Can two limited Companies Form a Partnership?

Companies want to come together for strategical advantage. For this partnership is an option. In USA, Corporation has power to be partner. Supreme Court of India observed that companies can form partnership. However in the light of High Court observation, Company Law Department through circular no. 1/81-CL-V clarified that corporation has no power to become partner in the absence of very special articles. Till the time requirements of very special articles is not clarified by CLB or Government, in the absence of clear position it is dangerous for company to form a partnership because at any time it may be declared ultra vires.

Freedom of Speech & Expression and the Issues of Intellectual Property and Copyright

The right to freedom of speech and expression is a development of the political philosophy regarding the form of the government in any country. The nature of the polity implies clearly by or by expressed words signals the role of freedom of speech and expression. A democracy or a democratic form of state is synonymous with the existence right to freedom speech and expression. The true significance of the freedom of speech and expression for the democrat lies in the fact that thousands of martyrs have shed their blood in defense of those liberties and the modern citizen who breathes the air of democracy should consider those liberties as sacred and invaluable and try to preserve them.