SAM advises Jio Platforms on its historic ₹30,188 crore IPO, the largest public offering in India
With this IPO, SAM has now advised on the five largest IPOs in India.
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Mere promotion of religion or persuasion to convert does not amount to outraging religious feelings under Ss. 299 and 302 BNS: Bombay HC
The Bombay High Court quashed criminal proceedings arising out of allegations that the accused persons had induced and pressured a complainant and his wife to convert to Christianity.
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Call for Participation: Amity National Moot Court Competition 2026 to be held in November at Amity University Rajasthan
The competition is open to students who are duly enrolled and pursuing a 5-year or 3-year law program from an institution recognized by the Bar Council of India.
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Khaitan & Co. advises Book Running Lead Managers on Jio Platforms’ record-breaking ₹30,187.60 Crore IPO
Khaitan & Co. advises the Book Running Lead Managers on Jio Platforms’ record-breaking ₹30,187.60 crore IPO, marking a landmark transaction in India’s capital markets.
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Does remarriage extinguish a wife’s right to alimony? Karnataka High Court on how it affects permanent alimony
The Karnataka High Court held that subsequent remarriage does not per se extinguish a wife’s right to permanent alimony but is a material change which needs to be considered while determining the quantum.
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Trust rules of exempted PF establishments cannot override right to higher pension under EPS 1995: Bombay HC
Bombay High Court held that employees of exempted establishments are entitled to the same higher pension benefits under the EPS 1995 as employees of unexempted establishments. The provident fund trust rules cannot override statutory rights under Paras 11(3) and 11(4), and applications for higher pension cannot be denied merely because trust rules impose wage ceilings or do not provide for contributions on actual wages.
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8th Wildlife Protection Government Law College National Moot Court Competition, 2026-27: Registrations Now Open
The Competition is scheduled to be held in a hybrid format, with the Preliminary and Quarter-Final Round of Arguments held online on 5th December, 2026, and the Semi-Final & Final Rounds of Arguments held offline on 8th & 9th January, 2027, at Government Law College, Mumbai.
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SCBA condemns reported display of revolver by police at Shahdara Police Station to intimidate advocates; seeks strict action
Supreme Court Bar Association Resolution of 28-10-2026 says intimidating advocates undermines the independence of the legal profession and justice.
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Call for Papers: NLU Delhi’s Journal of Legal Studies invites submissions for Volume IX, scheduled for publication in August 2027
The Journal is an annual student-edited, peer-reviewed law journal that seeks to provide a forum for engaging discussions on contemporary issues in domestic and international law and policy.
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What if the next landmark resolution begins with a conversation? IMF to host ‘An Evening with Mediators’ in New Delhi on October 31
Can a conversation change the course of a dispute? The Indian Mediation Federation (IMF) will explore mediation’s potential to transform dispute resolution at ‘An Evening with Mediators’ taking place on Saturday, 31 October, in New Delhi.
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Shardul Amarchand Mangaldas & Co. advises Bonfiglioli Transmissions Limited on ₹2,533.66 crore IPO
The IPO was undertaken entirely through an offer for sale by Bonfiglioli S.p.A., the company’s promoter. The offering witnessed strong investor demand, with the issue subscribed over 46 times overall and the qualified institutional buyer (QIB) portion was subscribed over 120 times.
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Is surveillance the real test of India’s data protection framework?
Watch Episode 02 of Law, Camera & Conversations by SCC Times, With Advocate Arun Sadhanand Prabhu, Senior Advocate Sajan Poovayya examines the
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Maharashtra brings Lift and Escalator Safety Regime into force from 1 November
Maharashtra Government has notified 1 November 2026 as the date on which the Maharashtra Lifts, Escalators and Moving Walks Act, 2017 will come into force across the State, introducing a dedicated framework for the licensing, inspection, safety and regulation of lifts, escalators and moving walks.
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CGST amendments on discounts and refunds to take effect from 1 November
Centre has notified 1 November 2026 as the commencement date for key GST amendments introduced through Sections 153 to 155 of the Finance Act, 2026, bringing into force revised provisions relating to post-supply discounts, credit notes and GST refunds under the CGST Act.
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Karnataka High Court enhances employee’s compensation by ₹1.42 Lakh, directs insurer to pay and recover from tractor owner
The High Court directed the insurance company to pay the enhanced compensation with interest within 8 weeks, while granting it the liberty to recover the amount from the tractor owner in accordance with law.
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Amazon liable for delivery of e-waste instead of laptop; Bhopal Consumer Commission orders 1.29 lakh refund with 9 per cent interest
Commission held that Amazon cannot shelter behind its marketplace role and an OTP delivery record where the delivered parcel held e-waste instead of a laptop worth ₹1,29,990.
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NHRC advisory on women’s safety at workplaces and public spaces: eight areas for action, Action Taken Reports due in two months
National Human Rights Commission has issued an advisory on women’s safety at workplaces and public spaces, urging Union Ministries, the Railway Board, and States and Union Territories to implement its recommendations and submit Action Taken Reports within two months.
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Calcutta High Court restrains circulation of Adani defamation video titled “How Modi and Adani Stole India – The Friendship Files”
A suit was filed alleging that the video, uploaded on 9 October 2026 on the YouTube channel “Bcubed (Breaking Boundaries with Sabeer Bhatia)” in collaboration with “Shadow Citizens”, and subsequently posted on X, contained false and defamatory imputations against the company and the Adani Group.
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AIAC Asia ADR Week 2026 concludes with CIPAA debate and closing ceremony emphasising collaboration and future growth
AIAC Asia ADR Week 2026 concluded with a discussion on the evolving scope of CIPAA adjudication, examining key rulings in View Esteem and Anas Construction and their implications for jurisdiction, natural justice and procedural fairness.
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Madras HC bows down to mother’s “painful” decision; permits termination of 31-week pregnancy after detecting serious foetal brain abnormalities
Madras High Court quashed the Medical Board’s refusal to permit termination of a 31-week pregnancy after detecting agenesis of the corpus callosum and bilateral ventriculomegaly.
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