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Akshay Sachthey Rejoins SAM as Partner in the General Corporate Practice

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.

insurance company liability motor accident invalid driving licence

Case Briefs High Courts

Fake or Invalid Licence Alone Cannot Save the Insurer: Karnataka High Court modified the award by Motor Accident Claims Tribunal

“Unless the breach is so fundamental that it has contributed to the cause of the accident, the Insurance Company cannot avoid its liability.”

Cyprus Arbitration Day Events & Collaborations

Local Enough to Know the Market, Institutional Enough to Be Trusted, Outward-Looking Enough to Matter: Inside CAMC at Cyprus Arbitration Day 2026

Backed by the Cyprus Bar Association and the Chamber of Commerce, CAMC draws attention at Cyprus Arbitration Day for its rare combination of legal credibility, commercial reach, and outward-looking institutional design.

AMU Malappuram Intra Departmental Moot Court Competition 2026

Law School News Moot Court Achievements & Reports

Moot Court Society, Aligarh Muslim University Malappuram Centre hosts Intra-Departmental Moot Court Competition 2026

Aligarh Muslim University Malappuram Centre successfully organised the Intra-Departmental Moot Court Competition 2026 featuring advocacy, research, and oral argument rounds.

Events/Webinars News

Diversity Blooms at Delhi High Court as Neurodivergent Adults Step Towards Dignified Employment

“What After Us?”: Delhi High Court Chief Justice Calls for Community-Owned Future for Adults with Autism & Intellectual and Developmental Disabilities

Yamuna Flood Plains commercial activities ban

Case Briefs High Courts

A Parking Dispute at Yamuna Sur Ghat Brought Delhi HC to Ban All Commercial and Religious Activities on Flood Plains

“In view of the interest of environmental protection and the area being ecologically sensitive, all types of commercial/religious activities for any purpose whatsoever shall be restricted from the said area.”

Cyprus Arbitration Day Events & Collaborations

Cyprus Eurasia Dispute Resolution and Arbitration Center: What CEDRAC Does and Why It Matters — Cyprus Arbitration Day 2026

CEDRAC was showcased by Christodoulos Christodoulou, reflecting its evolution into a more active and operational institution. His remarks underscored CEDRAC’s commitment to neutrality, procedural flexibility, and the institutional support that strengthens its role in international arbitration

power of supreme court to transfer cases

Cases Reported Never Reported Judgments

Never Reported Judgment | When five-Judge Bench of SC transferred case to ensure fair trial amid deep seated prejudices and political tension [(1955) 1 SCC 53]

This report covers the Supreme Court’s Never Reported Judgment on power of Supreme Court to transfer cases dating back to the year 1955.

Cyprus Arbitration Day Events & Collaborations

When EU Law and International Arbitration Collide: Achmea Spillover, Sovereignty Concerns and Enforcement Resistance at Cyprus Arbitration Day 2026

The evolving friction between EU law and international arbitration formed the core of discussions during the second session of Cyprus Arbitration Day 2026, with experts analysing the aftermath of Achmea, challenges to arbitral enforcement, and the increasing assertion of sovereignty and public policy concerns across jurisdictions.

Arbitrability and Public Policy Cyprus Arbitration Day

Cyprus Arbitration Day Events & Collaborations

Arbitration Under Pressure: VIAC President Franz Schwarz on Public Policy, Arbitrability and Judicial Overreach at Cyprus Arbitration Day 2026

Delivering a keynote address titled “Arbitration Under Pressure: Arbitrability and Public Policy in 2026” at Cyprus Arbitration Day 2026, Franz Schwarz reflected on what he described as a profound shift in the global arbitration landscape.

Cases Reported SCC Weekly

2026 SCC Vol. 4 Part 1: Key Supreme Court Cases on Arbitration, Civil Procedure Code, Consumer Protection, Income Tax & more

Explore the latest Supreme Court Cases in 2026 SCC Vol. 4 Part 1 on arbitral proceedings, additional evidence, amalgamations, and more.

res judicata precedent international arbitration

Cyprus Arbitration Day Events & Collaborations

Preventing Arbitral Law from Developing Invisibly: Experts on Precedent, Res Judicata and Award Publication at Cyprus Arbitration Day 2026

In this second part of the Panel 1 titled “Unsettled Legal Doctrines”, Mr. Christodoulos Christodoulou and Mr. Kyriakos Pittas delved into the applicability and relevance of the legal doctrines of precedent and res judicata in international arbitration.

Cyprus Arbitration Day 2026 Iura Novit Curia in International Arbitration

Cyprus Arbitration Day Events & Collaborations

Walking the tightrope between procedural fairness and judicial initiative: Cyprus Arbitration Day 2026 Unpacks Iura Novit Curia

In this first part of the Panel 1 titled “Unsettled Legal Doctrines”, Mr. Alexander Milionis and Ms. Eleni Lentziou discuss the applicability, scope and risks of applying Iura Novit Curia in international arbitration.

Proximate Nexus Between Harassment and Suicide

Case Briefs High Courts

Abetment to suicide proceedings against school teacher Quashed; No proximate nexus between alleged harassment and suicide: Allahabad HC

“However harsh or severe the harassment, unless there is a conscious deliberate intention, mens rea, to drive another person to suicidal death, there cannot be a finding of abetment under Section 306.”

Cyprus Arbitration Day Events & Collaborations

“Move from Case Count to Credibility”: LCIA Director General Kevin Nash on the Future of Arbitration Institutions at Cyprus Arbitration Day 2026

Day 2 of Cyprus Arbitration Day 2026 saw Kevin Nash urge arbitral institutions to move from case count to credibility, emphasising that their legitimacy now rests on trust, fairness, innovation, and principled design in an arbitration landscape shaped by sanctions, AI, and evolving user expectations.

Case Briefs Supreme Court

The Road to Safety: Supreme Court’s Strong Push for Installation of Vehicle Tracking Devices and Emergency Panic Buttons in Public Transits

The Court also directed the Central Government to contemplate with parties concerned as to installation of vehicle location tracking devices in the vehicles at the manufacturing stage.

BCI bans 9 Law Colleges from Admissions for 2026-27

Legislation Updates Notifications

Bar Council of India Bans 9 Law Colleges from Admissions for 2026—27 Session Due to Deficiencies

The notice is issued in the larger interest of maintaining standards of legal education and to ensure that students and public are not misled or prejudiced.

Cyprus Arbitration Day Events & Collaborations

“Arbitration Is a People-Driven Profession Built on Trust”: Stavros Pavlou’s Welcome Address at Cyprus Arbitration Day 2026

At Day 2 of Cyprus Arbitration Day 2026, Stavros Pavlou highlighted Cyprus’ growing role as a regional arbitration hub, noting the impact of geopolitical tensions, technology, and enforcement trends, while stressing that arbitration remains a people-driven profession built on trust and integrity.

Order 7 Rule 11 CPC rejection of plaint meaningful reading

Case Briefs Supreme Court

Clever Drafting Cannot Save a Benami Claim: Supreme Court on Meaningful Reading of Plaint Under Order 7 Rule 11

The Court directed the confiscation of the property where a claim, which was presented to be based on a will, but was in substance an attempt to obtain judicial recognition of a benami transaction.

Case Briefs High Courts

Permitted in Cinemas but Stopped on OTT? That’s “Incongruous”: Delhi HC Refuses Injunction Over Remixed “Tirchi Topiwale” in Dhurandhar 2

Delhi High Court refused interim injunction against the OTT release of Dhurandhar: The Revenge in a copyright dispute over the remixed “Tirchi Topiwale” song from Tridev, holding that suppression of material facts and prolonged inaction disentitled the plaintiff from equitable relief.