Bringing you the Best Analytical Legal News
The two-day National Annual Stakeholders Consultation on Ten Years of the Juvenile Justice (Care and Protection of Children) Act, 2015, concluded at the Supreme Court of India, with calls for measurable accountability, prevention, de-institutionalisation, and stronger child protection systems.
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Khaitan & Co advised RR Kabel Limited on its acquisition of the optical fibre and related cable business of U M Cables Limited through a slump sale, marking RR Kabel’s entry into the optical fibre cable segment and expanding its communication cables portfolio.
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A quick roundup to cover all the important legal developments and cases this week.
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Khaitan & Co. advised Multiples Private Equity, on a Chinese walls basis, on its aggregate USD 100 million investment in Brahma AI Holdings Limited and Brahma AI Services India Limited, the holding and operating entities of an AI-native enterprise audiovisual content platform.
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Senior Advocate Sanjoy Ghose, Delhi High Court, offers lessons for a lifetime in law to young law students at the 9th EBC-SCC
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Amishi Arora, Amity University, Noida, reflects on her journey as an EBC-SCC Online Student Ambassador at the 9th EBC-SCC Online Student Ambassador Conclave 2026, highlighting the value of student engagement and participation in the legal community.
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Khaitan & Co. acted as Indian legal counsel to the promoter selling shareholders, JSW Steel Limited and JSW Cement Limited, on the proposed initial public offering of JSW One Platforms Limited, comprising a fresh issue of up to ₹13,000 million and an offer for sale of ₹17,540.10 million.
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Discussions on Day 1 of Asia ADR Week 2026 explored when an arbitral award may be challenged in court, highlighting the distinction between errors in a tribunal’s reasoning and legal grounds for intervention, including jurisdictional issues, public policy and breaches of natural justice.
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Madras High Court upheld the acceptance of resignations of 6 AIADMK MLAs who voted against the party whip to support the Chief Minister C. Joseph Vijay’s TVK-led government and subsequently joined TVK, holding that their resignations do not extinguish pending disqualification proceedings under the Tenth Schedule.
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His election is reported to be a first for any member of the Indian Bar to hold this position.
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The team has deep expertise in mergers and acquisitions, private equity investments, corporate advisory work and cross-border transactions. Their arrival further strengthens the Firm’s ability to advise clients on complex domestic and international transactions across a wide range of sectors.
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Supreme Court issued transitional directions in a minor child custody dispute, directing the child’s maternal aunt and uncle to accompany her to Chennai and help her adjust to her father’s residence while prioritising her comfort and emotional well-being.
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27th and 28th November, 2026 | Silchar, Assam | Offline Mode
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Key orders from the CCI, CCPA, NCLT, NCLAT, ITAT and other tribunals and commissions from July to September 2026.This quarterly roundup covers all major legal news from India’s tribunals and commissions in last quarter. The CCI penalised HP India and its resellers for hub-and-spoke cartelisation in GeM tenders, while the CCPA came down on dark patterns at SpiceJet, Chaayos and Rapido. Also in the mix: NCLAT rulings on personal guarantors under the IBC, a Flipkart ESOP tax verdict from the ITAT, and the Copyright Office’s stance on AI authorship.
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At Asia ADR Week 2026, practitioners discussed how effective oral advocacy in international arbitration depends on presenting a coherent case theory, confronting adverse evidence, responding directly to tribunal questions and prioritising decisive arguments.
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Madras High Court dismissed a NEET-UG 2026 candidate’s plea to change her category from General to OBC-NCL after the declaration of results, holding that a subsequently issued OBC-NCL certificate could not override the prescribed counselling rules.
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by Gaurav Kumar* and Rishabh Kumar Jain**
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The opening session featured welcome remarks by Dato’ Mary Lim Thiam Suan, followed by addresses by Dr. Bahari Yeow Tien Hong and Mr. John Mathew, focusing on integrity, responsible AI, commercial confidence, and the future of alternative dispute resolution
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Seasoned IP litigator with over 12 years of experience in trademark, copyright, geographical indication and technology disputes joins the firm’s IP team.
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