Bringing you the Best Analytical Legal News
“If electricity duty is charged on per cent of ‘net charges’ for energy consumed or sold, then similarly situated persons pay different duty depending on the distribution licensee, since the tariff fixed by the JSERC varies, which would amount to violation of Article 14 of the Constitution.”
Continue reading
SEBI has announced the SEBI (Stock Brokers) Regulations, 2026, outlining key provisions on registration, compliance, conduct, fees, and investor protection.
Continue reading
SEBI has introduced a new Digital Signature Certificate (DSC) feature in the Common Application Form (CAF) portal, allowing Foreign Portfolio Investors (FPIs) to complete registration and DSC application in one seamless process. This enhancement simplifies onboarding and promotes greater use of digital functionality.
Continue reading
2025 SCC Vol. 10 Part 5: Explore the latest Supreme Court Cases on Advocates Act, Arbitration, Civil Procedure Code, Constitution, Customs, Criminal Law, and more.
Continue reading
Cyril Amarchand Mangaldas advised J.P. Morgan Services India Private Limited on setting up Asia’s largest Global Capability Centre through a landmark lease of approximately 1.3 million sq. ft. of built-to-suit office space in Powai, Mumbai. The transaction marks the largest single-user office leasing deal in India to date.
Continue reading
“A second/successive regular bail application cannot be rejected solely on the ground of maintainability thereof, but for such petition to succeed, the petitioner is required to show some substantial change in circumstances.”
Continue reading
In this episode of Masterclass by EBC Authors, Advocate Tarun Jain, Supreme Court of India unpacks GST not merely as a tax reform but as a constitutional re-engineering of India’s federal structure. From the 101st Constitutional Amendment to Supreme Court rulings and the institutional design of the GST Council, this masterclass explores how GST has transformed legislative power, Centre–State relations, and cooperative federalism.
Continue reading
“The Court noted the relevance of Article 51-A(h), which enjoins citizens to develop a scientific temper, humanism, and the spirit of inquiry, and the petitioner’s reliance on Article 21 of the Constitution, and that despite repeated adjournments and assurances, the State had neither enacted legislation nor conclusively declined to do so over a span of nearly four years.”
Continue reading
“The pictorial representation, the caricature and the expressions/words used are not only highly derogatory, but virtually abusive.”
Continue reading
Minor inconsistencies arising from age, vocabulary or manner of narration do not erode the credibility of the prosecution, particularly where the allegation relates to commission of sexual assault with sexual intent.
Continue reading
“The franchise agreement prima facie indicated acceptance of ownership of the plaintiff in the registered trademarks and permitted use only during subsistence of the agreement.”
Continue reading
This roundup highlights key 2025 corporate and commercial law developments from Adani’s HDIL resolution and Vedanta’s demerger setback to SEBI’s insider trading penalties, Google’s CCI settlement, and the pump-and-dump ban involving actor Arshad Warsi.
Continue reading
Shardul Amarchand Mangaldas advised a consortium of lenders led by Canara Bank on the resolution of Karanja Terminal & Logistics’ debt through transfer of loan exposure to Prudent ARC under RBI norms.
Continue reading
“The pre-condition for invoking Section 59 of the Companies Act, 2013 is that the Applicant must already be a valid holder of a share certificate prior to invoking the provision.”
Continue reading
WBNUJS, Kolkata announces the 1st NUJS Juridical Conclave 2026, a national academic forum on constitutional law, judicial ethics, and judgment writing, to be held at the NUJS campus.
Continue reading
“No other option is left with us but to summon all the State authorities who are impleaded herein, as it appears that, in such an important matter involving public interest, they are not only not cooperating, but their conduct displays certain intransigence which needs to be addressed.”
Continue reading
The Centre for Tribal and Cultural Studies, HPNLU Shimla, invites abstracts for a National Conference on “Recognition, Rights and Realities: Tribal Identity, Governance and Justice in Contemporary India”, to be held online on 28 March 2026.
Continue reading
“The accusations against the accused were prima facie well-founded, particularly the allegation that he transmitted nude videos of the girl through social media. The Court observed that such conduct could not be viewed lightly.”
Continue reading
On 18-12-2025, the Supreme Court Collegium led by CJI Surya Kant, recommended the elevation of Justice Gupta as Chief Justice of Uttaranchal High Court.
Continue reading