2026 | Page 134 of 197

Know Thy Judge | Justice Alok Aradhe: A visionary administrator who is committed to Justice

Prior to being elevated to the Supreme Court, Justice Alok Aradhe served as Chief Justice for the Telangana and Bombay High Courts and also as Judge in Karnataka, Jammu and Kashmir and Madhya Pradesh High Courts.

Domestic Events & Collaborations ICA International Conference

“Arbitration and mediation integral components of modern & responsive justice system”: Justice B.V. Nagarathna speaks on Day 2 of the 5th ICA International Conference 2026

Justice B.V. Nagarathna delivered an insightful keynote address on day 2 of the 5th Edition of ICA International Conference on 11 April 2026 at the Delhi High Court. The conference was graced by Chief Justice Surya Kant, Justice Amanullah, Justice Prashant Kumar Mishra, and Justice Arvind Kumar, alongside leading arbitration practitioners, policymakers, and international experts, fostering discussions on emerging issues in arbitration, legal technology, and cross-border dispute resolution.

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT directs constitution of Special Task Force for monitoring and effective protection of Wetlands

“It is the prime duty of authorities concerned to ensure conservation and protection of these wetlands from encroachments, illegal dumping of waste and unauthorised discharge of untreated water.”

Ganja does not Include Leaves and Stalks

Case Briefs High Courts

Delhi High Court: Mixed Substance Not to Be Fully Counted as “Ganja” under NDPS ACT, 1985; Bail Granted

In cases of mixed material, only the actual content of the flowering or fruiting tops is relevant for determining the quantity of ganja, and not the entire bulk weight.

Regularisation in Service Jurisprudence Umadevi

Op Eds OP. ED.

The Concept of Regularisation in Service Jurisprudence: Before and After Umadevi: The Constitutional Transformation of Regularisation in Public Employment

by Shamik Chatterjee*

Case Briefs High Courts

Conviction rests on evidence not suspicion: Uttaranchal High Court acquits accused on Sexual Assault charges due to anomalies in Chain of Custody of Forensic Evidence

“In the present case, the absence of documentary proof establishing the seizure and custody of the alleged forensic article creates a reasonable doubt as to the authorship of the sexual act.”

WATCH NOW

Sabarimala Hearing: SG Tushar Mehta Defends Faith-Based Practices, Says Religion Is Not Gender-Centric

Case Briefs Supreme Court

Executing Court Bound to Execute Decree as Passed; Can’t Modify Its Terms: Supreme Court

“Merely for the reasons that exchange of some portions of the land may not be practicable for the reason that constructions on it are not as per the sanctioned map or that part of it has been sold off, are all immaterial.”

Cases Reported SCC Weekly

2026 SCC Vol. 3 Part 2: Key Supreme Court Cases on Arbitration, Civil Law, Consumer Protection, Insolvency & more

Explore the latest Supreme Court Cases in 2026 SCC Vol. 3 Part 2 on arbitral awards, abatement of appeal, insolvency, departmental enquiry, and more.

Domestic Events & Collaborations ICA International Conference

“Arbitration is an Enabler of Economic Growth”: Key Takeaways from Day 1 of the 5th ICA International Conference 2026

The ICA organised the 5th Edition of its International Conference on 10th-11th April, 2026 at the Delhi High Court in the august presence of the Chief Justice of India Surya Kant, Lt. Governor of Delhi Mr. Taranjit Singh Sandhu, Lady Chief Justice of England and Wales Ms. Sue Carr, and Senior Advocate Ms. Geeta Luthra.

19 year old married woman allowed to live with lover

Case Briefs High Courts

MP HC Appoints Shourya Didis for 19-Year-Old Woman Who Left Matrimonial Home After Marriage to 40-Year-Old Man, Allows Her to Live With Lover

The Woman informed the Court that she was a major and was living with Respondent 4 by choice as her husband was much older and ill-treated her.

Domestic Events & Collaborations ICA International Conference

Is India Ready to Be a Global Arbitration Hub? Exclusive Insights from ICA’s Closed-Door Roundtable at the 5th ICA International Conference

A closed-door roundtable at the 5th edition of the Indian Council of Arbitration International Conference brought together global arbitration experts to discuss the evolving role of arbitration amid geopolitical and economic uncertainty.

RBI guidelines on faster cross-border inward payments

Legislation Updates Notifications

RBI Guidelines 2026: Faster Cross-Border Inward Payments & Timely Credit

These Guidelines aims to reduce delays at the beneficiary stage, the guidelines require timely customer intimation, faster nostro account reconciliation, same-day or next-day credit of funds, adoption of straight-through processing, and development of digital platforms for foreign exchange transactions.

Domestic Events & Collaborations ICA International Conference

CJI Calls on Public Bodies, Corporates to Adopt Institutional Arbitration at the 5th ICA International Conference 2026

“Institutional arbitration in India must continue to expand its reach, strengthen professional capacity, and deepen engagement with global best practices. Encouraging parties, particularly public sector bodies and large commercial entities, to adopt institutional rules more frequently, will play an important role in this transition”.