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“Clearly when an unauthorized person files a petition of this nature for taking action against unauthorized construction, the said conduct is not only deceitful, but also misuse and abuse of the process of law.”
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Registration Now Open for the Fourth IBA India Litigation and ADR Symposium
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A 100% increase in financial assistance for Ex-Servicemen and their dependents announced under Kendriya Sainik Board schemes, effective from November 2025
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This is the largest IPO ever by the Tata Group, the biggest by an NBFC in India, and the largest IPO of 2025. It also ranks as the fourth largest IPO in Indian market history, marking a major milestone for the company and the financial sector.
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“The petitioner had informed many officials about individuals engaged in the real estate business who had made roads and destroyed mangroves on a large scale to convert the area into a commercial resort, thereby affecting the biodiversity and environment of the river, obstructing the free flow of water, and impacting the inter-tidal zone.”
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“The unlawful detention is the sine qua non for issuance of writ of habeas corpus.”
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Shardul Amarchand Mangaldas & Co. acted as legal counsel to Oriental Structural Engineers Private Limited in connection with its divestment of 100% equity stake in Rajiv — Chowk (Sohna) Highway Private Limited.
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“It is the duty of the online platform, which is offering such services, to ensure that correct product is delivered by the seller who is having business to business contract with them”.
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“The alleged video also included audio suggesting that the two leaders were engaged in a conversation, expressing concerns that the public in both countries was dissatisfied with their leadership and sought to remove them from office.”
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The Collegium in August 2025, had earlier recommended Justice Sreedharan’s transfer to Chhattisgarh High Court.
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“It is high time that compensation be awarded to victims or their families who have suffered deaths or injuries on account of potholes, only then will it serve as a wake-up call for the agencies. Refusing to award compensation, and merely to remind the civic authorities of their duties, would amount to rendering mere lip service to the citizens’ fundamental right to safe roads.”
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CAM had also advised Cactus Partners Fund I on its first Intangles Lab Private Limited participating in the Pre-Series B funding with Baring Private Equity India.
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Relaxing the firecracker ban on a test case basis, the Court directed the administration and police to ensure that use of firecrackers shall be confined between 6:00 AM to 7:00 AM and 8:00 PM to 10:00 PM on 2 days i.e., the one before and on the Diwali day.
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“The Parliament, though has enacted the Transgender Persons (Protection of Rights) Act, 2019 and has also framed Rules thereunder, however, it appears that the welfare measures, which may be made pursuant to the statutory obligations cast on the Governments under the said Act, have also not been made.”
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The IPO marks a significant milestone for the Company, the exclusive licensee of the WeWork brand in India and a leading premium flexible workspace operator, having been the largest operator by total revenue in the past three fiscal years.
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During CBT’s 238th meeting, EPFO’s CBT announced key reforms including 100% early PF withdrawal, Vishwas Scheme for penalty relief, doorstep Digital Life Certificates, and EPFO 3.0 digital upgrade.
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Defendant 1 was circulating AI-generated images/ deepfakes falsely depicting Suniel Shetty and his family members in obscene and salacious manner on various social media platforms.
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The NHRC issued notices to the Chief Secretary and the Director General of Police, Government of Rajasthan, calling for a detailed report on the matter within two weeks.
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Symbiosis Law School, Hyderabad renewed its MoU with the Cybersecurity Centre of Excellence (CCoE), Data Security Council of India (DSCI), reaffirming their commitment to advancing research, training, and collaboration in data protection and cybersecurity. The ceremony also featured a panel discussion on “Data Beyond Borders: Sovereignty, Surveillance and the DPDP Framework.”
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