IBBI (Insolvency Professionals) Second Amendment Regulations 2025: Limit on Insolvency Professional Assignments
The amendment limits the number of assignments of Individual Insolvency Professionals to 10.
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Bombay HC protects former stockbroker Ketan Parekh’s liberty to travel abroad, Replaces Rs 27 crore bail condition with Rs 5 lakh in each case
“The right to travel abroad has been considered to be a facet of right to life and personal liberty, and, thus, cannot be subjected to unreasonable and arbitrary restrictions, even when a person is facing a prosecution.”
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HPNLU Shimla| 1st Vidhi Vaarta Arbitration Moot Court Competition, 2025
HPNLU Shimla secured top honours at the 1st Vidhi Vaarta Arbitration Moot Court Competition 2025, with its team winning the championship and the Best Mooter award.
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“Allegations of spending habits, household contribution, or mobile usage, without proof of severe mental harassment, not cruelty”: Madhya Pradesh HC
“The husband married the wife of his own volition through social media, and if household habits or lifestyle preferences were material factors to him, they could have been ascertained before marriage.”
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Shardul Amarchand Mangaldas & Co. advises Farmjunction Marketing Private Limited and Info Edge on Investment in Tractor Junction
SAM advised on the primary issuance, investor participation, and transaction structuring, reinforcing the Firm’s strength in high-value growth and venture capital deals in the AgriTech sector.
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SEBI Introduces Executive Directors, CTO and CISO Roles in 3rd Amendment to Depositories Regulations
SEBI notifies SEBI Depositories and Participants 3rd Amendment Regulations 2025 to strengthen governance, risk management, and cybersecurity enhancing accountability and public interest focus.
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“Pankaj Bansal v. Union of India” – The Prospective-Retrospective Conundrum
by Prabhav Ralli* and Samraat Saxena**
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Transactions Between Clubs and Their Members: An Analysis Through the Lens of the Principle of Mutuality
by Shivam Kumar* and Utkarsh Pandey**
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AIIMS not obligated to pay stipend to PG students admitted under ‘foreign national’ category: Delhi High Court
The respondents had been admitted in various post graduate courses under the ‘Sponsored/Foreign Nationals’ category through a prospectus specifying that the candidates admitted under this category would not be entitled to emoluments.
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HIGH COURT WEEKLY ROUNDUP [17th to 23rd November] | Noori Jama Masjid’s demolition; JioStar’s Exclusive Media Rights; Anjana Om Kashyap’s fake YouTube impersonation; Raj Shamani’s personality rights; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Corporate Law Summit 2025| Dharmashastra National Law University, Jabalpur| Centre for Corporate Laws and Governance |15-16 November 2025
DNLU Jabalpur’s Centre for Corporate Laws and Governance hosted the 1st Corporate Law Summit 2025, featuring panels and 80+ research presentations on ESG, governance, ethics, and emerging corporate law challenges.
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Bombay High Court upholds interim relief to Asian Paints in trade mark dispute, finds rival marks confusingly similar
“This Court came to a prima facie finding of overall deceptive similarity in the rival marks and that the impugned marks and the artwork adopted by the defendant is deceptively and confusingly similar to that of the Asian Paint Ltd.’s mark.”
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“It’s a mess, dishonesty at all levels”: Allahabad HC reprimands State over issuance of multiple birth certificates
“It appears that anyone at any point of time can get a date of birth certificate issued with whichever date they want from wherever in the State.”
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Shardul Amarchand Mangaldas & Co. Advises Omega Hospitals on its Acquisition of Cytecare Hospitals Private Limited
The deal marks Omega Hospitals’ entry into the Bengaluru oncology market and forms part of its nationwide expansion strategy. The transaction involved a full exit by Cytecare’s founding and major shareholders.
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Bombay High Court refuses condonation of 12-year delay; Imposes Rs 1 lakh costs for misuse of judicial process due to suppression of facts in writ petition
The Court observed that imposition of costs was necessary to send a clear message that Court time is valuable and cannot be taken for granted.
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Legal Aid Centre, University School of Law & Legal Studies, GGSIPU | Justice Spectrum | Rethinking Free Legal Aid in India
USLLS GGSIPU’s Legal Aid Centre hosted “Justice Spectrum 2025,” a day-long event on rethinking free legal aid in India featuring a panel discussion, quiz, PIL drafting, and extempore competitions.
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Protection to live-in couple without dissolution of marriage would amount to protection against bigamy: Allahabad High Court
In the case at hand, two adults were living in a live-in relationship and the women involved was a legally wedded wife of another man and their marriage was not dissolved yet.
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CAM acts as Indian Legal Counsel to Sumitomo Rubber in India’s First Accepted Olfactory Mark
The landmark decision by the Controller General recognises olfactory marks under the Trade Marks Act, 1999, marking a major step toward India’s adoption of non-traditional trademarks.
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Justice Surya Kant takes charge as 53rd Chief Justice of India: A Look at His Journey and Key Judgments
Justice Surya Kant has succeeded 52nd CJI B.R. Gavai, who demitted office on 23-11-2025. Justice Surya Kant’s Chief Justiceship will last till February 2027.
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