Bringing you the Best Analytical Legal News
Lakshmikumaran & Sridharan represented Uday Jewellery Industries Limited in an NCLT-sanctioned amalgamation with Narbada Gems and Jewellery Limited under the Companies Act, 2013.
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Discover the latest legislative updates from January 2026, including all updates on new Foreign Legislations, Rules, Notifications; and more.
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“The least that is expected of a State in a democracy is that it honours its obligations and commitments, arising from a legislation or judicial decisions, for such obligations are not discretionary in any way, shape or form.”
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The School of Law, The NorthCap University Gurugram invites law students to participate in the XI Virtual National Client Consultation Competition 2026.
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These rules mandate electronic monitoring systems, compulsory registration of carriers and machinery, detailed reporting of mineral dispatch, and prior customs clearance for exports.
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Shardul Amarchand Mangaldas advised Power Finance Corporation Limited on a ₹661.50 crore financing for a wind—solar hybrid power project in Karnataka.
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Considering his criminal antecedents, the Court directed Anwar Kadri to mark his presence before the police station concerned on every Sunday between 12:00 Noon and 04:00 PM till the conclusion of the trial.
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“Any attempt to portray a woman as being of “easy virtue” or to cast aspersions on her moral character is wholly irrelevant and expressly barred under Section 53A and the proviso to Section 146 of the Evidence Act, 1872.”
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About NLU Odisha LexTech, NLU Odisha in collaboration with Shardul Amarchand Mangaldas & Co. invites registrations for the LEXATHON 2026 Paper Presentation
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“The ‘Court’ under Section 29A shall be the Civil Court of ordinary original jurisdiction in a district and includes the High Court in exercise of its original civil jurisdiction under Section 2(1)(e), and shall not be the High Court or the Supreme Court under Section 11(6) of the Act.”
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“The rights arising in favour of candidates participating in the selection process are private rights, which cannot be enforced against an institution that is neither a State nor an instrumentality of the State by way of a writ petition.”
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by Mukta Nahata* and Sukhpreet K. Sodhi**
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The Court noted from the mediation report that both children wished to live with their father in Qatar, despite limited memories of the place. The elder child added that their father’s presence alone would be enough, with someone available to care for them.
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“The said data is shocking, and we are aghast at the attitude of the authorities in addressing the complaints pertaining to missing persons, which obviously requires a sense of urgency on the part of the authorities.”
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Advertisement creates a statutory obligation on the candidates which are deemed to have been accepted in toto, the moment they participate in the selection process, and the Court cannot dilute these obligations by interpretation or by granting relief outside the scope of the provisions of recruitment.
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“Reputation of a person/enitity in invaluable right, the breach of which cannot always be compensated in monetary terms.”
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The Centre for Intellectual Property Rights, NUALS Kochi invites essays for the Xth CIPR Essay Writing Competition on “The Public Domain in the Age of Technology”.
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“The proviso was introduced by way of amendment effective from 18-04-1994, whereas the appellant’s third child was born on 11-03-1993 and the fourth on 06-11-1994, thus, the case is one of Textbook for attracting the disqualification clause, the protective proviso remaining miles away.”
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“Arbitration is founded upon consent. A party may be bound by the arbitral process only if it is first shown, even at a prima facie level, that such a party had agreed to submit disputes to arbitration.”
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