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
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Thursday, 11, Jun, 2026
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