July 2025

In Conversation with Faizan Ahmed on his BCL Journey

Interviewee Mr. Faizan Ahmed¹
Interviewed by Mr Taha Bin Tasneem²

arbitrator's discretion seat of arbitration

Arbitrator’s discretion to fix venue/seat of arbitration cannot override parties’ exclusive jurisdiction clause in arbitration agreement: Delhi HC

When parties agree to vest exclusive jurisdiction in a particular court for any dispute arising out of the arbitration clause, it must be presumed that they intended that court only to have supervisory control.

Case Briefs High Courts

Bombay HC grants interim relief to Empire Spices and Foods Ltd. for mark “RAM BANDHU” against mark “SHREE RAM BANDHU”

“The combination of the two words “RAM” and “BANDHU” is a coined word and arbitrary adaption being totally unconnected with the goods marketed under the trade mark, gives rise to claim for exclusivity.”

compensation to SBI workman on unjust dismissal

Case Briefs High Courts

Orissa HC awards compensation to workman unjustly dismissed from service by SBI for withdrawing money from deceased’s account

“In the absence of any clinching material showing the Workman’s involvement in the withdrawal of cash, he was inflicted with the punishment of dismissal from service, thus, raising doubts about the fairness of the enquiry conducted against him.”

Case Briefs High Courts

‘Imposition of punishment is managerial function’: Chhattisgarh HC upholds termination of Bhilai Steel Plant technician for habitual absenteeism

“It is well settled position of law that the imposition of punishment is a managerial function of the management and unless the punishment is so shocking or touches the conscience of the Court, it should not be interfered with by the Court.”

Case Briefs High Courts

In-depth analysis of Madras High Court’s verdict on phone tapping and the right to privacy

“This case raises seminal constitutional questions touching the scope of the right to privacy and the power of the Law Enforcement Agencies to resort to covert surveillance by tapping the mobile phones to obtain information regarding the commission of an alleged crime.”

Legal RoundUp Topic-wise Roundup

SERVICE LAW ROUNDUP: A quick recap of the latest Service Law rulings from June 2025.

Covering all the important service law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in service law and links to other roundups.

High Court Round Up Legal RoundUp

HIGH COURT JUNE 2025 WEEKLY ROUNDUP | Stories on Doubtful Dying Declaration; Senior Advocate’s VC appearance with beer mug; Rape in Live-in-relationship; Insufficiently stamped sale deed; and more

A quick legal roundup to cover important stories from all High Courts this week.

Op Eds OP. ED.

Vicarious Liability under the Factories Act, 1948

by Sayan Sarkar*

Cases Reported ITR & GSTR Cases

Cases Reported in ITR| Latest Cases on Income Tax Laws

Explore the latest cases reported in Income Tax Reports (ITR) Volume on Return of Income, Royalty, Exemptions, Investment business, Reassessment, Appeal and much more.

Cyril Amarchand Mangaldas Experts Corner

Russia Takes the EU to the WTO Over CBAM, Opening a Strategic Window for India

by Bose Varghese*, Abhileen Chaturvedi**, Tejas Hinder*** and Pramit Pandey*****

Legislation Updates Notifications

Govt formulates clear rules for operation of radio-telephone apparatus

The application for Radio Telephone Operator (Restricted) Certificate and License will be submitted to Director General.

Legislation Updates Notifications

PFRDA notifies Regulations to operationalize the Unified Pension Scheme

The Unified Pension Scheme was introduced to strengthen retirement security for Central Government employees through transparency, flexible and tax-efficient options.

Delhi HC Portal for Workplace Sexual Harassment Complaints

Hot Off The Press News

Empowering Women at Work: Delhi High Court Launches Portal for Workplace Sexual Harassment Complaints

The portal is meant to provide a dedicated platform for filing and addressing complaints of sexual harassment of women within the precincts of the Delhi High Court in a safe, secure, and confidential manner.

Legislation Updates Rules & Regulations

Waqf property management via Centralised Digital Portal: A look at the Unified Waqf Rules 2025

In a step towards strengthening Waqf governance through a Unified Digital Portal System to oversee registration, accountability, and management by Waqf Board, the Centre has notified the Unified Waqf Rules 2025.

MNLU Mumbai CTRCR National Article Writing Competition and Workshop on IBC

Law School News Others

Call for Articles: MNLU, Mumbai’s Centre for Training and Research in Commercial Regulations, invites registrations for its 1st National Article Writing Competition and Workshop on Insolvency and Bankruptcy Code (IBC) | Last date for registration: 20th July 2025

The National Article Writing Competition and Workshop on IBC, 2025 designed to cultivate deep academic inquiry and practical understanding of India’s insolvency regime is to be held in August 2025.

Legal RoundUp Legislation Roundup

State Legislation Roundup June 2025 | Ladakh’s Reservation Law, Puducherry’s eSakshya, Delhi’s Gaming Tax Rules, Haryana’s Litigation Policy & Beyond

Catch up on the latest state-level legal developments from June 2025, featuring Ladakh’s reservation reform, key GST ordinances, Puducherry’s e-Sakshya digital rollout, and other impactful state laws. From updated labour safety rules to new policies on education, public service promotions, and digital governance, this State legislation round-up showcases the growing shift toward transparency, inclusivity, and tech-enabled reform.

Case Briefs High Courts

Delhi High Court: WhatsApp and Email Exchanges May Constitute Arbitration Agreement if Statutory Conditions Are Met

The Court noted that under Section 7(4)(b) of the Arbitration Act it is not necessary to conclude a contract for the arbitration agreement contained within it to be valid. The arbitration agreement must form a part of documents/communication exchange between the parties.

Silence till advanced pregnancy proves consent

Case Briefs High Courts

‘Victim’s silence till advance stage of pregnancy proves consent’; Gujarat High Court upholds acquittal of man in rape case

The Court noted that there were repeated incidents of accused and victim, being involved in sexual intercourse. However, the victim never informed any of her family members that the accused trespassed into her house and raped her. Even when she became pregnant, she did not disclose the incident to her family members.

Case Briefs Foreign Courts

‘Exceeds equitable authority’; SCOTUS grants partial stay on universal injunctions issued against US govt’s birthright citizenship executive order

Donald Trump, upon becoming the 47th President of the United States of America, passed an Executive Order No. 14160 within “Protecting the Meaning and Value of American Citizenship”.