2026

Section 29A Arbitration Act mandate expiry analysis

The Afterlife of Arbitral Authority: What Happens When Mandate Expiry Blurs and Finality Becomes Fluid?

by Shubhang Shukla*

Case Briefs Tribunals/Commissions/Regulatory Bodies

Mumbai DRT imposes costs of ₹1 on Bank of Maharashtra’s MD for repeated non-compliance in Lilavati recovery case

“In the Lilavati Foundation recovery proceedings, Debts Recovery Tribunal Mumbai noted repeated non-compliance by Bank of Maharashtra with its earlier directions. The Tribunal ordered disclosure of sealed documents and sought complete compliance from the Bank, while also directing SBM Bank to furnish account records relevant to the case”

Case Briefs High Courts

‘Income of No Person Can Remain Static’: Karnataka HC Enhances Compensation Awarded to Coolie in Motor Accident Claim

The Court enhanced the compensation for the claimants while deciding the case on motor accident, taking into consideration the prospects and dismissed the issue raised by the United India Insurance Co. Ltd. (the Company) as they failed to prove any fraud on the claimant’s part.

Legal RoundUp Weekly Roundup

Top Legal Developments [22-28 June]: Concerns on Lack of proper Ladies’ Bar Rooms, Rejection of Nomination Papers, POSH, Drugs Controller’s Licensing Condition, MACT compensation Other Key Verdicts & Policy Updates

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

Legislation Updates Rules & Regulations

Passport Fees Revised from July 2026: What You Need to Know

Ministry of External Affairs has notified the Passports (Amendment) Rules, 2026 to revise passport fees and related provisions, which will come into effect from July 1, 2026.

Know thy Judge

Know Thy Newly Appointed Supreme Court Judge: Justice V. Mohana

On 27 May 2026, the Supreme Court Collegium recommended Justice V. Mohana’s (who was then a Senior Advocate) direct elevation from the Bar as Judge of Supreme Court. She took the oath of office on 2 June 2026.

Op Eds OP. ED.

Servant or Tyrant? The Rule 45 Deadlock That Only the Supreme Court Can Break

by Sidhartha Das*

Just Compensation for Permanent Disability

Case Briefs Supreme Court

“Just Compensation” Requires Recognition of Practical Impact of Permanent Disability on Claimant’s Occupation and Future Life: SC awards ₹10 Lakh for Prosthetic Support to Injured Carpenter

“While the loss of leg cannot be compensated, the appellant could be paid pecuniary compensation towards the purchase of the prosthetic leg and its repairs. It would tend to do justice.”

Law Firms News News

Cyril Amarchand Mangaldas advises on the QIP of Krishna Institute of Medical Sciences Ltd.

The proceeds of the QIP are proposed to be utilized towards re-payment and /or prepayment of certain outstanding borrowings of the Company and certain of its subsidiaries, and general corporate purposes.

SCC Times Newsflash WATCH NOW

SHe-Box 2.0 Launched: Government Strengthens Workplace Sexual Harassment Redressal System

Government of India has launched SHe-Box 2.0, an upgraded digital platform under Mission Shakti to strengthen implementation of the PoSH Act, 2013.

Case Briefs Supreme Court

EWS reservation does not extend to fee concessions: SC upholds Rajasthan HC Judgment on plea for fee relief in private medical colleges

The Court dismissed the Special Leave Petition, holding that no ground was made out to disturb the impugned order, while leaving the larger question of law open for consideration in an appropriate case.

CPP Investments CtrlS Datacenters deal India

Law Firms News News

Cyril Amarchand Mangaldas assists Canada Pension Plan Investment Board on commitment of INR 7000 Crores to Ctrl S Datacenters Ltd.

This includes an investment of INR 4000 Crores in CtrlS and a commitment of up to INR 3000 Crores to form a joint venture with CtrlS to develop hyperscale data centres across India.

Legislation Updates Rules & Regulations

Material Re-Expression Test: Combating Generative AI-Driven Refurbishment of Content That Has Normalised Intellectual Camouflage

by Arya Mishra* and Rudraksh Pathak**

right to digital erasure machine unlearning India analysis

Op Eds OP. ED.

The Right to Digital Erasure: Cryptographically Verifiable Machine Unlearning

by Shantanu Vyas* and Shambhavi Tripathi**

SCC Times