President appoints 7 Permanent Judges for Kerala High Court
On 12 February 2026, Supreme Court Collegium had recommended the appointment of 7 Additional Judges as Permanent Judges of Kerala High Court.
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Call for Participation | School of Law, UPES organizes Madhyastham, the flagship Alternative Dispute Resolution (ADR) competition under 3rd Edition of Vidhi Utsav 2026
School of Law, UPES invites participation in Madhyastham 2026, the flagship ADR competition under the 3rd Edition of Vidhi Utsav featuring client counselling, mediation, and negotiation challenges.
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Top Legal Developments [23 Feb — 1 March, 2026] | Key SC & HC Rulings; Kerala’s renaming; Committee in Justice Yashwant Varma Case; and more
A quick roundup to cover all the important legal developments and cases this week.
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Know Thy Judge | Justice N. Kotiswar Singh’s journey as the First Judge from Manipur to the Supreme Court
Justice Nongmeikapam Kotiswar Singh served as the Chief Justice of Jammu & Kashmir and Ladakh High Court, prior to being elevated as Judge of the Supreme Court of India on 18-7-2024.
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Call for Participation | Central University of Haryana, First National Moot Court Competition, | 28th – 29th March
School of Law, Central University of Haryana invites participation in its First National Moot Court Competition 2026 to be held on 28—29 March.
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Addressing overcrowding in prisons, Supreme Court issues directions for expansion and uniform governance of Open Correctional Institutions
“Continued underutilisation, despite availability of infrastructure, reflects a systemic indifference to deploy reformative mechanisms and warrants immediate corrective measures.”
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Non-compete clauses against doctors void ab initio; Hospitals cannot prevent them from joining other institutions: Madras HC
“Doctors can thrive without hospitals, whereas a hospital can never exist without doctors supporting such hospitals by rendering their services.”
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Call for Enrolment | GLIC IPR and Startup Course 2026 | On Empowering Entrepreneurs: Harnessing IPR for Startup Success
GNLU Legal Incubation Council announces the 2nd Edition of the GLIC IPR and Startup Course 2026 focused on intellectual property strategy for entrepreneurs.
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Wife’s convenience no longer paramount in matrimonial transfer petitions: Madhya Pradesh HC
“Now the convenience of the wife/lady is not the paramount consideration for deciding the transfer applications and alternatives to transfer proceedings have been provided.”
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Asian International Arbitration Centre appoints Kunal Vajani as Court Member of the inaugural Court of Arbitration
Kunal Vajani was previously a Court Member of the ICC International Court of Arbitration, Paris (2016—2024).
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The Ultimate Guide to Constitutional Interpretation in India — New Book by Prof. Ishwara Bhat
Constitutional Interpretation: Principles by Prof. P. Ishwara Bhat — a definitive and comprehensive treatise examining the doctrines, methods, and evolving approaches shaping constitutional law in India. A must-read for legal scholars, practitioners, and students.
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‘Sharbat Rooh Afza’ classifiable as fruit drink under Entry 103 of UPVAT Act taxable at 4%: Supreme Court
“The nomenclature “sharbat” does not strip the product of its essential character as a fruit-based beverage concentrate, particularly where its composition and intended use align with that understanding.”
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Call for Participation | 18th Annual NUJS Parliamentary Debate, 2026 scheduled from 6th to 8th March 2026 at West Bengal National University of Juridical Sciences, Kolkata
West Bengal National University of Juridical Sciences announces the 18th Annual NUJS Parliamentary Debate, 2026 to be held in Kolkata.
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Section 34(4) and the Power to Remit: Where Did the Law Finally Settle?
by Ramkishore Karanam* and Mahasweta Muthusubbarayan**
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2026 SCC Vol. 2 Part 1: Key Supreme Court Cases on Constitution, Disabilities Act, & Surrogacy
Explore the latest Supreme Court Cases in 2026 SCC Vol. 2 Part 1 on power of Parliament to enact a statute, reservation, and surrogacy age restrictions.
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National Law University Delhi announces certificate course on “International Investment Law: Contracts, Arbitration & Practice”, offered by the Centre for Transnational Commercial Law (CTCL)
National Law University Delhi announces a certificate course on International Investment Law: Contracts, Arbitration & Practice.
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