Bringing you the Best Analytical Legal News
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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The Centre for Jurisprudence and Legal Theory (CJLT) at NLIU, Bhopal invites blog submissions on jurisprudence, legal theory, and allied philosophical and interdisciplinary inquiries into law, encouraging rigorous, accessible, and conceptually grounded scholarship.
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Interviewee: Rajesh Narain Gupta1
Interviewed by Neha2
The Court accepted that determining the basis of pecuniary jurisdiction is within the domain of the law-making body.
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The Faculty of Law, University of Lucknow invites school, undergraduate and postgraduate students to participate in the first Bharatiya Yuva Chhatra Sansad 2026, a youth parliament simulation focused on parliamentary discourse, democratic engagement, leadership and critical thinking.
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5 Supreme Court rulings on when an FIR can be quashed, how S. 436-A bail applies to UAPA-like reverse-burden offences, and what it takes to unwind a confirmed SARFAESI auction sale.
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Justice Sanjay Karol reflects on the journey of a lawyer and the lessons that come with years of practice, as he bids
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Labour Ministry has clarified that offences under the Code on Wages, 2019 carrying imprisonment cannot be compounded, restricting the facility to less serious violations.
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Delhi High Court acknowledged that delay in trial is a relevant consideration while deciding an application for bail. However, such delay cannot be considered in isolation.
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An overview of the cross-institutional team from DSNLU, JGLS and NLSIU that won the South Asia Rounds of the Foreign Direct Investment International Arbitration Moot 2026, hosted by Lloyd Law College, Noida, and qualified for the Global Rounds in Shenzhen, China.
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by Sara Sundaram* and Nikunj Agarwal**
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The business transfer agreement was signed on August 17, 2026; and closing of the sale is subject to completion of the conditions set out under the business transfer agreement.
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Kerala High Court noted that the implementation of the Kerala State Palliative Care Policy for children with chronic disabilities has been inconsistent and inadequate, resulting in a lack of effective community-level support for affected families.
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IBCL and ZCPL have entered into a share purchase agreement with the promoters of the Target Company to acquire 2,38,44,000 equity shares held by them.
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Justice K. Vinod Chandran, J., held that 3 years’ practice at the Bar is essential before entry into the judicial service, as practical courtroom experience cannot be adequately substituted by a structured training programme, and therefore found no ground to review the earlier judgment.
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Trade, Law and Development (TL&D) invites original and unpublished Articles, Notes, Comments and Book Reviews for its Special Issue, “Reimagining Global Trade: Industrial Policy and Strategic Autonomy in a Changing Global Order”, exploring the changing relationship between industrial policy, strategic autonomy and international trade law.
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More than 600 cases were listed for settlement before 16 Special Lok Adalat Benches of the Supreme Court on the first day of the Special Lok Adalat, with over 400 cases being amicably settled through dialogue between the parties.
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SBI Capital Markets Limited, ICICI Securities Limited, IIFL Capital Services Limited and Jefferies India Private Limited acted as lead managers to the Issue.
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The Court held that “a stipulation mandating the deposit of a substantial percentage of the claim amount, as a precondition to invoking arbitration would inevitably suppress claims, deter recourse to alternative dispute resolution, and thereby defeat its very object”.
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