2026
PIMS After Six Years: Law Ministry Updates Parliament on Commercial Disputes Settled Through Pre-Institution Mediation
Arjun Ram Meghwal updates Parliament on the progress of Pre-Institution Mediation in commercial disputes under the Commercial Courts Act, 2015.
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2026 SCC Vol. 1 Part 3
2026 SCC Vol. 1 Part 3: Explore the latest Supreme Court Cases on Constitution Law and Bihar Registration Rules.
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From Distressed Financing to Cross-Border Insolvency: Insights from 3rd IBBI & INSOL India International Conclave 2026
The 3rd IBBI—INSOL India International Conclave 2026 brought together leading domestic and international experts to deliberate on out-of-court restructurings, distressed acquisitions, and cross-border insolvency frameworks within the context of India’s evolving insolvency ecosystem.
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Delhi HC rejects Sameer Wankhede’s defamation suit against Netflix web series Ba***ds of Bollywood for want of jurisdiction
“An unqualified application of Section 19… would defeat the object of the provision, and open the door to forum shopping, libel tourism, and luxury litigation.”
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Child below 12 cannot be held criminally liable without sufficient proof of maturity: JJB Sonipat absolves 11-year-old in murder case
“No interview was carried out during investigation or inquiry, no psychological assessment was conducted, and no effort was made to find out the mental capability of child in conflict with law”
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JusticeBlox by the Migration and Asylum Project (MAP) and NALSAR University of Law to promote access to justice and legal aid in India
JusticeBlox 2026 invites law students to design scalable, evidence-based legal aid programmes to strengthen access to justice, with finals at Nyaay Sabha in New Delhi.
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Police encounters, firing at accused’s leg become routine to please superior officers: Allahabad High Court seeks explanation from ACS and DGP
“Although this Court recognizes that police personnel also have the right of private defense and may use force in appropriate circumstances, it is well settled that where death occurs or grievous injuries are caused to the accused, the procedure mandated by the Supreme Court must be strictly followed.”
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Rajasthan High Court grants bail to accused in POCSO case where victim allegedly eloped willingly
In the case at hand, it is evident from the Medical Ossification Report that the victim’s age is between 16-18 years.
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Call for Participation | 5th National Technology Law Moot Court Competition, 2026 (NTLM ’26)
MNLU Nagpur announces the 5th National Technology Law Moot Court Competition 2026, a two-stage national moot focused exclusively on contemporary technology law issues.
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Delhi High Court restrains counterfeiters from infringing ‘Happi Planet’ trademark; directs Amazon, Flipkart, Meesho to take down fake listings
The dispute arose from the plaintiff’s allegation that Defendants 1 to 7 were engaged in the large-scale sale of counterfeit and sub-standard home care products bearing the trademark “Happi Planet” and copying the plaintiff’s distinctive packaging and trade dress.
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Call for Participation | 2nd IDIA – NLIU CBCL National Essay Writing Competition in association with S&R Associates
The IDIA MP Chapter, in collaboration with the Centre for Business and Commercial Laws, NLIU Bhopal, invites submissions for the 2nd IDIA—NLIU CBCL National Essay Writing Competition, sponsored by S&R Associates.
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Law Ministry outlines initiatives for establishing Legal Aid Centres in tribal and remote belts
Law Minister Arjun Ram Meghwal informed the Parliament about the expansion of legal aid and alternate dispute resolution systems, improved legal aid accessibility in Odisha, and ongoing efforts to support SC/ST communities.
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Marriage in law, not in substance: Delhi HC waives one-year bar under Section 14 HMA for couple who never cohabited
“Insisting upon continuation of a marriage which exists only in law, and not in substance, would amount to compelling the parties to endure a relationship devoid of any matrimonial foundation, thereby causing avoidable hardship rather than advancing the object of the statute.”
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Inside the Newly launched Digital Notary Portal: How Notarial Services Are Going Paperless
Law Minister Arjun Ram Meghwal updates Parliament on launching Notary Portal to digitally modernize legal services under the Notaries Act, 1952 and Notary Rules, 1956.
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Tenants’ right to timely redevelopment prevails over developer’s commercial interests: Bombay High Court
“The society and its members cannot be made to wait endlessly for the developer to take necessary steps in the redevelopment process.”
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Call for Participation | The Xth CIPR Essay Writing Competition
The Centre for Intellectual Property Rights, NUALS Kochi invites submissions for the Xth CIPR Essay Writing Competition on “The Public Domain in the Age of Technology”.
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Delhi HC restrains ex-employee posting videos defaming ‘Physics Wallah’; orders takedown of disparaging content
“Disparagement through misleading and/or abusive statements, constitutes an unlawful interference in other party’s commercial goodwill and is actionable in law.”
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Right to Menstrual Health part of Right to Life: SC issues directions on Free Sanitary Pads, Menstrual Hygiene Management corners in schools
The Supreme Court also directed that such Menstrual Hygiene Management (MHM) corners must be established in every school, and they should be equipped with spare innerwear, spare uniforms, disposable bags, and other necessary materials to address menstruation related exigencies.
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India Has 879 Fast Track Courts Operational, 1800 Recommended: Law Ministry
Law Minister Arjun Ram Meghwal updates Parliament on Fast Track Courts: 879 functional across 22 States/UTs, handling pending cases from 2015—2020.
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