July 2025
CAM advises Adani Foundation on Collaboration with DMIHER to Develop Global Centre of Excellence in affordable Healthcare and Education
Cyril Amarchand Mangaldas acted as the legal advisors to the Adani Foundation
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Section 528 BNSS or Section 482 CrPC? Sikkim HC explains applicability
The Court was deciding the issue of maintainability of a petition, wherein it was argued that instead of filing the petition under Section 528 BNSS, it ought to have been filed under Section 482 of the Criminal Procedure Code, 1973 (‘CrPC’), as the BNSS came into force on 1-7-2024, whereas the FIR was filed in 2022.
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2nd MNLU Nagpur Orange Capital Debate (OCD) | 25-27 July, 2025
Focused on reading, reasoning, analysis, and oration, debating nurtures students’ analytical, rhetorical, and literary skills while promoting creativity, inquiry, and academic excellence.
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Call for Papers: DSNLU Visakhapatnam’s Damodaram Sanjivayya National Law Journal invites Papers for Volume III on ‘Property and Law: Perspectives and Challenges.’
The Damodaram Sanjivayya National Law Journal (DSNLJ) is a student-edited, peer-reviewed annual law journal published by the Society for Paper Publications, Damodaram Sanjivayya National Law University.
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“Can’t encourage activity or give such direction that may turn into disaster in future”: Chhattisgarh HC rejects PIL seeking cultivation of industrial hemp
“The consumption of narcotic and psychotropic substances in Chhattisgarh has increased manifold in recent years. It not only has evil effects on the body and mind of the person consuming it, but it ruins the entire family and society too.”
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Understand RBI’s Pre-payment Charges Directions 2025: Empowering Borrowers and Streamlining Lending Norms
The new RBI Directions on Pre-payment charges safeguard borrowers by removing loan pre-payment fees, promoting fairer banking for individuals and MSEs from January 2026.
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Petty family quarrels do not amount to dowry harassment: Gujarat High Court
“To prove the offence of dowry death, it must be shown that there was cruelty and harassment within 7 years of marriage and that it was meted out for or in connection with, demand for dowry”.
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Afghanistan Humanitarian Crisis | ICC issues arrest warrants for Taliban leaders Haibatullah Akhundzada & Abdul Hakim Haqqani
The Taliban have implemented governmental policies that resulted in severe violations of fundamental rights and freedoms of the civilian population of Afghanistan.
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A Critique of Delhi Race Club Judgment — How Cheating and Breach of Trust Can Coexist
by Nipun Arora* and Mahi Agrawal**
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Bombay HC orders FIR in Dalit law student’s custodial death after arrest in 2024 protest over atrocities on Hindus in Bangladesh
“In respect of offences that occur against a person in police custody or custodial death, the stand to be taken by this Court should be different. Being the protectors of the constitutional rights of a citizen, who by virtue of the order passed in a judicial process, is in the custody, then if his constitutional rights are violated by an officer or any other citizen in jail, then at this prima facie stage, we say that the Court’s interference is required.”
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No retrospective reservation benefit if community added to backward list after application deadline: Kerala High Court
“Equal opportunity in public employment is a core constitutional value. One cannot steal and march over others by chance. The last date of the notification assumes importance to set a level playing field for everyone who is equal.”
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“Courts must act as custodian of child’s rights”; Bombay High Court refuses DNA Profiling Test to establish paternity
“The presumption of conclusive proof of legitimacy of child, casts greater burden on the man to show that parties to the marriage had no access to each other at any time when the child could have been begotten. The presumption of legitimacy, therefore, must be challenged with specific plea of no access to each other during relevant period.”
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Madras HC affirms right to family pension for mentally disabled children of Government servants, no income certificate required
“Pension has always been characterized as a matter of right and not charity or bounty. When it comes to extending the benefit for the mentally disabled, the authority must exhibit alacrity. Such an approach alone would subserve and effectuate the benevolent object with which the statutory rules have been formulated. They should be seen as one more facet of Article 21 of the Constitution.”
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‘Bar works like soldiers to secure justice for citizens’; Allahabad HC imposes Rs 25K cost on Gram Pradhan who threatened advocate with false SC/ST case
“It is sad that Members of the Bar, who virtually work like soldiers in times of peace to secure justice for citizens, are hurled with words of criticism from all quarters for the slightest human lapse or even matters beyond their control, working as they are under a very strained judicial system.”
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Delhi High Court grants ex parte injunction in favour of Birkenstock against counterfeit footwear sales
In March 2025, Birkenstock discovered large-scale counterfeiting of its footwear originating from rural Agra, with products infiltrating Delhi markets like Karol Bagh and Tilak Nagar. Investigations confirmed defendants 2 to 4 were manufacturing and distributing counterfeit BIRKENSTOCK sandals.
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Shardul Amarchand Mangaldas & Co. elevates 9 outstanding Lawyers to Equity Partners
Shardul Amarchand Mangaldas & Co. (SAM) is thrilled to announce the elevation of nine exceptional Lawyers to the esteemed position of Equity Partner.
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‘Stale allegations to exert pressure’; Delhi HC dismisses plea to issue summons to in-laws in domestic violence complaint
“The specific incidents pleaded in the complaint against the husband has already resulted in initiation of criminal proceedings against him and the reliefs sought in the complaint are being pursued against husband and being heard by the Trial Court.”
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Cyril Amarchand Mangaldas advises Suzlon Energy and Its Directors and KMPs
Cyril Amarchand Mangaldas acted as the legal counsel for Suzlon Energy Limited (“SEL”/ “Company”), and certain of its directors and erstwhile KMPs
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