NHAI’s New FASTag Policy: No KYV Needed for FASTags From February 2026
NHAI announced the discontinuation of KYV for FASTags, simplifying activation rules and easing highway travel for millions of commuters, effective 1-2-2026.
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Call for Participation| Adv. Balasaheb Apte College of Law Announces Certificate Course in Media & Entertainment Law
Adv. Balasaheb Apte College of Law announces the third edition of its online Certificate Course in Media & Entertainment Law, starting January 11, 2026, with an updated syllabus covering digital media, AI, gaming, and regulatory frameworks.
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Cyril Amarchand Mangaldas represented MRG Group
The transaction reflects strategic collaboration in the region’s growing residential real estate market.
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Delhi High Court passes John Doe order protecting Andhra Pradesh Deputy CM Pawan Kalyan’s Personality Rights
The grievance of the plaintiff arose from the manufacture, sale, promotion, and distribution of merchandise such as T-shirts, posters, mugs, keychains, and other products bearing his name, photographs, likeness, and persona, without authorisation.
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Cyril Amarchand Mangaldas Advises Vixar on Share Acquisition in The Belgian Waffle Co.
Cyril Amarchand Mangaldas advised Vixar on its acquisition of a shareholding in Bloombay Enterprises Private Limited, which operates The Belgian Waffle Co., one of India’s leading dessert-focused QSR brands with over 700 outlets across 250 cities.
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Legislation Roundup December 2025: Bills introduced in 2025 Winter Session, NDPS Rules 2025, Digital Sponsorship Module for e-B4 Visa
Discover the latest legislative updates from December 2025, including all updates on new Foreign Legislations, State Legislations, Rules, Notifications; and more.
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Indore Water Contamination Crisis| Madhya Pradesh HC directs Municipal Corp. to provide clean drinking water, State to provide best medical treatment to affected persons
The Indore Municipal Corporation informed the Court that 20 water tankers were supplied in the affected area regularly, and they will ensure that there is no shortage of clean water in Bhagirathpura.
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Year in Review 2025: Defining Landmark Supreme Court Judgments of 2025
With the departure of year 2025 a recap of the most notable decisions of the Supreme Court of India is a must. 2025 has been a landmark year especially in respect to verdicts on judicial services, environmental causes such as Aravali Hills, activism for stray animals. The Court also laid to rest the questions of Governor and President’s powers vis-a-vis giving assent to Bills and flagged pendency of cheque bounce cases in courts.
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Ownership of secured asset in a statutory sale under SARFAESI is transferred upon issuance of sale certificate: Bombay HC
“On losing merely the right of redemption, a borrower does not automatically lose ownership rights over the secured asset and that the ownership right is ultimately lost only upon issuance of sale certificate in accordance with Rule 9(6) of the SARFAESI Rules.”
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Consumer cannot be penalised for insurer’s operational negligence with premium cheque: Bombay High Court
“The dishonour was not due to insufficiency of funds but due to technical problems in the aftermath of the floods.”
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Sale deed not binding: Madras HC holds daughter entitled to half share in ancestral property under Hindu Succession Act
“Merely because Patta and Kist Receipts stand in the name of defendant, and because the plaintiff did not raise any objection for the same, the presumption of joint possession of a co-owner cannot be dislodged”
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Delhi High Court Issues Rules on Personal Appearance of Government Officials in Court Proceedings, 2025
The Delhi High Court has introduced the Personal Appearance of Government Officials in Court Proceedings Rules, 2025, applicable to all cases involving the government before the High Court, District Courts, and Tribunals under its supervision. The rules outline when officials must appear in person or via video conferencing, classify proceedings into evidence-based, summary, and non-adversarial categories, and emphasize respect and professionalism during hearings.
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2025 SCC Vol. 10 Part 4
2025 SCC Vol. 10 Part 4: Explore the latest Supreme Court Cases on Arbitration, IBC, Service Law, and Transfer of Property.
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‘Deposit of passport’ cannot be imposed routinely as bail condition: P&H High Court quashes bail condition in idol demolition case
“The passport functions as an indispensable document of nationality and identity, the condition for its deposit must be predicated upon a considered assessment of objective parameters indicating a clear and imminent threat of flight risk or obstruction of justice, thereby ensuring that such condition adheres strictly to the doctrine of proportionality.”
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