Bringing you the Best Analytical Legal News
The three-day Special Lok Adalat under SAMADHAN SAMAROH 2026 listed 3,285 cases and settled/disposed of 1,664 cases, with 48 additional cases resolved through mediation, taking the total disposals to 1,712.
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The Court asserted that continued incarceration of the applicants had to be balanced against their fundamental right to life and personal liberty guaranteed under Article 21 of the Constitution.
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The IPO was oversubscribed 74.21 times overall and the equity shares listed at a premium of approximately 38% over the IPO price.
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The Court held that considering the parties’ status, the father’s admitted income and the needs of the 2 school-going daughters, maintenance of ₹60,000 per month was just and reasonable.
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This seminar is being organized as part of an ongoing ICSSR-sponsored research project titled “A Study of Motherhood and Child Well-being of Imprisoned Women in Delhi Jails.” The project seeks to examine the lived realities of incarcerated women and the conditions affecting their children within the prison system of Delhi.
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From menstrual health, privacy rights, and passive euthanasia to transgender equality, anticipatory bail, environmental protection, and artificial intelligence in courts, the Supreme
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Senior Advocate Pinky Anand conducted a training workshop in Goa on strengthening the implementation of SOPs for collection and presentation of forensic evidence in cases of sexual assault, gender-based violence and child abuse.
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A quick roundup to cover all the important legal developments and cases this week.
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IDDRC was inaugurated on 27 February 2026 by Justice Surya Kant, Chief Justice of India, in the presence of Shri Harsh Sanghavi, Deputy Chief Minister, Government of Gujarat, and Justice Sunita Agarwal, Chief Justice of the High Court of Gujarat.
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NCLT New Delhi treats an unadmitted Section 9 petition as a matter between the parties alone, permitting its withdrawal while declining to endorse the settlement itself, given the airline’s other pending insolvency cases.
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The initiative has been positioned as a first-of-its-kind warranty commitment in the plywood industry.
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Centre has revamped the empanelment framework for advocates representing the Union of India, making AIBE qualification and a Certificate of Practice mandatory. The guidelines also prescribe court-wise minimum experience requirements for empanelment.
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The Competition is open to students who are currently enrolled in a Five-Year Integrated Course in Law in an institution that is officially recognised by the Bar Council of India.
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The IPO was subscribed 99.38 times overall, with the qualified institutional buyers’ portion subscribed 122.80 times, the non-institutional investors’ portion 88.99 times and the retail individual investors’ portion 46.42 times.
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The petition raises a sensitive and classic judicial conundrum: Where does a genuine, conscious personal choice end, and where does administrative coercion begins?
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Delhi HC in Janhvi Kapoor’s personality rights case declines blanket injunction against 6884 URLs, but directs takedown of 552 URLs containing ex facie pornographic content.
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5th P.N. Mathur Memorial National Moot Court Competition is the fifth iteration of the National Moot Court Competition organised by the School of Law, Justice & Governance, Gautam Buddha University. The event will be conducted on 31st October & 1st November, 2026 physically in the Gautam Buddha University, Greater Noida, Uttar Pradesh
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The Court observed that both parties had “occupied the time of the Bar Council of India, a High Court and this Court for eleven years”, time, it noted, “that belonged to other litigants, waiting for reliefs they genuinely need.”
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Weighing a year in custody against the seriousness of the allegations, the Meghalaya High Court granted bail with strict conditions, including a complete prohibition on contact with the survivor.
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