Bringing you the Best Analytical Legal News
“Ex gratia is not a legally mandatory payment like gratuity, it is discretionary, based on employer policy. The purpose of ex gratia is to provide immediate financial relief to the family of the deceased employee.”
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UILS, Panjab University successfully concludes Lex Novus: Intra-Moot Court Competition 2026 with participation from first to third year students.
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Unapproved restructuring of loan facility not in compliance with the Debenture Trust Deed cannot defeat the admission of Section 7 IBC application once financial debt and default are established.
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Moot Court Committee, School of Law, NMIMS Navi Mumbai announces the Fifth Annual Moot Court Competition 2026 on Securities Law.
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Government of Punjab, Pakistan, grants stamp duty exemption for mergers to support corporate restructuring and eliminate provincial barriers to compliance.
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To address growing passenger grievances over delayed refunds and opaque cancellation policies, the DGCA has issued new Civil Aviation Requirements prescribing mandatory refund timelines, a 48-hour “look-in” cancellation option, and full refund of statutory taxes across all fare categories.
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“The plaintiff, Swami Ramdev is a known and renowned personality in the fields of yoga and ayurvedic medicine, in India and abroad. Through several institutes, he is advancing yoga education, healthcare and Ayurvedic treatment and is also engaged in various philanthropic endeavours. Owing to his contributions in these fields, Swami Ramdev has earned a formidable goodwill and reputation and has received several awards, honours and accolades.”
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“The accused while entering into sexual intercourse with the victim knew that he is a married man and his false promise of marriage to the victim will be broken.”
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“The entry must be accompanied by the requisite criminal intent as defined under Section 441 IPC and, in the case of Section 450 IPC, such intent must be to commit an offence punishable with imprisonment for life”.
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To improve administrative continuity and judicial efficiency, the Supreme Court Collegium has decided that Chief Justice-designates should be transferred to their new High Courts in advance of vacancies arising.
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The recommendation has been forwarded to the Union Government for further action in accordance with the constitutional procedure governing judicial appointments.
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UILS Student Law Review, Panjab University introduces its Advisory Board featuring Hon’ble Justice A.K. Patnaik and eminent national and international legal scholars.
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Karnataka Government has revised the Municipalities Model Building ByeLaws to strengthen environmental and sewage management norms.
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School of Law, NMIMS Indore announces the 4th Edition of its Moot Court Competition 2026 with online and offline rounds and leading industry partnerships.
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The recommendations will now be forwarded to the Union Government for further processing under the judicial appointments procedure.
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Observing that decontextualised criticism in a school curriculum may undermine institutional dignity and influence impressionable minds, the Supreme Court ordered seizure of all copies of the NCERT Grade-8 textbook and issued show-cause notices for criminal contempt.
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“Section 3, Immoral Traffic (Prevention) Act, 1956 deals with the punishment for keeping a brothel or allowing premises to be used as a brothel, and the said provision has no application to the petitioner who is alleged to be merely a customer.”
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“The shareholders upon the order of winding up being passed is entitled to a share in the distribution of the company’s assets after liabilities have been discharged.”
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VIPS-TC and University of New Hampshire Franklin Pierce School of Law invite papers for CGCIP 2026 on Global Convergence on Intellectual Property.
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