Bringing you the Best Analytical Legal News
The bank in question was a co-operative bank located at a remote Taluka in Maharashtra. The customers were small shop keepers and local villagers who had very meagre income. The accused took advantage of such situation and siphoned their money.
Continue reading
by Vilasini Balasubramanian*
Continue reading
“A right of an Advocate to appear for a party and to practice in the Courts is coupled with the duty to remain present in the Court at the time of hearing, and to participate and conduct the proceedings diligently, sincerely, honestly and to the best of his ability. Rights and duties are two sides of the same coin, and they are inherently connected with each other.”
Continue reading
Shardul Amarchand Mangaldas & Co. advised Bajaj Finserv Limited (Bajaj Finserv)
Continue reading
The immunity granted by the moratorium order issued under Section 14 of the IBC can only be obtained by a corporate debtor and not by a natural person such as the present accused, who was the Director of the corporate debtor.
Continue reading
It is necessary for the law enforcers to imbibe in the minds of the citizens that the violation of law and/or opposition to implement the law by the State will not be countenanced and/or tolerated.
Continue reading
The unauthorized use of the “LIV” element in a manner that does not materially differentiate the defendants’ mark from the plaintiffs’ well-established “Liv.52” mark amounts to a violation of the plaintiffs’ statutory rights.
Continue reading
“The candidates have been emboldened in taking recourse to forged documents for securing public appointment by a belief that under any eventuality, no harsh action shall be taken against them in case they feel sorry, or they withdraw their petition.”
Continue reading
“There is a need for “Sustainable Development” harmonising and striking a golden balance between the right to development and the right to clean environment”.
Continue reading
NALSAR University of Law mourns the passing of Dr. P. S. Rao
Continue reading
“Recording of reasons in orders is equally important as giving an opportunity of hearing. The reasons in order means link between material which the forum considered while reaching the conclusion and reveals a rational nexus between the two.”
Continue reading
Cyril Amarchand Mangaldas (CAM) advised KNR Constructions Limited (“KNR”)
Continue reading
“It is a matter of record that the female athletes have brought significant sporting glory to the country and this Court cannot countenance a situation where equilibrium is not maintained between the male and female contingents in sporting events.”
Continue reading
“Teachers are the unsung heroes of our society. They shape the minds, hearts and souls of our future generation. No steps should be taken to diminish the morale of the teachers’ community because they are the backbone of our future generation.”
Continue reading
Justice Joymalya Bagchi formerly serving as Judge of Calcutta High Court was appointed to the Supreme Court on 10-3-2025 and is in line to become the CJI in 2031.
Continue reading
In the instant matter, the retired employees and pensioners challenged the period for the restoration of full pension under Rule 29 of the Rajasthan Civil Services (Commutation of Pension) Rules, 1996.
Continue reading
Shardul Amarchand Mangaldas & Co. is pleased to announce the appointment of Anant Dang as a Partner in the General Corporate Practice
Continue reading
“Merely by asserting that the accused has made a wrong gain without demonstrating the corresponding wrongful loss or deception suffered by a specific victim does not suffice to attract the offence of cheating under the IPC.”
Continue reading
The NGT acknowledged that the matter raises serious environmental and public health concerns.
Continue reading