Bringing you the Best Analytical Legal News
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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The session brought together leading dispute resolution practitioners from India and Singapore to examine the practical choices businesses face in cross-border disputes, including mediation, arbitration, enforcement, interim reliefs, institutional arbitration, AI, legal education and India’s potential to emerge as a global dispute resolution centre.
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Supreme Court held that Section 74, CGST Act could not be invoked mechanically without foundational facts establishing fraud, wilful misstatement or suppression of facts, and set aside the impugned SCN and consequential order.
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The transaction also included a pre-IPO INR 0.50 billion secondary sale of equity shares by the selling shareholders.
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The Collegium led by CJI Surya Kant had recently assured that it is already working on filling the vacant positions of Chief Justice in several High Courts.
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The Court clarified that no particular form of attestation is prescribed under Section 81(3), Representation of the People Act, 1951, and different endorsements may suffice where they convey the same meaning
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Singapore Convention Week 2026 featured a panel examining how India can de-risk renewable energy investments, with experts discussing risk allocation, valuation, dispute resolution, enforcement and cross-border opportunities in clean energy, energy storage and transmission.
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Coming soon episode 11 explaining tenant rights in India, including lawful possession, due process before eviction, notice requirements, security deposit protection, privacy,
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by Purohit Khushiben Rajendrakumar*
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GHAC Arbitration Week 2026 brings together the judiciary, legal profession, business and industry, arbitrators for three days of high-level dialogue on the future of institutional arbitration. Building on GHAC’s recent institutional milestones, the programme seeks to turn conversation into collaboration and advance Gujarat’s vision as a leading hub for domestic and international arbitration.
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A quick roundup to cover all the important legal developments and cases this week.
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Can litigants save court fees by simply joining hands in a single writ petition? The Bombay High Court answered with a qualified no, holding that court fees on joint writ petitions are payable per petitioner when each petitioner seeks an individual benefit.
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Government has established the Mediation Council of India, headquartered in Delhi, to play a central role in implementing the Mediation Act, 2023 and regulating the mediation ecosystem.
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The selection process for Project Eklavya follows a rigorous two-tiered approach aimed at identifying the most deserving candidates.
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Family Court had dismissed respondent-mother’s application for restoration of custody, by recording findings contrary to the material placed before it and inconsistent with the Karnataka High Court’s express order modifying the visitation arrangement.
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The President has appointed Chirag Bhanu Singh as a Judge of the Himachal Pradesh High Court and Bhupesh Sharma and Yogesh Jaswal as Additional Judges, following the Supreme Court Collegium’s recommendation in June 2026.
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Supreme Court dismissed the SLP challenging interim protection granted to contractual Junior Engineers, permitting them to continue in service on the same terms and conditions pending the High Court’s decision on regularization.
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The Court held that the rejection of candidature of the petitioner on the sole ground of non-disclosure of prior criminal proceedings where petitioner was acquitted, was contrary to law propounded in Avtar Singh case, as no criminal proceedings were pending against the petitioner and he was acquitted prior to the commencement of the recruitment process.
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The legal profession is changing. Who is shaping what comes next? Introducing SideBar Spotlight — Where the future of law takes centre
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