Bringing you the Best Analytical Legal News
The Court held that the Family Court had not appreciated the jurisdictional parameters of Section 12, Guardians and Wards Act and had failed to independently assess the physical, emotional, educational or psychological welfare of the child while directing change of interim custody.
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The transaction also marks the beginning of a broader strategic collaboration between Parijat and HELM, spanning across digital commerce, branded crop protection products, technical manufacturing and international distribution.
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Taking note of the assurance given by the MCD, Union of India and Delhi Police that all possible steps were being taken and the rescue operation was being conducted in full swing, the Court expressed the hope that the efforts would be doubled so that human lives could be saved.
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Maharashtra Government has amended the Table of Fees under the Registration Act, 1908, revising charges for computerized searches, certified copies and attendance at private residences or jails.
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Day 3, Session 1 of GHAC Arbitration Week 2026 brought together senior judges and jurists to examine what India’s arbitration framework should look like after three decades of legislative development, with the discussion focusing on judicial intervention, quality of arbitral awards, institutional arbitration, Section 11 appointments, Section 29A timelines, Section 34 challenges, consistency in Supreme Court jurisprudence and the need for greater professional and procedural discipline.
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The transaction was led by Aashima Johur, Partner; with support from Medhashree Verma, Senior Associate.
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The Seminar aims to explore labour laws in India through the combined perspectives of the Indian Knowledge System (IKS) and the Constitutional vision of social justice. It examines how the ancient Indian ideal of Sarva Jana Hitaya, Sarva Jana Sukhaya (the welfare and happiness of all) aligns with modern labour rights and constitutional values.
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The Kerala High Court upheld the conviction of an accused under the Protection of Children from Sexual Offences Act, 2012, holding that intentional application of the mouth to the private part of a child squarely falls within the ambit of Section 3(d) of the Act and constitutes penetrative sexual assault.
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A team from the National Law Institute University (NLIU), Bhopal emerged as the Winners of the MMCS International Maritime Arbitration Competition, 2026,
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Key developments during the month of August included new legislation, judicial accountability measures, regulatory reforms and significant updates affecting businesses, professionals and other stakeholders.
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Malaysia has operationalised its first cross-border insolvency law from 28 August 2026, enabling recognition of foreign insolvency proceedings and cooperation between Malaysian and foreign courts.
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Shortly before his scheduled execution, the applicant sought permission to bring a criminal review application challenging his conviction for trafficking in diamorphine. The application centred on allegations concerning the chain of custody of the drug exhibits, despite the fact that no such challenge had been raised at trial or on appeal.
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Fox & Mandal acted as sole legal counsel to Priority Jewels Limited and advised the Company on legal due diligence and the drafting of the offer document in connection with the IPO.
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In an increasingly crowded legal market, being good at the work is no longer the whole story. But can branding and social
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A quick roundup to cover all the important legal developments and cases this week.
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The Supreme Court of India announces to launch a Monthly Lecture Series on Law, Justice and Legal Education, creating a continuing platform for meaningful dialogue among the Bench, Bar, academia, experts and young legal minds, while also proposing the annual “Supreme Court Nyaya Shiksha Samman” to recognise distinguished contributions to legal education.
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Experts at GHAC Arbitration Week 2026 examined how artificial intelligence is reshaping international and domestic arbitration, including its use in legal research, document review, cross-examination and drafting.
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Supreme Court holds that a writ petition under Article 226 cannot be treated as one under Article 227 to deny an appellate remedy. Revenue Court orders can be challenged under Article 226.
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