Bringing you the Best Analytical Legal News
“There ought to be free space for movement of the public. Beautification and development of the area is also required, so that the passengers and tourists can enjoy a comfortable experience while visiting a bus stand or the nearby railway station.”
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India—EU Free Trade Agreement has been announced by India and the EU; a free trade agreement that aims to reshape India’s global trade relations with EU.
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“The term VAPO is merely an abbreviation of the word vapour and it is descriptive and common to the trade and nobody can claim exclusive right to use any abbreviation, which has become publici juris.”
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Nyāya Udghoṣh 2026 is a national online judgment writing competition and conclave organised by NLU Odisha’s Competitive Examinations Guidance Committee to foster judicial reasoning and legal writing skills among law students.
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“The place of supply of service being the location of the service recipient, which is outside India, no service tax is leviable”
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NUJS Centre for Sports Law & Policy announces a webinar with Senior Advocate Rahul Mehra on sports governance, litigation and the evolving legal framework of Indian sports.
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High Powered Election Supervisory Committee has issued key directions to ensure transparency and fairness in the upcoming Telangana Bar Council elections.
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A litigant cannot be placed in a worse position merely for having approached the court.
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“The primary purpose of the Assisted Reproductive Technology (Regulation) Act, 2021 is to regulate and supervise the Assisted Reproductive Technology clinics and banks, so as to prevent their misuse and avoid unsafe and unethical practices.”
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Clause & Claws invites submissions for its National Legal Essay Writing Competition 2026, encouraging original, policy-oriented legal research on contemporary legal issues.
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Govt has revised the Uniform Consent Guidelines to accelerate approvals, improve compliance, and harmonise procedures under the Air and Water pollution control frameworks.
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The principal grievance of the farmers was that both the bank and the Jute Corporation of India were deficient in service, inasmuch as the bank did not sell the pledged jute goods in time to recover its dues and JCI did not purchase the goods under the Minimum Support Price scheme, thereby causing loss to the farmers.
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NUALS Kochi invites students and research scholars to participate in the 1st NUALS Securities Law Essay Writing Competition 2026, fostering academic engagement with securities market regulation.
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“Upon a prima facie consideration, it appears to us that some of the provisions of the Impugned Regulations suffer from certain ambiguities, and the possibility of their misuse cannot be ruled out.”
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The listing marks a major milestone for India’s technology-led logistics sector and one of the notable IPOs in the digital commerce ecosystem.
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by K.P. Hemanth Kumar* and K. Pattabhi**
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Insolvency and Bankruptcy Board of India and INSOL India are hosted their 3rd International Conclave on 28th Jan 2026 at Le Meridien, New Delhi.
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“The respondents have not understood the principle underlying in those orders and that repeatedly rejecting the plea of employees seeking maternity benefits for third pregnancy is an agonizing fact.”
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“When lawyers boycott the Courts, it directly violates the rights of the litigants to speedy justice, as guaranteed under Article 21 of the Constitution.”
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IILM University, Gurugram invites law students to participate in the 5th IILM Moot Court Competition 2026, an offline national moot with a prize pool of up to ₹6 lakh.
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