Bringing you the Best Analytical Legal News
The Court opined that practices of prefixing or suffixing names with caste identifiers in official police records perpetuate a social ill that the Constitution of Islamic Republic of Pakistan explicitly and unequivocally aims to eradicate.
Continue reading
It was alleged by the applicant that the social website named “Tinder app” is not a matrimonial site, but is a popular site among youngsters, and the said website is meant for making friends.
Continue reading
The Court stated that National Commission for Scheduled Castes has powers to requisition documents and receive evidence, but it does not have the power to make an order in furtherance of that evidence.
Continue reading
Interviewee — Adab Singh Kapoor1
Interviewed by Akshitaa Mathur2
A senior citizen NRI’s email was hacked, and Punjab National Bank wired USD 92,420 to Singapore on email instructions alone, without verification or authentication. The Adjudicating Officer held the bank liable for the unrecovered balance, with interest.
Continue reading
What happens when AI gives you fake legal cases? Legal professionals need more than fast answers, they need trusted, verified, and citation-backed
Continue reading
The Court dismissed a special leave petition challenging the Delhi High Court’s order appointing a Sole Arbitrator under Section 11, Arbitration and Conciliation Act, 1996. The Court upheld the view that an exclusive jurisdiction clause, in the context of arbitration proceedings, can be construed as indicative of the seat of arbitration.
Continue reading
The Court directed that all CCTV footage, drone footage, body-worn camera recordings, videography, wireless communication records, and PCR lodge collections related to the students’ protest be preserved.
Continue reading
Lok Sabha has passed the Public Examinations (Prevention of Unfair Means) Amendment Bill, 2026, which proposes Special Fast-Track Courts, time-bound investigations and enhanced penalties for paper leak offences.
Continue reading
The Court modified the impugned condition and directed that an advocate would be permitted to remain at a place from where he could see the respondent but would not be permitted to intervene in the investigation “at any cost”.
Continue reading
The High Court object of the moratorium is merely to postpone civil debt enforcement and not to shield an accused from criminal accountability arising out of dishonour of cheques.
Continue reading
Highlighting governance risks in highly leveraged companies, ICSI has proposed mandatory appointment of a Whole-time Company Secretary for entities with borrowings above ₹50 crore.
Continue reading
The Supreme Court on 24 July 2026 issued interim order prohibiting monetisation, posting, re-posting, uploading, transmitting, modification etc., of recording of judicial proceedings in light of concerns raised by the petitioner over selective circulation of clipped, edited, and decontextualised portions of court hearings on social media platforms.
Continue reading
Brewbay Innovations Private Limited operates quick service restaurants under the brand name ‘abCoffee’.
Continue reading
The dispute arose after a hotel redevelopment project generated profits from the sale of newly developed properties. While the builders claimed entitlement to a share of those profits under an alleged partnership arrangement, the owners stated that the parties’ relationship was governed solely by a building contract.
Continue reading
Kerala High Court held that in cases involving child victims, expressions used to describe the act of sexual assault must be interpreted in the factual context rather than through strict anatomical distinctions.
Continue reading
Behind every rent agreement lies a web of statutes, case law, and constitutional values that decide whether a tenant can be evicted overnight or protected until due process runs its course. This piece covers notice requirements, rent control, privacy, repairs, and digital-era disputes, showing how Indian law balances ownership rights with the dignity of residence.
Continue reading
The Bar Council of India has directed universities to physically inspect all affiliated and constituent law colleges within six weeks following the
Continue reading