Bringing you the Best Analytical Legal News
The transaction achieved a recovery of approximately INR 2500 Crores for creditors, including 74.89% for secured financial creditors.
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“Merely posting a message supporting any country may create anger or disharmony among citizens of India and may also be punishable under Section 196 of the BNS, but definitively would not attract the ingredients of Section 152 of the BNS.”
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The Court directed the writ petitions to be dismissed without reference if the order was not complied with.
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Virudhaka started as an inter-college sports festival organized by NLIU Bhopal with the aim of fostering sportsmanship and friendly competition among students from across India. Over time, the festival has expanded greatly in size, participation, and range of events. This growth is partly due to the university’s efforts to promote the event within the legal community and beyond.
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Cyril Amarchand Mangaldas advised Hiranandani Financial Services Private Limited and its founders, Harsh Hiranandani and Neha Hiranandani, in their debut equity investment round.
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“Specific allegations were levied against the accused by the victim, coupled with the fact that she was dragged into human trafficking by the present applicant and other co-accused.”
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BCI issued immediate suspension of Supreme Court Lawyer for attempting to hurl shoes at CJI BR Gavai during a proceeding; disciplinary action initiated, and practice barred nationwide.
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In a preliminary inquiry, it was prima facie observed that Drishti IAS had allegedly published the claim/advertisement and simultaneously advertised various types of courses provided by them on its official website while concealing important information. Therefore DG (Investigation) was requested to look into the matter.
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“Unlike iPads or laptops, which are considered professional tools integrated with the office setup and case files, mobile phones are not regarded as acceptable devices for use during arguments in the Court proceedings.”
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by Siddharth R. Gupta* and Maahi Mishra**
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IPO comprised of a fresh issue aggregating to Rs. 8,200 million and an offer for sale by some investor selling shareholders of the Company, aggregating to Rs. 7,206.50 million.
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The petitioner contended that the suit did not fall within the pecuniary jurisdiction of the Court, so the respondent filed an amendment application to amend the valuation of the suit \to bring the suit within the jurisdiction of the Court.
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The Court opined that accused battling alcohol and drug addiction, should receive mental health care and sympathy. Though the addicts suffer from mental illness, they are often harshly condemned due to a lack of awareness about mental illness instead of being considered sympathetically, as other illnesses are treated.
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Interviewee: Tanishk Goyal1
Interviewed by Amishi Arora2
UIDAI has waived Aadhaar biometric update charges for children aged 7—15, effective from 1 Oct 2025 for one year, benefiting nearly 6 crore children across India.
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“Since 2011, through campaigns like ‘You Can Be Anything’ and initiatives such as the Shero program and Fashionistas collections, Mattel has promoted inclusivity, diversity, and women’s empowerment. With a vibrant online presence, scholarly attention, and millions of fans worldwide, the trademark BARBIE has evolved into a multifaceted brand symbolizing imagination, aspiration, and inspiration for generations.”
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To curb festive season airfares hikes, the Ministry of Civil Aviation directed DGCA to monitor ticket prices, deploy additional flights, and ensure passenger protection.
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A quick legal roundup to cover important stories from all High Courts this week.
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“When the High Court exceeds its discretion and jurisdiction in a given case, the same has to be deemed an error on the part of the High Court rather than presuming the same to be an order in the exercise of its extraordinary or inherent jurisdiction.”
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Covering all the important service law cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases and links to other roundups.
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