Bringing you the Best Analytical Legal News
“Once appointed for census work, such persons are deemed to be public servants and are under a statutory obligation to discharge the assigned duties.”
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Karnataka high court enhanced the compensation by ₹89,140. The Court must consider the loss of amenities, future earnings in motor accident claims especially when the accident left the petitioner disabled.
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A quick roundup to cover all the important legal developments and cases this week.
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The Court clarified that limitation under Section 34, Arbitration Act, begins only upon disposal of proceedings formally instituted and entertained under Section 33 by the Arbitral Tribunal.
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At the 2026 GCAI Conference on India-UK Partnership, the esteemed panellists discussed achieving the Viksit Bharat 2047 goal by making changes in legal institutions, providing access to justice with technology, using mediation in investor-state disputes, navigating AI in Law, and much more.
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The project is expected to support grid stability and energy management objectives while contributing to the growth of utility-scale energy storage capacity in India.
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The Court, however, noted that considering the seminal importance and significance of the issues raised in it, it required a little more research and appreciation of law to decide these issues, which are relevant not only for these proceedings, but also in any other criminal proceedings.
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The May Roundup of Criminal Law contains important rulings and judgments from the Supreme Court and High Courts on bail, criminal trials, corruption, quashment of FIRs, dowry death investigations, POCSO, and procedural safeguards.
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Inox Clean Energy Limited is part of the INOX Group’s renewable energy platform and is engaged in the development and operation of renewable energy projects across India. The financing is expected to support the group’s expansion strategy in the solar and wind energy sectors and strengthen its renewable energy portfolio.
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The present case is an unfortunate occasion where despite repeatedly knocking the doors of the Courts below, there had been an inordinate delay of nearly two decades in the investigation of a criminal complaint.
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A sanctions designation in Washington can simultaneously trigger a force majeure notice in Singapore, a MAC dispute in London and a valuation fight in a treaty arbitration. Five practitioners at LIDW 2026 examined each front, and found the same issue at the centre of every one: causation.
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“Where construction of roads was undertaken and the toll was being collected as a reciprocal arrangement under the agreement, there was no tax exemption because the collection of toll was essentially the consideration being received and amounted to annuity and in case of any ambiguity, the same was to be interpreted in favor of the revenue/state and not in favor of the assessee.”
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The President of India has appointed 6 additional judges of Bombay High Court as Permanent Judges of the Bombay High Court on 6 June 2026.
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India’s growing trade ties, pro-arbitration judiciary, and legal reforms are opening new avenues for cross-border dispute resolution, with Dr. N. G. Khaitan at the ICA’s Indo-UK conference in London urging global businesses to see India not just as a commercial hub but as an emerging centre for arbitration.
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 4 Part 4 on reference to arbitration, appointment of district judges, electricity distribution, tariff revision, and more.
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The Chief Justice of India delivered a thought-provoking keynote address at the 4th International Conference of the ICA on Arbitrating Indo-UK Disputes, urging the global arbitration community to return to the foundational purpose of arbitration and ensure that dispute resolution remains accessible, efficient, and responsive to the needs of modern commerce.
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The amendment replaces the concept of provisional registration with a streamlined system of registration for mental health establishments by the Central Authority and introduces a new Rule 12-A.
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‘The appellate authority held that rooftop solar power generating systems remain ‘movable property’ where they can be dismantled and relocated without substantial damage and therefore cannot be classified as works contracts under Section 2(119), CGST Act.
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