Bringing you the Best Analytical Legal News
The transaction values Lynks at INR 500 crores and is expected to strengthen Udaan’s presence across key consumption markets in India.
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Supreme Court quashes FIR against GPA holder in a land dispute, holding that the ingredients of cheating were absent and the dispute was purely civil in nature.
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DSNLU Journal of Science, Technology & Law invites original submissions on intellectual property and technology law for Volume 4, Issue 2, with abstracts due by 24 October 2026. Write up CALL FOR Paper – CIPR
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Prof. Jan Paulsson discusses the distinction between jurisdiction and admissibility in international arbitration, examining preliminary objections, contractual conditions precedent, arbitral authority, court review, and the treatment of treaty and contractual claims.
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Faculty of Law, BHU secured 16 individual honours along with the Biggest Delegation and Best Quality Delegation awards at Vasant Vaani Sansad 2.0. Event report-5
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The CADRA International Arbitration Summer School 2026 organized a session on “Drafting Arbitration Agreements and Choice of Law”, delivered by Matthew Drossos, wherein he explored designing enforceable and efficient dispute resolution mechanisms, common drafting pitfalls, and the implications of the choice of law on the conduct and outcome of arbitral proceedings.
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Moneyview is a digital-only, credit-led financial services platform for Middle India customers, being households with an annual income of ₹300,000—₹1,100,000.
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Delhi High Court held that the signed Booking Note, which overrode all previous arrangements and incorporated only Clauses 20—41, could not be read to include the arbitration clause in Clause 43 or the Fixture Recap, and restrained the London (LMAA) arbitration.
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The September 2026 Roundup of Family and Personal Law contains important rulings and judgments from the Supreme Court and High Courts across India, covering custody of minor children, divorce, domestic violence, maintenance rights and other significant aspects of family law.
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IILM University, Gurugram won the 1st KIIT Inter-University Client Counselling Competition 2026, with MNLU Nagpur as Runner-Up and individual awards presented to Best Counsel and Best Client. 1st KIUCCC, SCC Post for Winners
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Rejecting a husband’s revision, the Allahabad HC holds that money is the only soothing legal balm for wife, she can’t be allowed to resign to destiny.
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S&R Associates represented IRB InvIT Fund in the approximately INR 27.44 billion acquisition of Solapur Yedeshi Tollway Limited and CG Tollway Limited from IRB Infrastructure Trust.
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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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Khaitan & Co advised the book running lead managers on Indian law matters in connection with JSW One Platforms Limited’s proposed IPO of up to ₹30,540.10 million, comprising a fresh issue and an offer for sale by existing shareholders.
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