Bringing you the Best Analytical Legal News
Shardul Amarchand Mangaldas advised Attentive.ai Group on its USD 30.5 million Series B funding round led by Insight Partners to scale its AI-driven SaaS platform.
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Shardul Amarchand Mangaldas advised Medi Assist Healthcare Services Limited on its INR 198 crore fundraise through a preferential issue to MIT and 238 Plan Associates LLC.
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“The claim for maintenance must be assessed with reference to her present earning capacity and ability to sustain herself in the standard of living she was accustomed to during her marriage, and not on the financial status of her natal family.”
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“Offences under the PC Act require strict proof of twin elements of demand and acceptance and mere recovery of tainted currency or existence of electronic recordings, without reliable proof of demand, is insufficient to convict unless accompanied by credible proof of demand.”
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DPIIT has launched e-B4 Visa, an online module on NSWS to help Indian companies generate digital sponsorship letters for inviting foreign professionals.
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Vivekanand Education Society hosted the Pinkathon promotional event at its Chembur campus, spotlighting women’s health, fitness, and the Grandmother’s 10K Run initiative.
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“It cannot be a situation that the right to life guaranteed under Article 21, is being violated by such pollution as generated from the said dumping ground.”
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Shardul Amarchand Mangaldas advised KCC Buildcon Private Limited on the sale of its annuity road assets forming part of the Delhi—Amritsar—Katra Expressway to Build India Infrastructure Fund.
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“The control and regulation of sky-signs and hoardings in the modern times is a significant challenge for the municipal bodies who are caught between a balance to be brought about by such high technological advancements.”
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NEXCORD 2026 is the 2nd CHRIST Treaty Drafting and Negotiation Competition focusing on International Environmental Law and International Investment Law, fostering practical treaty-making and negotiation skills.
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‘The classification between the Indian and foreign employee is based on the economic duress which is caused to the Indian employees, if they are mandated to contribute to the fund/scheme irrespective of quantum of salary they draw, which is absent in case of the foreign employees for the reason that they come to India for employment for shorter period of 2 to 5 years.”
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“The measure of a compassionate State is not how it treats the strong, but how it uplifts those whom circumstance has made vulnerable.”
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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The Centre for Consumer Protection Law and Policy, NUALS Kochi, announces the inaugural NUALS National Policy Drafting Competition 2026 on strengthening consumer rights in India’s insurance sector.
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“The Court emphasized that the legal consequences of State Reorganisation Acts cannot override the specific requirements of the MSCS Act. A cooperative society must demonstrate, through evidence, that its objects, membership, and area of operation genuinely extend across multiple States. Mere territorial changes due to bifurcation or reorganisation are insufficient.”
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Shardul Amarchand Mangaldas advised Tata Steel Limited on its strategic acquisition of a 50.01% stake in Thriveni Pellets Private Limited, strengthening Tata Steel’s long-term value creation strategy.
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“It is not expected from a Judicial Officer of the Appellate Court to pass such a short, cryptic and non-speaking order without going into the merits of the case, discussing the evidence, and testing the reasoning given by the Trial Court.”
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The 3rd NLIU Agreement Drafting and Presentation Competition 2026, organised by NLIU Law Review in collaboration with Saraf and Partners, aims to enhance practical contract drafting and presentation skills through a two-phase national-level competition.
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Legislature has defined “head office expenditure” in clear and unambiguous terms to mean executive and general administration expenditure incurred by the assessee outside India, including, inter alia, travelling expenses, salaries, and other administrative costs.
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