2026 | Page 85 of 196

AI pilots to firm-wide capability LegalTechTalk 2026

‘Don’t think of it as a technology problem’: LegalTechTalk 2026 closing panel explores how law firms can move from AI pilots to firm-wide capability

Law firm leaders, innovation executives and legal technology experts at LegalTechTalk 2026 discussed leadership, culture, talent development, data strategy and the future of the billable hour, concluding that the biggest barriers to AI transformation are no longer technological and that lasting success will depend on firms’ ability to embrace experimentation, develop future-ready lawyers and rethink traditional models of legal practice.

relieving letter in airline service bond

Case Briefs High Courts

Relieving letter is consequential upon acceptance of resignation; employer justified in withholding it where resignation is in breach of service bond: Bombay HC

Bombay High Court, in a petition concerning enforcement of a service bond and issuance of a relieving letter to an aircraft technician trained under an airline arrangement, held that the Industrial Court’s interim order was unsustainable, emphasising that resignation in breach of the bond cannot compel the employer to issue such documents.

Eurasia Arbitration Week Events & Collaborations International

Global Arbitration Leaders Set to Gather in Astana for IAC Eurasia Arbitration Week 2026 – A Must-Attend Event in International Dispute Resolution

The IAC Eurasia Arbitration Week 2026 returns to Astana as one of the most influential global platforms for arbitration and dispute resolution, bringing together leading arbitrators, judges, in-house counsel, policymakers, and academics from across jurisdictions. Hosted by the International Arbitration Centre, EAW26 continues to strengthen Eurasia’s position as a key hub for international arbitration through high-level dialogue, training, and cross-border collaboration.

Law Firms News News

CAM advises State Bank of India and Bank of Baroda in relation to setting up of The Indian Digital Payment Intelligence Corporation under Companies Act, 2013

CAM’s role spanned the full lifecycle of the incorporation and managed the full suite of corporate actions required to bring IDPIC into legal existence. CAM has also been retained by IDPIC to advise and assist on its operationalization, and providing ongoing legal and regulatory counsel as IDPIC moves towards becoming a fully functional national payments fraud intelligence body.

WATCH NOW

AI, Data Privacy and Regulation: Why India Needs an Open-Minded Approach to Governing Artificial Intelligence

Sajan Poovayya discusses the complex relationship between AI, data privacy and regulation in India, explaining why enabling laws and sector-specific regulation are

Case Briefs Foreign Courts

What Happens When a Manufacturing Unit Shifts into a Residential Area? Lahore HC Examines Environmental and Safety Concerns

“Commercial convenience or private economic interest cannot prevail over residents’ rights to health, safety, peaceful enjoyment of their homes and a clean and sustainable environment.”

GC-led innovation stalls barriers LegalTechTalk London 2026

Events & Collaborations International LegalTechTalk

General Counsel Must Overcome Human and Organisational Barriers to Drive Legal Innovation: Industry Leaders at LegalTechTalk 2026

At LegalTechTalk London 2026, leading general counsel and legal technology experts examined why legal innovation initiatives often stall despite growing investment in AI. The discussion highlighted how leadership, organisational culture, stakeholder buy-in, and human judgement remain critical to successful transformation in an increasingly technology-driven legal landscape.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Sale of Non-BIS Certified Toys on Snapdeal an Unfair Trade Practice; CCPA Penalises Stallion Trading Company under Consumer Protection Act

The Central Consumer Protection Authority in exercise of its powers under the Consumer Protection Act, 2019, took suo motu cognizance against Stallion Trading Company for sale of Toys on Snapdeal (an E-Commerce platform) which allegedly do not conform to BIS standards as made mandatory under Toys (Quality Control) Order, 2020

Court Fees Act Reforms Under Jan Vishwas

Legislation Updates Notifications

Jan Vishwas (Amendment of Provisions) Act, 2026: Administrative Penalty Regime for Stamp Sale Violations under the Court Fees Act

With effect from 8 July 2026, the Jan Vishwas reforms to the Court Fees Act, 1870 replace criminal penalties for stamp-related violations with civil penalties and establish administrative adjudication and appeal mechanisms.

Law Firms News News

Cyril Amarchand Mangaldas acts as legal counsel to ReNew Green Energy Solutions and ReNew Power Private Ltd.

ReNew Green operates one of India’s largest clean energy portfolios for businesses, with approximately 2.5 GW of committed capacity across multiple states. The investment will also strengthen its position in delivering sustainable energy solutions and expanding its footprint in India’s renewable energy sector.

court facilities women advocates young lawyers fund Supreme Court PIL

Case Briefs Supreme Court

Lack of proper Ladies’ Bar Rooms a constitutional concern; Supreme Court suggests Young Lawyers’ Professional Assistance Fund to prevent brain drain from the Bar

The PIL highlighted the widespread absence of properly equipped Ladies’ Bar Rooms and essential amenities in High Courts, District Courts, Taluka Courts, Tribunals, Revenue Courts, and Commissions across the country.

Case Briefs High Courts

Pharmacies Can Sell Below MRP But Cannot Display Vague Discount Boards; Drugs Controller’s Licensing Condition Upheld: Kerala High Court

The Court viewed that the power of the licensing authority to stipulate certain conditions while submitting applications for the grant of a licence cannot be said to be arbitrary or warranting an interference by this Court.

DAWN Scheme 2025 webinar University of Lucknow

Conference/Seminars/Lectures Law School News

University of Lucknow | Webinar on DAWN Scheme, 2025: Observance of International Day Against Drug Abuse & Illicit Trafficking

The University of Lucknow, Lucknow is organizing a webinar on the occasion of the International Day Against Drug Abuse and Illicit Trafficking. Scheduled for 26th June 2026 at 5:00 P.M. onwards in online mode, the webinar aims to bring together students, academicians, and experts to promote awareness, dialogue, and collective action towards a drug-free society.

hysterectomy parens patriae intellectual disability India

Case Briefs High Courts

Karnataka High Court permits Total Abdominal Hysterectomy of 23-year-old woman with severe intellectual disability, citing her welfare and best interests

“Disability, by itself, can never constitute a ground either to authorise the removal of a reproductive organ or to deprive a person of reproductive autonomy. Any such approach would be inconsistent with the constitutional guarantees recognised by the Supreme Court and with the dignity accorded to persons with disabilities under the Constitution and the statutory framework governing their rights.”

What Metrics are GCs Using to Evaluate Outside Counsel at Legal Tech Talk 2026

Events & Collaborations International LegalTechTalk

What Metrics are GCs Using to Evaluate Outside Counsel?: LegalTechTalk 2026 Panel on Trust, Communication, AI and Value in Law Firm Relationships

How do in-house legal teams assess outside counsel beyond legal expertise alone? At LegalTechTalk 2026, Mori Kabiri, Olga Dmytriyeva and Aminata Ba explored the role of communication, trust, transparency, AI usage, pricing and business understanding in shaping successful relationships between clients and law firms.

Case Briefs High Courts

Advocate Entitled to Agreed Professional Fees Adjustable Against Compensation Amount: Delhi HC Dismisses Client’s Appeal on Failure to Prove Payment

The Court also acknowledged that the advocate’s conduct was improper in retaining the entire amount of Rs.60,000/- received on behalf of the client.

Law Firms News News

Shardul Amarchand Mangaldas Advises Krishna Institute of Medical Sciences Ltd. on its ₹1,500 Crore Qualified Institutions Placement

The QIP comprised participation from a diverse set of institutional investors, including the International Finance Corporation (IFC), as well as leading mutual funds and insurance companies such as HSBC Mutual Fund, Edelweiss Mutual Fund, Axis Mutual Fund, ICICI Prudential Life Insurance, HDFC Life Insurance and Kotak Mahindra Life Insurance.

Case Briefs High Courts

Treating Employment Bond Amount as Debt Without Establishing Actual Loss Impermissible under Section 138 NI Act; Employee Acquitted in Cheque Dishonour case: Bengaluru Sessions Court

Any dispute arises in respect of liquidated damages, it should be reasonable. A party to contract violated a terms or conditions, he is liable to pay actual damages or loss caused to other party.

SCC Times Newsflash WATCH NOW

Right to Walk on Footpath is a Fundamental Right: Supreme Court

In a landmark ruling, the Supreme Court of India has held that the right to walk safely is a part of Article

Know thy Judge

Know Thy Newly Appointed Supreme Court Judge, Justice Sheel Nagu

Justice Sheel Nagu’s elevation to the Supreme Court on 2 June 2026 marks a significant milestone in an illustrious legal and judicial journey spanning nearly four decades.