Bringing you the Best Analytical Legal News
“After almost four decades, a protracted litigation has reached a satisfying conclusion, owing to outstanding efforts of Sr. Adv. Gaurav Agrawal, appointed by this Court as the mediator.”:
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The Supreme Court Collegium had recommended the transfer of 14 Judges in August 2025, out of which 11 Judges were transferred by the President on 14-10-2025.
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DSCI in collaboration with KSPP proudly presents the National Policy Challenge 2025- a dynamic platform for young minds to reimagine policy in the era of Generative AI.
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“A share was earmarked to the excluded sharer as well, even though the same might not preclude the rights of the excluded sharer to challenge the partnership deed.”
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by Basanti Lal Pavecha* and Avish Mittal**
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On October 10, the guardians of the student, allegedly accompanied by over six persons, forcefully entered the school premises and manhandled the security personnel. Another group reportedly gathered outside the school gates and began raising slogans in protest.
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“The State agencies, only show their defiance to the very objective of introducing provisions of Furlough/Parole and have no respect or care for the prisoners and their mental and physical health.”
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Cyril Amarchand Mangaldas had also previously advised SAEL Industries Limited on its fundraise from Norfund and United States International Development Finance Corporation in 2023 and 2024.
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Ministry of Health, ESIC and WHO have issued an advisory banning the purchase, use, and distribution of Coldrif Cough Syrup after child fatalities.
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“With respect to the bona fide requirement of the landlord, the landlord was only to make out a legitimate case setting out the plausible reason which are not fanciful and unreasonable to establish a bona fide requirement of the subject premises.”
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Shardul Amarchand Mangaldas & Co. acted as legal counsel to JTRF, advising on the transaction structure, drafting and negotiation of the supply and service agreements, and coordinating closing formalities across multiple jurisdictions.
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“Section 278B of the Income Tax Act, 1961 creates a deeming fiction whereby both the Company and every person in charge are deemed guilty of the offence. The legislative intent is clear that the Company must first be arraigned, only then can its officers be fastened with vicarious liability.”
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“Scope of interference in an appeal with the order passed by the Armed Forces Tribunal is limited. This Court in appellate jurisdiction would interfere if the order were shown to be arbitrary, unreasonable or capricious”.
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EPF Amendment Scheme introduces the Employees’ Enrolment Campaign, 2025 to expand EPF coverage and offer one-time compliance for unregistered employees.
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“The issue of preliminary assessments is a delicate and difficult task which requires expertise. As of now, it is being done in arbitrary manner in absence of any definite parameters/ guidelines for the same.”
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The Faculty of Law, University of Lucknow, Second Campus, organized a departmental lecture on 11th October 2025, where Dr. Lalit Kishore Srivastava delivered an insightful talk on “New Dimension of Adoption Law in India.” The lecture examined the evolution of adoption laws through Hindu, Muslim, and secular frameworks, tracing judicial reforms and women’s rights in adoption.
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“In criminal jurisprudence, the right of speedy trial is recognised as a fundamental right and just because the accused had participated in the trial at one stage, at other stage he does not lose a right to ask for bail.”
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by Dr Amitesh Deshmukh*
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The Court requested Justice Ajay Rastogi, former Supreme Court Judge, to lead the Supervisory Committee and considering the ramifications of the incident and its gravity, requested him to immediately organize its first meeting after taking over of the charge of the investigation by the CBI.
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The proceeds of the Debentures were utilized for inter alia implementation of the resolution plan submitted by Independent Sugar Corporation Limited, a Bermuda incorporated entity in respect of Hindusthan National Glass & Industries Limited (“HNG”) and working capital and capital expenditure requirements of HNG.
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