Bringing you the Best Analytical Legal News
Experts at Eurasian Arbitration Week 2026 discussed international arbitration, dispute resolution, arbitration reforms, legal certainty, and regional cooperation to strengthen cross-border dispute resolution along the Middle Corridor.
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Health Ministry has notified the Drugs (Ninth Amendment) Rules, 2026, adding Navi Mumbai Airport as a designated entry point for drug imports and increasing the total number of notified import ports to 42.
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The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 does not create a special forum for deciding title disputes or declaring conveyance deeds void merely because the dispute involves a senior citizen. The Court reiterated that property disputes falling outside the limited scope of Section 23 must be adjudicated before the competent civil court.
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During the IAC Eurasia Arbitration Week 2026, “Regional Update: ADR Trends in Central Asia & South Caucasus” focused on how jurisdictions across Central Asia and the South Caucasus are strengthening their arbitration ecosystems through legislative reform, institutional development, judicial support, and enhanced enforcement practices.
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The Bombay High Court directed restoration of custody of a minor child to her father in habeas corpus proceedings, observing that emotional attachment with the maternal aunt could not override the father’s undisputed legal right without any evidence showing that custody with him would be detrimental to the child’s welfare.
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CDSCO has invited stakeholder feedback on drug brand name extensions amid concerns over therapeutic confusion and patient safety, with comments due by 17 July 2026.
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The future of international arbitration is evolving rapidly. In this exclusive interview, Mr. Sudeep Malik, Director, EBC Publishing Pvt. Ltd., speaks with
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The Delhi High Court had held that seeking hotel stay and call record details to prove the charge of adultery would not violate right to privacy.
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The June Roundup of Family and Personal Law contains important rulings and judgements from the Courts all over, on marriage, divorce, maintenance, child custody, probate and mutation proceedings.
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The President of India has appointed Sunitha Gandham, Alapati Giridhar and Purushottam Kumar Chintalapudi @ Ch. Purushottama Kumar as Additional Judges of the Andhra Pradesh High Court for a period of two years under Article 224(1), Constitution of India.
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Finance Ministry has announced that deposits under the Special Deposit Scheme (SDS) for non-government provident, superannuation and gratuity funds will continue to earn 7.1% interest during July—September 2026.
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The President of India has appointed Justices Harmeet Singh Grewal and Deepinder Singh Nalwa as Permanent Judges of the Punjab and Haryana High Court under Article 217(1), Constitution of India.
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“The case in point is an exemplary instance of misconstruction of intent and a parochially narrow understanding of religious philosophy.”
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Bihar Government has notified the Code on Wages (Bihar) Rules, 2026, establishing a new framework for minimum wages, VDA revision, working hours, wage claims, employer records and compliance.
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The Court clarified that the Madras High Court’s view in R. v. B., (2024) 1 HCC (Mad) 531, requiring Part B to be signed exclusively by Section 79-A-notified Examiner of Electronic Evidence shall not operate as a binding precedent.
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A suit for recovery of possession and mesne profits resulted in a decree dated 09-01-2024, which was declared a nullity by the Division Bench on the ground that it had been decided by a Judge lacking the requisite commercial roster under the Commercial Courts Act, 2015.
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Puducherry Government gives a pay boost to Family Court Counsellors, revising sitting fees to ₹1,000 per day with a monthly earning cap of ₹20,000 to strengthen family dispute resolution services.
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It was contended that since the boy had not attained the age of 21 years at the time of marriage, the said marriage was not a valid one.
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In a student-oriented panel discussion at the IAC Eurasia Arbitration Week 2026, the panel title “The Role of Practical Programs in the Development of ADR Education” examined how experiential legal education, moot competitions, ADR clinics, and institutional collaborations are reshaping arbitration practice.
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