Weekly Legal Developments India
Legal RoundUpWeekly Roundup

A quick roundup of important legal developments and cases this week.

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NLU Delhi Journal of Legal Studies Call for Papers
Call For PapersLaw School News

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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Juvenile Justice Act 2015 10 years
Events/WebinarsNews

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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transition of child to father's custody
Case BriefsSupreme Court

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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10 years of Juvenile Justice Act
Hot Off The PressNews

CJI Surya Kant urged dedicated defence counsel for children; Justice Nagarathna cited 55% pendency before JJBs.

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Ten Years of Juvenile Justice Act
Hot Off The PressNews

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 for Industry under Industrial Disputes Act
Case BriefsSupreme CourtSupreme Court (Constitution/Larger Benches)

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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justice bagchi
Know thy Judge

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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State of U.P. v. Jai Bir Singh 2026
Op EdsOP. ED.

by Arindam Mukherjee*

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supreme court collegium recommends
Appointments & TransfersNews

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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Justice Vikram Nath
Know thy Judge

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 GSICC
Legislation UpdatesNotifications

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
Experts CornerSiddharth R Gupta

by Siddharth R. Gupta* and Alfishan Nayab**

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Supreme Court August 2026
Legal RoundUpSupreme Court Roundups

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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Justice Prashant Kumar Mishra
Know thy Judge

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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Justice Sanjay Karol
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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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Justice Pardiwala
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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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Justice Ujjal Bhuyan
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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 Judgment 2025
Experts CornerSiddharth R Gupta

by Siddharth R. Gupta* and Shantanu Sharma**

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Justice M.M. Sundresh
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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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