Bringing you the Best Analytical Legal News
CAM advised and assisted Arkade Developers Limited, a listed company, in the acquisition of 100% of the share capital (on a fully diluted basis) of Filmistan Private Limited.
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Because of his own default, the petitioner could not appear in the entrance examination held by the respondent and now seeks a direction for holding a fresh entrance examination only for him or allowance to appear without crossing the barrier of the entrance examination.
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The case is hailed as the cornerstone of the Doctrine of Judicial Review in the United States. The lecture traced the socio-political and constitutional developments that culminated in the case and elaborated on the legal reasoning employed by Chief Justice John Marshall in asserting the authority of the U.S. Supreme Court to review the constitutionality of legislative acts.
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Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups and a few top stories of the July 2025.
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The equity shares issued pursuant to the rights issue commenced trading on BSE and NSE on July 31, 2025.
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“Incestuous sexual violence committed by a parent is a distinct category of offence that tears through the foundational fabric of familial trust and must invite the severest condemnation in both language and sentence”.
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The upgraded website offers an enhanced user experience, enriched content structure, intuitive navigation, and improved functionality.
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by Ashok G.V.* and Sireesha P.M.**
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“At times we are left wondering whether such orders are passed on some extraneous considerations or it is sheer ignorance of law. Whatever it be, passing of such absurd and erroneous orders is something unpardonable.”
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This acquisition is the first third party acquisition by Mindspace Business Parks REIT outside its Portfolio Parks.
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The Adjudication Authority stated that the appellant’s activity of receiving income from transferring temporarily or permitting the use of the right vested in the film produced by them to their clients fell under the definition of copyright service under Section 65(105)(zzzt) of the Finance Act, 1994.
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Covering all the important white collar crimes cases across various Tribunals, High Courts and the Supreme Court as well as the legislative update, this roundup provides a quick summary of cases, latest legal updates in white collar crimes and links to other roundups.
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“The themes and language used in the posts indicate inclination towards the glorification of anti-national ideology, which cannot be ignored.”
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Matrimonial litigation, particularly where financial dependency and concealment are alleged, demands a sensitive and pragmatic approach. The documents and witnesses sought to be introduced by the wife are not collateral or immaterial but rather, directly affect determination of maintenance which is a matter of subsistence.
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The Trial Court has relied upon contents of notarised agreement and held that plaintiff is in possession of suit property. It has erroneously been observed that prima facie value of document can be adjusted at the time of granting interim injunction. However, such observations are not in tune with legal position.
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SEBI’s new framework for MIIs reshapes the penalty review, appeal, and waiver process by introducing independent oversight, a dual-track mechanism, and external professionals, while preserving legal recourse and mandating implementation by September 2025.
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“A reading of the statements made against the applicant would prima facie conclude that they have been making statements in derogatory and defamatory manner, which would affect the reputation of the applicant who is holding High Office.”
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“The petitioner had given birth to her two children prior to her induction in service but her prayer for maternity leave, though for her third child, came to be made for the first time during the service.”
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“By condoning the illegal acts of the violators who carry out encroachments, the State intends to treat such law breakers equal to those persons who abide by the law. This is arbitrariness, because by treating un-equals alike, the State is violating Article 14 of the Constitution.”
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Allowing former President of Operation ASHA to commence suit under Section 92 CPC, the Court clarified that reliefs insofar as the removal of the Respondent 1 from the post of President and board member, along with the grievances which the Respondents 1 and 2 respectively may have with the other board members, would have to be agitated in a separate suit.
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