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Section 13(2) SARFAESI personal guarantee invocation NCLAT

Case Briefs Tribunals/Commissions/Regulatory Bodies

Mentioning Personal Guarantor as “Director” in SARFAESI demand notice cannot frustrate S. 95 IBC proceedings if terms of guarantee deed are satisfied: NCLAT

The Tribunal clarified that whether a SARFAESI notice amounts to invocation of a personal guarantee depends entirely on the contractual terms governing the guarantee and the language of the demand notice. Courts must examine the substance of the communication rather than its form or the designation assigned to the guarantor.

Law Firms News News

Khaitan & Co. represents OpenAI, the Developers of ChatGPT, in landmark AI copyright dispute before Delhi HC

This is India’s first judicial ruling to consider the application of copyright law and the fair dealing exception under the Copyright Act 1957, in context of the training and operation of artificial intelligence systems, including large language models (LLMs).

Law School News Others

GITAM School of Law, Visakhapatnam | Two-Day Skill Development Training Workshop on Arbitration Law & Practice

GITAM School of Law, Visakhapatnam, is organizing a workshop on Arbitration Law and Practice, focusing on contemporary legal developments, practical insights, and emerging trends in the field of arbitration.

Case Briefs High Courts

Can marriage or divorce be performed via a notarised agreement under Hindu Law? Madhya Pradesh HC answers

Neither a divorce nor a marriage can be conducted through a notarised agreement, the Madhya Pradesh High Court holds, dismissing a family pension claim by a man who could not prove he was ever legally married to a deceased Tribal Affairs Department employee.

Legislation Updates Notifications

BCI Directs Universities to Inspect All Law Colleges Within Six Weeks; Warns Against Weekend and Evening Law Courses

BCI has directed all Universities imparting legal education to conduct comprehensive physical inspections of every Centre of Legal Education within six weeks, discontinue impermissible weekend and evening law programmes, and verify compliance with the Rules of Legal Education, 2008.

Case Briefs High Courts

Technical Approval for Concrete Sleeper Plants Cannot Be Judicially Presumed; Deemed Approval Unknown to Railway Policy: Allahabad HC

The Court observed that the relief sought by the petitioner seems to be in disguise as it tries to achieve approval indirectly, which it has failed to achieve directly.

Law School News Others

GITAM School of Law, Visakhapatnam | Three-Day Hands-on Training Workshop on Intellectual Property Law & Practice

GITAM School of Law, Visakhapatnam, is organizing a workshop on Intellectual Property Law and Practice, focusing on contemporary legal developments, practical insights, and emerging trends in Intellectual Property Law.

SCC Times Newsflash WATCH NOW

BCI Announces Major Reforms Following Supreme Court Directions; National Legal Academy Proposed

Can these reforms redefine the future of the legal profession?Following the Supreme Court’s judgment in Ajay Vijh v. Indian Banks Association, the

Case Briefs High Courts

Karnataka High Court Enhances Compensation by ₹1.97 lakh on fatal Accident of a Young Woman: Future Prospects and Consortium Granted

“The Court held that the salary certificate and pay slip, corroborated by the oral testimony of the dependants and co-workers, constitute reliable and corroborative proof of the income of the deceased and cannot be rejected merely on the ground that the author of such documents was not examined.”

Cases Reported SCC Weekly

2026 SCC Vol. 6 Part 1: Key Supreme Court Cases on Constitution, Income Tax, Negotiable Instruments, & more

Explore the latest Supreme Court Cases in 2026 SCC Vol. 6 Part 1 on reservations, double taxation, negotiable instruments, and more.

Hot Off The Press News

Dharmendra Pradhan Steps Down as Education Minister Amid Mass Student Protests; Pralhad Joshi Takes Additional Charge

Amid nationwide student protests over education-related issues, Dharmendra Pradhan has reportedly stepped down as Union Education Minister. Pralhad Joshi has been assigned additional charge of the ministry until a new minister is appointed.

Events & Collaborations

SIAC opens Delhi Liaison Office, strengthening engagement with India’s arbitration ecosystem

SIAC has inaugurated its Delhi Liaison Office during the SIAC Annual India Conference 2026, marking a significant expansion of its presence in India and strengthening engagement with the country’s arbitration ecosystem.

Casteist Facebook post against MP Chandrashekhar Azad

Case Briefs High Courts

Facebook Post Containing Alleged Casteist Remarks Against MP Chandrashekhar Azad Discloses Prima Facie Case; Allahabad HC Upholds Rejection of Discharge

The Allahabad High Court held that the absence of specific casteist words in the FIR did not justify discharge where the Facebook post recovered during investigation and witness statements disclosed a prima facie case against the accused.

Case Briefs Tribunals/Commissions/Regulatory Bodies

11,000 litres of milk and more than 200 sarees offered in Narmada; NGT directs MP PCB to remain vigilant during religious gatherings

The NGT observed that although there is no law which bars the offering of milk during rituals, discharge of milk in such large quantities should be avoided.

Section 340 CrPC wrong statement false statement

Case Briefs Supreme Court

“Wrong statement” is not the same as “false statement”: Supreme Court quashes prosecution under Section 340 CrPC against litigant and counsel

The Supreme Court while quashing criminal proceedings under Section 340 CrPC against a litigant and his counsel held that “wrong statement” is not the same as a “false statement”. The Court reiterated that prosecution can be initiated only where a prima facie case of deliberate falsehood exists and the Court records that such action is expedient in the interests of justice.

Op Eds OP. ED.

From Physical Premises to Virtual Digital Space: Evaluating the Expansion of Search and Seizure Powers under Income-tax Act, 2025

by Beauty Gupta*

Case Briefs High Courts

Disputed Facts, Documentary Discrepancies: Jharkhand HC Orders Mandatory Judicial Inquiry Into Alleged Custodial Death

The Jharkhand High Court held that where facts are disputed and official records contain discrepancies in an alleged custodial death, a judicial inquiry is mandatory to independently determine the truth and ensure accountability.

Section 9(1)(a) trademark distinctiveness

Case Briefs High Courts

Distinctiveness, Not Uniqueness, Governs Registrability Under Section 9(1)(a); Delhi HC Directs Registrar to Reconsider “OFFER” Mark Registration Application

The Court held that for the purpose of Section 9(1)(a), Trade Marks Act, 1999, the statutory inquiry is whether the applied mark possesses distinctive character and is capable of distinguishing the applicant’s goods from those of others. The Act does not prescribe uniqueness as a condition for registration.

Events & Collaborations

AI and the future of the billable hour: What Experts from across the World are saying as legal value moves beyond time

General counsel, law firm leaders, legal innovators and arbitration practitioners at LegalTechTalk 2026, LIDW 2026, IAC Eurasia Arbitration Week 2026 and Cyprus Arbitration Days 2026 examined the future of the billable hour, exploring how AI is reshaping legal pricing, efficiency, client expectations and the relationship between time and legal value.

Legislation Updates Notifications

BCI Calls on Intellectuals to Safeguard National Unity, Alleges Attempts to Exploit Student Protests

BCI has issued an appeal urging lawyers, academicians, professionals and citizens to uphold constitutional values and promote peace, while alleging that anti-social and anti-national elements are exploiting recent student protests and disturbances to destabilise the country, stressing that ‘the nation comes first.’