Tribunalisation of Justice: Reform in Rhetoric, Retreat in Reality
by Varun Pathak*, Amee Rana** and Tanvi Raina***
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“Ensure No Damage to Jal Jeevan Mission Infrastructure”: MP High Court directs protection of pipelines during optical fibre cable work
Larsen And Toubro Limited filed the present petition aggrieved by the inaction on the damage caused to the water pipelines laid down by them under the Jal Jeevan Mission.
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Are State-operated Old-Age Homes Adequately Equipped? Rajasthan HC Seeks Report from SLSA
“The true objective of such homes is realized not merely by their existence, but by ensuring that they are adequately equipped with basic amenities, medical facilities and welfare support for the residents.”
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IBC vests decisive authority on CoC’s commercial wisdom; Confines judicial review strictly under Ss. 30(2) & 61(3) IBC: Supreme Court
“Commercial wisdom of the CoC enjoys primacy and cannot be supplanted by judicial review. Neither the NCLT, nor the NCLAT nor even this Court is empowered to substitute its assessment in place of the commercial decision arrived at by a requisite majority of the CoC”.
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Restrictions under S. 22, ID Act applicable to bank employees; Strike call by trade union can trigger conciliation proceedings: Kerala HC
“Section 22(1), ID Act will apply squarely to the Trade Union and there is no basis for the inference that managerial or supervisory employees of higher ranks or cadres are excluded from the ID Act. The restrictions imposed under Section 22, ID Act are designed to protect the interests of the public and ensure the smooth operation of a Public Utility Service.”
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Legislation Roundup February 2026: Union Budget, Draft Income-tax Rules 2026; and more
Discover the latest legislative updates from February 2026, including all updates on new Foreign Legislations, Rules, Notifications; and more.
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Delhi High Court restrains imitation of Manforce advertisements; Directs removal of deceptively similar promotional content
“A comparison of the original artistic works of the plaintiff posted on Instagram with that of the infringing works of Defendants1 and 2 posted on Instagram clearly depicts, prima facie, infringement of the copyrights of the plaintiff.”
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“Administrative laxity and systemic failures threaten public health and breach Article 21”; Jharkhand HC directs strict enforcement of Bio-Medical Waste Rules
“Handling of biomedical substances demands meticulous oversight and strict adherence to scientific procedures and any administrative or institutional laxity in this sphere brings grave and irreversible consequences.”
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“Two steps forward, one step sideways”: Justice Tejas Karia reflects on India’s steady path in arbitration reform at the 8th ICC India Conference
The International Chamber of Commerce held the 8th ICC India Conference on International Arbitration in New Delhi on 28-02-2026.
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Issue of genuineness of arbitration agreement be decided by Arbitrator as preliminary issue under Section 11(6A): Supreme Court
The matter revolves around the alleged forgery/genuineness of the agreements containing the arbitration clause.
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“Form of oppression against girls”: Chhattisgarh HC flags lack of girls’ toilets in government schools, seeks response from School Education Secretary
“There is not even washrooms or toilets for female students, making it difficult for them to spend even five to six hours in school. This system is a form of oppression against girls. This could be a major reason for many female students dropping out or not attending school at all.”
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Summoning order under Section 138 NI Act need not be elaborate, but must reflect application of mind: Delhi High Court
“Issuance of summons in a criminal case is a very serious matter, since even mere issuance of summons by criminal court may stigmatise a person, who may not be required to be summonsed at all.”
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Call for Participation | 3rd Dr. TMA Pai International Technology Law Moot Court Competition
Manipal Law School, MAHE Bengaluru invites participation in the 3rd Dr. TMA Pai International Technology Law Moot Court Competition 2026 to be held from 17—19 April.
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AIBE XXI Announced: BCI Notifies Syllabus and Examination Schedule
BCI has announced the syllabus of AIBE XXI examination followed by the announcement of examination schedule.
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Shardul Amarchand Mangaldas Advises Consortium of Lenders Led by Standard Chartered Bank on Transmission Project Financing
Shardul Amarchand Mangaldas advised a consortium of lenders led by Standard Chartered Bank on INR 2,623.20 crore project financing for Rajgarh Neemuch Power Transmission Limited’s renewable transmission project in Madhya Pradesh.
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POSH Act Compliance Now Mandatory Across Legal Bodies: BCI Rolls Out Workplace Safety Guidelines
These Guidelines aim to promote a safe, respectful, and inclusive work environment for all members, including those in bar associations, law offices, State Bar Councils, and the Bar Council of India.
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Call for Participation | 6th Justice J.S. Verma Memorial ADR & Client Counselling Competition and Navitas Law Fest, 2026 organised by the Department of Law, MAIMS
Department of Law, MAIMS announces the 6th Justice J.S. Verma Memorial ADR & Client Counselling Competition and Navitas Law Fest 2026 featuring mediation, arbitration, negotiation, quizzes, and literary events.
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Competent Authority can opt for other officers’ assistance for surprise checks; Kerala HC declines to quash corruption case against Excise Officer
“Clause 16 of the Government Order uses the term ‘may’ and not ‘shall’, and therefore assistance of a higher authority of the department concerned is not mandatory. Mere irrelevant procedural irregularities would not vitiate the proceedings unless they have an absolute deterrent effect to destroy the prosecution case in toto.”
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