Bringing you the Best Analytical Legal News
SmartSearch is SCC Online’s next step in legal research, enabling natural language search for faster, more relevant results. Discover judgments and statutes more efficiently from SCC Online’s trusted legal database.
Continue reading
Read the perspectives of experts from Shardul Amarchand Mangaldas and Lakshmikumaran & Sridharan Attorneys highlight how Budget 2026—27 strengthens sectoral momentum and introduces clearer, simpler tax rules.
Continue reading
27 private equity firms battle it out in the 6th edition of the cricket tournament
Continue reading
The recommendations were made in terms of Article 224-A of the Constitution, and the Judges will hold the post for a period of two years.
Continue reading
“When the process of adoption is completed, the adopted child becomes the legitimate child of the parents and all rights, privileges and responsibilities are bestowed on him which are attached to that relationship.”
Continue reading
An FIR was filed under the Gangsters Act against 5 persons, namely Irfan Solanki and four others, alleging that they were in a gang and committing crimes.
Continue reading
The transaction involves a 100% stock purchase and strengthens MPS’s global footprint in digital healthcare solutions.
Continue reading
“To permit prosecution to proceed on the fragile footing of shared addresses and commercial proximity would amount to endorsing a standard of liability alien to criminal jurisprudence. Such an approach would not only be legally impermissible but would also have a chilling effect on legitimate business arrangements operating within shared commercial spaces.”
Continue reading
The Ministry of Finance has notified the new Baggage Rules, 2026, effective from 2-2-2026, replacing the earlier 2016 rules. These rules outline the duty-free allowances and conditions for passengers, tourists, returning residents, foreigners transferring residence, and crew members.
Continue reading
The NGT is empowered to quantify environmental compensation on the basis of project cost or scale of operations in order to enforce the polluter pays principle where construction is carried out in violation of environmental laws.
Continue reading
This article offers a clear overview of daughters’ property rights under Hindu law—how the law under Hindu Succession Act, 1956 worked before the 2005 Amendment, and how the amendment transformed daughters into coparceners by birth. It traces the major Supreme Court rulings leading up to Vineeta Sharma (2020) 9 SCC 1, clarifies common myths, and answers practical FAQs.
Continue reading
Section 69 of the Bharatiya Nyaya Sanhita, 2023 creates a distinct offence of sexual intercourse by deceitful means, including a false promise of marriage, and the allegations in the FIR disclose prima facie facts justifying continuation of the criminal proceedings.
Continue reading
DPIIT has proposed major amendments to the Designs Act to strengthen design rights, support digital innovation, and bring India closer to international IP standards.
Continue reading
Defendant 1 had created and circulated AI-morphed content of the plaintiff including a movie titled ‘AI Love Story’
Continue reading
Labour Ministry has notified ₹18,000 wage ceiling that excludes supervisory employees earning above this limit from the definition of ‘worker’.
Continue reading
Blanket freezing of accounts of persons who are neither accused nor suspects is arbitrary, disproportionate and violative of Articles 19(1)(g) and 21 of the Constitution of India.
Continue reading
“A mere statement that the disease of a lifestyle disorder cannot be a sufficient reason to deny the grant of Disability Pension unless the Medical Board has duly examined and recorded the particulars relevant to the individual concerned.”
Continue reading
The deal involved complex structuring considerations due to TCC being a listed company and included competition law assessment by the firm’s regulatory team.
Continue reading
“Once, a vacancy under the reserved category does not exist, the candidate cannot be considered against the reserved category vacancy, which, in fact, does not exist.”
Continue reading