Bringing you the Best Analytical Legal News
The Court upholds search under S. 67(2), Central Goods and Services Tax Act, 2017, subject to protection of privileged and third-party confidential material.
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In Spotlight Episode 1 of Sidebar Tales, Pooja Mahajan, Founding Partner, Chandhiok & Mahajan shares what it takes to build a practice
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Key Supreme Court rulings on Article 21, bail, money laundering, arbitral tribunal, etc.
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At the NGT International Conference 2026, Prime Minister Narendra Modi highlighted India’s environmental and climate initiatives, while CJI Surya Kant traced the evolution of environmental jurisprudence and the constitutional dimensions of climate-related rights.
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The NUALS Moot is a national-level moot court competition organised by the NUALS Moot Court Society, focusing on international taxation. The Previous Editions of NUALS Moot brought together legal intellects from across India to explore the evolving complexities of International Taxation and Corporate Legal Structures in Cross-Border Share Acquisitions.
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Holding that Rapido’s pre-ride tipping prompts misled consumers into believing that additional payments would improve ride availability and confirmation, the CCPA found the practice to constitute misleading advertisements, an unfair trade practice and prohibited dark pattern.
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Interviewee: Prof. Emilia Onyema1
Interviewed by Zehra Naqvi2
Addressing the MCI: The Conclave by PACT & Poovayya, Sanjeev Ahuja, President, Indian Mediation Federation (IMF) said that “IMF is not here to compete with the courts or the government, but to complete the picture, close the loops, fill the gaps and connect the loose threads. Our vision is simple, but ambitious: To make Mediation the First Port of Call”
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The new appointments were notified for 4 High Courts namely, Delhi High Court, J&K and Ladakh High Court, Jharkhand High Court and Karnataka High Court.
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The two-day programme has been structured to expose students to a broad range of legal and law-adjacent careers.
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Supreme Court held that the presumptions relating to the commission of an offence and culpable mental state under the POCSO Act are rebuttable. As the appellant had successfully rebutted the statutory presumption and the prosecution had failed to establish his guilt beyond reasonable doubt, the Court acquitted him of the offences under Section 363 IPC and Section 6, POCSO Act.
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Labour Ministry has notified a revised wage ceiling of ₹25,000 per month under the Code on Social Security, 2020.
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As part of the program, selected interns will work closely with the LawStrings team and receive structured training in law firm business development strategies, client development, relationship management, market positioning, and other aspects of professional growth within the legal industry.
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The S&R team was led by partner Jabarati Chandra, and included associates Akshaya Rengan, Thambiah Jayaram and Pooja Menon.
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NCLAT was not precluded from invoking actus curiae neminem gravabit, particularly Section 61 IBC did not provide an alternative remedy for a situation caused by the Tribunal’s own e-filing failure.
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“There Is a Direct Link Between Slavery and Livelihood”: Ramon Magsaysay Laureate Bezwada Wilson.
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“The object of the enquiry shall not merely be to identify lapses in the present case but to ensure that such lapses do not occur in any police station in the State in future. The monitoring system shall move from a complaint-based approach to a real-time, automated and accountable mechanism, so that prolonged failures do not go unnoticed.”
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Reports of “UPI charges” have sparked concern among users, but the latest notification makes one thing clear: UPI stays free for users.
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by Arshita Sharma* and Prof. (Dr) Ashish Virk**
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