BCI’s How-to Guide for Centres of Legal Education to complete registration process
New registrations and updation of the existing registrations to be completed by 23-9-2025.
Continue reading2025
Amity University Madhya Pradesh | 5th National Mediation Competition
The 5th National Mediation Competition (NMC 5.0) serves as a premier arena for law students to engage in the practice of Alternative Dispute Resolution (ADR).
Continue reading
“Rightly detained for his conduct”: Madhya Pradesh HC denies relief to man who opened fire in public and uploaded the video on social media
“Sometimes offences are grievous, and sometimes, the manner in which a person behaves (someone with criminal antecedents) also creates fear amongst people. Therefore, for maintaining public order, peace, and tranquility in the region, this is a restraining step required in the attending set of facts.”
Continue reading
SAM & Co. successfully represents PMI Electro Mobility in INR 3,700 crore dispute before the Delhi High Court
The SAM team was involved in involved in advising PMI on litigation strategy, drafting court pleadings, and representing the client through all stages of the proceedings.
Continue reading
Technicalities Cannot Defeat a Child’s Fundamental Right to Education: Rajasthan High Court
“A fundamental right, especially when it unequivocally accrues in favour of a citizen, cannot be tossed even on the basis of the procedural grounds or technicalities.”
Continue reading
Lex Omnia Moot Court Competition 2025
Lex Omnia is a flagship event of Waves, scheduled from 31st October to 2nd November 2025 at the BITS Pilani, KK Birla Goa Campus. The competition begins with the Memo Selection Round; the top 32 teams advance to Oral Rounds comprising preliminaries, quarterfinals, semifinals, and finals.
Continue reading
Supreme Court dismisses Rajasthan’s claim over Khetri Estate; Affirms validity of Raja Sardar Singh Will and Probate in favour of Khetri Trust
Supreme Court held that a State has no locus standi to challenge a Will of a private citizen by claiming to be a person interested in the estate of the deceased due to the action taken under Escheats Act.
Continue reading
CAM Advises Sattva Group and Colive on Strategic USD 100 Million JV Platform with Bain Capital for Co-Living Projects in India
Pursuant to the setting up of the above JV Platform, Sattva Group and Bain Capital also led Colive’s Series B fundraise.
Continue reading
Mumbai Metro Line-5 update: Bombay HC issues directions for future projects involving mangrove clearance, orders geo-tagged mangrove patches and more
“It must be ensured that mangrove afforestation was not just undertaken but was done in a manner that meaningfully restored the ecological balance in the very regions that suffered degradation, rather than in distant areas where the environmental impact was negligible”
Continue reading
NUJS Vice-Chancellor’s resume to now include this Supreme Court order on alleged incidents of his sexual misconduct
A faculty member of WBNUJS had alleged that the Vice-Chancellor had sexually harassed her and threatened her with dire consequences vis-a-vis her career.
Continue reading
Chhattisgarh HC takes suo motu cognizance of non-delivery of medical equipment worth Rs. 15 Crores to CIMS despite Govt approval
“It transpires that despite the availability of sufficient funds, the machines/equipment are not being made available to the CIMS, which is causing hardships not only to the patients but also to the Doctors, which could have saved their precious time and energy, and treated a greater number of patients.”
Continue reading
Call for Papers | NALSAR Student Law Review (NSLR) Volume XVI | Submit by 31st October 2025
The NALSAR Student Law Review invites submissions of original and unpublished manuscripts from students, scholars, and legal practitioners addressing contemporary legal and interdisciplinary topics for its 16th Volume. The deadline for submissions is 31st October 2025.
Continue reading
Teachers who qualified TET/ CTET exam between 31-3-2019 and 1-9-2025 can continue service and be entitled to promotion: Bombay HC
The Supreme Court in its judgment on mandatory TET/ CTET qualification for the teachers, had given various guidelines regarding the fate of the candidates who did not qualify the said exam before the statutory cut-off date of 31-3-2019.
Continue reading
Pending case not sufficient ground to restrict foreign travel: Bombay HC refuses to grant stay in Rs. 30 crores tax evasion case
The Court stated that it must balance the right of the investigating agency, and the right of the person facing prosecution to travel in India and abroad.
Continue reading
CAM represents Adani Road Transport in their acquisition of DP Jain TOT Toll Roads for an enterprise value of INR 1342 crores
D P Jain TOT Toll Roads Private Limited operates the Palanpur-Radhanpur-Samakhayali section of National Highway-27 from KM 536+000 to KM 430+100 in Gujarat on a TOT model.
Continue reading
Delhi High Court | Petition for extension of Arbitral Tribunal’s mandate non-maintainable once Award is delivered and challenged; Tribunal becomes ‘functus officio’
The petitioner sought to be a fence sitter and waited for the Award to be passed and thereafter filed the present petition after a lapse of more than 9 months. In the meantime, the respondent already filed a petition under Section 34, and the Award has already been stayed on this aspect.
Continue reading
Call for Essays | WBNUJS’ Society for Advancement of Criminal Justice (SACJ) organising national-level essay writing competition on contemporary issues in criminal law
This competition is designed to encourage legal scholarship on emerging themes in criminal law. The last date of registration is October 5th, 2025
Continue reading
Booking Railway Tickets on IRCTC? Aadhaar Authentication Mandatory from October 1
Indian Railways to enforce Aadhaar authentication for IRCTC online ticket bookings starting October 1, aiming to improve transparency and prevent misuse by unauthorized agents.
Continue reading
Inside Supreme Court order affirming SIT clean chit to Reliance Foundation’s Vantara
While the Supreme Court directed re-sealing of Justice Chelameswar led SIT Report, it also directed that summary of the investigation, finding and recommendations of the SIT shall form part of the Order copy.
Continue reading
Supreme Court Bar Association proposes LIC Group Term Insurance of Rs. 10 lakhs for eligible members- No Premium Required
All eligible members of Supreme Court Bar Association should submit declarations or opt out forms by 25-9-2025.
Continue reading