Bringing you the Best Analytical Legal News
The University Institute of Legal Studies, Panjab University, Chandigarh, concluded the 2nd Sh. Satish Chander Narang Intra-Moot Court Competition on 17 October 2026, with 28 teams participating in the two-day event. Team Code 20 emerged as the winner, earning a cash prize and an exclusive mentorship opportunity with Sahil Narang, Partner at Khaitan & Co.
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A dispute arose over the applicability of a notification changing the import policy for studded platinum jewellery from “Free” to “Restricted”, where the consignments had been dispatched and arrived in India before the notification was published, but the Bills of Entry were filed afterwards.
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The term loan proceeds will be utilised for the part refinancing of existing project loans, while the working capital facilities will support HRRL’s working capital requirements and help address cash flow mismatches associated with the project, including its allied utilities and facilities at Pachpadra, District Balotra, Rajasthan.
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Supreme Court calls for a stronger accountability for social media intermediaries and proportionate safeguards to protect children’s online safety while recognising the fundamental right to internet access.
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The Court held CIC erred in directing disclosure of SFR-II records, as redaction could not remove the security risks.
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Delhi High Court dismissed a petition challenging an order on charge in a case involving offences under the POCSO Act, holding that the word “persons” in the gang rape provision under Section 376-D IPC/Section 70 BNS is gender neutral, so as a woman who forms part of a group or acts in furtherance of a common intention to have rape committed on the victim can be charged with the offence, though a woman alone cannot be charged.
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The Union Territories Court Fees (Adjudication of Penalties and Appeal) Rules, 2026 establish a formal procedure for investigating and penalising certain violations of court-fee stamp rules in Union Territories, and for appealing against the penalties imposed.
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Kerala High Court directed UIDAI to compare fingerprints recovered from a double-murder crime scene with Aadhaar database records holding that the investigating agency was not seeking disclosure of core biometric information but only identification of persons whose fingerprints matched the crime-scene prints. Such a request was permissible under Section 33, Aadhaar Act when authorised by a High Court and did not offend the right to privacy.
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Meher graduated from Campus Law Centre, Faculty of Law, University of Delhi in 2014 after pursuing Bachelor of Arts (Honours) in History from St. Stephen’s College, University of Delhi in 2011.
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The School of Legal and Socio-Political Studies (SLPS) at Dr. B.R. Ambedkar University Delhi is launching a One-Year Master of Laws (LL.M.) Programme from the Academic Session 2026—27.
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The petitioner is a former Minister of the Government of West Bengal and former Vice-Chairman of South Dum Dum Municipality. The proceedings arose out of an alleged municipal recruitment scam in West Bengal.
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Two houses at AIAC Asia ADR Week 2026 debated whether repeat appointments of arbitrators undermine perceptions of bias and diversity or reflect party confidence in proven expertise.
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The primary aim of the Fireside Chat is to bring senior in-house counsel from Citi into conversation with the University’s students on these developments.
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Khaitan & Co advised the National Bank for Financing Infrastructure and Development on the establishment of its maiden USD 4 billion Global Medium Term Note Programme and the issuance of USD 750 million fixed-rate senior unsecured notes due 2036, listed on India INX and NSE IX in GIFT City.
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The Central Government has notified the Merchant Shipping (Tribunal Members’ Qualification and Submission of Award) Rules, 2026, prescribing the qualifications for appointment of Tribunal members and establishing timelines for disposal of references and submission of awards.
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The Court upheld Clause 10, T.N. Special Absorption Rules, 1987, which expressly placed the 1983-batch direct recruits above special appointees irrespective of the direct recruits’ dates of appointment.
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Khaitan & Co. advised Bling Brands Private Limited on its INR 400 crore Series B funding round from The Wealth Company Alternates Trust — Bharat Value Fund, involving negotiations, finalisation and execution of transaction documents, and closing of the transaction.
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by Samanvi Narang* and Maitry Pandit**
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The Centre for Disability Studies and Empowerment, NLU Jodhpur, invites submissions for the First NLUJ—CDSE Essay Writing Competition, 2026. Interested participants can register by 5 December 2026.
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