2026

Cyprus Arbitration Day 2026
Cyprus Arbitration DayEvents & Collaborations

From artificial intelligence to investor-state reform, Cyprus Arbitration Day 2026 brings the world’s leading arbitration minds to one of the field’s fastest-rising jurisdictions.As cross-border commerce continues to expand and international disputes grow increasingly complex, arbitration remains at the forefront of global dispute resolution. Against this evolving backdrop, Cyprus Arbitration Day 2026 stands out as a premier platform bringing together leading voices from across the international arbitration ecosystem to engage in meaningful dialogue, exchange ideas, and shape the future of the field.

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Indraprastha Model United Nations 2026 USLLS GGSIPU
Conference/Seminars/LecturesLaw School News

University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University hosted Indraprastha Model United Nations 2026 focusing on diplomacy, international law, and global governance.

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Weekly Legal Developments India
Legal RoundUpWeekly Roundup

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

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Formaldehyde units environmental clearance judgment
Case BriefsSupreme Court

Supreme Court allowed appeals by formaldehyde manufacturing units in Rajasthan and Haryana and quashed NGT closure orders over absence of prior Environmental Clearance under the EIA Notification, 2006.

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Kautilya Society NUJS blog submissions law policy
Law School NewsOthers

Kautilya Society (NUJS Chapter) invites blog submissions on contemporary issues in law, governance, and public policy.

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Industrial Relations (Central) Rules
Legislation UpdatesRules & Regulations

Labour Ministry has notified the Industrial Relations (Central) Rules, 2026 to streamline labour compliance and strengthen India’s industrial relations framework.

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Justice Ahsanuddin Amanullah
Know thy Judge

Justice Ahsanuddin Amanullah is the sitting Judge of the Supreme Court of India. He was elevated to the Supreme Court in February 2023 and has formerly served as a Judge in Patna High Court and Andhra Pradesh High Court.

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SIBRL NUJS newsletter submissions insolvency bankruptcy 2026
Law School NewsOthers

NUJS Society for Insolvency, Bankruptcy and Restructuring Laws invites submissions for the 4th edition of the SIBRL-NUJS Newsletter.

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higher pension rights of exempted employees
Case BriefsHigh Courts

Quashing EPFO’s rejection orders, the Karnataka High Court holds that employees who contributed to Provident Fund on actual wages are entitled to exercise joint option for higher pension under EPS 1995, regardless of whether Trust Rules of their exempted establishment permitted pension fund contributions on higher wages.

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Haryana Labour Welfare Fund Contribution Revised
Legislation UpdatesNotifications

Haryana Govt notifies an increase in the Labour Welfare Fund contribution ceiling, raising the employee cap to ₹35 and making the revised limit effective from 1 January 2026.

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USLLS ADR Blog international construction arbitration lecture 2026
Conference/Seminars/LecturesLaw School News

University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University hosts an ADR Blog lecture on international construction arbitration featuring Nina Jankovic.

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CAM Advises Bagmane Developers Deal
Law Firms NewsNews

The transactions involved issuance of share warrants and optionally convertible debentures, later acquired by Bagmane Prime Office REIT in exchange for REIT units allotted to investors.

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salary grants for children's homes
Case BriefsHigh Courts

The High Court noted Maharashtra extends financial assistance under Ladki Bahin Yojana hence, it cannot deny salary grants to staff caring for children in need of protection, failing the test of reasonableness under Article 14.

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child labour law and sports in India
SCC Times NewsflashWATCH NOW

Vaibhav Sooryavanshi’s rise in Indian cricket has sparked legal questions. Indian law bans employment of children under 14, while adolescents aged 14

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SAM lawyer promotions FY 2026 27 principal associate senior associate
Law Firms NewsNews

Shardul Amarchand Mangaldas & Co. announces 89 promotions across practice areas for FY 2026—27, including elevations to Principal Associate and Senior Associate roles.

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IBC not for adjudicating individual contractual disputes
Case BriefsSupreme Court

“The present case does not involve a straightforward financial debt-fault scenario warranting initiation of CIRP. The facts disclose a dispute which is predominantly contractual in nature and is subject matter of the proceedings before the DRT-the appropriate forum for recovery.”

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2026 SCC Vol 3
Cases ReportedSCC Weekly

Explore the latest Supreme Court Cases in 2026 SCC Vol. 3 Part 5 on voter’s right to know antecedents, rental compensation, jurisdiction of referral court, sale of immovable property, and more.

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withdrawal of prosecution
Case BriefsHigh Courts

The Court noted that the record also revealed that an opinion for withdrawal of the prosecution was given based on the material provided to the Advocate General of the State of Uttar Pradesh.

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RERA amendment vide Jan Vishwas (Amendment) Act, 2026 enforced
Legislation UpdatesNotifications

The revision removes imprisonment provisions for allottees who fail to comply with Appellate Tribunal orders, limiting the consequence to a monetary penalty of up to 10% of the property cost.

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Family and personal law April roundup 2026
Legal RoundUpTopic-wise Roundup

The April Roundup of Family and Personal Law contains important rulings and judgements from the Courts all over, on marriage, divorce, maintenance, child custody, guardianship and waqf.

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