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Events & Collaborations London International Disputes Week

Professional Ethics in the Era of Self-Promotion on Social Media: Toby Landau KC Delivers Keynote Address on International Arbitration Day at LIDW 2026

At LIDW 2026, Mr. Toby Landau KC delivered an insightful address, shedding light on the modern-day reputational mechanism in which self-promotion on social media has become increasingly normalised and rewarded, raising serious concerns regarding the profession itself.

Events & Collaborations London International Disputes Week

LIDW 2026 | Arbitration’s Success Must Not Breed Complacency, Says Lord Neuberger in his Keynote Address on the occasion of International Arbitration Day

At LIDW 2026, Lord Neuberger praised international arbitration as one of modern dispute resolution’s great success stories, while warning that cost, delay, transparency and corruption must now be confronted if arbitration is to retain its legitimacy.

Legislation Updates Notifications

EPF Coverage under the ₹15,000 Wage Ceiling: Membership and Contribution Rules Explained

Labour Ministry has announced a ₹15,000 wage ceiling for EPF coverage under the Code on Social Security.

Protection of Human Trafficking Survivors

Case Briefs Supreme Court

Rescued Is Not Enough; State Must Rehabilitate Every Human Trafficking Survivor: Supreme Court Comprehensive “Victim Protection Plan” Tells Exactly How

“Tackling human trafficking for CSE, with its hidden nature and multifarious forms, is indeed a very daunting task. However, there is recognition from all corners that it is an evil which needs urgent and consistent attention.”

Law School News Others

Call for Enrolment | NLUJ Announces 1st Cartal Certificate Course on the Evolving Dynamics of International Arbitration, 2026

Centre for Advanced Training and Research in Arbitration Law, National Law University Jodhpur announces its 1st Certificate Course on the Evolving Dynamics of International Arbitration, 2026.

Legislation Updates Notifications

Understanding the Revised Salary Structure under India’s Labour Codes

This article examines the key features of the revised salary structure, the statutory provisions governing it, and its implications for both employers and employees.

ICA Conference Arbitrating Indo-UK Commercial Disputes 2026

Events & Collaborations

ADR as a Catalyst for the India—UK Economic Partnership: ICA Brings Its 4th Indo-UK Arbitration Conference to London

The Indian Council of Arbitration is holding its 4th International Conference on Arbitrating Indo-UK Commercial Disputes on 5 June 2026 at Church House, Westminster, London. The Conference will be inaugurated by Chief Justice of India Surya Kant, with keynote addresses by Union Law Minister Arjun Ram Meghwal and the Master of the Rolls Sir Geoffrey Vos.

Recovery of Back Wages for Rescued Child Labourers

Case Briefs High Courts

Three Girls Rescued in Child Labour Raid, Wages Computed but Not Paid, Employers Now Untraceable: Delhi HC Directs Immediate Recovery of Back Wages Two Years On

The Court directed the SDM to liaise with police authorities to trace the whereabouts of the employers and directed the Delhi police to “pro-actively investigate and take all necessary measures” for tracing them and facilitating recovery proceedings.

Case Briefs High Courts

No GST Notice or Assessment Against Non-Existent Entity Under Section 87, CGST Act; Liabilities to be Borne by Amalgamated Entity: Bombay High Court

The Court held that once a company ceases to exist pursuant to amalgamation, proceedings cannot be continued and an assessment order cannot be passed in its name.

Eurasia Arbitration Week Events & Collaborations International

IAC Eurasia Arbitration Week 2026 returns to Astana this June — Register Now

This year’s programme will feature distinguished contributions from Gary Born, one of the world’s leading authorities in international arbitration, and Professor Loukas Mistelis, internationally recognised arbitration scholar and expert on the Queen Mary International Arbitration Survey.

Submission of Caste Certificate After Deadline

Case Briefs High Courts

DoPT Guidelines Permitting Later Submission of Caste Certificate Prevail Over Prescribed Cut-Off Date in Advertisement: Tripura High Court

The Court noted that DoPT guidelines allowed candidates claiming SC/ST/OBC reservation to be considered based on prima facie proof and to furnish the prescribed caste certificate within a reasonable time thereafter.

Law Firms News News

Cyril Amarchand Mangaldas welcomes Hiral Motta as a Partner in its Real Estate Practice

Hiral joined erstwhile Amarchand & Mangaldas & Suresh A. Shroff & Co. in 2007. She has also worked with K Raheja Corp as Vice President Legal for Commercial vertical. Hiral graduated from Government Law College, Mumbai in 2005.

Section 6 And 8 POCSO Sexual Assault Minor Pregnancy Conviction

Case Briefs High Courts

Sexually Assaulted at 15, Delivered a Child at 16, Dropped Out of School: Meghalaya HC Upholds POCSO Conviction; Directs Benefits for Survivor and Her Child

Meghalaya High Court upholds the conviction under Sections 6 and 8, POCSO Act for 20 years of rigorous imprisonment and fine. The Court directed the DLSA and the DCPO, East Khasi Hills District to ensure that the benefits under POCSO, are made available to the survivor and her child at the earliest.

Appointments & Transfers News

President Appoints Four Chief Justices and One Senior Advocate to Supreme Court, Taking Working Strength Closer to New Sanctioned Strength of 38

The President of India has appointed four High Court Chief Justices and Senior Advocate V. Mohana as Judges of the Supreme Court of India, implementing the recommendations made by the Supreme Court Collegium on 27 May 2026.

Call For Papers Law School News

Call for Blogs | Kautilya’s Take by Kautilya Society, NUSRL Ranchi Invites Submissions

Kautilya Society, NUSRL Ranchi invites submissions for the second edition of Kautilya’s Take, its policy blog dedicated to law, governance and public policy discourse.

Case Briefs High Courts

Madras HC: Documentary Proof Enough, DNA Test Not Required for Mother to Donate Kidney to Son

The High Court noted that since documentary evidence clearly established the mother-son relationship, the Authorisation Committee’s refusal was arbitrary and unsustainable, and therefore directed immediate permission for transplantation without delay.