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The Court found the provision in paragraph 7(ii) of the Procedure requiring the CJI to write to the President and the Prime Minister along with the report of the Committee to be in order, legal and valid.
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“The actions of defendant 1 are misleading unsuspecting customers, resulting in them sharing their confidential information and spending their hard-earned money on these infringing platforms. It is evident that defendant 1 are trying to create the impression that their websites, Social Media Groups, are associated with INDmoney”
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A wholly owned subsidiary of a middle eastern sovereign fund has entered into definitive agreements to invest USD 200 million for an approx. 3% stake in Micro Life Sciences Private Limited, one of India’s leading medical devices companies.
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Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Resolution plan, Moratorium, Winding up and Liquidation, Deposit Insurance, Credit Guarantee and much more.
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“Providing food to the school students is not an empty formality, and the same has to be done with dignity. A person, especially an innocent child, cannot be served any food that has been licked/soiled by a dog.”
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Competition Law as a field requires constant re-thinking, especially in the context of major policy changes in the past few years, therefore, it is highly encouraged to explore, find relevant topics, and send in your manuscripts.
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TRAI urges all citizens to stay vigilant as early awareness and timely reporting are critical in preventing such frauds.
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“No High Court or Trial Court shall pass any order granting regular bail or anticipatory bail based on an undertaking by the accused or their family members to deposit a particular amount. All such pleas shall be decided strictly on their own merits, in accordance with law.”
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“The applicant was seeking monopoly over matters in which ex-facie no copyright subsisted to begin with, like common themes, ideas, unoriginal/stocks/scenes-a-faire matters, and other aspects directly flowing from such elements.”
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by Abhisaar Bairagi*, Milind Sharma** and Ausaf Ayyub***
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RBI Co-Lending Arrangements Directions 2025 establish a unified framework for joint lending by banks and NBFCs to improve transparency risk sharing and borrower protection.
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The intent behind Section 104A of the Act is to shift the onus of proof from the plaintiff to the defendant in cases involving infringement of process patents. This is premised on the fact that the process adopted by a defendant in manufacturing its product would only be known to the defendant and would be difficult for the plaintiff to determine.
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The LNG supply will originate from ADNOC’s lower-carbon Ruwais LNG Project, supporting both India’s energy security and the broader energy transition agenda.
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These acts which are alleged against Kapil Wadhawan, if proven, are not merely violations of penal statutes, but subvert the very integrity of financial institutions and investor confidence. Such economic offences are not private disputes, but public wrongs that corrode the nation’s economic fabric.
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There is a vacancy of 36 Judges against sanctioned strength of 85 Judges in Punjab and Haryana High Court.
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The book is to be published by the Central Academy for Police Training, Bhopal, BPR&D, Ministry of Home Affairs, Government of India. Last date for submitting chapter proposals is 15th August 2025.
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The Court further directed the District and Sessions Judge to convene a meeting of all judicial officers of the district regarding adoption of casual approach in criminal trials.
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“The conduct of the petitioner was deplorable, and he should have known that the rights and freedom guaranteed by the Constitution ought to be tempered and moulded by the fundamental duties cast upon him.”
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“The inconvenience to the husband outweighs the inconvenience pleaded by the wife as her averments are unconvincing and lack credibility.”
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