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Shares have been acquired in Northern Arc, MG Motors, Greenko ZeroC, Nagarjuna Fertilizers, Annapurna Finance, Sharekhan, Human Value Developers, Pritam International Private Limited and Max Life Insurance.
ITAT noted that Parliament had taken due note that the Supreme Court had held that the goodwill arising on business reorganization i.e. amalgamation, slump sales, demerger etc. is a depreciable intangible asset under Section 32 of the Act.
The Commission stated that the precise delineation of relevant markets can be left open as irrespective of the delineation, the Proposed Combination will not cause any appreciable adverse effect on competition in India.
Calcutta High Court emphasized on the need to strike a balance between Article 30 of the Constitution of India and public interest.
DEAL DETAILS The Sage Group Plc | Acquisition of Corecon Technologies, Inc. and its Indian subsidiary, Corecon Technologies India Private Limited Khaitan
Shardul Amarchand Mangaldas advised Titan Company Limited (“Titan”) on the proposed acquisition of remaining 27.5% founders stake in Caratlane Trading Pvt. Ltd.
Supreme Court held that Madhya Pradesh High Court was not justified in quashing the entire Scheme providing for other connected land use, on the ground that the same has lapsed under Section 54 of the Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973.
National Company Law Tribunal | In an application filed under S. 60(5) of the Insolvency and Bankruptcy Code, 2016, a
Axis Bank Limited – Competition Commission of India’s unconditional approval for acquisition of Citibank’s Consumer Business. Khaitan & Co Competition/ Antitrust team
Delhi High Court: A Division Bench of Siddharth Mridul and Gaurang Kanth, JJ. dismissed the writ petition as it was filed after
NO HEADINGS DETAILS 1. Sector Automobiles and Components 2. Announcement Date 5-July-2022 3. Completion Date 1 July 2022 4. Name of Client
Supreme Court: In a case where the Court was posed with the question as to whether determination of market value subsequent to
“It is trite to point out that an order secured by fraud and misrepresentation will not confer any vested right and that, therefore, the land owners cannot pitch their claim either on the basis of vesting or on the basis of Article 300A.”
Acquisition approval by Competition Commission of India The Competition Commission of India (CCI) approves acquisition by HDFC Bank Limited (Acquirer) of shareholding
On September 24, 2021, the Reserve Bank of India (RBI) has issued the Reserve Bank of India (Transfer of Loan Exposures) Directions,
Supreme Court: In an interesting case regarding land acquisition by government of Assam for setting up a plastic park, the Division Bench
The Competition Commission of India (CCI) approves the acquisition of stake by Axis Bank Limited, Axis Capital Limited and Axis Securities Limited
The Competition Commission of India (CCI) received the following green channel combination filed under sub-section (2) of Section 6 of the Competition
The Competition Commission of India (CCI) approves the acquisition of stake in Future Supply Chain Solutions Limited (Future Supply) by Nippon Express
Competition Commission of India (CCI) approves the acquisition by Amazon.com NV Investment Holdings LLC (“Acquirer”) in Future Coupons (Private) Limited (“FCL/Target”), under