Bringing you the Best Analytical Legal News
A quick roundup to cover all the important legal developments and cases this week.
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Shardul Amarchand Mangaldas & Co. advised Inventurus Knowledge Solutions Limited on its acquisition of TruBridge Inc. through a cross-border merger.
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“Mining operations are expected to follow approved plans, which include environmental mitigation, ensuring sustainability, i.e., scientific and planned utilisation of resources.”
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This article aims to examine how India’s four Labour Codes embed inclusiveness by expanding coverage, strengthening protections, and recognising the diversity of the modern workforce, while analysing their role in reshaping labour regulations for a changing world of work.
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The cross-border healthcare technology transaction is structured through a merger with IKS’s U.S. subsidiary, reflecting continued consolidation in the global care enablement and healthtech sector.
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“An applicant cannot be permitted to reap the benefit of an illegality, as any such registration would be nothing but the fruits of a poisonous tree.”
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“Rats destroyed the bribe money” – Supreme Court says explanation does not inspire confidence. OR Missing bribe cash blamed on rodents: Supreme
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“Merely on the presence of semen on the pant of the victim and on the basis of the ocular evidence that some ‘bad work’ was done, it cannot be presumed that penetrative sexual assault to some extent was committed upon her.”
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University Institute of Legal Studies, Panjab University invites submissions for UILS Student Law Review Volume III, Issue II, with deadline 30 June 2026.
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The Court granted interim protection to IRCTC, holding that tariff-linked revision of licence fee raises a prima facie case and warrants a stay on the arbitral findings impacting IRCTC’s policy framework.
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“The Constitution recognises the doctrine of separation of powers; it does not adopt it in its rigid or absolute form. Nonetheless, the functional demarcation between the 3 organs of the State remains fundamental.”
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In a procedural clarification, the Bombay High Court directed corrections to its earlier order and reiterated that the defamation suit, already deferred until 2046, must be read together with the corrected order.
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The Court observed that the conduct of the accused, being a stranger, approaching the victim at night while she was returning from a common washroom, and catching hold of her hand without her consent, would certainly amount to use of criminal force.
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Shardul Amarchand Mangaldas & Co. advised on the ₹11,050 million IPO of Citius TransNet Investment Trust, marking a first AIF liquidity event through the InvIT route.
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The Court observed that the absence of competent and effective prosecution and defence not only undermines the fairness of the process but also increases the risk of a disproportionate, unjust, and uninformed sentencing outcome.
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London International Disputes Week 2026 has announced its full Main Conference programme, spotlighting artificial intelligence, mass claims, and the rule of law. Scheduled for June 2, 2026, in London, the conference will bring together global experts to examine evolving challenges in international dispute resolution and the future of legal systems.
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“Neither the FIR nor the impugned order discloses availability of any tangible material to substantiate the allegation that the appellant had conspired in the preparation of the alleged forged Will, or that the registered sale deed dated 18 December 1998 was executed by him with knowledge that the signatures on the Will were forged.”
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Shardul Amarchand Mangaldas & Co. advised Flipkart Group on its reverse flip to India through a cross-border merger and restructuring.
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The Court observed that Criminal liability is not a heritable estate. The “legal fiction” created under Section 138 is restricted to the “drawer” of the instrument.
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These Draft Rules intend to modernize, rationalize, and standardize procedures governing employer—employee relations across industries in the State of Maharashtra.
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