Bringing you the Best Analytical Legal News
The present case discusses the effect of an arbitral award and the extent to which the courts can assist in execution. It also discusses the processes that are available in the court system for the execution of an arbitral award and the principle of piercing the corporate veil.
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The transaction is the first IPO by a KKR-promoted company in India.
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The Court held that the mere existence of environmental degradation is insufficient. A causal connection between the conduct of the alleged polluter and the environmental damage must be established.
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Five recent High Court rulings on arbitration and contractual disputes, spanning challenges to arbitral awards under Section 34, interim measures under Section 9, arbitrability of pre-agreement disputes, contractual modification and novation, and termination of arbitral proceedings under Section 32(2)(c), rounded up from SCC’s High Court Cases (HCC).
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The S&R team is led by partner Avikshit Moral and counsel Preeti Dhar.
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The Court observed that “the very purpose of the LLM 3-year course is to enable students to continue practice before the Courts while simultaneously pursuing their Masters program”.
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The Centre for Environmental Law, Advocacy and Research (CELAR), the first of its kind in North-East India, is devoted to strengthening and contributing to the jurisprudence on environmental law, under the auspices of the National Law University and Judicial Academy, Assam
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Delhi High Court emphasised that redevelopment of these non-conforming industrial areas was essential not only for providing proper infrastructure but also for eliminating waterlogging and preventing untreated sewage from entering the Yamuna.
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The ALC International Moot Court Competition has evolved into a distinguished platform bringing together aspiring legal professionals from leading law schools and universities across India and abroad.
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Labour Ministry as revised the inspection charge rate payable under the Employees’ Provident Fund Scheme, 1952, reducing it from 0.35% to 0.18% of wages.
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Delhi High Court issued summons in Saurav Das’s suit, allowed amendment substituting Defendant 4 with Good Morning India (P) Ltd., and directed the defendants to file their reply to the interim injunction plea within 10 days.
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Government has appointed 25 August 2026 as the date on which all provisions of the Tribunals Reforms Act, 2026 come into force, operationalising the new framework for tribunals across the country.
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The present proceeding initially concerned with a narrow question as to whether the vehicle stated to have caused a motor accident was in fact the vehicle involved in the accident, however, subsequently revealed a much wider concern regarding fraudulent motor accident claims in a recurring and organised pattern.
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“On the one hand, the nation prepares ‘Gen Z’, ‘Gen Alpha’ and ‘Gen Beta’ to lead India in 2047 and beyond, on the other hand, the foundational institutions meant to nurture them, particularly the Government Schools in Rural and Village areas continue to suffer from systemic deficiencies.”
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Taking note of the concerns raised by sitting Judge of Supreme Court, Justice Sandeep Mehta, the CJI stated that the same cannot be adjudicated in public domain and will be addressed through the established institutional mechanism.
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S&R Associates is representing Amplus Green One Power, a group company of Gentari, in the acquisition of 175 acres of land on a lease/sale basis for setting up a wind power project in Maharashtra.
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Food safety laws protect consumers from unsafe, adulterated, and misleadingly marketed food products. As concerns over food quality and labelling grow, understanding the legal framework becomes increasingly important. This article explains what Indian food laws require and the rights available to consumers.
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This is the first IPO by an alternative asset management company in India.
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The Supreme Court in Rehana Khan v. Rizwan Siddiquee has reiterated that an advocate’s duty of confidentiality continues even after the professional
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