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“Instead of expressing regret or tendering an apology, he persisted with such allegations and even called upon the Court to tender an apology.”
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Shardul Amarchand Mangaldas advised HDFC Bank Limited on ₹455 crore financing of the Deoghar Ring Road Project.
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“The employees fall within the exclusionary clause of Section 2(e) of the PG Act. The result of such exclusion is that Sections 5 and 14 are not attracted in deciding on the applicability of the PG Act to the employees of HWP”
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The appeal claims the Trial Court wrongly convicted the appellant because the evidence was weak and misapplied. No selection committee members testified, no forged documents were recovered, and no witness confirmed that the appellant misused his position for promotions.
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“Clerical mistakes are those that occur in the course of typing or writing, while arithmetical mistakes are those that occur during calculation. As to accidental slip or omission, the decisive test is whether it is apparent from the record that the Court intended to do something but failed to do so owing to an accidental or inadvertent omission.”
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“The instant case cannot be termed as a ‘simple accident’ as is understood in common parlance, however, it definitely falls within the definition of ‘accident’ under Rule 3 (1) (ii) of the EOP Rules, which covers within its ambit a mishap due to an act of devotion to duty in an emergency arising otherwise than by violence out of and in the course of service.”
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by Uttam Kumar Gupta*
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“In normal circumstances and in a suit filed by the plaintiff, it is the plaintiff who has to do the above work and file the documents along with his plaint.”
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“The petitioners acted in accordance with the existing Bye Laws and the consistent past practice of CBSE and, therefore, had a legitimate expectation that after passing Class XII examination on 13.05.2025 the right to appear as private candidates for the Additional Subject examination, would be available.”
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“The fact that the remuneration was reflected in the pay slips as ‘gross salary’, subjected to statutory tax deductions and reported through Form-16, fortifies the conclusion that the payment was compensatory in nature and not a scholarship granted solely to defray educational expenses.”
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“In such trying times when the employee contracted Covid, to expect him to be admitted only in a government hospital for claiming an entitlement, is arbitrary and unjust.”
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Govt has issued comprehensive guidelines on singing the National Song, Vande Mataram, mandating the full six-stanza official version at all official events and in schools, and requiring it to be sung before the National Anthem.
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“The impugned interim order has been passed by the High Court on a misinterpretation of the ratio of the decision of this Court in Mohan Lal Fatehpuria (supra).”
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The Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Amendment Rules, 2026 have been notified to significantly strengthen due diligence requirements for intermediaries, including social media platforms, significant social media intermediaries, and online gaming intermediaries.
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“The resignation of an employee entails forfeiture of service, and a clear distinction can be drawn between resignation and voluntary retirement, as both are disparate in terms of their operation and consequence, and therefore unlikely to hold an equivalent character.”
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Cyril Amarchand Mangaldas advised ONGC on joint ventures with Mitsui O.S.K. Lines and related charter and shipbuilding contracts for Very Large Ethane Carriers.
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After serving as the firm’s youngest and first lateral Joint Managing Partner, Kunal Vajani steps into independent practice with a focus on litigation, trial advocacy, and international arbitration.
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In the case at hand, it was alleged that the date of personal hearing and the date of filing a reply are the same.
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In a Full Court Meeting held on 10-02-2026, the Chief Justice of India and the Judges of the Supreme Court of India have approved the new Guidelines titled as “Guidelines for Designation of Senior Advocates by the Supreme Court of India, 2026”.
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