Bringing you the Best Analytical Legal News
SCWLA reaffirms commitment to Constitution, judicial independence; opposes attempts to undermine dignity of Supreme Court and CJI’s office
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Can private individuals legally stop, restrain or use force against young people because they disapprove of their conduct? This episode examines the reported Jamui incident, the BNS, POCSO Act, private interference, unlawful restraint, child protection and the rule of law.
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EPFO has extended the due date for filing the Electronic Challan-cum-Return (ECR) and remittance of statutory provident fund contributions for the wage month of September 2026 from 15 October 2026 to 31 October 2026.
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Khaitan & Co. acted as Indian legal counsel to Inox Green Energy Services Limited for its ₹300 crore qualified institutions placement (QIP) of equity shares, with Emkay Global Financial Services Limited serving as the Book Running Lead Manager.
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Deliberations during Session 2 of Day 2 of Asia ADR Week 2026 explored how power project disputes can be prevented and managed, highlighting the importance of early communication, contractual clarity, reliable documentation and effective dispute resolution mechanisms.
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The lawyers were fined ₹2,000 and directed to pay ₹50,000 costs each, with a Bar Council referral for action.
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The official opening brought together senior Government leaders, policymakers, members of the judiciary, legal practitioners, international experts, business representatives and industry stakeholders, reflecting the growing importance of effective dispute resolution in an increasingly interconnected global economy.
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Asia ADR Week 2026 opened Day 2 with discussions on Malaysia’s evolving energy landscape, as AIAC CEO Danesh Chandran and LHAG Partner Crystal Wong Wai Chin highlighted the role of alternative dispute resolution (ADR), international arbitration and dispute prevention in supporting energy projects, investor confidence and Malaysia’s position as a regional dispute resolution hub.
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The programme is open to students, faculty members, research scholars, and other interested participants. However, members of SALE are not eligible to register.
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The President has appointed Dharmalingam Lingeswaran and Balathandayutham Karthikeyan as Additional Judges of the Madras High Court for two years under Article 224(1) of the Constitution.
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Khaitan & Co advised Inox Clean Energy Limited and its promoter selling shareholder, Devansh Jain, in connection with the filing of the Draft Red Herring Prospectus (DRHP) for its proposed ₹10,000 crore initial public offering, comprising a fresh issue of up to ₹8,000 crore and an offer for sale of up to ₹2,000 crore.
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Punjab and Haryana High Court granted interim bail to a police Sub-Inspector in a Prevention of Corruption Act case and directed the Haryana Chief Secretary to explain the rules governing the reinstatement of public servants facing corruption trials, including safeguards against witness tampering and evidence manipulation.
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Symbiosis Law School, Pune, wins the national-level competition, with NLIU Bhopal named runner-up among 33 teams from across India
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The Court held that Section 295-A, Penal Code, 1860, is attracted only when an insult to religion or religious beliefs is perpetrated with the deliberate and malicious intention of outraging the religious feelings of a class of citizens.
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Khaitan & Co advised Anarock Property Consultants Limited on filing the Draft Red Herring Prospectus (DRHP) for its proposed initial public offering of up to ₹1,000 crore. The firm’s team also advised on shareholder agreement-related aspects of the transaction.
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The Court held that nature of the injury, which the plaintiff may likely to suffer, might not be remedied in terms of money.
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The financing will support the construction, development and commissioning of Jayaswal Neco Industries Limited’s proposed 1.50 million tonnes per annum (MnTPA) Straight-Grate Pellet Plant at Raipur, Chhattisgarh.
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Kerala High Court directed transfer of the investigation relating to the disappearance of a rifleman of the Tripura State Rifles to CBI, holding that the prolonged lapse of time could not be a ground to deny an investigation where the father had been relentlessly pursuing the matter for over 14 years and the circumstances warranted exercise of extraordinary jurisdiction.
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“Assured Price Mechanism in the Agricultural Sector”
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