Bringing you the Best Analytical Legal News
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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S&R Associates represented IRB InvIT Fund in the approximately INR 27.44 billion acquisition of Solapur Yedeshi Tollway Limited and CG Tollway Limited from IRB Infrastructure Trust.
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The Court, by 5:4 ratio, established that the “Triple Test” in Bangalore Water Supply remains the governing legal framework for Section 2(j), Industrial Disputes Act, 1947.
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Khaitan & Co advised the book running lead managers on Indian law matters in connection with JSW One Platforms Limited’s proposed IPO of up to ₹30,540.10 million, comprising a fresh issue and an offer for sale by existing shareholders.
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Khaitan & Co advised JM Financial Limited, Goldman Sachs (India) Securities Private Limited and SBI Capital Markets Limited, the Book Running Lead Managers (BRLMs), on Indian law matters in connection with the IPO of Carlyle Group-backed Varmora Granito Limited.
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The petition challenged the Trial Court’s order allowing the plaintiff to amend the plaint under Order VI Rule 17 CPC to include a claim for mesne profits at the rate of ₹50,000 per month.
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Delhi High Court partly quashed criminal proceedings arising from a matrimonial dispute, holding that the allegations under Section 498A IPC disclosed a prima facie case of cruelty, while the prosecution under Section 406 IPC could not be sustained for want of entrustment.
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The competition aims to provide a platform for law students across the country to engage with contemporary legal issues, sharpen their oral advocacy skills, and develop deep insight into complex legal procedures.
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S&R also advised on an INR 3.51 billion preferential allotment of units by the Trust to IRB Infrastructure Developers Limited, its sponsor.
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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The buyback is being undertaken from all eligible shareholders on a proportionate basis through the tender offer route, at a price of INR 1,450 per equity share, payable in cash, for an aggregate amount not exceeding INR 300,00,00,000.
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Punjab and Haryana High Court applied the twin conditions under Section 45 PMLA and the triple test for bail, finding no reasonable grounds at this stage to believe that the developer was not guilty of money laundering.
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The President appoints Justice Nitin Wasudeo Sambre, Justice Manash Ranjan Pathak and Justice Puthichira Sam Koshy as Acting Chief Justices of the Delhi, Gujarat and Telangana High Courts under Article 223 of the Constitution.
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This would mark CPP Investments’ first direct investment in India’s hospitality sector and will support expansion of the hospitality platform.
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The Shillong Law College, Dhankheti, Shillong, through its Moot Court Society, is set to organise the Intra Moot Court Competition 2026 on November 5 and 6, 2026.
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The President has appointed Gurvinder Pal Singh as an Additional Judge of the Delhi High Court under Article 224(1), following the Supreme Court Collegium’s recommendation dated 10 September 2026.
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Delhi High Court set aside a Section 12-A exemption order, holding that defendants must be heard and the plaint must be examined to determine whether urgent relief is genuinely contemplated
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The President has appointed Justices Devendra Kumar Upadhyaya, Sunita Agarwal and Aparesh Kumar Singh as Judges of the Supreme Court, following the Supreme Court Collegium’s recommendations dated 28 September 2026.
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