Bringing you the Best Analytical Legal News
Maharashtra National Law University Nagpur invites papers for its two-day national conference examining four decades of the Narcotic Drugs and Psychotropic Substances Act, 1985 and contemporary narcotics law challenges.
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by Satish kumar*
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“In view of the unrebutted testimony of the Complainant, there is no reason to discredit the submissions of the Complainant against Opposite Party 1.”
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In a landmark verdict, the Supreme Court of India permitted withdrawal of life-sustaining treatment for a patient who had been in a Persistent Vegetative State (PVS) for 13 years, while clarifying guidelines laid down in Common Cause v. Union of India, (2018) 5 SCC 1 and urging the Centre to fill the legislative gaps on subject of end-of-life care.
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“The procurement of license by the respondent in the past would indicate the knowledge of the respondents that, for the purpose of communicating the plaintiff’s copyrighted sound recordings, it is necessary to obtain the license from the plaintiff.”
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“Appellants secured admission based on tribe certificates, which have since been cancelled, is not in doubt. Nonetheless, sight cannot be lost that their tribe certificates were invalidated after they had graduated.”
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Tamil Nadu National Law University hosted the 4th National Tamil Trial Advocacy Competition 2026, bringing together 22 teams for trial advocacy rounds based on a Protection of Children from Sexual Offences Act, 2012 proposition.
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Delhi Government has notified Delhi Shops and Establishments (Amendment) Act, 2026, to improve labour regulations by enhancing work practices and employee protection.
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The Supreme Court held that the deeming fiction under Section 103 of the Multi-State Cooperative Societies Act, 2002 does not operate automatically merely because a cooperative society’s area temporarily extends across two States following reorganisation.
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National Law Institute University invites participation in the 1st NLIU-CRIL Treaty Drafting and Negotiation Competition 2026 focused on treaty drafting, diplomacy, and international legal negotiation.
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“Before law all are one and no one can claim immunity merely because they happen to hold high offices.”
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“It is open to the petitioner to challenge the orders of the OHRC and of the State Information Commissioner and avail any alternate remedy available to him under the law.”
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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Faculty of Law, Aligarh Muslim University invites participation in the 3rd Sir Syed National Moot Court Competition 2026, with hybrid rounds and national-level law student participation.
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“The exclusion of the creamy layer among the backward classes is not a matter of mere policy preference but a constitutional imperative intended to ensure that the benefits of reservation reach those who are socially and educationally backward in the true sense of the phrase.”
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The fifth and final day of IIDW 2026 brought together judges, senior advocates, academics, practitioners, and international delegates for a series of discussions on arbitration, mediation, and institutional reform, culminating in reflections on India’s evolving role as a trusted seat of dispute resolution.
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by Amir Bavani*, Rishika Kumar** and Divya K.***
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India International Disputes Week 2026 dove deep into various aspects of commercial disputes ranging from cross border trade to investment disputes, from infrastructure arbitrations to ESG compliances, and from commercial AI to data breaches.
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The Court considered guidelines on disability certification and the requirement for MACT to ensure fairness when the disability percentage is contested.
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