Bringing you the Best Analytical Legal News
Cyril Amarchand Mangaldas advised Standard Chartered Bank and certain other lender(s) (Lenders) in relation to the fund-based and non-fund based facilities.
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For practicing in High Court such advocates having a provisional enrolment certificate issued by Bar Council of U.P. must also have provisional advocate roll of High Court, Allahabad or Lucknow
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The July Roundup of Family and Personal Law contains important rulings and judgements from the Courts all over, on succession rights, marriage, divorce, inheritance rights under Oraon customary law and more.
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Speaking at the Commonwealth Peace, Mediation and the Rule of Law Conference in Jaipur, the Chief Justice of India reflected on India’s
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NLIU Bhopal’s Centre for Criminal Justice and Constitutionalism (CCJC) invites blog submissions exploring contemporary issues in civil and criminal justice.
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The judgment provides important guidance on the interpretation of the exception to mandatory pre-institution mediation under Section 12-A of the Commercial Courts Act. It clarifies that while the exception must be construed strictly, courts must assess urgency on the basis of the overall factual matrix rather than a narrow or merits-based inquiry.
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The High Court held that the victim’s testimony was natural, credible and inspiring of confidence, while the trial court’s appreciation of evidence was not only unreasonable but perverse, rendering its conclusions untenable and contrary to any possible view of the evidence.
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Supreme Court directed all States and Union Territories to strictly comply with its earlier direction to register an FIR upon receiving information regarding any missing person, clarifying that the direction applies irrespective of age or gender.
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CAM also advised Amit Kumar Lohia and Gaurav Lohia, promoters of the Company, and certain other shareholders of the Company in their secondary Pre-IPO sale of Equity Shares of the Company aggregating to ₹2,949.50 million.
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Interviewee — Mr Dhruv Malik1
Interviewed by Ansh Goyal2
The Tribunals Reforms Bill, 2026 seeks to replace the Tribunals Reforms Act, 2021 by establishing a National Tribunals Commission and introducing a common framework for appointments, tenure and service conditions across major tribunals.
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Cyril Amarchand Mangaldas advised Cornerstone Ventures Enterprise Tech Fund II on its investment in Groyyo Private Limited.
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The Court noted that the presence of the appellant at the time of occurrence at the scene of crime has not been proved beyond reasonable doubt and no active role has been assigned to him and the chain of the evidence is not consistent only with the hypothesis of the guilt of the accused.
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Cyril Amarchand Mangaldas advised Saints & Masters Private Ltd. on its strategic buyout of Xencia, a leading Cloud Solution Provider.
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A quick roundup to cover all the important legal developments and cases this week.
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Delhi High Court stayed an FIR registration order, observing that a simple breach of contract cannot be forcefully converted into a criminal action.
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by Mahendra Kumar* and Sidhant Satya**
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While noting that the reported amounts defrauded had decreased substantially, the Court regarded this trend as certainly encouraging but expressly cautioned that “continued monitoring remains indispensable”.
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