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Events & Collaborations London International Disputes Week

‘A Journey Rather Than a Plan’: At LIDW 2026, Clare Wardle Reflects on What It Really Takes to Be a General Counsel in a World of Geopolitical Risk and AI Disruption

In a wide-ranging interview at LIDW 2026, the former Coca-Cola Europacific Partners General Counsel reflects on cross-border disputes, AI’s impact on legal practice, access to justice, and why she would choose the same career again. In an interesting segment of LIDW 2026, Mr. Hilton Mervis, Litigation Partner, McDermott Will & Schulte, held an engaging conversation with Ms. Clare Wardle, Former General Counsel and Company Secretary, Coca-Cola Europacific Partners, on her insights as a general counsel.

Case Briefs High Courts

Husband Used a Lok Adalat Settlement to Justify a Second Marriage — Allahabad HC Holds Lok Adalats Cannot Grant Divorce; Directs Judgment to Be Circulated Across UP

The Allahabad High Court declares Lok Adalats cannot assume the exclusive jurisdiction of Family Courts to grant divorce, criticises DLSA for mechanical and cryptic orders, and directs judgment to be circulated to all Lok Adalats and DLSAs across Uttar Pradesh.

Case Briefs High Courts

Is a Director an ‘Employer’ or ‘Employee’ Under the PoSH Act? Kerala HC Settles the Question for Institutions Governed by a General Body

Observing that although the Director was responsible for the overall management of IRTC, his powers remained subject to the control and supervision of the Executive Committee and the General Body, and noting that he was appointed by the Executive Committee, the Kerala High Court held that the appellant could only be treated as an employee of IRTC and not as its employer.

Events & Collaborations London International Disputes Week

LIDW 2026 | Rule of Law Under Pressure: Fiona Hill, David Gauke and Dan Feldman on Populism, Democratic Backsliding and Geopolitical Risk

From Brexit to the erosion of US institutional independence, a former Downing Street Chief of Staff, a former Lord Chancellor and a former US Ambassador agreed that the rule of law must now be actively defended — not assumed — at a time when legal institutions face unprecedented political challenge.

Section 79 Income Tax Act carry forward losses analysis

Op Eds OP. ED.

Insights into section 79, Income Tax Act: Disallowances on Carry Forward of Loss

by Mahendra K. Satya* and Sidhant Satya**

GCAI India-UK Partnership Conference 2026 (2)

Events & Collaborations GCAI Conference International

Two Nations, One Legal Future: GCAI to Host India—UK Partnership Conference 2026 at Governor’s House, London on 5 June

The General Counsels’ Association of India is hosting a high-level conference titled ‘India—UK Partnership — Cooperation, Investment and the Future’ on 5 June 2026 at Governor’s House, London, hosted by Bryan Cave Leighton Paisner and supported by the Law Society of England and Wales.

Case Briefs High Courts

Is ChatGPT an Intermediary or an Originator Under India’s IT Act? Inside Calcutta HC’s IndiaMart v OpenAI Ruling

Calcutta High Court held that ChatGPT’s generative qualities prima facie make it an originator rather than an intermediary, while acknowledging the question is ultimately “complicated and vexed” and can only be decided at trial with technical and expert evidence.

Legal RoundUp Supreme Court Roundups

Electoral Integrity, Human Trafficking, Stray Dogs, UAPA Bail, Benami Property and More: Supreme Court May 2026 — Every Landmark Judgment in One Place

May 2026 was a landmark month for Indian constitutional law. The Supreme Court upheld electoral integrity, extended protection to trafficking survivors, reformed bail jurisprudence, advanced gender equality in matrimonial law, and settled long-contested questions in arbitration, IBC, and property law

Events & Collaborations London International Disputes Week

LIDW 2026 | The Great Costs Debate: Arbitration, Litigation and the Search for Proportionality

Can arbitration deliver better value than litigation? At LIDW 2026, leading practitioners debated proportionality, cost recovery, case management and procedural innovations, concluding that efficient dispute resolution depends less on the forum chosen and more on the decisions made by clients, counsel, tribunals and institutions.

Case Briefs High Courts

Right to Be Forgotten Is a Facet of Article 21: In-Depth Analysis of Delhi HC’s Comprehensive Framework on De-Indexing, Masking and Informational Privacy in the Digital Age

In a 144-page ruling on 35+ petitions, Justice Sachin Datta held that the right to be forgotten is a constitutional right under Article 21, allowing acquitted persons, discharged accused, matrimonial dispute parties and sexual offence victims to seek de-indexing of judicial records from name-based search results globally, while declining relief for convicted persons, public figures, and cases involving ongoing public interest.

CAM advises Acevector on Pre-IPO funding

Law Firms News News

CAM advises Acevector Ltd. on its Pre-IPO funding round through issuance of equity shares on private placement basis

Acevector Ltd. operates an asset-light digital commerce ecosystem spanning data, technology and AI-driven businesses, value-focused e-commerce marketplaces, SaaS enablement solutions, and consumer brands.

Events & Collaborations London International Disputes Week

Common Heritage or a Free-for-All Regime? LIDW26 Panel Explores Legal Challenges in the Deep Sea, Polar Regions and Outer Space

From deep-sea mining and Arctic trade routes to lunar resource extraction and orbital congestion, experts at LIDW26 examined whether existing international legal frameworks can withstand growing geopolitical rivalry, commercial competition and technological change.

Section 156(3) CrPC court jurisdiction after investigation order

Case Briefs High Courts

Criminal Court Does Not Become Functus Officio After Ordering Investigation; Must Supervise, Monitor and Call for Progress Reports: Rajasthan High Court

The High Court further held that an unduly prolonged investigation without adequate justification entitles the accused to approach the High Court seeking quashing of the FIR, reiterating that investigations cannot continue endlessly at the cost of both complainant and accused.

Russia commercial arbitration reforms 2026 analysis

Op Eds OP. ED.

Reforming Commercial Arbitration in Russia

by Natalia Konovalova*

Law Firms News News

CAM advises Ingredion Group on its investment and long-term strategic partnership with Sanstar Ltd.

Ingredion is a leading MNC specialising in manufacture of value-added ingredient solutions for the food, beverage, brewing, pharmaceuticals, and industrial markets). Sanstar is a listed Indian manufacturer of corn-based specialty products and ingredient solutions.

Tamil Nadu AAG appointment Prashanto Chandra Sen Haripriya Padmanabhan (2)

Appointments & Transfers News

Tamil Nadu appoints Senior Advocates Prashanto Chandra Sen and Haripriya Padmanabhan as Additional Advocate Generals for Supreme Court

The Tamil Nadu Government has appointed the Senior Advocates as Counsel for the State in the rank of Additional Advocate General to represent the State before the Supreme Court of India on a temporary basis, following the recommendation of the Advocate General.

Events & Collaborations London International Disputes Week

Deepfakes, Disclosure and the Privilege Gap: Experts Discuss AI, Authenticity, and the Future of Evidence at LIDW 2026

A LIDW 2026 panel of arbitrators, judges and in-house counsel delved into the impact of AI on the legal industry, including manufactured evidence, the need for new rules on privilege and disclosure, and the reduced cost of generating legal documents for claims.

Case Briefs High Courts

Does Running Over a Stray Dog Amount to Cruelty Under the Prevention of Cruelty to Animal Act, 1960? Calcutta High Court Answers

The High Court found no material demonstrating mens rea on the part of the petitioner, observing that the incident appeared to be an unfortunate road accident involving a stray animal. In the absence of evidence showing deliberate or knowing conduct, the allegations of intentional cruelty could not be sustained.

geopolitical risks international arbitration

Events & Collaborations London International Disputes Week

Disputes in an ‘Unruly World’: Sean West Warns of New Risks at the Intersection of Geopolitics, Law and AI at LIDW26

At LIDW26, Mr. Sean West examined how geopolitical fragmentation, legal uncertainty and rapid advances in artificial intelligence are creating an increasingly “unruly” world and reshaping the future of international dispute resolution.

Appointments & Transfers News

President appoints Justice Meenakshi M. Rai as 48th Chief Justice of Patna High Court

On 22 May 2026, the Supreme Court Collegium recommended Justice Meenakshi M. Rai’s name for appointment as Chief Justice of Patna High Court.