Bringing you the Best Analytical Legal News
“The recognition accorded to the SOCIAL mark by industry associations in India and consistent enforcement of the plaintiff’s rights in the mark before the Courts in India reinforces the mark’s distinctiveness and reputation.”
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Jamia Millia Islamia announces the Inaugural National Mediation Competition 2026, a three-day on-campus ADR tournament organised by the Faculty of Law in partnership with SCC Online and SCC Times.
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Income Tax Department officers’ “utterly negligent attitude” compelled the petitioner to approach the Court.
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The transaction involved leasing both the East and West Wings of Building No. 1, covering over 6 lakh sq. ft. of office space along with parking and allied facilities.
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“The present state of affairs is shocking. The extent of fabrication of documents, which is directly the result of widespread corruption, is disturbing.”
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Covering major criminal law updates from the Supreme Court and High Courts, this roundup offers a quick look at 2025 rulings on arrest, bail, terrorism and national Security, Hate speech, privacy, defamation, etc., and trial procedures.
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“Such intimidation and infliction of emotional and psychological distress using wife’s past history to blackmail itself constitutes mental cruelty.”
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Reserve Bank of India introduced the Foreign Exchange Management (Guarantees) Regulations, 2026, replacing the 2000 framework. These regulations govern cross-border guarantees by Indian residents under FEMA, 1999. They outline prohibitions, exemptions, conditions for acting as surety or principal debtor, and reporting requirements. The aim is to ensure compliance, transparency, and proper oversight of guarantees involving residents and non-residents.
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“It is really shocking that some of the girls are missing for the last more than 10 years, but still, police are not in a position to find out their whereabouts.”
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Tamil Nadu National Law University invites participation in the 2nd TNNLU National Insolvency Moot Court Competition 2026, focusing on CIRP, banking—insolvency interplay, and cross-border insolvency.
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“Parental rights of a biological father cannot be undermined at the altar of dispute between the couple. A child should not suffer the dispute, either emotionally or educationally/ socially.”
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The transaction involved a long-term lease of the Taurus-4 (North Tower) building, including extensive parking facilities, reinforcing ARM’s operational presence in India’s technology hub.
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“The conviction and sentence awarded to convict shall also remain suspended during the pendency of this appeal, since he is a Government servant and his right to earn his livelihood for survival cannot be curtailed because of implication in this case.”
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Shardul Amarchand Mangaldas advised WorkIndia on its USD 10.8 million Series B investment round, supporting the growth of a technology-driven recruitment platform for India’s blue and grey-collar workforce.
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CESTAT further held that amount deposited by assessee during investigation could not be retained after demand of excise was set aside.
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“Permitting further proceedings against the neighbor would become an abuse of the process of the law and result in miscarriage of justice.”
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“The power of review being substantive in nature cannot be applied retrospectively to validate actions taken at a point of time when no such power existed.”
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Watch Sidhanth Singh from Campus Law Centre, Faculty of Law, University of Delhi as he shares his journey as a Student Ambassador at the 8th EBC-SCC Student Ambassador Conclave.
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Justice Sandeep Mehta, formerly the Chief Justice of Gauhati High Court, took oath of office as Judge of Supreme Court of India on 9-11-2023 and will be retiring on 10-01-2028.
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The Court accepted the contention that encashment of insurance surety bonds aggregating to nearly ₹100 crores, prior to final adjudication, would result in grave and irreversible loss and injury.
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