Bringing you the Best Analytical Legal News
NLU Jodhpur received the CyberPeace Centre of Excellence Award at the Global CyberPeace Summit 2.0 for leadership in cyber law and digital governance.
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RBI has set out key development and regulatory policies to enhance regulation, inclusion and market efficiency.
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Tamil Nadu National Law University, Tiruchirappalli announces the 4th National Tamil Trial Advocacy Competition, 2026 to promote regional language trial advocacy.
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“Custodial interrogation of the accused/applicant is necessary in order to unearth if more children in similar fashion have been trafficked by the accused/applicant for being used in commission of crimes.”
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ILS Law College, Pune organised the ‘Remembering Prof. S.P. Sathe – 20th National Moot Court Competition 2026’ focusing on access to justice and constitutional law.
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The Court stated that extraordinary situations require extraordinary measures. In this unique case, where the petitioner had to avail both maternity and medical leave in the same year, the general rule of termination for exceeding one year’s leave cannot be rigidly applied.
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“A complainant under Section 138 of the NI Act is a victim as defined in Section 2(wa) CrPC as the expression ‘victim’ includes not only the person who has suffered any loss or injury caused by reason of any act or omission for which the accused person has been charged, but also includes his or her guardian or legal heir.”
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“Neither the intention of the legislation nor any provision in the Places of Worship Act gives protection to a structure put up on Government land by encroaching.”
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2026 SCC Vol. 1 Part 4: Explore the latest Supreme Court Cases on Arbitration, Constitution Law, Criminal Procedure Code, and Trusts Act.
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Disability pension is a vested and recurring right, partaking the character of property under Article 300-A, and once found due, must be granted from the date it became payable.
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“Prima-facie, a highly disciplined and respected cultural organization like the RSS has been maligned and the membership has been misused in the present case by the informant.”
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The 8th ICC India Conference on International Arbitration will be held in New Delhi on 28 February 2026, convening global arbitration experts and ICC Court representatives for a day of discussions on India’s evolving arbitral landscape. An ICC Institute Advanced Training on Interim Measures will precede the conference on 27 February 2026.
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Explore the latest cases reported in SCC’s Income Tax Reports (ITR) Volume on International Transactions, Assessment, Recovery of Tax, Reassessment, Appeal, Industrial Undertakings and much more.
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by Amita Singh*
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Dr. B.R. Ambedkar National Law University, Sonepat announces the 3rd National Moot Court Competition, 2026 in collaboration with the National Human Rights Commission.
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“The fundamental error permeating both the impugned orders is the assumption that merely because the claimant worked or claimed to have worked in Delhi, the Controlling Authority appointed by the State Government and the Appellate Authority derived jurisdiction to adjudicate the dispute.”
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Shardul Amarchand Mangaldas advised NaBFID on ₹566.30 crore financing of Juniper Green Kite’s 90 MW wind power project in Gujarat.
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Central University of Karnataka announces its National Moot Court Competition, 2026 with hybrid rounds and national participation.
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“Section 269 of the Punjab Municipal Corporation Act, 1976 makes it abundantly clear that the appeal lies against orders to the Court of District Judge of the city where the premises are situated, within the period specified in the order for demolition of the erection and the petitioner instead of approaching the Court of District Judge has filed the present petition.”
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Shardul Amarchand Mangaldas advised Power Finance Corporation Limited on ₹2,046.24 crore financing of ACME Urja One’s 380 MW solar—wind—BESS hybrid power project.
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