Bringing you the Best Analytical Legal News
Cyril Amarchand Mangaldas advised Hexa Climate (the portfolio company of I-Squared Capital), in structuring and execution of a novel afforestation project in
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The expenses incurred by the applicant, Mumbai Port, relate to the expenses for preservation of the vessels which were assets of the Company, GOL Offshore Ltd., incurred during the winding up proceedings.
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Collegium recommended appointment of Chief Justices for Madhya Pradesh, Karnataka, Gauhati, Patna and Jharkhand High Courts.
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The West Bengal Municipal Act, 1993 was enacted in order to consolidate the laws relating to urban Municipal Affairs in West Bengal. The West Bengal Municipal Employees’ (Recruitment) Rules, 2005 was introduced by the State Government in exercise of powers conferred under Section 417 read with Section 54(4) of the West Bengal Municipal Act, 1993
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“The scale of this deceit is symptomatic of systemic abuse, where absence is weaponised and legal safeguards are routinely undermined. These offences not only impact the personal and financial security of the victims but also have cascading effects on public trust in the real estate ecosystem, and ultimately, the economic stability of the State.”
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In his first meeting as head of the Collegium, CJI B.R. Gavai recommended the elevation of 2 High Court Chief Justices and 1 High Court Judge to the Supreme Court.
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Shardul Amarchand Mangaldas & Co. advised ICICI Bank Limited
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“A girl’s health condition… should not hinder her access to education merely because that of her hemoglobin was found to be below the prescribed level because of heavy menstrual bleeding.”
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EBC in collaboration with The Law Forum hosted a discussion on ‘Commercial Disputes Resolution- Challenges and Strategies’ at the Delhi High Court on 22-05-2025.
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SEBI is transforming Digital KYC processes to ensure inclusivity and accessibility for persons with disabilities to financial services.
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Discover the life, judgments, and contributions of Justice K.V. Viswanathan, who, on 19-05-2023, became one of the few lawyers, who were elevated directly from the Bar to the Judgeship of the Supreme Court of India, thereby enhancing the representation of the Bar in the Supreme Court.
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The present petition is filed by petitioner, who provides services for packing of two-wheelers, parcels, and passenger luggage with optional door pickup and delivery at Visakhapatnam Railway Station, seeking extension of his license period for seven months.
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“In matters of personal liberty, the High Courts are not expected to keep the matter pending for such a long time and do nothing, except for adjourning from time to time”.
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“Section 330(3) of CrPC mandates the Court to carefully consider the nature of the act committed, assess the degree of the mental condition, seek medical opinion, and then, only upon being satisfied, release the accused with adequate safeguards or refer him to a designated facility equipped to provide necessary care and rehabilitation.”
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“This year, as the nation commemorated the 75th anniversary of the Constitution on 26th January, it was recalled that the Constitution envisioned the State as a welfare state, guaranteeing social and economic justice to all citizens. Yet, in this case, there had been a profound failure to provide both social and economic justice to the victim. The facts revealed a failure of the very concept of the welfare state.”
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Chanakya Law Review by CIRF-in-IPHD at CNLU, Patna.
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The Resolution Plan has been approved by 83.46% voting share of the CoC, therefore, at the instance of Appellant, approval of Resolution Plan cannot be allowed to be questioned.”
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Enhancing creditor strength through faster debt recovery.
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Under Clause XVII of the Letters Patent, this Court has power and authority with respect to the person and estate of infants, idiots, and lunatics within the Bombay Presidency.
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The interaction of patent laws and ethics is an uncomfortable relationship and has always produced difficulties. In such circumstances, section 3(b) ought not to be interpreted to deal with all subjective concerns of morality, public order or health regardless of any scientific or technical evidence or any cogent reasoning.
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