~ Blog ~

Constitutional Bench Update
Animal Welfare Board of India
vs.
Union of India

Jallikattu - Bull Taming Sport
Constitutional Bench Update
Anoop Baranwal
vs.
Union of India

Appointments to Election Commission of India
Constitutional Bench Update
Ashok Kumar Jain
vs.
Union of India

Extension of reservations in the Lok Sabha and State Legislative Assemblies beyond 10 years
Constitutional Bench Update
Assam Sanmilita Mahasangha
vs.
Union of India

Constitutional Validity of Section 6A of Citizenship Act, 1955
Constitutional Bench Update
Bar Council of India
vs.
Bonnie FOI Law College

Validity Of All India Bar Exam (AIBE)
Constitutional Bench Update
CBI
vs.
R.R. Kishore

Retrospective Application of Immunity Against Arrest for Lawmakers
Constitutional Bench Update
Central Board of Dawoodi Bohra Community & Anr.
vs.
State of Maharashtra & Anr.

Constitutional Validity of Prevention of Excommunication Act, 1949
Constitutional Bench Update
Common Cause
vs.
Union of India

Euthanasia - Right To Die With Dignity
Constitutional Bench Update
Global Mercantile Private Ltd
vs.
M/s Indo Unique Flame Limited

Validity of Arbitration Agreement in Unstamped Contract
Constitutional Bench Update
Government of NCT of Delhi
vs.
Union of India

Distribution of power between LG and Government of NCT
Constitutional Bench Update
Joseph Shine
vs.
Union of India

Adultery In Armed Forces
Constitutional Bench Update
Karmanya Singh Sareen
vs.
Union of India

WhatsApp Privacy Policy
Constitutional Bench Update
Kaushal Kishor
vs.
State of Uttar Pradesh

Freedom of Speech And Expression of Law Makers
Constitutional Bench Update
Pyare Lal
vs.
State of Haryana

Remission Policies by State
Constitutional Bench Update
Sameena Begum
vs.
Union of India

Constitutional Validity Of Muslim Marriage Law
Constitutional Bench Update
Shilpa Sailesh
vs.
Varun Sreenivasan

Court's power to dissolve marriage under Article 142 of the Constitution of India
Constitutional Bench Update
Sita Soren
vs.
Union of India

MLAs Immunity From Prosecution For Bribery
Constitutional Bench Update
Bench :
CJI UU Lalit, Justices Dinesh Maheshwari, S Ravindra Bhat, Bela M Trivedi And JB Pardiwala
Constitutional Bench Update
Subhash Desai
Vs.
Principal Secretary, Governor of Maharashtra & Ors.

Disqualification Proceedings against MLAs
Constitutional Bench Update
Sukhpal Singh Khaira
Vs.
State of Punjab

Power of Court under Section 319 CrPC
Constitutional Bench Update
Tej Prakash Pathak
Vs.
Rajasthan High Court

(Changing Rule of Game During Selection Process)
Constitutional Bench Update
Union of India
Vs.
Union Carbide Corporation

Reconsideration of Compensation granted to Bhopal Gas Tragedy Victims
Constitutional Bench Update
Vivek Narayan Sharma
Vs.
Union of India

Validity of 2016 Demonetization
Constitutional Bench Update
V. Vasanthakumar
Vs.
HC Bhatia

(Creation of Regional Benches of the Supreme Court)
One Constitution Bench
The 49th Chief Justice of India, Justice UU Lalit has made significant announcement pertaining to One Constitution Bench functioning throughout the year...
Notice for Arbitration - What all to include
When one looks over the particulars to be included in a notice for arbitration, they would observe that the particulars are very similar to that of a legal notice. However, it is important...
Legal Notice vs. Notice for Arbitration
Legal notice and notice for arbitration share multiple similar features but also are different from each other in many ways. It is not a common error to mistake one for the other...
Things to Remember While Replying to a Legal Notice
It is not uncommon for a practising lawyer to have their client bring to them a legal notice that the client received. One of the first responses by the lawyer is then to reassure....
How to Read a Legal Notice
It is not a matter of worry to have been served a legal notice. It is crucial at such times to know what to do, and make a decision in time to avoid any adverse outcome....
Remember While Drafting a Legal Notice
There is no one-size fits all checklist that can be prepared to be made applicable to all notices. What is possible though is to prepare a checklist with broad...
Delivery of Legal Notice
Delivering a legal notice carries a significant importance when in later stages one wishes to establish successful delivery or attempt at successful delivery...
Key Details for Legal Notice Management
An explanation into the process of ways for managing a legal notice through its life-cycle....
Legal Notice - The Basics
"Legal notice" is a word we often hear thrown around a lot when talking about initiating proceedings....
Replying to a Legal Notice
Receiving a legal notice is not a matter of concern; in fact it is a matter to be dealt with utmost calm. Replying to a legal notice is not a source of worry....
Beyond the buzz in legal AI: what does AI genuinely mean in the legal field?
AI is no longer a legal buzzword. Technology is changing the legal field. AI has improved to help the human mind and save time in law....
7 challenges faced by corporate legal departments
Request & Matter Management System for Corporate Legal Teams, In this blog, we portray Challenges Faced...
Technology and its Intrusion into the Legal World
In today’s dynamic times, the legal fraternity is adapting to change rapidly. Be it courtrooms, law firms, companies or legal publishing...
Digital Transformation has become an Existential Imperative
Digital transformation is the integration of digital technology into all areas of a business, changing how they operate...
Cloud Computing and the Practice of Law
Technology is rapidly transforming the world as we have known, both personally and professionally. Adopting, embracing...
5 Reasons why you need a Knowledge Management System
In simple terms, Knowledge Management streamlines the process of capturing, distributing, and....
Migration Strategies & Models for a Seamless Transition to Cloud
According to Forbes, around 70% of cloud migration and digital transformation are not properly...
9 Essentials of an Enterprise Mobility Solution
Enterprise mobility (a.k.a business mobility) is the next revolutionary upcoming trend of businesses...
Legal Technology
Legal Tech is now part of the paradigm of practicing law for all lawyers - Not being abreast is no longer an option...
Why does the legal practice operations, need to be agile and responsive?
Are you a lawyer jumping from system to system to access case files, research, court deadlines et...

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