Cyril Amarchand Mangaldas advises on Amagi Media Labs IPO
The IPO was led by major book running lead managers and marked a significant milestone for India’s adtech and media technology sector.
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Bombay HC constitutes common Arbitral Tribunal for deciding for disputes arising from all inter-connected Essar-Narayan contracts
“A common reference to the Arbitral Tribunal for resolution of disputes and differences arising out of all such agreements and contracts was requested by the respondent which was agreed upon by the applicant.”
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Orissa High Court: Denial of Head Constable post to dependent spouse of disabled combatant unjustified; humane approach mandated in compassionate appointments
“A society, which does not hold the Defence Personnel in high esteem, will do disservice to itself, inasmuch as its own security will be at stake, if those who guard it are not regarded.”
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Call for Participation | The GNLU Centre for Women and Child Rights is organizing the 14-Day Online Certificate Course on ‘Women at Work: Aligning Gender Justice and Economic Freedom’ from 10th February to 26th February 2026
GNLU Centre for Women and Child Rights invites participation in a 14-day online certificate course on “Women at Work: Aligning Gender Justice and Economic Freedom” from 10—26 February 2026.
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Cheques Bounced? Supreme Court Confirms You Can File Multiple Complaints under S. 138 NI Act for the Same Transaction
“A separate cause of action arises upon each dishonour of a cheque provided the statutory sequence of presentation, dishonour, notice, and failure to pay is complete.”
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Delhi HC restrains “SettlementGuru” from using Bajaj Finance trademark and inducing loan defaults through social media
“Since the trademarks of the plaintiff are registered, the balance of convenience is tilted in favour of the plaintiff and in case, ex-parte ad-interim injunction is not granted, the reputation and goodwill of the petitioner may be injured.”
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Draft Punjab Labour Rules 2026: Key Provisions under Wages, Industrial Relations and Social Security
Punjab Govt notified the Draft Punjab Labour Rules 2026, outlining key provisions, procedural safeguards, and compliance implications for employers and workers.
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Call for Participation | B.M.S. COLLEGE OF LAW in Collaboration with KARNATAKA STATE LEGAL SERVICE AUTHORITY Organises National Conference on ‘INDIA’S CONSTITUTION IN ACTION: A VISION FOR 2050’
B.M.S. College of Law, in collaboration with the Karnataka State Legal Services Authority, invites papers for a National Conference on “India’s Constitution in Action: A Vision for 2050”.
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No Social Media Below 15: France Passes Landmark Law to Protect Minors from Online Harm
National Assembly of France approved a major reform that bans social media for under-15s and imposes stricter safeguards for teenagers.
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Delhi High Court Bar Association opposes enhancement of pecuniary jurisdiction of District Courts
In a resolution dated 28-01-2026, the Executive Committee of the Delhi High Court Bar Association (“DHCBA”) resolved to firmly oppose any initiative to enhance the pecuniary jurisdiction of the District Courts from the present value of Rs. 2 to 20 Crores.
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SC| FIRs Against Public Servants Can’t Be Ordered Just Like That: Magistrates Must Follow Two-Tier Safeguard Under Sections 175(3) & 175(4) BNSS
The Court stated that since Section 175(4) BNSS merely provides an additional protective layer in cases involving public servants, all mandatory procedural requirements governing the exercise of power under Section 175(3), must necessarily be complied with.
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Call for Papers: RGNUL Financial and Mercantile Law Review (RFMLR) Volume XIII Issue II – Submit by February 15
Rajiv Gandhi National University of Law, Punjab invites submissions for Volume XIII Issue II of the RGNUL Financial and Mercantile Law Review, a peer-reviewed journal on commercial and business laws.
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Resolving the Jurisdictional Conundrum: Unpacking Section 29-A of the Arbitration and Conciliation Act, 1996
by Kartikey Bhatt* and Tanish Arora**
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Apprehended Industrial Dispute justifies Reference; Prior Demand Not Mandatory: Supreme Court
The Reference under Section 10 of the Industrial Dispute Act, 1947 cannot be quashed merely because no prior demand was served on the employer.
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Karnataka High Court denies bail to man accused of terrorist activities financed through Cryptocurrency from online handler
“Accused 4 was actively involved in conducting reconnaissance and arson activities in and around Mangaluru. It has been established that he received funds through Cryptocurrency from online handler affiliated with the terrorist outfit and these funds were subsequently utilized to carry out the terrorist activities.”
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No Policy, No Redaction: Delhi HC dismisses disabled professor’s petition to remove disability data from online records
The petitioner argued that his disability details should be removed from online records under the right to be forgotten, claiming the disclosure caused stigma, discrimination, and violation of his privacy and dignity.
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Supreme Court-Quoted Book on GST Law by Tarun Jain Returns in 2nd Edition
Celebrated by the legal fraternity, relied upon by courts, and indispensable for GST professionals and policy makers, EBC releases the second edition of Goods and Services Tax: Constitutional Law and Policy by Tarun Jain.
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Day 2 | Mar Gregorios College of Law hosted the 3rd edition of the Mar Gregorios Moot Court Competition, 2025-26
Mar Gregorios College of Law hosted the 3rd Mar Gregorios Moot Court Competition 2025—26, featuring intense rounds, a researcher’s test, and deliberations on the theme of honour killing.
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