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BCI Announces 24th Qualifying Examination for Foreign Law Graduates; Applications Begin June 25

BCI has announced the 24th Qualifying Examination for Indian nationals with foreign law degrees, to be held from 15 July to 21 July 2026.

Online Certificate Course on IPR by MNLU Mumbai

Law School News Others

Online Certificate Course on the Protection of Trade marks, Copyrights, Designs, Geographical Indications and Plant Varieties & Farmer Rights by MNLU Mumbai :Register by 14th June

MNLU Mumbai is organising an Online Certificate Course on the Protection of Trade marks, Copyrights, Designs, Geographical Indications, and Plant Varieties & Farmers’ Rights from 15 to 20 June 2026. The course offers participants a comprehensive understanding of key intellectual property rights regimes in India, making it ideal for law students, academicians, researchers, legal professionals, and IP enthusiasts. Registrations are open until 14 June 2026.

Date of Birth Correction in CBSE records

Case Briefs High Courts

Delay of 8 Years Defeats Plea for Correction of DOB in CBSE Records; Article 226 Cannot Be Invoked to Bypass CBSE Bye-Laws: Delhi High Court

The Court held that date of birth dispute must first be resolved under Registration of Births and Deaths Act, 1969 before seeking correction in CBSE records.

Legislation Updates Rules & Regulations

IBBI CIRP Fourth Amendment 2026: Key Changes to CoC Assistance, Cost Approval & Resolution Plan Rules

The amendment introduces key changes to enhance transparency and decision-making in insolvency proceedings.

pre-marital relationship police appointment cancellation

Case Briefs Supreme Court

Pre-Marital Physical Relationship Between Consenting Adults Not Ground to Draw Adverse Inference on Character: Supreme Court Restores Police Constable’s Appointment

The Court was considering a case where the appellant’s provisional selection to the post of Stipendiary Cadet Trainee Police Constable was cancelled on ground of criminal antecedents resulting from moral turpitude.

India UK FTA arbitration dispute resolution

Events & Collaborations ICA Conference

ICA 2026 | India—UK Economic Growth Must Be Matched by Strong Dispute Resolution Systems: Deputy High Commissioner Kartik Pande at 4th ICA Conference

At the ICA Conference in London, Deputy High Commissioner Kartik Pande underscored the importance of arbitration and ADR in supporting the growing India—UK economic partnership and fostering commercial confidence in cross-border trade and investment.

Know thy Judge

Know Thy Newly Appointed Judge of Supreme Court of India: Justice Shree Chandrashekhar

In exercise of the powers conferred by Article 124(2) of the Constitution, the President appointed Justice Shree Chandrashekhar, Chief Justice of the Bombay High Court, to be Judge of Supreme Court of India.

Case Briefs High Courts

Ankita Bhandari case: ‘To Malign a Person’s Image to Implicate Them in a Concluded Murder Case Is a Serious Issue’: Uttaranchal HC Quashes Two FIRs Against Former MLA; Orders Probe

Four FIRs were filed against former MLA Suresh Rathore arising from social media posts projecting complainants as involved in the Ankita Bhandari murder, a case that had already concluded with three convictions and life sentences. Two were lodged by persons who were neither the victim nor the affected party, covering the same allegations as the victim’s own FIR.

Overlap Between Arbitration and Corruption

Events & Collaborations International London International Disputes Week

Raising red flags, navigating parallel proceedings, underlying illegalities: 39 Essex Chambers & Fieldfisher discuss overlap between arbitration & corruption

The esteemed panel from 39 Essex Chambers and Field Fisher discussed intertwining criminal and commercial disputes, engagement of arbitral tribunals with corruption concerns, measures taken by solicitors, and much more at LIDW 2026.

Biological father name in birth certificate IVF child

Case Briefs High Courts

Procedural Limitations Cannot Defeat a Child’s Right to Identity: Kerala HC Orders Inclusion of Biological Father’s Name in IVF Child’s Birth Certificate

Observing that a birth certificate is a person’s first public identity document and that leaving the father’s name blank could inflict lasting psychological and social harm upon the child, the Kerala High Court directed the inclusion of the biological father’s name in the birth certificate.

Tender for procurement of Battery Energy Storage System

Case Briefs Tribunals/Commissions/Regulatory Bodies

Material change in bid conditions after tariff discovery vitiates competitive bidding process; APTEL sets aside MERC approval

“It is a trite law that goal post cannot be re-arranged after the bidding process is complete to the prejudice of the rights of the bidders.”

SCC Dialogues WATCH NOW

Cyprus Arbitration Day 2026| Why Global Parties Are Choosing Cyprus for Arbitration: Exclusive Conversation with Agis Georgiades

Why are international parties increasingly choosing Cyprus as their preferred arbitration seat? At Cyprus Arbitration Day 2026, Mr. Sudeep Malik, Director and

Op Eds OP. ED.

From Statutory Prohibition to Preventive Governance: Revisiting India’s Anti-Child Labour Framework on the World Day Against Child Labour

by Shriya Singh*

Events & Collaborations ICA Conference

ICA 2026 | ‘Mediation Has Limited Growth Potential on the Commercial Side’: Experts Debate Future of Hybrid ADR in Indo-UK Commercial Dispute

A technical session at the ICA Conference on “Arbitrating Indo-UK Commercial Disputes” highlighted that while hybrid ADR frameworks are gaining traction, corporate users remain cautious about mediation’s role in high-value disputes, and arbitration, despite concerns of cost and complexity, continues to be the preferred mechanism for certainty and enforceability in Indo-UK commerce.

Possession before execution of conveyance

Case Briefs High Courts

Prior Possession Cannot Be Taxed Under Article 5(e)(i) Karnataka Stamp Act; Statute Has No Residual Clause for Pre-Existing Possession: Karnataka HC

The Court set aside the impugned judgment imposing the penalty under Article 5(e)(i) of the Schedule to the Karnataka Stamp Act, 1957. The statute does not have a residual clause for Article 5(e) nor provides for a scenario where the property was previously handed over to the purchasee prior to the agreement to sell was to be entered into.

second application under order 7 rule 11 CPC rejection of plaint

Case Briefs High Courts

Second Application Under Order 7 Rule 11 CPC Maintainable If Filed on Ground Different from First; Can Be Filed Even at Appellate Stage: Rajasthan HC

The High Court held that after the rejection of one application under Order 7 Rule 11 CPC, a subsequent or other application, for rejection of the plaint, can be filed if it is based on a ground different from the ground taken in the earlier application, even at the appellate stage and shall be decided on merits.

Case Briefs High Courts

Anjana Om Kashyap & TV Today Network Files Defamation Suit Against Khan Sir and Others; Delhi HC issues summons

The plaintiffs filed suit for damages on account of defamation, insults and derogatory remarks placed by the defendants on the social media.

GPCB online document submission XGN Portal

Legislation Updates Notifications

GPCB Ends Physical Submission of Documents, Mandates XGN Portal from June 5, 2026

The Gujarat Pollution Control Board has mandated exclusive online submission of key documents through the XGN Portal from June 5, 2026, discontinuing physical submissions.

Landlord's Liability For Illegal Acts of Tenant

Case Briefs Supreme Court

Landlord Cannot Be Held Accountable for Tenant’s Environmental Violations: Supreme Court Declines to Interfere with NGT Order

The Court declined to interfere with the NGT’s order holding that a landlord, being the owner and not the actual occupier of the premises, cannot be held accountable for environmental violations by the tenant.

Experts Corner Nomos Solutions

Beyond Section 9: The Unexplored Remedy of Section 47, Civil Procedure Code for the Losing Party in Arbitration

by K.P. Pramodh Kumar*, Ramaswamy Meyyappan** and Fasila Saleem***