Bringing you the Best Analytical Legal News
An in-depth analysis of the 2025 service and labour law framework, examining pivotal Supreme Court and High Court judgments, significant legislative reforms, and key policy clarifications that have shaped the domain.
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Explore key legal and policy developments across Indian states from July to September 2025. Covering reforms in education, taxation, labor welfare, and clean energy, this roundup reflects India’s growing momentum toward transparent, technology-enabled, and citizen-first governance.
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“The Court, while ordering the removal of encroachments, directed that the officials concerned should use minimal force so that no unnecessary harassment was caused to anyone.”
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A quick legal roundup to cover important stories from all High Courts this week.
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“In contemporary times, the concept of 24×7 shops of such nature is popular worldwide as it brings convenience, ease, and flexibility to the consumers to make purchases, particularly for the people with non-standard working hours.”
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“It is very clear that Section 2(g) of the Factories Act, 1934 did not have the words ‘washing, cleaning’ and they have been specifically brought in the Factories Act, 1948 with a clear object of bringing into the fold of the Act undertakings excluded from the scope of the 1934 Act.”
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Following a meticulous assessment of the qualifications, integrity, capabilities and giving due consideration to a range of factors, the President appointed Justice Satish Chandra Sharma as Judge of the Supreme Court of India on 09-11-2023.
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Centre for Intellectual Property Rights, Vivekananda School of Law and Legal Studies, Vivekananda Institute of Professional Studies-Technical Campus, is organizing the “National Research Paper Writing Competition on Contemporary Developments and Issues in Intellectual Property Rights (IPR)
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A quick legal roundup to cover important stories from all High Courts this week.
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The State Commission absolved Flipkart from any liability as it was merely facilitating the sale through its portal. However, it was noted that Flipkart should have displayed a strict attitude vis-à-vis breach of terms regarding sale of counterfeit products on its site.
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The illegal constructions in Noida and Greater Noida were being done with topsoil, leading to large-scale illegal mining of the topsoil in and around the villages, resulting in deep, catastrophic pits.
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A quick legal roundup to cover important stories from all High Courts in March 2024
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Following a meticulous assessment of the qualifications, integrity, capabilities and giving due consideration to a range of factors, the Supreme Court Collegium recommended and Centre Government approved the appointment of Justice Satish Chandra Sharma as Judge of the Supreme Court of India.
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The Supreme Court held that the IAF and the Indian Army were vicariously liable, jointly and severally, as the former was Veteran’s immediate employer and the latter was the organization controlling and in charge of the Military Hospital
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This roundup contains stories on Law Commission Report on Sedition Law and Adverse Possession; Females enrolling under Agniveer Scheme; e-Appeals Scheme; revised forms relating to Advanced Rulings; Penalty on Axis bank and many more.
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On 2-6-2023, the Government of Punjab issued a notification permitting all the establishments registered under the Punjab Shops and Commercial Establishments Act,
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The Gujarat HC has observed that right to freedom of trade may be a fundamental right, but not a carte blanche. The right to free trade in food items like meat, or any such food has to be sub-serving to public health and food safety requirements.
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On 10.10.2022, the Labor Department of Administration of Dadra & Nagar Haveli and Daman & Diu has issued a circular directing all
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The Centre for Communication Governance, National Law University Delhi (CCG) is offering a Diploma Course on AI Law and Policy.
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