RBI Keeps Repo Rate Unchanged at 5.25%; Retains Neutral Stance
Amid inflation concerns linked to food and fuel prices, the RBI opted to keep the repo rate at 5.25%, signalling a cautious approach despite steady domestic growth.
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No Charges on UPI Payments: Government Clarifies What the PSS Act Amendment Really Means
Government has clarified that UPI will remain free for consumers and person-to-person transactions, while any future Merchant Discount Rate (MDR), if introduced, will be limited, threshold-based and applicable only to certain merchant transactions.
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Shardul Amarchand Mangaldas advises Juniper Green Energy Ltd. on its ₹18,000.00 million IPO
The equity shares of Juniper Green Energy Limited were listed on BSE Limited and the National Stock Exchange of India Limited on 6 August 2026.
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Not under Arrest, yet not free to leave: Malaya High Court explains when Police Control becomes Arrest
The case arose from events that unfolded at Dataran Merdeka, when participants attending a candlelight vigil were required by police officers to accompany them to Dang Wangi District Police Headquarters. Although the police maintained that the participants were not under arrest, they were transported in police vehicles, detained for several hours, and later issued compounds before being released.
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President appoints 30 Advocates and Judicial Officers as Judges and Additional Judges of 4 High Courts
The President has appointed 30 persons as Judges and Additional Judges of the Madras, Calcutta, Karnataka and Madhya Pradesh High Courts, including five Judges of the Madras High Court and 25 Additional Judges across the four High Courts. The appointments were notified through separate Gazette notifications dated 7 August 2026.
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Recent Performance carries greater weight than Entire Service Record: SC Upholds CISF Officer’s Compulsory Retirement
The Court held that employees serving in disciplined and uniformed forces such as the CISF are expected to maintain consistently high standards of efficiency and discipline.
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Attempt to rape allegations escaped attention of investigating agency: Karnataka HC orders CID probe
The Court observed that the allegations do not merely portray an assault; they prima facie depict an attempt to commit rape, interrupted not by any voluntary desistance on the part of the accused but by the relentless resistance offered by the victim herself.
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“Marriages are being solemnised without verifying age of persons concerned”: Allahabad HC bars Aliganj Arya Samaj Mandir from solemnising marriages
The Court noted that the Mandir Secretary admitted that no documentary proof of the boy’s age was produced before marriage.
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Supreme Court Collegium recommends elevation of 4 Judges as Chief Justices of Patna, Calcutta, Bombay and Punjab & Haryana HCs
The Supreme Court Collegium, in its meeting held on 6 August 2026, recommended the elevation of Justice V. Kameswar Rao, Justice Ravindra V. Ghuge, Justice Mahesh Chandra Tripathi and Justice Ashwani Kumar Mishra as Chief Justices of the Patna, Calcutta, Bombay, and Punjab and Haryana High Courts, respectively.
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Judgments Apply Retrospectively Unless Expressly Made Prospective; Supreme Court sets aside Karnataka HC order for 5-year payment to medical college for 2002—2003 admissions
Supreme Court reiterated that a declaration of law by the Supreme Court has retrospective effect unless expressly stated otherwise. The prospective protection contemplated in T.M.A. Pai Foundation case was held to apply only to statutory provisions inconsistent with the judgment and did not preserve executive schemes such as the subvention scheme.
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Conscious decision not to contest suit is not ‘sufficient cause’ for condoning 3650-day delay: Bombay HC
The Bombay High Court held that a litigant cannot remain absent from proceedings for years and later seek indulgence on the ground of a supposed bona fide misunderstanding.
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Cyril Shroff and IIM Ahmedabad co-found the “Cyril Shroff — IIMA GC Leadership Academy” — A first-of-its-kind Leadership Programme for GCs of the Future
Mr. Cyril Shroff and the Indian Institute of Management Ahmedabad (IIMA) have today signed a Memorandum of Understanding (MoU) to establish the
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Supreme Court Collegium recommends transfer of 2 Orissa High Court Judges to Gujarat and Chhattisgarh High Courts
The Supreme Court Collegium has recommended the transfer of Justice Manash Ranjan Pathak to the Gujarat High Court and Justice Krushna Ram Mohapatra to the Chhattisgarh High Court.
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Cyril Amarchand Mangaldas advises Cube Highways Trust on India’s first conversion of a privately listed InvIT into a publicly listed InvIT
The transaction involved an offer for sale of approximately INR 5,000 crore, undertaken by BCI IRR India Holdings Inc., BCI IRR India Holdings Limited Partnership, Cube Highways and Infrastructure II Pte. Ltd., Cube Highways and Infrastructure III Pte. Ltd., Cube Mobility Investments Pte. Ltd. and Seventy Second Investment Company LLC.
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Consideration received on repurchase of vested but unexercised Flipkart ESOPs is taxable as “capital gains”, not as “salary perquisite”: ITAT
“The Tribunal held that a vested stock option does not itself constitute a ‘specified security’ under Section 17(2)(vi). The charging provision is triggered only upon exercise of the option and allotment of shares. Until then, the employee holds only a capital asset in the nature of a right to subscribe to shares, and its transfer is chargeable under the head ‘Capital Gains’.
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Bombay HC: No Double Standards in Food Safety; Same Rules for Government Canteens and Private Hotels
In Sanjay Baburao Nirbhavne v. State of Maharashtra, the Bombay High Court restored the food licence of a four-star hotel after a
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The Involuntary Plea to Bargain in India
by Kevin Mathew*
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2026 SCC Vol. 6 Part 3: Key Supreme Court Cases on Companies Act, CrPC, IBC, Negotiable Instruments, & more
Explore the latest Supreme Court Cases in 2026 SCC Vol. 6 Part 3 on share capital, quashing of proceedings or complaint, committee of creditors, and more.
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SCC Online Training Series Ep. 3 | Tips & Tricks for Legal Research
Want to Master SCC Online? Learn all the tips and tricks in Episode 3 of the SCC Online Training Video Series and
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Shardul Amarchand Mangaldas & Co. advises on Cube Highways Trust’s conversion into a publicly listed InvIT and its ₹50,000 million IPO
The transaction marks the first successful conversion of a privately listed InvIT into a publicly listed InvIT in India, representing a significant milestone in the evolution of India’s listed infrastructure investment market. Continuing its streak, SAM has acted on every public offering by an InvIT/REIT this calendar year.
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