Bringing you the Best Analytical Legal News
Registered conveyance deed carries a strong presumption of validity and genuineness and cannot be lightly disregarded merely because consideration cheques were encashed at a later date. Also, additions under Section 69-A based on suspicion and double taxation of the same funds are unsustainable.
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The Labour Department of Haryana has issued a heatwave advisory for 2026, directing employers, industries, and construction entities to implement preventive measures to safeguard workers.
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In most cases, no. The law requires fairness, especially when a decision affects your livelihood. Here’s how it works.
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The IBBI (Pre-Packaged Insolvency Resolution Process) (Second Amendment) Regulations, 2026 introduce key changes to the appointment of registered valuers and valuation methods.
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“The procedural delay of 16 years in the case has given an opportunity to the police and the State to cover their tracks in a manner that the truth remains obscured. The attempts by this Court to now lay its hands on the videography evidence get obfuscated on account of this delay.”
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The Open Majlis: UAE-India CEPA Fourth Anniversary Edition in New Delhi marked the occasion with policy discussions, research launches, and the signing of key MoUs including one with EBC Publishing.
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The Ministry of Labour and Employment has mandated, effective 14 May 2026, that no worker in India can work continuously for more than 5 hours without a break, alongside a compulsory minimum 30-minute rest interval.
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“There cannot be quarrel with the proposition that no clause can be read into the contract entered between the parties.”
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These Regulations introduce key changes to Regulation 35 on valuation and lay down special rules for Micro, Small and Medium Enterprises.
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“The statutory right of the landowner under Section 126(1)(b) being twofold as discussed above, the corporation could not have conjured a precondition for the landowner to abjure part of the compensation in order to receive the other part.”
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Cyril Amarchand Mangaldas advised JSW Energy Limited on acquisition of an 8.33% stake in Toshiba JSW Power Systems Private Limited from Toshiba Corporation for ₹150 crore. Following the transaction, JSW Energy’s shareholding in the turbine generator manufacturing company will increase to 10.73% on a fully diluted basis.
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ROC Chennai imposed a Rs. 20,000 penalty on Sri Muthu Malai Benefit Fund Limited and its officers for failing to disclose allottee occupation details in PAS-3, violating Rule 12(2) of the Companies (Prospectus and Allotment of Securities) Rules, 2014.
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Upon comparing the allegations against the appellant with those against other co-accused who were granted bail by Supreme Court, the Delhi High Court concluded that there was “no major distinction” between their respective roles.
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by Kaustubh Shakkarwar* and Gauri Gupta**
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Cyril Amarchand Mangaldas advised Urban Realtech Private Limited, a BPTP group company, on the proposed joint development of an 11-acre land parcel in Sector 39, Faridabad with Emerald Infrahome LLP. The mandate covered title due diligence, regulatory and PLPA compliance assessments, and drafting of joint development and ancillary transaction documents for the group housing project.
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Noting that hospitals allotted government land in Delhi were not diligently complying with directions to provide free treatment to economically weaker sections, the Supreme Court directed a joint meeting of government departments, land agencies, hospitals, and the Amici Curiae to prepare an effective SOP for enforcement.
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National Law University Jodhpur inaugurated the Rajiv K. Luthra—NLUJ Accessibility Lab, a dedicated facility promoting inclusive legal education and disability access.
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The Ministry of Finance has amended Rule 35 of the Health Security se National Security Cess Rules, 2026 introducing key changes to the utilization and administration of the cess.
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“Pension is not a bounty but a valuable statutory right earned by an employee after rendering long years of service and any order resulting in deprivation or permanent withholding of pension entails serious civil consequences and requirement of hearing is not an empty ritual but a substantive safeguard to ensure fair exercise of discretion by the authority.”
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Shardul Amarchand Mangaldas advised ITC Hotels Limited on its acquisition of Zuri Hotels and Resorts Private Limited, owner of The Zuri Kumarakom Kerala Resort & Spa.
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