Bringing you the Best Analytical Legal News
Shardul Amarchand Mangaldas & Co. will host a roundtable in Mumbai on technology governance, digital regulation, and the future of the Internet in a changing global order.
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During Global ADR Summit 2026, Arbivis Partners LLP hosted panel discussion on ‘The State of Arbitration: Navigating Arbitrations Involving State-Owned Entities and MSMEs’.
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“There is nothing which prevents GUIs being registrable on a case to case basis after satisfying the requirements under Sections 2(a) and 2(d) of the Act when properly identified with an article and keeping in mind that the design elements are not purely function driven.”
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The Circuit Court had granted the divorce decree on the ground of irretrievable breakdown of marriage, which is not a recognised ground under Hindu Marriage Act, 1955 (HMA). However, taking note that the parties have been separated for 18 years, Supreme Court exercising its Art. 142 powers, decided to dissolve the marriage.
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Maharashtra National Law University Mumbai invites students and researchers to present papers at its conference “Cure vs. Commerce: Public Health and Pharmaceutical Patents” examining patent protection, access to medicines, and public health law.
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“Kerala High Court allows a woman to urgently extract and cryopreserve the gametes of her brain-dead husband, despite the absence of written informed consent under the Assisted Reproductive Technology (Regulation) Act, 2021, directing that no further ART procedures occur without its approval.”
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Amrita International School of Law invites students and scholars to participate in the National Quiz Competition and National Essay Writing Competition on World Intellectual Property Day 2026 organised by ACIPI.
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The Calcutta High Court Court delved into whether substituting expert analysis with opinions based on personal expertise of the arbitrator amounts to breach of fundamental policy of Indian law.
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Galgotias University invites law students to participate in the Smt. Shakuntala Devi 3rd International Moot Court Competition 2026 in hybrid mode.
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The Delhi High Court noted that the TIGER logo of Heineken Asia Pacific Pte. Ltd had been copied in totality and hence, the registration of the impugned artistic work could not be permitted to continue in the Register of Copyrights
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School of Criminal Law and Military Law, Rashtriya Raksha University launches an online certificate course on Defence and High Technology Contract Drafting.
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Shardul Amarchand Mangaldas & Co. advised Kwangsung Corporation Ltd. on acquiring full ownership of Belite India entities after exit of Sandhar Technologies Limited from the joint venture.
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The Madhya Pradesh High Court held that to show that consent was vitiated by a misconception of fact based on a promise to marry, it must be proven that the promise was false from the outset, made in bad faith, and directly influenced the woman’s decision to engage in the sexual act.
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During the Budget Session of 2026, several significant amendment Bills were introduced in the Rajya Sabha through Private Members.
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The Court grimly noted that hooliganism shown by the members of Barabanki Bar Association, stating that Bar Council of India is expected to take appropriate action. The Court also transferred the case to Tis Hazari Courts to ensure fair trial.
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“To attract Section 3(1)(r), Atrocities Act, the FIR or material on record needed to show that the petitioner intentionally insulted or intimidated the respondent and that he did so with the intent to humiliate the respondent at a place within public view.”
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IMS Unison University, Dehradun, is hosting an International Conference on AI, Automation and Global Trade on April 17—18, 2026. The conference will bring together scholars, practitioners, and policymakers to examine legal, regulatory, and ethical challenges arising from AI-driven transformation in commerce and governance.
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NCLT examined whether a statutory Form B notice under R. 7(2) of the 2019 Rules, without a distinct contractual demand, can give rise to liability under an on-demand guarantee.
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