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“Possibility of rashness and negligence by a driver cannot be negated on the mere account of low speed, especially when it is alleged that the respondent was driving a heavy vehicle, carrying material over the permissible weight limit, in a zig-zag manner prior to the accident.”
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Shardul Amarchand Mangaldas advised Brookfield, Augment Infrastructure, Steadview Capital, and Bain Capital on the IPO and related pre-IPO transactions of Clean Max Enviro Energy Solutions Limited.
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In a previous order, the Court had directed the husband to deposit Rs 25,000 with the Court’s Registry towards travelling expenses, etc., of his wife and minor daughter; however, the husband had failed to do so.
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RMZ will invest up to ₹1,283 crore in the project, marking a significant real estate collaboration in the NCR region.
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“Defendants have copied the trade dresses of the plaintiff in entirety, in which plaintiff has a copyright and the intent behind copying is to trade over the goodwill and reputation of the plaintiff, which it has built over the years and to misrepresent to the public that their goods have some association with the plaintiff.”
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“The Court is not to act merely as a post office or a mouthpiece of the prosecution. The Court must apply its judicial mind to the record to assess whether the material, taken at face value, discloses the essential ingredients of the alleged offence and raises grave suspicion, as distinct from a mere suspicion.”
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Gujarat National Law University through its Centre for Women and Child Rights announces Women at Work: International Conference on Women in the Unorganised Sector on 7—8 March 2026 with a policy drafting competition and interdisciplinary dialogue on labour and gender justice.
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MoRTH has notified the Hit and Run Motor Accidents Amendment Scheme enhancing digital processing, revising forms, and simplifying claims for victims and families.
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Damodaram Sanjivayya National Law University successfully hosted the 2nd DSNLU Vis Pre-Moot 2026, India’s only Vis Pre-Moot of the 2025—26 cycle, with top law schools competing in international arbitration rounds.
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On 26-2-2026, the Supreme Court Collegium recommended his appointment as the Chief Justice of the Madras High Court, consequent upon the retirement of the incumbent Chief Justice.
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“In commercial transactions, especially in the travel industry, group bookings for festive periods are made precisely to capitalize on predictable seasonal demand.”
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The transaction involved multidisciplinary advisory on structuring, real estate diligence, financing documentation, regulatory compliance and acquisition documentation.
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Electronic record, in the form of the DVD could not be treated as admissible evidence, in the absence of any verification as to its genuineness, veracity or reliability from the original electronic device by/from which these are created, for the purpose of imposition of penalty under Section 114-AA, Customs Act, 1962.
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The firm assisted with transaction structuring, due diligence, documentation, negotiations, and closing under a share subscription and shareholders’ agreement.
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Maharashtra National Law University, Chhatrapati Sambhajinagar invites participation in the Senior Advocate Late Shri P.M. Shah National Client Counselling Competition 2026 on 14—15 March.
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“Merely relying on the WhatsApp chat, the divorce decree cannot be granted, since it is not proved by leading evidence.”
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The Supreme Court Lawyers Welfare Trust has selected 3 people for the JS Verma Fellowship 2026 Edition, namely, Archita Nigam, Surabhi Vaya, and Mallika Agarwal.
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Faculty of Law, Aligarh Muslim University hosted a discussion on In Chambers with author Talha Abdul Rahman, focusing on litigation practice, ethics, and professional growth.
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