Lok Sabha passes Income-tax (No. 2) Bill, 2025
The Bill attempts to replace 6-decade old law for the benefit of taxpayers.
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Shardul Amarchand Mangaldas advises the Book Running Lead Managers on USD 457 million IPO of National Securities Depository Limited
The Issuer is the largest depository in India and a prominent market infrastructure institution, registered with the Securities and Exchange Board of India.
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Kerala HC prioritises altruism over formalities in organ donation; Orders reconsideration of woman’s application for donating kidney to husband’s friend
“As petitioner 1 and the husband of petitioner 2 have been working together, there is sufficient chance that their families are in friendship. Whether the families are interacting even now physically, is no ground to disbelieve the element of altruism.”
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The Tale of Two Laws — Does the DPDPA Dilute RTI Act?
by S. Chandrasekhar* and Aman Varma**
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“An Ideal Hindu Wife”: Madhya Pradesh HC lauds woman for living with in laws despite husband deserting her for 19 years; denies relief to husband
“She did not use her sufferings for gain of sympathy, instead she channelled it inward, reflecting the Hindu ideal of the woman as Shakti – not weak, but submissive and powerful in her endurance and grace.”
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Supreme Court Steps In: EDMC and PWD directed to respond to allegations of Manual Scavenging
“It is made clear that if the satisfactory reply is not received on the next date, we will have no option but to direct the registration of an FIR against such officer(s) who are exposing the. workers to the risk of their lives.”
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‘Pathetic situation in State’s biggest hospital’; Chhattisgarh HC seeks health department’s response on poor condition of Govt. hospitals, especially AIIMS Raipur
“It raises a serious question on the functioning of the Health Department of the State as well as the Chhattisgarh Medical Services Corporation.”
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Coastal Shipping Act, 2025 partially repeals Provisions of Merchant Shipping Act, 1958 dealing with Control of Indian Ships and Ships Engaged in Coasting Trade
An Act to regulate coastal shipping and promote coastal trade and encourage domestic participation.
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SAM & Co. advises Sumitomo Corporation, Japan on sale of 43.96% of its equity stake in SML Isuzu, a public listed company to Mahindra and Mahindra
The execution of the share purchase agreement has led to the trigger of a mandatory tender offer by M&M under the SEBI Takeover Regulations pursuant to which an open offer has been made by M&M to the eligible public shareholders to acquire up to 26% of the aggregate voting share capital of SML Isuzu.
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‘Reasonable period’ to conclude proceedings under Section 53-A(1) of Maharashtra Stamp Act after its initiation is maximum 2 years: Bombay High Court
The Court emphasised that it is settled position in revenue laws that the proceedings have to be concluded within certain time frame and same cannot be kept pending for long which would lead to uncertainty which is contrary to the canons of any fiscal legislation.
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Police Stations are meant to be symbols of safety: Bombay High Court denies bail to the ex-MLA who opened fire inside station premises
The Court emphasised that the manner of the commission of offence, its location and the post-incident conduct of the accused raised serious concerns regarding possibility of obstruction of justice if the bail is granted to the applicant.
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NLIU, Bhopal | Panel Discussion on 15 Women Architects of the Indian Constitution
P.U.L.E.R. and the LAC, NLIU Bhopal, are proud to present a panel discussion on “15 Women Architects of the Indian Constitution”, on August 12, 2025, a conversation aimed at rediscovering the legacy of the remarkable women who helped shape India’s founding document.
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India’s Transparency Quandary: RTI versus DPDP
by Paakhhi Garg* and Nachiketa Mittal**
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SC constitutes Committee led by former Allahabad HC Judge to supervise functioning of Bankey Bihari Temple
The petitions stemmed from the promulgation of Uttar Pradesh Shri Bankey Bihari Ji Temple Trust Ordinance, 2025 contemplating the establishment of a Trust for managing the affairs of the Temple and overturning the longstanding 1939 Scheme for Temple Management.
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NHRC takes suo motu cognizance of girl student burned by cook for asking for food at a residential school in Bihar
The NHRC has issued notices to the District Magistrate and the Superintendent of Police seeking a detailed report within 2 weeks.
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Cyril Amarchand Mangaldas advises The Sleep Company and its Founders
Comfort Grid Technologies Private Limited , which operates its business under the brand name “The Sleep Company”, is a leading direct to consumer startup operating in the sleep and comfort segment.
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MRL Compliances for Indian Agricultural Products Exported to the European Union
by Yogendra Aldak*, Pranav Mundra** and Balraaj Singh***
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Chhattisgarh High Court designates three advocates as Senior Advocates
The Full Court, vide a notification dated 07-08-2025, designated three advocates as Senior Advocates.
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Apartment with higher proportionate area must contribute to common area maintenance charges proportionately: Bombay High Court
The Court specified that just because members of condominium had passed a resolution of equal maintenance does not mean that they are estopped from application of the provisions of the Maharashtra Apartment Ownership Act, 1970.
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Shardul Amarchand Mangaldas advises Performance Chemiserve on ₹1,200 Crore Long-term Regasification Agreement with Petronet LNG
Shardul Amarchand Mangaldas & Co. acted as advised Performance Chemiserve Limited, a wholly owned subsidiary of Deepak Fertilisers and Petrochemicals Corporation Ltd.
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