Bringing you the Best Analytical Legal News
A witness who has already been examined and cross-examined, cannot be recalled and re-examined to deny the evidence he has already given before the trial court and no opportunity at a later stage can be given to him to completely efface the evidence already given by him under oath.
Continue reading
Dr. Ram Manohar Lohiya National Law University, Lucknow announces the 4th RMLNLU—Lakshmikumaran & Sridharan International Arbitration Moot, 2026, to be held from 3—5 April 2026.
Continue reading
“If the employee’s father was allegedly found to be involved in an offence under Section 5 of the 2006 Act, the same did not mean that the employee was to be perceived, projected, painted and put to bad treatment by passing the impugned suspension order.”
Continue reading
On Day 3 of the 4th Insolvency Law Academy Annual Conference, discussions centred on climate change and insolvency, institutional challenges facing economic law tribunals, the evolving turnaround framework, and contemporary insolvency scholarship.
Continue reading
On the 77th Republic Day of India, SCC Online® proudly announces AI Pro — a new era of trusted, AI-powered legal solutions, grounded in authoritative law
Continue reading
Taking Day 2 of the 4th Insolvency Law Academy (“ILA”) Annual Conference further, the panellists and guests delved into topics such as cross-border insolvency, future of restructuring, group insolvency, hybrid insolvency, and much more.
Continue reading
Day 2 of the much-awaited 4th ILA Conference brought together eminent voices from India and abroad to examine insolvency law through the lens of entrepreneurship, risk-taking, and the importance of dignified second chances.
Continue reading
Insolvency and Bankruptcy Board of India and INSOL India are hosting their 3rd International Conclave on 28th Jan 2026 at Le Meridien, New Delhi.
Continue reading
Day 1 of the much-awaited 4th ILA Conference featured erudite addresses and insights from leading insolvency experts and distinguished dignitaries on insolvency law and policy, global trends in restructuring, the changing geopolitical landscape, and cinema as a lens and mirror for the economy.
Continue reading
“If a wife, by her own acts or omissions, causes or contributes to the incapacity of her husband to earn, she cannot be permitted to take advantage of such a situation and claim maintenance.”
Continue reading
“The balance of convenience lies in favour of the Plaintiff, and if the Defendants are not restrained, the Plaintiff would suffer irreparable injury which cannot be adequately compensated in terms of money.”
Continue reading
“Merely because an employee holding a valid pass fails to mention details himself, it cannot be held that he was travelling without a valid pass.”
Continue reading
SEBI has notified SEBI (Issue and Listing of Non-Convertible Securities) (Amendment) Regulations, 2026 focusing on Retail Investor recognition with a ₹2 lakh investment limit and issuer incentives.
Continue reading
by Aarushi Jain* and Prassant Kumar Sharma**
Continue reading
“This crime has devastating consequences for the physical, cognitive, and socio-emotional development of children, who often suffer lifelong health issues, severe trauma-related disorders, anxiety, depression, difficulties in social integration.”
Continue reading
The hybrid conference invites interdisciplinary research on climate governance, sustainability, biodiversity, innovation, and environmental justice.
Continue reading
“The social circumstances and the economic status of the family may have compelled the Prosecutrix and her mother to give contradictory statements or to turn hostile. However, in such cases the Court cannot completely ignore the scientific evidence which has come on record.”
Continue reading
The transaction involved a combination of primary investment and secondary acquisition from existing investors, including Stakeboat Capital, reflecting continued investor interest in India’s healthcare services sector.
Continue reading