Bringing you the Best Analytical Legal News
DGS issues advisory directing Indian seafarers and RPSL and shipping companies to exercise heightened caution and limit deployment in Gulf conflict zones during rising security threats.
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Justice Sanjeev Sachdeva was elevated to the Supreme Court in June 2026 and has previously served as Chief Justice of MP High Court.
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The present appeal presents an important question concerning the delicate balance between strict adherence to statutory recruitment norms and the constitutional obligation of courts to ensure fairness where employees, appointed through a duly initiated public selection process and having rendered long years of unblemished service, face the prospect of displacement on account of procedural defects allegedly attributable not to them but to the authorities conducting the recruitment.
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Explore latest Cases reported in SCC’s High Court Cases (HCC) shaping Intellectual property Laws which covers trademark infringement, patentability, Deceptive similarity, passing off and Brand name disputes. A holistic view of evolving jurisprudence on intellectual property laws in India.
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“Advocates Directory is a verified database of advocate profiles. It provides professional details and references to reported judgments. The directory functions as an information repository ”
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SEBI has extended SBU, net worth and liquidity compliance deadlines for merchant bankers, responding to industry concerns and aligning key regulatory milestones with the financial year-end.
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Section 18(1)(f)(vi) IBC empowers the resolution professional to take control and custody of any asset over which the corporate debtor has ownership rights as reflected in its balance sheet, information utility, depository of securities, or any other registry recording ownership of assets, including assets subject to the determination of ownership by a court or authority.
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The Centre for Disability Studies and Empowerment, NLU Jodhpur invites blog submissions on disability rights, inclusive policy, accessibility and law.
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The Ministry of Finance has brought major FEMA reforms in 2026, expanding the scope of eligible investors while strengthening national security checks.
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The Court recognised that it would be unrealistic to expect a constant vigil over every tree and shrub within city limits. Likewise, although it may be conceivable that an old branch might eventually give way, public authorities cannot be expected to cut every branch merely because such a possibility exists.
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What happens when an employee is suddenly called into a meeting and told, “Today is your last working day”? Can an employer
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Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to
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The legislative intent behind Section 122(1-A) of the Act of 2017 is solely to identify the person at whose instance the violations took place and if the person had retained the benefits, the person would be liable to a penalty as mentioned therein.
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Holding that wilful abstention from inquiry after receiving a court notice attracts constructive notice, the Supreme Court ruled the respondents’ 2022 revocation application hopelessly time-barred under Art. 137, Limitation Act, and restored the Single Judge’s dismissal order.
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“Addressing the apprehension of auction sale of an arrested vessel, the Bombay High Court held that in view of the earlier auction process having failed due to technical reasons and the petitioner having made out a strong prima facie case, no auction of the vessel would be permissible at this stage.”
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In the present case, the Allahabad High Court examined a challenge to a murder conviction, focusing on how much weight should be given to witness statements recorded at different stages of the trial, including those made before the accused was summoned.
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The Court clarified that the guidelines issued herein are not intended to be understood as exhaustive or inflexible guidelines to be applied mechanically in every case. The determination of such application was left to the sound discretion of the Court concerned, to be exercised on a case-to-case basis.
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India’s most familiar salary document has a new name, a new structure and a new statutory basis. Form 16, the TDS certificate that salaried employees have received every June for decades, has been replaced by Form 130 under the Income-Tax Act, 2025. If you are a salaried employee, a pensioner, or an employer running payroll, this is what you need to know.
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A quick roundup to cover all the important legal developments and cases this week.
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