Bringing you the Best Analytical Legal News
Leading arbitration practitioners discuss the AIAC Arbitration Rules 2026 at Asia ADR Week 2026, examining award scrutiny, fast-track arbitration, summary determination, interim measures, third-party funding and mediation.
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Eight rulings in SCC Vol. 8 Part 2 cover grounds of arrest, deficiency in bank service, contempt and cheque bounce.
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Professor Robert G. Volterra is a Partner at Volterra Fietta and Visiting Professor of International Law at University College London. A Canadian barrister and English solicitor-advocate, he specialises in international law and dispute resolution, representing governments and private clients before international courts and tribunals.
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Lucknow University Moot Court Association (LUMA), Faculty of Law, University of Lucknow, invites law students, research scholars, academicians and legal professionals to participate in the 4th National Article Writing Competition, 2026, on “Electoral Democracy and Constitutional Governance in India: Contemporary Challenges, Legal Reforms and the Future of Democratic Integrity.” Registration closes on 31 October 2026, and manuscript submission closes on 30 November 2026. The top 15 articles will be considered for digital publication in collaboration with LawFoyer.
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Supreme Court granted bail in a Sahara Group money laundering case, taking note of the appellant’s 15-month incarceration and the nascent stage of the trial. The Court also directed the trial court to frame charges within 4 months
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Emami challenged these actions taken by FSSAI for not being in accordance with law.
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Tamil Nadu National Law University (TNNLU), Tiruchirappalli, successfully conducted the 2nd TNNLU Commercial Trial Advocacy (Inter-University) Competition, 2026, on 3—4 October 2026, with participation from 17 teams across India. The School of Excellence in Law, Tamil Nadu Dr. Ambedkar Law University, Chennai, emerged as the winner, while The National University of Advanced Legal Studies, Kochi, secured the runner-up position. SCC Online served as the Media and Knowledge Partner.
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The Commission observed that the supplementary tariff on account of the installation of the ECS/FGD system shall be payable by the Respondents to the Petitioner.
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The power transmission project, with an estimated total project cost of approximately INR 2,171 crore, is being developed on a build-own-operate-transfer (BOOT) basis under a Transmission Service Agreement dated 30 May 2026 with Karnataka Power Transmission Corporation Limited, with commercial operations targeted around mid-2028.
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Registrations are now open for the 1st FairLex × Sanely Legal National Arbitration Moot Court Competition, 2026, scheduled to be held from 13 to 15 November 2026 in virtual mode.
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Day 3 of Asia ADR Week 2026 examined the challenges of AI-generated content, digital evidence and technology, and discussed digital evidence authentication, deepfakes, forensic verification, and AI use in arbitrations.
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The Court examined the statutory time-limit for appeals, exclusion of time spent obtaining a certified copy, and the effect of delay in applying for the copy.
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The Firm assisted on the deal end to end including diligence, and transaction documentation for the acquisition of Prescient Cyber Audit & Assurance Private Limited.
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Central Government has amended the Employees’ Pension Scheme, 2026, fixing the pensionable wage ceiling at ₹15,000 per month for calculating contributions under the Scheme.
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Running until 16 October 2026, the AIAC Asia ADR Week 2026 brings together government leaders, members of the judiciary, arbitration practitioners, institutional representatives from across Asia and beyond to discuss the future of alternative dispute resolution, as AIAC approaches its Golden Jubilee in 2028.
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In Episode 5 of SideBar Tales, Kapil Sibal reflects on consistency of character, the courage to stand up for what is right,
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by Debashish Kar*
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The competition is open to researchers from all disciplines with an interest in international trade law.
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The Centre has notified the Animal Feeds and Feed Ingredients (Quality Control) Order, 2026, mandating BIS certification for specified animal feed products.
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The partnership combines Forvia’s expertise in seating systems and technology with Anand Group’s established network, customer relationships, and deep knowledge of the Indian automotive ecosystem.
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