Bringing you the Best Analytical Legal News
The Court held that the Shariat Law providing for puberty as the competent age under the law, permissible for a girl to marry or be married, violates the Prohibition of Child Marriage Act and the POCSO Act.
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CAM acted as legal counsel to TPG in connection with its acquisition of 100% of the share capital of Aseem Infrastructure Finance Limited (AIFL).
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Interviewee: Shrutanjaya Bhardwaj1
Interviewed by Kanishka Mittal2
Justice Sudhir Singh will perform the duties of Chief Justice consequent upon the retirement of present Chief Justice, Meenakshi M. Rai.
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The Allahabad High Court clarified that the Places of Worship (Special Provisions) Act, 1991 does not curtail the State’s power to acquire religious properties for a public purpose, including road widening and infrastructure development.
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The Court passed an ex-parte ad-interim injunction against the respondents on ground of data theft, protecting complainant’s proprietary customer database upon observing that a prima facie case has been established showing unauthorized data copying, download, and extraction within the strict definition of Section 43(b), Information Technology Act, 2000.
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Pursuant to the Full Court’s resolution dated 9 July 2026, the Delhi High Court has designated 85 Advocates as Senior Advocates under Section 16(2) of the Advocates Act, 1961.
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The Court called for a shift from occasional seminars to continuous professional learning and proposed a full-time National Legal Academy to strengthen advocates’ skills, ethics, technological competence, and long-term development.
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Campus Law Centre, Faculty of Law, University of Delhi invites submissions for Journal of the Campus Law Centre (JCLC), Volume XIII (2026), accepting articles, notes, comments, judicial trends, legislative trends, and book reviews on contemporary legal and socio-legal issues.
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The instant dispute arose from Canara Bank’s allegation that the appellant’s legal opinion wrongly certified the entire mortgaged property as belonging to the guarantor, despite prior sale deeds affecting part of it. The Bank treated the alleged omission in title verification as negligence that exposed it to financial risk.
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by Arjun Suresh* and K. Shiva**
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The proceedings arose out of a public speech delivered by Congress MP Kumbakudi Sudhakaran on 3 August 2019. During the speech, he made remarks concerning the Judges who had rendered the judgment.
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Shardul Amarchand Mangaldas advised on the review, negotiation and finalization of the share purchase agreement governing the sale of AIFL’s shares to TPG and related transaction documents.
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Delhi High Court held that Ravi Kishan’s name, image, likeness, voice, and other distinctive personality attributes constitute valuable personality rights deserving legal protection. Granting an ex parte ad interim injunction, the Court restrained the unauthorised use of his identity, including through AI-generated content and deepfakes, and directed the removal of objectionable online material.
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The Orange Capital Debate, the flagship National Debate Competition of the University, returns for its third edition with the continued aim of promoting critical thinking, intellectual engagement, and the spirit of academic sportsmanship. Organised by the University and the Quiz, Debate and Literary Committee, the tournament is scheduled to take place from July 31 to August 2, 2026. Phase-I registrations for the competition will remain open until July 12, 2026.
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Pallavi Singh Rao*, Sukanya Singh** and Tridib Mandal***
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Thomas Krümmel concluded the second day of IAC Eurasia Arbitration Week 2026 by reflecting on the conference’s progress and looking ahead to IAC EAW27, while Zmarak Khan brought the three-day programme to a close by highlighting the importance of ADR education, experiential learning and international collaboration.
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The Court held that a PIL seeking disclosure of the scientific archaeological survey of the Somnath Temple site was not maintainable where it was founded on unverified media reports, contained incorrect factual assertions, and failed to disclose the petitioner’s bona fides and credentials.
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The case underscores that when attesting witnesses are unavailable, a will can still be proved through other admissible evidence under Sections 69 and 71 of the Evidence Act, provided the execution and testamentary capacity of the testator are established.
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Justice Yogesh Khanna’s appointment was made w.e.f 5 July 2026 after the conclusion of former Chairman, Justice Ashok Bhushan’s tenure on 4 July 2026.
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