The Right to Digital Erasure: Cryptographically Verifiable Machine Unlearning
by Shantanu Vyas* and Shambhavi Tripathi**
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Whether Employer’s Intentional Assault on Employee Constitutes “Accident” Arising Out of Employment Under Employees’ Compensation Act? Karnataka HC Answers
The instant matter revolves around the applicability of Section 3(1), Employees’ Compensation Act, 1923 for claiming the compensation arising out of an accident at the workplace.
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MP HC Evaluates Preliminary Objections Raised On Maintainability of Petition; Directions Issued — Held, Bhojshala Not A Jain Temple
“The issue is not related to the ‘title of the property’ but for the claim of fundamental right of worship or prayer and if the ‘disputed area’ is held to be a ‘protected monument’ under the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958, the bar under the Places of Worship Act, 1991 would not apply.”
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SAM Strengthens Infrastructure, Energy and Project Finance Practice with Appointment of Prateek Bhandari as Partner
Prateek previously worked with Khaitan & Co and with ICICI Bank Limited. Prateek holds an LL.M. in Corporate and Financial Law from Jindal Global Law School and graduated with a B.A. LL.B. (Hons.) from The WB National University of Juridical Sciences, Kolkata.
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Courts Must Ensure “Just Compensation” Even if Conventional Head Was Omitted; Supreme Court Awards Filial Consortium to Parents of Motor Accident Victim
The Supreme Court held that courts must ensure just compensation even where a legitimate conventional head has been omitted by the courts below. Correcting such an omission, it enhanced the MACT award by granting ₹40,000 each towards filial consortium to the parents of the deceased.
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Cyril Amarchand Mangaldas advises University of New South Wales in their India Campus Set up
University of New South Wales has been granted a Certificate of Registration from University Grants Commission for setting up a campus at Bengaluru
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Can Police arrest you anytime? Understanding police powers, arrest procedure and your rights under law
Can police arrest you anytime? Not exactly. Police can arrest without a warrant in certain situations, but the law also gives you specific rights and protections during arrest. Here’s what you should know.
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The Bhojshala Complex Judgment: MP HC Examines Validity Of ASI Survey, Ailan 1935 & Waqf Claim In The Light Of Ayodhya Precedent
“Every order issued by the Princely Ruler survives as law only when it goes through the test as prescribed under the Constitution, thus, the Ailan of 1935 was merely an executive or administrative arrangement and not a legislative enactment and the ASI report establishes a pre-existing temple structure, whose remains form the base of the present monument.”
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Know Thy Newly Appointed Judge of Supreme Court of India: Justice Arun Palli
Recommended by Supreme Court Collegium on 27 May 2026, Justice Arun Palli took oath as a Supreme Court Judge along with four other Judges on 2 June 2026.
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Amputation Resulting in Complete Loss of Masonry Work Warrants Assessment of 100% Functional Disability Despite 70% Physical Disability: Supreme Court
The Court reiterated that assessment of functional disability must reflect actual loss of earning capacity and not merely physical disability.
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Prosecution case collapses on its own evidence; Gujarat HC quashes FIR against advocate implicated in assault case
“Having found that present applicant was not present at the scene of offence and was also not visible at the District Court, Surat as alleged by the complainant from the CCTV footage, the said aspect would itself demolish the very basis of the FIR against the present applicant.”
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Call for Papers | CATALYST 3.0: Startup Law and Policy Summit 2026 by CNLU Patna
The Centre for Innovation, Incubation and Legal Entrepreneurship (CIILE) and the Startup Cell at Chanakya National Law University (CNLU), Patna, are pleased to announce CATALYST 3.0 — the third edition of the flagship Startup Law and Policy Summit, scheduled for 22 August 2026 on the CNLU Campus.
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Termination of Pregnancy Beyond 26 Weeks Allowed Considering Medical Board’s Unambiguous Opinion on Foetal Anomalies: Bombay HC
“Bombay High Court allowed termination beyond 26 weeks based on the Medical Board’s finding of serious foetal abnormalities and the petitioner’s financial constraints.”
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Bank Liable for Loss of Title Documents After Loan Repayment: DCDRC
Bank’s failure to return original property documents after full repayment of a housing loan despite RBI’s mandate to do so within 30 days, constitutes deficiency in service: DCDRC
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Inquiry Into Forged Judicial Orders Must Precede Consideration of Recall Application: Bombay HC Directs Registrar General to Lodge Complaint
The Court held that the issue of how and at whose instance the forged judicial orders came into existence must first be investigated, and directed the Registrar General to lodge a police and cyber cell complaint, deferring consideration of the recall application until completion of the inquiry.
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Delhi HC Modifies Family Court Order Granting Overnight Custody On Finding Child Had Never Stayed with Father; Says Direction Inconsistent with Findings on Child’s Comfort Level
Delhi High Court held that overnight custody was not warranted where the child had never stayed overnight with the father and required further time to acclimatise, the Court thus modified the Family Court’s order and granted the father extended daytime custody instead.
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Government Law College, Kozhikode Announces 10th Adv. M. Ratna Singh Memorial National Moot Court Competition 2026 | Register Now
The Government Law College, Kozhikode is pleased to announce the Adv. M. Ratna Singh Memorial 10th National Moot Court Competition 2026, scheduled to be held from 14—16 August 2026 at its campus. This prestigious national-level competition continues its legacy of promoting legal research, advocacy, and courtroom simulation skills among law students across India.
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