Bringing you the Best Analytical Legal News
NHRC has taken suo motu cognizance of allegations that three women journalists were subjected to sexual harassment by Delhi Police personnel during a protest at Jantar Mantar on 3 October 2026 and has sought a detailed report within two weeks
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Chief Justice of India Surya Kant has constituted a Standing Committee on Judicial Well-being under the Supreme Court, chaired by Justice K.V. Viswanathan, to address challenges affecting judicial officers.
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The proceeds of the financing were primarily used by the Issuer to fund part of the consideration for its acquisition of Micro Biopharm Japan Company Limited in Japan.
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Delhi High Court restrained the use of Reliance Industries Ltd.’s “JIO” trade mark on lottery and gaming websites, directing domain name registrars to suspend infringing websites and an intermediary to take down infringing content.
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Khaitan & Co advised ABC Impact on the structuring of the transaction and the negotiation and finalisation of the transaction documents, including the shareholders’ agreement, composite scheme of arrangement and implementation agreement.
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The Calcutta High Court found the complaint lacked essential ingredients, the summons were mechanical, and the complainant was a stranger to the loan.
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Government has retained the interest rate on deposits under the Special Deposit Scheme for Non-Government Provident, Superannuation and Gratuity Funds at 7.1% for the October-December 2026 quarter.
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ICICI Securities Limited, and Jefferies India Private Limited acted as the Book Running Lead Managers on the issue.
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Anushka Trivedi of Amity University, Lucknow, 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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The Court accepted most complaints but found no dishonesty, bad faith or abuse of process.
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The transaction is India’s first “blue financing” in the maritime sector and the first such blue-finance deal for port infrastructure in the Asia-Pacific region. It also represents the first investment by a multilateral finance institution in an Indian major port, with JNPA set to become the first Indian port to deploy shore power technology at a commercial scale.
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The Supreme Court directed DMRC, Railway authorities and Delhi Police (Traffic) to file a compliance report within four days.
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The proposed facilities are expected to become operational within 15 days after the Dussehra holidays, subject to completion of arrangements.
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The Supreme Court of India will host a two-day national consultation on ten years of the Juvenile Justice Act, 2015, on 10 – 11 October 2026 to review implementation challenges and identify priorities for strengthening child protection and juvenile justice.
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The acquisition brings together two established investment management platforms with complementary synergies. As part of the transaction, Mr. Samit Vartak will be appointed as Chief Investment Officer — Equities at ASK IM for the combined business.
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Bharati Vidyapeeth’s New Law College, Kolhapur, presents Pradnya Bharati — National Level Paper Presentation Competition 2026 on the theme “Indian Knowledge System: Bharatiya Dnyana Parampara.” The competition will be held on 26th October, 2026, in online mode.
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Himachal Pradesh High Court held that the Trial Court had rightly concluded that the appellant was guilty of aggravated penetrative sexual assault under the POCSO Act. The offence is punishable under Section 6 of the Act, which prescribes a minimum sentence of 20 years’ imprisonment.
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Recognising the increasing interdependence of law, technology, and society in the 21st century, and the need for a stronger knowledge base, robust interdisciplinary education and research, and enhanced capacity in the fields of child safety and human rights, NLUJ and C-LAB have agreed to establish a collaborative institutional framework to promote research, knowledge development, and capacity building in these areas.
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The Joint Commissioner of Delhi Police has declared closure of 57 Metro stations in a letter sent to the Delhi Metro Rail Corporation.
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S. Vivek has over 16 years of experience across capital markets, strategic transactions, and financial and securities regulation. His capital markets practice spans across IPOs, rights issues, qualified institutions placements, ADRs, preferential allotments, acting for both the issuers and lead managers.
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