Bringing you the Best Analytical Legal News
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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The mandate involved advising on a broad range of regulatory, disclosure, diligence, and transaction execution matters. The IPO is one of the most closely anticipated listings in Indian capital markets and is the second largest initial public offering, to date.
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The Central Consumer Protection Authority (CCPA) has imposed a ₹10 lakh penalty on Rapido for displaying pre-ride tipping prompts that suggested consumers
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Interviewee: Dunstan Speight1
Interviewed by Zehra Naqvi2
Key Supreme Court rulings on Section 36 in Arbitration and Conciliation Act, bail, sale of assets of corporate debtor, suit for injunction, etc.
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The Sixth edition marks a significant milestone in our ongoing journey, one that builds on the legacy of past successes while reaching toward new horizons. This year, we aspire to elevate the competition to new heights by offering participants a more immersive, engaging platform to test their skills and refine their mediation expertise. The event will be held in virtual mode.
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BNF is a technology-led non-banking financial company focused on providing secured credit to MSMEs across underserved and under-penetrated markets in India.
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Government has reduced the Basic Customs Duty (BCD) on major imported crude edible oils, including sunflower, soybean and palm oil, to moderate domestic prices, provide relief to consumers and contain inflationary pressures.
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At the Commercial Mediation Conclave India 2026, curated and hosted by The PACT, a roundtable of general counsel and mediation service providers set out, candidly, why mediation has yet to become the default route for resolving high-value commercial disputes in India, and what would have to change before it did. This session was held in collaboration with Obelisk Legal.
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The Firm also advised the Selling Shareholders namely, O P Munjal Holdings Limited and Hero Cycles Limited on their participation in the offer for sale component of the Offer.
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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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FSSAI has released draft regulations proposing to prohibit the use of the term “paneer” for products made from constituents not derived from milk, with the objective of preventing consumers from being misled about the nature and composition of such products.
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The OFS was undertaken, inter alia, to facilitate compliance with the minimum public unitholding requirements applicable to the Trust.
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The Court also directed the Bar Council to publish the list of advocates who have since qualified AIBE and keep the District Judiciary informed, given the ramifications if similar defaults recur.
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The Kamla Sukul Memorial National Moot Court Competition 2026 seeks to encourage students to go beyond theoretical learning and engage with the practical dimensions of legal education. Through memorial preparation, intensive legal research, oral submissions, and courtroom advocacy, participants will have the opportunity to sharpen their analytical and argumentative abilities.
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The S&R team was led by partners Juhi Singh and Shiv Bhargava, and included associates Anmol Kanodia, Abhishek Gupta, Ishika Patnaik, Vasundhara Gupta and Sahsransh Pandey.
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At the Commercial Mediation Conclave India 2026, curated and hosted by The PACT, a senior advocate, a public sector bank executive and a general counsel spoke candidly about what mediation actually looks like once lawyers and clients are inside the room, and about the practical, cultural and institutional obstacles that keep Indian commercial disputes from reaching it in the first place.
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Theme: “वयं भविष्यं रचयामः — We Create the Future”
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A portion of this QIP’s proceeds is proposed to be used for financing capital expenditure towards defence equipment capabilities. SAM also previously advised the lead managers on Bharat Forge’s ₹1,650 crore QIP in December 2024.
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