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Corporate Law News

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Doing Business BRICS+ Guide UAE: A Practical Roadmap for Investors and Lawyers

08 Oct, 2025

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CAM acted as Indian law advisor to Kokuyo Co. Ltd.

12 May, 2025

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SAM advises Sumitomo Corporation and Isuzu Motors Limited on the sale of their respective stake in SML Isuzu Limited, a public listed company to Mahindra and Mahindra Limited

09 May, 2025

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CAM acted as Indian law advisor to Adani Data Networks Limited

09 May, 2025

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SAM advises ISM and IFCI Limited on first ever fiscal support agreement for setting up semiconductor fabrication facilities in Gujarat

02 May, 2025

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SAM promotes 107 Lawyers to Principal Associate and Senior Associate Roles

01 May, 2025

Once approved, a Resolution Plan binds all creditors: Bombay HC on decree holders’ rights under IBC, Read Judgment

29 Mar, 2025

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SC explains IBC’s impact on NI Act proceedings: Moratorium under IBC bars Section 138 NI Act proceedings if cause of action arises later, Read Judgment

29 Mar, 2025

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Statutory penalties do not fall within insolvency moratorium: SC upholds NCDRC’s power to impose penalties despite IBC moratorium, Read Judgment

29 Mar, 2025

home key

Homebuyer’s claim under IBC: NCLAT clarifies claim classification in insolvency proceedings after flat cancellation, Read Judgment

28 Mar, 2025

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Section 18 of Limitation Act applies only if debt is acknowledged in writing: NCLAT on IBC Limitation, Read Judgment

28 Mar, 2025

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Once resolution plan is approved, no proceedings can continue on omitted claims,...

28 Mar, 2025

NCLAT affirms CoC's authority: once approved, resolution plan must be adhered to...

06 Jan, 2025

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Supreme Court quashes NCLAT’s ruling: no default needed to be classified as a fi...

06 Jan, 2025

Companies Act, 2013

NCLAT dismisses appeal against NCLT's AGM order, stresses substantive rights must be affected, read judgment

02 Jan, 2025

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NCLAT disposes of appeals, emphasises necessity of reasoned Interim Orders in Corporate disputes, read judgment

02 Jan, 2025

ICICI Bank

NCLAT rejects delay in debt resolution: "pending scheme of arrangement cannot be accepted", read judgment

30 Dec, 2024

Reliance Industries, MumbaiReliance Industries, Mumbai

NCLAT clarifies eligibility of Resolution Applicant: 'the term entity in MIB guidelines can include individuals’, read judgment

30 Dec, 2024

SAM advises the Book Running Lead Managers on the... ...

11 Dec, 2024

CAM advises Zomato on issuance of equity shares by... ...

11 Dec, 2024

NCLAT Clarifies IBC precedence over shareholder di... ...

05 Dec, 2024

SNG & Partners Announces the Promotion of Aniket S... ...

12 Nov, 2024

Shardul Amarchand Mangaldas & Co. advises Premier... ...

09 Sep, 2024

CAM advises Akums Drugs and Pharmaceuticals Limite... ...

22 Aug, 2024

S&A Law Offices successfully represented KEPL agai... ...

22 Aug, 2024

Saraf and Partners Elevates Six Lawyers to Partner... ...

22 Aug, 2024

SAM advises Oil and Natural Gas Corporation on lan... ...

22 Aug, 2024

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NCLT approves resolution plan for Nirmal Lifestyle Realty Private Limited

13 Aug, 2024

Saraf and Partners announces the joining of Mathew Thomas as a Partner

12 Aug, 2024

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Saraf and Partners announces the joining of Sudeshna Guha Roy as their new partner in Dipsute Resolution

05 Aug, 2024

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FoxMandal Real Estate Team Assists North Bengaluru Project Developer

17 Jul, 2024

US Bankruptcy Court pulls up Byju’s co-founder Riju Ravindran for concealing $533 mn

22 May, 2024

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Go First won't move against Delhi High Court order, set for Liquidation

06 May, 2024

Pune Court asks Police to probe Bribery allegations against IT major Cognizant

27 Apr, 2024

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Deregister Go First Aircraft in five days, Delhi High Court tells DGCA
27 Apr, 2024

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Cyril Amarchand Mangaldas advises Multiples in its proposed investment in Svatantra Microfin Private Limited
07 Mar, 2024

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CAM advises V-Guard Industries on acquisition of additional stake in Gegadyne Energy Labs
07 Dec, 2023

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Calcutta HC grants interim relief to Delta Corp. in ₹6,384 crore GST Notice issue
07 Dec, 2023

Saraf and Partners acts for Fortis Healthcare in sale of Fortis Malar Hospital, Chennai to MGM Healthcare for INR 128 Crores
01 Dec, 2023

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Shardul Amarchand Mangaldas & Co. advised Bain Capital Partners on acquiring a majority stake in Porus Laboratories Private Limited
30 Nov, 2023

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Shardul Amarchand Mangaldas advises Gentari Sdn. Bhd on its acquisition of 30% stake in AM Green Ammonia Holdings B.V.
09 Nov, 2023

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Telecom AGR Dues: Vodafone Idea and Bharti Airtel seek review of SC Judgement, cite jurisdictional error
12 Oct, 2023

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SAM represents Pigeon Education Technology India Private Limited in a Writ Petition challenging Seizure Orders issued by the ED
26 Sep, 2023

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SAM advises TPG Inc on the acquisition of certain shareholding of Quality Care India Limited
26 Sep, 2023

Amazon

Supreme Court extends stay on CCI's ₹202 crore penalty on Amazon
23 Sep, 2023

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SNG & Partners assists investors and debenture Trustees on the issuance of Non-convertible debenture by Varroc Engineering Limited
12 Sep, 2023

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