Key Reflections on Justice HR Khanna
Justice A.G. Masih shares thought-provoking insights on judicial independence, constitutional values, technology, and the evolving justice system at the 5th Justice H.R.
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Without fear or favour: AGI R. Venkataramani & Senior Advocates discuss changing legal landscape at 5th Justice H.R. Khanna Memorial National Symposium
Attorney General for India R. Venkataramani, and Senior Advocates Nidhesh Gupta, Chander Uday Singh, and Dama Seshadri Naidu discussed challenges to judicial independence, emergence of new technologies, changing legal landscape, and more at the 5th Justice H.R. Khanna Memorial National Symposium.
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Flies, Cockroaches and a 98% Compliance Score? Bombay HC questions Mantralaya Canteens Inspection Report, Calls for Equal Standards for All
Three government canteens, a uniform 98% score, and not a single insect in sight, until a surprise inspection found flies, cockroaches, and a refrigerator “in shambles.” Meanwhile, a private restaurant lost its licence over a banana with black dots.
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Schools, Colleges and Hospitals in Maharashtra Covered Under ESI Scheme: ESIC Clarification
ESIC has clarified that eligible educational and medical institutions in Maharashtra fall within the ESI framework under the Social Security Code, 2020.
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Transnational Issue Estoppel in Foreign Award Enforcement in India
by Iram Hassan* and Yukti Agarwal**
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HPNLU, Shimla Signs Memorandum of Understanding with Maharashtra National Law University, Mumbai
Himachal Pradesh National Law University (HPNLU), Shimla and Maharashtra National Law University (MNLU), Mumbai have signed a Memorandum of Understanding (MoU) to strengthen academic cooperation through joint research, faculty and student exchanges, collaborative teaching, and capacity-building initiatives in legal education.
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When a Co-Accused’s Trial Evidence Can Be Used Against an Absconding Accused? Supreme Court Interprets Section 299 CrPC
The Court examined the scope of Section 299 CrPC in a case involving an absconding accused, evidence recorded during a co-accused’s trial, and its subsequent use after the accused’s arrest.
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Cyril Amarchand Mangaldas represents Carpediem Capital Partners Fund II on its investment into IIRM Holdings India Ltd.
CAM advised on structuring the transaction and on drafting and finalising the transaction documents, including the corporate secretarial documents.
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₹2 Lakh and a Government Servant’s Signature? Such an Onerous Condition Amounts to Denial of Bail: Madhya Pradesh HC
The Court held that the onerous condition attached to release on bail that a government servant must furnish bail of the detenus, apart from the bail bond and surety, amounts to denial of bail, which is done in exceptional circumstances and not as a matter of course.
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From Misuse of Court Live-Streams to the Release of Elderly and Terminally Ill Prisoners: Supreme Court’s 30+ Biggest Rulings of July 2026
From a fake AI-generated precedent that voided an insolvency order to a stray bull attack that reshaped animal-welfare law, July 2026 was one of the Supreme Court’s most consequential months. Explore 30+ rulings spanning constitutional law, criminal justice, technology, and human rights, plus the appointments, transfers, and numbers behind the month’s docket.
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Antrix—IFIM 5th National Moot Court Competition, 2026 on Space Law | Registrations Open
Law schools and universities across India are cordially invited to nominate their teams and participate in a competition that seeks to prepare the next generation of legal professionals for the emerging challenges of space governance and international legal regulation.
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Supreme Court clarifies “criminal antecedents” in NEET 2026 protest violence case means “grave and heinous offences”
Supreme Court clarified that “criminal antecedents” in its NEET 2026 protest order refers only to “grave and heinous offences” and held that NCT of Delhi and other States are at liberty to decide closure or withdrawal of FIRs in accordance with law.
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CAM advises Elevation Capital V Limited, SAIF III Mauritius Company Ltd. and SAIF Partners India IV Ltd. on block sale of equity shares of One97 Communications Ltd.
Cyril Amarchand Mangaldas advised Elevation Capital V Limited, SAIF III Mauritius Company Ltd. and SAIF Partners India IV Ltd. on the block sale of equity shares of One97 Communications Ltd.
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92 Videos, 237 Photos to Prove Adultery! Who Took Them? SC Questions the Unregulated World of Private Investigators; Urges Legislature to Frame Laws
While deciding a matrimonial maintenance dispute where a husband presented videos and photographs obtained from a private investigator before the trial court to prove his wife’s adultery, the Court expressed massive concerns over breach of privacy, proper authorisation thereby highlighting engagement of private investigators as “an area sans regulation”.
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Heard Thrice, Judged Never: Bombay HC Directs Every ITAT to Follow the 90-Day Rule for Delivering Judgments
When a taxpayer told the Bombay High Court he was staring down a fourth round of arguments after the matter was heard thrice without any pronouncement of judgment, the Court didn’t just fix his case, it ordered every ITAT in the country to start following the 90-day rule under Rule 34, Income-tax (Appellate Tribunal) Rules, 1963.
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Saveetha School of Law Announces the National Mega Moot Court Competition 2026 | Registrations Open
Saveetha School of Law has announced the National Mega Moot Court Competition 2026, inviting law students from across the country to participate. Registrations are now open for teams interested in showcasing their advocacy, research, and legal drafting skills.
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Husband Must Prove Wife’s Adultery “Ex-Facie” to Deny Interim Maintenance: Supreme Court Clarifies Scope of S. 125(4) CrPC
A husband can’t simply delay a wife’s interim maintenance by alleging adultery, but if he proves it clearly, at the very outset, the law is equally clear: she isn’t entitled to a rupee, interim or final. The Supreme Court draws the line between the two.
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MANUU Law School Announces First International Client Counselling Competition, 2026 | Registrations Open
MANUU Law School has opened registrations for its First International Client Counselling Competition, 2026, offering law students an opportunity to strengthen practical advocacy, counselling, and legal problem-solving skills through simulated client interactions.
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