Monday, 18, May, 2026
- CfP: National Conference on GST by Central University of Karnataka & ICSSR [Hybrid]: Submit by June 18!
- IBC Recognition cannot be denied over Technical Defects in Corporate Guarantees, Says SC
- CfP: International Journal of Advanced Legal Research (IJALR) [Vol 6, Issue 3, ISSN: 2582-7340, Manupatra, Google Scholar, 23+ Databases, Hard Copy]: Submit by May 31
- CfP: Indian Journal of Constitutional Law (IJCL) by NALSAR [Volume XIV; General and Special Issue]: Submit by May 31!
- Internship Opportunity at Federation of Indian Chambers of Commerce & Industry (FICCI), Delhi [July-August]: Apply Now!
- HC reiterates: Habeas Corpus Proceedings cannot be converted into Custody Battles for Children
- Cyril Amarchand Mangaldas advised Garware Technical Fibres Limited on its buyback of equity shares
- Cyril Amarchand Mangaldas acted as Indian legal counsel to the Lead Managers on the Bagmane Prime Office REIT IPO
- Akshay Sachthey Rejoins SAM as Partner in the General Corporate Practice
- RTI Cannot Be Used to access Husband’s Income Details for Maintenance Claim, says HC
- Trilegal bolsters its Capital Markets Practice with the addition of Rohit Tiwari as a Partner in Bengaluru
- HC Clarifies: Arrests Can be Rendered Illegal if Written Grounds are not supplied in time, Read Judgment
- बालिग पत्नी से संबंध 'रेप' नहीं, हाईकोर्ट ने कहा- कानून को 'बदले का हथियार' बनाकर वक्त न करें बर्बाद
- पुजारियों और मंदिर कर्मचारियों का वेतन बढ़ाने का मामला, सुप्रीम कोर्ट का सुनवाई से इनकार
- SC expounds: 'Bail is the rule and jail is an exception' even in prosecutions under the UAPA, criticizes own judgment denying bail to Umar Khalid
