Bringing you the Best Analytical Legal News
The President has appointed Justices Devendra Kumar Upadhyaya, Sunita Agarwal and Aparesh Kumar Singh as Judges of the Supreme Court, following the Supreme Court Collegium’s recommendations dated 28 September 2026.
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The President has appointed 12 Additional Judges as Permanent Judges of the Andhra Pradesh, Kerala, Uttaranchal and Gauhati High Courts, following the Supreme Court Collegium’s recommendations dated 23 September 2026.
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The Delhi High Court has notified the High Court of Delhi Designation of Senior Advocate Rules, 2026, replacing the framework notified in
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The High Court directed further investigation through the specialised cyber-forensic machinery under the supervision of the Deputy Commissioner of Police/Specialised Cyber Cell.
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A quick roundup to cover all the important legal developments and cases this week.
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Indian Mediation Week (IMW) is India’s largest student-run Access to Justice campaign.
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Mere display of the Flag with the saffron band downward, without material indicating a deliberate intention or mens rea to show disrespect, does not constitute an offence; accidental or inadvertent acts are not punishable under the provision.
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In this conversation, Manmeet Singh, Partner at Cyril Amarchand Mangaldas, discusses how dispute resolution clauses are negotiated, controlling costs in high value
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Delhi High Court reiterated that the victim is entitled to participate at all stages of criminal proceedings, including the hearing of a regular bail application.
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The BRLMs were JM Financial Limited, IIFL Capital Services Limited (formerly known as IIFL Securities Limited) and Morgan Stanley India Company Private Limited.
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The Court, considering the evidence on record, concluded that the plaintiff was entitled to a decree for money, therefore awarded the payment of ₹47,00,000 with interest at the rate of 10 per cent per annum from the date of institution of the suit until repayment.
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The transaction comprises of a secondary acquisition of shares from the Promoters and Tata Capital Healthcare Fund II and, a primary subscription to shares proposed to be issued by the Target Company.
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Justice Joymalya Bagchi formerly serving as Judge of Calcutta High Court was appointed to the Supreme Court on 10 March 2025 and is in line to become the Chief Justice of India in 2031.
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ECL owns, operates and manages on-campus student accommodation across higher education institutions and own K-12 Assets. As of March 31, 2026, they are present across 15 cities in India and one city in the United Arab Emirates. It is one of the largest institutional platforms in India focused on professionally managed student accommodation as of June 15, 2026. ECL is India’s first educational infrastructure provider to list in the public markets.
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Key Supreme Court rulings on Article 227, RTE, Teachers Eligibility Test, custody, GST rebate, etc.
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CAM advised on all aspects of the Transaction, including the legal due diligence and the transaction documents.
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While opining that the challenge to the EC Act, 2023 does not merit reference to larger Bench, Justice Datta also remarked on the nuances and challenges of the Collegium System to appoint High Court and Supreme Court Judges.
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