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“It was undisputed that the educational institution was being run without valid recognition from the Government concerned, and the averments in the educational institution’s counter affidavit stated that the said institution was imparting preschool education to about 300 students, teaching Quran and allied subjects.”
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Cyril Amarchand Mangaldas advised ONGC on its joint venture with Mitsui O.S.K. Lines to operate Very Large Ethane Carriers for energy logistics.
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“She is entitled in law to lead a life in the similar manner as she would have lived in the house of her husband, as that is where the status and strata come into place, and that is where the obligations of the husband, in case of a wife, become prominent.”
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Cyril Amarchand Mangaldas advised Nash Industries and the Wadhwas on the sale of a significant minority stake to private equity fund ChrysCapital.
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School of Law, CHRIST (Deemed to be University), Pune Lavasa Campus announces the 6th Edition of the THEMIS Moot Court Competition, 2026.
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Shardul Amarchand Mangaldas & Co. advised Hindustan Petroleum Corporation Limited on a USD 3 billion LNG Sale and Purchase Agreement with ADNOC Gas subsidiary ALNG.
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“A person is an Indian citizen by birth in terms of Section 3(1)(a) of the Citizenship Act, 1955, if such person was born in India on or after 26 January 1950 but before 1 July 1987.”
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Cyril Amarchand Mangaldas is advising Aditya Birla Capital Limited and Aditya Birla Housing Finance Limited on a proposed ₹2,750 crore investment by Advent International.
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Chanakya National Law University announces the 4th CNLU Cyber Law National Moot Court Competition, 2026 in collaboration with J. Sagar Associates.
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“The damages cannot be awarded merely on presumptions or whims and fancies of the complainant. To make out a case for award of dam ages, especially when the claim is to the tune of crores of rupees, some trustworthy and reliable evidence has to be led.”
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“Making adequate provisions for toilets / sanitation facilities concerns the basic human rights under Article 21 of the Constitution/”
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B.M.S. College of Law announces the 11th B.M. Sreenivasaiah Memorial Moot Court Competition to be held from 17—19 April 2026.
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Chief Justice Surya Kant embarked on a remarkable journey that saw him rise from humble beginnings to being the Judge of the Punjab and Haryana High Court, Chief Justice of Himachal Pradesh High Court and ultimately the Chief Justice of the Supreme Court of India.
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On 6-2-2026, 36 bills were introduced in Rajya Sabha out of which 11 were amendments and 25 were new acts that might become Acts on approval.
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“In view of the express bar on re-evaluation, the subjective nature of the assessment, and the absence of any material error or exceptional circumstance, judicial interference is unwarranted.”
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The Court observed that the victim admitted being about 18 years old, while her father’s evidence on age was inconsistent. With contradictions between oral and medical evidence, minority was not proved, and hence, Protection of Children from Sexual Offences Act, 2012 could not be invoked.
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Upon perusal of the FIR and considering the submissions, the Court held that there was clearly no allegation of assault against Santosh Kumar and he was only addressing the gathering, which did not support the prosecution’s case.
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“Judicial error is not synonymous with judicial partiality and hence mere passing of an unfavorable order, or even an order subsequently set aside by a superior Court, does not ipso facto establish a foundation for bias or prejudice.”
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