2026 | Page 87 of 196

Electro-Homeopathy Regulated Under Medical Practitioners’ Statutes; Registration Mandatory: Kerala HC

The Court observed that a citizen cannot claim an unrestricted right to engage in any activity merely because it is not expressly prohibited by law; Constitutional freedoms must be balanced against societal interests and corresponding civic obligations.

Law Firms News News

Cyril Amarchand Mangaldas advises Jio Platforms Ltd. on its proposed IPO

Cyril Amarchand Mangaldas is advising Jio Platforms Ltd. on its proposed initial public offering, acting as legal counsel on one of India’s significant anticipated capital markets transactions.

Case Briefs High Courts

Delhi High Court: Acceptance of Pagri Does Not Render Tenancy Perpetual or Confer Ownership Rights on Tenant

Delhi High Court held that acceptance of pagri does not make a tenancy perpetual or confer ownership rights on a tenant. Upholding an eviction decree, the Court held that filing of the suit itself amounted to notice of termination and found the Delhi Rent Control Act inapplicable to the premises.

Experts Corner Fox & Mandal

Reinforcing Separate Legal Personality of AN LLP — Avoiding Claims by Partners Over Assets of the LLP

by Kunal Mimani* and Shubhang Tandon**

Section 16(1)(a) company name rectification

Case Briefs Tribunals/Commissions/Regulatory Bodies

MCA Holds No Trade Mark Needed to Seek Company Name Rectification under Section 16(1)(a) of Companies Act

The Regional Director, Ministry of Corporate Affairs, held that the absence of a registered trade mark does not bar an existing company from seeking rectification of a later company’s identical or deceptively similar name under Section 16(1)(a), Companies Act, 2013, and directed the respondent company to change its name within 3 months.

Law Firms News News

CAM welcomes Ankita Kumar as Partner in its Corporate Practice focusing on Aviation, Aerospace and Defence sectors

Ankita graduated from NALSAR, Hyderabad in 2008. She has been named as a ‘Notable Practitioner’ for Aviation in AsiaLaw 2025 rankings.

Child Welfare in Cross-Border Visitation

Case Briefs High Courts

Immigration Uncertainty During H-1B Visa Transition a Genuine Child Welfare Concern; Delhi HC Allows Father to Exercise Vacation Custody in USA Without Bringing Child to India

The Court asserted that since the respondent-father had already travelled to USA, he could spend time with the child there and to give priority to the minor child, he could extend his stay in USA by working remotely from there.

Events & Collaborations LegalTechTalk

AI in the Courtroom: Answering why human judgment remains the cornerstone of legal innovation at LegalTechTalk 2026

In the session titled “AI in Courtroom”, Ms. Mona Datt and Ms. Caoimhe Powell discussed the journey of AI in Law from skepticism to curiosity, keeping humans in the loop, transparency and disclosures, analyzing risk levels, and much more. The panel underscored that AI can accelerate legal work, but justice itself continues to depend upon human responsibility, critical reasoning, and professional accountability.

Interviews

Real learning begins when you step into practice: In Conversation with Mr. Himanshu Goswami

Interviewee: Himanshu Goswami¹
Interviewed by Neha²

Absolute liability of electricity company for electrocution death

Case Briefs High Courts

Electricity company cannot shift blame to deceased victim; absolute liability for electrocution is non-delegable: Gujarat HC upholds ₹9.4 lakh compensation

Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to

SCC Dialogues WATCH NOW

From Beirut to the Global Arbitration Stage | The Zeina Obeid Story

Zeina Obeid shares her insights on international arbitration, legal leadership, emerging trends, and the future of cross-border dispute resolution in an exclusive conversation with SCC Times.

fast-track mergers and tax attribute problem

Op Eds OP. ED.

Expanding the Door, Narrowing the Gate: Fast-Track Mergers and the Tax Attribute Problem

by Tanmay Satvik*

Events & Collaborations International LegalTechTalk

‘Everybody will use AI, how do you remain relevant?’: LegalTechTalk 2026 panel explores legal design, legal engineering and the future of legal services

Legal engineers building products, lawyers experimenting with AI-powered tools, and firms rethinking billable hours and service delivery all featured in the LegalTechTalk 2026 discussion, which agreed that technology alone will not define the future of legal services, with competitive advantage instead coming from legal design, client-centric innovation and the ability to create value beyond traditional legal work.

Cases Reported SCC Weekly

2026 SCC Vol. 5 Part 1: Key Supreme Court Cases on Arbitration, Constitution, IBC, Consumer Protection, & more

Explore the latest Supreme Court Cases in 2026 SCC Vol. 5 Part 1 on conciliation awards, recording evidence, real estate projects, and more.

khaitan-co-jio-platforms-draft-red-herring-prospectus

Law Firms News News

Khaitan & Co acts as legal counsel to book-running lead managers in connection with Jio Platforms’ draft red herring prospectus

This is expected to be largest IPO in the history of Indian Capital Markets. The Company’s subsidiary Reliance Jio Infocomm is the largest digital connectivity player in India. Investors in the Company include Meta, Google, ADIA, TPG and Mubadala.

Lawyers of the future AI LegalTechTalk 2026

Events & Collaborations LegalTechTalk

How to build and empower lawyers of the future: Legal leaders discuss AI, leadership, courage and the future of legal practice at LegalTechTalk 2026

The session “How to Build and Empower Lawyers of the Future” at LegalTechTalk 2026 highlighted that while artificial intelligence is transforming legal research, drafting and routine legal work, industry leaders stressed that judgment, critical thinking, courage and human relationships will remain central to the future of legal practice.

arbitration clause consumer forum jurisdiction

Case Briefs Supreme Court

Arbitration clause cannot override consumer forum’s jurisdiction; Statutory remedy under Consumer Protection Act remains intact: Supreme Court

Supreme Court: In a civil appeal arising from a dispute concerning delayed delivery of a residential flat, the Division Bench of Vikram

30-day notice period under Special Marriage Act

Case Briefs High Courts

Can the 30-day notice period under the Special Marriage Act be waived? Delhi HC answers

Delhi High Court ruled that the mandatory 30-day notice period under the Special Marriage Act cannot be relaxed merely because one of the parties is required to join employment abroad, emphasising that courts cannot bypass express statutory requirements.

Events & Collaborations International LegalTechTalk

“After the algorithm: Who is liable when AI acts?”: Victoria Albrecht explores AI accountability and legal liability at Legal Tech Talk 2026

At Legal Tech Talk 2026, Ms. Victoria Albrecht examined the accountability challenges arising from autonomous AI systems, discussing questions of personhood, liability, governance, human oversight, attribution frameworks, and AI literacy in legal practice.

Case Briefs Supreme Court

5-year-old’s tragic death leads Supreme Court to declare the right to walk on safe footpaths a fundamental right

In a judgment arising from a five-year-old child run over by a tanker while walking to school, the Supreme Court declared that Urban Development Authorities, Municipal Corporations and Panchayats bear an enforceable duty to provide pedestrian infrastructure, with remedies independent of the Motor Vehicles Act.