Bringing you the Best Analytical Legal News
Lok Sabha has passed the Registration of Births and Deaths (Amendment) Bill, 2026, revising the authorities empowered to approve delayed registration of births and deaths after one year and two years of occurrence.
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The Court observed that arrest is not designed to operate as a punitive measure nor as an instrument for demonstrating the authority of the investigating agency.
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The Jammu & Kashmir and Ladakh High Court ruled that maternity benefits cannot be curtailed based on the nature of employment and that withholding salary during maternity leave unfairly penalises motherhood.
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Will the 50% Wage Rule reduce your salary? Watch the full episode now and understand the law beyond the headlines.
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by Akshaya Reddy Kolanu*
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A 29-year-old woman was allegedly kept from leaving her own home for nearly three months, her phone and laptop taken away, after traveling to Manipur for what she believed were wedding preparations.
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NCRB statistics on offences registered under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 reveal sustained case registrations over the past five years, alongside a sharp increase in convictions and persons convicted in 2024.
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The Court held applicable rules did not prescribe a mandatory requirement of 10ten years’’ continuous physical residence, and such a condition could not be introduced or enlarged through executive or administrative instructions.
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The Court observed that environmental adjudication requires reconciling 2 competing constitutional aspirations, the fundamental right of present and future generations to live in a pollution-free environment and the developmental aspirations of a nation comprising nearly one-sixth of humanity.
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Nine recent High Court rulings on economic offences, spanning ED and CBI jurisdiction, PMLA bail, disproportionate assets, and mandatory approvals under the PC Act, rounded up from SCC’s High Court Cases (HCC).
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Dr. Ram Manohar Lohiya National Law University (RMLNLU) is a public National Law University in Lucknow, Uttar Pradesh. Established in 2005, it offers undergraduate and postgraduate legal education.
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by Dr Sanjeev Gemawat*
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The Commission held that an Original Equipment Manufacturer (OEM), even though not itself participating as a bidder in public procurement, can incur liability under Section 3(3) read with Section 3(1) of the Competition Act, 2002 where it actively facilitates coordination amongst competing downstream resellers through exchange of commercially sensitive information, selective issuance of Manufacturer Authorisation Forms (MAFs), allocation of customers, coordination of bids and arrangement of cover bids. The Commission further held that the conduct of HP India and the resellers amounted to a contravention of the provisions relating to anti-competitive agreements and bid rigging under the Act.
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Supreme Court held that the existing judicial framework, including e-filing, virtual hearings and urgent listing mechanisms, adequately ensures round-the-clock access to constitutional remedies in cases involving imminent threats to life, liberty and other fundamental rights.
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Partnership firm registration in Maharashtra is set to go digital, with the State amending the Indian Partnership Act, 1932 to enable online applications, digital signatures and electronic verification.
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The Supreme Court has held that an incorrect statement cannot automatically amount to a false statement attracting criminal prosecution. Emphasising the importance
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SAM advised on all aspects of Indian law relating to the transaction, including the regulatory framework applicable to the issuer under the GIFT City IFSC regime, the structuring of the offering, the review, negotiation and finalisation of the offering circular and transaction documents, including the bond documentation, trust deeds and corporate guarantees. SAM also acted as the listing agent for the listing of the Bonds on NSE IX.
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The Court held that with adequate material like a DNA test and joint acknowledgment of parentage, Section 15, Registration of Births and Deaths Act, 1969 permits correction of the birth certificate to replace the former husband’s name with that of the biological father.
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Delhi High Court granted interim protection to “ZEPTO” trade marks, restraining the defendants from using “ZEPTO FINANCE” and other deceptively similar marks.
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The Court held that the moratorium under Section 14 IBC protects only the corporate debtor and does not bar consumer proceedings against promoters, directors, landowners or other non-corporate debtor respondents.
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