Bringing you the Best Analytical Legal News
Hidayatullah National Law University invites abstract/proposal submissions for the One-Day International Conference On “Blockchain, Cryptocurrency, and related Fintech Measures: Global Implications for
Lakshmikumaran and Sridharan attorneys (LKS) acted as legal advisors to ETS in acquiring People Strong’s assessment and remote proctoring business Wheebox. LKS
The Supreme Court noted that investigation was complete, charge sheet was filed and trial was yet to commence, and its conclusion was likely to take some time.
by Srikant Parthasarathy† and Amirthalakshmi R.††
Cite as: 2023 SCC OnLine Blog Exp 26
Lakshmikumaran and Sridharan acted as the legal counsel to Divo TV Private Limited (“Divo TV”) and its promoters and assisted them in
Interviewed by Sarthak Yadav
by Vaibhav Garg*
The Central Government has proposed to introduce the Cryptocurrency and Regulation of Official Digital Currency Bill, 2021 in the upcoming winter session
by Utkarsh Raj† and Vaibhav Kashyap††
by Utkarsh Mehrotra†
Delhi High Court: Getting indulged in Virtual Currencies even after receiving public notices not to deal in the same and further duping
by Jai Anant Dehadrai† and Md Tasnimul Hassan††
Abhinav Pandey, MM, Tis Hazari Court directs Delhi Police to lodge FIR and investigate allegations of fraud in crypto transactions. Complainant sought
by Hardeep Sachdeva†, Anurag Singh†† and Varsha S. Banta†††
Supreme Court: The 3-judge bench of Rohinton Fali Nariman, S Ravindra Bhat and V Ramasubramania, JJ has struck down the curb on
Government had constituted an Inter-Ministerial Committee (IMC) on 02-11-2017 under the Chairmanship of Secy (EA), with Secy (MeiTY), Chairman (SEBI) and Dy.
Ninth Arbitration Court of Appeals: In a landmark decision, the Ninth Arbitration Court of Appeals of Russia has held that a bankrupt
by Bhumesh Verma* and Soumya Shekhar**