Cyril Amarchand Mangaldas acts as legal counsel for IDFC Limited and IDFC Financial Holding Company Limited
Cyril Amarchand Mangaldas (CAM) advised IDFC Limited (“IDFC”) and IDFC Financial Holding Company Limited (“IDFC FHC”)
Continue readingOctober 1, 2024
“Modesty of a woman is Worshipped in our country” MP High Court refuses to quash Rape case despite settlement
“A women survives as a mother, wife, sister and daughter etc. of every person. Her body is known as her own temple as she is specifically known for her sacrifices. Her sacrosanct entity is required to be protected in every circumstances.”
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Supreme Court invokes Article 142 to aid Dalit student’s IIT fee issue; Grants admission to original allotment batch
Supreme Court acknowledged that the petitioner’s admission had been delayed through no fault of his own. It requested the Director of IIT Dhanbad to utilize his good offices to facilitate the petitioner’s ability to complete the coursework for the time already elapse.
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Karnataka HC directs ANI Technologies to pay Rs 5 Lakhs as compensation to woman sexually harassed by OLA cab driver in 2018
The Court directed the company’s Internal Complaints Committee to hold an enquiry into the complaint of the petitioner in accordance with the provisions of PoSH Act, 2013 and complete the process as expeditiously as possible within an outer limit of 90 days.
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Madras High Court asks State to provide details on criminal cases against Isha Foundation
In view of the serious nature of the allegations raised against the institution, Madras High Court opined that some more deliberations are required to understand the truth behind the allegations.
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Delhi High Court stresses consistency in disciplinary actions for co-delinquents in employment misconduct; Upholds conversion of Bank Manager’s dismissal to compulsory retirement
Looking at the punishments awarded to the co-delinquents for same incidents/transactions and acts of connivance and testing the impugned action on the anvil of Article 14 as well as keeping in mind the long and unblemished spell of service of the respondent, save and except, the Single Judge was inclined to convert the punishment from ‘dismissal’ to one of ‘compulsory retirement’.
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HNLU | Career Development Conclave 2.0: Navigating New Vistas [October 2024 – March 2025]
The inaugural edition of Career Development Conclave 2022, held from August to September, featured a distinguished lineup of professionals
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‘Reformative theory takes back seat in heinous crimes like terrorism’; J&K High Court dismisses Kashmiri separatist Ashiq Hussain Faktoo’s Remission plea
“The conditions in the Union Territory of J&K are entirely different … this part of the Country has been reeling under militancy for the last more than three decades, as such, the State is justified in dealing with the crimes relating to terrorism in a manner that is different from dealing with similar crimes in Delhi.”
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SEBI reduces trading lot for InvITs on designated stock exchange to Rs. 25 Lakhs
The 2024 Regulations have amended the trading lot for trading units, timeline for making distributions, as well as the voting threshold.
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LEGISLATION ROUNDUP SEPTEMBER 2024: New compounding rules under FEMA; Background check of law students mandated; Penalty on Axis bank; and more
BCI mandates criminal background check of law students before issuance of final marksheets and degrees.
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MP High Court seeks response in plea challenging State Committee’s expertise on Rehabilitation of migrated Wild Elephant
The petitioner argued that the State committee lacks expertise in handling elephants and suggested involving experts from states like Kerala, which have significant experience in managing wild elephants.
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SEBI introduces ‘voting threshold’ vide SEBI (Real Estate Investment Trusts) (Third Amendment) Regulations, 2024
The 2024 Regulations brings various amendments to regulate provisions related to the unit holders.
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‘Tampering with complaint raises concerns about integrity of investigation’; Calcutta HC cancels bail granted to accused in sexual assault case of IAS Officer’s wife
‘The bail application of an accused for offence under Section 64 of BNS cannot be heard and disposed of without giving the victim an opportunity to be heard.’
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