Shardul Amarchand Mangaldas advises Oslo-listed Orkla ASA and Orkla India on ₹16,670 million IPO
The offering was oversubscribed 48.73 times and marks a major milestone for India’s packaged foods sector.
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Karnataka High Court dismisses plea to quash defamation case against man accused of creating estranged sister-in-law’s fake social media accounts
In the case at hand, a woman filed a complaint against her brother-in-law alleging that he created her fake social media accounts, accessible in public domain, containing defamatory content about her and her family.
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Call for Papers | GNLU Gandhinagar | GCRCJS International Conference on International Criminal Law 2026
The conference focuses on innovation, inclusivity, and global accountability within contemporary international criminal justice.
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“Expected protector became source of suffering”: Madras HC upholds life sentence of father for sexual harassment of minor daughters
“The father, instead of nurturing and protecting his daughters, allowed his inebriated state to overpower his human instincts and parental duty.”
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Cyril Amarchand Mangaldas advises Lenskart on ₹73 Billion IPO
Cyril Amarchand Mangaldas advised Lenskart Solutions Limited and its promoters on the company’s ₹72,780 million IPO comprising a fresh issue and offer for sale, marking one of the most significant public offerings in the Indian retail tech sector.
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RBI Issues Repo Directions: Key Rules on Eligible Securities, Participants, Reporting & Settlement
These Directions regulate repo transactions across recognized exchanges, electronic platforms, and OTC markets, specifying eligible securities, participants, reporting timelines, settlement norms, and haircut requirements.
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MCA Amends Companies (Meeting of Board and its Powers) Rules, 2014: Expands Scope of ‘Business of Financing Industrial Enterprises’ under Section 186
The Amendment introduces the scope of business of financing indutrial enterprises in relation to Finance Companies.
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Bombay HC rules wife entitled to dignified living, raises maintenance to Rs 3.5 lakh after finding husband suppressed financial strength
“Grave and irreparable harm would continue if a reasonable assessment were not made, and there would be no inconvenience to the husband in paying a slightly larger sum towards the maintenance amounts claimed by the wife.”
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“Authority committed legal error”: Allahabad HC directs State to change transgender person’s name in educational documents in 8 weeks
The petitioner had filed a name change application for their educational documents, but the Regional Secretary, Madhyamik Shiksha Parishad, rejected the petitioner’s application, holding that the relevant provisions did not provide any procedure for correction of name in educational documents at a belated stage.
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After 34 lives lost in Rajasthan, Telangana Road accidents, SC seeks Reports from NHAI & MoRTH on Unauthorized Dhabas and Road Conditions
Two tragic road accidents that occurred within consecutive days in Rajasthan and Telangana, claimed a total of 34 lives and leaving several others injured.
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Union Cabinet Approves ₹20,000 Crore Credit Guarantee Scheme to Boost Indian Exports and MSMEs
On 12-11-2025, the Union Cabinet approved the Credit Guarantee Scheme for Exporters for providing 100% credit guarantee coverage by National Credit Guarantee
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Shardul Amarchand Mangaldas Advises Jinyoung Electro-Mechanics on Acquisition of Jinyoung Sandhar Mechatronics
Jinyoung Sandhar Mechatronics Private Limited (JSM) is now a wholly-owned subsidiary of Jinyoung Electro-Mechanics Co. Ltd. (JEM)
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Can an heir be appointed to a Lower Post than the Deceased? Inside Bombay High Court’s ruling on Compassionate Appointment
“The Resolution indicates pragmatism on the part of the Government in dealing with such case of compassionate appointment, in order to ensure that the family which has lost a bread earner, is extended financial support at the earliest.”
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Delhi High Court grants ad-interim injunction in favour of ITC restraining defendants from using well-known mark ‘BUKHARA’.
The defendants were operating an 11-room hotel by the name of ‘Bukhara Inn’ and had refused to comply with the cease and desist notice sent by ITC Ltd.
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‘Rejection of Plaint requires attentive application of mind, not routine action’: J&K & Ladakh HC upholds Trial Court order for Non-Disclosure of Cause of Action
“The essence of an application under Order VII Rule 11 CPC to terminate a civil action or to put an end to a litigation is an essential duty of a Civil Court so that further judicial time is not invested wastefully.”
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Jharkhand HC: DACP benefits extend to all similarly situated medical cadre officers, not just litigants
“When the particular policy has been revived, all the persons, who are within the zone are entitled to get the benefit of the policy, no matter whether they have approached the Court or not.”
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Authorities must act immediately in Protection pleas; delay attracts liability: P&H High Court in a young married couple’s plea
“The purpose of protection is defeated if a person remains unprotected despite approaching the authorities for protection.”
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Deadline Extended | IIT Kharagpur | National Symposium on Inclusive Education & Empowerment for Learners with Intellectual Disabilities
The Centre of Studies and Research for Differently-Abled (CSRDA), IIT Kharagpur, will host the National Symposium on Inclusive Education, Technology & Empowerment for Learners with Intellectual Disabilities on 6—7 December 2025 (Virtual). The event focuses on rights-based inclusion, implementation of the RPwD Act, 2016, and innovations in assistive technology and pedagogy.
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Shardul Amarchand Mangaldas & Co. advises JK Paper Limited on its Acquisition of Borkar Packaging Private Limited
The transaction, part of JK Paper’s expansion into the folding cartons and packaging sector, involves a multi-tranche investment culminating in 100% ownership within four years.
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