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FROM SCC ONLINE TIMES
Anant Dang joins SAM as Partner in General Corporate Practice

Shardul Amarchand Mangaldas & Co. is pleased to announce the appointment of Anant Dang as a Partner in the General Corporate Practice

Posted on Mar 18, 2025
‘Unwarranted interference by Revisional Court’; Read why Bombay High Court reinstated Adani’s discharge in cheating case worth Rs. 388 Crores

“Merely by asserting that the accused has made a wrong gain without demonstrating the corresponding wrongful loss or deception suffered by a specific victim does not suffice to attract the offence of cheating under the IPC.”

Posted on Mar 18, 2025
NGT takes cognizance of plea on Guillain-Barré Syndrome Outbreak in Pune due to contaminated drinking water

The NGT acknowledged that the matter raises serious environmental and public health concerns.

Posted on Mar 18, 2025