning’s growing network of premium education brands.
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