July 2025
Supreme Court grants relief to M3M Group; Permits substitution of attached land in PMLA case
The property proposed for substitution comprises unsold commercial units within the project titled “M3M Broadway,” located in Village Fazilpur Jharsa, Gurugram, Haryana.
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CRIMINAL LAW ROUNDUP: A quick recap of the top criminal cases from June 2025
Covering all the important criminal cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.
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Can police refuse an FIR for an unsigned email complaint from abroad? Kerala High Court answers
“Section 173 of the BNSS granted statutory recognition to the concept of Zero FIR, which now deals with the registration of FIRs in cognizable cases. Zero FIR has been introduced with the primary purpose of ensuring that victims can file complaints regardless of jurisdiction.”
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Know why Rajasthan High Court directed NTA to decide afresh the case of a JEE (Main), 2025 aspirant accused of using unfair means
“It is a settled proposition of law that whenever any stigmatic order is passed against a person, which causes stigma on his career in future, it is bounden duty of the authority concerned to provide him opportunity of hearing, before passing such an order.”
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SAM & Co. advises Trichem Group and its Promoters on 100% Stake Sale to IMCD Group
Shardul Amarchand Mangaldas & Co. acted as legal counsel to the Trichem Group
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‘Duty of Electricity Board to ensure live wires don’t touch trees’; Gujarat HC upholds Rs. 6.25 Lakhs compensation for death due to electrocution
In the present case, the live wires were hanging and had come near to the ground while touching the trees. Thereafter, due to negligence on the part of the board, the Respondent 2’s son died untimely.
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Every govt. employee, during their life career, must be given sub-cadre, hard or tribal area posting: Himachal Pradesh HC
“The Court noticed in many cases that employees having good political relation and influence were hardly sent to hard/tribal area, and employees, who did not have any say in the corridors of Government, were repeatedly sent to hard/tribal areas, which resulted in heartburn.”
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‘Merely saying ‘I Love You’ does not show sexual intent’; Bombay HC acquits man in POCSO case
“If somebody said that he was in love with another person or expressed his feelings itself would not amount to an “intent” showing some sort of his “sexual intention”. What constituted such “sexuality” or “sexual intent” and what was not, was a question of fact.”
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Call for Articles: WBNUJS, Kolkata conducts National Disability Rights Article Writing Competition | Registration Closes 15th July
The initiative aims to foster discourse on social stigma, digital accessibility, intersectionality, and AI’s role in disability laws, while amplifying underrepresented voices in the legal sphere.
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Bombay HC directs Yes Bank to pay Rs 50,000 compensation for delay in opening bank account over Aadhaar insistence
“The petitioner pointed out the orders made by the Supreme Court in the Aadhaar case and contended that insisting on an Aadhaar Card for opening a Bank account was not legal or proper.”
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Know why Orissa HC awarded Rs 10 lakh compensation for demolition of community centre in Cuttack
“The use of demolition as a tool of enforcement, absent procedural compliance and judicial finality, transforms what should be a lawful act into a coercive one.”
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Railways unveil RailOne App: Revolutionizing passenger experience with seamless connectivity
RailOne app will have single sign on with login via mPIN or biometric.
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‘Classic case of misuse of S.498-A IPC’; Bombay HC quashes dowry harassment case, highlights improper police investigation
“The Court observed that the police does not take proper precautions and appropriate investigation when it came to offences under Section 498-A IPC and called their attitude of proceeding with investigation with presumptions/prejudicial mind, ‘dangerous’.”
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Call for Papers: NUJS Journal on Dispute Resolution (JODR) Invites Papers for Volume 4, Issue 2 by 31st August 2025
The Journal seeks to strike a balance between practical and academic contributions on issues that form the forefront of contemporary legal discourse.
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Ticket Price Update: New fare structure for passenger trains effective July 1, 2025
There will be no change in Ancillary Charges.
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Assignment of music rights in perpetuity includes exploitation in non-physical mediums: Bombay High Court
“Since Defendant 2 has perpetual right to use music and songs; he also has perpetual right to grant licence to others in respect of the said music and songs.”
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Cases Reported in HCC | Latest High Court Cases on Third Party Claims under MV Act
Explore the latest cases reported in SCC OnLine, High Court Cases (HCC) on the Motor Vehicles Act, focusing on ownership liability, just compensation, evidentiary standards, and tribunal powers. Key cases reflect a progressive judicial approach to fair and victim-centric motor accident claims.
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One community can’t compel another community to do an act they despise citing traditional roles: Karnataka High Court
“The salvation of the country lies in identifying human being as a human being and as an Indian with the other identities playing a secondary role”.
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Ambarish and Tanavi Mohanty rejoin Shardul Amarchand Mangaldas, Bolstering Mumbai General Corporate Team
Shardul Amarchand Mangaldas & Co. (SAM) is pleased to welcome Ambarish and Tanavi Mohanty, who have rejoined the Firm as Partners, in the General Corporate Practice in Mumbai.
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