2026
Ensuring Transparency and Athlete Representation: National Sports Governance (National Sports Bodies) Rules, 2026
Sports Ministry has notified the National Sports Governance (National Sports Bodies) Rules, 2026, introducing a framework to ensure transparency, accountability, gender equality, and athlete participation in sports governance.
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Cyril Amarchand Mangaldas acted as legal counsel to APG Strategic Real Estate Pool N.V.
Cyril Amarchand Mangaldas acted as legal counsel to APG Strategic Real Estate Pool N.V. in connection with the proposed acquisition of its 41.09% equity stake in Fleur Hotels Limited by a Warburg Pincus affiliate, pursuant to Lemon Tree Hotels’ demerger and listing of Fleur under a scheme of arrangement.
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Delhi HC stays execution of money decrees in Philips DVD Patent dispute
“The conjecture of number of replicated DVDs is without basis and entirely presumptuous. It is well settled that damages c =annot be fastened on a litigant on the basis of mere presumption.”
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Cyril Amarchand Mangaldas advised J.P. Morgan Services India Private Limited in one of the largest office space transactions in Hyderabad
Cyril Amarchand Mangaldas advised J.P. Morgan Services India Private Limited on one of the largest office space transactions in Hyderabad, involving the setting up of its IT/ITeS operations at WeWork Campus, Skyview Tower 20, Hitech City.
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Bombay HC imposes Rs 25, 000 deterrent fine for nylon manja use; fixes parental responsibility, sets up victim welfare fund
“It is the duty of the parents to make known to their child the consequences of his/her action and to make aware the child what is good and what is bad for him/her and others.”
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Call for Participation | 6th CHRIST Mediation-Arbitration Competition 2026 by Alternative Dispute Resolution Board, School of Law, CHRIST (Deemed to be University), Bangalore [Competition on 4th-6th February, 2026]: Register by 15th January 2026
CHRIST (Deemed to be University), Bangalore announces the 6th CHRIST Mediation—Arbitration Competition 2026, a national Med-Arb event offering integrated training in mediation, arbitration and award drafting.
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Widowed daughter-in-law a ‘dependant’ under HAMA, 1956; Entitled to claim maintenance from deceased father-in-law’s estate: SC
Denial of maintenance to one category based on a fortuitous circumstance beyond their control is manifestly arbitrary and violative of the guarantee of equality before law under Article 14 of the Constitution.
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Arbitration, Academia, and the Way Forward: An Interview with Prof. Akash Gupta
Interviewee: Prof. Akash Gupta1
Interviewed by Anchal Verma2
Brand Ambassador/Endorser’s liability under Consumer Protection Act: Kerala High Court absolves Actor Mohanlal from liability in Manappuram Finance consumer case
A brand ambassador/endorser cannot be proceeded against in consumer dispute proceedings for unfair trade practice or deficiency of service unless a direct link is established between the endorser and the transaction.
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Call for Papers | Centre for Regulatory Studies (CRS), National Law University, Delhi invites submissions for inaugural edition (Volume I) flagship journal
The Centre for Regulatory Studies, NLU Delhi invites submissions for Volume I of its flagship journal, the Law Economics and Policy Review, focusing on regulation, markets, and policy reform.
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Kerala HC permits name change in marriage certificate after woman’s religious conversion under Article 226
“Rule 13 of the Kerala Registration of Marriage (Common) Rules, 2008 restricts major changes in the marriage register, permitting only corrections of errors in form or substance or fraudulent or improper entries, subject to conditions in sub-rule (2).”
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Criminal Law Roundup (Part 2) | Must-Read 2025 Judgments on Crimes Against Women and Children That Made Headlines
Covering major criminal law updates from the Supreme Court and High Courts, this roundup offers a quick look at 2025 rulings on crimes against women and children, POCSO, POSH, JJ Act in terms of bail, criminal trial and Sentence.
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Orissa High Court: Deceased tenant’s name cannot be removed from Record of Rights through Writ; Mutation proceedings essential
“The Court cannot pass a blanket order in a writ petition directing deletion of the name of a dead person, because some formalities as per law are required to be made before the Tahasildar through a Mutation Proceeding.”
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Chhattisgarh HC denies anticipatory bail to two men for staging demonstration, manhandling police inside Courtroom in Ashutosh Chaitanya Case
“The discretionary relief of anticipatory bail is not meant to shield persons who, prima facie, appear to have participated in acts undermining public order and the sanctity of judicial institutions.”
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Tenant can’t dispute admitted tenant-landlord relationship by plea of oral sale; Delhi HC upholds eviction on Bona fide requirement
Landlord’s bona fide requirement for himself or for his dependent family members, founded on age, medical condition and need for financial independence of his children, constitutes a genuine and valid ground for eviction.
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Kerala HC strikes down S. 9 of Kerala Devaswom Recruitment Board Act; upholds Guruvayoor Devaswom’s statutory autonomy over appointments
“It is settled that a special law prevails over a general law, and a non obstante clause in a later enactment cannot obliterate the legislative intent of a prior special statute, particularly one governing a unique and constitutionally protected religious institution like the Guruvayoor Devaswom.”
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Cyril Amarchand Mangaldas advised J.P. Morgan Services India Private Limited
The transaction marks a significant real estate leasing deal supporting JPM’s India operations.
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In the Hot Seat: Dr. Abhishek Manu Singhvi
Our debut features Dr. Abhishek Manu Singhvi in an engaging, reflective exchange with Simran Kohli (JSA), blending legal insight with a light-hearted fun round. Because the law is shaped not just by arguments but by the people behind them.
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