Bringing you the Best Analytical Legal News
A comprehensive roundup of the key commercial law developments in July 2026, featuring landmark judgments from the Supreme Court, High Courts, NCLAT and international courts, along with Regulatory Updates, Law Firm News, Expert Corner, Interviews, and Appointments & Transfers.
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The complaint alleged that despite investing nearly ₹42 lakh and waiting over a decade, the homebuyers were handed an incomplete unit without an occupation certificate, while the builder also failed to honour its pre-EMI commitment, adversely affecting their financial credibility.
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Supreme Court set aside the conviction of a man who spent 22 years in prison, holding that the prosecution case rested on an unreliable solitary eyewitness account. The Court also emphasised that Constitutional Courts must adopt a proactive approach in condoning delays in criminal appeals filed by convicts.
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The Seller, a holding company of Medicover held ~65% in SHCPL, and SHCPL in turn has 5 subsidiaries which together operate 26 hospitals across Telangana, Andhra Pradesh, Karnataka and Maharashtra.
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RBI’s move seeks to simplify regulatory compliance and supervision by consolidating operative instructions and eliminating obsolete supervisory guidance.
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The Court clarified that appointments made unilaterally without contractual authority or consent would be void, subject to the Court’s clarification regarding unsuccessful prior challenges.
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Shaneen Parikh is a dual qualified Advocate and Solicitor with over three decades of experience in complex disputes, very often with cross-border dimensions.
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The Company operates India’s largest multispecialty hospital network by bed capacity and the second largest hospital chain by number of hospitals. The book running lead managers on this deal were Kotak Mahindra Capital Company Limited, Axis Capital Limited, Goldman Sachs (India) Securities Private Limited, Jefferies India Private Limited, J.P. Morgan India Private Limited, UBS Securities India Private Limited and DBS Bank India Limited.
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The Allahabad High Court quashed FIR under the POCSO Act, holding that continuation of the criminal proceedings would serve no fruitful purpose in the peculiar facts of the case.
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Organised in collaboration with the Justice Bodh Raj Sawhny Memorial Trust, and supported by the Vidhi Centre for Legal Policy, the BRS Moot has evolved into one of the most awaited constitutional law moots in the country.
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Delhi High Court expressed surprise that, despite the repeated dismissal of the accused’s anticipatory bail applications, including by the Supreme Court, the local police appeared to have taken no steps to arrest him. The Court observed that such inaction conveyed an impression that the accused was being helped and that “there is something more that meets the eye”.
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The NCDRC admitted two consumer complaints citing allegations of misrepresentation, an improperly procured Occupation Certificate, and arbitrary demands by the developer. The developer undertook not to cancel any complainant’s allotment without the Commission’s leave, granting homebuyers interim protection, with the matters listed for 26 October 2026.
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S&R Associates advised UltraTech Cement Limited on its INR 50 billion issuance of listed non-convertible debentures through private placement.
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Supreme Court has ruled that appeals under Section 54, Land Acquisition Act challenging statutory benefits such as solatium, additional amount and statutory interest attract ad valorem court fee, holding that these benefits form an inseparable part of compensation.
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The Insolvency and Bankruptcy Law Division (IBLD), operating under the Centre for Business Laws and Taxation (CBLT) at Rajiv Gandhi National University of Law (RGNUL), Patiala, Punjab, is hosting the 2nd International Conference on “Navigating the Future of Insolvency: IBC in the Age of Technology, Globalization and Sustainable Finance” on 9—10 October 2026.
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Delhi High Court granted interim relief to Salman Khan by restraining the dissemination of the teaser and promotional material of “Kala Hiran — The Battle For Legacy”. The Court held that the teaser and related social media posts prima facie commercially exploited the actor’s personality rights and caused irreparable harm to his reputation.
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Taxation and Other Laws (Amendment) Bill, 2026 seeks to replace the Income-tax (Amendment) Ordinance, 2026 and proposes amendments to the Income-tax Act, 2025, the Finance Act, 2026 and the Payment and Settlement Systems Act, 2007.
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The Court held that a registered sale deed supported by receipt of consideration and transfer of title cannot be contradicted by an unregistered agreement, and in the absence of dishonest intention from inception, no offence of cheating under Section 420 IPC is made out.
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