Cyril Amarchand Mangaldas advises Larsen & Toubro Limited
The transaction marks the first phase of consolidating L&T’s real estate assets into a unified entity positioned for India’s growing property market.
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‘Preliminary enquiry cannot be sole basis for finding guilt or determining punishment’: Rajasthan High Court quashes Constable’s dismissal
“The fact that the same authority first remanded the matter for enhanced punishment and then, being dissatisfied even with the enhanced penalty of four increments, proceeded suo motu to impose the maximum penalty of dismissal, raises a serious doubt regarding the objectivity and fairness of the process.”
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Cyril Amarchand Mangaldas advises selling shareholders in the IPO of Meesho Limited
The firm advised prominent investors such as Elevation Capital, Peak Investments, Venture Highway, and Y Combinator. The issue opened on December 3 and closed on December 5, 2025.
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Foreign Arbitral Awards upholding agreement based on surmises is against public policy & unenforceable: Madras High Court
The jurisdictional pre-condition for reference to arbitration is the concluded contract between the parties and their intention to refer the dispute to arbitration and in absence of the same, a foreign award would run contrary to the Public Policy of India.
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Failure to take meaningful steps towards obligations under Development Agreement can’t be protected by S. 14 IBC: Supreme Court
Invocation of insolvency proceedings or the moratorium under the Insolvency and Bankruptcy Code, 2016 cannot become a legal device to indefinitely stall redevelopment. The IBC was never intended to be used as a shield for non-performance at the cost of human rehabilitation.
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Right to Disconnect Bill 2025 tabled in Lok Sabha: Will India move towards better Work-Life Balance?
Read about the Right to Disconnect Bill 2025, introduced in the Lok Sabha, safeguarding dignity, mental health, and work life balance.
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Call for Participation | Faculty of Law, Dr. MGR Educational and Research Institute is organizing an International Conference on February 6th and 7th 2026
Faculty of Law, Dr. MGR Educational and Research Institute hosts an International Conference on fostering constitutional understanding in sovereign states on 6—7 February 2026.
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“Conditional liberty must take precedence over the statutory restrictions”: Delhi High Court grants bail in NDPS case
The accused had been apprehended with pouches of MDMA, charas and ganja. The MDMA was later found to be methamphetamine by the forensic lab report.
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Five Days Mediation Training Program organized by the Faculty of Law, University of Delhi under the aegis of the MCPC, Supreme Court of India
Faculty of Law, University of Delhi organised a five-day Mediation Training Program under MCPC, Supreme Court, to build mediation and ADR capacity among faculty members.
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Educational institutes cannot withhold student’s original certificate over non-payment of fee: Telangana HC
“There is no lien on the certificate of the students since the certificate of the student is his/her property.”
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Government Empowers SEBI as ‘Authorised Agency’ for Digital Securities Ecosystem
Finance Ministry designates SEBI as ‘authorised agency’ under IT Act, aligning regulation with digital platforms and online trading ecosystems.
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Allahabad HC disposes plea seeking to prevent dishonor of deities and religious books; clarifies relief lies with legislature/executive
“The relief sought is not in respect of any specific incident or against any person who may have committed any such incident as is alleged in the writ petition or the relief clause.”
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Navigating Social Media: Privacy, Freedom of Speech and Regulation | Conclusion of Fourth IBA India Litigation and ADR Symposium
The Fourth IBA India Litigation and ADR Symposium concluded with a panel discussion on privacy and the new Digital Personal Data Protection Act as well as a debate on whether social media was the only reliable source of news.
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RBI Issues 7 Amendment Directions on Responsible Business Conduct & BSBD Account Rules Effective April 2026
Reserve Bank of India has announced seven amendment directions on Responsible Business Conduct, effective April 1, 2026. These changes aim to modernize Basic Savings Bank Deposit (BSBD) accounts, introducing free essential banking facilities, digital payment norms, and customer-friendly options to promote financial inclusion in a digital era.
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Khaitan & Co Appoints Dr. Vimal Choudhary as Chief Operating Officer, Strengthening Leadership Amidst Strategic Growth
Khaitan & Co appoints Dr. Vimal Choudhary as Chief Operating Officer, bringing over 23 years of global consulting and strategy experience to drive the Firm’s growth and digital transformation.
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A Case Dismissed
by Saloni Agnihotri*
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Fourth IBA India Litigation and ADR Symposium (Day 2): Spotlight on Emerging Intellectual Property and AI Issues
The session explored how artificial intelligence is reshaping intellectual property law, from data-scraping and authorship debates to personality rights and deepfake misuse. The discussion underscored the need for clearer safeguards, transparency obligations and balanced governance frameworks as AI accelerates real-world disputes.
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Cyril Amarchand Mangaldas acted as the legal advisor to Sheela Foam Limited
Cyril Amarchand Mangaldas advised Sheela Foam Limited on further investment in Furlenco via preferential issue and structuring investor rights in the funding round.
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