ILNU MUN Chapter VI, Institute of Law, Nirma University
Theme: “वयं भविष्यं रचयामः — We Create the Future”
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Shardul Amarchand Mangaldas & Co. advises Kotak Mahindra Capital, Morgan Stanley India and Nomura on ₹2,000 crore Qualified Institutions Placement by Bharat Forge Ltd.
A portion of this QIP’s proceeds is proposed to be used for financing capital expenditure towards defence equipment capabilities. SAM also previously advised the lead managers on Bharat Forge’s ₹1,650 crore QIP in December 2024.
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Delhi High Court on BCI Chairman row: Plea seeking FIR over alleged Advocate assault dismissed
Delhi High Court held that the plea seeking FIR and investigation into the alleged assault of advocates at BCI premises was not maintainable, with an alternate remedy available under BNSS.
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CAM advises J.P. Morgan with respect to sale of equity shares of Billionbrains Garage Ventures by Peak XV Partners Investments VI-1 and Sequoia Capital Global Growth Fund III – U.S./India Annex Fund, L.P
The transaction was led by Aashima Johur, Partner; with support from Medhashree Verma, Senior Associate.
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CDSCO warns against indiscriminate use of NSAIDs and antibiotics; issues stakeholder-specific guidance
CDSCO has issued an advisory cautioning against the indiscriminate use of NSAIDs and antibiotics, reiterating prescription-only sale requirements and urging rational use to prevent chronic kidney disease, adverse drug reactions and antimicrobial resistance.
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CAM advises ACME Cleantech Solutions Pvt. Ltd. and its group entities on Brookfield’s strategic investment of up to USD 600 million in ACME’s green molecules platform
The investment is intended to support the development and construction of ACME’s pipeline of green molecule projects across India and the Middle East, underpinning the next phase of growth of its energy transition business.
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The US is Now Treating Import Duty Fraud as a Serious Crime — Foreign Companies Should Take Note
by Nikhil Varshney* and Pragati Sharma**
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Call for Papers | Two-Day International Collegium on Environmental, Social and Corporate Governance (ESG), 23rd- 24th November, 2026 Submit Abstracts by 15th October, 2026
Christ Academy Institute of Law, Bengaluru, in collaboration with CEERA-NLSIU, invites abstracts for a Two-Day International Collegium on Environmental, Social and Corporate Governance (ESG) to be held on 23—24 November 2026 in hybrid mode. The deadline for abstract submission is 15 October 2026, with selected papers considered for publication in an edited volume with an ISBN.
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Supreme Court split on referring EC Act challenge to larger bench; pitches permanent 5-Judge bench for constitutional issues
Pitching for a permanent 5-judge bench, the Court reasoned that resolving constitutional issues is the primary task of Judges of the Supreme Court, that must remain its core priority. Pendency of references for far too long does not reflect well on the institution.
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Period Leave & Workplace Policy | Sidebar Spotlight Founders Episode
In the pilot episode of SideBar Spotlight, Simran Kohli, Adv speaks with Pooja Mahajan, Founding Partner, Chandhiok & Mahajan Advocates & Solicitors;
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Supreme Court: Once Trial commences on all issues, one issue cannot subsequently be tried as preliminary under Order 14 Rule 2(2) CPC
Supreme Court explains the scope of Order 14 Rule 2(2) CPC and holds that once the trial of issues generally has commenced, an issue cannot subsequently be severed and tried as a preliminary issue.
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Delhi High Court: Failure to redeem confiscated gold bars within stipulated period cannot be attributed to petitioner where Customs failed to quantify applicable duty
Delhi High Court directs Customs to quantify duty and release 12 confiscated gold bars, holding petitioner cannot be blamed for delayed redemption where duty was not quantified.
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Deposit First, Arbitrate Later? Pre-Deposit as a Gateway to Arbitration
by Vasanth Rajasekaran* and Harshvardhan Korada**
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Cyril Amarchand Mangaldas acts as the Indian legal counsel to Rentomojo Limited on its IPO
The book running lead managers to the Offer were Motilal Oswal Investment Advisors Limited, Axis Capital Limited and IIFL Capital Services Limited (formerly known as IIFL Securities Limited).
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Know Thy Judge | Supreme Court of India: Justice Vikram Nath’s career trajectory and influential judgments
Justice Vikram Nath, a fourth-generation legal luminary and sitting Judge of the Supreme Court of India, joined the legal profession in 1987.
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Khaitan & Co. successfully concludes FEMA Proceedings against BC Jindal Group
Khaitan & Co advised and represented the Group from the commencement of the investigation and search proceedings in September 2025 through the adjudication process, including on the overseas direct investment, related FEMA issues and regulatory regularisation with the Reserve Bank of India.
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Mediation in Construction Disputes: A Fireside Chat with Justice Anup Jairam Bhambhani, Justice Hima Kohli and Mehak Oberoi at Commercial Mediation Conclave India 2026
At the Commercial Mediation Conclave India 2026, curated and hosted by The PACT the launch of Mehak Oberoi’s book on construction mediation was followed by a fireside conversation in which two senior judges examined how mediators uncover the real interests behind a construction dispute, when mediation should begin, and what it takes to make a settlement hold.
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Re-arrest after Article 22 violation requires judicial imprimatur; SC lays down additional safeguards
The Court emphasised that constitutional guarantees cannot depend upon the nature or gravity of the alleged offence. The Constitution cannot be interpreted in a vacuum or based on “ifs and buts”.
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16th SLCU-CAM Constitutional Law Moot Court Competition 2026-27
The Competition is the flagship event of the Moot Court Society, School of Law, CHRIST (Deemed to be University). It is a national-level, offline competition with a strict cap of 42 teams and is centred on contemporary questions of Constitutional Law.
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In Conversation with Mr Zain Haider: Criminal Law, Justice, and the Future of Advocacy
Interviewee: Zain Haider1
Interviewed by Zehra Naqvi2