2026 | Page 81 of 196

Kerala HC ₹75 lakh security condition child abroad

Onerous conditions detrimental to child’s welfare: Kerala HC sets aside ₹75 lakh security condition on mother for taking minor abroad

Kerala High Court emphasised that the welfare of the child is paramount consideration. While courts may impose safeguards when permitting a child to be taken abroad, such conditions must be reasonable and capable of compliance. Onerous financial conditions that effectively deny the child better care and educational opportunities cannot be sustained.

Gary Born on the past, present and future of International Arbitration at IAC Eurasia Arbitration Week 2026

Delivering the keynote address at Eurasian Arbitration Week 2026, Gary Born examined the evolution of international arbitration from ancient civilisations to the modern legal order, arguing that arbitration has always been rooted in party autonomy, contractual freedom and the pursuit of peaceful dispute resolution.

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI approves 100% acquisition of Royal Challengers Bengaluru’s parent company

The Competition Commission of India (CCI) has approved the acquisition of 100% shareholding of Royal Challengers Sports Private Limited, the parent company of Royal Challengers Bengaluru, by a consortium comprising entities of the Aditya Birla Group, Times Group, ICONIQ Group, Blackstone-backed funds and other investors.

FIR quashing BNS Arms Act settlement Jharkhand HC

Case Briefs High Courts

“Possibility of conviction remote and bleak”: Jharkhand HC quashes BNS and Arms Act FIR on settlement in private money dispute

“The criminal proceeding would put the petitioners to great oppression and prejudice and extreme injustice by not quashing the criminal proceeding despite full and complete settlement and compromise with the victim.”

High Court Round Up Legal RoundUp

High Court Roundup June 2026: Telegram ban for NEET-UG 2026, Khan Sir Defamation, Anil Ambani Black Money Case, “Workplace” Under PoSH Act and More

A quick roundup to cover all the important High Court legal developments and cases this month including Telegram ban for NEET-UG 2026, Khan Sir Defamation Suit, MakeMyTrip trade mark, “Workplace” Under POSH Act and other rulings in June 2026.

Eurasia Arbitration Week Events & Collaborations International

‘A haven of legal peace in a world that gets more complex by the minute’: IAC Eurasia Arbitration Week 2026 opens in Astana with calls for stronger institutions and independent dispute resolution

From Kazakhstan’s new Constitution reinforcing the rule of law to the AIFC Court’s year-on-year growth in cases, mediations and delegate numbers, the opening ceremony of EAW26 set the tone for a conference that has grown from a single online session in 2022 into one of Eurasia’s most significant gatherings for international arbitration practitioners, policymakers and academics.

Vedanta foreign arbitral awards Delhi HC

Law Firms News News

Shardul Amarchand Mangaldas & Co. Secures Significant Win for Vedanta Ltd : Delhi HC Allows Enforcement of Two Foreign Arbitral Awards

The judgment reinforces the finality of foreign arbitral awards in India and provides greater certainty for investors and commercial parties, particularly in sectors such as energy, infrastructure and natural resources, by limiting enforcement-stage challenges based on public policy grounds.

Case Briefs High Courts

Public Figures Must Tolerate Political Satire, But Not Vulgar AI Deepfakes That Cross the Line Into Defamation; Delhi HC Partly Allows Raghav Chadha’s Defamation Suit

The Court reiterated that “a public figure should not be so thin-skinned so as to complain about any criticism of his decisions and such criticism ought to be viewed with humility”.

Case Briefs High Courts

Incoherence in a 3-Year Old’s Narrative Does Not Diminish Its Credibility; Delhi HC Cancels Bail Granted to POCSO Accused School Caretaker

The Court held that absence of external injuries or pending forensic reports cannot, by themselves, justify grant of bail if the trial court had overlooked material circumstances bearing upon the gravity of the offence and the vulnerability of the victim.

DPDPA medtech privacy compliance India analysis

Op Eds OP. ED.

Connected Healthcare and the Right to Privacy — Impact of DPDPA on Med-Tech

by Aman Varma*

Case Briefs Foreign Courts

Birthright Citizenship Dispute: United States Supreme Court Strikes Down Executive Order Restricting US Citizenship at Birth

The case concerned the constitutional validity of Executive Order, which sought to restrict birthright citizenship for certain children born in the United States to parents who were unlawfully or temporarily present in the country. The Court examined the scope of the Citizenship Clause of the Fourteenth Amendment and the meaning of the phrase “subject to the jurisdiction thereof”.

Case Briefs High Courts

Delhi HC declines to interfere with Indian Dressage Team selection for 20th Asian Games; reiterates limited scope of judicial review in sports selections

Delhi High Court dismissed challenges to the Indian Dressage Team selection for the 2026 Asian Games, holding that the EFI followed the prescribed Selection Criteria and reiterating the limited scope of judicial review in sports selections.

IICA National Conference on India's Restructuring Ecosystem

Domestic Events & Collaborations IICA–AIPE National Conference

A decade of the IBC, 239 insolvency professionals, and a blueprint for the next ten years: IICA national conference charts India’s restructuring future

Commemorating a decade of the Insolvency and Bankruptcy Code, the Indian Institute of Corporate Affairs hosted a national conference on India’s restructuring ecosystem alongside the PGIP 6th Batch Convocation. The event featured discussions on cross-border insolvency, distressed assets, early-stage resolution, and the future of India’s insolvency framework.

Case Briefs High Courts

Whether Promise of Marriage by a Married Man Can Prima Facie Constitute an Offence Under Section 69 BNS? Kerala HC Examines

In the present case, an alleged promise of marriage made was by a man who was already married. The Court examined whether such a promise could amount to “deceitful means” and the applicability of the bar contained under Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

Case Briefs High Courts

Husband who called police himself after killing pregnant wife gets life sentence commuted to 7 years: MP HC holds verbal taunt amounted to grave and sudden provocation

The Court found that the wife’s statement that she could keep a thousand husbands like him constituted grave and sudden provocation within Exception 1 to Section 300 IPC, and that the fatal injuries were consistent with a single blow rather than repeated pelting, bringing the case within Section 304 Part II rather than Part I.

parens patriae jurisdiction Clause 17 Letters Patent analysis

Op Eds OP. ED.

Limits of Parens Patriae Jurisdiction under Clause 17 of the Letters Patent: Can Section 7, Guardians and Wards Act be Invoked for Adult Guardianship?

by Gauri Shah*

Legislation Updates Notifications

Jan Vishwas (Amendment of Provisions) Act, 2026: Government Introduces Improvement Notice Mechanism under the Legal Metrology Act, 2009

Department of Consumer Affairs has introduced the Improvement Notice mechanism under the Legal Metrology Act, 2009 through the Jan Vishwas (Amendment of Provisions) Act, 2026, enabling businesses to rectify specified first-time procedural non-compliances before penal action.

Legal RoundUp Topic-wise Roundup

Service Law June 2026 | Key Supreme Court and High Court Rulings on Appointment, Recruitment, Resignation & Employment Regulation

Bringing together the month’s significant service law developments from Supreme Court and High Court decisions on appointment, recruitment, eligibility, jurisdiction, employment regulation, and resignation.

Government withdraws petrol and diesel restrictions

Legislation Updates Notifications

Temporary Restrictions on Petrol and Diesel Sales Withdrawn; Normal Distribution Resumes from 1 July

Ministry of Petroleum and Natural Gas has withdrawn the temporary restrictions on the retail sale and distribution of petrol and diesel through Public Sector Oil Marketing Companies with effect from 1 July 2026.

NEET PG eligibility of SSC Medical Officers

Case Briefs High Courts

Challenge to a Policy Doesn’t Justify Interim Suspension of Operative Rules; Delhi HC Affirms AFT’s Refusal to Permit NEET PG Appearance Under Superseded Rules

Armed Forces Tribunal refused to grant interim relief permitting the petitioners, SSC Medical Officers, to apply for and appear in the NEET PG Examination, 2026 on a priority basis.