Bringing you the Best Analytical Legal News
“There were no traceable clandestine or fraudulent activities by Netlink and its Director in organising the impugned exhibitions for the ostensible organiser, and therefore it was unnecessary to undertake the exercise of lifting the corporate veil or applying group of companies doctrine.”
Continue reading
The transaction involves a significant stake sale, preferential allotment, and a mandatory open offer, marking a major shift in the company’s ownership structure.
Continue reading
GST Appellate Tribunal has issued an order allowing lenient scrutiny of appeal documents on the GSTAT Portal for six months, limiting objections to substantive defects only.
Continue reading
The transaction included the indirect sale of Triton’s stake in Kelvion India Private Limited, with Triton retaining a minority interest.
Continue reading
The respondents contended that there was a possibility of manipulation of the original relevant record relating to the tender of laying a separate drinking water pipeline in Bhagirathpura and sample reports of M.P. Pollution Control Board.
Continue reading
The Court in Meena A Jagtap v. Bar Council of India, 2025 SCC OnLine SC 2749, directed that 30% posts of Executive Members along with that of ‘Treasurer’ of Gujarat High Court Bar Associations as well as all the District Bar Associations shall be exclusively earmarked/reserved for women advocates.
Continue reading
A comprehensive and interdisciplinary guide for Class XII students, aligned with the ICSE syllabus and the vision of NEP 2020
Continue reading
With over 14 years of experience across private equity, M&A, joint ventures, and cross-border investments, Rohan’s return strengthens the firm’s corporate capabilities across multiple industry sectors.
Continue reading
Mr. Sumant Batra launches book titled “The Life and Legacy of Arun Jaitley” on the life and legacy of Late Mr Arun Jaitley.
Continue reading
“The transaction pertained exclusively to transfer of benefits arising out of immovable property and had no nexus with the business of the petitioner company.”
Continue reading
“The mark ‘TIGER’ is publici juris and common to trade and is not uniquely identifiable with a particular goods or services of the Plaintiff.”
Continue reading
SEBI has issued a Master Circular to consolidate and streamline the entire regulatory framework for the Social Stock Exchange.
Continue reading
“Madarsa will not be entitled to claim any government grant till it is recognized, and the Madarsa Education Board will not be obliged to permit the students of the Madarsa in examination conducted by the Madarsa Board.”
Continue reading
“It appears that approximately 1.40 crore individuals have been issued notices for the purpose of document verification.”
Continue reading
“Despite having successfully navigated the statutory procedures, undergoing summary inquiries, site inspections, and obtaining final execution orders for affixation of boundary marks, the petitioners find themselves to be in a situation where the end relief remains illusory.”
Continue reading
“Once it is concluded that the initial proceedings were held before a court that lacked jurisdiction, the written statement and other evidence that may have been led by the parties before the said court become non-est in the eyes of law.”
Continue reading
“Bar Association is a body of private individual lawyers and in normal discharge of its functions, it does not perform any function which can be said to be a public function”
Continue reading