HIGH COURT JULY 2025 WEEKLY ROUNDUP | 2006 Mumbai Train Blasts Acquittals; IELTS Scam; PRADA Kolhapuri Chappal Case; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Cases Reported in HCC | Arbitration Law Decoded: Leading Delhi HC Judgments Under the Arbitration Act, 1996
Explore latest Cases reported in SCC’s High Court Cases (HCC) on arbitration covering critical legal issues such as arbitrability, seat v. venue, limitations in filing, validity of arbitral awards under Section 34, appointment of arbitrators, and public policy considerations.
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Key Features of newly introduced National Sports Governance Bill, 2025
Govt unveils National Sports Governance Bill in Lok Sabha, a legislative push towards transparent, ethical, athlete-centric sports administration with Tribunal-led oversight, aligned with international standards across India’s sports sector.
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Call for Entries: 13th RMLNLU-Luthra & Luthra Law Offices India International Legal Essay Writing Competition and Conference on White Collar Crimes | Submit by September 6, 2025
The authors of the top six entries will be selected for an offline conference and top three entries may be considered for publication in the next issue of the RMLNLU Law Review Journal.
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Kerala HC denies anticipatory bail to nine persons accused of assaulting Advocate for drafting complaint against them
“The fundamental right to have access to courts of law is enabled largely through advocates. If advocates are attacked for drafting complaints, the rule of law will suffer.”
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Call for Submissions: NLU, Jodhpur’s Trade, Law and Development inviting submissions for its special issue this year
The journal is inviting submissions for the theme “Into the Future of Global Trade: Tackling Fragmentation, Protectionism, Tariffs, and Beyond” by September 1.
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Balasore Student self-immolation case | Orissa HC declines judicial SIT probe; Holds ICC accountable
“It is really disturbing that the students, who got admission in a reputed college would be subjected to any sexual harassment and the alacrity is not shown in addressing the grievance in a proper manner”
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‘Deficiency in conduct of legal aid counsel defeats right to fair trial’: Meghalaya HC orders retrial in POCSO case
It is evident that the lack of effective legal representation has not only violated the fundamental rights of the accused under Article 21 of the Constitution but also seriously prejudiced his defence in the case.
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‘Fraud is an exception to doctrine of merger’: Supreme Court recalls its own judgment obtained by fraud
The application of the doctrine of merger, in every case, shall be accompanied by an awareness of its limitations and shall not be wielded to close avenues for addressing genuine concerns. Prioritizing justice and fairness shall supersede an absolute insistence on finality.
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Explained: The Case in which Karnataka High Court did not consider Distribution of Pamphlets about teachings of Islam outside Temple as Religious Conversion
The Court observed that the complainant lacked locus standi to lodge an FIR, which could only be lodged by the converted person, their parents, and siblings, or relatives by blood, marriage, adoption, or association.
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Supreme Court issues comprehensive Guidelines on protecting mental health of young students in coaching centres and colleges
“Mental health is an integral component of the right to life under Article 21 of the Constitution which has been upheld by the Court time and again.”
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Cyril Amarchand Mangaldas advises HDB Financial Services on its Initial Public Offering
CAM advised HDB Financial Services Limited (“Company”), as the Indian legal counsel to the Company in its initial public offering of 168,918,917
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‘Child’s welfare has upper hand over personal law’; Bombay High Court grants custody of 9-year-old minor to the mother
“Flouting interim orders passed by the Court will not disentitle the appellant-mother from retaining custody of the minor child. While exercising parens-patriae jurisdiction, the wish of the minor as well as attending circumstances need to be considered”.
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NLUs’ Student Bodies Released Nationwide E-Petition Demanding Urgent CLAT Fee Reforms
A nation-wide public e-petition has been launched to rally widespread support against the very high fees currently charged by the Consortium of National Law Universities. They call for comprehensive reforms to align the CLAT fee structure with national standards like JEE, NEET, and CUET.
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Report: RGNUL, Patiala reports on Contemporary Trends in Research Methodology and Teaching Pedagogy: Multidisciplinary Approach
The study was organized by Centre for Advanced Studies in Human Rights and Centre for Advanced Studies in Labour Welfare, RGNUL Punjab from 14th to 19th July 2025 (Online Mode)
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Madras HC orders removal of ‘Bad Girl’ teaser from YouTube citing child pornographic depiction & State’s duty under Article 39(f)
“The State has to ensure the protection against exploitation and to provide childhood care, and therefore the said words ‘protection’ and ‘care’ has to be given widest meaning.”
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Senior Citizens Act, 2007 | Maintenance Tribunals can’t resolve property disputes; Civil Courts hold jurisdiction: Allahabad HC
“The present being a case where the grievance sought to be raised by the petitioner is regarding alleged obstruction by his neighbour in the construction of a gate on the petitioner’s property, the same in our view would not come within the purview of provisions of the Senior Citizens Act 2007.”
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Read why ITAT rejected Congress Party’s appeal for exemption of Rs 199.15 Crores due to delay in filing ITR
The ITAT reiterated that so far as an interpretation of such an exemption provision in a fiscal statute was concerned, a stricter interpretation had to be employed rather than a liberal one.
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Call for Papers: NLIU, Bhopal’s flagship journal, NLIU Law Review invites submissions for Volume XV Issue I
NLIU’s flagship journal invites papers for Volume XV Issue I by August 7
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Inside CERC’s ruling where DB Power Ltd. sought compensation over changes in law, force majeure events relating to Power Purchase Agreements
The Appellate Tribunal for Electricity had remanded matter to Central Electricity Regulatory Commission to reconsider issues pertaining to station heat rate, carrying cost, and increase in VAT, Entry Tax, etc. due to change in law, force majeure events affecting petitioner’s project.
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