2025 | Page 104 of 239

‘Conviction not based on corroborative evidence’: Gujarat HC acquits three accused in 2002 post Godhra riots case

The present case is of year 2005, the judgment was delivered on 29-5-2006 and now it has been more than 19 years which has passed. Therefore, it will not be in the interest of the accused to remit or remand the matter to the Trial Court from the stage of recording the supplementary statement of the accused concerned under Section 313 of Criminal Procedure Code, 1973.

Case Briefs High Courts

Cochin International Airport Authority is a ‘public authority’ under RTI Act: Kerala High Court

The Court concluded that all three limbs of Section 2(h)(d)(i) of the RTI Act — ownership, control, and substantial financing, stood satisfied in the case of CIAL. Hence, CIAL was held to be a “public authority” within the meaning of the Right to Information Act, 2005, and was amenable to the obligations of information disclosure under the provisions and rigours of the Act.

CCI NUJS Competition Law and Digital Forensic Moot

Law School News Moot Court Announcements

Registration Deadline Extended | 5th CCI-NUJS National Competition Law and Digital Forensic Moot

The 5th Edition of the CCI-NUJS National Competition Law and Digital Forensic Moot is scheduled to take place from November 14th to November 16th, 2025.

Legal RoundUp Topic-wise Roundup

Family and Personal Law July 2025: Major Judgments and Legislation Updates!

Covering all the important family 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 family law and links to other roundups.

unverified school certificate not proof of age

Case Briefs High Courts

‘Unverified school certificate cannot be made a basis for determining victim’s age’: Rajasthan High Court upholds acquittal in kidnapping case

“To convict the accused under Section 363 IPC, two things are to be established beyond reasonable doubt, one that she was below the age of 18 years and other would be that she was taken away from her lawful guardianship without consent of the guardians.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

LPS terms under PPA remain binding on parties dehors subsequent tariff regulations: APTEL

“Any regulations issued by an Electricity Commission in exercise of its delegated legislative power, are applicable to the PPA executed after the date when those regulations come into force and cannot be applied to the PPAs already executed prior to that date, unless the regulations expressly specify so.”

independence and impartiality of arbitrator

Case Briefs High Courts

Read why Bombay HC dismissed petition seeking substitution of Arbitrator over independence and impartiality; highlights Arbitrator’s impeccable conduct

“The issue of under-stamping is often weaponized in arbitral proceedings and used to trip up the adjudication of disputes by way of arbitration. Arbitrators, being private persons, tend to be timid and send the instruments to the Stamp Authorities despite being entitled to compute the stamp duty amount and penalty component themselves.”

Law Firms News News

CAM acts as Investors’ counsel for unlisted non-convertible debentures issued/ to be issued by Bangalore International Airport

The said issuance is the largest unlisted private placement of non-convertible debentures in India’s airport sector.

Case Briefs High Courts

Bombay High Court grants interim injunction to Travel Blue Products for its ‘Tranquility neck pillow’ in design piracy case against Miniso

The early entry of the Travel Blue’s registered design in the market which is now sought to be diluted by the Miniso’s infringed product is prima facie likely to cause injury to the Travel Blue Products’ business, reputation and goodwill.

Case Briefs High Courts

Without any chargesheet pertaining to past unlawful activity, S. 111 BNS can’t be invoked: J&K and Ladakh HC denies bail in Rs 53 Crore cyber fraud case

The bail was opposed on the ground that the petitioners were involved in a grave financial offence and the investigation was still in progress to unearth the magnitude of fraud and granting bail to them would hamper the investigation as some of the associates were still at large.

Accepting Bar’s strike resolution may be judicial misconduct

Case Briefs High Courts

‘Accepting Bar Council’s strike resolution could invite disciplinary action’; Allahabad HC pulls up Aligarh SDM over adjourning case due to advocates’ strike

“Accepting a strike resolution may amount to misconduct on the Presiding Officer’s part inviting recommendation for disciplinary action against the concerned officer, who adjourns the case in deference to a resolution of the Bar asking members to abstain from their professional duties in Court.”

Legal RoundUp Topic-wise Roundup

IPR July 2025: A quick recap of the Months’ top Intellectual Property Rights cases

Covering all the important IPR 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.

Op Eds OP. ED.

When Projects Freeze, So Do Jobs: Why Real Estate Requires Sensible Enforcement under the PMLA

by Ashish Deep Verma*

Case Briefs High Courts

Whether anticipatory bail plea is maintainable on mere issuance of summons in complaint case? Allahabad High Court answers

“In a complaint case involving accusation of a non-bailable offence, anticipatory bail is not maintainable upon the issuance of a summons, as there is no apprehension of arrest by the police without warrant.”

Case Briefs High Courts

‘Cyberbullying can be as traumatic as physical abuse’; Delhi HC upholds POCSO conviction; Bats for safer digital spaces for children

“What is deeply concerning is the use of technology to commit cyberbullying — an act that, while faceless and silent, can be as mentally traumatic and scarring as physical violence, especially when directed towards children.”

Case Briefs Supreme Court

‘Situation in Himachal gone from bad to worse; severe ecological imbalance led to serious natural calamities’; Supreme Court seeks State’s action plan

Himachal Pradesh is witnessing rising average temperatures, shifting snowfall patterns, and an increase in frequency, intensity of extreme weather events, and major causes of destruction are Hydro Power Projects, four lane roads, deforestation, multi-storey buildings, etc. Thus, ecological diversity and growing human demands necessitate immediate sustainable planning and conservation measures.

Case Briefs High Courts

‘Mere lapse in not lowering National Flag after sunset not gross affront or insult’; Kerala HC quashes criminal case dating back to 2015

“To attract the offence under Section 2 of the Prevention of Insults to National Honour Act, 1971, a person should burn, mutilate, deface, defile, disfigure, destroy, trample upon or otherwise show disrespect to or bring into contempt, the Indian National Flag or the Constitution of India or any part thereof, in any public place or in any other place within public view.”

Call For Papers Law School News

Call for Articles: CIIPR, RGNUL conducting 2nd National Intellectual Property Article Writing Competition, 2025 in collaboration with SS Rana & Co.

The Article Writing Competition is an excellent opportunity for young writers to expand their horizons and are encouraged to analyse and propose ways to foster innovation and fortify the existing Intellectual Property Rights (IPR) framework

Case Briefs High Courts

Himachal Pradesh High Court confirms 16-year-old juvenile’s trial as an adult for raping 7-year-old girl

“The Board shall conduct the preliminary assessment regarding the mental and physical capacity of the child to commit the crime, his ability to understand the consequences of the offence and the circumstances in which the crime was allegedly committed.”

detention on presumption of heroin in blood

Case Briefs High Courts

[NDPS Act] Detention solely on presumption that heroin is likely be found in accused’s blood sample not permissible: Himachal Pradesh HC

“In the present case, Additional Advocate General contended that the police had taken the blood samples of the petitioner and the co-accused and had sent them to FSL for analysis, the result of which was still awaited.”