Bringing you the Best Analytical Legal News
Supreme Court held that merely conducting arbitral proceedings at Cuttack did not make it the seat of arbitration, and upheld the maintainability of the Section 34 petitions before the Sundargarh Court.
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The SAM team was led by Taranjeet Singh, Partner, Kanwardeep Singh, Counsel, with support from Pundrikaksh Sharma, Senior Associate, and Vishal Jain, Associate
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In this exclusive conversation at GHAC Arbitration Week 2026, Kamal B. Trivedi, Advocate General of Gujarat, discusses the vision behind strengthening Gujarat’s
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“The temple which has been constructed, admittedly, is without sanction and contrary to the disposal of the Nazul lands and hence is clearly an illegal structure. The same cannot be permitted to continue.”
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Articles 226 and 227 should ordinarily not be used to correct interlocutory procedural orders of an Arbitral Tribunal unless there is a patent jurisdictional defect or exceptional perversity.
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Delhi High Court held that the creation and operation of 9 matrimonial profiles, including one posing as a woman, prima facie lent credence to the State’s argument that the accused was a “predator of innocent girls” and found the case not fit for grant of bail.
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Organised by CPLAN, NUSRL Ranchi, in collaboration with ProBono India
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The incident pertains to the year 2009, there was intimacy between the appellant and the prosecutrix, which could not be recognized due to the prosecutrix being minor. Now, both the appellant and the prosecutrix are settled in their respective married lives, and the prosecutrix has also expressed her desire not to contest the case.
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Supreme Court takes suo motu cognizance of crimes against women and children in Delhi-NCR and directs vulnerability mapping, CCTV audits and enhanced patrolling.
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The HPNLU Journal of Tax Law invites scholarly submissions for its Fifth Volume (2026), with manuscripts to be submitted by 31 October 2026.
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RBI has revised the Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2026, shortening the timelines for export proceeds realisation and granting Authorised Dealers powers to handle certain legacy export-import and merchanting trade transactions.
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Punjab and Haryana High Court examined the legal status of a foreign driving licence in India in the context of a motor accident compensation claim. The Court considered whether an Australian domestic driving licence could satisfy the requirement of a “valid and effective” driving licence under the Motor Vehicles Act, 1988, and also examined the impact of the appellant’s acquittal in the related criminal proceedings on the findings of the Motor Accidents Claims Tribunal.
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Cloud Wave is an India-based Company in the business of precision machining, sheet metal fabrication, tooling, plastic injection moulding, plastic 3D printing, surface treatment, power press parts, for aerospace and defense/semiconductor applications.
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If the latest recommendations are approved by the Centre, this will not only bring the number of closer to the sanctioned strength of 38 Judges, but it will also increase the number of women Judges in the Bench.
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“Although a co-accused’s statement to police is not admissible in evidence, it can be considered during investigation as a clue to guide the investigating officer in collecting evidence and determining the course of further investigation.”
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Godrej Properties elevates its South Mumbai portfolio with a premium luxury residential project.
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Coming Soon | Next episode in Law Made Easy by SCC Times examines the reported Jamui incident through the Bharatiya Nyaya Sanhita,
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The Debentures carry a coupon rate of 7.47% per annum and are listed on both BSE Limited and National Stock Exchange of India Limited. The Issue received the highest long-term credit rating of “AAA/Stable” from CRISIL Ratings Limited and CARE Ratings Limited.
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The Chief Justice of India, Justice Surya Kant, delivered a remarkable address at the inauguration of Bihar State Legal Services Authority’s four initiatives: a Victim Rights Centre, a Victim Rights Centre Booklet, a Transgender Helpline, and the Flagging Off of Multi-Utility Vehicles.
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