Bringing you the Best Analytical Legal News
This legal roundup travels across various Courts to discuss top Family Law cases from 2025, such as admissibility of Recorded Spousal Conversations Admissible as Evidence, False Cases, Ratan Tata’s Will, Yuzvendra Chahal’s Divorce, Saif Ali Khan’s Ancestral Property, and much more.
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“The defendants are operating about 94 establishments, and continuing infringement would result in loss and damage to the plaintiff tilting the balance of convenience in favour of the plaintiff.”
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DSNLU presents VIVIDH 5.0, a national policy discussion competition where law students propose amendments to draft legislations through moderated deliberations.
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by S. Vasudevan*, Snehal Ranjan Shukla**, Avar Lamba*** and Mitakshara Singh****
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“When bail is sought in prosecutions governed by a special statute, the Court is required to undertake a difficult and sensitive balancing exercise, conscious that neither liberty nor security admits of absolutism”.
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“Though the balance of convenience is not in favour of the plaintiff, if the movie is released, the plaintiff would be in a position to claim damages.”
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HPNLU Shimla and ADR invite submissions for a National Article Writing Competition on the electoral rights of persons with disabilities.
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“The affidavit discloses the total marks obtained, the corresponding percentile, as well as the NEET-UG 2019 rank of the petitioner.”
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MNLU Chhatrapati Sambhajinagar announces the Senior Advocate Late Shri P.M. Shah National Client Counselling Competition 2026, scheduled for 14—15 March 2026, focusing on practical client counselling skills.
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“The petitioner submitted that the court below could not have taken cognizance of both offences simultaneously.”
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Lakshmikumaran & Sridharan Attorneys advised NU Hospitals Private Limited on a significant minority investment by Somerset Indus Capital Partners, involving both primary and secondary stake components.
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“In my prima facie view, it would only be reasonable to give an opportunity to the defendants to present their defence in respect of their publications/posts/articles.”
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The International Financial Services Centres Authority (Global In-House Centres) Regulations, 2025 aim to position India’s IFSCs as global hubs for high-value financial services, create employment, and strengthen India’s role in the global financial value chain. These regulations outline eligibility, registration procedures, permissible services, and compliance requirements for setting up Global In-House Centres (GICs) in IFSCs.
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A quick legal roundup to cover important stories from all High Courts this week.
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Labour Ministry has released draft rules for four labour codes: Wages, Social Security, Occupational Safety & Health, and Industrial Relations, outlining key changes for employers and workers.
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‘Sunglasses’ did not fall under any specified Schedule of Punjab Value Added Tax Act, 2005 and Haryana Value Added Tax Act, 2003, thus, exigible to tax at the rate of 12.50%.
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“Where an applicant manipulates higher marks to obtain an undeserved advantage, the appointment becomes tainted from its inception.”
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“Once the resolution plan had reduced the claim under the arbitral award to Re.1, the withdrawn amount could not continue to remain with the award-holder.”
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SideBar Tales by SCC Times debuts with an exclusive and candid conversation featuring Dr. Abhishek Manu Singhvi. Engaging, unfiltered, and reflective, this
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