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The respondent was initially placed at the top of the merit list for appointment as Sister Tutor (BPS-17). However, after the KPPSC deducted marks awarded for additional nursing qualifications, she fell out of the selection zone and another candidate was appointed in her place, leading to the present dispute.
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SettleWiseNow and IAMC Hyderabad concluded the inaugural Virtual Mediation Advocacy Competition (VMAC) 2026, bringing together 42 teams and 93 participants from India and Sri Lanka through specialised training, mediation advocacy rounds, and a valedictory featuring leading voices from India’s dispute resolution community.
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RIAC 2026 will feature a week-long programme of the Main Conference and partner-led sessions examining the evolving practice of international arbitration, cross-border dispute resolution, emerging legal challenges and the changing role of technology.
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98 per cent compliant, but still under suspension. The Bombay High Court found no justification for keeping a Pune sweet shop closed only because an appeal against the suspension order was pending and ordered the Maharashtra FDA to pay ₹5 lakhs compensation to the shop for the loss suffered during the period of closure.
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“The right to vote freely for the candidate of one’s choice is of the essence of a democratic society, and any restrictions on that right strike at the heart of representative Government.” – Warren, CJ in Reynolds v. Sims, 377 U.S. 533, 1964
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J&K and Ladakh High Court held that fear or panic alone does not satisfy the provision unless the statement is intended, or likely, to promote enmity, hatred or ill-will between different groups.
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Cyril Amarchand Mangaldas advised Nxt-Infra Trust and the Lead Managers, NovaaOne Capital Private Limited and Ambit Private Limited, on the institutional placement of Trust units aggregating to ₹7,001.50 million.
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The Court held that the Motor Accidents Claims Tribunal committed a manifest error in granting only ₹5000 to the wife and not awarding any parental consortium to the children.
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The Court noted that the outgoing General Secretary and President expressed their reservation regarding reservation of posts for women higher than Treasurer, but they could not put forth any such reasoning for such an assertion.
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At the valedictory of the inaugural Virtual Mediation Advocacy Competition, five of India’s most respected voices in dispute resolution gathered to ask a question the profession has rarely paused over: what does it actually take to be a good lawyer inside a mediation, and why have we left the answer to chance?
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BCI has allowed certain candidates who cleared AIBE XIX to submit their enrolment certificates within one year from the declaration of results, subject to specified conditions and documentary proof.
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The Collegium recommended the appointments for the High Courts of Chhattisgarh, Gauhati and Orissa.
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“The Tribunal appears to have lost sight that a fact can be proved, while the negative cannot. It was up to the department to demonstrate communication.”
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The Collegium recommended appointment of Permanent Judges for High Courts of Punjab & Haryana and Calcutta and term extension for six Additional Judges of Calcutta High Court.
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Cyril Amarchand Mangaldas has advised Neo Wealth Partners on its INR 230 crore investment in Keertana Finserv Ltd., marking a significant transaction in India’s financial services sector.
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With mandatory TReDS settlement, time-bound dispute resolution and enhanced recovery powers, the MSMED Amendment Act, 2026 significantly strengthens protections for MSMEs.
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Interviewee: Tamanna Bansal1
Interviewed by Nitya Nandan Garg2
The Bombay High Court has reiterated that annual increment is an earned benefit accruing from service already rendered. The Court held that
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Delhi High Court held that an advocate acting as an Insolvency Professional is liable to pay GST under the forward charge mechanism and cannot claim the reverse charge benefit available to advocates rendering legal services.
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