Bringing you the Best Analytical Legal News
The theme for this Special Edition is “Commemorating 80 Years of the International Court of Justice: The Court’s Role in Contemporary International Law Amidst a Changing World Order and Its Future.”
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SEBI passed an order on August 24, 2026, finding that the allegations against Axis Bank Limited and its wholly owned subsidiaries were not established. Accordingly, the proceedings were disposed of without any adverse findings or directions, or imposition of any penalty.
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In a partner event conducted by the General Counsels’ Association of India (GCAI) and Drew & Napier LLC at the Singapore Convention Week 2026, the esteemed panellists explored India-Singapore relationship, regulatory bottlenecks, multi-tier dispute clauses, and the cautious adoption of AI in legal practice.
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Kerala High Court set aside the rejection of a kidney donation application after finding that the authorities had relied on grounds not supported by the applicable statutory framework.
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The NHRC has issued notices to the police authorities concerned, seeking a detailed report within two weeks, including the investigation status and compensation, if any, paid to the victim.
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The S&R team was led by partner Jabarati Chandra, and included associate Ayushi Shrivastava.
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The inaugural ceremony of the GCAI India—Singapore Legal Bridge brought together distinguished members of the judiciary, government, legal profession, business community and corporate counsel to deliberate upon the evolving India—Singapore relationship and the role of law in facilitating trade, investment, innovation and cross-border commerce.
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What rights does a tenant have in India? This episode explains key legal protections for renters, including protection from unlawful eviction, notice
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While finding that “A Recent Entrance to Paradise” satisfies the limited threshold of “originality” under Section 13, the Copyright Office held that DABUS cannot be entered as an author under Section 2(d)(vi).
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While the arbitrator and the Tribunal proceeded on the presumption that claimant continued to be a member of respondent Society, the Delhi High Court found that material documentary evidence concerning his resignation, transfer of his share and rejection of his subsequent membership application had been overlooked.
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The promotions are effective from September 1, 2026.
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S&R Associates has offices in New Delhi, Mumbai and Bengaluru with approximately 160 lawyers, including 42 partners and counsel.
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In the landmark judgment of N.G. Dastane v. S. Dastane, (1975) 2 SCC 326, the Supreme Court held condonation of cruelty under Section 23(1), Hindu Marriage Act and the corresponding provisions of the Special Marriage Act, a mitigating factor in grant of divorce on the ground of cruelty.
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by Saurav Bhaumik* and Saumy Bhowmick**
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Contributors are invited to submit chapters for an upcoming e-book on The Mediation Act, 2023. The e-book will carry an ISBN, with no publication fee, and submissions are invited until 15 September 2026.
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The Court directed Superintendent of Police, Unnao to conduct an inquiry into allegations in the petition and examine, preserve and produce CCTV footage of Police Station Hasanganj before the Court.
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HPNLU Shimla will host SWASTHYA—MANTHAN 2026 on 12—13 September 2026 under the theme “Harnessing Youth Leadership for a Healthier Tomorrow”, bringing together young leaders for a national-level festival and conclave focused on youth-led approaches to health and wellbeing.
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The Judicial Infrastructure Advisory Committee, constituted by CJI Surya Kant, has submitted its interim report outlining a blueprint for modernising Courts across the country, addressing infrastructural deficiencies, strengthening e-Courts and citizen-centric services, and establishing modern court complexes.
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