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CAM also advised on and drafted a power purchase agreement to be entered into between the Borrower and Evonith Value Steel Limited and Evonith Metallics Limited (as the Sponsors).
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Supreme Court held that once money is staked on an uncertain outcome, the nature of the underlying game becomes irrelevant and the activity constitutes betting and gambling.
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At IAC Eurasian Arbitration Week 2026, renowned international arbitrator and mediator Joe Tirado shares why negotiated settlements often provide more practical, efficient,
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Delhi High Court directed the Deputy Commissioner of Police to inquire into the circumstances in which the investigating officer sought permission to search and arrest an accused despite the subsistence of interim protection from arrest in an anticipatory bail matter.
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The Tripura High Court quashed the Inspector General of Prisons’ communication and directed reconsideration within three months.
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In a student-oriented panel discussion at the IAC Eurasia Arbitration Week 2026, academics explored the future of ADR education, emphasizing the role of experiential learning, legal clinics, AI, behavioural science, and institutional collaboration in preparing globally competitive lawyers.
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The conference seeks to examine the evolving discourse on disability rights through a rights-based lens, drawing upon constitutional principles, the UN Convention on the Rights of Persons with Disabilities (UNCRPD), 2006, and the Rights of Persons with Disabilities Act, 2016.
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After the High Court upheld the grant of bail to Sonam Raghuvanshi on 29 June 2026, the State of Meghalaya approached the Supreme Court on 1 July 2026 challenging the order. The matter was first heard on 3 July 2026 and has been listed for further hearing on 9 July 2026.
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The case arose from a homelessness application made by a disabled applicant who was assessed as requiring accommodation within the London Borough of Lambeth or near his treating hospital. After being placed in out-of-borough temporary accommodation for a prolonged period, he brought proceedings alleging breach of the duty to make reasonable adjustments under the Equality Act, 2010.
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How do soft law, modern arbitration legislation and supportive courts influence cross-border dispute resolution? A Day 3 panel at IAC Eurasia Arbitration Week 2026 examined the evolving legal and institutional framework shaping international arbitration across Eurasia.
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A comprehensive roundup of June 2026’s regulatory highlights, featuring central policy reforms, judicial innovation, and notable state-level legislative updates.
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In a writ petition challenging an order of the District Consumer Disputes Redressal Commission directing payment of balance gratuity to a retired employee, the Court held that disputes relating to gratuity and other service benefits arise out of an employer-employee relationship and do not give rise to a consumer dispute under the Consumer Protection Act, 2019.
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Delhi High Court ruled that an earning husband is entitled to claim compensation under the head of loss of dependency for the death of his earning wife, holding that dependency extends to the deceased spouse’s contribution to the household corpus and is not negated merely because the surviving spouse is also earning.
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Leading arbitration practitioners at Eurasian Arbitration Week 2026 explored practical strategies for enforcing arbitral awards, discussing Kazakhstan’s evolving arbitration framework, the AIFC Court, sanctions, judicial predictability and the growing importance of enforcement planning in cross-border disputes.
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The High Court held that the constitutional conscience of the Court favours the child’s right to identity over an alleged father’s concern for reputation. Social embarrassment of adults may yield where necessary; the rights of innocent children cannot be sacrificed merely to avoid discomfort.
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After an extensive career as an advocate and an equally extensive judicial career including the Supreme Court of India, Justice Ashok Bhushan took over as Chairman of NCLAT in 2021.
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The Jharkhand High Court reinforces the principle that government departments are not entitled to special indulgence in limitation matters. Courts must protect private litigants from perpetual litigation caused by bureaucratic delays. The ruling sends a strong message that administrative lethargy cannot override statutory limitation periods.
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Can your lawyer deduct unpaid legal fees from your compensation? The Delhi High Court recently clarified that agreed professional fees may
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