Bringing you the Best Analytical Legal News
“Insofar as the interpretation of Section 2(zk) and Section 5(2) of the Real Estate (Regulation and Development) Act, 2016. made by the High Court in the impugned Judgment is concerned; it is a matter on which we do not express any opinion, and it is left open in an appropriate case to be considered afresh.”
Continue reading
The case raises a critical legal intersection between debt recovery prosecutions and the insolvency resolution framework. A ruling that could reshape how courts handle cheque dishonour and payment-related offences against financially distressed individuals who are already undergoing insolvency proceedings, thereby preventing procedural overlap from undermining the statutory “fresh start” promised by the IBC.
Continue reading
The Compulsory Rotating Medical Internship is a mandated practical training program for medical graduates in India. It is a part of their medical education, intended to provide hands-on clinical experience in a hospital setting across various departments. The internship is essential for obtaining a medical degree and gaining the necessary skills to practice medicine professionally.
Continue reading
The Public Interest Litigation calls for clear, time-bound judicial directions to ensure India’s disability rights framework aligns with both its legal obligations and moral responsibilities.
Continue reading
A 4th generation lawyer, Justice Jamshed Burjor Pardiwala assumed office as Judge of the Supreme Court of India on 09-05-2022 and is in line to become the Chief Justice of India in 2028. Justice Pardiwala is expected to serve a two-year and three months term as Chief Justice of India from 03-05-2028 to 11-08-2030.
Continue reading
Justice Sudhanshu Dhulia is a second-generation legal professional started his legal career in 1986 and eventually became a Judge at Supreme Court of India in 2022.
Continue reading
Covering all the important white collar crimes cases across various Tribunals, High Courts and the Supreme Court as well as the legislative update, this roundup provides a quick summary of cases, latest legal updates in white collar crimes and links to other roundups.
Continue reading
Covering all the important family law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in family law and links to other roundups.
Continue reading
On 05-07-2023, the Supreme Court Collegium had recommended the appointment of Justice Ujjal Bhuyan, Chief Justice, High Court for the State of Telangana to the Supreme Court of India. Upon acceptance of the recommendation by the Law Ministry, Justice Bhuyan took oath as Supreme Court Judge on 14-07-2023.
Continue reading
Stay informed on the latest Supreme Court judgments of July 2025 on Bihar’s Electoral Roll revision, recording of spousal conversations; Tribal woman’s rights over ancestral property; Guidelines on collection of DNA evidence and mental health of college students. Explore notable rulings shaping the legal landscape.
Continue reading
“Procedure, it is said, is only a handmaiden and not a mistress of justice. However, the said adage has been followed only in the breach in this case. A simple issue of an amendment to a complaint has held up a trial under Section 138 of the Negotiable Instruments Act, 1881 for the last nearly two years.”
Continue reading
In this case, Shreyas Talpade was linked to an alleged financial scam involving a Haryana-based cooperative society, which was accused of defrauding investors.
Continue reading
The Trial Court cannot order police protection mechanically. Unless the trial Court satisfies itself that there is an imminent need for police aid/police help, it cannot order for police protection on mere request.
Continue reading
In July 2022 State of West Bengal had expressed its intention to resume the 395 acres of land and called upon the petitioners to furnish project plan for the proposed EV project detailing requirement of the land and justification. By an order dated 9-11-2022, State had resumed 395 acres of land.
Continue reading
“Spousal communications were deemed privileged under Section 122 of Evidence Act for the purpose of protecting the sanctity of the marital relationship, and not for safeguarding individual privacy rights.”
Continue reading
Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
Continue reading
Stay informed with the latest Supreme Court judgments from June 2025, covering critical topics such as Investigating Agencies’ authority to summon Lawyers; Rs. 21 Crore MSP fraud case; Andhra Pradesh liquor scam case; Howrah Court assault case. Explore the key rulings shaping the legal landscape.
Continue reading
Being explanatory in nature, the Circular in question cannot be construed as an adoption of a fresh fiscal regime for rebate of customs duty, intended to affect vested rights or impose new burdens upon the Department. It was passed to resolve the ambiguity qua the meaning & threshold of the previous Notifications.
Continue reading
“It is rather unfortunate that the Complainant being an officer of the State has initiated criminal machinery in such a manner, where the aged parents-in-law, five sisters and one tailor have been arrayed as an accused.”
Continue reading