Bringing you the Best Analytical Legal News
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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A party that initially chose a retired Judge as sole arbitrator cannot later insist that only a technical expert can adjudicate because the dispute is factual in nature — the Kerala High Court directed the KHHAC to nominate a former Judge as presiding arbitrator, leaving it open to the tribunal to seek expert assistance on technical issues.
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With several petitions concerning rectification of the Register of Members pending before it, the Lahore High Court has directed Securities and Exchange Commission of Pakistan to explain how membership records are created, maintained, altered, and rectified under the Companies Act, 2017.
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Cyril Amarchand Mangaldas advised Indian Bank in connection with a lease rental discounting facility of up to INR 300 crore extended to Ambale Industrial and Logistics Parks Private Limited, a Welspun group entity.
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“Survival is about getting started”: Legal leaders discuss the skills law firms need to thrive in an AI-driven future at LegalTechTalk 2026
As artificial intelligence reshapes legal practice, industry leaders at LegalTechTalk 2026 examined why commercial awareness, adaptability, client-centricity, and sound judgement may prove just as important as technological proficiency for the future of law firms.
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The Court held that the candidates included in the revised list of 226 candidates acquired no vested right and must participate in the fresh selection process.
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‘The breakthrough is not AI giving information, but AI giving insights’: Legal leaders discuss how judgment can be embedded into technology at LegalTechTalk 2026
The legal industry is moving from information to intelligence, a shift examined in the session “From Information to Intelligence: How Law Firms Embed Legal Judgment in Technology” at LegalTechTalk 2026, where speakers highlighted AI’s role in scaling expertise while keeping human judgment at the centre of legal decision-making.
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The Bombay High Court granted leave to enable institution of a suit seeking protection against alleged infringement of Preity Zinta’s personality rights, copyright and reputation through AI-generated deepfakes, manipulated images, chatbot personas and other digital content disseminated online.
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SAM advised SolarSquare on all legal aspects of the transaction, including the drafting, negotiation and finalisation of the share subscription agreement, shareholders’ agreement, share purchase agreements, founders’ employment agreements and other ancillary transaction documents. The Firm also conducted the vendor legal due diligence for the transaction.
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How to Become a Tech-Powered General Counsel: LegalTechTalk 2026 Panel Explores Legal Transformation, AI and Business Strategy
At LegalTechTalk 2026, industry leaders discussed the distinction between legal transformation and business transformation, why technology acquisition alone does not constitute change, and how General Counsel can shape business decisions rather than simply respond to them.
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The High Court held Clause 6.7 of the KERC Captive Verification Procedure introducing a dynamic “Unitary Qualifying Ratio” based on actual consumption contrary to Rule 3 Electricity Rules, 2005 and the proportionality benchmark laid down by the Supreme Court in Dakshin Gujarat Vij Co. Ltd. v. Gayatri Shakti Paper and Board Ltd..
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The Ministry of Power has approved standardized timelines for ISTS projects to improve planning, coordination, and timely execution across India’s transmission network.
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Supreme Court clarified that compassionate appointment and compassionate financial assistance are distinct benefits under the Haryana Compassionate Assistance Rules, 2019, and held that Rule 23(1) cannot be invoked to defer a claim for compassionate appointment during the pendency of criminal proceedings.
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NLU Jodhpur announces the 8th edition of NH-65, its biennial cultural and literary fest, inviting institutions across India to participate from 1—4 October 2026.
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Ministry of Women and Child Development has launched SHe-Box 2.0 to strengthen digital redressal mechanisms and promote safe, inclusive workplaces for women.
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‘AI is eliminating administrative legal work, not lawyers’: Experts discuss AI’s role in rewiring the in-house legal function at LegalTechTalk 2026
The session “The New Legal Stack: How AI Is Rewiring the In-House Legal Function” at LegalTechTalk 2026 highlighted that while AI is transforming research, workflows, compliance, and contract management, leaders from Airbnb and Wordsmith stressed that human judgment remains essential for complex legal strategy, negotiation, and decision-making.
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The Court held that landowners are entitled to compensation for land acquired for a service road in a National Highway widening project and directed payment of the compensation amount, holding the denial of compensation for such land to be arbitrary.
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Sri Krishna Jubilee Law College, Muzaffarpur invites participation in its Two-Day National Seminar on women’s rights, justice, legal reforms and social change in India.
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What NASA’s greatest disasters teach law firms about innovation: John Saiz’s keynote at LegalTechTalk 2026
LegalTechTalk 2026 opens with Bradley Collins on why transformation is about people, not technology and John Saiz on what NASA’s greatest disasters teach us about building cultures that can actually innovate.
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“The religious character of the “disputed area” of Bhojshala Complex and Kamal Maula Mosque was held to be a Temple of Goddess Vagdevi (Saraswati) in the light of provisions of Ancient Monuments and Archaeological Sites and Remains Act, 1958 and Places of Worship (Special Provisions) Act, 1991.”
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