Bringing you the Best Analytical Legal News
The Supreme Court Collegium, at its meeting held on 26 October 2026, approved the proposal to appoint seven advocates as Judges of the Madhya Pradesh High Court along with an advocate and a judicial member as Bombay High Court Judges.
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by Siddharth R. Gupta* and Kaif Ahmed**
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The Collegium recommendations follow the elevation of three High Court Chief Justices to the Supreme Court in October 2026.
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The Court held that the “right to freely participate in such election by filing nomination papers without hindrance is a facet of the free and fair election process”.
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The transaction involved 32 sellers, comprising the founders, the Institutional Sellers and angel investors.
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Supreme Court held that conversion to Islam does not automatically make a person a member of a notified Backward Class Muslim community,
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The Coastal Shipping (Licensing of Foreign Vessels) Rules, 2026 establish a strict regulatory and licensing framework for foreign-flagged vessels operating in Indian coastal, export-import (EXIM), and offshore waters.
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A quick roundup to cover all the important legal developments and cases this week.
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In a debate held at the AIAC Asia ADR Week 2026 on the topic “Leave It to the Experts? Experts versus Arbitrators on Construction Quantum”, the debaters examined the appropriate division of responsibilities between arbitral tribunals and technical experts, the importance of party autonomy, the enforceability of arbitral awards, and the need to preserve procedural fairness.
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SEBI has notified the Securities and Exchange Board of India (Infrastructure Investment Trusts) (Second Amendment) Regulations, 2026 to permit the issuance of depository receipts on InvIT units, revise the methodology for obtaining specified unitholder approvals, and introduce an exit option for dissenting unitholders when a sponsor exits an InvIT with multiple sponsors.
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The Firm successfully defended the Resolution Professional against each of these challenges before the Hon’ble NCLT, reflecting the effectiveness of a coordinated commercial and legal strategy in complex insolvency proceedings.
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The discussion examined how mediation can complement arbitration, overcome barriers to settlement and facilitate earlier resolution of investment disputes while balancing investor protection, State sovereignty and public policy considerations.
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The Delhi High Court held that quashing the FIR would legitimise child marriage and the exploitation of a minor.
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At AIAC Asia ADR Week 2026, panellists examined the challenges arising from athlete selection, eligibility requirements, disciplinary decisions and the need for effective remedies before sporting competitions take place.
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The Jammu & Kashmir and Ladakh High Court quashed an FIR registered against revenue and municipal officials pursuant to directions issued by a Judicial Magistrate, holding that the Magistrate had given a criminal colour to a purely administrative dispute relating to land in possession of a Court and had failed to follow the procedure governing exercise of powers under Section 156(3) J&K CrPC.
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The book running lead managers for the Offer were Motilal Oswal Investment Advisors Limited, Avendus Capital Private Limited, HSBC Securities and Capital Markets (India) Private Limited and Nuvama Wealth Management Limited.
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Goa has streamlined its Motor Vehicles Rules by removing the facilitation fee framework for vehicle inspections at dealer premises and deleting certain existing regulatory provisions.
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The IPO was undertaken through an offer for sale by certain existing shareholders of the company, including its promoters, promoter group, institutional investors and other individual shareholders.
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Watch Jan Kunstyr, Legal Director, Dispute Resolution Team, Sherrads, discusses how counsels navigate disputes across borders, what makes London an important seat,
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