Bringing you the Best Analytical Legal News
Sarvam AI is developing a full-stack, sovereign AI platform custom-tailored for Indian languages, data, and governance.
Continue reading
Why does Article 25 say it is ‘subject to the other provisions of Part III’?” Before the Supreme Court, Senior Advocate Indira
Continue reading
In medical emergencies where overcrowding, waiting periods and urgency compel patients to the nearest hospital regardless of empanelment status, a blanket rejection on procedural grounds violates the constitutional promise under Article 21, the Court directed independent reconsideration of each claim within four weeks with 6% interest.
Continue reading
IVYAP and The Arbitration Event Tracker are organising an online panel discussion on career pathways at leading international arbitral institutions for India-qualified lawyers.
Continue reading
The Calcutta High Court had held that, since no irreversible or irretrievable stage had been reached and the appellant’s unpaid claim could still be pursued before the NCLT, interference with Company Court’s order was unwarranted.
Continue reading
The seminar will be addressed by Koji Kanazawa, Katsuya Hongyo, Takashi Oguchi, Jun Niizawa, Ronald Kaloostian and Yui Mimura from Chuo Sogo LPC, and Ashutosh Gupta and Saurav Bhaumik from Fox & Mandal.
Continue reading
A man who had owned land since childhood under a 1960 deed was nearly stripped of his entire property through a doctrine designed to prevent re-litigation, the Supreme Court stepped in, holding that constructive res judicata cannot be used to produce harsh or inequitable consequences.
Continue reading
The Transaction is structured as an interconnected multi-jurisdictional acquisition, with simultaneous closing across jurisdictions.
Continue reading
Jharkhand High Court, in a petition concerning welfare measures for practising advocates, observed that State resolutions and budgetary allocations for health insurance were already in place, and held that the reliefs prayed for stood substantially worked out.
Continue reading
With Drugs (Fifth Amendment) Rules, 2026, notified, the Health Ministry has withdrawn cough syrups from the Schedule K exemptions, making a doctor’s prescription mandatory.
Continue reading
At the Mediation Event organised by the Indian High Commission in London, the panelists reinforced that the future of mediation lies not in replacing human mediators with artificial intelligence, but in creating a collaborative model where technology strengthens human-led dispute resolution while preserving its core values of trust, human perception, and understanding.
Continue reading
Manipal Law School hosted Constructing Legal Foundations 2026, bringing together judges, arbitrators, industry experts, and academicians to discuss construction disputes, arbitration, contract delivery, and infrastructure reforms in India.
Continue reading
A Government-owned liquor retailer cannot rely on internal pricing directions to charge above the MRP printed on a packaged commodity, the printed MRP is the statutory ceiling the consumer is entitled to rely on at the point of sale, and the burden to prove any R. 18(3) exception lies on the seller.
Continue reading
Cyril Amarchand Mangaldas (CAM) advised Union Bank of India in connection with a ₹2,443 crore loan facility extended to Ananthapuram II Power Transmission Ltd. for the development of the Renewable Energy Zone (REZ) Phase II transmission project.
Continue reading
The Court altered the conviction from Section 20(b)(ii)(C) to Section 20(b)(ii)(B), NDPS Act, after the prosecution failed to prove joint possession of the total quantity of ganja recovered under 2 seizure lists and, treating the seizures separately and below commercial quantity.
Continue reading
by Vasanth Rajasekaran* and Harshvardhan Korada**
Continue reading
From Lok Adalats to the Mediation Act, CJI Surya Kant mapped India’s mediation journey at the Indian High Commission in London, while Lord Hamblen, Ms. Brimelow KC and Mr. Dixon placed the UK’s mandatory mediation reforms alongside it.
Continue reading
In the present case, the petitioner was convicted in three separate cheque dishonour cases under Section 138 of the Negotiable Instruments Act arising from a single loan transaction and was sentenced to pay substantial fines, with three months’ simple imprisonment in default in each case.
Continue reading
(1) A change in MBBS passing criteria left several students caught in legal uncertainty. By the time the case reached the Supreme
Continue reading
From the opacity of Bar Council rules on foreign lawyers to enforcement gaps and AI’s irreducibly human element, six practitioners discussed what it will take for the India-UK dispute resolution corridor to fulfil its potential.
Continue reading