In Conversation with Vivek Sood: Mindset, Ethics and Professional Rigour
Interviewee: Vivek Sood1
Interviewed by Rea Agrawal2
2026
Criminal Antecedents Are Not Merely a Matter of Record, They Bear Directly on Whether an Accused Will Abide by Bail Conditions: Supreme Court Cancels Bail of 3 in Hospital Murder Case
The Supreme Court set aside bail granted to 3 accused in a hospital murder case, holding that the High Court failed to consider their specific roles and serious criminal antecedents. The Court reiterated that custody period and delay in trial cannot alone justify bail in heinous offences involving armed mob violence.
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From Fictional Fame to Trade Mark Protection: EU Court Clarifies Reputation and ‘Link’ Analysis in OBELIX Trade Mark Dispute
EU Court emphasized that the mere popularity of a fictional character or a comic series does not establish a trade mark’s reputation. The relevant question is whether the public perceives the mark as an indicator of the commercial origin of goods or services.
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High Court Roundup May 2026: Twisha Sharma Case, Arvind Kejriwal contempt proceeding, Rise of Child Marriages in U.P. and 50 + Stories
A quick roundup of Contempt proceedings against Arvind Kejriwal, a YouTuber jailed for targeting judges, anticipatory bail quashed in the Twisha Sharma dowry death case, and Vinesh Phogat permitted to compete after maternity, plus 50 more rulings from High Courts across India in May 2026.
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Revisiting Motor Accident Compensation: Read Karnataka High Court’s assessment in fatal accident cases
In the present case, a motor vehicle accident involving 2 motorcycles resulted in grievous injuries to 1 appellant and the death of the other, a 30-year-old supervisor employed in a private company.
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Cases That Made Law| Can a Minor Enter into a Binding Contract? Understanding Mohori Bibee v. Dharmodas Ghose [1903 SCC OnLine PC 4]
Cases That Made Law is a series by SCC Times that revisits the judgments that built Indian law — tracing the facts, the arguments, and the reasoning that turned a single dispute into settled law. This edition examines a question that appears simple on the surface but carries consequences that run through contract law to this day: can a minor enter into a binding contract?
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‘It Is a Great Tool, Not a Master’: Legal Leaders Debate AI’s Growing Influence on the Legal Profession
Artificial intelligence is making lawyers faster, research more accessible and legal services more efficient. But as AI systems become increasingly sophisticated, legal practitioners are confronting a more difficult question: how can the profession embrace technological transformation without surrendering the human judgment, ethics and accountability that lie at the heart of legal practice?
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IBBI (CIRP) Third Amendment Regulations, 2026 — Key Changes Explained for Creditors and Corporate Debtors
The amendment enables early dissolution in unviable cases and allows restoration of CIRP before liquidation, aiming to improve transparency, efficiency, and value maximization in insolvency proceedings.
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“Evident Advantage to Minor” is Governing Standard under Section 8, Hindu Minority and Guardianship Act; SC Allows Development of Minor’s Undivided Share in Property
The Court held that guardian’s consent does not replace Court’s independent duty to assess whether transaction serves minor’s best interests.
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Supreme Court Collegium Recommends Appointment of 7 Advocates & 3 Judicial Officers as High Court Judges
The Collegium made the recommendations for three High Courts, namely- Madhya Pradesh High Court, Karnataka High Court and Himachal Pradesh High Court.
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Supreme Court Collegium recommends elevation of 2 Additional Judges as Permanent Judges of Punjab and Haryana HC
Justice Harmeet Singh Grewal and Justice Deepinder Singh Nalwa were appointed as Additional Judges in February 2025.
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Peak Summer Demand and Energy Security Justify Long-Term Import of Bhutan Hydro Power; UPERC Approves 511 Mw Procurement
“The project’s peak supply period is suitably aligned with the peak summer month’s demand with 4 hours of storage capacity to substantially assist UPPCL in meeting its peak hour power requirement.”
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‘Stop Filing Affidavits and Start Acting’: Supreme Court Issues Sweeping Directions to Three States as Illegal Sand Mining Continues to Destroy the Chambal Sanctuary
Reaffirming the importance of environmental flows, biodiversity conservation, and institutional accountability, the Supreme Court stressed that environmental protection requires sustained and time-bound action on the ground rather than mere administrative assurances or delayed compliance.
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Courts May Use AI, Judges Retain Control: Inside Supreme Court’s Draft AI Regulations
The Supreme Court has released the draft Regulations for Use of Artificial Intelligence in Courts, 2026, allowing AI to improve efficiency while firmly reserving adjudication, sentencing, and credibility assessment as core judicial functions, grounded in trust, transparency, and institutional accountability.
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Shardul Amarchand Mangaldas advises Triveni Group on Composite Scheme of Arrangement
SAM advised the Triveni Group on all aspects of the transaction until receipt of the final NCLT Order, including structuring the composite scheme, drafting and finalising the scheme, advising on regulatory considerations, and assisting with obtaining approvals from the stock exchanges/ SEBI and the NCLT.
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LIDW26 | From the Mahabharata to the Mediation Act, 2023: India and England Compare Notes on Why Mediation Is Winning
India’s mediation tradition predates its legislation by millennia. England’s mediation culture was built by judicial pressure and adverse costs. At LIDW 2026, practitioners from both jurisdictions found more agreement than disagreement and a shared frustration with what arbitration has become.
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‘Bail is Rule and Jail is Exception’: Surat Court Grants Bail to Seven Accused Eight Days After Arrest for Knife and Iron Rod Attack
Seven accused, arrested on 14 May 2026 for an alleged knife, wooden stick and iron rod attack on multiple victims, were granted bail by the Surat Court just eight days later, after observing that bail is the general rule under Indian criminal jurisprudence regardless of the seriousness of the offence alleged.
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Register Now | CADRE and DY Patil School of Law | Two-Credit/Certificate Course on Legal Tech & Digital Dispute Resolution | Apply before 15 June 2026
CADRE ODR and DY Patil School of Law announce a certificate course on Legal Tech and Digital Dispute Resolution.
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IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) (Second Amendment) Regulations, 2026: Key Changes Explained
The Amendment introduces a structured framework for coordinating asset transfers when a personal guarantor is under bankruptcy.
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