Bringing you the Best Analytical Legal News
Cyril Amarchand Mangaldas advised Eversource Capital and Radiance Renewables on a proposed investment by FMO and IFU.
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EBC launches Mr. Talha Abdul Rahman’s book titled “In Chambers: A Young Lawyer’s Guide to Practice, Ethics and Advocacy” on the practice, ethics, and craft of advocacy.
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“No recovery of any contraband has been effected from the personal or conscious possession of the accused. The recoveries were made from the premises of third-party i.e. courier companies upon the disclosure statements of the co — accused”
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by Vasanth Rajasekaran* and Harshvardhan Korada**
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Shardul Amarchand Mangaldas advised IFCI Limited and India Semiconductor Mission on USD 1.1 billion fiscal support for a semiconductor OSAT facility in Assam.
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The Court impleaded Union of India through Secretary, Department of Legislation and State of Uttar Pradesh through its Chief Secretary as new party respondent.
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Govt has notified the Industrial Relations Code Amendment 2026 revising the repeal provisions and ensuring continuity of existing labour tribunals.
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Sri Krishna Jubilee Law College, Muzaffarpur announces the 1st L.P. Shahi Memorial National Moot Court Competition, 2026.
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A quick roundup to cover all the important legal developments and cases this week.
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Shardul Amarchand Mangaldas & Co. strengthens its Banking & Finance Practice with the appointment of Garima Shahani as Partner in New Delhi.
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The applicant averred that he discovered a video on the Meta Inc. platform falsely portraying that he suffered from prostatitis, a claim he denied, asserting that the publication was false, misleading and an intrusion into his private life.
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“By using scandalous and intemperate language and by shouting in open Court in a loud and aggressive manner, applicant’s advocate has prima facie committed acts which tend to lower the dignity of the Court and interfere with the administration of justice.”
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The Delhi High Court Bar Association condemned manhandling of Advocate Satyajeet Ganguly by Gurugram Police.
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In the present case, the Government of India directed the NIA to investigate a FIR filed by West Bengal Police under multiple laws. The State argued that, even without investigation or supporting material, the order itself claimed the FIR allegations fall under Section 15(1)(a) of Unlawful Activities (Prevention) Act, 1967.
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This article provides a comprehensive overview of women’s rights in live-in relationships in India, showing how the law has developed to protect women under the Protection of Women from Domestic Violence Act, 2005. It outlines key Supreme Court rulings, addresses common misconceptions, and answers practical questions on maintenance, protection, residence, child support, and property claims.
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Haryana Govt has notified the Shops and Commercial Establishments Amendment Act, digitizing registration, revising work-hour limits, tightening penalties, and mandating appointment letters and ID cards.
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ILS Law College, Pune presents the 6th Edition of TEDxILSLaw, a two-day ideas and speaker conference on law, innovation, and technology.
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“Article 32 of the Indian Constitution is deemed to be “heart and soul” of the Constitution as it empowers any citizen to directly approach the Supreme Court for the enforcement of fundamental rights.”
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“Institutions of higher learning must remain spaces of safety, dignity, and intellectual freedom, and any trend of lawlessness, vigilantism, or disorder in and around the campus environment not only jeopardises students’ welfare but also undermines the institutional ethos.”
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“Where the passage of time has been so extraordinary that an accused has spent a larger part of his remaining life under the shadow of a pending criminal case, the punitive function of the law inevitably loses much of its practical and moral force.”
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