Bringing you the Best Analytical Legal News
The Chief Justice of India has reconstituted the Supreme Court Gender Sensitization and Internal Complaints Committee (GSICC) with effect from 13 September 2026 for the prevention, prohibition and redressal of sexual harassment.
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Government has expanded the EPFO net by raising the wage ceiling from ₹15,000 to ₹25,000 per month, bringing over 51 lakh additional employees under mandatory social security coverage.
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Explore latest Cases reported in SCC’s High Courts Cases (HCC) on Rent Control and Eviction law covering Bona fide requirement of landlord, recover possession , eviction of tenant, status of deemed tenant, general remedy for eviction, and unauthorized Occupant.
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IFC’s debt proceeds will be utilized by SIDBI for directly lending to MSMEs and for MSME refinance facilities to financial institutions.
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In a panel discussion held at the India Digital ADR Summit 2026, the panellists explored the need for emergency award, landmark cases, judicial activism v. legislative action, and future of emergency arbitration in India.
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At the India Digital ADR Summit 2026, arbitration practitioners examined the challenges affecting the enforcement of arbitral awards, including the quality of awards, judicial intervention, domain expertise, institutional arbitration, patent illegality and the need for greater consistency and certainty in arbitration-related proceedings.
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NPCI has released FAQs clarifying that a 0.4% MDR will apply to specified UPI Person-to-Merchant (P2M) transactions above ₹2,000 from 15 October 2026, while keeping UPI payments for consumers, P2P transfers, and most small value merchant transactions free.
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by Advaith Sri Krishna Datta Mamidanna*
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Supreme Court examined the legal effect of the Entitlement Rules 2008, their relationship with the 1982 Rules, the role of Medical Board opinions, and the shift in burden of proof after 15 years in disability pension claims.
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This is a legal problem-solving competition where participants identify existing, real-world problems in the legal ecosystem and develop practical, implementable solutions legal startups, tech-enabled tools, service models, or process innovations. The event is execution-focused, not an abstract innovation challenge.
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Delhi High Court held that the mere fact that the petitioner’s business is located in Delhi, or that FSSAI is situated in Delhi, would not confer territorial jurisdiction upon this Court when the impugned action has been initiated by the Maharashtra authorities and no substantial part of the cause of action has arisen within Delhi.
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Bengaluru-based Popo Global is a multi-brand restaurant platform operating popular food and beverage brands, including The Pizza Bakery, Paris Panini and Smash Guys. The transaction represents a significant private equity investment in India’s rapidly expanding organised food and quick-service restaurant sector.
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Health Ministry has broadened warning-label requirements for all fixed-dose combinations (FDCs) containing Chlorpheniramine Maleate and Phenylephrine Hydrochloride to protect children below four years of age.
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This annual thematic journal aims to provide a platform for interdisciplinary writings on labour issues, with its Third issue focusing on the theme “Technology, Labour and Governance’’
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The Court approved Amicus’s 11 condition framework for disposal of minerals from expired leases, holding the conditions mandatory, and permitted amalgamation of mining blocks with virgin forest land for auction, subject to strict statutory and environmental safeguards..
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After a series of competitive encounters, DMD Advocates emerged as the Gold Cup winners, securing the top spot in Season 2. The championship-winning team comprised Kunal Dutt, Chaitanya Kaushik, Haaris Faazili, Suman Yadav, Veni Tandon, Raghav Dutt, Sanya Dhir and Saurabh Singh Ahluwalia.
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BCI has announced the dispatch status of AIBE XXI COPs and outlined the timeline for the next batch of certificates.
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What rights do tenants have in India? From security deposits and rent agreements to eviction, notice periods and essential protections, understand the
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