Cyril Amarchand Mangaldas advises Bain Capital on its proposed investment in Manappuram Finance Limited
Cyril Amarchand Mangaldas is advising Bain Capital on its proposed investment of ~INR 4,385 crore in Manappuram Finance Limited
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Kerala High Court directs Working Group to convene and formulate action plan to address gaps in Kerala Prohibition of Ragging Act
s per Clause 6 of the Government Order, a representative must be nominated by the State Police Chief. Given the gravity of the issue, the Court specified that the nominee should be an officer of no lower rank than Inspector General of Police.
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[Consumer Rights] Mandatory Service Charges by restaurants declared unlawful; Delhi High Court upholds CCPA Guidelines
The camouflaged and coercive manner in which service charge is being collected by the restaurant establishments itself shows the unlawful nature of the charge. This would clearly constitute an unfair trade practice under Section 2(47) of the CPA, 2019 as the collection of service charge materially misleads the consumer with respect to the price at which the food is being sold.
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Wife’s threat to commit suicide and then attempting it, is cruelty against husband and his family members; qualifies as ground for divorce: Bombay HC
When the cross-examination was done in respect of attempted suicide by wife, she appeared before the Court by applying Mehandi on her hand to suppress the evidence of attempted suicide.
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Faculty of Law, University of Lucknow | 6th Bhimotsav, 2025 [14th April 2025]
University of Lucknow was established in 1867 and is one of India’s oldest government-owned higher education institutions
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Bombay HC directs Transport Commissioner to decide on problems faced by auto drivers due to open license policy within 4 weeks
“Prima facie it appears to be a matter of policy, if the petitioner is of the opinion that the policy is arbitrary or in any manner illegal or it is prejudicially affecting the petitioner and/or society at large, it is for the State Government to take a decision.”
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VSLLS, VIPS-TC | Vidhichitra 4.0: National Reel Making Competition, 2025
VIPS Legal Aid Clinic, Vivekananda School of Law and Legal Studies, Vivekananda Institute of Professional Studies-Technical Campus
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2025 SCC Vol. 3 Part 2
Bombay City Improvement Trust Transfer Act, 1925 (16 of 1925) — Ss. 48(a) and 51(2) — Poorer Classes Accommodation Scheme
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Supreme Court Roundup March 2025 | Stories on 2002 Gujarat Riots Case; Kashmir University VC murder; Rising student suicides; Tax officers’ arrest powers; and more
As March comes to a close, it’s time to reflect on the significant judgments, orders, and developments from the Supreme Court. This roundup provides an overview of the top stories, important cases, and key updates that made headlines this month. It also highlights some never-before-reported judgments, notable cases from SCC Weekly, a “Know Thy Judge” feature, as well as appointments and transfers by the Supreme Court.
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SEBI revises LODR Regulations introducing Corporate Governance for a Listed Entity which has listed its Non- Convertible Debt Securities
These regulations are applicable to Listed entity having non-convertible debt security of an outstanding value of Rs. 1000 crore and above.
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“It is necessary to ensure that education and skill is imparted, and that relevant economic growth measures up”, says Justice Vibhu Bakhru at UIA’s Seminar on ‘India: The New Global Manufacturing Hub’
UIA has arganised a Seminar on ‘India: The New Global Manufacturing Hub’ in collaboration with Bar Association of India, SCBA and supported by DIAC
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Delhi HC restrains rogue websites from illegally streaming IPL 2025 matches; grants ‘dynamic+’ injunction in favour of Star India
The systematic, organised and intentional nature of the infringement, and the regularity and consistency with which the said content is being updated/ uploaded on the said “rogue websites” shows the extent of the violation of the rights of the plaintiff in real time.
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‘Detenue conversant only with Urdu language, not served with Urdu translation of Marathi in-camera statements’; Bombay HC sets aside detention order
It is not every delay which by itself vitiates the detention order, but unexplained and unreasonable delay certainly can be looked into for considering the sustainability of the detention order.
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Khaitan & Co Announces 30 New Partner Promotions
Khaitan & Co, a leading full-service law firm, has announced the promotion of 30 Partners and 20 Counsel
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HIGH COURT MARCH 2025 WEEKLY ROUNDUP | Stories on Lawrence Bishnoi Gang; Corruption case against Judges; Jagjit Singh Dallewal; and more
A quick legal roundup to cover important stories from all High Courts this week.
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“Let’s build an India that doesn’t assemble the world’s goods, but designs, innovates, and leads”, says Kapil Sibal at UIA’s Seminar on ‘India: The New Global Manufacturing Hub’
UIA has arganised a Seminar on ‘India: The New Global Manufacturing Hub’ in collaboration with Bar Association of India, SCBA and supported by DIAC
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LIVE BLOG | 4th MNLU-N NATIONAL TECHNOLOGY LAW MOOT, 2025
WELCOME TO THE 4TH NATIONAL TECHNOLOGY LAW MOOT COURT COMPETITION | MNLU-N | LIVE BLOG & UPDATES | 2025 “You were born
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Provocative Poem Sharing Case | Supreme Court finds no prima facie case against Rajya Sabha MP Imran Pratapgadhi
“Even after 75 years of the existence of the Constitution, the law enforcement machinery of the State is either ignorant or does not care for one of the most important fundamental rights conferred on the citizens of India under Article 19 (1)(a) of the Constitution”.
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Kerala High Court grants bail to MS Solutions founder Shuhaib in class 10 question paper leak case
On 06-03-2025, the Kerala High Court denied anticipatory bail to Shuhaib.
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