Top Legal Developments This Week [2-9 Feb, 2026] | Union Budget, Rajpal Yadav Cheque Bounce Case; CLAT 2026; and more
A quick roundup to cover all the important legal developments and cases this week.
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Know Thy Judge | Supreme Court of India: Justice Dipankar Datta’s committed journey and notable decisions
Justice Dipankar Datta served as a Judge in the Calcutta High Court, and as Chief Justice of Bombay High Court, prior to being sworn in as Supreme Court Judge on 12-12-2022.
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Supreme Court January 2026 | Umar Khalid’s Bail Rejection, Romeo Juliet Clause, Menstrual Health as a Fundamental Right, UGC Regulations halted and More
Stay informed with the latest Supreme Court judgments from January 2026, covering critical areas such as Right to Menstrual Health; Right to Education; UGC Regulations; Inclusion of Romeo Juliet Clause etc.
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Union Budget 2026-27: Expert Views on Tax, Law, Infrastructure & Industry Reforms
Read the perspectives of experts from Shardul Amarchand Mangaldas and Lakshmikumaran & Sridharan Attorneys highlight how Budget 2026—27 strengthens sectoral momentum and introduces clearer, simpler tax rules.
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HIGH COURT WEEKLY ROUNDUP 2026 [19-25 Jan] | Bar Association Not ‘State’; Forcing an arrestee to strip; “AKASA AIR” trademark misused; Manish Sisodia’s 2020 Patparganj Assembly Win; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Landowners in Joint Development Agreement not “Consumer”; May approach Civil Court: SC upholds NCDRC’s order
Supreme Court granted liberty to the appellants to institute a civil suit with entitlement to claim exemption from limitation under Order VII Rule 6 CPC read with the Limitation Act, 1963.
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Criminal Law Roundup 2025 (Part 1): Landmark Supreme Court & High Court Rulings on Section 138 NI Act, NDPS, and more
Covering major criminal law updates from the Supreme Court and High Courts, this roundup offers a quick look at 2025 rulings on arrest, bail, terrorism and national Security, Hate speech, privacy, defamation, etc., and trial procedures.
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2025 SCC Vol. 10 Part 5
2025 SCC Vol. 10 Part 5: Explore the latest Supreme Court Cases on Advocates Act, Arbitration, Civil Procedure Code, Constitution, Customs, Criminal Law, and more.
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Corporate & Commercial Law 2025: How Courts, Regulators and Lawmakers reinforced accountability and curbed abuse
This roundup highlights key 2025 corporate and commercial law developments from Adani’s HDIL resolution and Vedanta’s demerger setback to SEBI’s insider trading penalties, Google’s CCI settlement, and the pump-and-dump ban involving actor Arshad Warsi.
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Partition suit pleading acquisition from joint family funds cannot be rejected at threshold, must go to trial: Delhi High Court
“The cause of action in a suit for partition is of a recurring nature and continues so long as the joint status subsists, crystallising only upon refusal of a demand for partition.”
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HIGH COURT WEEKLY ROUNDUP [29Dec-5 Jan] | Shilpa Shetty’s Deepfakes; Indore Water Contamination Crisis; Actor Junior NTR’s Personality Rights; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Tax Law Year in Review 2025: Landmark Judgments, Legislative Updates and Key Developments
A comprehensive review of 2025’s tax law landscape, highlighting important Supreme Court and High Court rulings, Tribunal decisions, major legislative updates, and policy clarifications shaping direct and indirect taxation in India.
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Civil suit cannot vitiate arbitral awards on grounds of fraud: Delhi High Court upholds Single Judge’s order
Once arbitral award attains finality up to the Supreme Court, separate civil suit challenging underlying transaction on grounds of fraud is barred by Section 5 of the Arbitration Act and principles of finality.
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Landmark Judgments on Prevention of Money-Laundering Act by the Supreme Court and High Courts in 2024 (Part – II of III)
by Siddharth R. Gupta* and Monika Gurjar**
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A staunch believer of the Constitution, Justice B.R. Gavai, 52nd Chief Justice of India, bids farewell to the Supreme Court
Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, becoming only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.
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Summary of Landmark Judgments on Government Contracts and Tenders by the Supreme Court in 2024
by Siddharth R. Gupta* and Shaina Masih**
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Justice Capacity: Challenges and Opportunities — NALSAR Conference Report
The report is a starting point for reform, it gives policymakers and civil society a clearer sense of where attention is needed; but the work of reform requires persistent, coordinated action across data governance, institutional capacity and on-the-ground legal assistance.
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Embracing AI, Strengthening Institutions, and Reimagining Autonomy for Future-Ready Dispute Resolution: Key Insights from DAY 2 of DAW 2025
Day 2 of the Delhi Arbitration Weekend 2025 featured a compelling lineup of sessions and distinguished speakers, offering in-depth discussions on critical issues shaping the future of arbitration. This report provides a comprehensive overview of the day’s proceedings, capturing the key insights, thought leadership, and dynamic exchanges that marked the sessions.
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SHe-Box and Beyond: Your Essential Guide to Navigating the PoSH Complaint Process
An outline of the PoSH Act, 2013, tracing its history and legal significance, highlighting its evolution through landmark reforms, and SHe-Box initiative presenting accessible insights to support awareness and effective application.
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