Bringing you the Best Analytical Legal News
The National Commission for Women, Maharashtra State Commission for Women and TISS Mumbai organised a consultation on reviewing state-specific laws, focusing on women’s property rights, workplace safety and access to justice.
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SEBI has amended Regulation 62-A of the SEBI (Listing Obligations and Disclosure Requirements) Regulations, 2015, simplifying the mandatory listing requirement by restricting it to debt securities issued after a listed entity’s debt securities have been listed on a stock exchange.
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BITS Pilani, Goa Campus, in collaboration with the Moot Court Society of NLU Delhi, invites law students to participate in the Lex Omnia Moot Court Competition 2026, scheduled for 23—25 October in Goa.
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Madras High Court held that exploiting familial bonds and emotions to influence voters could not, by itself, amount to undue influence, as it did not overpower adults’ free will. The Court observed that adults who chose to vote a particular way in response to their children’s demands were exercising their own volition
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A bail court does not weigh evidence or defences such as language of disclosure statements, held the Division Bench.
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Experts examined the intersection of trademark rights, domain-name disputes and procedural fairness, drawing on the Cinderella example and the Del Monte and Coach disputes at AIAC Asia ADR Week 2026, to explore how competing claims are assessed under evolving internet governance rules.
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The GPRA (Amendment) Rules, 2026, primarily seek to strengthen compliance with allotment deadlines, clarify the consequences of default, and revise the timelines governing offers of alternative accommodation and the accrual of licence-fee liability.
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Fox & Mandal advised the Company on legal due diligence and drafting of the Offer Document in connection with the proposed IPO.
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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The Court looked at what a financial creditor must show to prove “default under Section 7 of the IBC”, and what kind of documents the adjudicating authority can rely on to be satisfied that default has occurred.
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Fox & Mandal advised on deal structuring, legal due diligence, incentive plan structuring, transaction documentation and negotiations through to closing.
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Watch Law Made Easy by SCC Times new episode which examines the legal framework under the Bharatiya Nyaya Sanhita, 2023, the Protection
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Delhi High Court restrained the use of ACNE SCAR, ACNE+SCAR and ACNESCAR, holding them prima facie deceptively similar to Mankind’s registered ACNESTAR trademark, and directed the recall of existing stock within two months
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NCLT Mumbai found the Istisna and Wakala arrangement financial, and the claimed goods could not be found.
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The panellists examined how shared risk allocation, early-warning mechanisms, transparency and joint decision-making can help prevent construction disputes, improve project delivery and manage disagreements before they escalate into formal proceedings.
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The Jammu & Kashmir and Ladakh High Court dismissed a habeas corpus petition filed by the father of a major woman seeking her recovery, holding that where an adult woman voluntarily leaves her parental home, marries a person of her choice and resides with him out of her own free will and volition, no case of illegal or unlawful detention is made out.
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The interim orders were passed on two writ petitions filed on behalf of the clients challenging certain coercive actions initiated by National Highways Authority of India and Ministry of Road Transport and Highways with regard to an alleged incident on a National Highway section.
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On the final day of the Asia ADR Week 2026, experts examined emerging construction disputes involving energy-transition projects, cross-border power infrastructure and data centres, focusing on contractual risk allocation, dispute avoidance, FIDIC procedures and the 2026 AIAC Arbitration Rules.
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Supreme Court holds that conversion to Islam does not automatically confer membership of a notified Backward Class Muslim community, and upholds the quashing of the Tamil Nadu Government Order facilitating such community certificates.
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