Bringing you the Best Analytical Legal News
Campus Law Centre, Faculty of Law, University of Delhi has invited submissions for Volume 2 of the Campus Law Centre — Journal for Legal and Policy Research (CLC-JLPR), welcoming original contributions from students, academicians, and practitioners across law and allied disciplines.
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While issuing comprehensive directions, the Court noted that these proceedings called for a systemic recalibration of criminal justice system, wherein vulnerability is not treated as an afterthought, but as a constitutionally significant determinant for humane treatment of prisoners.
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The Court found that the existing mechanism, whereby information is sought through multiple agencies and forwarded from one authority to another before any effective field action is undertaken, results in avoidable delay. Such procedural movement of files and requests enables the perpetrators to remain several steps ahead of the investigating agencies.
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Ministry of Minority Affairs has nominated Harjit Singh Grewal as Chairperson, S. Munawari Begum as Vice-Chairperson and Glenn E Souza Ticlo as Member of the National Commission for Minorities.
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The parties have been directed to appear before the Delhi High Court Mediation and Conciliation Centre on 17 July 2026, while the appeal has been listed before the Division Bench on 21 August 2026 to report the outcome of the mediation proceedings.
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The protest stemmed from systemic examination irregularities surrounding national-level exams, most notably recent NEET-UG medical entrance exam paper leak.
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*Amity Law School, Noida has announced a two-day multidisciplinary international conference on “India’s Nexum: Emerging Multipolar World Order and Geo Strategic Dimensions”, bringing together scholars, policymakers, diplomats, practitioners, and students to examine India’s evolving role in global governance and foreign policy.
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In the upcoming episode of SideBar Tales, Senior Advocate Pinky Anand joins Advocate Simran Kohli for an engaging conversation on the experiences,
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The Court held that eviction proceedings under the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011 lie exclusively within the jurisdiction of the Rent Controller/Sub-Divisional Officer and that the Commercial Courts Act, 2015 does not apply even where the property is used for trade or commerce.
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The authority restrained the respondents from carrying on or continuing any action detrimental to the complainants’ interests in respect of the 2 flats and directed SBI not to take any coercive action against the complainants for recovery of the amount.
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CAM acted as legal advisor for Dixon. Its role included undertaking legal due diligence on VMI, advising on structuring of the transaction, and review and negotiation of transaction documents (including joint venture agreement, shareholders agreement and asset purchase agreement).
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“The appellant had exported the services to the overseas entity/recipient, such service should be considered as ‘export of service’ and the resultant benefit of refund of the accumulated CENVAT Credit available in the books of account should be available to the appellants.”
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Applying the principle of strict liability, the appellants were held to be liable for compensation for the death caused by electrocution by live electric wire as liability can arise even without proof of negligence if the escape or transmission of a dangerous substance, such as electricity, causes harm and the Court enhanced the compensation holding that in the absence of proof of income, the loss of earning should be determined on the basis of minimum wages.
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Central Government has brought the National Anti-Doping Act, 2022 into force from 15 July 2026 and the National Anti-Doping (Amendment) Act, 2025 into force from 16 July 2026, strengthening India’s anti-doping regulatory and enforcement framework in sports.
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“The statutory mandate under Section 21, POCSO Act admits of no dilution, no hesitation, and no delay. The duty to report an offence against a child is not a matter of institutional discretion but an imperative cast by the statute, the breach of which itself constitutes a distinct offence.”
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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The dispute arose from Office of Foreign Assets Control (OFAC) sanctions imposed on German nationals engaged in the precious-metals trade for their alleged involvement with Russia-based metals companies. The appeal presented questions regarding the interpretation of the Russia metals and mining sanctions regime and the evidentiary basis for OFAC’s determination.
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BCI has granted existing Centres of Legal Education until 31 July 2026 to complete approval renewal applications for existing courses, sections and sanctioned intake, while excluding new colleges, courses and additional sections from the relaxation.
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