Thursday, 11, Jun, 2026
- Ministry of Labour and Employment notifies rules under the four labour codes
- RBI invites comments on directions on conduct of loan recovery agents
- Ministry of Road Transport and Highways notifies the Central Motor Vehicles (Sixth Amendment) Rules, 2026
- SEBI releases draft circular on enabling third party payments in Mutual Funds
- Ministry of Rural Development invites comments on draft Rules under the VB G RAM G Act, 2025
- Saraf and Partners participates in key International Disputes Discussions at London International Disputes Week 2026
- Cyril Amarchand Mangaldas advises Canara Bank on INR 3697.36 Crore Term Loan Facility to Ratle Hydroelectric Power Corporation Limited for 850 MW Project in Jammu & Kashmir
- Shardul Amarchand Mangaldas advises Inventurus Knowledge Solutions Limited on USD 1.15 Million Acquisition of Arai Solutions
- Shardul Amarchand Mangaldas Advises Dhoot Automotive Systems on its Collaboration with Ride Vision for ADAS Solutions in India
- Cyril Amarchand Mangaldas advised the placement agents on the QIP of ACME Solar Holdings Limited
- Shardul Amarchand Mangaldas advises Aseem Infrastructure Finance on financing for Battery Energy Storage Project in Kerala
- S&A Law Offices successfully advises on the Landmark Sale of the Iconic Air India Building at Nariman Point, Mumbai, to the Government of Maharashtra for INR 1,601 Crores
- Social Media cannot be Weaponised Against Judiciary; Platforms Must Act Promptly, says HC
- ‘No Judge will be Able to Pass a Judgment’: SC raises concern over Threats to Justice GS Patel's Family
- Illegal Detention in PS: Magistrates and Police shall Compensate from there Salary, Rules HC DB
