Comments invited on Draft Right to Information Rules, 2017
CIRCULAR Subject:- Framing RTI Rules, 2017 in supersession of RTI Rules, 2012 — comments regarding. A proposal for making Rules under RTI i.e.
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Appellate Authorities cannot condone delay beyond the limits specified in the statute
Madras High Court: This division bench of S. Manikumar and D. Krishnakumar, JJ held that there can be no order for condonation
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Mere non-return of Stridhan insufficient for S. 406 IPC without specific entrustment or dominion; Delhi HC quashes S. 406 proceedings, allows S. 498A case to continue
Delhi High Court partly quashed criminal proceedings arising from a matrimonial dispute, holding that the allegations under Section 498A IPC disclosed a prima facie case of cruelty, while the prosecution under Section 406 IPC could not be sustained for want of entrustment.
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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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Justice L. Nageswara Rao calls for stronger institutional arbitration, greater efficiency and capacity building at GHAC Arbitration Week 2026
Justice L. Nageswara Rao, former Judge of the Supreme Court of India, highlighted key areas for strengthening India’s arbitration framework at GHAC Arbitration Week 2026, emphasising greater efficiency, institutional arbitration, procedural discipline, capacity building and timely resolution of disputes. He also underscored the need for a diverse and independent pool of arbitrators and a long-term vision to establish India as a leading arbitration destination.
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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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Conscious decision not to contest suit is not ‘sufficient cause’ for condoning 3650-day delay: Bombay HC
The Bombay High Court held that a litigant cannot remain absent from proceedings for years and later seek indulgence on the ground of a supposed bona fide misunderstanding.
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From Anti-Paper Leak Bill to a Digital Conduct Code for Lawyers: July 2026’s Biggest Legislative and Regulatory Developments
July 2026 saw a wide range of legislative and regulatory activity, including examination integrity reforms, judicial and governance measures, social security changes, business compliance updates, and notable initiatives by Bar Council of India impacting legal education, professional conduct and the regulation of the legal profession.
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30 Days for filing Written Statement extendable by 15 days if sufficient cause provided: NCDRC confirms 45 days being absolute limit
Written statement was e-filed within 44 days from the receipt of the complaint which was beyond 30 days prescribed time-limit but the delay beyond 30 days held to be extendable if sufficient cause explained, thus making the prescribed period to be of 45 days. The written statement was thus filed within the prescribed period.
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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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Top Legal Developments [6 – 12 July 2026] | Ravi Kishan’s Personality Rights Protected, National Legal Academy for Advocates, ZEE5 made accessible for persons with disabilities, and more
A quick roundup to cover all the important legal developments and cases this week.
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India’s Evolving IBC and Competition Law Landscape: Key Takeaways from Khaitan & Co.’s Media Roundtable
From recent IBC amendments to evolving merger control and competition law enforcement, the roundtable examined the legal and regulatory developments shaping India’s commercial landscape and their implications for businesses and investors.
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High Court Roundup June 2026: Telegram ban for NEET-UG 2026, Khan Sir Defamation, Anil Ambani Black Money Case, “Workplace” Under PoSH Act and More
A quick roundup to cover all the important High Court legal developments and cases this month including Telegram ban for NEET-UG 2026, Khan Sir Defamation Suit, MakeMyTrip trade mark, “Workplace” Under POSH Act and other rulings in June 2026.
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The Mirage of the Server: Analysing the Conflict between Indian Data Sovereignty and Extraterritorial Cloud Laws
by Divyansh Godara* and Pragya Bhadana**
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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.
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Climate Obligations, Supply Chain Uncertainty, & Shifting Regulatory Frameworks: Experts Discuss Energy Arbitrations in a Changing World at LIDW 2026
At LIDW 2026, as part of International Arbitration Day discussions, an expert panel gathered to discuss energy disruptions, rising climate obligations, emerging arbitrations, shifting state priorities, and much more.
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