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In light of material placed before the Court, it restored the appellant’s opportunity to contest the suit by setting aside the ex parte judgment and decree qua him under Order 9 Rule 13 CPC
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For Volume IX, Issue 2, the Editorial Board invites original submissions addressing contemporary developments across the diverse and evolving dimensions of corporate law and governance.
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This strategic combination unites Healthify’s pioneering consumer AI technology with Berry Street’s insurance-covered clinical care network in the United States. The combined business will be co-led by Noah Kotlove (CEO of Berry Street) and Tushar Vashisht (CEO of Healthify) as co-CEOs.
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Supreme Court cautioned that AI may assist adjudication but can never be substituted for adjudication, setting aside a ₹425.27 crore Customs penalty after reliance on dubious AI-generated case laws.
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Submissions are invited from students, researchers, academics, legal practitioners, insolvency professionals and others interested in insolvency, bankruptcy and restructuring law.
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The Court held that where such actual use is not proved even on a preponderance of probabilities, the harsher semester-wide penalty cannot be sustained.
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The two collaborations focus on the organisation of the inaugural Banaras Biennale 2026 in association with Bharat Kala Bhawan, and the establishment of a CII Education to Employment & Enterprise (E2EE) Lounge in association with the university’s Placement & Internship Cell.
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The opening session of the CADRA International Arbitration Summer School 2026 brought together Gary Born and Kristina Bittner for an introduction to international arbitration, covering cross-border practice, legal cultures, the New York Convention, UNCITRAL Model Law, institutional arbitration, arbitration agreements and career opportunities for young practitioners.
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This certificate course is designed for young advocates enrolled with the Bar Council of Tamil Nadu and Puducherry with 0—2 years of professional experience. The course aims to enhance litigation skills, practical legal knowledge and professional competencies through structured and practice-oriented learning, with a vision to promote pro bono advocacy.
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Calcutta High Court ruled that the goodwill and reputation of Fox & Mandal belong to the firm, not to the family of its former partners.
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CAM advised The Great Eastern Shipping Company Limited on its ₹900 crore buyback of fully paid-up equity shares through the open-market stock exchange route
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The legal profession is changing. But who is shaping what comes next? Welcome to SideBar Spotlight — Where the future of
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RFMLR has constantly endeavoured to become a trusted platform for scholarly and original ideas put forth by legal practitioners, academics, and law students through the periodic publishing of critical reviews of multiple contemporary issues, focusing on various subjects of commercial legal affairs. In the upcoming issue, the Editorial Board aspires to undertake an evaluation of and publish an array of information on contemporary developments in all areas of commercial law.
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Describing the petition as a “speculative litigation”, the Kerala High Court dismissed a PIL challenging the Priyadarshini Bus Scheme, holding that there was no corroborative material to support the allegation that bus accidents occurred due to overcrowding. The Court, however, emphasised that passenger safety must be adequately safeguarded.
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Supreme Court Quashes FIRs, Invokes Article 142 and Directs Pan-India Compensation for Students’ Families in NEET-UG 2026 Protests
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Cyril Amarchand Mangaldas advised NXT-Infra Trust on its acquisition of five highway companies from entities belonging to the Actis Group and KMC Constructions Limited, for consideration comprising preferentially issued units and cash.
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The signing ceremony was presided over by Dato’ Mary Lim, President of the AIAC Court of Arbitration, along with Aparna Panicker and Nikshita Niranjan from IAMC, Hyderabad.
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Tis Hazari Court convicts Sukesh Chandrasekhar for impersonating a Supreme Court Judge to influence bail, awarding 8 years’ consecutive RI under Sections 170, 189 and 507 IPC.
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The instant petition sought regulatory measures for children’s social-media access, including age restrictions, content filtering, privacy safeguards and verification mechanisms.
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