Wednesday, 06, May, 2026
- Small Cause Court cannot dismiss Suit after finding bona fide title dispute; Allahabad High Court Orders Return of Plaint under Section 23 PSCC Act
- SC gives relief to Homebuyers: Lifts Corporate Veil in IBC Case
- Unless Recordings or Transcripts are Filed, mere Call Logs show No Conspiracy, Rules HC
- Regulate E-Rickshaws, Bar them from Plying on Highways, HC Petitioned
- Building Sanction Plan obtain by Misrepresentation are Void, Rules HC DB
- HC DB to Police: Why charge Rs.100 just for Downloading Digital FIRs?
- Cyril Amarchand Mangaldas advised a leading Global Data Center Firm’s land acquisition in Mumbai
- JOB POST: DPIIT–IPR Chair Professor at HNLU, Raipur [1 Position; 5 Years; Contractual]: Apply by May 14!
- Bombay High Court Quashes FIR Against HDFC Bank CEO Sashidhar Jagdishan
- फरार आरोपियों के खिलाफ की जाए चरणबद्ध कार्रवाई, हाईकोर्ट ने जारी की विस्तृत गाइड लाइन
- Cyril Amarchand Mangaldas advised the Buyer Consortium on the acquisition of the IPL franchise Rajasthan Royals, for USD ~1.6 Billion
- Shardul Amarchand Mangaldas Advised POSCO on its Joint Venture with JSW Steel
- सुप्रीम कोर्ट की बड़ी टिप्पणी, कहा- खनिज टैक्स पर राज्यों का अधिकार, 20 मई को सुनवाई
- Leading Law Firm terminates Partner booked under POCSO Act for allegedly Sexually Abusing Daughter despite Bail Relief
- HC grants Bail to Muslim Girl in Anti-Conversion Case, says 'Mere Victim Statement Not Enough for Arrest'
