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SCBA condemns lathi charge on students at ‘Chalo Sansad’ protest; President Vikas Singh writes to PM Modi & Home Minister Amit Shah seeking judicial enquiry

The Supreme Court Bar Association issued a resolution condemning the brutal lathi charge against students, and SCBA President Dr. Vikas Singh wrote a letter to Prime Minister Narendra Modi and Union Home Minister Amit Shah requesting a judicial enquiry and immediate action in this regard.

Events & Collaborations Justice H.R. Khanna Memorial National Symposium

Legal luminaries to deliberate on ‘Judicial Independence in a Digital & Globalised World’ at the 5th Justice H. R. Khanna Memorial Symposium on August 1

The Symposium is being organised virtually in honour of Late Justice H. R. Khanna, whose unwavering commitment to constitutional morality, judicial independence and civil liberties continues to inspire generations of lawyers, judges and legal scholars.

Jobs & Internships

EBC – SCC OnLine Student Ambassadors’ Programme invites applications; Apply by July 31st

We are expanding and are pleased to invite applications for the Student Ambassadors’ Programme for the academic session 2026-27 from colleges we have not had ambassadors from. The colleges are listed below.

Book Review

A Life in Law: Book Review of Prof Amita Dhanda’s biography of Justice M.N. Rao titled M.N. Rao: The Renaissance Man of Law

by Dr Adithya Krishna Chintapanti*

Case Briefs Tribunals/Commissions/Regulatory Bodies

SCDRC issues fresh arrest warrants against Angle Infrastructure Directors after Delhi HC declines interim protection

The Commission said that, in the absence of any restraint order from the Delhi High Court, there was no basis to halt the execution proceedings and directed that the matter continue in accordance with law.

Law Firms News News

Cyril Amarchand Mangaldas advises Warburg Pincus on Acquisition of Integrace, an Orthopedics and Gynecology-Focused Pharmaceuticals Company

The transaction results in a full exit for the Company’s existing shareholders, True North and Temasek, Reeba Chacko, Senior Partner; provided strategic guidance.

Case Briefs High Courts

Letter from separate confidential arbitration cannot be relied upon merely because relevant: Delhi HC upholds exclusion, dismisses S. 34 challenge

Delhi High Court dismissed a Section 34 challenge after holding that an Arbitral Tribunal rightly refused to rely on a letter exchanged between the respondent and DFCCIL in separate arbitral proceedings. The Court ruled that permitting reliance on such material would undermine the statutory confidentiality regime under Section 42-A, Arbitration and Conciliation Act, 1996.

Case Briefs Foreign Courts

UK High Court Interprets JKM-TTF Pricing Clause in US$29 Million LNG Charterparty Dispute

The dispute arose from a five-year LNG charterparty under which hire was linked to the spread between the JKM and TTF LNG price indices. After market conditions shifted dramatically in 2022 and TTF began exceeding JKM for sustained periods, the Court examined how the contractual pricing formula was intended to operate in those circumstances.

Case Briefs High Courts

Freedom of the Press Must Be Protected, But ‘Cannot become a shield for irresponsible journalism, intimidation’; Delhi High Court Calls for Media Regulation

The Court grants bail to the accused amid prolonged incarceration, defective investigation and uncertain identification of the accused.

Legislation Updates Notifications

Maharashtra extends Ban on Gutkha, Pan Masala and Similar Products for Another Year

The Maharashtra Government has prohibited the manufacture, storage, distribution, transport and sale of gutkha, pan masala, flavoured tobacco, flavoured supari, kharra, mawa and similar products across the State, citing public health concerns and scientific evidence linking such products to cancer and other diseases.

Case Briefs High Courts

Wife who obtained custody asserting financial capacity cannot burden husband alone with minor’s maintenance: Allahabad HC

The Court noted that the wife had herself obtained custody of the minor daughter on the specific assertion that she was financially capable of maintaining and taking proper care of her.

Case Briefs High Courts

Doctors agree he needs constant monitoring; at the hospital he chooses: Inside Delhi HC order directing Sonam Wangchuk’s transfer to Medanta Hospital

The Court by order dated 20 July 2026, had directed the production of all relevant pathological reports and medical records under concerning Sonam Wangchuk, before proceeding in plea seeking his transfer to Medanta Hospital,

Legislation Updates Notifications

Have Views on Aravalli Conservation and Mining? SC-Appointed High-Powered Committee Opens 21-Days Public Inputs Ahead of Its 31 August Report

High-Powered Committee constituted by the Supreme Court to examine issues relating to the Aravalli Hills and Ranges has invited suggestions, representations and inputs from stakeholders and members of the public within 21 days.

Case Briefs Supreme Court

Sentencing Must Strike Judicious Balance Between Interests of Victim, Society and Accused; SC Modifies Gang Rape Sentence to 20 Years of Rigorous Imprisonment

Upholding the appellant’s conviction for gang rape, the Court modified the sentence from imprisonment for the remainder of natural life to 20 years’ rigorous imprisonment with the benefit of remission after considering his young age, absence of criminal antecedents, satisfactory conduct in prison and the possibility of reformation.

SAM advises Ather Energy on ₹1,300 crore QIP

Law Firms News News

Shardul Amarchand Mangaldas Advises Ather Energy on ₹1,300 Crore Qualified Institutions Placement

The issue was priced at a 2.76% premium to the floor price determined in accordance with applicable law and saw participation from marquee institutional investors, including ADIA and affiliates of mutual funds and insurance companies such as ICICI Prudential Life Insurance, HDFC Life Insurance, LIC Mutual Fund, Aditya Birla Sun Life Mutual Fund, Axis Mutual Fund and HSBC Mutual Fund, among others.

Archana Pathak Supreme Court Legal Services Committee

Legislation Updates Notifications

ASG Archana Pathak Dave Nominated Member of Supreme Court Legal Services Committee

NALSA has nominated Senior Advocate Archana Pathak Dave, Additional Solicitor General of India as a Member of the Supreme Court Legal Services Committee.

SCC Times Newsflash WATCH NOW

BCI Issues Digital Ethics Guidelines: No Courtroom Reels, Client Testimonials or Legal Influencing

The Bar Council of India has issued strict Digital Ethics Guidelines for advocates, law students and interns. The rules prohibit courtroom reels,

evidentiary value of notarised documents India analysis

Op Eds OP. ED.

The Seal of Authenticity: Evidentiary Value of Notarised Documents

by Homiar Nariman Vakil*

Case Briefs High Courts

KG Admission Cannot be Declared Void After a Decade Due to Parents’ Incorrect Declaration: Delhi HC Allows DOB Correction in CBSE Records Based on Public Documents

The Court observed that a wrong committed by the parents of the petitioner cannot be attributed to the petitioner, who was aged just about four years at the time of his admission and is still a minor.

Hot Off The Press News

PIL Filed in Supreme Court Seeking Standard Investigation Procedure and Time-Bound Probe for Paper Leaks; Urges Reconsideration of Selvi Ruling

PIL before the Supreme Court seeks directions to the Centre and States to formulate a uniform investigation framework for paper leak cases, ensure time-bound probes and speedy trials, confiscate proceeds of crime, and reconsider the prohibition on deception detection techniques in light of advances in forensic science and Kathi Kalu Oghad