Bringing you the Best Analytical Legal News
BCI has granted existing Centres of Legal Education until 31 July 2026 to complete approval renewal applications for existing courses, sections and sanctioned intake, while excluding new colleges, courses and additional sections from the relaxation.
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S&R Associates has announced the appointment of Reuben Chacko as a Partner in its Bengaluru office, along with the induction of Rushab Dhandokia and Aniran Ghoshal as Retained Partners in its Mumbai office, further strengthening the firm’s capital markets practice.
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In this exclusive conversation with Sumant Batra, Insolvency Lawyer, President of the Insolvency Law Academy, and Past President of INSOL International (India),
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Goa Government has notified the VB-GRAM G Scheme, 2026, enhancing the rural employment guarantee from 100 to 125 days while introducing digital monitoring, social audits and grievance redressal mechanisms.
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Mr. Kapur has been consistently recognised as a leading Projects, Infrastructure & Energy lawyer in India and is ranked in the top tier by several independent surveys and legal directories.
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The Saudi Center for Commercial Arbitration (SCCA) presents a comprehensive study tracing the evolution of Saudi Arabia’s arbitration landscape through an in-depth analysis of legislative reforms and judicial practice. Submitted to UNCITRAL, the study highlights Saudi Arabia’s commitment to enhancing transparency, strengthening legal certainty, and advancing arbitration in line with international standards.
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The Court stated that since all anticipated vacancies up to 1 December 2025 had already been included in the earlier recruitment process, the respondents were under no obligation to conduct a separate examination in 2025.
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Cases That Made Law is a series by SCC Times that revisits the judgments that built Indian law — tracing the facts, the arguments, and the reasoning that turned a single dispute into settled law. This edition examines a question that reshaped contract law for generations: Can a public advertisement create a legally binding contract, and how exactly does a unilateral contract work in practice? We dive into the historic ruling of Carlill v. Carbolic Smoke Ball Co. to find out.
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The Court noted that the doctor’s clinic was admittedly not registered with the Chief Medical Officer’s office, which is a sine qua non for practicing modern medicine and treating patients.
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Supreme Court imposed ₹3 lakh costs each on Samay Raina, Vipul Goyal and others for alleged brazen violation of undertakings and directed them to file compliance affidavits within 15 days.
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Police entered a woman’s bedroom without a woman constable, seized her mobile phone without a seizure panchnama, and recorded no grounds in the case diary. Bombay HC holds both the search under Section 185 and the seizure under Section 105 of the BNSS violated mandatory procedure and Article 21 of the Constitution.
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The Court found serious doubts regarding the validity of the transfer and authenticity of payment records based on the applicant’s dual role as attorney and purchaser. The Court held that such disputed questions required a civil trial and not adjudication on affidavits. Hence, it dismissed the application, refusing to direct execution of the conveyance deed.
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SEBI has moved the procedural requirements for transfer and transmission of securities out of Schedule VII of the LODR Regulations and into SEBI-specified circulars, giving the regulator flexibility to update the framework without a formal amendment to the Regulations each time.
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Reiterating the legislative policy of minimal judicial interference in arbitral proceedings, the Court observed that interference under Article 227 is warranted only in rare cases involving a patent lack of inherent jurisdiction that is apparent on the face of the record
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Delhi High Court observes that NSE is a recognised stock exchange performing vital public functions, not an ordinary commercial venture. But whether its MD & CEO, by virtue of that office, qualifies as a “public servant” under Section 2(c)(viii) of the Prevention of Corruption Act is a mixed question of fact and law that must be determined on evidence at trial.
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Umar Khalid has been in judicial custody since 2020 and was allowed two e-mulakats a week for six years without violating any prison rule, before the jail reduced it to one in May 2026.
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The transaction is one of the largest project financing transactions undertaken under India’s revamped External Commercial Borrowing (ECB) regime, underscoring continued foreign banks appetite for large-scale renewable energy infrastructure and innovative financing structures in the sector.
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The Full Court of the Delhi High Court has recommended enhancing the pecuniary jurisdiction of District Courts from ₹2 crore to ₹10
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Noting that many Judges lacked official accommodations, the Court stated that the first security measure was to ensure proper housing facilities for District Judges, as living in residential areas exposes them to the public at large.
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