Bringing you the Best Analytical Legal News
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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The session on the “Constitution of the Arbitral Tribunal: Appointment, Independence, Impartiality, and Challenges”, at the CADRA International Arbitration Summer School 2026 brought together Kevin Nash and Maria Jonker to discuss party autonomy, arbitrator appointments, independence and impartiality, disclosure obligations, diversity and challenges to arbitrators.
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This Certificate Course is a specialized course that explores the dynamic relationship between copyright law, technological innovation, and creative expression in the digital era. Rapid advancements in technologies such as Artificial Intelligence, social media platforms, digital content distribution systems, and open-source models have transformed the manner in which creative works are produced, disseminated, and consumed, giving rise to novel legal and policy challenges.
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The Oxane Partners group is engaged in the business of providing technology-enabled solutions for private credit markets.
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The President has appointed Justice Manoj Kumar Tiwari as Acting Chief Justice of the Uttaranchal High Court with effect from 9 October 2026, following the retirement of Justice Manoj Kumar Gupta on 8 October 2026.
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From quashing FIRs arising from NEET-UG 2026 protests and strengthening safeguards against re-arrest after violation of Article 22, to rejecting AI-generated fake citations, taking suo motu cognizance of crimes against women and children, protecting human-rights remedies and permitting direct access to Human Rights Courts, the Supreme Court’s September 2026 rulings span constitutional rights, criminal law, elections, arbitration, family law, labour, environment and writ jurisdiction.
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At Session 2 of the CADRA International Arbitration Summer School 2026, Professor Loukas Mistelis traced two decades of Queen Mary International Arbitration Surveys, examining the continuing preference for arbitration, cost and efficiency concerns, institutional arbitration, preferred seats, due process paranoia, confidentiality, artificial intelligence and the growing importance of Asia in global dispute resolution.
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Watch three new judges join the Supreme Court of India. Justice Sunita Agarwal, Justice Devendra Kumar Upadhyaya and Justice Aparesh Kumar Singh
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The transaction values Lynks at INR 500 crores and is expected to strengthen Udaan’s presence across key consumption markets in India.
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Supreme Court quashes FIR against GPA holder in a land dispute, holding that the ingredients of cheating were absent and the dispute was purely civil in nature.
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DSNLU Journal of Science, Technology & Law invites original submissions on intellectual property and technology law for Volume 4, Issue 2, with abstracts due by 24 October 2026. Write up CALL FOR Paper – CIPR
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Prof. Jan Paulsson discusses the distinction between jurisdiction and admissibility in international arbitration, examining preliminary objections, contractual conditions precedent, arbitral authority, court review, and the treatment of treaty and contractual claims.
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Faculty of Law, BHU secured 16 individual honours along with the Biggest Delegation and Best Quality Delegation awards at Vasant Vaani Sansad 2.0. Event report-5
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The CADRA International Arbitration Summer School 2026 organized a session on “Drafting Arbitration Agreements and Choice of Law”, delivered by Matthew Drossos, wherein he explored designing enforceable and efficient dispute resolution mechanisms, common drafting pitfalls, and the implications of the choice of law on the conduct and outcome of arbitral proceedings.
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Moneyview is a digital-only, credit-led financial services platform for Middle India customers, being households with an annual income of ₹300,000—₹1,100,000.
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Delhi High Court held that the signed Booking Note, which overrode all previous arrangements and incorporated only Clauses 20—41, could not be read to include the arbitration clause in Clause 43 or the Fixture Recap, and restrained the London (LMAA) arbitration.
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The September 2026 Roundup of Family and Personal Law contains important rulings and judgments from the Supreme Court and High Courts across India, covering custody of minor children, divorce, domestic violence, maintenance rights and other significant aspects of family law.
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IILM University, Gurugram won the 1st KIIT Inter-University Client Counselling Competition 2026, with MNLU Nagpur as Runner-Up and individual awards presented to Best Counsel and Best Client. 1st KIUCCC, SCC Post for Winners
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Rejecting a husband’s revision, the Allahabad HC holds that money is the only soothing legal balm for wife, she can’t be allowed to resign to destiny.
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