State-Owned Enterprises as Claimants Under the ICSID Convention
by Aayushi Bhargava* and Ayushi Malik**
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Can’t Let Public Confidence Erode: Inside the BCI Order Suspending Advocate Samarth Singh Over Dowry Death Allegations
The Bar Council of India has issued an urgent interim order suspending Advocate Samarth Singh following serious allegations of dowry death and cruelty in connection with his wife’s death.
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Minimum Pass Marks, a Corrigendum, and Years of Uncertainty: Supreme Court Ends MBBS Students’ Legal Battle with a Degree
The Supreme Court regularised MBBS admissions and directed authorities to issue degrees to students affected by the NMC CBME Corrigendum dispute while keeping the larger legal issue open.
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To Deduct or Not to Deduct: Supreme Court Settles the Law on Deduction of Mediclaim After Noting “Too Many Surprisingly Divergent Views”
The Supreme Court settled the law but not before cataloguing a striking number of contradictory judgments from the same High Courts, sometimes by benches of equal strength, on the same point of law.
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SCAORA Executive Committee Election Results Out For 2026-2028 Tenure
Supreme Court Advocate-On-Record Association’s Election 2026-2028 Results have been released, with a list of candidates and their respective votes.
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Absence of Restitution Clause Cannot Defeat Change in Law Claim: APTEL Applies “Penta-Test”
“Absence of any such clause in the PPA cannot be held to the prejudice of the appellant so as to deny relief to it under Change in Law clause.”
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TOP LEGAL DEVELOPMENTS THIS WEEK [18-24 May, 2026] | Stray Dogs; Non-Veg Food in Ganga; Katy Perry Trade Mark; and more
A quick roundup to cover all the important legal developments and cases this week.
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Laws on Paper, Crashes in Air: The Indian Aviation Safety Paradox
by Revant Sinha* and Vibha Kulkarni**
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Assessing Officer Followed ITAT Order and Supreme Court Ruling — Still Faced Disciplinary Action: Rajasthan HC Quashes Proceedings, Holds It Was Not Misconduct
The Rajasthan High Court held that disciplinary action against a quasi-judicial officer is permissible only where there is evidence of mala fide intent, conscious violation of law, or intent to grant undue benefit.
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3-Year Legal Practice Rule | Supreme Court Extends Deadline for Application to Entry-Level Judiciary Exams till further orders
Progress in 3-Year Legal Practice Rule: Supreme Court of India has now extended the last date to apply for all the active Judicial Officers Recruitment Exams across the country.
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Kerala Cabinet Portfolio Allocation 2026: Ministers, Departments & First AI Portfolio in India
On 20 May 2026, the Kerala government allocated ministerial portfolios marking a significant milestone by creating India’s first dedicated Artificial Intelligence portfolio at the Cabinet level alongside key departmental assignments.
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Once Section 129 CGST Conditions Are Met, Revenue Must Release Detained Goods: Calcutta HC
Holding that taxing statutes must be interpreted strictly and not liberally, the Calcutta High Court directed the release of a detained consignment of dried areca nuts within three clear days.
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Will Respect Maa Ganga For Life: Allahabad HC Grants Bail to Three More Men Accused of Throwing Non-Veg Food in River Ganga
In the supplementary affidavits filed by the accused persons, they stated that they respected all religions, including Hinduism and River Ganga, and tendered unconditional apologies. The accused persons also apologised to the Hindu community and committed to respecting the Maa Ganga for life.
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Supreme Court Collegium recommends appointment of Justice Meenakshi M. Rai as Chief Justice of Patna High Court
Justice Meenakshi M. Rai who is currently serving as Judge of Sikkim High Court, holds the distinction of being the first woman from the State to be elevated to Sikkim High Court Bench.
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NCDRC Holds Surgeon Liable for Gross Medical Negligence in Wrongful Removal of Healthy Kidney, Awards ₹2 Crore
“We have no doubt in our mind that this is one of those gravest forms of negligence that is rarely witnessed for a judicial approximation before courts and tribunals.”
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Law in Transition | Constitutionalism, Technology, and the Future of Justice: In Conversation with Prof. (Dr.) Manwendra Kumar Tiwari
Interviewee: Prof. (Dr) Manwendra Kumar Tiwari1
Interviewed by Anchal Verma2
2026 SCC Vol. 4 Part 2: Key Supreme Court Cases on Arbitration, Government Contracts, & IBC
Explore the latest Supreme Court Cases in 2026 SCC Vol. 4 Part 2 on demurrer, speculative purchasers, public auction, and more.
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NCLAT refuses to condone 1-day delay beyond statutory 45-day limit under Section 61(2) IBC despite e-filing portal glitches
NCLAT observed that Tribunal cannot clothe itself with a jurisdiction which has not been vested upon it by the legislature. Thus, grant condonation of delay beyond the 15th day even on equitable consideration or on the ground of hardship or technical considerations will amount to jettisoning the intent of the legislature which is impermissible.
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Delhi High Court sentences YouTuber Gulshan Pahuja to 6 months’ imprisonment for scandalising judiciary through “Fight 4 Judicial Reforms” videos
The Delhi High Court sentenced YouTuber Gulshan Pahuja to 6 months’ imprisonment for criminal contempt over derogatory videos targeting Judges and the judiciary on his “Fight 4 Judicial Reforms” channel, holding that malicious attacks on courts are not protected as fair criticism under Article 19(1)(a).
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IBBI (Insolvency Resolution Process for Corporate Persons) (Second Amendment) Regulations, 2026: Key Changes to Appointment of Professionals
This amendment introduces key changes to Regulation 27 on the appointment of professionals under the CIRP framework with an exception for MSMEs.
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