2026 | Page 94 of 196

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***

Patna High Court Judges' Appointments 2026

President Appoints Three Advocates as Judges and Four Advocates as Additional Judges of Patna High Court

The President of India has appointed Advocates Ranjan Kumar Jha, Kumar Manish and Raj Kumar as Judges of the Patna High Court, and Advocates Rana Vikram Singh, Vikash Kumar, Girijish Kumar and Alok Kumar as Additional Judges of the High Court for a period of two years under Articles 217(1) and 224, Constitution of India.

Case Briefs High Courts

Can Loan Recovery Action by Bank Officials or Creditors Amount to Abetment of Suicide? Bombay High Court Answers

In the present case, the deceased had borrowed money from the creditors who allegedly pursued repayment, causing him stress and unusual behaviour. He later fell ill under suspicious circumstances and was declared dead, with allegations of suicide due to harassment.

Case Briefs High Courts

“Communal Harmony Forms the Bedrock of a Democratic Nation”: Allahabad HC Rejects Bail to Main Conspirator in Bareilly Violence Case

The High Court observed that permitting individuals like the accused to incite divisions on religious grounds for political gain threatens to unravel the social fabric of the country and poses a serious risk to national integrity.

MOU default clause belated payment execution

Case Briefs High Courts

Default Clause in Mediated Settlement MOU Enforceable Despite Delayed Payment; Judgment Debtor Cannot Escape Consequences of Contractual Default: Karnataka HC

Since there was no agreement between the parties to make payment beyond the stipulated date. The judgment-debtor cannot escape liability from the consequences of a stipulated compliance agreed in a mediated settlement.

Events & Collaborations Institutional Events

Fundamental Rights Must Protect Citizens with Equal Ferocity in Both the Physical and Digital Worlds: CJI Surya Kant at Oxford Union on AI, Access to Justice and Constitutional Governance

Delivering an address at the Oxford Union, Chief Justice of India Justice Surya Kant said technology has the power to democratise justice but must remain anchored to constitutional values and human judgment, emphasising that innovation should complement rather than replace the human heart of justice.

Case Briefs District Court

Rouse Avenue Court denies bail to Manisha Waghmare, an accused in NEET-UG paper leak case

Manisha Waghmare was arrested by the CBI on 14 May 2026 for her alleged involvement in the paper leak conspiracy.

Events & Collaborations ICA Conference

ICA 2026 | Reforming the Domestic and Attracting the Foreign: Experts Discuss Investor Confidence, Enforcement Challenges, and AI Regulation at the 4th ICA Conference

The fireside chat at the 4th ICA Conference on “Arbitrating Indo-UK Commercial Disputes” examined the challenges of enforcement, arbitration efficiency, judicial intervention, institutional reforms, AI regulation, third-party funding, and investor confidence.

WATCH NOW

SideBar Tales with Sidharth Luthra: Lessons on Advocacy, Leadership and Professional Growth

One of the most requested guests after our debut episode is now on SideBar Tales by SCC Times In this compelling conversation

trade mark law SEO online market confusion analysis

Op Eds OP. ED.

Trade Mark in the Algorithms: How Brand and Market Confusion Interact Online

by Simran*

Basic Structure Doctrine global constitutional jurisprudence

Events & Collaborations Institutional Events

“Democracies Grow Stronger When Institutions Learn from One Another”: CJI Surya Kant on Swadeshi Jurisprudence and India’s Contribution to Global Constitutional Jurisprudence at QMUL

During an interaction at Queen Mary University of London, Chief Justice of India Justice Surya Kant reflected on the evolution of Indian constitutional jurisprudence and its wider global relevance.

hearing of convict on question of sentence

Case Briefs Supreme Court

Section 386(a) CrPC | Appellate Court Reversing Acquittal Must Itself Hear Convict on Sentence; Can’t Remit Matter to Trial Court Solely for Sentencing: Supreme Court

The Calcutta High Court reversed a Sessions Court acquittal, convicted the accused under Sections 376 and 312 IPC and then directed him to surrender before the trial court for sentencing. The Supreme Court found the procedure “unknown to law.”

Case Briefs High Courts

Delhi HC protects MakeMyTrip trade mark; restrains use of deceptively similar “MakeMyIndiaTrip” marks

Delhi High Court restrained the use of “MakeMyIndiaTrip”, holding that the addition of the word “India” did not sufficiently distinguish the mark from “MakeMyTrip”.

Case Briefs High Courts

Kerala High Court Orders 10-year Audit of Sabarimala Temple Accounts Over Alleged Financial Irregularities in Procurement and Management

Keral High Court viewed that even if the Travancore Devaswom Manual provides for the issuance of special orders, such provision cannot be construed as granting a blanket exemption from compliance with financial control mechanism.

mediation arbitration India UK commercial disputes

Events & Collaborations Institutional Events

As International Arbitration Mirrors Complexities It Was Designed to Escape, Mediation Emerges as the Frontier of Commercial Agility: CJI Surya Kant at UK Supreme Court

At the UK Supreme Court, Chief Justice of India Justice Surya Kant urged modern legal systems to shift from “forum convenience” to “process convenience,” positioning mediation as the next frontier of commercial justice while reaffirming the complementary role of courts and arbitration.

RTI disclosure of recruitment marks and merit list

Case Briefs High Courts

Recruitment Transparency Prevails: Sikkim HC Orders Disclosure of Merit List and Marks Sought Under RTI , Subject to No Social Media Publication

The Court directed the SPSC to furnish the relevant information sought by the respondent and recorded the respondent’s undertaking not to disseminate the information on social media.

Case Briefs High Courts

Order XIII Rule 9 CPC| Read why Karnataka High Court rejected plea seeking return of document

In the case at hand, it was contended that although the provisions of Order 13 Rule 9 CPC provide for return to the party who has filed, the petitioner could ask for the return of such documents.

National Conference on Legal History of Tamil Nadu 2026

Conference/Seminars/Lectures Law School News

Call for Participation | TNNLU Announces Two-Day National Conference on “Legal History of Tamil Nadu” [25th & 26th September 2026]

Tamil Nadu National Law University, Tiruchirappalli invites participation in its Two-Day National Conference on “Legal History of Tamil Nadu” to explore historical developments in law, legal institutions and legal thought.

arbitration silent infrastructure globalisation

Events & Collaborations ICA Conference

ICA 2026| ’Commerce Flourishes Where There Is Certainty’: Arun Chawla Highlights ADR’s Role in Strengthening the India—UK Economic Partnership at 4th ICA Conference

In 1774, Lord Mansfield observed that ‘in all mercantile transactions the great object should be certainty.’ Two hundred and fifty years later, Arun Chawla, Director General of ICA, used that same principle to frame the case for arbitration as the silent infrastructure of globalisation and for the India-UK economic partnership’s dependence on credible dispute resolution institutions.

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice R. Mahadevan’s Inspirational Journey and Notable Judgments

Starting his legal career in 1989, Justice R. Mahadevan’s journey towards becoming a Supreme Court Judge is a story of commitment, expertise, and unwavering dedication to the field of law.