2026
2026 SCC Vol. 8 Part 3: Supreme Court rulings on river pollution, mental cruelty, autism and more
Three rulings in SCC Vol. 8 Part 3 cover river pollution, divorce, and stem cell therapy.
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Child cannot be made a “football” between parents: Delhi HC upholds father’s visitation rights, says child cannot be deprived of either parent’s love and affection
Observing that a 15-year-old child requires a father’s guidance and a mother’s love and affection, the Court reiterated that these are fundamental to the child’s well-being and that a child must not be made a “football” between the parents to their own detriment.
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Whistleblower Termination Case: Bengaluru Court holds Willis Towers Watson’s termination of Whistleblower wrongful, awards ₹3.67 crore in damages
The Court awarded ₹3,67,97,082 in special damages, ₹10 lakh for mental agony, anguish and harassment, and additional compensation of ₹2 lakh against each defendant found liable for injury to the plaintiff’s professional life.
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NMC de-notifies MSMER-2023; Annual Disclosure Report filing requirement to continue
NMC has withdrawn the Maintenance of Standards of Medical Education Regulations, 2023, while preserving ADR filing requirements and existing approvals, rights, obligations and pending proceedings.
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Khaitan & Co. advises U M Cables on sale of optical fibre cable business to RR Kabel
U M Cables is a wholly owned subsidiary of Usha Martin Limited and is engaged in the manufacture and sale of optical fibre and related cables.
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Consent decree in Admiralty suit binds Charterer; Calcutta HC rejects Section 45 Arbitration plea
In considering Section 45 of the Arbitration and Conciliation Act, 1996, the Calcutta High Court held that referring the dispute to arbitration would require it to treat the existing consent decree as non-binding on the charterer, which could not be done at the execution stage in the absence of proceedings to set aside the decree.
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Khaitan & Co. secures DIFC Court of Appeal ruling on enforcement of settlement agreements on Tomlin orders
Khaitan & Co successfully represented Miloslav Makovini and Pharm Trade Holding Ltd before the DIFC Court of Appeal in Kapova v Makovini . The Court dismissed the appeal and clarified that the DIFC Courts may enforce a settlement within stayed proceedings even where the consent order does not strictly follow the conventional Tomlin form.
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Shardul Amarchand Mangaldas & Co advises Evonile Pharma Ltd. on acquisition of ‘Minipress’ and ‘Minipres’ brands from Pfizer
SAM advised Evonile Pharma Limited on all aspects of the transaction.
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WhatsApp “OK” not conclusive proof of leave sanction; CAT upholds Railway employee’s transfer
Central Administrative Tribunal, Allahabad Bench, upheld a railway employee’s transfer from Prayagraj to Fatehpur, finding independent administrative grounds and no mala fides despite a leave dispute.
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AIAC Asia ADR Week 2026: Panel examines Malaysia’s CIPAA adjudication framework, enforcement hurdles and payment recovery
In a panel discussion conducted at the AIAC ADR Week 2026 on the topic “The Cash Flow Continuum: Navigating Malaysia’s Evolving Adjudication Framework”, the panellists delved into the operation of the Construction Industry Payment and Adjudication Act in Malaysia, appointment and role of adjudicators, procedural efficiency, use of AI, applications for stay and setting aside, and much more.
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Whistleblower Termination Case: Bengaluru Court rejects defamation reliefs to Willis Towers Watson’s whistleblower; Holds claims for compensation time-barred
“The conclusion that the claims for compensation are time-barred does not, by itself, establish that the statements were true or false, nor does it amount to a finding that the defendants necessarily did or did not make them.”
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Vidhi Darpan Law Journal invites submissions for its upcoming issue; Deadline 5 December 2026
Vidhi Darpan Law Journal is a peer-reviewed law journal published under the banner of S.K.J. Law College. Its ISSN is 3108-2319. The journal provides a platform for legal scholarship, research-based analysis and informed discussion of established and emerging areas of law.
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AIAC Asia ADR Week 2026: Navigating enforcement, jurisdiction hurdles, public policy & more via Government of India v. Vedanta Ltd.
In a panel discussion at the AIAC Asia ADR Week 2026 on the topic “Enforcing Arbitral Awards Against States: Insights from The Government of India v. Vedanta Ltd”, the panellists examined the enforcement of international arbitral awards, the supervisory role of courts, jurisdictional challenges, public policy, sovereign immunity, enforcement of annulled awards, and non-signatories.
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Delhi HC: Mere Non-Return of Stridhan Insufficient for Section 406 IPC Without Specific Entrustment
In Harcharanjeet Bains v. State (NCT of Delhi), the Delhi High Court partly quashed criminal proceedings arising from a matrimonial dispute. The
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Cyril Amarchand Mangaldas advises Triveni Power Transmission on the listing of its equity shares following the demerger of Triveni Engineering’s power transmission business
TPTL’s market capitalization on the date of listing was ~ INR 7,000 crore.
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Supreme Court: Gift of temple inam property to State Government void ab initio; State is custodian, not owner
The Supreme Court declared a gift of temple inam land to the Tamil Nadu Government void under Section 41, HR&CE Act, 1959, enhanced monthly lease rent to ₹31,000 and directed payment of arrears and costs.
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What could change in insurance distribution? IRDAI proposes major reforms; comments till 25 October
IRDAI has released a consultation paper proposing a comprehensive restructuring of insurance distribution by simplifying distribution architecture, recalibrating commissions and expenses, strengthening consumer safeguards, curbing mis-selling and expanding digital platforms such as Bima Sugam.
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