Bringing you the Best Analytical Legal News
M.C.E. Society’s A.K.K. New Law Academy, Pune announces the Dr. P.A. Inamdar National Moot Court Competition 2026 on the Rights of Minority Educational Institutions.
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“Present case appears to be a case of mental depravity arising out of sibling jealousy, which needs to be addressed before it takes unruly dimensions in the society.”
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“It is clear that the landlord has established the requirement as pleaded and subsequent developments are not such as to completely eclipse or extinguish the bona fide requirement.”
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Thakur Ramnarayan College of Law, Mumbai announces Lex Communique 2026 featuring Trial Advocacy, Youth Summit, Client Counselling, and Juris-athon competitions.
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The Court on 20 February 2026, had requested the Chief Justice of Calcutta High Court to spare some serving judicial officers, along with some former judicial officers in the rank of District Judges/Additional District Judges, to revisit and dispose of the pending claims under the category of “logical discrepancy/unmapped category”.
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Patna High Court has notified e-Certified Copy Rules 2026 outlining key provisions aimed at digitising access to certified court records.
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Cyril Amarchand Mangaldas acted as lenders’ legal counsel to a consortium of leading global banks on a USD 400 million external commercial borrowing facility extended to Piramal Finance Limited, marking one of the most significant cross-border financing transactions in India’s NBFC sector.
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“During this long period of silence, the petitioner/assessee was entitled to proceed on the reasonable belief that the matter had attained finality and reopening it after nearly a decade frustrates legitimate expectations.”
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MKD Centre of Excellence, NUALS Kochi organises a 2-Day Workshop on Fashion Law covering IPR, competition law, sustainability, AI and cross-border regulation.
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ICAI has notified ICAI (Global Networking) Guidelines, 2025 to promote global networking among ICAI registered entities, foreign entities, and networks, enabling professional growth, innovation, competitiveness, and resource sharing across borders.
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Cyril Amarchand Mangaldas advised Deutsche Bank AG and Axis Bank Limited on GMR Hyderabad International Airport Limited’s ₹2,100 crore listed, secured, rated non-convertible debentures issuance, acting for the arrangers and initial NCD holders in one of the significant airport infrastructure bond transactions.
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A quick roundup to cover all the important legal developments and cases this week.
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MNLU Nagpur invites papers for its One Day National Conference on Intellectual Property, Emerging Technology and Digital Regulation to be held on 27 March 2026.
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“Section 70(3) BNSS states that all summons served through electronic communication under Sections 64 to 71 BNSS shall be considered as duly served and a copy of such electronic summons shall be attested and kept as a proof of service of summons.”
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by Shikha Tandon*, Zaid Drabu** and Shubham Mittal***
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The Commission for Air Quality Management (CAQM) in the National Capital Region and Adjoining Areas considered the recommendations of the Central Pollution Control Board (CPCB) and issues directions for Particulate Matter Emissions from Industries across Delhi-NCR.
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Mr. Bharat Jangra, AIR 6 in Rajasthan Judicial Services Examination 2025, delivered a session at UILS, Panjab University on judicial preparation strategies.
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“Once the infringing goods were available for sale, the tort of infringement, which predicates use of the infringed mark, or a mark which is deceptively similar thereto, for trade, stood committed.”
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The draft rules aim to reduce litigation, ease compliance, and eliminate obsolete provisions, while enhancing several employee allowances and exemptions. Key updates include higher limits for education, hostel, disability, armed forces allowances, expanded HRA coverage, and revised perquisite and reporting requirements.
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