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investigation labs law and order maintenance police cadre

Investigating officer cannot do two jobs at once: Rajasthan HC directs separate police wings for investigation and law & order, establishment of investigation labs and increase in cadre strength

Perusing the recommendations made by the committee for two separate wings of police for investigation and law and order maintenance, the Court issued directions to increase the police cadre strength and establish well-equipped investigation labs in the state of Rajasthan for fair and expeditious investigation as delay violates the right to fair investigation and speedy trial.

Law Firms News News

SAM advises Megha Engineering & Infrastructures Ltd. on Strategic Joint Venture with Analog to Deploy Physical Intelligence Technology in India

The joint venture combines MEIL’s expertise in large-scale infrastructure execution with Analog’s intelligent sensing and infrastructure optimisation capabilities.

Eurasia Arbitration Week Events & Collaborations International

Ushering new era of Kazakhstan’s legal system: Justice Margarita Odintsova and Justice Aigul Kydyrbayeva deliver notable addresses at IAC Eurasia Arbitration Week 2026

From what does the new Constitution represent to the Supreme Court’s efforts in the arbitration ecosystem, Justice Margarita Odintsova and Justice Aigul Kydyrbayeva deliver notable addresses at the IAC Eurasia Arbitration Week 2026.

spouse assets disclosure in municipal election

Case Briefs Supreme Court

Disclosure of Spouse’s Separate Assets Required, Erroneous Cognizance under Representation of the People Act Curable; SC Remands Matter for Fresh Cognizance

The Court held that an error in taking cognizance under an incorrect statutory provision does not necessarily vitiate criminal proceedings. Under Section 465 CrPC, such an irregularity may be cured unless it results in a failure of justice or causes prejudice to the accused.

Case Briefs Supreme Court

Remission Policy issued under Article 161 Prevails over Statutory Remission Policy under CrPC; SC Declares State of Haryana v. Raj Kumar Per Incuriam

The Court held that where a three-Judge Bench has recognised an earlier materially identical policy as an exercise of Article 161 power, a contrary coordinate Bench decision treating the later identical policy as statutory is per incuriam.

Legal RoundUp Supreme Court Roundups

Fundamental Right to Walk on Footpath, Homemaker’s Unpaid Work and Five New Judges: Supreme Court June 2026 Roundup

Explore Supreme Court judgments from June 2026 covering defining decisions on recognition of a homemaker’s unpaid work, fundamental right to walk, EWS reservation in private colleges etc., and legal developments on appointment of judges, draft AI Regulations and many more stories.

Eurasia Arbitration Week Events & Collaborations International

Cross-border M&A disputes require dispute architecture, not just arbitration: Experts discuss at IAC Eurasia Arbitration Week 2026

From representations and warranties disputes to fraud, earn-outs, mediation and investment arbitration, panellists at the International Arbitration Centre’s Eurasia Arbitration Week 2026 discussed why cross-border M&A disputes arise and how businesses can better structure transactions to prevent and resolve them.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Construction services provided to Tsunami affected areas, not “Commercial or Industrial Construction Service”: CESTAT quashes Service Tax demand on Pal Promoters

Pal Promoters Pvt. Ltd. not liable to pay service tax on the construction services rendered to Tamil Nadu Police Housing Corporation (TNHPCL), Tsunami District Implementation Unit, Pudukkotai (TDIU) and for Peoples Development Association (PDA) and the demand is to be set aside as does not fall under Commercial or Industrial Construction Service.

Experts Corner Khaitan & Co Law Firm

Russia’s Lugovoy Law Meets Indian Enforcement: Bombay High Court Draws the Line

by Sanjeev Kapoor*, Dhritiman Roy** and Sania Abbasi***

CAM advises Kotak Mahindra Bank on Deutsche Bank India acquisition

Law Firms News News

CAM advises Kotak Mahindra Bank on proposed acquisition of Private Banking and Wealth Management Business of Deutsche Bank AG in India

The Business Transfer Agreement was signed on June 30, 2026. Closing of the sale is subject to completion of the conditions set out under the Business Transfer Agreement.

SCC Times Newsflash WATCH NOW

Are Workplace WhatsApp Messages Defamatory? Uganda HC Explains Qualified Privilege

Uganda High Court in Nicholas Jjengo v. James Abola held that unverified and sensational allegations shared in a workplace WhatsApp group can

Parvinder Singh Directorate of Enforcement BNSS analysis

Op Eds OP. ED.

The Erasure of Statutory Distinction: A Critical Review of Parvinder Singh v. Directorate of Enforcement

by Gautam Kumar Choudhary*

Case Briefs High Courts

No absolute bar on organ donation by minors: Delhi HC permits 17-year-old to donate part of liver to father on exceptional medical grounds

This Court viewed that the balance of convenience and equities, in the present case, overwhelmingly lie in favour of permitting the proposed liver donation and transplantation. In case such permission is denied, it may lead to loss of life of the petitioner’s father.

IAC EAW 2026 Eurasia arbitration panel International Arbitration in Eurasia at IAC EAW 2026

Eurasia Arbitration Week Events & Collaborations International

“AIFC Court and IAC is our shortcut to the rule of law”: Panel on arbitration, legal traditions and institutional development at IAC Eurasia Arbitration Week 2026

At the International Arbitration Centre Eurasia Arbitration Week 2026 in Astana, Kazakhstan, speakers examined the role of courts and arbitral institutions, the interaction between different legal traditions, settlement and mediation in arbitration, and the future development of arbitration in Eurasia.

Case Briefs Supreme Court

Counsel cannot enter into compromise affecting property rights without express authority; Limitation cannot validate illegal compromise decree: Supreme Court

Supreme Court has held that a compromise under Order 23 Rule 3 CPC must be signed by the parties or a duly authorised representative, and that an advocate cannot bind a client to a compromise affecting valuable property rights solely on implied authority

Experts Corner Tarun Jain (Tax Practitioner)

Welkin Foods case: Supreme Court Resets India’s Commodity Classification for Taxation Laws

by Tarun Jain*

Law Firms News News

Cyril Amarchand Mangaldas acts as legal counsel to GREW Energy Private Limited

The judgment reinforces that Government procurers must adhere strictly to prescribed contractual remedies and procedural safeguards before imposing commercially significant consequences such as debarment or risk-purchase liability on suppliers.

Case Briefs Foreign Courts

Failure to Obtain RBI Approval No Defence to Liability: United Kingdom High Court Enforces Nirav Modi’s Personal Guarantee

The present case arose out of a cross-border lending transaction involving Bank of India, Firestar Diamond FZE and Nirav Modi. United Kingdom High Court examined whether alleged non-compliance with India’s foreign exchange regulatory framework could defeat enforcement of a personal guarantee governed by Indian law.

NLU Jodhpur USIEF international symposium 2026

Law School News Others

NLU Jodhpur and USIEF to Host International Symposium on Comparative Legislative Governance

National Law University Jodhpur and the United States-India Educational Foundation (USIEF) announce an International Symposium on comparative legislative governance, inviting research synopses on the legislative processes of the United States Congress and the Indian Parliament.

Law Firms News News

Cyril Amarchand Mangaldas advised on the initial public offering of equity shares of Turtlemint Fintech Solutions Ltd.

Turtlemint is a tech-enabled insurance distribution platform that connects customers, insurance advisors and insurers, offering retail insurance products and other financial products on its platform.