Bringing you the Best Analytical Legal News
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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At the SIAC Annual India Conference 2026 – Delhi organised by the Singapore International Arbitration Centre, CEO Gloria Lim delivered insightful opening remarks underscoring the importance of the conference in the current climate, SIAC’s achievements, and India’s position in global arbitration.
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Coming soon Menaka Guruswamy on SideBar Tales Ep. 4 discussing mentorship, privilege, pressure, failures, successes and the making of a life in
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The High Court held that employees who have worked for six months or more in a particular year would be entitled to the benefit of annual increment and their retiral benefits would be calculated by reckoning such increment while calculating their last drawn wages.
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The Court noted that the authorities disclosed a cleavage of opinion on whether separate appeals are required where a suit and counterclaim are disposed of by a common judgment; the practice of drawing up decrees from such judgments differs across States.
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At the SIAC Annual India Conference 2026 – Delhi organized by the Singapore International Arbitration Centre, Chairman Davinder Singh SC delivered an insightful welcome address wherein he reflected on India’s growth and its relevance in the global legal ecosystem.
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Khaitan & Co advised India Resurgence Fund, on its acquisition of a significant majority stake in Fine Edge Engineering Private Limited (housing the precision machined castings business of Ashok Iron Works Group).
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How do law, policy and business shape investor confidence and economic growth? A fireside chat at the SIAC Annual India Conference 2026 examined the legal and institutional reforms needed to strengthen dispute resolution and support India’s long-term economic ambitions.
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S&R Associates represented MiddleGround Capital on Indian legal aspects of the sale of Dura Driver Control Systems to Aspire Biopharma Holdings, Inc., a listed U.S. biopharmaceutical company.
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Holding that FDA’s recalled restrictions on ACILOC drug stocks stood neutralised, the Court directed fresh show-cause notices under Rule 85, Drugs Rules, 1945, before any further action.
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The Indian Law Society, in collaboration with the Azim Premji Foundation, has launched the Access to Justice Project and its six-month Continuing Legal Education (CLE) Programme for young lawyers practising or intending to practise in Maharashtra, with a focus on strengthening practical skills, professional competence, ethical practice, and access to justice.
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Justice Tejas Karia delivered the closing remarks at the SIAC Annual India Conference 2026 – Delhi, highlighting the inauguration of SIAC’s Delhi Liaison Office, India’s expanding contribution to international arbitration and the importance of preserving trust, innovation and institutional excellence as arbitration continues to evolve alongside global commerce.
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Participation is restricted to bona-fide law students enrolled either in the 3-year L.L.B Law course, or the 5-year integrated Law course studying in India. Participation is limited to only one team per College or University. Cross College/University teams are strictly prohibited.
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Speaking at the inauguration of SIAC’s Delhi Liaison Office, Singapore’s Minister for Law and Second Minister for Home Affairs, Edwin Tong SC underscored the role of trust, rule of law and institutional cooperation in strengthening India-Singapore ties and advancing international arbitration.
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The Court remarked that the daughters, despite being major, educated and legally competent women, were deprived of their liberty for a prolonged period, solely because they exercised their constitutionally protected freedom of conscience and chose to profess a religion different from that professed by their family.
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Delivering the keynote at SIAC’s Annual India Conference 2026 – Delhi, CJI Surya Kant identifies four “stress tests” facing modern arbitration, from AI-generated evidence to arbitration’s growing resemblance to litigation, and argues that discipline, not new rules, is the answer.
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The Court particularly disapproved of the manner in which the High Court had examined the disputed questions “as if it were an expert of experts” and concluded that the directions flowing from such examination were “clearly indefensible”.
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Finding all three Articles of Charge proved, the Inquiry Committee observed that Justice Yashwant Varma failed to satisfactorily explain the presence of substantial currency notes, withdrew from the proceedings at the stage of defence evidence, and failed to exhibit the candour, transparency and institutional responsibility expected of a Judge.
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The Company is a private life insurer registered with the Insurance Regulatory and Development Authority of India (“IRDAI”). The other shareholders of the Company include Bank of Baroda and Union Bank of India.
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