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“While deciding the main application under Section 144, Nagarik Suraksha Sanhita 2023, the Family Court should take into consideration the income and financial capacity of both parents and determine the amount of maintenance in a just and reasonable manner keeping in view the principle of shared parental responsibility and the welfare of the minor child.”
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Discover the latest legislative updates from March 2026, including all updates on new Central Legislations, Rules, Notifications; and more.
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NMHP is a programme to strengthen mental healthcare services, with a focus on primary level care and special support for maternal and postpartum mental health.
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“We must take judicial notice of the fact that since times of yore until contemporary ones, a daughter’s pregnancy outside wedlock for an average Indian is a nightmare. It always invites uncontrollable reactions from parents, mostly violent, either for themselves or the daughter or the wrongdoer or both.”
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West Bengal National University of Juridical Sciences through its Centre for Sports Law & Policy hosts a seminar on journalism, media narratives, and sports governance.
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“The recipient of a concession has no legally enforceable right against the Government to grant of a concession except to enjoy the benefits of the concession during the period of its grant. This right to enjoy is a defeasible one.”
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Cyril Amarchand Mangaldas advised Nxtra Data Limited on securing USD 1 billion investment from global investors including Alpha Wave Ventures and Carlyle.
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These Regulations have been notified to strengthen consumer rights across India’s oil and gas sector. These Regulations ensure safety, quality supply, fair trade practices, timely grievance redressal, and consumer education, while preserving rights under the Consumer Protection Act, 2019.
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Shardul Amarchand Mangaldas & Co. advised Indraprastha Gas Limited on a joint venture with Hindustan Waste Treatment Private Limited for compressed biogas and biofuel projects.
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Central Armed Police Forces (General Administration) Bill, 2026, passed by the Rajya Sabha, aims to unify recruitment and service rules while strengthening command, coordination, and governance across CAPFs.
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Shardul Amarchand Mangaldas & Co. advised Indraprastha Gas Limited on a joint venture with CEID Consultants & Engineering Private Limited for developing biofuel and compressed biogas projects.
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Aviation Ministry has notified Aircraft (Demolition of Obstructions caused by Buildings and Trees etc.) Rules, 2026 addressing safety risks near airports.
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Cyril Amarchand Mangaldas represented National Asset Reconstruction Company Limited in Section 34 proceedings before the Bombay High Court securing transmission of deposited arbitral amounts to the lender.
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Stay informed with the latest Supreme Court judgments from March 2026, covering historical verdict on Passive Euthanasia, upholding Maternity Benefits for Adoptive Mothers, SC/ST status on conversion, Covid Vaccine deaths, alleged copyright infringement by Sujoy Ghosh’s Kahaani-2, Systemic discrimination against women in Armed Forces and many more.
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Khaitan & Co elevates 49 members to leadership roles, including 17 Partners and 32 Counsel, strengthening its leadership across key practice areas.
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“The land in question, though administered by a corporate body, is essentially trust property held for the benefit of the community, and any irregularity in its alienation is a matter of legitimate public concern.”
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by S. Vasudevan*, Snehal Ranjan Shukla** and Sanjhali Bajaj***
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“The Family Court is expected to adopt a sensitive, humane, and child-centric approach in a child custody matter keeping in mind that such proceedings concern the welfare and future of a minor rather than the legal victory of fighting litigants.”
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by Misha* and Charu Bansal**
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