Bringing you the Best Analytical Legal News
NHRC has taken suo motu cognizance of media reports alleging abuse of toddlers at a Bengaluru IT company creche and has sought a detailed report from the Karnataka Chief Secretary and DGP within two weeks
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The session explored both the remarkable institutional developments taking place across Central Asia and the broader global movement towards modernising investment treaties through balanced treaty drafting, stronger procedural safeguards, and greater emphasis on dispute prevention.
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From recent IBC amendments to evolving merger control and competition law enforcement, the roundtable examined the legal and regulatory developments shaping India’s commercial landscape and their implications for businesses and investors.
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“Section 242 casts a higher threshold on the petitioner to demonstrate that the affairs of the Company are being conducted in a manner oppressive to any member or prejudicial to the interests of the Company, or that circumstances exist warranting its winding up on just and equitable considerations.”
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The panel examined the evolving role of artificial intelligence in arbitration, discussing its practical applications, ethical boundaries and the principles that should guide its responsible use.
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The Court held that while prosecuting offences arising out of the alleged sale or use of Chinese manjha, a Magistrate must record reasons demonstrating application of mind before taking cognizance and issuing summons.
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Explore the latest Cases reported in SCC’s High Court Cases (HCC) shaping Service and Labour Laws which covers pension recovery, withholding of pension, abandonment of service, pay fixation, employees’ compensation, voluntary retirement, recruitment of persons with disabilities.
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If there is neither acquisition of the land nor initiation of revision proceedings within the prescribed period of 10 years, and despite service of the statutory notice the authority fails to acquire the land or commence acquisition proceedings within 6 months, the reservation is deemed to have lapsed by operation of law.
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The proceeds of the QIP are proposed to be utilized towards re-payment and /or prepayment of certain outstanding borrowings of the Company and certain of its subsidiaries, and general corporate purposes.
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The Madhya Pradesh High Court gives interim relief to petitioners accused of cattle slaughtering, by staying the operation and effect of the administrative notice issued to dispossess the petitioners of their houses.
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CAM advised Adani Ports and Special Economic Zone Ltd. on the strategic investment by Mundi Ltd., a subsidiary of Terminal Investment Ltd., in a significant infrastructure transaction.
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Prof. Loukas Mistelis traced the evolution of the Queen Mary International Arbitration Survey over the past two decades, highlighting arbitration’s continued dominance in cross-border disputes, Asia’s growing influence, user expectations, and the transformative role of artificial intelligence.
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The Court held that NSEI would qualify as a “public authority” not only under the second part, but also under the first part of Section 2(h), RTI Act.
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by Rahul M. Shankhar* and V. Soorya Shrinivas**
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Supreme Court held that reliance on non-existent, AI-generated or hallucinated judicial precedents vitiates adjudication, rendering the decision void in law and warranting its setting aside.
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The Commission issues notices to the state Chief Secretary and DGP, calling for a detailed report on the matter within two weeks
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The Court observed ITRs are statutory documents when it comes to assessing one’s income, for the purposes of compensation under the MV Act. Hence, it issued the Guidelines for annual income assessment after effectively making a bifurcation between salaried individuals and self-employed individuals.
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Lawrence Teh highlighted the importance of institutional trust, judicial restraint, and cultural understanding in international arbitration, while encouraging Kazakhstan to build an arbitral identity rooted in its own strengths rather than replicating existing models.
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The issuance comprises two tranches: (i) USD 500 million of 6.875% Additional Tier 1 capital notes perpetual in nature; and (ii) USD 300 million of 5.348% senior unsecured fixed-rate notes. The bonds are listed on the Global Securities Market of India International Exchange (IFSC) Limited; and the Debt Securities Market of NSE IFSC Limited.
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The Ministry of Labour and Employment has notified the Employees’ Deposit-Linked Insurance (EDLI) Scheme, 2026, replacing the Employees’ Deposit-Linked Insurance Scheme, 1976 and strengthening the statutory deposit-linked insurance framework for employees covered under the Employees’ Provident Fund (EPF)
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