2026 | Page 100 of 196

Tamil Nadu Appoints Five New Advocates-on-Record for Supreme Court Following Resignations of Existing AoRs

Acting on the recommendation of the Advocate General, the Tamil Nadu Government has reconstituted its panel of Advocates-on-Record before the Supreme Court to ensure continued representation in matters concerning the State.

Due Process Challenges and Public Policy Review in Indian Arbitration

Events & Collaborations London International Disputes Week

Due Process Challenges and Public Policy Review: How Indian Courts Draw the Line in Arbitration — Lessons from LIDW 2026

The distinction drawn at LIDW26 between due process challenges and public policy review finds a close parallel in Indian arbitration jurisprudence, where courts examine procedural fairness and public policy concerns through separate legal lenses.

WATCH NOW

CJI Surya Kant Administers Oath to Five New Supreme Court Judges

Chief Justice of India Surya Kant today administered the oath of office to Justices Sheel Nagu, Shree Chandrashekhar, Sanjeev Sachdeva, Arun Palli

Case Briefs High Courts

Licensed Pharmaceutical Stock Recovered, Section 42 Under Scrutiny, 44 Witnesses Cited, Trial Yet to Begin After 2 Years: Delhi HC Grants Bail in NDPS Case

The Court found that the present matter is not one where wholly illicit pharmaceutical drug had been recovered from a person lacking lawful authority to possess them.

Events & Collaborations London International Disputes Week

Who Owns the Risk When AI Gets It Wrong? Confidentiality, Governance and Human Judgment at LIDW 2026

From privilege and disclosure risks to AI-assisted arbitrators and the future of legal practice, the second half of this LIDW 2026 discussion explores the governance challenges that will shape the next chapter of international arbitration.

Events & Collaborations London International Disputes Week

Why Lawyers Keep Getting AI Wrong and Why Human Judgment Still Matters: Insights from LIDW 2026

From fabricated citations to autonomous AI agents, the arbitration community is confronting a new reality. At LIDW 2026, experts debated whether AI is a revolutionary tool for dispute resolution or a risk that demands greater human oversight.

Events & Collaborations London International Disputes Week

Climate Obligations, Supply Chain Uncertainty, & Shifting Regulatory Frameworks: Experts Discuss Energy Arbitrations in a Changing World at LIDW 2026

At LIDW 2026, as part of International Arbitration Day discussions, an expert panel gathered to discuss energy disruptions, rising climate obligations, emerging arbitrations, shifting state priorities, and much more.

Legal RoundUp Weekly Roundup

Top Legal Developments [25 – 31 May 2026] | SC Issues Judgment Pronouncement Timelines, PM Modi Video Case, Twisha Sharma Case and More

A quick roundup to cover all the important legal developments and cases this week.

Legislation Updates Notifications

Zomato, Swiggy, Uber and 12 Others Already Onboarded: Labour Ministry Sets June 21 as Final Deadline for All Aggregators to Register on eShram

The Ministry of Labour and Employment has directed all online aggregators to complete onboarding and API integration on the eShram portal by 21 June 2026, warning that non-compliance may attract penalties under Section 133 of the Code on Social Security, 2020.

Know thy Judge

Know Thy Judge | Supreme Court of India: Exploring Justice Manoj Misra’s Career and Important Judgments

Justice Manoj Misra was elevated to the Supreme Court in February 2023 and has periviously served as a Judge in the Allahabad High Court.

Case Briefs High Courts

Disability Pension to Army Personnel Cannot be Denied on Medical Opinion Unsupported by Adequate Reasons: Kerala High Court

Holding that where a disability pension claim is raised within 15 years of discharge the primary burden of proof rests on the Department and not the claimant, the Kerala High Court set aside the Armed Forces Tribunal’s rejection of a former soldier’s disability pension claim.

Law Firms News News

CAM advises AXISCADES Technologies Ltd. and its subsidiaries on sale of their business of providing ‘Engineering Services’

CAM’s mandate included strategic advisory, reviewing and negotiating transaction documents, finalising corporate authorisations, and advising on corporate and securities law aspects of the transaction.

Legislation Updates Notifications

Two New Election Tribunals, Six-Week Disposal Target, ₹30,000 Filing Fee: BCI Acts on Supreme Court Directions for Bar Council Election Disputes

Following directions from the Supreme Court in Savita Devi v. Union of India finding the existing dispute resolution mechanism for State Bar Council elections inadequate, the Bar Council of India has notified two new Election Tribunals, headed by Justice Deepak Gupta and Justice Hima Kohli respectively.

Case Briefs High Courts

“Father can’t discriminate between educational expenses of son and daughter”: MP HC enhances maintenance granted to government servant’s wife and daughter

The Court stated that if the husband was bearing substantial expenses for the technical education of the major son, the same could not be a ground to restrict reasonable maintenance and educational support to the minor daughter.

Case Briefs High Courts

Striking Down Transitory Provision Would Cause Cryonic Freeze in Labour Justice: Kerala HC Upholds Section 104(1-A) of Industrial Relations Code

The Kerala High Court upheld Section 104(1-A) of the Industrial Relations Code as a valid transitory provision, holding that allowing existing Labour Tribunals to continue until new bodies are constituted is neither manifestly arbitrary nor unconstitutional.

Law Firms News News

Shardul Amarchand Mangaldas & Co. advises Eicher Motors on joint venture with Volvo Group for financial services business in India

The transaction marks a strategic expansion of EML’s longstanding partnership with the Volvo Group and reflects EML’s proposed entry into the vehicle financing segment in India.

Reimagining Arbitration Three Bold Ideas

Events & Collaborations London International Disputes Week

Hold Counsels Accountable, Study How Arbitrators Think, and Run Every Case Through AI First: Three Bold Ideas From LIDW26

At International Arbitration Day at LIDW26, leading arbitration practitioners proposed three bold reforms for the future of dispute resolution: institutional sanctions against counsel misconduct, scientific analysis of persuasion and decision-making, and mandatory AI-assisted case assessments before arbitration.

Case Briefs High Courts

Civil Courts can order police assistance to implement ad interim injunction under S. 151 CPC: Himachal Pradesh HC

The plaintiff had placed on record the necessary permissions and had established a prima facie entitlement to protection, balance of convenience and irreparable loss. Therefore, in case the ad interim injunction was not implemented in its letter and spirit, then the very purpose of passing such an order would be defeated.

Events & Collaborations London International Disputes Week

Is Arbitration Getting Worse or Are Courts Getting More Activist? LIDW26 Panel Takes On Due Process, Public Policy and AI Risks

At International Arbitration Day during LIDW26, leading practitioners, academics and judges examined due process challenges in arbitration, discussing public policy review, the Semenya litigation, corruption-based challenges, AI-assisted decision-making, expert evidence and judicial scrutiny of arbitral awards.

Cases Reported Never Reported Judgments

Never Reported Judgment | When a SixJudge Bench of the Supreme Court Upheld Government’s Discretion in Granting Extension of Service in Air Force

This report covers the Supreme Court’s Never Reported Judgment on Government’s discretion in granting extension of service in Air Force dating back to the year 1955.