As we conclude the last week of May 2025, this roundup highlights the most pressing issues addressed by the High Court. Join us as we delve into these critical topics and explore their implications for society.
ANIMALS, BIRDS AND FISH
MEGHALAYA HIGH COURT | Scope of PIL widened on stray dogs menace to entire State; formation of Committee under Animal Birth Control Rule, directed
In a Public Interest Litigation petition seeking directions for the State to take appropriate measures to control the menace caused by stray dogs, to capture them, sterilising them and rehabilitating them in dog shelters, the Division Bench of IP Mukerji, CJ and W. Diengdoh, J. directed the State to form a Committee in terms of Rule 4 of the Animal Birth Control (Dogs) Rules, 2001. Read more HERE
BAIL
PUNJAB AND HARYANA HIGH COURT | ‘Disturbing trend of exploitation of NRIs by unscrupulous individuals’; Anticipatory bail pleas of accused in illegal land sale case, rejected
In a set of two anticipatory bail applications filed by two accused who allegedly participated in the registration of an illegal sale deed, wherein the buyer was being impersonated, a Single Judge Bench of Harpreet Singh Brar, J., rejected the applications, holding that the facts and circumstances of the case clearly indicated that the accused were part of a larger conspiracy to usurp the properties of NRIs. Read more HERE
PUNJAB AND HARYANA HIGH COURT | “The incarcerated can’t be expected to live at whims and fancies of State”: Release of 412 prisoners on interim bail, directed
In a criminal writ petition taken up by the Court regarding the pendency of 412 cases for premature release, a Single Judge Bench of Harpreet Singh Brar, J., while heavily condemning the apathy of the State, directed the Chief Judicial Magistrates (‘CJMs’) concerned to release such prisoners on interim bail within two weeks of receipt of a certified copy of this order. Read more HERE
COMPENSATION
GUJARAT HIGH COURT | ‘Can’t be made to suffer due to authorities’ default’; Rs 25 Lakhs granted as financial aid to wife of deceased worker in Govt. fair price shop
In a civil application filed by the wife of a weigh man who passed away due to Covid 19 complications while on duty at the Government Recognised Fair Price Shop, seeking quashing of the impugned communication whereby the State Government refused to grant her financial aid, a Single Judge Bench of Aniruddha P. Mayee, J., allowed the application, holding that the State Government erred in rejecting the petitioner’s application in terms of the resolution concerned despite fulfillment of all the parameters and positive endorsement by three respondent authorities. Read more HERE
CONSUMER PROTECTION
DELHI HIGH COURT | Duration of confusion in customer’s mind not material, even momentary confusion sufficient to establish trade mark infringement
In the appeal filed by the appellant assailing the order dated 29-5-2024, whereby the appellant’s under Order 39 Rules 1 and 2 of the Civil Procedure Code, 1908 was disposed of, the Division Bench of Vibhu Bakru* and Sachin Datta, JJ., stated that the duration of the confusion in the minds of the customer was not material. The fact that the customer was confused, even if it be momentarily, would be sufficient to establish infringement of trade mark. The Court stated that if a customer of average intelligence and imperfect recollection, who seeks the appellant’s product ‘UNDER ARMOUR’ was for a brief moment deceived to think the respondent’s product as associated with the appellants mark, the appellants action for infringement had to be sustained as the test of likelihood of confusion would stand satisfied. Thus, the Court set aside the impugned order and restrained the respondents from using the impugned marks or any other mark deceptively similar to the appellant’s word mark ‘UNDER ARMOUR’ till the disposal of the suit. Read more HERE
COURTS, TRIBUNALS AND JUDICIARY
RAJASTHAN HIGH COURT | “Declare Summer Vacations as ‘Partial Court Working Days’; Constitute extra benches”: Bar Association requested CJ
The Rajasthan High Court Bar Association (RHCBA), Jaipur, through its President and General Secretary submitted a formal representation to the Chief Justice of the Rajasthan High Court, with regards to the mounting pendency of matters, particularly bail applications, at the Jaipur Bench of the High Court. The RHCBA pointed out that the “huge pile of pending Bail Applications are against the spirit of speedy and natural justice,” which has been consistently upheld by the Supreme Court and the High Courts. The RHCBA emphasised that continued inaction during summer vacations impedes the delivery of timely justice and affects the constitutional mandate of access to justice. Read more HERE
CRIMES AGAINST WOMEN
DELHI HIGH COURT | ‘Even seat of justice cannot guarantee immunity from gendered abuse’; Sentence of an advocate who threatened/abused woman judge in courtroom, upheld
In a petition filed by the petitioner (‘accused’) challenging the order on sentence dated 28-9-2019 and praying for leniency, Dr. Swarana Kanta Sharma, J.*, stated that it was a matter of deep concern that, at times, even the seat of justice cannot guarantee immunity from gendered abuse. The Court stated that the seat of a judicial officer had its own dignity and was sacrosanct for members of the community who appeared before her. If such an officer was not able to get adequate justice for herself, it might leave a scar or hurt dignity that could not be permitted. Read more HERE
MADHYA PRADESH HIGH COURT | ‘Inquiry Committee appears to be hand in gloves with RDVV’; SIT Probe ordered into Sexual Harassment allegations against VC of RDVV
In a writ petition seeking an impartial investigation alleging sexual harassment at the workplace by invoking the guidelines laid down by the Supreme Court in Vishaka v. State of Rajasthan, (1997) 6 SCC 241, by a female employee of Rani Durgavati Vishwavidyalaya, Jabalpur (RDVV) against the Vice Chancellor (VC) of the university, a single-judge bench of Vishal Mishra, J., took a strong stance against “high-handedness on the part of the respondents-authorities” and directed the Director General of Police, Madhya Pradesh, to constitute a Special Investigation Team (SIT) for investigation. Read more HERE
DELHI HIGH COURT | Forced Unnatural Sex not punishable under S. 377 IPC, but attracts S. 498-A if coupled with cruelty/assault
In an application filed by the applicant-husband under Section 482 of the Criminal Procedure Code, 1973 (CrPC), seeking quashment of the FIR for offences punishable under Sections 377, 323, and 498-A of the Penal Code, 1860 (IPC) and the consequent criminal proceedings in sessions trial, a single-judge bench of G.S. Ahluwalia, J., partially allowed the applicant and held that the offence of marital rape, including forced unnatural sex, is not recognized under Section 377 IPC, but such acts still attracts Section 498-A IPC if accompanied by cruelty or assault. Read more HERE
DISABLED PERSONS
DELHI HIGH COURT | Blind discharge of accused with mental disabilities cannot be permitted; proper and informed judicial assessment is essential
In a petition challenging the order dated 29-4-2017, passed by the Additional Sessions Judge-01, North District, Rohini Court, Delhi (‘Sessions Court’), in case arising out of FIR registered for offence punishable under Section 376 of the Penal Code, 1860 (‘IPC’) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (‘POCSO Act’), Dr. Swarana Kanta Sharma, J., stated that it must be remembered that while the law shields individuals with mental disabilities from unwarranted criminal liability, it did not and could not permit a blind discharge of such individuals into society without a proper and informed judicial assessment. Read more HERE
DIVORCE
ALLAHABAD HIGH COURT | Delayed amendment after a decade in divorce proceedings impermissible when facts known at outset
In an appeal filed against the order passed by the Family Court, under Section 13 of the Hindu Marriage Act, 1955 (‘HMA’), whereby the Family Court has allowed the amendment application filed by the husband, a division bench of Vivek Chaudhary and Brij Raj Singh*, JJ. while referring to the provisions of Order VI Rule 17 of the Code of Civil Procedure, 1908 (‘CPC’) emphasised that an amendment can only be allowed if the court is satisfied that, despite exercising due diligence, the party could not have raised the matter earlier. Read more HERE
CALCUTTA HIGH COURT | Trial Judge slammed for ‘wishful fiction’ in divorce case; husband wins divorce appeal on grounds of cruelty
An appeal was filed by the husband (appellant) challenging the ex parte dismissal of his suit for divorce, which was grounded on allegations of cruelty and desertion by the wife. A division bench of Sabyasachi Bhattacharyya and Uday Kumar, JJ., allowed the appeal, set aside the impugned judgment, and granted a decree of divorce in favour of the husband on grounds of cruelty. Read more HERE
EDUCATION LAW
RAJASTHAN HIGH COURT | ‘Menstrual Health can’t be barrier to a girl’s right to education’; Nursing aspirant’s educational rights, upheld
In a writ petition challenging the denial of admission to the B.Sc. (Nursing) Course-2024 under the Armed Forces Medical Services, solely on the ground that petitioner’s hemoglobin fell below the prescribed level as a result of blood loss due to menstruation, a single-judge bench of Anoop Kumar Dhand, J., found merit in the petitioner’s case and directed the respondents to admit her in the B.Sc. (Nursing) course in any of the Nursing Colleges under the Armed Forces Medical Services, against the one seat kept vacant in compliance with the interim order. Read more HERE
DELHI HIGH COURT | OBC candidate from Manipur allowed to appear in interview stage of UPSC CAPF Exam 2024 despite missing certificate deadline due to insurgency
A petition was filed by a candidate belonging to OBC being aggrieved by the rejection of his candidature in the Central Armed Police Forces (Assistant Commandants) Examination, 2024, conducted by the Union Public Service Commission for recruitment to the post of Assistant Commandants in the Central Armed Police Force, on the ground that he did not submit an OBC (Non-Creamy Layer) certificate issued within the stipulated period of 01-04-2024 to 14-05-2024, as mandated by the examination notification. A Division Bench of C. Hari Shankar and Ajay Digpaul, JJ., held that applying the principle of lex non cogit ad impossibilia, the petitioner could be permitted to participate in the further selection process, subject to the outcome of the writ petition. Read more HERE
DELHI HIGH COURT | Govt. directed to grant three years INSPIRE Scholarship to a girl student who was eligible but failed to timely provide required documents
In a petition filed under Article 226 of the Constitution, seeking directions to the respondent to consider the petitioner’s case to furnish the requisite documents to avail the INSPIRE scholarship, Manoj Kumar Ohri, J.*, observed that during the pendency of the proceedings, the petitioner had supplied the copies of her mark sheet for all the semesters to the respondent. Further, the respondent’s counsel upon instructions, fairly stated that as per the mark sheets supplied for the all the semesters, the petitioner was eligible for the INSPIRE Scholarship for the entire term of three years. Read more HERE
MEGHALAYA HIGH COURT | Law student allowed to take final semester exam who was barred due to short attendance; Medical hardship recognized as an exceptional circumstance
In an intra-court appeal by a 5th semester student at Shillong Law College, pursuing an LL.B. course, against the decision barring him from taking the examination due to shortage of attendance on account of gallbladder illness, the Division Bench of IP Mukerji, CJ and W. Diengdoh, J. allowed the appeal and set aside the impugned decision. The Court reiterated that Rule 12 could only cover a situation where in normal circumstances a student is absent, and his attendance falls below 70 per cent. However, the administrators of the college are to consider each case on its own merit. If they find that with the existing attendance the student has shown sufficient interest in and has adequate knowledge of the subjects in the semester and is otherwise diligent and of good conduct, he should be allowed to write the examination. Read more HERE
FALSE PROMISE TO MARRY
HIMACHAL PRADESH HIGH COURT | ‘No averment that he refused to marry her, or marriage wasn’t possible’; Man accused of raping fiancé under false promise to marry, discharged
In a criminal revision petition filed by the accused against the order of the Trial Court framing charges against him under Sections 376(2)(n) and 417 read with Section 34 of the Penal Code, 1860 (‘IPC’) and Section 4 of the Dowry Prohibition Act, 1961 (‘Dowry Act’), a Single Judge Bench of Rakesh Kainthla, J., allowed the petition, holding that there was not even a single averment in the complaint that there was a false promise to marry the complainant or that the marriage between them had become impossible. The Court also held that there was no material before the Trial Court to frame charges against him under Section 4 of the Dowry Act. Read more HERE
GUARDIANSHIP
BOMBAY HIGH COURT | ‘Courts cannot be mute spectators’; Two daughters appointed as legal guardian of their bedridden father, who suffered severe brain injury by virtue of Clause XVII of Letters Patent
In a case wherein, the petitioners filed the present petition before this Court to appoint them as a guardian of their father, who suffered from Hypoxis Ischemic Encephalopathy, a brain injury and was incapable of communication and taking care of his basic personal needs, a Single Judge Bench of Abhay Ahuja, J., held that the condition of the petitioners’ father was of mental illness, disorder, disability, and incapacity and a person in a state of lunacy who was incapable of taking care of himself or managing his property, over whose person and estate, this Court could exercise power and authority under Clause XVII of the Letters Patent. The Court thus appointed the petitioners, acting jointly and/or severally, as the Guardians of the person and the Managers of the properties of their father. Read more HERE
ILLEGAL CONSTRUCTION /UNAUTHORISED DEVELOPMENT
ALLAHABAD HIGH COURT | Surprise expressed at illegal constructions by Waqf Madarsa on NHAI land; Demolition notices issued by NHAI, upheld
In a suit seeking a permanent prohibitory injunction against the State to prevent demolition and new construction on the disputed property, a Single Judge Bench of Rohit Ranjan Agarwal, J. expressed surprise that the petitioner had constructed structures on national highway land, rented them out, and collected rent under the guise of it being waqf madarsa property. The Court held that this did not constitute a valid “waqf by user”, as the land was owned by the National Highways Authority of India (‘NHAI’), under the Central Government. Given these findings, the Court upheld the decisions of both the Trial Court and the Revisional Court, which had allowed the amendment to the State’s written statement. The Court dismissed the writ petition, noting that the property appeared to be an encroachment, and the claim of waqf status lacked evidence. It further held that the demolition notices issued by the NHAI were based on proper administrative grounds and required compliance. Read more HERE
INJUNCTION
DELHI HIGH COURT | ‘John Doe’ granted injunction to Ankur Warikoo against AI & Deepfake misuse of identity and brand ‘Warikoo’
In a suit was filed by Ankur Warikoo (plaintiff 1) a prominent personal finance educator, digital content creator, best-selling author, and motivational speaker seeking permanent injunction restraining the defendants from infringement of personality and publicity rights and passing off, along with other ancillary reliefs, Amit Bansal, J., granted a John Doe injunction restraining unknown persons from misusing his name, image, voice, or likeness including through AI or deepfake technology for commercial or personal gain and misuse of the registered mark ‘Warikoo’ and directed social media platforms to take down infringing content within 36 hours. Read more HERE
INSOLVENCY AND BANKCRUPTCY
BOMBAY HIGH COURT | Port’s authority, for recovery of dues, has right over other secured and unsecured creditors
In the present case, four applications were filed seeking to set aside the adjudication of claims made by the respondent, Official Liquidator of GOL Offshore Ltd. (‘the Company’), with respect to the applicant-Mumbai Port’s dues/claims made as overriding maritime lien by the applicant in respect of four vessels. A Single Judge Bench of Abhay Ahuja, J., opined that the claims towards anchorage, port charges, etc. lodged with the Official Liquidator were actions in personam and not actions in rem even if the Official Liquidator had sold the vessels. The Court also opined that the claims would be against the Company in liquidation and not against the vessels and the applicant’s claim was a secured claim which should be paid in priority to all other classes. Read more HERE
DELHI HIGH COURT | Stay granted on Bank of India’s fraud classification based on Resolution Plan of Reliance Commercial Finance Limited
In a petition seeking to quash the impugned order dated 17-4-2025, issued by the Bank of India (‘respondent’) as illegal, invalid, null and valid, Vikas Mahajan, J., issued notice to the respondent and stayed the operation of the impugned order classifying the petitioner’s status as ‘fraud/defaulter’, till the next date. In the present case, vide impugned order dated 17-4-2025, passed by the respondent, the bank decided to classify the petitioner’s status as ‘fraud/defaulter’. The petitioner contended that it was stated in the impugned order that the show-cause notice dated 2-1-2025 was issued to him, but the same was undelivered. He submitted that since the show cause notice was never delivered to the petitioner, therefore, there was no occasion for the petitioner to have given his reply or written submission to the same. Read more HERE
INTELLECTUAL PROPERTY
CALCUTTA HIGH COURT | Patent rejection can’t be based on health or morality without scientific proof
An appeal was filed by ITC Limited (appellant) challenging the order dated 21-08-2024, whereby the appellant’s patent application titled “A Heater Assembly to Generate Aerosol” was rejected under Section 3(b) of the Patents Act, 1970 on the ground that the invention causes serious prejudice to human life, health, public order, and morality. Ravi Krishan Kapur, J., held that the impugned order is unsustainable and set aside as the subject invention is contrary to public order and morality is unreasoned, cryptic and without any basis. Read more HERE
JUDICIARY
BOMBAY HIGH COURT | ‘District Judge’s conduct to reject urgent hearing is unbecoming of any judge’; Child’s interim custody granted to father to undergo open-heart surgery
In a case wherein, the petitioner-father filed an application seeking interim custody of his child on medical ground, who had to undergo an open-heart surgery, a Single Judge Bench of Rohit W. Joshi, J., after noting that the District Judge-2 and Additional Sessions Judge, Kaij, rejected to take the case on board, quashed and set aside its order. The Court, thus, after considering the urgency in the present matter, allowed the application for interim custody of the child, and directed the mother to place the child in the father’s custody for the purpose of undergoing surgery. Read more HERE
JUVENILES
MADHYA PRADESH HIGH COURT | JJ Act’s jurisdictional primacy over NIA Act in trials involving juveniles affirmed
In a reference made by the Principal District & Sessions Judge, Bhopal as to “Whether the trial of a juvenile accused of offences under Unlawful Activities (Prevention) Act (UAPA) investigated by National Investigation Agency (NIA) is to be conducted by the Special Court under the NIA Act or the Children’s Court under the Juvenile Justice (Care and Protection of Children) Act, 2015 (JJ Act),” a single-judge bench of Sanjay Dwivedi, J., affirmed that the Children’s Court remains the sole competent forum for the trial of a juvenile accused even for heinous offences under scheduled Acts like UAPA. The Court reinforced the doctrine that “beneficial legislations must be interpreted to advance their objective and not frustrate it”. Read more HERE
LABOUR LAW
DELHI HIGH COURT | Centre and Delhi Govt directed to frame SOP for digital transparency in Labour Law Forums
In a PIL filed by a group of young practicing advocates seeking institutional reforms in the form of increased transparency and digital accessibility of labour law forums in Delhi, a division bench of Devendra Kumar Upadhyay, CJ., and Tushar Rao Gedela, JJ., directed that the petitioners may submit exhaustive representations to the appropriate authorities in both the Central and State Governments within two weeks, highlighting their concerns and listing all relevant labour law forums. Read more HERE
LAND REVENUE
BOMBAY HIGH COURT | Validity of Rule 4(1)(a) of Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975, upheld
In a case wherein, the petitioner filed a writ petition under Article 226 of the Constitution, challenging the validity of Rule 4(1)(a) of the Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975 (‘the 1975 Rules’), the Division Bench of A.S. Chandurkar* and Rajesh S. Patil, JJ., opined that the restriction placed on grant of sanction to the transfer of occupancy by way of sale in favour of non-tribal only when the transferee intended to use it for non-agricultural purposes was legally justifiable as the object behind the same was to prevent non-tribals from accumulating agricultural lands of tribals which could result in future exploitation of tribals and requiring them to undertake agricultural operations on the very lands of which they were owners. Read more HERE
MEDICAL TERMINATION OF PREGNANCY
MADHYA PRADESH HIGH COURT | Minor sexual assault survivor’s right to continue Pregnancy upheld; Comprehensive State support directed
In a case dealing with minor sexual assault survivor’s right to continue Pregnancy, a writ petition was registered upon a reference made by Additional Sessions Judge with regards to whether the decision of the pregnant minor and her parents to continue with the pregnancy must be respected despite the pregnancy arising out of sexual assault. Deciding the case, a single-judge bench of Vinay Saraf, J., upheld the reproductive autonomy of the minor and her guardians. The Court held that under the facts of the present case, no direction for medical termination can be issued, especially when the victim and her parents have explicitly chosen to continue the pregnancy. Read more HERE
NDPS
PUNJAB AND HARYANA HIGH COURT | ‘Mere fact that contraband was found in transparent bag cannot alone be evidence of innocence or police malice’: Bail refused to NDPS accused
In a regular bail application filed by an accused for an FIR registered against him under Section 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (‘NDPS Act’), a Single Judge Bench of Manisha Batra, J., rejected the application holding that since the accused was arrested with a commercial quantity of the contraband, the rigors of Section 37 of the NDPS Act would apply to him as there was nothing on record to show that he did not commit the subject offence or would not commit similar offences if he was released on bail. Read more HERE
RAILWAYS
DELHI HIGH COURT | Notice issued on petition challenging constitutionality of Clause 3.9 of Indian Railways’ New Innovative Ideas scheme 2018
In a petition seeking to declare Clause 3.9 of the “New Innovative Non-Fare Revenue Ideas Scheme”, also known as the New Innovative Ideas scheme 2018 as unconstitutional, Mini Pushkarna, J.*, issued notice and directed the reply to be filed within four weeks. The Clause 3.9 of the New Innovative Ideas scheme 2018, initiated by the Indian Railways in 2018 to encourage innovative ideas for enhancing non-fare revenue and improving passenger convenience, reads as follows: “The tenure for such NFR initiatives, shall be one year or part thereof, but can be extended by further one year, with the approval of DRM. In such cases, the license fee applicable for the extended period may be determined depending on the realisation of the potential of the project.”. Read more HERE
SERVICE LAW
MADHYA PRADESH HIGH COURT | Probationary Judicial Officer’s discharge for unsatisfactory performance, even if preceded by complaints, not punitive without misconduct allegations
In a writ petition challenging a Probationary Judicial Officer’s discharge under Rule 11(c) of the M.P. Judicial Service (Recruitment and Conditions of Service) Rules, 1994 (1994 Rules) for unsatisfactory performance allegedly arising from various allegations and complaints including instituting Contempt of Court proceedings against Bar members, taking their apologies, having them touch their ears and do sit-ups for apology, same treatment being given to Police personnel appearing in his Court, etc., a Division Bench of Suresh Kumar Kait CJ., and Vivek Jain,* J., dismissed the petition and held that the discharge was not punitive and no procedural unfairness occurred. The Court held that the High Court, as employer, is within its authority under Rule 11(c) of the 1994 Rules to assess the petitioner’s overall suitability and found him unfit for confirmation. Read more HERE
PUNJAB AND HARYANA HIGH COURT | ‘Could not have departed from NCTE Notification’; Appointment of Junior Basic Teachers unjustly declared ineligible despite qualification
In a batch of civil writ petitions filed by the Union Territory of Chandigarh against the impugned orders passed by the Central Administrative Tribunal (‘CAT’) whereby it allowed the original applications (‘OAs’) filed by the respondent candidates and directed Chandigarh Administration (‘the Administration’) to consider their candidature recruitment as Junior Basic Teachers (‘JBT’), the Division Bench of Sanjeev Prakash Sharma* and Meenakshi I. Mehta, JJ., rejected the petitions, holding that it was incumbent on the Administration to adopt and frame their Rules in conformity with the National Council for Teacher Education (‘NCTE’) Notification and a departure could not have been made by excluding Bachelor of Elementary Education (‘B. El. Ed.’) as a qualification equivalent to Diploma in Elementary Education (‘D. El. Ed.’). Read more HERE
CHATTISGARH HIGH COURT | SBI employee’s appeal rejected against stoppage of his increment due to misbehavior and sexual harassment against staff and customers
In a writ appeal filed by an employee of the State Bank of India against the rejection of his writ petition assailing disciplinary punishment of stoppage of two increments with cumulative effect awarded to him, the Division Bench of Ramesh Sinha*, CJ., and Arvind Kumar Verma, J., dismissed the appeal, holding that the Single Judge passed the impugned order with cogent and justifiable reasons. Read more HERE
SOCIAL MEDIA
BOMBAY HIGH COURT | Release of student who was taken into custody for her alleged Instagram post on India-Pakistan war, ordered
In a case wherein, the petitioner was alleged to have shared an Instagram post regarding the war between Bharat and Pakistan, which was likely to adversely affect public peace, the Division Bench of Gauri Godse and Somasekhar Sundaresan, JJ., opined that at the most, the petitioner’s act of sharing the post could be termed as an indiscretion by a young student still taking education, but still the Sinhagad Academy of Engineering (‘the Academy’) rusticated her. The Court expressed its shock that even after the petitioner deleted the post, the FIR was lodged against her, and the Investigating Officer concerned, without even considering the fact that the post was deleted and the petitioner had tendered an apology, took her into custody. Thus, the Court held that the rustication order should be suspended and after considering that the petitioner had upcoming exams, held that she should be released on bail by the Jail Authorities. Read more HERE
ANDHRA PRADESH HIGH COURT | State directed to identify and block swear, militant words on social media
In a set of anticipatory bail petitions filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the petitioner seeks relief in six connected criminal cases registered across various police stations in Andhra Pradesh, Nyapathy Vijay, J., held that in order to maintain consistency, disposed of criminal petitions and directed the Station House Officers concerned to follow the procedure as contemplated under Section 35(3) of BNSS. Read more HERE
STREET VENDORS
ORISSA HIGH COURT | Vending zone construction near Madhusudan Law University, halted citing 100-metre no-hawking rule
In a writ petition seeking a stay on the construction activity around Madhusudan Law University at Rehman Square, Jobra, Cuttack, S.K. Sahoo and M.S. Sahoo, JJ., directed a stay on the construction work considering the settled position that bar hawking within 100 meters from any educational institution. The decision was made after considering the issues faced by the students, local people, and the problem of drainage and sewerage systems with special emphasis on the safety question of 300 or more female students. Read more HERE
WHISTLEBLOWER
MADRAS HIGH COURT | Suspension of TASMAC employees who exposed internal corruption in media, set aside
In a writ petition filed against the suspension orders passed by District Manager (Incharge), Tamil Nadu State Marketing Corporation Limited (‘TASMAC’), the Single Judge Bench of B. Pugalendhi, J. held that the petitioners had violated the employee conduct code by appearing before the media and criticising the organisation. However, it also found indications of systemic issues within TASMAC and expressed concern that the corruption complaints were not adequately investigated. Accordingly, the Court set aside the suspension orders but granted liberty to TASMAC management to initiate proper disciplinary proceedings against the petitioners for violation of the conduct code. Read more HERE
