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Nagaraj V Mylandla transnational issue estoppel analysis

Paving the Way for Transnational Issue Estoppel: Decision of the Supreme Court of India in Nagaraj V. Mylandla v. PI Opportunities Fund-I

by Revanth Ashok*

Fear, paper, people and power: Experts debate procedural efficiency in arbitration at IAC Eurasia Arbitration Week 2026

Blending legal principles with practical experience, empirical studies and humour, the debate titled “Procedural Efficiency in Arbitration: Myth, Mantra or Menace?” underscored the constant balancing exercise between due process, document production, witnesses, and state treatment versus efficiency, economy, and the search for justice.

Legislation Updates Notifications

Employers Take Note: Labour Ministry Notifies Contribution Rates Under EPF, EPS and EDLI Schemes, 2026

Ministry of Labour and Employment has notified the statutory contribution rates for the Employees’ Provident Funds, Pension and Deposit Linked Insurance Schemes, 2026 under the Code on Social Security, 2020.

bank account frozen cyber fraud unfreeze MP High Court

Case Briefs High Courts

Cyber Cell cannot freeze bank account without informing Magistrate: MP High Court directs unfreezing; Disputed Amount to be kept in Fixed Deposits pending Magistrate’s Order

The Court directed that the petitioner’s bank account be unfrozen, which had been frozen on suspicion of cyber fraud and that the disputed amount be kept in separate fixed deposits, to be liquidated only upon the decision of the Judicial Magistrate in the matter relating to the alleged cybercrime or cyber fraud.

Case Briefs High Courts

Custodial suicide is an unnatural death; State liable to pay compensation under Article 21: Delhi HC awards ₹18.44 lakhs to father of 19-year-old deceased son

Delhi High Court held that an unnatural death in police custody, including death by suicide, constitutes a violation of Article 21 of the Constitution and attracts the State’s public law liability to compensate the victim’s family.

Legal RoundUp Weekly Roundup

TOP LEGAL DEVELOPMENTS THIS WEEK [29 June-5 July 2026] | Nirav Modi’s personal guarantee; AI-Generated cases; Raghav Chadha’s Defamation Suit; and more

A quick roundup to cover all the important legal developments and cases this week.

Legislation Updates Rules & Regulations

Drugs (Prices Control) Amendment Order, 2026: Key Changes in Drug Pricing, Price Revision, New Drug Launch and Compliance

The Ministry of Chemicals and Fertilizers has notified the Drugs (Prices Control) Amendment Order, 2026, introducing changes relating to drug pricing, overcharging, launch of new drugs, price revision and record maintenance under the Drugs (Prices Control) Order, 2013.

Landmark Constitutional Law Judgments 2025

Experts Corner Siddharth R Gupta

Landmark Constitutional Law Judgments in 2025 by the Supreme Court of India (Part I of IV)

by Siddharth R. Gupta* and Uddaish Palya**

Legislation Updates Notifications

New Wage Rates for Unskilled Manual Workers Effective from 1 July 2026

Ministry of Rural Development has notified State-wise wage rates for unskilled manual workers under the VB-G RAM G Act, 2025, effective from 1 July 2026.

ZEE5 accessibility for persons with disabilities

Case Briefs High Courts

Delhi High Court asks ZEE to make ZEE5 accessible for persons with disabilities

Pending adjudication of the writ petition, the Delhi High Court directed ZEE to initiate compliance with the BIS accessibility standards to make ZEE5 accessible to persons with disabilities.

Legal RoundUp Topic-wise Roundup

Trafficking Victim Protection Plan, Interpretation of “Workplace” Under POSH Act, SHe-Box 2.0 and More: Criminal Law June 2026 Roundup

Covering all the important criminal law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in criminal law and links to other roundups.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Section 99 IBC Resolution Professional’s report not mandatory where guarantor status admitted: NCLAT Chennai upholds Section 95 IBC application

“…the provisions of Section 99 of the Insolvency and Bankruptcy Code, 2016, are procedural and are only for the purposes of recommending for approval or rejection of the application, where the recommendation would have to be based upon the facts and evidence presented to the Resolution Professional or collected by him under the powers conferred upon him to call for records and evidence.”

CAM advises Bharat Petroleum Corporation

Law Firms News News

Cyril Amarchand Mangaldas advises Bharat Petroleum Corporation Ltd. on a proposed joint venture with Shell BV and Tiki Tar Industries (Baroda) Ltd.

BPCL will subscribe to shares of the JV Co and will hold a 40% stake on completion of the transaction.

Case Briefs Foreign Courts

Oral consent given under anaesthesia or state of limited capacity, cannot be considered informed consent: Peshawar High Court

In this case, wherein a plastic surgeon made a significant departure from the originally contemplated procedure of simple debridement and decided to amputate the plaintiff’s injured finger, the Court discussed the necessity of informed consent, a doctor’s duty of care and burden of proof in medical negligence cases.

Legislation Updates Notifications

New TReDS Mandate for CPSEs: Key Changes for MSME Payments

MSME Ministry has mandated CPSEs to route all MSME invoice settlements through RBI-authorised TReDS platforms.

Op Eds OP. ED.

Battle of Statutes: PMLA-Income Tax-Benami-IBC-SARFAESI Part 1 of 4 — When PMLA Meets the IBC May 2026

by Namisha Jain* and Rahul Yadav**

Legislation Updates Rules & Regulations

Employees’ Pension Scheme, 2026: Key Changes in Pension Benefits, Family Pension, Withdrawal Benefits and Employer Compliance

The Ministry of Labour and Employment has notified the Employees’ Pension Scheme, 2026, superseding the Employees’ Pension Scheme, 1995 and Employees’ Family Pension Scheme, 1971, while preserving accrued rights and ongoing pension payments under the earlier schemes.

Cases Reported SCC Weekly

2026 SCC Vol. 5 Part 3: Key Supreme Court Cases on Arbitration, Medical Law, CGST, Education Law, and more and more

Explore the latest Supreme Court Cases in 2026 SCC Vol. 5 Part 3 on arbitral awards, teachers, fire insurance, GST attachment, and more.

in-house counsel arbitration expectations IAC EAW26

Eurasia Arbitration Week Events & Collaborations International

Predictability, commercial strategy and enforceability drive arbitration decisions: Key takeaways from in-house counsel at IAC Eurasia Arbitration Week 2026

Corporate counsel and arbitration practitioners at IAC Eurasia Arbitration Week 2026 examined what businesses truly expect from arbitration, stressing predictability, commercial awareness, enforceability, effective contract drafting, mediation and stronger collaboration between in-house and external counsel.

Hot Off The Press News

NHRC takes suo motu cognizance of alleged abuse of toddlers at Bengaluru IT company creche; issues notices to Karnataka Chief Secretary and DGP

NHRC has taken suo motu cognizance of media reports alleging abuse of toddlers at a Bengaluru IT company creche and has sought a detailed report from the Karnataka Chief Secretary and DGP within two weeks