Cyril Amarchand Mangaldas advises Accel on follow-on investment in FirstClub’s Series B round
FirstClub engages in the business of wholesale trading including sale of goods and merchandise through both online and offline channels.
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Karnataka Appoints Kunal Vajani and Omar Hoda as Additional Advocate Generals for Supreme Court
Karnataka Government has appointed Advocates Kunal Vajani and Omar Hoda as Additional Advocate Generals to represent the State before the Supreme Court.
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No stay on arbitral award means execution cannot be obstructed: Bombay HC directs HDIL promoter’s associate to disclose assets on oath
Meena Kumar Rohra, a close associate of HDIL promoter Rakesh Kumar Wadhawan, was directed to disclose her assets on oath within four weeks, with the injunction restraining her from disposing of assets continuing in force.
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‘Clients do not buy code, they buy courage’: Legal leaders at LegalTechTalk 2026 discuss how law firms are built from the ground up
From whether traditional partnerships remain fit for purpose, to AI-generated client instructions creating new liability risks and junior lawyers needing to reach judgment faster, the LegalTechTalk panel agreed that the firms which survive the next decade will be those that treat data as their most valuable asset and courage as their core product.
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Immigration and Foreigners (Amendment) Order, 2026: Key Changes in OCI Status, Permit Rules, and Protected Areas
MHA has notified the Immigration and Foreigners (Amendment) Order, 2026, redefining OCI status, easing permit rules, and revising protected areas in Rajasthan.
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NHRC takes suo motu cognizance of alleged illegal confinement of minor as adult inmate in Gautam Budh Nagar jail
Taking suo motu cognizance of media reports, NHRC has sought reports from U.P. authorities and ordered a spot inquiry into the alleged detention of a minor in an adult prison
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Shardul Amarchand Mangaldas & Co. advises Prosus on Series B Investment in Equal Identity Private Ltd.
Founded by Keshav Reddy, Equal AI started as a data-sharing and identity infrastructure company before entering the business of consumer AI systems in October, 2025. The Company’s AI caller assistant solution enables users to screen spam calls, identify callers, understand call intent and perform actions on behalf of users.
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“Garbage in, garbage out” still applies: Legal Tech Talk 2026 Panel discusses Tech Adoption and AI use in legal practice
At Legal Tech Talk 2026, Christel Aguila and Dan Hauck discussed practical approaches to technology adoption and AI in legal practice, focusing on solving client problems, selecting appropriate technology, and the role of structured information in supporting AI tools.
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Can a Murder Conviction Be Based on Confessional Statements Under S. 164 CrPC Recorded in Presence of Police Officer? Know What Gauhati HC Said
In the present case, the Gauhati High Court examined the validity of a murder conviction based primarily on confessional statements recorded under Section 164 CrPC and alleged extra-judicial confessions.
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Section 69-A, IT Act empowers platform-wide blocking: Delhi HC upholds temporary Telegram Ban as proportionate amid risk of fabricate leak claims in NEET-UG 2026
With 2.2 million candidates appearing in the re-examination and unlawful channels reappearing within minutes of every takedown, the Court held that narrower measures had been exhausted and that Telegram’s own CEO’s public admission of “backdating scams” and “hundreds of removed channels” constituted a concession that rendered the platform-wide block legally sustainable.
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POCSO | Kerala HC Upholds Madrassa Teacher’s Conviction for Aggravated Penetrative Sexual Assault on a Nine-Year-Old Boy
The Kerala High Court upheld the conviction of a Madrassa teacher for offences under the POCSO Act, IPC, and Juvenile Justice Act, holding that a child survivor’s reliable and consistent testimony can independently sustain a conviction.
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Forensic Audit of Project Accounts Permissible During CIRP; Rajasthan RERA Holds Section 14 IBC No Bar to Regulatory Inquiry
With expenditure claimed at 75—77% of project cost against actual physical progress of only 48.13%, the Authority ordered a limited forensic audit of the Avalon Royal Park project, distinguishing the RERA audit from IBC insolvency audit provisions and holding that the two frameworks can operate harmoniously without conflict.
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Marital Discord Cannot Penalise a Sister-in-Law Who Opened Her Home in Good Faith: Delhi HC Rejects Wife’s Shared Household Claim Over Sister-in-Law’s Property
Delhi High Court ruled that a daughter-in-law cannot continue occupying her sister-in-law’s property merely because she resided there with her husband. Once the husband’s permissive right ended, she had no independent right to remain in possession.
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“What are you trying to solve?”: Sarah Walton Provides Blueprint for Law Firms Seeking to Embrace AI at LegalTechTalk 2026
At LegalTechTalk 2026, Weightmans Managing Partner Sarah Walton delivered a direct message to the legal profession: the greatest risk from AI is not that firms use it — it is that they prohibit it without providing secure alternatives, driving lawyers to use publicly available tools like ChatGPT with client data they have no business feeding into them.
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Delhi HC: Binding Heads of Terms Gives Rise to Bona Fide Arbitral Claim; Issues of Specific Performance and Enforceability Left to Arbitral Tribunal
In a Section 9 plea under the Arbitration and Conciliation Act, 1996, the Court holds that the Heads of Terms constitutes a prima facie binding commercial arrangement warranting interim protection, leaving questions of enforceability and entitlement to specific performance to the arbitral tribunal.
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Supreme Court Recognises Homemakers’ Unpaid Work; Creates ‘Loss of Domestic Care’ Compensation Head
The Supreme Court has recognised homemakers as “Nation Builders” and introduced a new compensation head, “Loss of Domestic Care”, in motor accident
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From Form to Substance: Reinterpreting Electronic Evidence under Section 138-C, Customs Act, 1962
by Rachit Jain*, Harshdeep Khurana** and Dhanur Gupta***
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Investigation Wing Report Alone Insufficient to Sustain Section 147 Proceedings; Reassessment Beyond Four Years quashed; Deleted ₹5 Lakh Section 68 Addition: ITAT Mumbai
The Tribunal noted that where an assessment completed under Section 143(3) is sought to be reopened beyond four years, the Assessing Officer must record a specific finding that the assessee failed to disclose fully and truly all material facts.
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CAM advises Hygenco Green Energies Private Ltd. its $105 million capital raise from IFC, Siemens and Fullerton
The Company operates as a green molecules platform engaged in the production, processing, storage, supply, transport, distribution, and sale of hydrogen and its derivatives, along with related infrastructure business models including build-own-operate structures and associated environmental attribute services.
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