Bringing you the Best Analytical Legal News
Khaitan & Co advised Vector Line Capital on its US$ 75 million investment in Tessolve Semiconductor Private Limited, a leading semiconductor engineering services company.
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A quick roundup to cover all the important legal developments and cases this week.
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The transaction required prior Government approval under the PN3 framework, which regulates foreign investment into India involving investors or beneficial owners from countries sharing a land border with India.
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The Himachal Pradesh High Court, in Shyam Veer v. State of H.P., 2026 SCC OnLine HP 5948, reiterated that penetration “to any
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The discussions examined statutory adjudication, enforcement of payment determinations, judicial intervention in construction disputes, and the use of building information modelling (BIM), online dispute resolution, and AI to improve efficiency, reduce costs and facilitate early settlement.
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Pro Bono Enviro is India’s oldest national moot court competition devoted exclusively to environmental law. It asks participants to take on the questions that will shape environmental law in the years ahead: clean air and water, forests, coastal ecosystems, climate and accountability for harm to the environment.
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The Court held that an exorbitant settlement demand, without an intentional threat or fear of injury, does not attract Section 385 IPC.
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Delhi High Court dismissed Japan Tobacco’s rectification petition, holding that mere trade mark registration cannot establish first ownership of copyright in an original artistic work under Section 17, Copyright Act.
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ESIC has notified ₹20,000 as the amount payable towards funeral expenses to eligible family members or other eligible claimants of a deceased insured person under the Code on Social Security, 2020.
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UWA will offer a number of undergraduate and postgraduate courses at its Mumbai and Chennai campuses, including AI, data science, IT, and business administration. It is expected that the campuses will become fully operational later this year.
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Madras High Court examined the validity of directions requiring packaged drinking water, sugar and salt to carry labels disclosing the possible presence of micro/nano plastics, amid concerns over scientific uncertainty, potential health risks and consumers’ right to make informed choices.
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The DPIIT-IPR Chair, Maharashtra National Law University, Nagpur, invites research papers for its Two-Day National Conference on “Emerging Frontiers of Intellectual Property Law in the Era of Technology, AI & Globalization,” to be held online on November 3—4, 2026. The conference will explore emerging issues in intellectual property law, technology, AI, and globalization. Last date for abstract submission: October 21, 2026.
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The Customs Tariff (Determination of Origin of Goods under the Free Trade Agreement between India and New Zealand) Rules, 2026 seek to facilitate bilateral trade while preventing misuse of tariff concessions.
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The Court noted that the applicant and the prosecutrix were in a love relationship for a few months prior to the date of the incident.
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Interviewee: Mehak Khanna1
Interviewed by Krishna Singh2
At the inauguration of the Ladakh Bench of the J&K and Ladakh High Court in Leh, the CJI highlights the importance of accessible justice, legal aid and technology in bridging geographical barriers.
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In a panel discussion at the AIAC Asia ADR Week 2026 on the topic “Code, Capital and Compliance: Resolving Disputes in Islamic Fintech”, the panellists delved into smart contracts, Sharia compliance, interim relief, third-party funding, FinTech products, and cross-border Islamic FinTech disputes.
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Khaitan & Co. advised Anarock Property Consultants Limited on its acquisition of a majority stake in DSP Design Associates Private Limited, with a multidisciplinary team handling legal due diligence across key practice areas.
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