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“At this stage, it is difficult to ascertain whether there was any promise of marriage or if there was any such promise; it was a false one from the very beginning with an intention to obtain sexual consent. Matter requires consideration.”
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“The circumstances under which the promoter and promoter’s group reduced their holding in Cressanda give enough indications as to the fact that the investors, if they had known at the relevant time that the promoter and promoter group is drastically reducing its holding, may have been cautious while purchasing the shares of Cressanda.”
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Submissions are on a rolling basis presently and can be in the form of opinion pieces on contemporary developments in the realm of constitutional law or its intersection with other disciplines, and areas of law or informative posts on upcoming petitions to convey a review of developments in such matters so far.
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“Proviso to Section 12(5) gives a discretion to the parties to waive the applicability of the appointment of an Arbitrator by one party, but the word ‘may’ has been used”.
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Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Resolution plan, Moratorium, Winding up and Liquidation, Wilful defaulters and much more.
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“A bare perusal of the provision provides that it was mandatory for the respondents to comply with the same before removing the Trade Mark from their register.”
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The suicide note has no date, creating doubt about when it was written. It neither spells out any circumstance, which can be labelled as abetment on the part of wife and her brothers, nor does it disclose any proximate reason for the suicide.
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Shardul Amarchand Mangaldas & Co. advised Rane (Madras) Limited (RML)
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Vedanta is engaged in a product sharing contract with the government of India, for exploration, discovery, development and production of petroleum resources in relation to an onshore oil and gas block known as Rajasthan Block, since 1995.
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His association has been marked by deep commitment to the cause of legal education and institutional growth.
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“The distribution and transmission of the video reached such an extent that the advocate was subjected to scrutiny about the video and its contents by various individuals including her clients and peers in the same profession.”
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For getting the films exhibited in their theatre, the owner of the said Multiplexes/theatres enter into agreements with the film distributors/producers. The purpose of the agreement and the intention of the parties is for screening of the film in the theatre, which cannot be treated as “Renting of Immovable Property Service”.
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The Court found that the instant case revolved around seriously disputed questions of fact, which would require further proceedings before the Court concerned.
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CAM advised Navin Fluorine International Limited (“NFIL”) on the qualified institutions placement of its equity shares (“QIP”) aggregating to INR 7,500 million.
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“No such conduct of Bibhav has been brought to the notice of the Court, since he was released on bail, that may dissuade the Court from considering the prayer made by him to travel abroad.”
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This is a first-of-its-kind ADR conference in Central India will bring together over 200 delegates from the judiciary, law firms, industry, government, and academia is taking place on 2nd August 2025 at the University itself.
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The minor was arrested for allegedly killing two individuals in a hit-and-run case under the influence of alcohol.
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“Spousal communications were deemed privileged under Section 122 of Evidence Act for the purpose of protecting the sanctity of the marital relationship, and not for safeguarding individual privacy rights.”
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“A judicial system has less than sufficient resources to afford justice without unreasonable delay to those having genuine grievances.”
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On 14-7-2025, the President of India, in exercise of powers under Article 222(1) of the Constitution, issued the transfer orders.
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