Bringing you the Best Analytical Legal News
SEBI updates Block Deal Framework to enhance transparency and efficiency by raising trade thresholds, widening price bands, expanding settlement options, and mandating timely disclosures.
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Ravi Mohan Studios produced an additional typed-set showing that the attempted registration of the trade mark ‘BROCODE’ by Indo Bevs beverage company had been objected to and is pending consideration. Hence the Court issued interim relief.
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Symbiosis Law School, Hyderabad organized an interactive workshop on “Basics of Intellectual Property Rights,” introducing students to the fundamentals of IPR, its global relevance, and emerging career opportunities in the field.
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“We are of the view that the two centres cannot be developed by the Nathdwara Temple Board on its own and they can only help the State Government/State functionaries for setting up of these two centres of the national level.”
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The directions issued by the High Court included that the activities near Futala Lake shall not lead to any damage to the lake and the entire waterbed along with its recreational and beautification structures are kept clean and properly maintained.
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Shardul Amarchand Mangaldas & Co. acted as the lead counsel to Anand Group on its global acquisition of APAG Holding AG, a Swiss-based company engaged in the business of auto component manufacturing.
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Emphasising that well-maintained footpaths is a judicially recognised right, the Court issued guidelines as an interim measure not only for pedestrian safety, but also for, wearing helmets; wrongful lane driving; dazzling LED lights/strobe lights/unauthorised hooters and framing of Rules by State Governments.
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This comprised sale of 5.94 % stake by the Seller in the Company for a reported aggregate amount of INR 951.21 crores.
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“The act of committing sexual assault on the victim by taking advantage of her poverty and her innocence and also particular community is ruthless act.”
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“For want of better words, prima facie, we can only say that we are shocked by what we have seen within the factual matrix of this case.”
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“The petitioner cannot be given free hand to visit the public offices which would certainly, affect the public administration. Even fundamental rights guaranteed under Part III of the Constitution of India are not absolute and are subjected to reasonable restrictions”.
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Cyril Amarchand Mangaldas advised Sammaan Capital on the proposed investment of USD 1 billion by an affiliate of International Holding Company P.J.S.C. (IHC), a global investment company, for acquisition of 43.46% stake and control of the Company.
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‘In our country, there are hermits and sages who do not have permanent homes or residences and stay in ashrams, and even those people can be and have been arraigned as accused.’
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“A perusal of the petition indicates that except for reference to certain news items, wholly cursory averments have been made in the petition.”
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Interviewee: Dr Manoj Kumar1
Interviewed by Pratibha Gaur2
“The present case was not one of mere suspicion but one raising grave suspicion, as the incriminating chats, videos, and photographs detected from the mobile phones stood corroborated by the monetary credits received through international fund transfers.”
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RGNUL Punjab’s CASLW has launched “Shram,” a weekly newsletter on contemporary labour and employment law issues, inviting submissions that explore evolving workplace rights and legal developments.
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“Before the enactment of the Succession Act, succession to the property of Hindus, whether ancestral or self-acquired, was governed by the pristine principles of Hindu law as embodied in the Shastric texts and Smritis.”
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“Impugned tender condition on past performance was arbitrary, unreasonable and discriminatory and did not have any rational nexus to the object of ensuring effective supply of Sports Kits to the children in State”.
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The public issue was subscribed 52.93 times in total, 11.67 times in the retail category and 164.68 times in the Qualified Institutional Buyers (QIB) category. The Non-Institutional Investors (NII) segments with bids of between ₹2 to ₹10 lakhs and above ₹10 lakhs were subscribed 119.37 and 72.94 times respectively.
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