Bringing you the Best Analytical Legal News
While opining that the challenge to the EC Act, 2023 does not merit reference to larger Bench, Justice Datta also remarked on the nuances and challenges of the Collegium System to appoint High Court and Supreme Court Judges.
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Swathi Girimaji’s practice covers mergers and acquisitions, venture capital investments, private equity and general corporate matters, including significant experience in the technology, education, health tech, fintech and consumer sectors.
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Students of National Law University Delhi organised a solidarity march titled “Reclaiming Public Spaces” on 30 September 2026, raising concerns regarding women’s safety, inadequate street lighting, police patrolling and accessibility around the campus.
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At the Commercial Mediation Conclave 2026, curated and hosted by The PACT, a fireside chat brought together a mediator, a disputes lawyer, a court annexed mediator and trainer, and a government infrastructure executive to examine where trust in mediation actually resides, whether it is a matter for the mediator, the parties, their counsel or the institutions that administer the process, and whether that trust can be built, or rebuilt, once a dispute has already hardened into an adversarial contest. This session was held in partnership with Cyril Amarchand Mangaldas.
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Tamil Nadu has extended the exemption allowing shops and establishments to remain open throughout the year for a further period of three years, subject to employee welfare, working-hour and safety safeguards.
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Khaitan & Co acted as legal counsel to HSBC Securities and Capital Markets (India) and JM Financial in connection with the sale of 60,540,646 equity shares of Tenneco Clean Air India Limited for a consideration of INR 2,078.50 crore.
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In the present case, a dispute arose as to whether Orica shotfirers working at black coal mines were “eligible employees” under the coal industry’s portable long service leave scheme. The dispute turned on the interpretation of the statutory definition of “eligible employee” and the operation of an exclusion relating to shotfiring services.
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Khaitan & Co advised the Book Running Lead Managers on the proposed IPO of Anmol Industries Limited, comprising an offer for sale of equity shares aggregating up to INR 18,000 million.
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Watch episode 2 of Law, Camera & Conversations by SCC Times where Advocate Anusha Soni engages with Sajan Poovayya, Senior Advocate, Supreme
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The Court remarked that, “State Bar Council being regulatory body has the heavy burden to see that junior advocates are paid stipend for maintaining their expenses and transportation.”
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The Court granted ad interim relief to a pharmacy institution that had obtained approval from the Pharmacy Council of India but was unable to participate in the Central Admission Process owing to the State’s prohibition on establishment of new B. Pharmacy and D. Pharmacy institutions for the Academic Year 2026-2027.
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The Draft Red Herring Prospectus (DRHP) for the proposed IPO has been filed with the Securities and Exchange Board of India (SEBI). Valmiki Leela Capital acted as the Book Running Lead Manager for the transaction.
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The case arose from an incident at Jawaharlal Nehru University (JNU) involving alleged vandalism of its Facial Recognition Technology system. Eight students were accused of supporting the protesters by cheering, clapping and sloganeering and were subsequently fined ₹19,000 each for indiscipline.
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The Court held that freezing of a person’s bank account and restricting them from making any transactions impacts the person’s right to earn livelihood and to carry out business transactions, which falls within right to life guaranteed under the Constitution.
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Opining that the petitions raise substantial questions of law related to the vires of Sections 7, 6 and 8, Election Commissioners Act, 2023, Justice S.C. Sharma also remarked that arguments on parallels between the Collegium system and appointment of Election Commissioners were neither a criticism of the Collegium system nor initiating any debate regarding the manner in which the system of selection has worked.
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Faculty of Law, BHU organised a one-day workshop on Cyber Security, Forensics and Human Rights on 26 September 2026, with experts discussing cybercrime, digital forensics, data protection and corporate liability.
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Delhi High Court grants Mankind Pharma an ex parte ad interim injunction against use of Florakind, Coskind, Etorikind and other “Kind”-formative marks in relation to pharmaceutical products.
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Punjab and Haryana High Court examined whether a civil suit seeking partition, separate possession and rendition of accounts could proceed where an arbitration agreement covered division of the family properties.
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The transaction is expected to close in the first half of calendar year 2027, subject to closing conditions and regulatory approvals.
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