Bringing you the Best Analytical Legal News
The Debentures carry a coupon rate of 7.47% per annum and are listed on both BSE Limited and National Stock Exchange of India Limited. The Issue received the highest long-term credit rating of “AAA/Stable” from CRISIL Ratings Limited and CARE Ratings Limited.
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The Chief Justice of India, Justice Surya Kant, delivered a remarkable address at the inauguration of Bihar State Legal Services Authority’s four initiatives: a Victim Rights Centre, a Victim Rights Centre Booklet, a Transgender Helpline, and the Flagging Off of Multi-Utility Vehicles.
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The Seminar brings together legal scholars, jurists, policymakers, practitioners, researchers, and students to examine the evolving relationship between International Humanitarian Law (IHL), International Criminal Law (ICL), International Human Rights Law (IHRL), state sovereignty, and multilateral accountability.
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Delhi High Court waives ₹50,000 costs but replaces the bill with a rather unusual “samosa and tea” treat for DHCBA staff.
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The interaction was attended by Justice V. Kameswar Rao, Chief Justice of the Patna High Court and Chancellor of CNLU, and Prof. (Dr.) Faizan Mustafa, Vice-Chancellor, CNLU, along with members of the faculty and students at the University.
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The Court flags delay in DDA leasehold to freehold conversion policy, says pending paid applications must follow the old regime.
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The High Court held that the delay in completion of the arbitral proceedings could not be attributed to any deliberate, wilful or negligent default on the part of the petitioner or the tribunal and that sufficient cause had been made out for extension of the mandate under Section 29-A (5), Arbitration Act.
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‘Inside GIFT City: Structure, Regulation and Opportunity’ examines the evolving regulatory landscape and opportunities within India’s IFSC ecosystem
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The Court held that “Subject to Meerut Jurisdiction” clause excludes jurisdiction of other competent courts despite absence of the words “only” or “exclusive” in the invoice.
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The S&R team was led by partners Sandip Bhagat and Jabarati Chandra, and included associate Aarush Sharma.
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Supreme Court permits mother to relocate minor children to the UK, holds that frequent changes of employment cannot be termed “nomadic life” and considers pending POCSO prosecution while determining custody.
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Supreme Court has announced the AOR Examination 2026 for eligible re-appearing candidates, with examinations scheduled at New Delhi on 19, 20, 22 and 23 December 2026 and applications open from 1 to 15 October 2026 on payment of a ₹750 examination fee.
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The Transaction is expected to close in Q1 2027, subject to receipt of required regulatory approvals and satisfaction of other customary closing conditions.
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The Court also accepted NTA’s statement that, for the present batch, the prescribed fee could be deposited through NEFT, with proof of payment annexed to the application.
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This is the second largest IPO in India by India’s largest stock exchange and the world’s largest multi asset class exchange. The issue size was INR 226 billion (approximately USD 2.36 billion).
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A quick roundup to cover all the important legal developments and cases this week.
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The General Counsels’ Association of India (GCAI) organised the fifth edition of Nyaya Nirmaan 2026: India @ 2047 on 24 September 2026 at the Dr. Ambedkar International Centre, New Delhi. Held under the theme “Building the Legal Architecture for a Connected Global Economy”
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The IDIA RMLNLU and NALSAR Chapters are pleased to announce the IDIA Corporate Blog Writing Competition 2026, organised with Fox & Mandal as the Competition Sponsor, SCC Online as the Exclusive Media Partner, and the Arbitration and Corporate Law Review (ACLR) as the Official Publication Partner.
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In Gillette’s advertisement dispute with Bombay Shaving Company, Delhi HC directs that the revised Switch4 advertisement not be run till the next hearing.
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