Bringing you the Best Analytical Legal News
Justice Philip Jeyaretnam’s keynote was not merely an academic exploration of legal principles; it was a practical and thought-provoking call for reform. His message resonated strongly with the day’s central theme: ensuring that construction disputes are resolved not just efficiently, but equitably, through disciplined, forward-thinking processes.
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“It was not disputed that the plaintiff’s prayer in the suit for recovery of the amount would be arbitrable. However, the plaintiff also sought redemption of mortgages executed in its favour and this was where the plaintiff claimed that the said claim was not arbitrable.”
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Know why BCI dissolves Delhi Bar Council and constituted a Special Committee to fast-track advocate verification and conduct elections by January 31, 2026.
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King Stubb & Kasiva hires 16 lawyers in Mumbai to start a dedicated Media & Entertainment Practice being led by Arpit Choudhary, Rahul Mehta, & Krunal Mehta by opening its third office in Mumbai
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Delhi Government has notified revised bail application rules requiring disclosure of prior criminal case involvement.
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“The impugned order is thus not only vague but draconian and contrary to a party’s constitutional and legal right to carry on any trade or business.”
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“The test reports and regulatory clearances from FSSAI and BIS prima facie establish compliance with standards for safety and quality of the Indospirit Beverages’ Product ‘BROCODE’.”
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This is the 5th largest IPO in India in the private sector (of which SAM has advised on 3 as issuer counsel), and the first-ever IPO in India to cross the ₹ 4 lakh crore-mark in subscription.
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The Court reaffirmed that proceedings under Section 124-A of the Railways Act are not criminal trials demanding proof beyond reasonable doubt, but welfare statues are governed by the principles of preponderance and probabilities.
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Day 2 of the seventh edition of AIAC’s Asia ADR week navigated crucial topics of discussion in the field of alternative dispute resolution, such as commercial mediation, arbitration reforms, disputes in E-sports, double hatting, and disclosures.
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CAM also advised Hafele India Private Limited on a long-term contract manufacturing arrangement with Isler.
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by Sukanya Hazarika* and Saranya Mishra**
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“There were serious allegations of digital frauds where complex technological mechanisms were employed to defraud gullible victims.”
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“The claimant stated that he incurred heavy medical expenses and suffered disability, resulting in a downgrade from B-1 to C-1 position and a monthly income loss of Rs 7,000, and therefore sought enhancement through a cross-objection.”
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The competition is open to students enrolled in 3-year LL.B., 5-year integrated LL.B., or LL.M. programmes at recognised institutions across India
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Mr. Raja Singham’s plenary session was a compelling mix of personal story, educational philosophy, and visionary thinking. His call to mainstream ADR into legal and business education resonated strongly with the audience, challenging them to rethink how we prepare the next generation of professionals, not just as litigators, but as negotiators, collaborators, and changemakers.
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by Arush Khanna* and Gurdev Singh Tung**
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“Consideration out of surrender of tenancy right on account of immovable property cannot be considered as service as per definition under Section 65-B(44) of the Finance Act, 1994 and no service tax is payable.”
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“However, even presuming that for the sake of discussion the marriage between the husband and wife is void, still the wife is entitled to claim maintenance under Section 125 of the CrPC.”
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