Bringing you the Best Analytical Legal News
Prevention of Insults to National Honour (Amendment) Bill, 2026 proposes to extend the existing penal provision relating to the National Anthem to the National Song and prescribes punishment for preventing or disturbing the singing of either.
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The CLEA-MILAT Research Mentoring Programme 2026 reflects the Kerala Law Academy’s continued commitment to advancing legal education and nurturing the next generation of researchers capable of making impactful contributions at both national and international levels.
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Delhi High Court ruled that a caste-based insult under Section 3(1)(x), SC/ST Act must occur in a place within public view. Finding this essential ingredient absent, it set aside the charge and remanded the case for consideration under the IPC.
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Maharashtra Stamp (Fourth Amendment) Act, 2026 prescribes stamp duty on financial and bank guarantees based on the guaranteed amount and provides concessional rates for public works and procurement-related guarantees.
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This was the first notification before the CCI where the regulator assessed the cash replenishment services market within the broader ATM services sector.
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by Siddharth R. Gupta* and Shantanu Sharma**
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The GITAM Moot & Advocacy Committee is proud to announce the 7th edition of the Dr. MVVS Murthi Moot Court Competition which will be held from 7th to 10th of October,
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The Court held that although the expression “arising out of” receives a broad interpretation and compensation proceedings are governed by the standard of preponderance of probabilities, the existence of some link whatsoever between the car, and the death had to be established.
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The Firm’s leadership now stands at 193 Partners and 17 Counsel, within a team of over 1,000 lawyers across its offices in India.
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The Court observes that in absence of a specific procedure followed by the disputants for getting a parking for their flat, they cannot claim any right, interest over the parking slot of their predecessor in title.
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The 1st IILM Trial Advocacy Competition, 2026, organised by the IILM School of Law, Gurugram, will be held from September 24—26, 2026. Centered on the compelling theme, “Domestic Violence and Abetment of Suicide: Intersection of Criminal Liability, Victim Protection, and Constitutional Safeguards,”
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The Court observed that although bail is the rule and jail the exception, and every accused is entitled to the presumption of innocence, the present case stood on a different footing as the earlier orders rejecting the respondent’s bail on merits had attained finality and the trial had already commenced.
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Will the 50% Wage Rule change your salary structure? This episode explains the proposed framework under India’s Labour Codes, the definition of
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The case arose from a Russian company’s attempt to restrain LCIA arbitration proceedings on the ground that foreign restrictive measures and procedural difficulties had rendered the arbitration agreement incapable of performance.
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by Pallavi Singh Rao*, Sukanya Singh** and Tridib Mandal***
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A quick roundup to cover all the important legal developments and cases this week.
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Jefferies India Private Limited acted as the book running lead manager on the transaction.
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Delhi High Court held that OpenAI’s use of ANI’s works for training ChatGPT’s LLMs is prima facie protected under fair dealing provisions of the Copyright Act and declined interim injunction.
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Introduced in the Lok Sabha amid recurring paper leak controversies, the Public Examinations (Prevention of Unfair Means) Amendment Bill, 2026 seeks to curb examination-related crimes through Special Task Forces, Fast-Track Courts, time-bound investigations and tougher punishments.
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The Court directed that directions issued in Rohit Anand Das v. State of Odisha, 2025 SCC OnLine Ori 4535, regarding modification of the APAAR consent form should operate on a pan-India basis.
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