Bringing you the Best Analytical Legal News
“The DNRs continue to promote alternative infringing domain names, several of which are clearly prima facie infringing the trade marks of the plaintiffs. In such a situation, not only shall the concerned DNRs lose the safe harbour protection, the said DNRs would be liable to be treated as infringers against whom reliefs would be liable to be claimed.”
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“The responsibility lies with the employer, and if the employer has failed in maintaining records or producing them, then the consequence cannot be shifted upon the employee.”
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 2 Part 5 on arbitrability of dispute, Polluter Pays Principle, Registration of documents, detention and seizure of goods, and more.
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The Court held that a de novo trial cannot be ordered merely on technical grounds, particularly when the trial had substantially progressed and no real miscarriage of justice is shown.
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“The law protects childhood, so that it may blossom into informed adulthood. This Court will not permit this protection to be diminished.”
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Shardul Amarchand Mangaldas & Co. advised book running lead managers on the INR 60,000 million IPO of Raajmarg Infra Investment Trust, India’s largest road sector public offering.
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Finance Ministry has notified the Central Excise (Amendment) Rules, 2026, revising export tax benefits for petrol, diesel and ATF, while preserving strategic exports by PSU oil companies to select neighbouring countries.
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by Ashish Kumar* and Urja Joshi**
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National Law University, Jodhpur signs an MoU with Cybersecurity Advisors Network to advance cybersecurity education, AI governance, and international collaboration.
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The Court said that the assurances provided by Government of India were detailed and reliable. Since they were given at a diplomatic level, any breach would seriously harm trust between India and the UK, especially in a high-profile case like Nirav Modi’s.
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Dharmashastra National Law University invites registrations for a 1-month online certificate course on FinTech regulations covering digital payments, blockchain, and financial technologies.
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Khaitan & Co advised a consortium including Aditya Birla Group, The Times of India Group, Bolt Ventures and Blackstone on the acquisition of Royal Challengers Bangalore for approximately USD 1.8 billion.
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“Plaintiff is entitled to complain that any content which is set in obscene backdrop or shows her in inappropriate clothing and/or which falsely portrays her as endorsing brands, where there is no authorisation and/or which uses attributes and elements of her persona such as her images, voices, etc. is liable to be forthwith taken down from the public space.”
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The Supreme Court was examining the legality of a dismissal order passed by invoking Article 311(2)(b) of the Constitution without holding a departmental inquiry.
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The Delhi High Court examined multiple suits involving misuse of well-known trademarks through fraudulent domain names used for impersonation and consumer deception.
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“Once a judgement or an order passed by a court in a particular case has attained finality and is not the subject matter of further challenge before a prescribed forum, a subsequent change in the judicial interpretation would not entail a reversal of such decision inter-se the parties to that case.”
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The transaction strengthens AMI Paradigm’s capabilities in large-scale government technology systems and digital infrastructure solutions.
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by K. Pattabhi*, K.P. Pramodh Kumar** and Arjun Suresh***
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Shardul Amarchand Mangaldas & Co. advised the sellers on Nazara Technologies Limited’s acquisition of a 50% stake in Bluetile Games and BestPlay Systems, strengthening its global gaming portfolio.
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“Where potentiality of the act is to disturb the even tempo of the life of the community, it would be prejudicial to the maintenance of public order”
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