2026 | Page 36 of 194

“Age bar under ART Act applies to individuals, not the couple as a unit”; Gujarat HC allows couple to avail IVF despite wife crossing prescribed age-limit

The Court held that so long as one spouse of a “commissioning couple” satisfies the age criteria prescribed under Section 21(g), Assisted Reproductive Technology (Regulation) Act, 2021, the couple cannot be denied access to Assisted Reproductive Technology services merely because the other spouse has exceeded the upper age-limit, following a consistent line of decisions of the Calcutta, Madhya Pradesh and other High Courts.

Law Firms News News

Khaitan & Co Advises NIIF on INR 19,000 Crore First Closing of Infrastructure Fund II

The fund is the largest AIF in India in terms of capital raised. Further, the Fund is a sovereign-anchored fund with the Government of India acting as an anchor investor for the Fund, along with several marquee global institutional investors

R. Venkataramani at GHAC Arbitration Week

Events & Collaborations GHAC Arbitration Week

GHAC Arbitration Week 2026 | Beyond the Statute: Attorney General R. Venkataramani on what India must change in its arbitration regime

The valedictory address at GHAC Arbitration Week 2026 looked beyond immediate legislative amendments to consider the longer-term evolution of India’s arbitration regime. The Attorney General for India, R. Venkataramani, emphasised the need to build a stronger culture of arbitration grounded in institutionalisation, professional excellence, procedural efficiency, ethics and accountability

Case Briefs High Courts

Not named in initial statement, no specific role: Delhi High Court grants bail to woman accused in Murder case after 2.8 Years of Custody

Delhi High Court granted regular bail to a woman accused in a murder case, taking note of her prolonged incarceration, lack of a specific role in the offence, absence of CDR material placing her at the crime scene and her status as a woman and mother of 3 minor children.

Appointments & Transfers News

President transfers Orissa High Court’s Justice Manash Ranjan Pathak to Gujarat High Court

Justice Pathak’s transfer from Orissa High Court to Gujarat High Court was recommended by the Collegium on 6 August 2026.

Chief Justices for 8 High Courts appointed

Appointments & Transfers News

Rajasthan HC and 7 other High Courts get new Chief Justices in latest round of appointments notified by Law Ministry

These appointments assume significance due to recent reassurance expressed by CJI Surya Kant regarding filling the vacant positions of Chief Justice in several High Courts.

Arjun Ram Meghwal SIAC India Conference 2026

Events & Collaborations

SIAC India Conference 2026 | India and Singapore can build one of the world’s most credible and future-ready arbitration ecosystems, says Arjun Ram Meghwal

At the SIAC India Conference 2026, Union Law Minister Arjun Ram Meghwal said India and Singapore have a unique opportunity to shape the future of international arbitration, highlighting India’s legal reforms, technological advancements and growing stature as a global dispute resolution hub.

Cases Reported High Court Cases

Case Reported in HCC | Latest High Court Cases of 2025 on Education Institution Governance, Faculty Rights & Students Grievances

Explore latest Cases reported in SCC’s High Court Cases (HCC) on education law i.e. examination certificates, teacher appointments and regularisation, withheld results, CLAT-UG 2025 errors, and student admission disputes.

Legal RoundUp Topic-wise Roundup

From Insolvency, Arbitration and Insider Trading to Key Regulatory Reforms: Commercial Laws Roundup August 2026

A comprehensive roundup of the key commercial law developments in August 2026, featuring landmark judgments from the Supreme Court, High Courts, NCLAT and Foreign Courts, along with Regulatory Updates, Law Firm News, Expert Corner and Interviews.

Husband cannot force wife to do household chores

Case Briefs High Courts

Need permission to visit her parents but commanded to care for in-laws and do chores? Karnataka HC says marriage isn’t a relationship between unequals

The Court held that a woman has got fundamental and absolute right to make decisions concerning her career, finances, etc. and a husband cannot compel or coerce her to live according to his wishes and expectations.

Case Briefs Supreme Court

Judicial Officers are not employees: Explaining the Supreme Court’s case for raising the District Judge retirement age to 62

The Court considered “preservation of experienced judicial officers, while removing the clog of deadwood, blocking the entrance of young blood invigorating the system”, a balance approach to the problem in hand.

SCC Times Newsflash WATCH NOW

Supreme Court Issues Directions for Speedy Trials in Dowry & Cruelty Cases

The Supreme Court has issued detailed directions to tackle delays in dowry and cruelty cases. From framing charges within 60–90 days and

Op Eds OP. ED.

The E-Rupee Pilot: A Detailed Study of the Legal Framework and Privacy Implications of India’s Central Bank Digital Currency

by Utsav Singh* and Garima Wadhwa**

Domestic Events & Collaborations GHAC Arbitration Week

India’s sovereign interests vs. FDIs: ASG N. Venkataraman and Sr. Adv. Arvind P. Datar discuss taxation, BITs, & future of ISDS at GHAC Arbitration Week 2026

At the GHAC Arbitration Week 2026, organized by the Gujarat High Court Arbitration Centre (Domestic & International) and the Gujarat High Court, Additional Solicitor General of India Mr. N. Venkataraman and Senior Advocate Mr. Arvind P. Datar discussed retrospective taxation, BITs, foreign investments, and the future of Investor-State Dispute Settlement.

Events & Collaborations GHAC Arbitration Week

From legislative reform to institutional confidence: Rethinking India’s arbitration framework at GHAC Arbitration Week 2026

Session 2 on Day 1 of Gujarat High Court Arbitration Centre Arbitration Week 2026 examined India’s arbitration journey after the 2015 amendments, with leading judges and practitioners discussing judicial intervention, institutional arbitration, enforcement of awards, specialised arbitration courts, GIFT City as a potential preferred seat and the evolving standards of independence and disclosure under the IBA Guidelines 2024.

Cases Reported SCC Weekly

2026 SCC Vol. 7 Part 2: Key Supreme Court Cases on Constitution, Government Grants, and Criminal Law

Key Supreme Court rulings on Article 21, government grants, arrest, and preventive detention.

SCC Times Newsflash WATCH NOW

Can landlord come to your house without permission? | Law Made Easy

In this episode we explain tenant rights in India, including lawful possession, due process before eviction, notice requirements, security deposit protection, privacy,

Domestic Events & Collaborations GHAC Arbitration Week

GHAC Arbitration Week 2026: Leading arbitration practitioners discuss institutional frameworks, efficiency and the future of arbitration in India

Senior arbitration practitioners and representatives of LCIA, SIAC, ICC and MCIA discuss the shift from ad hoc to institutional arbitration, appointment of arbitrators, award scrutiny, procedural efficiency, emergency arbitration and the institutional roadmap for GHAC.

Vijaya Kumar Rajah at GHAC Arbitration Week 2026

Domestic Events & Collaborations GHAC Arbitration Week

Making of the GHAC — mirage, possibility, probability, or certainty? Vijaya Kumar Rajah SC addresses GHAC Arbitration Week 2026

At the GHAC Arbitration Week 2026, organized by the Gujarat High Court Arbitration Centre (Domestic & International) and the Gujarat High Court, Former Singapore Supreme Court Judge, Mr. Vijaya Kumar Rajah SC delivered an erudite address providing an overview of not just the global and Indian arbitration landscape but also a guide on how to make a credible arbitration ecosystem.

Justice L. Nageswara Rao GHAC Arbitration Week 2026

Domestic Events & Collaborations GHAC Arbitration Week

Justice L. Nageswara Rao calls for stronger institutional arbitration, greater efficiency and capacity building at GHAC Arbitration Week 2026

Justice L. Nageswara Rao, former Judge of the Supreme Court of India, highlighted key areas for strengthening India’s arbitration framework at GHAC Arbitration Week 2026, emphasising greater efficiency, institutional arbitration, procedural discipline, capacity building and timely resolution of disputes. He also underscored the need for a diverse and independent pool of arbitrators and a long-term vision to establish India as a leading arbitration destination.