January 22, 2025

“Gaps in structure attributed to seasonal changes”; MP High Court dismisses plea alleging cracks in newly constructed Flyover

“Since no research or scientific report has been placed by the petitioner to support the claims, we are not inclined to entertain the present petition.”

Additional Judges Telangana HC Andhra Pradesh HC

Appointments & Transfers News

President appoints Additional Judges for the High Courts of Telangana and Andhra Pradesh

The Additional Judges were appointed by the President of India in exercise of powers under Article 224(1) of the Constitution.

Convert conviction from S. 302 to S. 304

Case Briefs Supreme Court

Read why Supreme Court turned conviction of two brothers from S. 302 to S. 304 Part I of IPC in 23-year-old co-villager’s murder case

“The requirement of law in criminal trials is not to prove the case beyond all doubt but beyond reasonable doubt and such doubt cannot be imaginary, fanciful, trivial or merely a possible doubt but a fair doubt based on reason and common sense.”

Case Briefs High Courts

‘Identical marks, identical goods/services and identical target consumers’: Delhi HC grants relief in favour of Rapido in trade mark dispute

“It is clear that the impugned mark has been adopted by Respondent 1 dishonestly to trade upon the goodwill and reputation of the petitioner under the RAPIDO marks and to associate itself with the petitioner.”

Case Briefs High Courts

Punjab & Haryana HC refuses to de-freeze Vuenow Infotech’s bank accounts in Cloud Particle Scam case

“Though the Constitutional Courts are the sentinels of justice, however, this power of judicial review is required to be exercised with due care and caution and interference at the stage of investigation is made in rare and exceptional cases.”

Experts Corner Numen Law Offices

Sanctions under the Prevention of Corruption Act and the Unlawful Activities (Prevention) Act

by Lakshmi Raman*

Law School News Others

CHRIST Treaty Drafting and Negotiation Competition

Sustainable Development Goals (SDG) Cell of the School of Law and the International Relations and Foreign Policy Committee (IRFPC)

Law School News Moot Court Announcements

Justice U.P. Singh Memorial 4th CARCIL-CNLU National Moot Court Competition on Anti-Trust Laws, 2025

CARCIL is thrilled to announce Justice U.P. Singh Memorial 4th CARCIL-CNLU National Moot Court Competition on Antitrust Laws, 2025.

Case Briefs High Courts

BHARAT GATE mark is deceptively similar to INDIA GATE; Delhi High Court restores injunction

The marks INDIA GATE and BHARAT GATE convey the same meaning and the difference in trade dress between the marks as visually depicted on the packages of the appellant’s and respondent’s products would not mitigate the confusion created by the infringement.

Case Briefs High Courts

Orissa HC rejects NEET-UG candidate’s plea who lost Govt. college MBBS seat due to technical glitch in MCC’s Mop-up Counselling Round

The question of the technical glitch was a disputed question of fact, hence, the Court refused to enter into such a disputed question of fact in a proceeding under Article 226.

Legislation Updates Notifications

RBI streamlines guidelines for ARC – borrower settlements

Borrowers with dues of more than Rs. 1 crore can settle their amount only after IACs evaluation.

Case Briefs High Courts

“PIL filed to settle personal score, no illegality in construction of shopping complex”; MP High Court imposes ₹25,000/- cost

“The petitioner has unnecessarily given the negative publicity of this matter against the Panchayat has resulted into delay of sale of the shops.”