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BRICS Chief Justices’ Forum 2026: CJI Highlights Mediation, AI, Arbitration and Judicial Cooperation

At the BRICS Chief Justices’ Forum 2026, the Chief Justice welcomed judicial leaders from BRICS Member and Partner Countries, highlighting the importance of mediation, AI, arbitration, and judicial cooperation in addressing contemporary challenges and strengthening the shared values of justice.

DLF apartment carpet area dispute under RERA

Case Briefs Tribunals/Commissions/Regulatory Bodies

Homebuyer challenges DLF flat’s carpet area; seeks independent verification: Haryana REAT allows expert measurement

“There is a substance in the application. Thus, we intend to allow the same.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLT, Mumbai transfers earlier-filed company petition to the court where connected proceeding pending: Prior Filing Cannot Ipso Facto Be a Ground to Transfer Connected Proceedings

“…the mere fact that one proceeding was instituted earlier cannot, by itself, be determinative of the Court before which the connected proceedings ought to continue. The subsequent course of proceedings is also relevant while considering the appropriate forum for transfer.”

Law Firms News News

SAM hosts a joint roundtable with RPC Premier Law in Singapore on “Cross-Border Technology in an Age of Regulatory Divergence”

The discussion focused on the challenges businesses are facing as technology regulations across the region continue to diverge rather than converge.

reopen marriage dispute to escape maintenance

Case Briefs High Courts

Husband cannot have “another bite at the cherry” and re-agitate a settled marital status dispute to escape maintenance liability: Delhi High Court

The Court held that “as any husband, the petitioner owes a legal debt to maintain any wife like the respondent”.

Shardul Amarchand Mangaldas advises BofA Securities India and ICICI Securities

Law Firms News News

Shardul Amarchand Mangaldas & Co advises BofA Securities India and ICICI Securities on 2% stake sale by Prudential Corporation Holdings in ICICI Prudential Asset Management Company

Valued at approximately ₹3,030 crore (US$320 million), the sale was undertaken to facilitate compliance with the minimum public shareholding requirements prescribed under the Securities Contracts (Regulation) Rules, 1957 and SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015.

Third-Party Funding in International Arbitration

CADRA International Arbitration Summer School Events & Collaborations International

CADRA International Arbitration Summer School: Jurriaan Braat and Dmytro Shemelin discuss the economics of third-party funding

Central Asia Dispute Resolution Association’s International Arbitration Summer School 2026 examined third-party funding and costs management, with Jurriaan Braat and Dmytro Shemelin discussing case assessment, litigation costs, enforcement, confidentiality, security for costs and the relationship between funders, claimants and counsel.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Student seeks evaluated Answer Script, University demands ₹1,000: CIC Says RTI Rules Override

“It is noteworthy that when any Rules/Bye Laws are found inconsistent with the RTI Act, 2005 then the non-obstante clause of Section 22 becomes operative.”

Appointments & Transfers News

President appoints Justice Sanjay Kumar Agrawal as Acting Chief Justice of Chhattisgarh High Court

Since Justice Ramesh Sinha retired from the post of Chief Justice of Chhattisgarh High Court on 4 September 2026, hence Justice Sanjay Kumar Agrawal will now perform the duties of the Chief Justice.

Law Firms News News

Cyril Amarchand Mangaldas advises Hero MotoCorp on acquisition of additional stake of Ather Energy

CAM advised Hero MotoCorp Limited in connection with acquisition of additional stake of ~INR 1,758 crore in Ather Energy Limited, a listed company, by way of a secondary purchase.

Events & Collaborations

An Independent Appointments Council, an opt-in appeal, an AI Traffic-light: CORD launches Rules 2.0 for mid-value commercial arbitration

New framework introduces a tiered fee schedule, an independent appointments council, an opt-in appellate mechanism, daily costs for missed deadlines, and a traffic-light practice note governing the use of AI in arbitration.

Case Briefs High Courts

Transportation of bovine animals without permission does not by itself justify preventive detention: J&K and Ladakh HC

Public order cannot be invoked merely because bovine animals were allegedly transported without permission; where the detenue is not informed of his right to represent before the detaining authority, preventive detention becomes constitutionally unsustainable.

Case Briefs Supreme Court

6 passes out of 257 applications: Supreme Court directs Tamil Nadu to facilitate purse seine fishing transit through territorial waters, emphasises cooperative federalism

Supreme Court issued directions to Tamil Nadu to facilitate transit through territorial waters and timely access pass clearance for purse seine fishing in EEZ

Law Firms News News

Landmark Milestone for Indian Legal Profession as Sr. Adv. Vijay Kumar Arora and Adv. Aditya Bharat Manubarwala Admitted Before Singapore International Commercial Court.

The admission is particularly noteworthy as Senior Advocate Vijay Kumar Arora becomes only the third Indian Senior Advocate to be granted full rights of audience before the Singapore International Commercial Court. Advocate Aditya Bharat Manubarwala likewise joins the select panel of foreign lawyers authorised to appear before the SICC in qualifying proceedings and relevant appeals.

SCC Times Newsflash WATCH NOW

SC Refuses Review of Hanging as Method of Execution; Keeps Future Challenge Open

The Supreme Court declined to reconsider the constitutional validity of hanging as the method of execution for death sentences in India. The

Op Eds OP. ED.

Section 107 BNSS: A Sword Too Heavy for the Hands that Hold it

by Bhomesh R. Bellam*

Domestic Events & Collaborations GHAC Arbitration Week

Justice R.F. Nariman calls for greater certainty and accuracy in India’s arbitration regime at GHAC Arbitration Week 2026

Justice R.F. Nariman, former Judge of the Supreme Court of India, addressed the evolving landscape of arbitration in India at GHAC Arbitration Week 2026, emphasising the need for greater certainty, accuracy and consistency in the interpretation and application of arbitration law.

Domestic Events & Collaborations GHAC Arbitration Week

Three days, three stakeholders, one vision: GHAC Arbitration Week 2026 begins with illustrious speeches at the opening ceremony

Several dignitaries delivered erudite addresses at the opening ceremony of the GHAC Arbitration Week 2026, a 3-day programme dedicated to strengthening Gujarat’s institutional arbitration ecosystem, organized by the Gujarat High Court Arbitration Centre (Domestic & International) and the Gujarat High Court.

Domestic Events & Collaborations GHAC Arbitration Week

Strengthening confidence, reviving purpose: Perspectives on the evolving arbitration ecosystem from Justices V.M. Pancholi and N.V. Anjaria at GHAC Arbitration Week 2026

At the inaugural ceremony of GHAC Arbitration Week 2026, Justices V.M. Pancholi and N.V. Anjaria focused on strengthening India’s arbitration ecosystem by building institutional confidence and returning the process to its core values of independence, efficiency, accessibility, party autonomy and settlement.

Domestic Events & Collaborations GHAC Arbitration Week

From Judicial Restraint to Institutional Reform: Key messages from Justices K.V. Viswanathan and P.S. Narsimha at GHAC Arbitration Week

At the inaugural ceremony of GHAC Arbitration Week 2026, Justice K.V. Viswanathan underscored restrained judicial intervention and institutional confidence, while Justice P.S. Narsimha, who could not attend the event in person, sent a message laying out a roadmap for organised institutional arbitration.