Call for Submissions | 5th Edition of ‘The Lost Stories’ by NLU, Assam
National Law University and Judicial Academy, Assam, is a leading institution for legal education situated in Guwahati
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Call for Assessors | MNLU-M National Corporate Client Counselling Competition 2025
Centre for Training and Research in Commercial Regulations (CTRCR) at MNLU Mumbai
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Justice K. Vinod Chandran sworn in as Judge of Supreme Court of India
With Justice K. Vinod Chandran’s induction, the judicial strength of the Supreme Court Judges now stands at 33 Judges, just one short of its full strength of 34 Judges.
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Orissa HC initiates contempt case against former constable and his advocate questioning partiality of two Judges in Full Bench
“The affidavit raising the preliminary objection stated- That as the two Judges of Larger Bench have already disagreed with the view of the earlier Division Bench, their presence in the Full Bench will be a hindrance for an independent and open mind hearing. The point of law/question of law referred to be determined cannot be fair and unbiased. That, in this premises, the view of a third Judge will be immaterial as the disagreed view of the two judges will prevail. It is just like loosing of the case by the sole respondent is preordained.”
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Bombay HC grants compensation of Rs 4 lakhs each to father and mother of a man who died by accidentally falling from a local train
Appellants clearly discharged the initial burden to show that the deceased was carrying a valid monthly pass and was a bonafide passenger and that the pass must have been lost in the untoward incident.
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‘Again, found negligent of the same offence’; Delhi HC upholds punishment of an employee for being repeatedly ‘lethargic and irresponsible on duty’
The Court stated that though it may be true that the petitioner cannot be present at the same time on the entire stretch of 3 kms, but, the criminals having carried out activities at 12 places without being noticed by the petitioner, clearly shows that he is not diligent in the performance of his duty and it is a case of gross dereliction thereof.
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SC discusses limitation on subsequent suit for same cause of action if filed after 3 years of rejection of earlier plaint & when right to sue accrues
“The right to sue under Article 113 of the Limitation Act accrues when there is an accrual of rights asserted in the suit and an unequivocal threat by the defendant to infringe the right asserted by the plaintiff in the suit.”
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‘Mediation: A Critical Tool for Commercial Dispute Resolution’; ICA launches the ICA Rules of Commercial Mediation
On 14-01-2025, the Indian Council of Arbitration (‘ICA’) launched its Rules of Commercial Mediation in a symposium titled ‘Mediation: A Critical Tool for Commercial Dispute Resolution’.
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Driving Reforms and Redefining Leadership: In conversation with Sudhaker Shukla
Interviewed by Nitya Nandan Garg
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Question regarding substance of existence of agreement can only be determined by Arbitral Tribunal: Bombay HC
Even if it is presumed that signing an agreement with an arbitration clause can be regarded as submission of a (non-existent) dispute to arbitration, it will not follow that as a matter of law, since there will be no implied authority to execute such a contract. All these are issues that will pose mixed questions of fact and law and will relate to the substance of existence rather than the form of existence, i.e., a written agreement.
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SC grants interim protection from arrest to former IAS trainee Puja Khedkar
Puja has been accused of cheating and wrongly availing Other Backward Classes (‘OBC’) and disability quota benefit under the Persons with Benchmark Disabilities (‘PwBD’) category in the sub-category of visual impairment.
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Timothy Franklyn joins Fox & Mandal as Deputy Managing Partner and National Head — Capital Markets
As an international capital markets lawyer having worked in New Delhi, Singapore, and Hong Kong, Timothy
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Centre notifies appointment of Acting Chief Justices for High Courts of Patna and Telangana
Justice Ashutosh Kumar and Justice Sujoy Paul were appointed as Acting Chief Justices of Patna and Telangana High Courts respectively.
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Section 143 of Railways Act doesn’t criminalise creating multiple user IDs and unauthorised actions of the authorised agents: SC
The Court said that Section 143 of the Railways Act, 1989 by being completely silent on creation of multiple user IDs, penalises the actions of only the unauthorised agents.
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Kerala HC grants bail to Boby Chemmanur in sexual harassment case, citing bail is rule & jail is exception; warns against body shaming
“Everybody should be vigilant while making comments about others, whether they are men or women.”
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Strengthening Our Insolvency Regime: The Answer Lies Within
by Arush Khanna* and Swetalana Rout**
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Living together in a shared household through a relationship in ‘nature of marriage’ is also domestic relationship under DV Act: Delhi HC
In the present case, the allegation against the respondent (‘man’) was of domestic violence, while he lived in a shared household with the petitioner (‘woman’) for almost seven years in a domestic relationship, if not as a married couple but at least as a couple in the nature of marriage.
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Cyril Amarchand Mangaldas acts as legal advisors to Ventive Hospitality Limited
Cyril Amarchand Mangaldas (“CAM”) acted legal advisors to Ventive Hospitality Limited. Ventive Hospitality Limited
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Centre notifies appointment of Justice Alok Aradhe as Chief Justice of Bombay High Court
The Supreme Court Collegium on 7-1-2025 had recommended the transfer of Justice Aradhe to Bombay High Court.
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Tamil Nadu Government invites suggestions for making State Amendments to the New Criminal Laws
The One-Man Committee constituted to study the new criminal laws and make recommendations is chaired by Retired Justice M. Sathyanarayanan.
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