Bringing you the Best Analytical Legal News
RGNUL Financial and Mercantile Law Review invites rolling submissions for its open-theme blog on contemporary issues in business and commercial law, welcoming contributions from legal practitioners, academics, advisors, and law students.
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The HPEC which is to be headed by Justice Subhash Reddy, former Judge, Supreme Court of India, was requested to consider issues highlighted by the parties and to prioritise investigation into alleged harassment, and molestation of female protestors.
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Significantly, three out of the nine new appointee Judges are women advocates whose names were recommended by the SC Collegium in May 2026.
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The Supreme Court has directed that the APAAR consent form must expressly allow parents or guardians to refuse consent. The Court also
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by Deepak Poddar* and Deepali Poddar**
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Scheduled for 8th October to 10th October, 2026, AIM 2026 will be conducted in offline setting at the Amity Law School Noida campus, providing participants with the invaluable opportunity for direct engagement and authentic mooting experiences.
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The Supreme Court, by order dated 9 May 2014 in Subrata Chattoraj v. Union of India, (2014) 8 SCC 795, had directed the transfer of investigation into the Saradha Chit Fund Scam and other chit fund cases from the State Police to the CBI.
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Delhi HC holds that UAPA accused are not entitled to default bail after 90 days, ruling that Section 43-D(2) permits detention up to 180 days even after BNSS replaced CrPC
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MMDR Amendment Act, 2026 restricts State levies on mineral rights and mineral-bearing lands, while protecting taxes and cesses already collected from refund claims.
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The Court observed that the cumulative effect of the foregoing deficiencies demonstrates a systemic failure in the upkeep, monitoring and timely rectification of a building that houses the highest constitutional Court of the State.
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SBIFM, which is the flagship asset management company of the SBI group, is the largest asset management company in India by quarterly average mutual fund assets under management.
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The Court stated that the contention that he was residing in Dubai since 2020 and had not visited India after March 2020 could not, by itself, furnish a ground for quashing the proceedings.
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The Centre for Competition and Consumer Protection Law is a research centre dedicated to advancing understanding and promoting awareness of competition and consumer protection laws.
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The Court noted that the executing court cannot go beyond the decree; however, in the event of an ambiguity in the decree on material aspects, it is the duty of the Court to interpret the decree in the process of giving true effect to it.
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The book running lead managers to the Offer were Axis Capital Limited, Jefferies India Private Limited, Kotak Mahindra Capital Company Limited, Nomura Financial Advisory and Securities (India) Private Limited, SBI Capital Markets Limited and 360 ONE WAM Limited.
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Supreme Court held that the contents of documents already excluded from evidence cannot be introduced through oral testimony, while upholding the Bombay High Court’s redaction and imposing ₹10 lakh costs on RIL.
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MAGLAW is a bi-annual publication by the Department of Laws, Panjab University, Chandigarh, published since 2017. It operates as a peer-reviewed and refereed journal, following a rigorous evaluation and selection process for articles submitted by law students. The journal covers a wide range of legal subjects, including constitutional law, criminal law, international law, intellectual property, human rights, and more.
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Income Tax Department has launched a nationwide verification exercise covering 394 entities and 36 professionals after identifying suspicious foreign remittances linked to shell entities, non-filers and alleged bogus transactions.
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In Sidebar Tales Ep. 4, Senior Advocate Menaka Guruswamy shares practical advice for young lawyers. Watch the full conversation where she speaks
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The respondent was initially placed at the top of the merit list for appointment as Sister Tutor (BPS-17). However, after the KPPSC deducted marks awarded for additional nursing qualifications, she fell out of the selection zone and another candidate was appointed in her place, leading to the present dispute.
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