Bringing you the Best Analytical Legal News
If the referral court finds that a party is not a veritable party, the matter will not be left to the Arbitral Tribunal as it will relegate the referral court to the status of a monotonous automation.
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In the absence of any Government order, “the employees of Institutions like the Temperance Board and the Media Academy cannot claim that they are entitled to pension as a matter of right.”
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Dowry deaths corode societal values, and perpetuate systemic oppression of women, cruelty culminating in the death of a young bride strikes at the collective conscience of society.
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“Instead of tendering an unqualified apology, has tried to contest his act of solemnizing the second marriage during the pendency of the above appeal and stay having been granted therein.”
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SAM advised Meesho on the fresh issue, offer for sale, and securities regulatory aspects through a multidisciplinary capital markets team.
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The Court observed that a narrow interpretation of provisions of the POSH Act would beget several procedural and psychological barriers for the aggrieved woman.
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In the case at hand, two people met through jeevansathi.com and subsequently physical relations were formed on various occasions on the false pretext of marriage.
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SAM supported the transaction end-to-end, including structuring, diligence, competition, and regulatory aspects. The deal involved multi-team coordination across M&A, private equity, competition, and regulatory practices.
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Designed for students, MSMEs, startups and professionals, the course covers patentability, drafting, prosecution, commercialization, enforcement and practical prior-art search techniques.
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On 5-12-2025, many bills were introduced in Rajya Sabha out of which 26 were new acts that might become Acts on approval.
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In order to obviate uncertainty and for clear declaration of law, the Court referred Bharat Drilling to a larger bench for reconsideration and authoritative decision.
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“TCS should consider itself lucky that Inspira was successful in selling TCS’s user-specific Servers… Otherwise, TCS would have been liable to pay the entire price.”
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“If any of the personnel not fully fit, he will either not be able to protect himself or his colleagues in a battle or he will run the risk of killing innocent people especially if his eyesight is weak and he cannot distinguish between uniforms, etc.”
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Shardul Amarchand Mangaldas advised Biocon Limited on its ~USD 1.2 billion integration involving acquisition of minority stakes in Biocon Biologics from multiple investors.
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“In a proceeding under Section 482 of the Criminal Procedure Code, this Court is not required to conduct a mini trial or get into nitty-gritties of the evidence.”
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On 9-5-2025, the Supreme Court directed that 30% posts of Executive Members along with that of ‘Treasurer’ of the High Court Bar Associations and District Bar Associations shall be exclusively earmarked/reserved for women advocates.
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“The plaintiffs are the prior adopters and long-standing users of the subject mark ‘HIMALAYA’ since 1930 in connection with ayurvedic, wellness, pharmaceutical and personal care products.”
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