Bringing you the Best Analytical Legal News
CBDT has notified the Income-tax (Fourth Amendment) Rules, 2026, extending registration deadlines for valuers and authorised income-tax practitioners until 31 March 2027, revising application forms and omitting certain tax recovery provisions.
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Kerala High Court emphasised that disputed factual allegations must be adjudicated by the jurisdictional Magistrate based on evidence and cannot be determined through a mini trial while exercising inherent jurisdiction under Section 528, BNSS.
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The High Court noted that mere possession of the books with dispiriting titles does not ipso facto make the petitioner/ detenue a criminal against whom the preventive detention was required to be invoked.
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Recommended by Supreme Court Collegium on 27 May 2026, Justice Arun Palli took oath as a Supreme Court Judge along with four other Judges on 2 June 2026.
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SymBLawg is a publishing initiative and annual competition by the Research and Publication Cell at Symbiosis Law School, Nagpur, providing a platform to law students to engage with contemporary legal issues and evolving areas under law. It follows a thematic approach and allows students to research diverse legal aspects, with a unique theme in every edition.
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The Court held that the pending applications for enrolment as an advocate, with Rajasthan Bar Council, due to Bar elections, affects the right of livelihood of the applicants and thus, directed to dispose of all the pending applications.
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The Court issued guidelines stating conditions to be followed by the banks and investigating officers with respect to freezing, lien, hold, or seizure of bank accounts in cyber financial crime investigations, directing the respondents to review the restraints imposed on bank accounts in the light of given directions.
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The Centre for Information Communication and Technology Law (CICTL), MNLU Mumbai, in collaboration with IQAC and in association with The Dialogue, is organising an online Fintech Policy & Governance Certificate Programme from 27-29 November 2026, covering digital payments, digital lending, AI in finance, digital assets, DPI and global approaches to fintech governance.
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BIS has amended the Hallmarking Regulations, 2018, revising hallmarking fees payable by jewellers and Assaying and Hallmarking Centres for gold and silver articles.
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Delhi High Court directed Bombay Shaving Company to take down its Switch4 advertisement after finding its portrayal of Court proceedings objectionable and later rejected the amended advertisement proposed by the Company in Gillette’s disparagement suit.
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The Journal seeks to foster rigorous constitutional scholarship by providing a platform for meaningful academic engagement, with a particular emphasis on supporting early-career legal scholars, researchers, and law teachers.
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Watch Mohori Bibee v. Dharmodas Ghose [1903 SCC OnLine PC 4], the Privy Council decision that established that a minor’s agreement is
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The Commercial Mediation Conclave India 2026 will bring together judges, senior advocates, mediators, law firm practitioners and in-house legal professionals to examine the mainstreaming of mediation in commercial disputes, with discussions spanning institutional mediation, enforcement, sector-specific disputes, Med-Arb and the role of lawyers and businesses.
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The Society for Advancement of Criminal Justice (SACJ), WBNUJS, invites essays for its National Criminal Law Essay Writing Competition 2026 on contemporary criminal law and criminal justice issues.
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The Court released the petitioner-accused on bail, observing that the case substantially rested upon the statutory presumption under Section 35, Narcotic Drugs and Psychotropic Substances, Act, 1985 (NDPS Act) and such presumption is rebuttable. The Court specified that, in cases involving commercial quantity under the NDPS Act, the twin test contained in Section 37 remains mandatory.
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At the valedictory ceremony of the India Digital ADR Summit 2026, speakers emphasised that technology must strengthen, rather than replace, human judgment, procedural fairness and institutional accountability, while calling for greater trust in digital arbitration and mediation.
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The question before the Court was whether candidates who had obtained their preceding degrees through open or correspondence mode but subsequently completed a 3-year regular LLB from recognised universities, could be provisionally enrolled as advocates pending final adjudication on Rule 5, Rules of Legal Education, 2008.
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The Kerala High Court held that a mere allegation of a false promise to marry by a woman in a subsisting marriage did not disclose the essential ingredients of an offence under Section 69 of the BNS and, consequently, quashed the FIR and all further proceedings.
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The successful organisation of SWASTHYA MANTHAN 2026 reflects HPNLU’s continued commitment towards promoting public health awareness, youth leadership, social responsibility and informed civic engagement.
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