Better Possessory Title
Case BriefsHigh Courts

Deciding a second appeal arising from a long-standing dispute over a JJ Colony property, the Court upheld a decree for possession in favour of the respondent, observing that while the respondent successfully traced her rights to the original allottee through documentary evidence, the appellant failed to substantiate her competing claim with any credible material.

Continue reading
litigation AI access to justice wellbeing LegalTechTalk 2026
Events & CollaborationsInternationalLegalTechTalk

The panel brought together perspectives from social impact litigation, litigation support services and legal leadership to discuss contemporary developments in litigation. The speakers reflected on technology’s growing role in litigation practice, questions of accessibility and inequality in the use of AI tools, and the importance of wellbeing, leadership and organisational culture within legal teams.

Continue reading
NLU Jodhpur MoU with Ministry of Housing and Urban Affairs
AchievementsLaw School News

NLU Jodhpur and the Ministry of Housing and Urban Affairs have signed an MoU to establish a Centre for Research in Land & Housing: Law, Policy & Governance.

Continue reading
no surrender of tenancy without agreement
Case BriefsHigh Courts

The Court held that tenancy cannot be said to have been surrendered in absence of a decree of eviction or a valid agreement evidencing surrender, and that temporary handing over of premises for a limited purpose does not extinguish tenancy rights, particularly when rent continued to be paid and accepted.

Continue reading
NextGen Invent Corporation acquisition by Straive
Law Firms NewsNews

The deal marks a strategic addition to Straive’s capabilities in the rapidly evolving Data & AI ecosystem and strengthens its ability to deliver enterprise AI solutions across global markets.

Continue reading
AI Adoption LegalTechTalk 2026
Events & CollaborationsInternationalLegalTechTalk

In a panel discussion titled “How to Make Smart Tech Strategy Choices in 2026 and Beyond” at LegalTechTalk 2026, the panellists explained that successful legal technology strategies are built not on the latest tools but on a careful understanding of people, processes, governance, and long-term organizational goals.

Continue reading
Justice Prasanna B. Varale
Know thy Judge

Justice Prasanna Bhalachandra Varale’s journey from the small town of Nippani to the Supreme Court of India is a story of dedication, perseverance, and legal brilliance.

Continue reading
CAM acts as lenders' legal counsel to International Finance Corporation and India Infrastructure Finance Company Ltd.
Law Firms NewsNews

Cyril Amarchand Mangaldas acted as lenders’ legal counsel to International Finance Corporation (IFC) and India Infrastructure Finance Company Ltd. (IIFCL), advising on a significant financing transaction.

Continue reading
HC cannot substitute injunction with compensation
Case BriefsSupreme Court

Supreme Court held that a High Court cannot substitute a decree of mandatory injunction with monetary compensation in a second appeal when such relief was neither sought nor consented to by the plaintiff.

Continue reading
shared autorickshaw workplace posh act
Case BriefsHigh Courts

Bombay High Court considered the scope of “workplace” under the POSH Act in relation to an incident allegedly occurring during a shared autorickshaw commute to work.

Continue reading
Craftsman Automation ₹2000 Crore QIP
Law Firms NewsNews

This transaction represents the Company’s third significant capital markets fundraising exercise, following its initial public offering in 2021 and an earlier QIP in 2024, underscoring continued investor confidence in the Company’s business and growth strategy.

Continue reading
CCPA Penalises Misleading 100% Claims
Legislation UpdatesNotifications

CCPA has penalised Storia Foods and Mrs. Bectors with a ₹1 lakh fine each for misleading “100%” advertising, reinforcing that absolute claims must be truthful, verifiable, and consumer-centric.

Continue reading
CAM advises BNP Paribas and J.P. Morgan
Law Firms NewsNews

The Seller has sold 4,248,184 equity shares of the Company (approx. 7.00% of the equity share capital of the Company) for an aggregate consideration of INR 9,347.43 million on June 17, 2026.

Continue reading
Wrongful Termination in India
Law Made EasyWATCH NOW

Can your employer fire you without hearing your side? What rights do employees have during termination? In this episode of *Law Made

Continue reading
motor accident claim compensation loss of consortium
Case BriefsHigh Courts

The Court allowed the motor accidents appeal and enhanced the compensation in a motor accident claim, by awarding 40 per cent additional income towards future prospects and ₹40000 to each claimant under the head of loss of consortium.

Continue reading
CAM advises NSE on proposed IPO
Law Firms NewsNews

Cyril Amarchand Mangaldas is advising the National Stock Exchange of India Limited on its proposed IPO, involving an offer for sale by certain existing shareholders and one of India’s most significant capital markets transactions.

Continue reading
legal dilemma zone AI capital competition law firms 2026
Events & CollaborationsLegalTechTalk

From 400 to 1,000 generative AI products in twelve months, USD 4.28 billion in legal tech investment in 2025, and corporate legal AI adoption doubling from 24% to 52%, LegalTechnologyHub’s CEO argues that while law firms continue to report strong revenues, the structural forces reshaping the market are already in motion.

Continue reading
rejection of nomination papers
Case BriefsSupreme Court

INC candidate Meenakshi Natarajan’s Rajya Sabha nomination from Madhya Pradesh was rejected for non-disclosure of a pending criminal case in her Form 26 affidavit. The Supreme Court declined to examine the merits, holding that the constitutional bar under Article 329(b) admits no exception for cases involving manifest illegality.

Continue reading
Weekly Legal Developments India June 206
Legal RoundUpWeekly Roundup

A quick roundup to cover all the important legal developments and cases this week.

Continue reading
Justice Tapabrata Chakraborty Appointed as Acting Chief Justice of Calcutta High Court
Appointments & TransfersNews

The President of India has appointed Justice Tapabrata Chakraborty, Judge of the Calcutta High Court, to perform the duties of the office of the Chief Justice of the Calcutta High Court under Article 223 of the Constitution, consequent upon the retirement of Chief Justice Sujoy Paul on 20 June 2026.

Continue reading