Bringing you the Best Analytical Legal News
Chief Justice Surya Kant holds bilateral meetings with BRICS judicial leaders to strengthen judicial cooperation and discuss mediation, arbitration, commercial courts, AI integration and mutual recognition of judicial awards
Continue reading
CAM’s role included advising and assisting Hero MotoCorp on the structuring and compliance with applicable legal and regulatory requirements in connection with the fund raise, including negotiation and finalization of documents and disclosures relating to the preferential issue; and also on the qualified institutional placement, in its capacity as the promoter of Ather.
Continue reading
The National Company Law Tribunal has introduced uniform Registry and case-listing practices, preparation of daily cause lists, prescribing timelines for first listing and a “With Defects” mechanism for matters requiring judicial determination
Continue reading
The Court noted that the Draft Electoral Roll itself demonstrated inclusion of homeless persons and that persons affected by demolition could seek enrolment through Form 6.
Continue reading
The competition is open to all undergraduate students across India and seeks to encourage critical engagement with the legal, institutional and socio-economic dimensions of access to justice.
Continue reading
The book running lead managers to the Issue were JM Financial Limited, Axis Capital Limited, IIFL Capital Services Limited (Formerly known as IIFL Securities Limited), SBI Capital Markets Limited and 360 ONE WAM Limited
Continue reading
CADRA International Arbitration Summer School featured SIAC’s Jay Shin discussing Emergency Arbitration, Protective Preliminary Orders, expedited procedures, award scrutiny, mediation and key innovations under the SIAC Rules 2025.
Continue reading
The 1st National Trial Advocacy Competition, 2026 concluded on 9 August 2026 after two days of rigorous courtroom advocacy, intellectual engagement and practical learning. From the inaugural ceremony to the Preliminary Rounds, Quarter-Finals, Semi-Finals and Final Round, the competition provided participants with a structured platform to test and develop their advocacy skills.
Continue reading
Amazon had sued Perplexity AI alleging that its agentic AI-based shopping tool has been accessing Amazon’s servers without authorisation. The District Court had granted injunction in favour of Amazon holding that it had proved its claims under Computer Fraud and Abuse Act and Comprehensive Computer Data Access and Fraud Act.
Continue reading
Cyril Amarchand Mangaldas advises Marriott International on its landmark JW Marriott Residences portfolio projects in Gurugram, further strengthening the luxury hospitality brand’s presence in India.
Continue reading
Holding that maternity protection is not exhausted upon grant of maternity leave and payment of benefits, the Delhi High Court held that a woman returning from maternity leave entitled to same or equivalent post and directed the Union Government to frame safeguards for post-maternity reintegration within six months.
Continue reading
Simon Chapman KC at CADRA International Arbitration Summer School examined when courts may intervene after an arbitral award, exploring the limits of setting aside and enforcement, public policy, due process and jurisdictional challenges in international arbitration.
Continue reading
The Bombay High Court has ruled that court fees in joint writ petitions are payable per petitioner where individual causes of action or personal benefits are involved. A single court fee is sufficient only when multiple petitioners pursue a common cause of action.
Continue reading
Supreme Court will host the BRICS Chief Justices’ Forum 2026 in New Delhi from 4—6 September, focusing on judicial cooperation, dispute resolution, AI and the judiciary, arbitration, and sustainable development
Continue reading
The course will be conducted in physical mode at the GNLU, Gandhinagar campus from 7-9 October, 2026.
Continue reading
Singapore Convention Week 2026 featured a panel on disputes involving State-owned entities, examining contractual risk, dispute-resolution clauses, treaty protection, evidence, damages, sovereign immunity and enforcement in international arbitration.
Continue reading
The transaction is subject to regulatory approvals and shareholder and creditor approvals will be sought for the amalgamation.
Continue reading
by Justice Sanjay Karol*
Continue reading