Bringing you the Best Analytical Legal News
CBIL, National Law University Odisha announces a Single Credit online course on the Negotiable Instruments Act, 1881, with special focus on cheque dishonour under Section 138.
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“By way of judicial review, policy decisions of the State should not be interfered with unless they are grossly arbitrary or irrational as there is a need to maintain separation of powers.”
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The financing enabled implementation of an NCLT-approved resolution plan, facilitating creditor payments and the acquisition of full ownership and management control by an entity backed by Welspun Group and Ashdan Properties.
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“Every medical practitioner owes to his patient a duty to exercise a reasonable degree of care, skill, and knowledge expected of a prudent practitioner in the same field.”
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Expert views from Cyril Amarchand Mangaldas and Tarun Jain highlight how Union Budget 2026—27 aims to drive growth inseven strategic sectors, and tax simplification.
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SVKM’s NMIMS Kirit P. Mehta School of Law announces the 1st InterVarsity Debate Competition 2026, a national British Parliamentary debate to be held in Mumbai from 6—8 March 2026.
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A quick legal roundup to cover important stories from all High Courts this week.
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Union Budget 2026—27 focuses on scaling up manufacturing in 7 strategic sectors, boosting economic growth, enhancing human capital, and ensuring inclusive development. Guided by the “3 Kartavya,” the Budget announces major investments in biopharma, textiles, infrastructure, high-speed rail, medical hubs, and skill development. Significant direct and indirect tax reforms aim to simplify compliance, attract global investment, support MSMEs, and strengthen India’s competitiveness.
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“The impugned notice did not specify as to which of the provisions of the MMC Act was contravened for empowering the Commissioner to initiate proceedings.”
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RGNUL Punjab’s Centre for Innovation and Intellectual Property Rights invites law students to participate in the 2nd National IP Law Moot Court Competition, 2026, focused on contemporary IP litigation.
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“The Tribunal noted that PM₁₀ and PM₂.₅ level breached the CPCB’s standards, with the root cause being equine dung emissions and dust from unpaved roads. Water sampling from five sites recorded presence of E. coli which violated drinking water norms and confirmed faecal contamination from horse dung.”
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“Where a confessional statement is otherwise excluded or is inadmissible by virtue of Sections 25 or 26 of the Evidence Act, there can be no question of such confessional statements being made admissible against another co-accused with the help of Section 30 of the Evidence Act.”
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~Strengthening International Academic Partnerships and Global Learning Opportunities~
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“If a property is sold in a Court auction, after following a rigorous process aimed at discovery of the optimum price, such price, in effect, represents the price of the property at which a willing buyer was prepared to purchase the subject property.”
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“If this certificate has to be cancelled for any reason, the appellant ought to have been put on notice and an opportunity must have been given to the appellant, failing which, such cancellation will be construed as a nullity in the eye of law.”
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“Where a child is repeatedly exposed to fear or hostility towards one parent, such an environment can adversely affect the child’s welfare.”
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Interviewee: Bharat S. Kumar1
Interviewed by Krishna Singh2
“So far as the medical examination to ascertain whether the wife has ever entered into a sexual relationship or not, is concerned, it is nothing but seeking a virginity test of the wife, in other words.”
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The Constitutional Law Society, in collaboration with the Vidhi Centre for Legal Policy, invites submissions for the D.D. Basu Essay Competition on the theme “Fourth Branch of Government in India: Power, Accountability, and Democratic Legitimacy”.
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Law Minister Arjun Ram Meghwal updates Parliament on Free Legal Aid Services in India, highlighting the role of the National Legal Services Authority established under the Legal Services Authorities Act, 1987.
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