Bringing you the Best Analytical Legal News
Addressing the participants at the Youth Parliament ‘Vaagdaksh-26’, the Vice-Chancellor of Banaras Hindu University (BHU) emphasised the importance of reasoned discourse, constructive dialogue and democratic values in shaping responsible citizens and strengthening democratic institutions.
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The Court held that Mohammedan Law’s recognition of the mother’s custodial right up to puberty does not automatically render the custody of the minor with her grandparent wrongful.
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Finance Ministry has notified under Section 10A of the Payment and Settlement Systems Act, 2007 that RuPay-powered debit card transactions and UPI payments up to ₹2,000 will remain free from any direct or indirect charges.
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Speaking at the Summit, Justice Bhargav D. Karia examined the need of emergency arbitration, analysed India’s position on the same, and emphasised the need for a comprehensive statutory framework for enforcement of emergency awards in India regardless of seat.
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Law of limitation may harshly affect a particular party, but it has to be applied with all its rigour when the statute so prescribes.
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This transaction was Blackstone’s first OFS in India and was also the largest OFS in India’s private sector.
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At the India Digital ADR Summit 2026, a panel of senior mediators and practitioners examined the implementation of the Mediation Act, 2023, focusing on institutional mediation, mediator accreditation, community and online mediation, and the changing role of lawyers in dispute resolution.
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“The BNS by incorporating Section 69 brought in a separate offence carving out the fraudulent and deceitful conduct as spoken of therein from the grave offence of rape, while at the same time providing a penalty for the deceptive conduct alleged therein.”
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The Madras High Court also reiterated that an aggravated offence under Section 376(2)(f) IPC requires specific proof that the accused was in a position of trust or authority over the victim, which cannot be inferred merely from a relationship.
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15 police zones across Mumbai get designated Competent Authorities as DCPs take on powers under Section 40 of the Rent Control Act, 1999.
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Each of these partners has built a strong practice over the years, earned the trust of clients and colleagues alike, and shown a commitment to the firm’s mission.
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At the India Digital ADR Summit 2026, Justice Sonia Gokani discussed the evolution of mediation after the Mediation Act, 2023, highlighting institutionalisation, mediator training, accreditation, specialised panels, community mediation and the role of human governance alongside technology.
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Addressing the FIDIC Global Infrastructure Conference 2026, the Chief Justice of India underscored that the Rule of Law was integral to infrastructure delivery, calling for clear contractual obligations, balanced risk allocation and effective dispute resolution mechanisms.
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This Company is the first to be listed in the segment of growing multi-brand luxury omni-channel fashion platform in India. The equity shares of the Company commenced listing and trading on NSE and BSE on September 7, 2026.
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The Court held that Talaq-E-Hassan remains a valid form of divorce and clarified that its registration is to be considered by the competent Marriage and Divorce Registrar under the Assam Compulsory Registration of Muslim Marriages and Divorces Act, 2024.
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A quick roundup to cover all the important legal developments and cases this week.
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About the Competition SYNERGY: Where Law meets Society is a National-Level Case Study Competition that provides students with an opportunity to address
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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Supreme Court observed that while the accused being a teacher, needed to be more sensitive when dealing with young students, particularly girl students, his inappropriate conduct or use of corporal punishment, in the absence of the requisite sexual intent, could not by itself justify prosecution under the stringent provisions of the POCSO Act.
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