Bringing you the Best Analytical Legal News
The High Court held that the enquiry under Section 12-A(1), Commercial Courts Act is limited to whether the suit genuinely contemplated urgent interim relief and that the plaint must be examined holistically without adjudicating the merits of the interim relief.
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The launch of Clarvis Legal LLP marks the evolution of a long-standing legal practice into an institutional, partner-led law firm established to address the increasingly complex legal and commercial needs of businesses, institutions and individuals.
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Passed by the Lok Sabha, the Kerala (Alteration of Name) Bill, 2026 seeks to formally adopt ‘Keralam’ as the State’s official name and provide for consequential amendments to the Constitution and existing laws.
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S&R Associates is advising Brookfield India Real Estate Trust on its proposed INR 17 billion acquisition of 264,000 sq. ft. of institutional-grade office space in Mumbai’s BKC, in partnership with Prime Offices Fund.
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The Court explained that Insider Trading, in essence, is a “dealing in a company’s securities having been informed by confidential information which is likely to affect the price of the securities in the market, once such information is made public”.
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Through keynote addresses, expert panel discussions, and research paper presentations, the seminar will critically examine GST 2.0 reforms, assess their socio-economic and entrepreneurial impact, identify persistent challenges, and explore future policy directions. The seminar seeks to generate actionable insights for building a more efficient, equitable, and growth-oriented tax ecosystem.
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NCLT observed that it is not endowed with the powers of jurisdiction or authority to analyse or evaluate the commercial decision of the CoC.
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HCLTech is a leading global technology company, home to more than 223,000 people across 60 countries, delivering industry-leading capabilities centered around AI, digital, engineering, cloud and software, powered by a broad portfolio of technology services and products.
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The Ministry of Finance has extended two additional investment choices under the National Pension System to eligible employees of Central Autonomous Bodies
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The Bombay High Court held that employees who had rendered more than six months of qualifying service from the date of their last annual increment could not be denied the benefit of annual increment merely because they retired before 1 July.
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The deceased had made the “supreme sacrifice” in the performance of his duty and had thereafter been posthumously decorated with the Shaurya Chakra, India’s third-highest peacetime gallantry award.
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The Tribunal held that the proviso inserted to Section 112(8) of the CGST Act by the Finance Act, 2025 does not operate retrospectively. Since the proceedings had commenced prior to 01-10-2025, the appellant’s vested right of appeal could not be burdened by a subsequently introduced condition requiring pre-deposit of 10 % of the penalty.
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Supreme Court enhanced maintenance for a wife undergoing cancer treatment and her 2 minor children, holding that PF and ESPP deductions are benefits accruing to the husband and not permanent charges.
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The High Court held that a solitary Instagram compliment, however inelegant, cannot be forced into the statutory mould of voyeurism, stalking, or insult to a woman’s modesty without proof of the essential ingredients of those offences.
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A 4th generation lawyer, Justice Jamshed Burjor Pardiwala assumed office as Judge of the Supreme Court of India on 9 May 2022 and is in line to become the Chief Justice of India in 2028 for a two-year and three months term from May 2028 to August 2030.
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The Company is among the top 10 largest renewable independent power producers in India by total capacity as at March 31, 2026.
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The Court remarked that recently there had been instances where petitioners-in-person have not followed the decorum of the Court and acted in a hasty and unruly manner. They used the video recordings of court proceedings to malign the image of the courts.
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The funding round saw participation from multiple domestic and international investors, including Yamaha Motor Co. Ltd., Toyota Ventures Frontier Fund I, L.P., Al-Futtaim Auto International LLC, Mitsui & Co., Ltd., Marubeni Ventures Inc. and Maniv Mobility II, L.P.
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Delhi HC refused regular bail to Sushil Kumar, holding that hostile witnesses and the deposition of Ashok Dhankad did not amount to a genuine change in circumstances
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