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The project is expected to advance India’s energy security objectives, while also reflecting the government’s broader push for infrastructure development in the region, making it a project of both economic and geopolitical strategic significance.
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At a panel discussion at the 4th ICA Conference on “Arbitrating Indo-UK Commercial Disputes”, the speakers agreed that while disputes may be inevitable in business, successful commercial ecosystems were defined not by the absence of disputes, but rather by avoiding them and if they arise, resolving them efficiently, fairly, and with minimal disruption to long-term relationships and commerce.
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Income-tax (Amendment) Ordinance, 2026 provides a tax exemption on interest income and capital gains from government securities for FIIs and BIS, to boost foreign investment and market liquidity, effective from 1 April 2026.
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Following the transaction, Arai Solutions has become a wholly owned subsidiary of IKS.
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The Court held that Rule 111, Delhi School Education Rules, 1973 grants the benefit of child care leave to an employee of a recognised private school, whether aided or unaided, at par with such employees working in a corresponding status in a government school.
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The distinction between initiation of a fresh ART cycle after crossing the statutory age threshold and continuation of an already commenced treatment involving existing cryopreserved embryos cannot be lost sight of.
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Interviewee: Sanjeev Kumar1
Interviewed by Tej Partap Singh Gill2 and Nupur Sanghi3
The Court held that the marriage was dead for all practical purposes, warranting to be nullified under Article 142 to grant a decree of divorce.
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Delhi High Court granted interim protection to actor Naga Chaitanya against the unauthorised use of his name, image, voice and likeness in deepfakes, AI-generated content, pornographic material and unauthorised merchandise.
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UK High Court observed that the Policy incorporates detailed guidance and a structured three-stage proportionality assessment to ensure that any interference with fundamental rights is properly justified.
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The transaction represents a significant cross-border collaboration between India and Israel in the automotive safety technology sector. The collaboration aims to accelerate the adoption of intelligent mobility and road safety solutions in India.
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The High Court held that where ordinary criminal law provides adequate remedies, the State cannot bypass judicial scrutiny and directly invoke preventive detention merely because the accused has secured bail or because prosecution under ordinary law may involve procedural rigours.
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Explore the key family law developments of May 2026, featuring significant decisions of the Supreme Court and various High Courts on maintenance, matrimonial rights, residence disputes, child marriage, guardianship, divorce, succession and child custody.
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The Ministry of Finance has more than doubled the interest rate applicable to the Senior Citizens Welfare Fund from 3.35% to 6.85% for FY 2025—26. The revision, notified on 8 June 2026, directly strengthens the fund’s capacity to support healthcare, financial security and livelihood initiatives for the elderly.
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If the AI systems driving arbitral decisions are trained on materials from other jurisdictions, the awards they generate may be unenforceable or worse, systematically biased. Sir Geoffrey Vos used his keynote at the ICA’s 4th Indo-UK Commercial Disputes Conference to draw a line between AI in arbitration, where party consent makes adoption feasible, and AI in courts, where constitutional legitimacy makes it impossible.
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By judgment day, the mall had been running for seventeen years, supporting 8,000 livelihoods and generating ₹100 crores in annual tax revenue. The Supreme Court held that demolition would not vindicate the public interest, it would destroy it.
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ACME Solar Holdings Limited is a renewable energy company in India with a portfolio of solar, wind, battery energy storage system, hybrid and firm and dispatchable renewable energy projects.
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Kerala High Court, exercising habeas corpus jurisdiction, intervened in a custody dispute involving unlawful removal of a minor child in violation of a Family Court decree, and ultimately directed restoration of custody to the mother, emphasising that such decrees cannot be circumvented except through due process of law.
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by Sharada A. Kalale
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