Top Legal Developments [26 Oct — 1 Nov 2026] | Adani Defamation Video; Andhra Pradesh Nominations Filing Obstruction; Chorebagan Stampede Inquiry; and more
A quick roundup of important legal developments and cases this week.
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Call for Papers: NLU Delhi’s Journal of Legal Studies invites submissions for Volume IX, scheduled for publication in August 2027
The Journal is an annual student-edited, peer-reviewed law journal that seeks to provide a forum for engaging discussions on contemporary issues in domestic and international law and policy.
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“Justice J.B. Pardiwala Calls for an Indicator-Driven Framework at the National Consultation on Ten Years of the Juvenile Justice Act, 2015
The two-day National Annual Stakeholders Consultation on Ten Years of the Juvenile Justice (Care and Protection of Children) Act, 2015, concluded at the Supreme Court of India, with calls for measurable accountability, prevention, de-institutionalisation, and stronger child protection systems.
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Supreme Court directs maternal aunt and uncle to take child to father’s Chennai residence for interim transition
Supreme Court issued transitional directions in a minor child custody dispute, directing the child’s maternal aunt and uncle to accompany her to Chennai and help her adjust to her father’s residence while prioritising her comfort and emotional well-being.
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Supreme Court marks 10 years of Juvenile Justice Act, 2015; focus on child rehabilitation
CJI Surya Kant urged dedicated defence counsel for children; Justice Nagarathna cited 55% pendency before JJBs.
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Supreme Court to host National Consultation on ten years of Juvenile Justice Act, 2015, on 10 – 11 October
The Supreme Court of India will host a two-day national consultation on ten years of the Juvenile Justice Act, 2015, on 10 – 11 October 2026 to review implementation challenges and identify priorities for strengthening child protection and juvenile justice.
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Triple Test, sovereign functions and the Industrial Relations Code: Nine-Judge Bench verdict in Bangalore Water Supply explained
The Court, by 5:4 ratio, established that the “Triple Test” in Bangalore Water Supply remains the governing legal framework for Section 2(j), Industrial Disputes Act, 1947.
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Know Thy Judge | Supreme Court of India: Justice Joymalya Bagchi’s stellar career and notable judgments
Justice Joymalya Bagchi formerly serving as Judge of Calcutta High Court was appointed to the Supreme Court on 10 March 2025 and is in line to become the Chief Justice of India in 2031.
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SC Collegium recommends Justice Sunita Agarwal and 2 other High Court Chief Justices for Supreme Court judgeship
If the latest recommendations are approved by the Centre, this will not only bring the number of closer to the sanctioned strength of 38 Judges, but it will also increase the number of women Judges in the Bench.
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Know Thy Judge | Supreme Court of India: Justice Vikram Nath’s career trajectory and influential judgments
Justice Vikram Nath, a fourth-generation legal luminary and sitting Judge of the Supreme Court of India, joined the legal profession in 1987.
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Supreme Court reconstitutes Gender Sensitization and Internal Complaints Committee
The Chief Justice of India has reconstituted the Supreme Court Gender Sensitization and Internal Complaints Committee (GSICC) with effect from 13 September 2026 for the prevention, prohibition and redressal of sexual harassment.
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Landmark Constitutional Law Judgments in 2025 by the Supreme Court of India (Part III of IV)
by Siddharth R. Gupta* and Alfishan Nayab**
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1 yr training to become Civil Judge, Digital Arrests Prevention SOPs, S. 498-A IPC extended to Live-in Relationships: Explore Biggest Rulings of August 2026
Explore Supreme Court judgments from August 2026 covering defining decisions on prevention of digital arrests, constitutionality of death sentence by hanging, concerns over lack of legal mechanism on private investigators, guidelines to deal with dowry and cruelty cases and many more.
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Know Thy Judge | Supreme Court of India: Dynamic Career and Important Judgments of Justice Prashant Kumar Mishra
Justice Prashant Kumar Mishra, started his legal career from the District Courts and then High Courts of Madhya Pradesh and Chhattisgarh, was later appointed as Supreme Court Judge on 18 May 2023.
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A Judge who Lived the Constitution: Justice Sanjay Karol bids adieu to the Supreme Court after a tenure of 3 Years
Hailing from Garli, India’s first heritage village, Justice Sanjay Karol served his parent High Court of Himachal Pradesh as Acting Chief Justice and High Courts of Tripura and Patna as Chief Justice before his elevation as a Supreme Court Judge on 6 February 2023.
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Know Thy Judge | Supreme Court of India: Justice J.B. Pardiwala’s Expansive Career and Key Judgments
A 4th generation lawyer, Justice Jamshed Burjor Pardiwala assumed office as Judge of the Supreme Court of India on 9 May 2022 and is in line to become the Chief Justice of India in 2028 for a two-year and three months term from May 2028 to August 2030.
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Know Thy Judge | Supreme Court of India: Justice Ujjal Bhuyan’s distinguished career and notable judgments
Justice Ujjal Bhuyan’s legal journey reflects a blend of professional excellence and personal versatility. Born into a distinguished legal family in Guwahati, he built an independent and accomplished career in the legal field spanning over more than 3 decades. Beyond the courtroom, he is known for his keen interest in music, acting, and sports, reflecting a personality that extends beyond the confines of the law.
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75 Landmark Constitutional Law Judgments in 2025 by the Supreme Court of India (Part II of IV)
by Siddharth R. Gupta* and Shantanu Sharma**
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Know Thy Judge | Supreme Court of India: Justice M.M. Sundresh’s Inspiring Career and Notable Judgments
Justice M.M. Sundresh’s journey from a small town to the highest echelons of the Indian judiciary serves as an inspiration to many aspiring legal minds.
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