SideBar Spotlight | The Next Generation of Law Firm Founders | Pilot Trailer
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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From Aircraft Wreckage to Orbital Evidence: MNLU Mumbai and NFSU Pioneer the Field of Sky Forensics
The collaboration combined MNLU Mumbai’s strengths in law and criminal-justice research with NFSU’s specialised capabilities in forensic science, forensic justice, digital forensics, cyber security and scientific investigation.
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2026 SCC Vol. 7 Part 1: Key Supreme Court Cases on Constitution and Competition Law
Two Supreme Court rulings on the scope of CCI’s powers and validity of Special Intensive Revision (SIR) of electoral rolls.
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Know Thy Judge | Supreme Court of India: Dynamic Career and Important Judgments of Justice Prashant Kumar Mishra
Justice Prashant Kumar Mishra, started his legal career from the District Courts and then High Courts of Madhya Pradesh and Chhattisgarh, was later appointed as Supreme Court Judge on 18 May 2023.
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‘Sex workers entitled to equal protection’: Chhattisgarh HC quashes criminal proceedings under Immoral Traffic (Prevention) Act against consenting adult sex worker
The High Court held that continuation of criminal proceedings against an adult woman under the Immoral Traffic (Prevention) Act, 1956 would amount to abuse of the process of law where the material did not disclose any specific act constituting the alleged offences.
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UP State Institute of Forensic Science | 1st UPSIFS National Moot Court Competition, 2026
The 1st UPSIFS National Moot Court Competition, 2026 is being organised by the Moot Court Committee, School of Law, Forensic Justice & Policy Studies, UPSIFS. The Competition provides law students with an opportunity to engage in legal research, memorial drafting, oral advocacy, critical thinking, and courtroom argumentation.
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Read why Punjab & Haryana High Court quashed PNB fraud order against former company director for failure to consider reply; Afford personal hearing
The Court observed that despite the petitioner’s point-wise reply to the show-cause notice being acknowledged in the impugned order, the same was brushed aside by recording an observation fallacious on the face of the record.
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From retired Judges to retention money: Experts discuss fixing India’s infrastructure disputes framework on the road to $5 Trillion at Singapore Convention Week 2026
In a partner event conducted by International Arbitration and Mediation Centre, Hyderabad, (IAMC) and Arbitration Bar of India (ABI) at the Singapore Convention Week 2026, the esteemed panellists discussed issues that plague modern infrastructure disputes as well as plausible solutions.
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Shardul Amarchand Mangaldas & Co. advises Union Bank of India on USD 600 million Senior Unsecured Notes issuance through its Dubai International Financial Centre Branch
The Notes are listed on the NSE IX Exchange, GIFT City IFSC, making the transaction an international offering with an Indian financial centre listing component. The Notes are rated BBB- by Fitch Ratings Inc. and BBB by S&P Global Ratings.
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SCCA and GCAI sign MOU to advance cross-border collaboration and legal talent development
Signed during the Singapore Convention Week 2026, the MOU formalises SCCA and GCAI’s shared commitment to deepen ties between their respective in-house legal communities and create new opportunities for knowledge exchange, professional development and cross-border engagement.
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Failure to mutually appoint sole arbitrator within a reasonable time justifies court’s intervention U/S 11(6) despite absence of express refusal: Delhi HC
The Court held that whether there has been a “failure to act” must be determined by examining the circumstances as a whole and whether a reasonable time had elapsed for performance of the agreed appointment procedure.
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S&R Associates Advises Moore Strategic Ventures on Shiprocket’s INR 16.17 Billion IPO
The S&R team was led by partners Sandip Bhagat and Jabarati Chandra, and included associate Mohnish Mathew.
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BCCI — The Question of State, and the Broadcasting Rights
by Rani Vaishnavi and Shobhit Arora*
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Frame charges in 60-90 days, no unnecessary adjournments: SC gives directions for effective Speedy Trials in Dowry & Cruelty cases
The latest set of directives issued by the Supreme Court in pursuance of its December 2025 directions intends to address the systemic delay and ineffective implementation attending prosecutions under Sections 304-B, Section 498-A, Penal Code, 1860 and the Dowry Prohibition Act, 1961.
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Why young lawyers should always read the brief: Menaka Guruswamy | SideBarTales Episode 4
Menaka Guruswamy, Senior Advocate explains why these seemingly routine moments can become valuable opportunities for young lawyers to gain litigation experience, test
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Legal Effect of Omission of Section 213, Succession Act, 1925 by the Repealing and Amending Act, 2025
by N.V. Vasudevan*, Sriram Venkatavaradan** and Saai Sudharsan Sathiyamoorthy***
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Two years, no Commission: Delhi HC directs Centre to decide on constitution of National Nursing and Midwifery Commission within 2 months
Delhi High Court directs respondents to decide representation concerning constitution of the National Nursing and Midwifery Commission within two months
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Can the Corporate Veil be pierced to enforce an Arbitral Award? Zambia Supreme Court answers
The present case discusses the effect of an arbitral award and the extent to which the courts can assist in execution. It also discusses the processes that are available in the court system for the execution of an arbitral award and the principle of piercing the corporate veil.
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Cyril Amarchand Mangaldas acts as the Indian legal counsel to LEAP India Limited on its IPO
The transaction is the first IPO by a KKR-promoted company in India.
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