Bringing you the Best Analytical Legal News
The Issue was undertaken by the Company in compliance with Chapter VI of the SEBI (Issue of Capital and Disclosure Requirements) Regulations, 2018 and Section 42 of the Companies Act, 2013.
Continue reading
RBI has notified the Reserve Bank of India (Commercial Banks — Forthcoming Instructions) Second Amendment Directions, 2026, introducing changes to the operational risk capital framework, including revised Business Indicator mapping, treatment of operational losses and calculation of the Internal Loss Multiplier.
Continue reading
Upholding the grant of pension to an Army veteran whose rheumatoid arthritis developed during his posting at Kargil under Operation Rakshak, the Court directed the Government to expressly clarify the applicability of pensionary benefits when notifying operations under Category E(i) of the Policy dated 31 January 2001.
Continue reading
The programme was organised under the aegis of Prof. Pradeep Kumar Singh, Dean, Faculty of Law, BHU, by the Internship, Placement, Career Counselling and Personality Development (IPCP) Cell on 24 October 2026 at 1:00 PM at Mahamana Sabhagar.
Continue reading
Can AI replace legal research? Not without human judgment, verification and precision. Speaking at the EBC-SCC Student Ambassador Conclave, Sanjoy Ghose, Senior
Continue reading
The Court held that the expression “at its option” under Section 36(1)(vii-a)(a), Income-tax Act, 1961, could not be treated as surplusage or deprived of their ordinary meaning.
Continue reading
The High Court held that the custody period, that is around 1 year and 7 months, had not progressed to such a stage as would warrant interference merely on the ground of the period of incarceration already suffered by the petitioner.
Continue reading
Union Cabinet has approved a 3% DA and DR hike, increasing the rate from 60% to 63% with effect from 1 July 2026.
Continue reading
The Delhi Journal of Contemporary Law, an online journal of Law Centre II, Faculty of Law, University of Delhi, invites articles/research papers, notes and comments, and book reviews for its forthcoming peer-reviewed annual issue. Academicians, PhD scholars and legal practitioners are eligible to submit their work, subject to the journal’s authorship guidelines.
Continue reading
Interested candidates must email their CV, a 1,000-word essay on a case of interest, and a 300-word statement of purpose to scwelfaretrust@gmail.com on or before 15 November 2026.
Continue reading
The Court held that mere presence at a demonstration does not establish offences under Sections 223(a) and 3(5) BNS, i.e. disobedience of a duly promulgated order by public servant.
Continue reading
The Competition witnessed participation from 21 teams representing leading law schools and universities from across India.
Continue reading
The Court found prima facie nexus between the petitioner and entities allegedly involved in diversion of government funds; observes that abuse of official position cannot be ruled out at this stage.
Continue reading
The transaction involves the upfront acquisition of a majority stake in Innovist through an all-cash secondary purchase of shares from its promoter and existing shareholders.
Continue reading
The circular follows the Court’s November 2025 directions prescribing procedures for mentioning urgent fresh, after-notice and regular hearing matters.
Continue reading
The Court noted that original recordings of the telephonic conversations were sent to CFSL for expert opinion and till date had not been filed before the trial court. Any material which has not been filed on the trial court’s record cannot be supplied to an accused person.
Continue reading
Organised by the Moot Court Committee (MCC), the competition seeks to bridge the gap between theoretical legal education and practical advocacy, encouraging analytical reasoning, teamwork, and professional excellence among law students across India.
Continue reading
In Nikunj Berlia v. High Court at Calcutta, WPA 4575 of 2020, decided on 22 February 2021, a Division Bench of the Calcutta High Court considered proposals for standardising the quality and size of paper used for court filings.
Continue reading
The Court directed the registration authorities to delete the subject property from the list of prohibited properties under Section 22-A, Registration Act, 1908 and register the property as per the Registration Act and Stamp Act, 1899, holding Waqf Board’s claim on property was contrary to Court orders and they cannot ignore final decree passed by Court.
Continue reading