Supreme Court dismisses Centre’s plea on Retrospective Honorarium to Law Researchers
“The question of law is kept open to be decided in an appropriate case.”
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Keeping penis on vagina without penetration not rape, but attempt to rape: Chhattisgarh HC reduces sentence of rape convict in 2005 case
“The sine qua non of the offence of rape is penetration, and not ejaculation. Ejaculation without penetration constitutes an attempt to commit rape and not actual rape.”
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Call for Participation | 2nd Annual Public Policy and Law Conference 2026, organized by the Centre of Excellence in Public Policy Law and Governance, IIT Kharagpur
IIT Kharagpur hosts the 2nd Annual Public Policy and Law Conference 2026 on governance, policy, and law under the Viksit Bharat @2047 theme.
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Parent-Led & Disability-Inclusive: Delhi Amends RTE Rules to Modify School Management Committees Structure
Delhi Govt has notified Delhi Right of Children to Free and Compulsory Education Amendment Rules mandating 75% parent membership in School Management Committee also including parents of children with disabilities.
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Delhi High Court Women Lawyers Forum hosts Public Debate on granting fathers a veto over abortion decisions
The DHC Women Lawyers Forum organised a public debate on granting fathers a veto over abortion decisions with legal luminaries arguing for and against the motion.
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ARBIVIS Partners LLP Law Offices to host a Panel Discussion on The State of Arbitration: Navigating an Arbitration involving State-Owned Entities and MSMEs
ARBIVIS Partners LLP hosts a panel discussion on arbitration involving State-Owned Entities and MSMEs at the Global ADR Summit 2026.
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Anticipatory bail ordinarily continues without fixed expiry unless special reasons recorded: Supreme Court
“The filing of a charge-sheet, taking of cognizance, or issuance of summons does not terminate protection unless special reasons are recorded.”
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Karnataka Notifies Gig Workers’ Welfare Fee Under Social Security Framework
Karnataka Govt has notified the gig workers’ welfare fee, mandating contributions from all digital platforms and aggregator services.
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‘Parents’ bounden duty to care for child’: Madras HC upholds life sentence of parents who poisoned their child suffering from mental disorder
“If the law permits the accused parents to eliminate the children born with mental retardation, no such child would survive in this world.”
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ESG 2.0 course VIPS, ESG law certificate course India, Vivekananda School of Law ESG [Environmental, Social, and Governance] programme
Vivekananda School of Law and Legal Studies, VIPS-TC announces a Value Added Course on ESG 2.0 – Law, Policy and Practice.
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Shardul Amarchand Mangaldas & Co. Advises Aye Finance Limited on ₹1,010 Crore Initial Public Offering
Shardul Amarchand Mangaldas advised Aye Finance Limited on its ₹1,010 crore initial public offering comprising a fresh issue and offer for sale.
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Call for Participation | Legal Events at SYMBHAV’26 by Symbiosis Law School, Pune
“Symbiosis Law School, Pune, announces the 2nd Nithin Patil Memorial: SymArbitrate Advocacy Competitions, organised as part of the annual fest, SYMBHAV’26.”
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Employment or earning of wife alone not a ground to deny maintenance: Allahabad High Court
“The Court is unable to accept the submission that mere employment or earning of the wife is, by itself, a ground to deny maintenance. The object of Section 125 CrPC is not merely to prevent destitution, but to ensure that the wife is able to live with dignity, consistent with the status of the husband.”
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Call for Participation | Law Centre II, University of Delhi to Host Model United Nations Conference 2.0 [March 28th—29th, 2026]
Law Centre II, Faculty of Law, University of Delhi announces Model United Nations Conference 2.0 scheduled for 28–29 March 2026.
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CCI imposes Rs 27 Crores penalty on Intel Corp. for abuse of dominance through India-specific warranty policy on boxed microprocessors
CCI noted that warranty is an important factor when buying a boxed microprocessor, as it protects against defects and gives consumers confidence. Intel’s data from 2016—2021 shows failures do occur, so denying warranty in India for products bought abroad harms consumers and creates adverse effects on competition.
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Shardul Amarchand Mangaldas & Co. Advises Fractal Analytics on ₹28,339 Million Initial Public Offering
Shardul Amarchand Mangaldas advised Fractal Analytics on its ₹28,339 million initial public offering comprising a fresh issue and offer for sale.
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Section 108 BNS| No abetment of suicide without proximate positive action by accused: Punjab & Haryana HC grants bail to wife in husband’s suicide case
“It is well settled proposition of law that bail is the rule, and jail is an exception and pre-trial incarceration of the wife should not be a replica of post-conviction sentencing.”
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Informing role and grounds of arrest sufficient in NDPS case with no contraband recovery; quantity need not be conveyed: Kerala HC
“The requirement of informing the person arrested of the grounds of arrest is not a formality but a mandatory statutory and constitutional requirement, and the non-compliance with Article 22(1) is a violation of a fundamental right and of the right to personal liberty guaranteed by Article 21 of the Constitution.”
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