Bringing you the Best Analytical Legal News
The core controversy centres on the effect of deliberate non-disclosure by a nominee arbitrator, the determination of the juridical seat of arbitration, and the extent of supervisory jurisdiction of Indian courts notwithstanding the fixation of a foreign venue by an arbitral institution.
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by Aman Varma*
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Anjuman-I-Islam’s Barrister A.R. Antulay College of Law, in collaboration with the Department of Law, University of Mumbai and the Maharashtra State Human Rights Commission, is organising a One-Day Hybrid Conference on “Gender Justice and Social Transformation in the Contemporary Era” on 28 January 2026.
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Discover the latest legislative updates from the Year 2025, including all updates on Notifications from the Ministries and their Departments, RBI, SEBI, Foreign Legislations, State Legislations; and more.
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“Prima facie case of ‘casting couch’ practices, which must be dealt with a heavy hand. Such offences, which exploited professional aspirations for sexual gratification, constituted a serious affront to the dignity of women.”
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The Collegium in December 2025 had approved the proposal to appoint Ramesh Chander Dimri and Neerja Kulwant Kalson as Additional Judges.
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Finance Ministry has notified an increase in excise duty on tobacco products, applicable from February 2026.
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On 18-12-2025, the Supreme Court Collegium led by CJI Surya Kant, recommended the transfer of Justice Soumen Sen as Chief Justice of Kerala High Court.
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The Supreme Court Collegium on 18-12-2025 had recommended the appointment of Chief Justices for Meghalaya, Patna and Jharkhand High Courts.
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“According to the ‘closest legal heir test’, the closest or the proximate legal heir of the victim must outshine the next closer legal heir because the administration of justice does not warrant any dispute even on determining as to who would be the ‘legal heir’ to pursue the grievance of a victim, in pursuing a criminal case, which is fundamentally construed to be an offence against the society.”
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The Centre for Studies in International Trade and Investment Law, DNLU Jabalpur, announces the WTO Chairs Programme International Symposium 2026 on carbon governance, global justice, and climate-responsive trade.
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Labour Ministry has issued FAQs on the Labour Codes to clarify provisions, address compliance requirements, and dispel myths, ensuring smooth implementation of these reforms.
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DY Patil School of Law and the Indian Society of Criminology invite registrations for the 7th International & 46th All India Criminology Conference 2026 on digital governance, security state, and criminalization.
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“The decision facilitates access to justice for litigants from a region which is geographically distant from the principal seat of the High Court. The Constitution does not prescribe a single model for judicial administration; it permits institutional discretion to be exercised, within the framework of law, to meet practical and regional needs”.
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MeitY has issued an advisory directing intermediaries and social media platforms to prevent hosting, sharing, or transmission of obscene, indecent, sexually explicit, paedophilic, or otherwise unlawful online content; directing to remove them within 24 hours.
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The Faculty of Law, Banaras Hindu University announces the 13th Mahamana Malaviya National Moot Court Competition 2026, inviting law students across India to compete in a prestigious national advocacy forum from 13—15 March 2026.
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“When there were allegations of the existence of suspicious or unusual circumstances, peculiar and unique to the factual complexion, the same ought to be examined and taken to its logical conclusion.”
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The Centre for Labour Laws, NLIU Bhopal, in collaboration with Trilegal, announces the 1st NLIU-Trilegal National Article Writing & Presentation Competition 2026 on Labour & Employment Laws.
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A comprehensive review of 2025’s tax law landscape, highlighting important Supreme Court and High Court rulings, Tribunal decisions, major legislative updates, and policy clarifications shaping direct and indirect taxation in India.
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