Bringing you the Best Analytical Legal News
The equity shares of Manipal Health Enterprises Limited were listed on BSE Limited and the National Stock Exchange of India Limited on 5 August 2026.
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FSSAI has clarified that it does not prohibit permissible flavouring substances in alcoholic beverages, but objects to the practice of adding “rum flavour” to rum or “whisky flavour” to whisky, where such characteristics are expected to arise naturally from the manufacturing process.
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The Court granted 1 final opportunity to the defaulting States, that had failed to deposit the earlier costs of ₹50,000 were granted to deposit enhanced costs of ₹1,00,000 by 5 August 2026, failing which contempt proceedings would follow.
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The Madhya Pradesh High Court has clarified that neither marriage nor divorce can be legally effected through a notarised agreement under Hindu
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The Supreme Court has passed an interim order prohibiting the editing, uploading, reposting and monetisation of recordings of judicial proceedings on social
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Justice Augustine G. Masih and Justice Joymalya Bagchi shared practical insights on advocacy, constitutional law, judicial independence, AI in the judiciary, legal ethics and the transition from law school to courtroom practice.
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Adv. Balasaheb Apte College of Law, Mumbai, is organising the 4th Annual Adv. B. P. Apte Memorial National Mock Trial, Moot Court & Judgment Writing Competition, 2026, from October 9 to 11, 2026. The national-level competition provides law students with an opportunity to develop and showcase their advocacy, courtroom presentation, moot court and judgment-writing skills.
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Kerala High Court ruled that the question of prior sanction under Section 197 CrPC must be deferred when the alleged misconduct of public servants and its nexus with official duty involve disputed facts. The Court held that police officers cannot invoke statutory protection as a blanket shield against allegations of unjustified violence and allowed the complaint to proceed.
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An Administrative-cum-Finance Officer of MAKAIAS challenged his compulsory retirement, alleging that the disciplinary proceedings were vitiated by bias on the part of the Director who acted as the disciplinary authority.
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The bootcamp will be conducted by distinguished alumni of the National Law School of India University (NLSIU), Bangalore), who will share their experience and insights from academic, professional, and research pursuits.
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July 2026 saw a wide range of legislative and regulatory activity, including examination integrity reforms, judicial and governance measures, social security changes, business compliance updates, and notable initiatives by Bar Council of India impacting legal education, professional conduct and the regulation of the legal profession.
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The Court observed that ignorance of law and bona fide mistake cannot be valid grounds for granting condonation of delay particularly when there is inordinate delay in filing the appeal.”
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The transaction involved a unique pre-closing restructuring exercise, wherein Carmel Point India Investments Limited, a wholly owned special purpose vehicle of CPIL, underwent voluntary liquidation, followed by an in specie distribution of its assets, including its shareholding in IndiaFirst Life Insurance Company Limited, to its parent entity as a condition precedent to the proposed acquisition.
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The Court directed the Jail Superintendent to preserve and produce within 1 week the CCTV footage relating to another alleged incident dated 27 June 2026 involving the appellant.
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Lok Sabha has passed the Bankers’ Books Evidence Bill, 2026, replacing the colonial-era law and providing a modern framework for admissibility of electronic and digital banking records in legal proceedings.
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The Company is listed on National Stock Exchange of India Ltd. and engaged in the business of manufacturing and supplying refrigeration products and equipment. CAM also advised the Company on a joint venture with Galilei.
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The Court held that a comprehensive maintenance contractor owes a heightened duty of care and where it is aware of a defect and fails to implement the necessary remedial measures or ensure safe operation, it is guilty of deficiency in service.
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Government has approved a revamped Khelo India Scheme and enhanced Assistance to National Sports Federations (ANSFs) with a combined outlay of ₹36,441 crore for 2026-27 to 2030-31, aiming to strengthen India’s sports ecosystem from grassroots talent identification to Olympic preparation.
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Valmet acquired Severn Group, a well-established industrial valve company specializing in severe service flow control solutions with primary manufacturing capabilities in the USA, UK and India. CAM advised on the India leg of the transaction.
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The Court held that while mere registration of an FIR does not attach stigma and every accused is presumed innocent, the increasing criminal cases involving practising advocates warrant institutional attention and policy consideration by the Bar Councils.
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