Bringing you the Best Analytical Legal News
The Supreme Court held that remission cannot be denied solely on the heinousness of the offence and quashed the Ministry of Home Affairs’ non-speaking order rejecting a life convict’s premature release after 22 years of incarceration.
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Centre for Trans Studies, University Institute of Legal Studies, Panjab University invites submissions for the PRIDE Journal on transgender rights, gender diversity, and queer studies.
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In a 3:2 majority, the High Court of Australia allows the appeal of Sydney fashion designer Katie Taylor, holding that Katy Perry’s pre-2008 reputation as a pop star in Australia did not extend to clothing.
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CAM acted as Indian legal counsel to the Lead Managers in the IPO of Bagmane Prime Office REIT, involving a fresh issue of Rs. 23,900 million and an offer for sale aggregating to Rs. 10,150 million by Blackstone affiliate BREP Asia III India Holding Co VIII Pte. Ltd.
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The Code on Wages (Central) Rules, 2026, establish a uniform framework for wage regulation in India ensuring fair pay aligned with cost of living, defining standard working conditions, and outlining the role of the Central Advisory Board in wage-related decisions.
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In the last panel of the event titled “Hot Topics in Arbitration”, the panellists examined how recent global developments were reshaping arbitral practice and creating new procedural and substantive challenges for parties, arbitrators, and institutions alike.
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Delhi Labour Department issued an advisory on Work from Home policy to promote fuel conservation.
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“This act constitutes a serious interference with Administration of Justice and also makes out a prima facie case of criminal contempt under the Contempt of Courts Act, 1971.”
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The discussion on AI moved from the identification of risks to their practical management, focusing on governance structures, professional obligations, and the preservation of independent judgment in AI-assisted arbitration practice.
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From high-level deliberations to global arbitration insights, here are snippets from the Cyprus Arbitration Day 2026, where SCC Times was the sole
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The Lakshadweep Fire and Emergency Service Regulation, 2026 establishes a structured fire and emergency service framework in the Union Territory to strengthen fire prevention, safety, and response.
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The session explored not merely whether AI is being used in arbitral proceedings, but whether the profession is prepared to use it responsibly, transparently, and within defensible professional boundaries.
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“The entire exercise appeared aimed at achieving indirectly, through public pressure and social media campaigns, what could not be achieved directly through judicial proceedings and legal arguments before the Court — that this particular matter pertaining to discharge of respondents in the 2022 Delhi Excise Policy — be not heard by this Court.”
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The respondents submitted that “the rehabilitation and relocation of the jhuggi dwellers has become essential due to the highly sensitive and strategic location of the area. The JJ clusters lie in a protected zone, immediately next to an operational Air Force Station.”
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Faculty of Law, University of Lucknow organised the Justice V.K. Dixit Memorial National Conference 2026 on ADR mechanisms and pro bono legal services.
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A quick roundup to cover all the important legal developments and cases this week.
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Supreme Court (Number of Judges) Amendment Ordinance, 2026 has been notified, raising judge strength from 34 to 38 to address rising case pendency.
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Manipal Law School, Bengaluru in collaboration with Indian Institute of Technology Madras announces Constructing Legal Foundations 2026 on construction law reforms.
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Shardul Amarchand Mangaldas & Co. has welcomed Akshay Sachthey back as Partner in its General Corporate Practice in Delhi, strengthening the Firm’s corporate advisory, M&A, and cross-border transactions capabilities.
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