Calcutta HC: Technical barriers cannot defeat guardianship for person with mental illness
The Court ensured that procedural obstacles did not deprive the petitioner and her brother of consideration under the guardianship framework.
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WBNUJS’ International Law Students Association (ILSA) Society Organises National Panel Discussion 2026 | Register Now!
ILSA, WBNUJS, is organising a National Panel Discussion on India’s Engagement with International Criminal Justice on 2 October 2026, featuring discussions on global justice, accountability and legal reform.
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Singapore International Commercial Court recognises Indonesian bankruptcy proceedings of Sritex entities; grants relief to Curators
In the present case, following the annulment of a court-approved restructuring arrangement and the declaration of bankruptcy of the Sritex Indonesian Entities, the Curators appointed in the Indonesian Bankruptcy Proceeding approached the present court seeking recognition of the proceedings and relief concerning assets and affairs connected with Singapore.
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Shardul Amarchand Mangaldas & Co. advises Groyyo on INR 90 Crore Series B Fundraise
The transaction involved a cross-border investor base spanning Singapore and the UAE and underscores the growing institutional investment in technology-enabled platforms serving global fashion supply chains.
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Pharmacies may be required to retain CCTV footage for 3 months under Draft Drug Rules
Health Ministry has proposed an amendment to the Drugs Rules, 1945, mandating CCTV surveillance at licensed premises dispensing prescription medicines and requiring recordings to be retained for a minimum period of three months.
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Top Legal Developments [14-20 Sep]: Disability Pension Rules, NCLAT E-Filing Glitch, DV Act Limitation, POCSO & Other Key Verdicts & Policy Updates
A quick roundup to cover all the important legal developments and cases this week.
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Shardul Amarchand Mangaldas & Co. Strengthens its Infrastructure, Energy and Project Finance Practice with Appointment of Swathy Ramanath as Partner
Prior to joining SAM, Swathy Ramanath was a Partner at Khaitan & Co. in Bengaluru.
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DomesticEvents & CollaborationsIndian Mediation FederationMCI: The PACT- Poovayya Commercial Mediation Conclave
Awareness, Trust and Institutional Credibility: Experts discuss Mediation’s Future in India at Commercial Mediation Conclave India 2026
At the Commercial Mediation Conclave India 2026, panellists discussed the need to position mediation as an early and flexible dispute-resolution mechanism, with emphasis on awareness, trust, mediator quality, institutional credibility and a balanced approach among stakeholders.
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Kapil Sibal, Akhil Sibal & Amit Sibal on AI, Law & the Art of Thinking | Sidebar Tales Ep. 5
In Episode 5 of Sidebar Tales, Kapil Sibal, Akhil Sibal and Amit Sibal sit together to discuss the limits of a case-law-centric
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DomesticEvents & CollaborationsIndian Mediation FederationMCI: The PACT- Poovayya Commercial Mediation Conclave
Indian Mediation Federation charts its course, unveils Advisory Board at Commercial Mediation Conclave India 2026
The Indian Mediation Federation (IMF) was formally launched at the PACT-Poovayya Commercial Mediation Conclave India 2026, held on 18 September 2026 at
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Prior vendor survey and vending plan by Town Vending Committee and local authority mandatory for declaring vending zones: Delhi HC
The High Court has held that the street vendors are not conferred any right to vend or squat until the permission or a certificate has been granted by the TVC in consultation with the local body.
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DomesticEvents & CollaborationsIndian Mediation FederationMCI: The PACT- Poovayya Commercial Mediation Conclave
Commercial Mediation Conclave India 2026: Experts discuss building trust, institutional credibility and a culture of mediation
At the Commercial Mediation Conclave India 2026, practitioners and corporate legal professionals discussed how mediation can be strengthened in India through institutional mechanisms, internal dispute-resolution processes, professional mediators, greater awareness and a shift away from adversarial approaches.
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Director or Vice-President cannot institute complaint for company without Board authorisation; Bombay HC quashes proceedings against employee
In a copyright infringement case involving alleged unauthorised use of source codes, the Bombay High Court quashed proceedings against an employee, finding no material to show his active role beyond carrying out duties assigned by his employer. The Court also held that a company cannot maintain a criminal complaint through its Vice-President or an individual Director unless duly authorised by a Board resolution.
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“Detrimental to confidence and trust of foreign nationals”: Allahabad HC denies relief to accused persons in large-scale international cyber fraud targeting foreign nationals
The Court remarked that the cyber fraud wherein 119 people were arrested for running an illegal call centre to monetarily scam foreign nationals was detrimental not only to the political, economic and social fabric of the country, but also to the confidence and trust of the foreign nationals of the country.
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President reappoints Shashi Prakash Singh, Krishna Nandan Singh and Satyapal Jain as Additional Solicitor Generals for 3 High Courts
The President has reappointed Shashi Prakash Singh, Krishna Nandan Singh and Satyapal Jain as Additional Solicitors General for the Allahabad, Patna, and Punjab and Haryana High Courts, respectively, with effect from 1 October 2026.
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Cyril Amarchand Mangaldas advises the BRLMs on IPO of Asset Reconstruction Company (India) Ltd.
The IPO comprised of an offer for sale by institutional investors including Avenue India, Federal Bank, Lathe Investment and SBI, aggregating to INR 7,350 million
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Disclosures by co-accused cannot by itself justify continued custody; Parity and absence of specific role favour grant of bail: Himachal Pradesh HC
The Himachal Pradesh High Court granted bail, holding that a co-accused’s custodial disclosure is inadmissible against another accused, and that continued detention without a specific attributed role would amount to pre-trial punishment.
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Imperium Canvas — Digital Poster Making Competition
MAFLAC, Government Law College, Kozhikode, presents Imperium Canvas as part of the Imperium Capitalis National Seminar!
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Mere Apprehension of bias insufficient to seek substitution of Investigating Officer: Karnataka HC
The Court emphasised unless a clear case of mala fides, demonstrable bias, lack of jurisdiction or abuse of process is made out before a competent court, the person under investigation cannot insist that the investigation be conducted by an officer of his choice.
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