Bringing you the Best Analytical Legal News
At AIAC Asia ADR Week 2026, Mr. Andrea Carlevaris explored six principles for the future of dispute resolution: lightness, quickness, exactitude, visibility, multiplicity and consistency, emphasising efficient proceedings, precise legal reasoning, institutional transparency and consistent decision-making without compromising fairness.
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The 11th edition was host to several universities and colleges from across the globe where we welcomed over 35 distinguished ADR professionals, while witnessing the intense battle of skills among 24 negotiating teams and 12 talented mediators. It was a celebration of knowledge, strategy, and collaboration that truly elevated the spirit of ADR.
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Khaitan & Co advised Brookfield Asset Management on its acquisition of a portfolio of eight warehousing assets across multiple cities from ESR Group. The firm’s role included transaction structuring, due diligence, preparation of transaction documents and procurement of a warranty and indemnity insurance policy.
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The Court observed that such repeated appointments are directly violative of the principle of neutrality and Section 12 read with grounds under Schedule V of the Arbitration & Conciliation Act, 1996.
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National Law University and Judicial Academy, Assam (NLUJAA), celebrated its Fourth Convocation Ceremony on 10 October 2026, conferring 107 degrees and recognising academic excellence, professional integrity and social responsibility.
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The Court noted that that the continuation of the criminal proceedings was unwarranted and amounted to an abuse of the process of law, having regard to the civil and proprietary nature of the dispute.
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Cyril Amarchand Mangaldas advises GMR Group on its internal restructuring and the demerger of its cargo business, providing legal counsel on a significant corporate restructuring exercise.
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The Rajasthan High Court has called for reforms to support care leavers beyond institutional care. The measures include 1% horizontal reservation in
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AIBE-XXII syllabus is out, prescribing 100 questions across 19 legal subjects, with Constitutional Law, CPC and Criminal Procedure carrying the highest weightage.
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Khaitan & Co. advised on Dilip Buildcon Limited’s proposed divestment of a 49% equity stake in ten special purpose vehicles to Alpha Alternatives Fund Advisors LLP, involving a 1,363 MW (AC) solar portfolio across Madhya Pradesh, with an estimated enterprise value of ₹6,829 crore.
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Centre has issued a removal-of-difficulties order under the DPDP Act, 2023, clarifying consent requirements for persons with disabilities and specifying that periodic audits by Significant Data Fiduciaries are “data audits”.
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Centre for Environmental Law, Advocacy & Research at National Law University and Judicial Academy, Assam, invites submissions for Issue 49 onwards of Lex Terra (ISSN: 2455-0965), its quarterly online publication.
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The second edition will focus on AI governance, data privacy, regulatory frameworks and practical approaches to building trustworthy AI systems. Conference to bring together participants from MeitY, the Office of the Principal Scientific Adviser, UN Global Compact, IDBI Bank, IIM Bangalore and leading technology and legal organisations
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Khaitan & Co advised Autodesk Inc. on the Indian law aspects of its acquisition of select technology assets and intellectual property from BIMDeX, along with the hiring of a subset of BIMDeX’s team in India. Morrison Foerster acted as lead counsel for the transaction.
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The Bar Council of Delhi stated that uncorroborated and sensational allegations made without concrete evidence can create unjustified prejudice, hinder the regular functioning of the justice delivery system and lower the dignity of courts in the eyes of the public.
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The Centre for Law and Economics, CNLU Patna, invites submissions for its 1st National Article Writing Competition 2026 on “Competition Law in a Changing Market Order”, with prizes worth ₹45,000 and internship opportunities.
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In a panel discussion at the AIAC Asia ADR Week 2026 on the topic “The Changing Energy Landscape”, the panellists examined the evolution of electricity demand in Peninsular Malaysia, the challenges of maintaining capacity adequacy and grid readiness, the future generation mix, and the implications of gas procurement reforms.
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Reinforcing Article 21 safeguards, the Court held that Look Out Circulars (LOCs) cannot be used as routine debt-recovery tools and restrictions on foreign travel must be justified by a lawful basis and credible material.
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The Project marks the second major hydropower collaboration between APL and DGPC, following the 570 MW Wangchhu Hydroelectric Project, and forms part of the broader 5,000 MW hydropower development Memorandum of Understanding signed between the Adani Group and DGPC.
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