Bringing you the Best Analytical Legal News
The NUJS Centre for Sports Law & Policy announces a special lecture on “Copyright Protection and its Intersection with Athletic Performance,” exploring sports and esports copyright across the USA, EU, and India.
Continue reading
The Court “direct the Ministry of Education, Union of India to extend all necessary administrative support, more particularly the infrastructure & data access.”
Continue reading
Introduced in the Rajya Sabha, the Bill proposes sweeping constitutional changes to judicial appointments, reservation in promotions, Supreme Court structure, High Court judges’ retirement age, and caste-based census powers.
Continue reading
The Court acknowledged the “extensive work undertaken by Ms. Nithya Rajshekhar with regard to the transgender rights” and found it appropriate that she continue as a member of the Advisory Committee notwithstanding her change in institutional affiliation.
Continue reading
Explore the key family law developments of January 2026, featuring the Supreme Court and various High Courts on adoption, annulment of marriage, custody, divorce, maintenance and much more.
Continue reading
“There can never be any threshold bar to a party filing a matter before the Registry of a Court.”
Continue reading
The Centre for Women and Child Rights, Gujarat National Law University invites abstracts for the Women at Work: Policy Drafting Competition 2026, held as part of its International Conference.
Continue reading
“The rule of law constitutes the foundation of a well-governed society, and the shadow of bias or mala fides in the exercise of power concerning public 33 functions strikes at the very root of a regulated social order.”
Continue reading
The transaction supports large-scale residential development in Bengaluru and Chennai and involved multidisciplinary advisory on corporate structuring, financing documentation, regulatory compliance, and land diligence.
Continue reading
“The Sports Code is policy-driven and cannot be applied mechanically. The adoption of a “one size fits all” approach would be an anathema to the objective and purport of the Sports Code, particularly in the context of nascent and emerging sports”.
Continue reading
MNLU Nagpur and Law Mantra Trust invite papers for a two-day international seminar on the New Labour Codes and their impact on industrial relations in India.
Continue reading
The Allahabad High Court has held that criminal proceedings under Section 69 of the Bharatiya Nyaya Sanhita, 2023, alleging sexual relations on
Continue reading
An arrest by a police officer is a mere statutory discretion which facilitates him to conduct proper investigation, in the form of collection of evidence and, therefore, shall not be termed as mandatory.
Continue reading
“The trust of the people upon this institution should not be believed by encouraging wild litigants to make scurrilous remarks against constitutional functionaries in defiance of the Courts’ orders.”
Continue reading
The Legal Aid Centre, Faculty of Law, University of Lucknow announces “UDHBODHAN”, a bilingual speech competition on women’s empowerment to be held on 10 February 2026.
Continue reading
“The act of preserving or storing is preceded by ‘process for’ preserving or storing any articles in cold storage and it is the process for preserving or storing which amounts to manufacturing process and not the mere act of preserving or storing.”
Continue reading
“There cannot be any cavil with the legal proposition that the police is under the statutory duty to lodge FIR when the complaint discloses a cognizable offence.”
Continue reading
“The extraordinary delay of 13 years indicates the deficiencies in the post-conviction/bail follow up and lack of coordination amongst the Trial Court, Jail Administration and the Police. It portrays a serious systemic failure in ensuring enforcement of judicial orders. Such like episodes corrode the credibility of the Criminal Justice System.”
Continue reading
KES’ Shri Jayantilal H. Patel Law College invites participation in ASTRAEA 2026, its flagship National Intercollegiate Law Fest featuring multiple advocacy and skills-based competitions.
Continue reading
“Provision for banning of caste based political rallies and preventing them is very much in place, whether it be during the election process or not. The only thing which remains is the will to implement the provisions effectively without any bias or favour.”
Continue reading