Bringing you the Best Analytical Legal News
Lakshmikumaran & Sridharan Attorneys advised Inox Clean Energy Limited on its acquisition of a 1,337 MW renewable energy platform from Macquarie, strengthening Inox’s wind, solar and hybrid portfolio across India.
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“The discrepancy that occurred was not attributable to the petitioner in any manner; rather, it arose from a systemic lapse involving the Registry of this Court, the Trial Court, the governmental authorities, and the office of the Public Prosecutor.”
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Nyāya Udghoṣh 2026, organised by NLU Odisha, invites law students to engage in judicial writing through a national judgment writing competition and conclave.
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“Since disputes had already been subjected to arbitration and culminated in the Arbitral Award, the disputes and differences, including differences over interest payment prior to commencement of arbitration, are issues that are covered by constructive res judicata.”
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The Court noted that the State’s report did not mention the complete afforestation area and the number of trees that could be accommodated there. Further, a part of that area was adjacent to a city forest, i.e., trees already existed there.
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“The Defendants shall each pay a sum of Rs. 5 Lakhs as costs to the Plaintiff within a period of 8 weeks from today.”
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Shardul Amarchand Mangaldas advised CORONA Remedies Limited and selling shareholders on its ₹655.38 crore IPO, which witnessed exceptional investor demand with over 137x subscription.
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“The submission made before the Court as regards the financial wherewithal of the petitioner was factually correct, therefore, the Court did not want to doubt the statement of a counsel that he was unable to even engage a clerk for obtaining certified copies for the 818 cases.”
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Shardul Amarchand Mangaldas advised the Book Running Lead Managers on ICICI Prudential AMC’s ₹10,602 crore IPO, one of India’s largest offerings, listed on BSE and NSE in December 2025.
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Explore latest Cases reported in SCC’s High Court Cases (HCC) shaping Intellectual property Laws which covers trademark infringement, patentability, passing off and Brand name disputes. A holistic view of evolving jurisprudence on intellectual property laws in India.
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by Arnav Kalbhor* and Nikhil Ranjan**
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The transaction was undertaken in compliance with SEBI ICDR Regulations and marks one of the largest rights issues in the Indian capital markets.
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Know about the key highlights of this year’s Winter Session of Parliament; major reforms and legislative measures aimed at strengthening governance, boosting development, and driving inclusive growth.
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“One cannot possibly conclude there was no consensus simply because the terms and conditions of the agreement between the parties entailed conciliation and arbitration by a named and pre-agreed Online Dispute Resolution Agency portal.”
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Securities Markets Code, 2025 was tabled in Lok Sabha that proposes to unify laws relating to securities market, strengthen investor protection, streamline regulation, and foster innovation with digital tools and regulatory sandboxes.
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“Both the restaurants are premium restaurants which would obviously cater to a distinct well informed and well-educated consumer base and the likelihood of confusion is bleak in such cases.”
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“An HIV positive employee would unquestionably be suffering long term physical impairment, which would hinder his full and effective participation in society.”
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“The stamp duty is not a transaction tax, but a duty payable on an instrument, which must be executed to be chargeable.”
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“Overseas employment is a reality… When the Government is receiving benefit from the migrant workers, it has a correlative and corresponding duty to rush to their rescue when issues arise out of such overseas employment.”
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