Bringing you the Best Analytical Legal News
The Court held that “a stipulation mandating the deposit of a substantial percentage of the claim amount, as a precondition to invoking arbitration would inevitably suppress claims, deter recourse to alternative dispute resolution, and thereby defeat its very object”.
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Interviewee: Navin G. Ahuja1
Interviewed by Sourav Ghosh2
On 21 August 2026, the Supreme Court Bar Association uploaded the official results of the SCBA Executive Committee Election 2026-27, with Senior Advocate Pradeep Kumar Rai elected President, while Senior Advocate Rahul Kaushik, Pragya Baghel and Meenesh Kumar Dubey were re-elected as Vice-President, Honorary Secretary and Joint Secretary, respectively.
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Hailing from Garli, India’s first heritage village, Justice Sanjay Karol served his parent High Court of Himachal Pradesh as Acting Chief Justice and High Courts of Tripura and Patna as Chief Justice before his elevation as a Supreme Court Judge on 6 February 2023.
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Supreme Court modified the 3-year Bar practice requirement for recruitment as Civil Judge (Junior Division), introducing a transitional regime for fresh law graduates and prescribing 1 year of actual practice, followed by structured judicial training and Law Clerkship, for subsequent recruitments.
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Ruling in Samsung’s favour, the Andhra Pradesh High Court held that a phone’s screen cannot be treated as a separate commodity requiring its own size declaration under the Legal Metrology Rules.
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Damodaram Sanjivayya National Law University (DSNLU), Visakhapatnam secured the Second Runner-Up position at the 9th H.V. Perera QC Memorial International Moot Court Competition 2026, with the team also winning the Best Respondent Memorandum Award and receiving an Honourable Mention for Best Oralist.
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The BCD has declared the 2026 election results pursuant to the Supreme Court’s directions dated 14 August 2026, with the results expressly made subject to the outcome of petitions pending before the Election Tribunal(s).
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This competition is dedicated to the evolving field of fintech law, at the intersection of finance and cutting-edge technology.
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A three-Judge Bench of the Supreme Court in Deena v. Union of India, (1983) 4 SCC 645, specifically analysed and evaluated comparative merits of different methods of execution of death sentence and upheld the constitutional validity of hanging as mode of execution of death penalty.
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The High Court denied pre-arrest bail to a media editor accused of falsely alleging that a Minister attempted to bribe him, holding that the materials on record did not warrant the exceptional remedy of pre-arrest bail.
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High Court of Jammu and Kashmir is set to have its third bench in Ladakh, making access to justice easier for people living in the Union Territory.
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The book running lead managers to the Offer were Axis Capital Limited, BofA Securities India Limited, JM Financial Limited, and Kotak Mahindra Capital Company Limited.
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Read a comprehensive overview of Parliament’s Monsoon Session 2026, highlighting Acts passed, major reform measures and Bills remaining pending during Monsoon Session 2026.
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Previously, on 5 August 2026, the counsel for the appellant had requested a listing after 17 August since he was contesting the High Court Bar Association elections, which was granted.
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In separate interactions, CJI Surya Kant discussed the vision and objectives behind the initiative, while Justice P.S. Narasimha explained its implementation, the role of mediation and the need to institutionalise the process for long-term dispute resolution.
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The High Court held that in view of the alternative, efficacious statutory remedy under the SARFAESI Act, the writ petition was not maintainable and the question of law raised under the IBC was nothing but another desperate attempt to avoid steps being taken by the secured creditor under the SARFAESI Act.
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RGNUL Financial and Mercantile Law Review invites rolling submissions for its open-theme blog on contemporary issues in business and commercial law, welcoming contributions from legal practitioners, academics, advisors, and law students.
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The HPEC which is to be headed by Justice Subhash Reddy, former Judge, Supreme Court of India, was requested to consider issues highlighted by the parties and to prioritise investigation into alleged harassment, and molestation of female protestors.
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