Miheer H. Mafatlal Vs. Mafatlal Industries Ltd : A Case Study
– Chhavi Agarwal

The Court sanctioned a Scheme of Amalgamation of two Public Limited companies, namely Mafatlal Industries Limited ('MIL') being the transferee-company with which Mafatlal Fine Spinning and Manufacturing Company Limited ('MFL' for short) being the transferor-company was to be amalgamated. In order to appreciate the grievance of the appellant it will be necessary to glance through a few relevant background facts.

Law as a tool for social Engineering in India

– Karandeep Makkar

Roscoe Pound introduced the doctrine of “Social Engineering” which aims at building an efficient structure of society which would result in the satisfaction of maximum of wants with the minimum of friction and waste. It involved the rebalancing of competing interests. This article analyses the role of legislations, constitutional provisions and court judgements in the process of social engineering in India.