Bringing you the Best Analytical Legal News
NTA has announced the re-conduct of the UGC-NET June 2026 papers for English, Commerce and Sociology on 9 and 10 September after a committee identified multiple errors and repeated questions in the papers; no additional examination fee will be charged to affected candidates.
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A quick roundup to cover all the important legal developments and cases this week.
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Law College Dehradun is organising its 10th Inter-University Moot Court Competition on Constitutional Law from 9th to 11th October 2026. The competition offers an opportunity for law students to showcase their advocacy and legal research skills while competing for prizes worth ₹1 lakh. Interested teams should complete their registration by 10 September 2026.
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This is a Certificate Course on Trade Mark Law and International Brand Protection offered by MNLU Mumbai, scheduled for 7–11 September 2026.
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In a custodial death case, the Court directed the CBI to register an FIR and investigate the custodial violence, while directing the State of Chhattisgarh to pay ₹25 lakhs as interim compensation to the deceased’s legal heirs
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The Court held that the application filed for appointment of presiding arbitrator under Section 11(6), Arbitration and Conciliation Act, 1996, is maintainable as the place of arbitration referred in Clause 9 MoU becomes the juridical seat of arbitration under Section 20, Arbitration and Conciliation Act, 1996.
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The Court held that although the rules of a competitive selection process cannot ordinarily be changed after the process has commenced, a uniform corrective measure adopted after expert scrutiny of defective questions will not necessarily amount to an impermissible change in the rules where the measure treats all candidates equally and causes no demonstrable prejudice. The decision also reinforces the limited scope of judicial review over expert assessment in competitive examinations.
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Supreme Court held that termination for suppression of criminal antecedents is not automatic where the employee proves bona fide lack of knowledge, and directed reinstatement with 50 per cent back wages.
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The Moot Court Competition aims to provide a platform for law students across the country to showcase their advocacy skills, legal knowledge, and critical thinking abilities.
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In this episode of Sidebar Tales by SCC Times, Advocate Simran Kohli sits down with Menaka Guruswamy, one of India’s leading constitutional
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US has issued an executive order directing federal agencies to curb birth tourism, defining it as entry into the country on a non-immigrant visa for the purpose of giving birth on American soil and obtaining immigration-related benefits.
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 6 Part 4 on Competition Act penalty, resolution plan, dearness allowance, and more.
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The Court condemned witch-hunting as a “malady” that lets prejudice and superstition override the rule of law and constitutional morality, affirming the murder conviction and stressing that reason must prevail over collective irrationality.
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The Court held that communication of the Section 69, CGST Act order may be made electronically, in addition to the modes permitted under BNSS and other legally permissible modes of communication.
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How well do you know India’s freedom struggle, Constitution and law? This Independence Day, SCC Times Street Smart takes the quiz
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Hours after directing State Bar Councils not to enrol NALSAR’s 2026 graduates and subsequently modifying that direction to permit enrolment pending an inquiry, BCI ultimately closed the proceedings altogether, stating that the 2026 batch had no role in any disturbance or movement.
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Two women candidates securing the 6th and 7th positions in Bar Council elections have urged reconsideration of the co-option mechanism, stressing natural justice, electoral representation and meaningful participation of women advocates.
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Prior to being elevated to the Supreme Court, Justice P.V. Sanjay Kumar formerly served as the Chief Justice of Manipur High Court and as Judge of Punjab & Haryana High Court and Andhra Pradesh High Court.
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