From Associate to Founder: Ameet Datta on Making of an Independent Law Practice
Interviewee: Ameet Datta1
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GHAC Arbitration Week 2026: Six Jurisdictions, One Question — Who Decides the Law Governing an Arbitration Agreement?
A cross-border panel including V.K. Rajah SC, Darius Khambata, Thomas Williams KC, Datuk Prof. Sundra Rajoo and Nish Shetty, moderated by Anirudh Krishnan, traces the law governing arbitration agreements across England, Singapore, Australia, Hong Kong, France, Malaysia and India, from Enka v Chubb to England’s new Arbitration Act 2025, and closes with a wide-ranging discussion on institutional reform, backlog and what makes a good arbitral seat.
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Cyril Amarchand Mangaldas advises Tilaknagar Industries Ltd. on its strategic investment in Black Tiger Distilleries
Cyril Amarchand Mangaldas advised our client, Tilaknagar Industries one of India’s leading alcoholic beverage companies on its strategic investment in Black Tiger Distilleries Private Limited, an Indian spirits company engaged in tequila and agave spirits under the brand name ‘Bodega’.
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Justice Nariman on Arbitration & Judicial Intervention at GHAC Arbitration Day 1 | SCC Times
Justice Nariman reflects on judicial intervention in arbitral awards, the limits of court interference, and when matters should be sent back to
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The SC Draft Regulation on AI: Intersection with Existing Laws
by Shivam Tyagi* and Chanchal Agrawal**
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‘My Feed, My Way’: Australia Moves to Give Users Control Over Social Media Algorithms
Australia’s draft Digital Duty of Care laws would introduce the “My Feed, My Way” initiative, expand child online safety safeguards, and impose penalties of up to AUD 109.2 million on non-compliant digital platforms.
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Calcutta HC: Section 498-A IPC prosecution maintainable in relationships in the nature of marriage, where formal marriage is absent
The present petition brings to the fore a classic contest between technical statutory defences and the lived realities of domestic cohabitation.
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NUSRL, Ranchi | 3rd National Blog Writing Competition, 2026 by Centre for Policies, Laws and Agenda
The theme of the Competition is: “Challenging the Settled: Critiquing the Accepted Positions of Law and Policy.”
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1 yr training to become Civil Judge, Digital Arrests Prevention SOPs, S. 498-A IPC extended to Live-in Relationships: Explore Biggest Rulings of August 2026
Explore Supreme Court judgments from August 2026 covering defining decisions on prevention of digital arrests, constitutionality of death sentence by hanging, concerns over lack of legal mechanism on private investigators, guidelines to deal with dowry and cruelty cases and many more.
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Cyril Amarchand Mangaldas secures significant relief for ReNew Hydro Storage Pvt. Ltd. before the Madhya Pradesh High Court
The interim relief granted by the High Court paves way for Renew to participate in the bid process. The order assumes significance as the matter was time sensitive, and any further steps in the bid process without including Renew’s bid would have rendered the entire process infructuous for Renew.
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Bombay HC suspends sentence in teacher-student POCSO case over material contradictions and lack of electronic evidence
Material contradictions, significant omissions, and the complete absence of the alleged photographs, videos, messages, and call records persuades the Bombay High Court to suspend the sentence in a POCSO conviction, holding that the prosecution case raised serious issues requiring appellate scrutiny and that the evidence disclosed chances of acquittal pending appeal.
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Army Institute of Law, Mohali | 16TH Edition Checkmate 2026 AIL National Moot Court Competition 2026
The 16th Checkmate 2026 is scheduled to be held from 15th to 17th October 2026 at the Army Institute of Law, Mohali. The competition is designed to provide law students from across India with a rigorous platform to engage in legal research, memorial drafting, and oral advocacy. Each participating team may comprise either two Speakers or two Speakers and one Researcher.
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President appoints 4 Judges to Punjab and Haryana and Chhattisgarh High Courts
Under Article 217(1) of the Constitution, the President of India appointed Justice Rohit Kapoor as a Judge of the Punjab and Haryana High Court and Santosh Sharma, Sushma Sawant and Sudhir Kumar as Judges of the Chhattisgarh High Court.
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President appoints Nchumbemo Mozhui, Helen Dawngliani as Additional Judges of Gauhati High Court
On 8 September 2026, the President has accordingly appointed Nchumbemo Mozhui and Helen Dawngliani as Additional Judges of the Gauhati High Court for two years.
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Tamil Nadu Assembly passes Resolution for Tamil as principal language of Madras High Court
Citing constitutional provisions and technological advancements, the Tamil Nadu Assembly has called for Tamil to be recognised as the principal language of the Madras High Court.
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CAM advises International Finance Corporation in relation to its proposed follow-on investment in Mahindra Last Mile Mobility Ltd., a subsidiary of Mahindra & Mahindra
The Transaction is proposed to be completed in tranches and remains subject to regulatory approvals.
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SC Directs 7 States to Raise District Judges’ Retirement Age from 60 to 62 Years
The Supreme Court in All India Judges Association v. Union of India has directed Chhattisgarh, Karnataka, Madhya Pradesh, Maharashtra, Sikkim, Tamil Nadu
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Call for Papers: Journal of Legal Research by ILRF
ISSN 3139-7107 (Online) | Peer-Reviewed | No Publication Fee | Rolling Submissions | Monthly Publication
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NFSU’s IDDRC to Host India Digital ADR Summit 2026 on AI, ODR and the future of Digital Dispute Resolution
The two-day summit will explore Artificial Intelligence, Online Dispute Resolution arbitration, mediation and cross-border dispute resolution, with a focus on building an innovative, secure and technology-enabled ADR ecosystem in India and beyond.
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