Bringing you the Best Analytical Legal News
Cyril Amarchand Mangaldas advised Devyani International Limited on the merger of Sapphire Foods India Limited with DIL, consolidating Yum! Brands’ India franchise under a single listed entity.
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“It is clear that police has not conducted any videography of the recovery of motorcycles from the applicant or preparation of list of seized motorcycles, though, same is mandatory.”
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“Where judgment debtors have substantially complied with a permanent injunction and no prior notice of breach was issued, execution proceedings cannot be used to seek additional compensation.”
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Justice delayed is justice denied, and any attempt to prolong proceedings by reopening arguments after the matter stood closed and reserved for pronouncement of judgment is liable to be held vitiated in law.
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Lakshmikumaran & Sridharan Attorneys advised BlueScope Steel Limited on the cross-border sale of its Indian joint venture stake to Tata Steel Limited in a transaction valued at approximately INR 1,100 crore.
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BCI has announced the AIBE XX results with a 69.21% pass rate and confirmed that the next AIBE exam will be held on June 7, 2026, with registration starting on February 11.
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“Only in rare and exceptional cases, where it is ex-facie evident the Arbitral Tribunal has passed an order patently illegal or perverse, or exercised power wholly without jurisdiction, interference from the writ court is warranted.”
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For exclusion of provisionally enrolled Advocates from Bar Council Electoral Roll, remedy lies before Bar Council Election Committee, not writ court
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On 2-1-2026, the President of India appointed Ramesh Chander Dimri and Neerja Kulwant Kalson as Additional Judges after Collegium’s recommendation in December 2025.
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The nurse contended that after cognizance was taken, she moved several applications on every date for exemption of her personal appearance as she was pregnant and unable to appear before the Trial Court.
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“It is the evidence which constitutes the bedrock for any award of compensatory or punitive damages.”
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“The Pen Drive containing the images and the video showed that the accused chatted with someone, and both criticised the hostilities between India and Pakistan. They advocated that all people, irrespective of their religion, should stay together, and that the war served no fruitful purpose.”
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With 2025 behind us, this state legislation roundup revisits the year’s defining legislative strides as States and UTs advanced governance through impactful laws and amendments, driving gender reforms, transparency, and digitalization.
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Cyril Amarchand Mangaldas advised Statkraft A.S. on the proposed divestment of Mandakini Jal Urja Private Limited, which is developing a 76 MW hydroelectric project in Uttarakhand.
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“The Court is entitled to examine the decision-making process, particularly as to how about 400 new members were inducted in the MCA under different categories, in the face of allegations of illegality, arbitrariness, and nepotism.”
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“It will be a dangerous proposition to hold that judgments and orders which do not refer expressly to statutory provisions are per se dishonest judgments”.
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In December, states and UTs rolled out key reforms including Gujarat’s Shops and establishment reform, Rajasthan’s decriminalisation ordinance, and Karnataka’s police service revamp.
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“The absence of any action for cancellation of deeds for such a prolonged period clearly indicates that the dispute is essentially civil and revenue in nature, and that the criminal machinery has been set in motion afterthought and as a substitute for appropriate civil remedies, which is impermissible in law.”
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UIDAI has increased the Aadhaar PVC card service fee from ₹50 to ₹75 marking the first price revision since its introduction in 2020, effective from January 2026.
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