In Conversation with Mr Zain Haider: Criminal Law, Justice, and the Future of Advocacy
Interviewee: Zain Haider1
Interviewed by Zehra Naqvi2
2026
SRM School of Law, SRM Institute of Science and Technology | 8th National Tamil Moot Court Competition 2026
The 8th National Tamil Moot Court Competition — 2026 is a national-level advocacy competition organised by SRM School of Law, SRMIST, with the objective of promoting legal advocacy and research in the Tamil language.
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CAM advises Centella Mauritius Holdings Ltd., a TPG backed special purpose investment vehicle, with respect to the sale of equity shares of Aster DM Quality Care Ltd.
Cyril Amarchand Mangaldas advised Centella Mauritius Holdings Limited, a TPG backed special purpose investment vehicle, with respect to the sale of equity shares of Aster DM Quality Care Limited
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Gauhati HC: Talaq-E-Hassan Is a Valid Form of Divorce; Registration Must Be Sought Under 2024 Act
The Gauhati High Court has held that Talaq-E-Hassan is a valid and recognised form of Talaq and is not prohibited under law.
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Scooty dispute ends in illegal arrest: Mahendragarh court directs FIR against erring police officials
The Court noted that no cognizable offence had occurred, no apprehension of disturbance of public peace existed, and no order under Section 126 BNSS had been obtained.
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Indian Mediation Federation enters into MoUs with domestic and international organisations to strengthen mediation ecosystem
Envisioned as an “umbilical cord” connecting professionals, businesses and other stakeholders across the country, IMF seeks to foster a collaborative mediation ecosystem, with the larger vision of positioning India as a global hub for mediation.
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Supreme Court Collegium recommends 11 Additional Judges as Permanent Judges of Andhra Pradesh, Kerala and Uttaranchal High Courts
On 23 September 2026, the Supreme Court Collegium has recommended 11 Additional Judges for appointment as Permanent Judges of the Andhra Pradesh, Kerala and Uttarakhand High Courts.
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Commercial Mediation Conclave India 2026: Role of law firms in commercial mediations and the evolving lawyer’s mindset, strategic approach and need for structure
At the Commercial Mediation Conclave India 2026, experts examined the evolving role of lawyers and law firms in promoting mediation, advising clients on when to pursue settlement, developing internal awareness and training, and ensuring that mediation is conducted through a structured and professional process.
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SAM & Co. advises Ethereal Exploration Guild Pvt. Ltd. on acquisition of industrial land in Tirupati for its rocket engine and launch vehicle manufacturing facility
SAM advised Ethereal on the review of revenue documents, and the negotiation and finalisation of the agreement for sale with APIIC. The Firm also advised Ethereal in relation to various other aspects of the transaction.
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Passport rules for children below 15 years just changed: Here’s what you need to know
Passports (Amendment) Rules, 2026 revise passport fee provisions and provide that passports issued to children below 15 remain valid for five years or until age 18.
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CAM represents syndicate of lenders comprising in connection with a USD 800 million bridge financing facility availed jointly by subsidiaries of AdaniConneX Pvt. Ltd.
The facility is being availed for the construction, operation and maintenance of five data centre projects at Ellikatta District, Telangana, Hyderabad.
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Invoice branding not enough: Calcutta HC upholds Vanaspati Exemption
The conduct anterior to the levy may give rise to suspicion but it cannot, by itself, discharge the burden of proving that the goods actually removed after 1st March 2003 bore a brand name. Suspicion, however strong, cannot take the place of proof.
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Decoding Boardroom Dynamics 2.0: National workshop, boardroom simulation & NCLT trial competition, 2026
The Corporate Law Committee, Presidency School of Law, Presidency University, Bengaluru, in collaboration with the Institute of Company Secretaries of India (ICSI), Bengaluru Chapter, SCC Times and Headway DM LLP, is organising “Decoding Boardroom Dynamics 2.0”, a two-day National Boardroom Simulation and NCLT Trial Competition on 21st and 22nd November 2026.
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Examination evaluation records are “information” under S. 2(f), RTI Act; Confidentiality or fiduciary claim can’t be invoked mechanically: CIC
The Central Information Commission held that “a general assertion of confidentiality or fiduciary capacity cannot substitute the statutory requirement of demonstrating the applicability of an exemption”.
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CAM advises TRL Krosaki Refractories Ltd. on its joint venture with Raghav Productivity Enhancers Ltd. to establish a silica ramming mass manufacturing company in Odisha
CAM also advised TRLK on the related technology/IP license arrangement and supply agreement.
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GHAC Arbitration Week 2026 | Kamal Trivedi on Building Gujarat’s Institutional Arbitration Ecosystem
In this exclusive conversation at GHAC Arbitration Week 2026, Kamal B. Trivedi, Advocate General of Gujarat, discusses the vision behind strengthening Gujarat’s
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Beyond Digital India: Why India’s Next Digital Frontier is Human Judgment
by Thajaswini C. B.* and Madhabendu Chakraborty**
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Husband and wife are separate legal entities; Spouse cannot be compelled to clear public official’s dues for electoral participation: Rajasthan HC
Rajasthan High Court held that electoral participation of a spouse cannot be barred based on the pending recovery dues owed by their partner who held the public office.
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Shardul Amarchand Mangaldas & Co. advises Singularity Growth Opportunities Fund II on INR 120 Crore Investment in Bodycraft
The transaction represents a significant institutional investment in India’s evolving beauty and wellness sector and supports the continued scaling and institutionalisation of a founder-led platform operating at the intersection of consumer beauty, wellness and medical aesthetics.
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What changes under Delhi High Court’s 2026 senior advocate designation rules?
Delhi High Court has notified the High Court of Delhi Designation of Senior Advocate Rules, 2026 laying down revised eligibility criteria, application procedures and evaluation parameters for designation as Senior Advocate.
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