Evolution of SIAC Arbitration Rules Since 2010 — And New Procedural Options for Business Users in the 2025 Rules
by Garv Malhotra*, Eshan A. Chaturvedi** and Arijit Sanyal***
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Call for Essays: 2nd National Essay Writing Competition by LDS, MNLU Mumbai | Register by 7th July
The Literary and Debating Society (LDS) at MNLU Mumbai is thrilled to announce the 2nd edition of its flagship National Essay Writing Competition
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Cyril Amarchand Mangaldas advises Nazara Technologies on Resolution Plan for Smaaash Entertainment
Cyril Amarchand Mangaldas has advised and represented Nazara Technologies Limited
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Explained | Madras High Court’s split verdict on animal sacrifice and other religious issues concerning Thiruparankundram Hills
The legal tussle between the parties concerning Thiruparankundram Hills date back to 1917, however, the present petitions primarily focussed on prevention of animal sacrifice at the revered place.
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Shardul Amarchand Mangaldas & Co. advises Committee of Creditors of Vadraj Cement on its Corporate Insolvency Resolution Process
Shardul Amarchand Mangaldas & Co. advised the Committee of Creditors (CoC) of Vadraj Cement Limited (VCL)
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Know Thy Newly Appointed Supreme Court Judge: Justice A.S. Chandurkar
Justice Atul Sharachchandra Chandurkar’s journey from Bombay High Court to the Supreme Court is a compelling narrative of dedication, legal prowess, and his profound commitment to justice.
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“Live- in relationship concept has attracted young generation significantly, but its after-effects are evident”; Allahabad HC grants bail to man accused of raping minor live-in girlfriend
“The concept of live-in relationship goes against the interest of the women since a man can marry a woman or number of women even after a live-in relationship, but it is difficult for the women to find a life partner after a breakup.”
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Telecom Cyber Security set to strengthen as Centre plans mobile verification and IMEI Controls
Telecom Department notifies proposed telecom cyber security amendment to introduce mobile number validation, expanding compliance to TIUEs, and tightening control over IMEI-linked devices.
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Humiliation by act and words will not by itself constitute abetment of suicide; Andhra Pradesh High Court acquits accused
The Court observed that the deceased felt humiliated after being beaten by her husband and brother-in-law over allegations of infidelity. However, such conduct, though condemnable, is not ordinarily expected to drive a similarly placed person to suicide.
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Madras High Court closes contempt against litigants after apology; Orders action against advocate for obstructing execution of non-bailable warrants
“Considering the fact that a member of this noble profession has acted in such a fashion which has brought discredit to the profession, standing counsel for the Bar Council of Tamil Nadu and Puducherry present before this Court is directed to take necessary steps to initiate proceedings against the Advocate for the aforesaid acts.”
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J&K and Ladakh HC directs removal of commercial encroachments, illegal Rehris and roadside food joints in Jammu City
“The Court, while ordering the removal of encroachments, directed that the officials concerned should use minimal force so that no unnecessary harassment was caused to anyone.”
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‘Difficult working conditions don’t give right to kill colleagues’; Chhattisgarh HC upholds conviction of CRPF personnel who killed 4 colleagues, injured many
“Long working hours without leave and difficult environment does not give the right to any person to vent his anger by causing the death of his own colleagues.”
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CAM advises Aditya Birla Fashion and Retail on Listing of Aditya Birla Lifestyle Brands Equity Shares on BSE and NSE
Cyril Amarchand Mangaldas advised Aditya Birla Fashion and Retail Limited (“ABFRL”) (as sole counsel) on listing of Aditya Birla Lifestyle Brands Limited
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Allowing Modification of Arbitral Award by Court — A Retrograde Step?
by Dr G.B. Reddy* and Dr S.B. Md. Irfan Ali Abbas**
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NHRC seeks Action Taken Report on alarming rise of Fluoride contamination in Telangana’s groundwater
A complaint was filed seeking NHRC’s intervention emphasising that fluoride contamination poses severe health risks and measures to mitigate the crisis remain inadequate.
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Medical claims under beneficial State policy should not be denied on flimsy or irrelevant grounds: Himachal Pradesh HC
“Once a medical reimbursement claim is admissible under a beneficial policy of the State Government, it cannot be denied or curtailed on flimsy or irrelevant grounds.”
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Madras High Court upholds Rs. 1 lakh compensation to a man for custodial torture by police officials
The police officials have a critical role in maintaining the law and order, while upholding human rights. By upholding human rights, the police officials shall effectively perform their duties, while respecting citizen’s fundamental rights and dignity.
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Kerala High Court extends e-filing facility to all prison authorities for appeals and other applications filed by prisoners
Previously, prisoners would have to file their appeals and other applications by preparing them in physical form and sending them to the Court for filing.
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Cyril Amarchand Mangaldas advises Actis PC in their 100% stake sale of Profectus Capital to Ugro Capital
Cyril Amarchand Mangaldas (“CAM“) advised Actis PC Investment (Mauritius) Limited, Actis PC (Mauritius) Limited (affiliate of Actis) and Profectus Capital Private Limited (“Company“)
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