2025 | Page 106 of 239

Taha Bin Tasneem from AMU Law Awarded the Chevening Scholarship

Funded by the UK Foreign, Commonwealth and Development Office (FCDO), the Chevening Scholarship is a fully funded, highly competitive award that supports individuals with exceptional academic records, proven leadership abilities, and a clear vision for creating positive change.

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI hits Trader with Rs 10 lakh penalty for insider trading in HDFC-HDFC Bank merger

“If the Unpublished Price Sensitive Information had not been disclosed on the day the prices moved up phenomenally, the Noticee would have undoubtedly lost the premium it paid for the purchase of call options in the scrips of HDFC Ltd. and HDFC Bank Ltd.”

Landmark Constitutional Law Judgments 2024

Experts Corner Siddharth R Gupta

Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India (Part III of IV)

by Siddharth R. Gupta* and Akash Tiwari**

Case Briefs High Courts

‘Mere recovery without mental intent not conscious possession’; Telangana HC discharges man carrying 380 live ammunition to use as neck chain

“The essential requirement to constitute an offence under the Arms Act is the existence of mens rea, i.e., knowledge of such possession or control over the firearm or ammunition, even in the absence of actual physical possession.”

Case Briefs High Courts

Motor vehicle accident| Driving without license not sole ground for contributory negligence: Karnataka High Court

The Court observed that the amputation of left leg above knee was due to the injuries sustained during the accident and awarded compensation for loss of future earnings.

Case Briefs High Courts

‘Armed forces cannot retain indisciplined member’: Punjab and Haryana HC upholds dismissal of constable for absence beyond leave period

The petitioner went on a week’s leave and did not join duty after completion of the same. It was noticed that he remained absent on 42 occasions during his short service of 12 years. Consequently, he got suspended.

Legislation Updates Notifications

Centre Approves ₹2,000 Crore NCDC Grant to Boost Rural Cooperatives

Empowering India’s cooperative sector through NCDC Grant in Aid Scheme 2025—2029 to boost rural enterprises, enhance productivity, and support employment with ₹20,000 crore loan-based funding.

Case Briefs High Courts

‘Need to strike a balance between animal and human rights’; Kerala HC defers Govt. Order allowing euthanasia of stray dogs

“While animal rights are necessary and must be respected, they cannot trump the fundamental rights of human beings. However, a balance must be struck for co-existence.”

CIC policy prescription ultra vires RTI Act

Case Briefs High Courts

‘CIC cannot express policy prescriptions under RTI Act’; Delhi HC quashes CIC’s order directing HPCL to furnish guidelines for empanelment of advocates

“The only question before CIC was whether ‘information’, as defined in Section 2(f) of the RTI Act has been denied mala fide, or incorrect, incomplete or misleading information has been knowingly furnished. The impugned order instead expresses policy prescriptions, which are beyond the remit of CIC.”

Case Briefs Supreme Court

Creditor’s name not essential in balance sheet for acknowledgment of debt to extend limitation period; Supreme sets aside NCLAT Order; Allows IFIN’s plea

The judgment reaffirmed the principle that entries in a corporate debtor’s balance sheet can constitute an acknowledgment of liability under Section 18 of the Limitation Act, provided they indicate a subsisting jural relationship between the parties, even if the financial creditor is not named explicitly. The Court emphasised that such entries must be interpreted liberally and in context, considering the overall tenor of the balance sheet and the surrounding circumstances.

Case Briefs High Courts

Allegation of impotency against husband in a matrimonial dispute not defamation: Bombay High Court

In the present case, allegations are by way of written words before the police and before the judicial authorities, thus, such imputation will amount to defamation when the case does not fall within either of the ten exceptions to Section 499.

Legal RoundUp Tribunals/Regulatory Bodies/Commissions Monthly Roundup

Tribunals and Commissions Roundup July 2025 | Attachment of Chanda Kochhar’s Assets; ED Action on Nirav Modi Aide; Malnutrition Crisis in Telangana; Congress Tax Filing Delay & More

From smuggling of gold, Adani’s acquisition of HDIL properties, countervailing duty on areca nuts and provisional attachment in the 2005 IPO Scam case to gang rape in Panipat train compartment and collapse of school building in Rajasthan, this quick legal roundup covers important stories from Tribunals, Regulatory Bodies, Commissions this month.

Bengaluru Airport City convention centre

Law Firms News News

CAM advises Bangalore International Airport and Bengaluru Airport City on Development of World-Class Convention and Exhibition Centre

CAM advised on a long-term sub-lease between Prestige Group and Bengaluru Airport City Limited for the development of a state-of-the-art Convention and Exhibition Centre within the Bengaluru Airport City.

civil suit cannot nullify arbitral award

Case Briefs High Courts

‘Civil suit cannot be filed to declare arbitral award a nullity’; Delhi HC rejects suit challenging award on grounds of fraud in coal supply agreement

“Arbitration, chosen by consent, cannot be overridden by post-facto civil suits on allegedly rediscovered facts otherwise arbitration will turn into a never-ending cycle of challenges.”

denied job despite acquittal in criminal case

Case Briefs High Courts

‘Classic case of misuse of power’; P&H HC imposes Rs 50,000 cost on State for denying job to candidate already acquitted in criminal case

“This is the third round of litigation. The officers dealing with the matter despite repeated orders of this Court have shown a reprehensible attitude just to stick to their opinion. It shows that they have scant regard for the orders of Constitutional Courts.”

Legal RoundUp Legislation Roundup

LEGISLATION ROUNDUP JULY 2025: Vice-President’s resignation; Unified Waqf Rules 2025; CCTV in Passenger Trains & Schools; Railway Ticket Price Update; UPI Changes; and more

Discover the latest legislative updates from July 2025, including Foreign Legislations, Draft Rules, Notifications, Circulars and more.

High Court Round Up Legal RoundUp

HIGH COURT JULY 2025 WEEKLY ROUNDUP | Balasore Student self-immolation; Fake Arya Samaj Societies; Nutella’s Trade Mark; Rajasthan School Ceiling Collapse; and more

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

Law School News Others

2nd Civil Trial Advocacy Competition (SLCUCTAC)

About School of Law, CHRIST (Deemed to be University), Bangalore

TSRTC colour blind employee redeployment

Case Briefs Supreme Court

‘Employer’s discretion ends where employee’s dignity begins’; Supreme Court directs TSRTC to redeploy colour-blind employee

Stating that TSRTC’s omission to consider redeployment violates both statutory and constitutional obligations, the Court directed that the colour-blind employee be appointed to a suitable post, consistent with his condition.

Case Briefs High Courts

Madhya Pradesh High Court directs action against private vehicles with illegal flashing lights, sirens and number plates

The Court directed the Regional Transport Officer and Deputy Commissioner of Police (Traffic) to immediately act against those vehicles who were violating the notice/circular dated 01-03-2025.