Bringing you the Best Analytical Legal News
The High Court held that in a case of warrant case, in the absence of legal heirs on the death of the complainant during the proceedings, right of legal heirs of the deceased complainant to continue prosecution.
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Delivering the special address at the ICC India Arbitration Conference 2026, Justice Manish Pitale highlighted the need for judicial specialisation, a stronger arbitration Bar and a robust ethical framework to strengthen India’s position as a preferred seat of international arbitration.
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Addressing the ICC India Arbitration Conference 2026 in Mumbai, ICC Secretary-General Alexander Fessas highlighted key reforms under the 2026 ICC Arbitration Rules, including the 90-day expedited procedure, removal of mandatory Terms of Reference and enhanced arbitrator disclosure requirements, while emphasising efficiency and institutional engagement.
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Cyril Amarchand Mangaldas had previously also advised Novo Tellus on its ~USD 40 million initial investment in Tessolve in 2021 and in connection with TPG’s ~USD 150 million investment in Tessolve in 2025.
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Registered recipients to pay GST under reverse charge on four goods bought from unregistered suppliers.
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The recommendations include six names for the Chhattisgarh High Court and five for the Madhya Pradesh High Court. The two High Courts had 9 and 15 vacancies, respectively, as on 6 October 2026.
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The Centre for Research in Environmental Law, Dharmashastra National Law University, Jabalpur, invites submissions for its blog series on contemporary issues in environmental law, policy and allied fields. Submissions of 800—1,500 words are accepted on a rolling basis from students, academicians, legal practitioners, researchers, and policymakers.
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Can a WhatsApp message saying “OK” establish that leave has been formally sanctioned? In Priya Ranjan Kumar v. Union of India,
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The complainant’s insured vehicle was damaged in a fire and the first surveyor assessed the loss at ₹4,68,000, against ₹4,00,000 assessed by a subsequent surveyor.
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The seminar examines the legal, policy and institutional frameworks governing affordable housing in India and situates them within the wider goal of building sustainable cities and communities.
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Justice B. V Nagarathna who is currently serving as a Judge of Supreme Court of India, formerly served as a Judge of Karnataka High Court until her elevation to the Supreme Court. Justice Nagarathna is also the potential contender for the first ever woman Chief Justice of India.
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The policy proposes two days of menstrual leave per calendar month, with deemed attendance for all scheduled classes on approved leave days
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The High Court has 11 vacancies against a sanctioned strength of 25 Judges, according to the Department of Justice figures as on 6 October 2026.
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The Court noted that if no sitting Judge were made available, the State is to constitute a Commission headed by a retired Judge of the Calcutta High Court, in accordance with the Commissions of Inquiry Act.
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The offering, led by the largest syndicate of BRLMs on an Indian IPO, was the second largest IPO in India and the largest IPO undertaken by a stock exchange in Asia.
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Answering whether placement of penis on vagina constitutes penetrative sexual assault, the Kerala High Court held that where a 3-year-old victim stated that the accused removed her undergarment, placed his penis on her vagina, and she immediately experienced pain and cried, the act could not be reduced to a mere touch under Section 7, POCSO Act.
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Government has amended the Central Motor Vehicles Rules, 1989, recognising E100 fuel in various emission-related provisions, extending certain emission norms to vehicles up to 3,500 kg, and carrying out a series of technical corrections to fuel and emission standards.
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TSCLD is organising a National Workshop on the theme “Reservation at the Crossroads: Constitutional Morality, Social Justice, and Merit”. The workshop aims to explore the constitutional foundations of reservation in India and examine the relationship between social justice, equality, constitutional morality, and merit.
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The Court held that the School Tribunal’s approach was perverse as it overlooked the actual charges against the peon.
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