President transfers Justice T. Vinod Kumar to Telangana High Court
Justice T. Vinod Kumar’s transfer to his parent High Court of the State of Telangana was recommended by the Collegium on September 2026.
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Khaitan & Co. advises INOX Air Products Ltd. on filing DRHP for proposed IPO of up to 77,156,663 equity shares
Khaitan & Co advised INOX Air Products Ltd. on filing its Draft Red Herring Prospectus for a proposed IPO comprising an offer for sale of up to 77,156,663 equity shares.
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Sarvajanik Pariwar Kalyan & Sewa Samiti presents UDAAN MUN 1.0 at Vikrant University, Gwalior, Madhya Pradesh | 23—24 October 2026 | Registration Open
UDAAN MUN 1.0 — “सीखने की उड़ान, नेतृत्व की पहचान” is a Model United Nations conference aimed at creating an engaging platform for young minds to explore diplomacy, leadership, international affairs, governance and policymaking.
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Why CJI Surya Kant declined to meet Rahul Gandhi and Mallikarjun Kharge: Sub judice matters, judicial propriety and the petition route
CJI Surya Kant responds to Rahul Gandhi and Mallikarjun Kharge’s request for a meeting on issues concerning the Election Commission, student arrests, metro station closures and train cancellations, stating that the issues are already pending before the Supreme Court.
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Criminal Law September 2026 Roundup: Re-arrest, False Promise of Marriage, POCSO, DV Act, Delhi-NCR Safety Audit, and more
The September 2026 Criminal Law Roundup highlights important decisions of the Supreme Court and High Courts on crime against women and children, illegal arrest or detention, bail under NDPS Act, false promise of marriage, punishment under POCSO, cruelty under 498-A, victim’s testimony under rape cases, abetment of suicide and quashment of proceedings under domestic violence Act.
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Supreme Court marks 10 years of Juvenile Justice Act, 2015; focus on child rehabilitation
CJI Surya Kant urged dedicated defence counsel for children; Justice Nagarathna cited 55% pendency before JJBs.
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Delhi Metro closures and alleged illegal detentions during CJP protest: What did the Supreme Court say on 11 October?
On Sunday, the Court assembled for an urgent hearing of the applications alleging violation of its earlier order and alleged illegal detention of a large number of individuals on 10 October 2026 by Delhi Police.
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Jail-allotment letter issued before detention order? J&K and Ladakh HC quashes Preventive Detention for non-application of mind
The High Court reiterated that a person already in custody can be detained preventively only on cogent material showing a real possibility of release.
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Khaitan & Co. advises Suraj Estate Developers on Redevelopment of Two Housing Societies in Mahim, Mumbai
Khaitan & Co. advised Iconic Property Developers Private Limited, a wholly owned subsidiary of Suraj Estate Developers Limited, on the redevelopment of two co-operative housing societies in Mahim, Mumbai, comprising 90 members across approximately 2,942 square metres.
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Electricity subsidy: Capital or Revenue receipt? Supreme Court applies ‘purpose test’, Holds Pondicherry power subsidy is Revenue
The Court examined whether electricity subsidy received by an industrial undertaking under the Pondicherry Government’s Power Subsidy Scheme constituted a capital receipt or revenue receipt.
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MNLU-CS | Call for Papers: Volume IV Issue II of Journal for Dispute Resolution
The Journal welcomes submissions on the theme of “Pluralism in Dispute Resolution: Bridging Individual Rights, Community Interests, and Corporate Governance.”
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Four FIRS arising from personal enmity do not establish threat to public order; J&K and Ladakh HC quashes PSA detention
Jammu and Kashmir and Ladakh High Court set aside a preventive detention order holding that the petitioner’s alleged criminal antecedents, arising from incidents confined to personal enmity, did not pose a threat to public order. It reiterated that preventive detention cannot be invoked merely because a person is accused in multiple criminal cases, particularly where the alleged acts concern individual disputes and do not disturb the normal flow of community life.
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Cyril Amarchand Mangaldas acts as the Indian legal counsel to AceVector Ltd. on its INR 4200 million IPO
The book running lead managers of this IPO were IIFL Capital Services Limited (formerly known as IIFL Securities Limited), CLSA India Private Limited and Systematix Corporate Services Limited.
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Major legal and regulatory updates in September 2026: EPFO, UPI, E-commerce, Delhi High Court rules, taxation and consumer safeguards
From wider EPFO coverage and stronger consumer safeguards to tax changes and new financial regulations, explore the key legal and policy developments shaping compliance in September 2026.
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Rajasthan HC on Cyber Fraud Investigations: Entire Bank Accounts Cannot Be Frozen Without Justification
The Rajasthan High Court, in Shree Balaji Enterprises v. RBI, has laid down important safeguards against arbitrary bank account freezes during cyber
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The Right Forum, the Wrong Rule: Delhi’s Rs 10 Crores Proposal Needs an IP Carve-Out
by Utkarsh Rai* and Vanshika Rai**
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2026 SCC Vol. 8 Part 1: Key Supreme Court Cases on Prisons Environment Law, IBC, Criminal Law, & more
Eight Supreme Court rulings on prisons, environmental clearance, operational creditors, police custody, POCSO, POSH and more. This volume of the Supreme Court Cases (SCC), Part 1 of Volume 8, carries key cases decided by the Supreme Court on issues such as constitutional distribution of powers, prior environment clearance, enforcement of claims by operational creditors, grant of police custody, and more.
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Malaysia strengthens ADR Ecosystem ahead of AIAC’s Asia ADR Week 2026
Hosted under the theme “Kainos: Where Vision Transforms Future”, the Asia ADR Week 2026 promises to bring together practitioners, arbitrators, mediators, academics, businesses and stakeholders from Malaysia, Asia and beyond to exchange perspectives on the developments shaping the future of dispute resolution.
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Supreme Court’s new sequencing of matters in cause list: fresh and early-hearing matters in Part A, after-notice in Part B
SCBA informs the revised arrangement of Cause List, to be published in 2 parts, ending the practice of assigning a sequence to matters at 10:30 a.m.
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