CJP Election Protests: Delhi Police closes 57 Metro Stations from 9 October evening to 10 October
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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Cyril Amarchand Mangaldas welcomes S. Vivek as Partner in its Capital Markets Practice
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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Mark your calendar: ICC India Arbitration Conference 2026 set to bring leading arbitration professionals together in Mumbai
Bringing together leading arbitration professionals from India and abroad, the ICC India Arbitration Conference 2026 in Mumbai will examine the developments, challenges and emerging trends shaping the future of arbitration in India and the global disputes ecosystem.
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High Court Roundup September 2026: IVF Age Limit, Junior Advocates’ Stipend, Talaq-E-Hassan and More
A quick roundup of the key High Court developments and important cases from September 2026, covering significant rulings on criminal law, bail, POCSO, family and personal laws, cyber crime, constitutional rights, education, service law, intellectual property, arbitration, medical law, GST, motor accident compensation and other important legal developments.
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Khaitan & Co. advises Gabriel India Limited on INR 1,000 Crore acquisition financing
The proceeds of the Issue were primarily utilised to part-finance the acquisition of a 28.99% stake in HL Mando Anand India Private Limited. Citibank, N.A. and Hongkong and Shanghai Banking Corporation (HSBC) acted as arrangers to the Issue.
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NLU Assam to Hold Fourth Convocation on October 10, 2026; Justice Vikram Nath to Grace the Occasion as Chief Guest
National Law University and Judicial Academy, Assam, will hold its Fourth Convocation on October 10, 2026, celebrating 81 graduates in the presence of Supreme Court Judges Justice Vikram Nath and Justice Ujjal Bhuyan.
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Electoral mandate confers public authority, not unbridled power to command or intimidate; SC cancels bail in Dombivli doctors’ assault case
The Court held that High Court had failed to adequately consider the gravity of the allegations, criminal antecedents, apprehension of witness intimidation, influence of the principal accused and the wider impact upon the medical fraternity.
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Centre for Constitution and Public Policy, UILS, Panjab University Organises Special Lecture on Law, Ethics and Political Leadership by Dr. Lobsang Sangay
The Centre for Constitution and Public Policy, UILS, Panjab University, organised a special lecture on “Law, Ethics and Political Leadership” by Dr. Lobsang Sangay on 21 September 2026. CCPP Lecture SCC
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RBI hikes repo rate to 5.50%; shifts policy stance to ‘calibrated tightening’
RBI has raised the repo rate by 25 basis points to 5.50% and changed its monetary policy stance from “neutral” to “calibrated tightening” amid rising inflationary pressures and global uncertainties.
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Menaka Guruswamy on Failure, Litigation & Learning | SideBar Tales
In litigation, defeat is inevitable, but as Senior Advocate Menaka Guruswamy explains, it can teach you more than victory ever will. From
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Cyril Amarchand Mangaldas advises Linux Laboratories Pvt. Ltd. on acquisition of stake by ChrysCapital and Tata Capital Healthcare Fund III
Cyril Amarchand Mangaldas advised Linux Laboratories Private Limited on the acquisition of a stake by ChrysCapital and Tata Capital Healthcare Fund III, alongside the exit of Tata Capital Healthcare Fund II.
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What happens to children when they turn 18 and leave care? Rajasthan HC’s directions on Care leavers and JJ Act reforms
The Rajasthan High Court expressed concern over the systemic deficiencies in the implementation of the Juvenile Justice Act, particularly in relation to preliminary assessments of children accused of heinous offences and the rehabilitation of Care Leavers, and issued wide-ranging directions to State authorities for institutional reforms.
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Shardul Amarchand Mangaldas & Co. Advises Mubadala Investment Company on Divestment of its Stake in Cube Highways Trust
The divestment was undertaken through on-market block trades on the stock exchanges pursuant to an accelerated bookbuild process, with the units acquired by a range of institutional investors.
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Alive on 9 September 2005? A Legal Analysis of Madras High Court’s Decision in M. Iyyanar v. Kalvikarasi
by Ananya Pattabhiraman* and Badhri Narayanan**
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Tech Sangam | International Dialogue 2026 at UPSIFS Lucknow: Dates, themes and how to register
The international Dialogue 2026 to discuss convergence of AI, Cyber Forensics, Quantum Technologies, Data Protection and legal compliance.
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Khaitan & Co. advises ABDFVL on acquisition of remaining stake in Urbano Fashion
Khaitan & Co advised Aditya Birla Digital Fashion Ventures Limited (ABDFVL) on its acquisition of the remaining 15.62% stake in Imperial Online Services Private Limited (Urbano Fashion), making Urbano Fashion a wholly owned subsidiary of ABDFVL.
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Tamil Nadu appoints Prashanto Chandra Sen, Haripriya Padmanabhan as Additional Advocates General for Supreme Court
The Government of Tamil Nadu has appointed Senior Advocates Prashanto Chandra Sen and Haripriya Padmanabhan as Additional Advocates General to represent the State before the Supreme Court under Rule 5 of the 2017 Law Officers Rules.
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Navigating Law: IDIA Odisha’s National Legal Careers Bootcamp Brings Diverse Legal Pathways into Focus
The Bootcamp was conceived around a simple but important premise: career decisions become more meaningful when students hear directly from people who have navigated these paths themselves. Across the two days, eight speakers from varied professional backgrounds discussed not only their respective fields, but also the skills, choices, uncertainties and realities that accompany them.
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Can a compassionate appointee be legally bound to maintain the deceased employee’s dependants? Rajasthan HC Answers
Rajasthan High Court examined whether a beneficiary of compassionate appointment can be required to maintain the dependants of the deceased employee, particularly where the appointment was granted on an undertaking to support the family.
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