Bringing you the Best Analytical Legal News
Centre has notified the Consumer Protection (E-Commerce) (Amendment) Rules, 2026, introducing stricter disclosure requirements, annual dark pattern audits, greater transparency in rankings and search results, and enhanced consumer protection measures for e-commerce platforms.
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At the India Digital ADR Summit 2026, arbitration professionals examined the steps required to position India as a competitive arbitration destination, including strengthening domestic confidence, promoting institutional arbitration, improving enforcement, developing specialised expertise and ensuring cost-efficient and time-bound dispute resolution.
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United States District Court: The dispute arose from Minnesota’s enactment of HF 1606, an anti-nudification law regulating AI tools capable of generating
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This seminar brings together students, lawyers, research scholars, professionals to confront a pressing question: Who really owns knowledge, and who gets left outside the gates?
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It would only be appropriate to apply nexus test to overt acts and determine, if they are wholly or reasonably connected to discharge of official function by accused and by taking note of fact that Section 170 Karnataka Police Act, 1963 extends statutory protection even to reasonable excesses.
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A conversation that has never happened before. What unfolds when Kapil Sibal, Amit Sibal and Akhil Sibal sit down together and
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The event was attended by Chief Justice R.V. Ghuge; Justice Tapabrata Chakraborty; Senior Advocates Sudipto Sarkar, President of the Bar Library Club, and Jayanta Mitra, former Advocate General of West Bengal; Senior Advocate Sanjiv Sen, grandnephew of late Senior Advocate Ashoke Kumar Sen; and Barrister Ashoke Kumar Sen Jr., his grandson.
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At the India Digital ADR Summit 2026, Attorney General R. Venkataramani and Justice N. V. Anjaria highlighted the potential of artificial intelligence in arbitration while stressing the need for human judgment, verification, fairness, confidentiality and control over AI-assisted decision-making.
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At the India Digital ADR Summit 2026, Justice M R Shah, Justice Rajesh Bindal, Justice Soniaben Gokani and leading arbitration professionals discussed the need for a coordinated digital ADR framework, safeguards for human judgment, common cybersecurity standards, institutional control over technology and India’s potential to contribute to international rule-making.
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As part of the transaction, upGrad acquired 100% of the share capital of Unacademy from its existing shareholders in consideration for the issuance of upGrad securities, deal valued at approximately USD 206 million. The transaction also contemplates the eventual merger of Unacademy into upGrad.
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CAM’s role included advising and assisting with the structuring and compliances with applicable legal and regulatory requirements as well as drafting and finalising of documents, disclosures and filings, in relation to the Preferential Issue.
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Chief Justice Sunita Agarwal highlighted the need to balance the use of artificial intelligence in arbitration with human judgment, while Justice M. R. Shah stressed that AI should not replace the human mind.
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At the summit’s inaugural ceremony, marked by the ceremonial lighting of the lamp and the unveiling of SAMYAK, IDDRC’s new ODR platform, Prof. Purvi Pokhariyal outlined NFSU’s plans to digitise dispute resolution from filing to award.
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Reflecting on the meaning of “We, the People” and the shared responsibility of every citizen in a democracy, Justice Sanjay Karol speaks
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The Firm conducted a comprehensive review of the Company’s legal, regulatory and operational matters and prepared the vendor due diligence report which included an assessment of the key legal risks and considerations relating to the Company and its business.
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Karnataka Shops and Commercial Establishments (Amendment) Act, 2026 brings digital registration, exemptions from duplicate registration, stronger employee protections and revised penalties.
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The Court held that a cooperative bank cannot withhold gratuity indefinitely on the basis of administrative autonomy, or pending criminal proceedings when no applicable service rule authorises such withholding.
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“…Section 10A contains a non-obstante bar against filing an application under Sections 7, 9 or 10 in respect of a default arising on or after 25.03.2020, during the prescribed period extended up to 24.03.2021. The proviso makes the bar permanent by providing that “no application shall ever be filed” for initiation of CIRP in respect of such default. The Explanation clarifies that Section 10A does not apply to a default committed before 25.03.2020. Accordingly, determination of the precise date of default assumes decisive significance, as a default falling within the protected period attracts a permanent statutory bar.”
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The Court found that repeated opportunities were afforded to the petitioner to appear before the Disciplinary Committee and place her case. However, she had chosen not to avail the first three opportunities and had instead raised objections concerning disclosure of the Committee’s composition.
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The August Roundup of Family and Personal Law contains important rulings and judgements from the Courts all over, on Live-In Relationships, marriage, divorce, maintenance rights under Hindu Marriage Act, 1955 and more.
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