2025 | Page 107 of 239

NEET (UG) 2025 | Delhi HC directs NTA to form grievance redressal committee for candidates who lost exam time due to no fault of their own

“The examination pattern indubitably provides 180 compulsory questions which need to be attempted by a candidate in 180 minutes (3 hours). This gives an average time of one minute for each question creating a time sensitive situation for the candidates where every second counts. In these circumstances, loss of 3 minutes 32 seconds cannot be said to be insignificant.”

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice Ujjal Bhuyan’s illustrious career and notable judgments

On 05-07-2023, the Supreme Court Collegium had recommended the appointment of Justice Ujjal Bhuyan, Chief Justice, High Court for the State of Telangana to the Supreme Court of India. Upon acceptance of the recommendation by the Law Ministry, Justice Bhuyan took oath as Supreme Court Judge on 14-07-2023.

Law Firms News News

CAM represents Adani Group on its partnership with MetTube for copper tube business in India

CAM represented Adani group on its strategic partnership with MetTube, part of Metdist group, by divesting 50% of its stake in Kutch Copper Tubes Limited, a subsidiary of Adani Enterprises Limited, to MetTube Mauritius Pvt Limited and concurrently, AEL acquiring a 50% stake in MetTube Copper India Private Limited, a wholly owned subsidiary of MMPL.

Case Briefs High Courts

Bhopal Gas Tragedy | Madhya Pradesh HC directs state to urgently examine issue of shifting containment site away from habitation

The Court noted that undisputedly, the residue from the incineration process was also toxic and needed to be contained for almost 30-40 years.

Mere allegations of workplace harassment not offence

Case Briefs High Courts

Calcutta High Court: Vague allegations of workplace harassment by merely using words “harassed” or “abused” insufficient to constitute offence under Section 509 IPC

“Mere using the words “harassed” or “abused”, in the overall conspectus of the case, does not demonstrate the requisite intention or knowledge which can lead to the conclusion that any alleged act of the petitioner constitutes an insult to the complainant’s modesty.”

Delhi HC Educational Institutions Judgments

Cases Reported High Court Cases

Case Reported in HCC | Delhi High Court on Education Institution Governance, Faculty Rights & Students Grievances

Explore latest cases reported in SCC’S High Court Cases (HCC) on matter related to education law covering critical issues related to UGC Regulations, fee’s structure, criteria for appointment of HoD, right to education, Expulsion/rustication/removal of students, seniority and rotation in posts, regulatory bodies and disciplinary processing in educational institutions.

Case Briefs High Courts

No Relief for Kangana Ranaut: Punjab & Haryana HC dismisses plea in defamation case linked to farmers’ protest tweet

“Kangana has not been able to show prima facie as to how imputations in the retweet can be said to have been made by her in good faith for protection of her own interest or of anyone else, nor can it be said to be for public good.”

Convict who murdered family released from death row

Case Briefs Supreme Court

Man who killed family over wife’s alleged infidelity spared death penalty; to remain in prison until natural death: Supreme Court

The Court stated that though the appellant was illiterate, he was not irrational, as he had a plan in mind which he executed, thereby achieving his goal.

Law Firms News News

CAM advises Brigade Hotel Ventures as their domestic legal counsel on its IPO

CAM advised Brigade Hotel Ventures Limited as their domestic legal counsel, on its initial public offering of 84,429,103 equity shares of face value Rs. 10 each of the Company aggregating to Rs. 7,596.00 million.

Magistrate to inform mental health patient of legal aid

Case Briefs High Courts

Magistrate has duty to inform individuals with mental ailment of their right to free legal services: Punjab and Haryana HC

The Court requested Additional Solicitor General of India, to file reply on the point that there is no notification by the Government of India for constitution of Medical Health Review Board under Section 73 of the Mental Health Care Act, 2017 for Union Territory, Chandigarh.

Daughter-in-law ‘children’ under Senior Citizens Act

Case Briefs High Courts

Daughter-in-law within the expanded definition of ‘children’ under Senior Citizen Act; Kerala HC allows mother-in-law to reside in shared house

“A purposive interpretation should be given to the word ‘children’ defined under the Senior Citizens Act, 2007, especially when the definition of ‘children’ starts with the word ‘includes’ son, daughter, etc., and therefore, a petition under the provisions of the Act would lie against the daughter-in-law also.”

Legislation Updates Notifications

RBI lays down Directions on Investment in Alternative Investment Funds Scheme

Directions to safeguard the capital of regulated entities by restricting investments in Alternative Investment Funds that have exposure to borrowers in default.

SAM Harshita Srivastava partner appointment

Law Firms News News

Shardul Amarchand Mangaldas Strengthens General Corporate Practice with Appointment of Harshita Srivastava as Partner

Harshita has over 16 years of extensive experience, specialising in advising and representing clients on private equity investments, exits, and cross-border mergers and acquisitions.

Case Briefs Supreme Court

Know Why Supreme Court decided to recall its judgment ordering liquidation of BPSL & rejecting JSW’s Resolution Plan

Recalling the previous judgment dated 2-5-2025, the Court found that this was a fit case warranting exercise of review jurisdiction vested in the Supreme Court.

Case Briefs High Courts

“Pink City turning into Sink City”: Rajasthan High Court takes suo motu cognizance of Jaipur’s deplorable public roads

“It is high time to contemplate that will Jaipur remain the proud Pink City known for its beauty and heritage or turn into a sink city that crumbles under its own infrastructural problem.”

Legal RoundUp Supreme Court Roundups

Supreme Court July 2025 | Stories & Judgments on Electoral Roll revision; Recorded spousal conversations; Tribal woman’s right to ancestral property and more

Stay informed on the latest Supreme Court judgments of July 2025 on Bihar’s Electoral Roll revision, recording of spousal conversations; Tribal woman’s rights over ancestral property; Guidelines on collection of DNA evidence and mental health of college students. Explore notable rulings shaping the legal landscape.

Case Briefs High Courts

‘Quasi-judicial authority lacks inherent power to review own orders’; Kerala HC quashes Kannur University order reviewing college ownership

“Kannur University does not have the inherent power to review its decision. Such a power can be vested in authority only by the provisions of law and not otherwise.”

Case Briefs High Courts

‘A single uncommunicated adverse remark or doubtful integrity enough for compulsory retirement’; Gujarat HC upholds Committee’s call to retire District Judge

“The satisfaction and the recommendation of the Administrative Committee, Standing Committee and Full Court of the High Court cannot be interfered with unless it is tainted with patent illegality, breach of procedure causing prejudice to the judicial officer, or disproportionate measure.”

Case Briefs High Courts

Kerala HC upholds fundamental right under Article 19(1)(g); orders police protection against obstruction to NITK quarry survey team

“In our country governed by rule of law, every citizen has a right to do any business or pursue any avocation permissible under law, following the provisions of law. Whether such an avocation or business is to be permitted or not, is for the competent authorities under the State to decide.”

Professor convicted for husband's murder

Case Briefs High Courts

Madhya Pradesh HC upholds conviction of Chemistry Professor for electrocuting her Doctor husband to death

The Court held that it was a well-planned cold-blooded murder by the woman, who for the reasons best known to her, was not keeping good terms with her husband tortured him to death firstly by serving him a seductive drug and electrocuting him.