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Two-day certificate Course on Global Health Diplomacy

Policy Circle and Sustainable Policy Solutions Foundation offering Two Day Certificate Course on Introduction to Global Health Diplomacy

Scheduled for August 7—8 at the India International Centre, New Delhi, the course seeks to equip the next generation of public health professionals, government officials, researchers, and international agency staff with the tools to understand and influence global health policy in an age of multipolar geopolitics.

Case Briefs High Courts

Delhi High Court upholds order dismissing default bail to UAPA accused allegedly involved in propagating ISIS ideology and radicalizing youth

The Trial Court has categorically observed that the investigation progressed substantially during the extension of the accused persons’ detention and the investigation had not been stagnant.

Law Firms News News

CAM advises the consortium of lenders led by Deutsche Bank AG and MUFG Bank

CAM advised a consortium of lenders led by Deutsche Bank AG and MUFG Bank on (i) an external commercial borrowing of upto USD 675 Million extended to JSW Neo Energy Limited and (ii) a hedge facility of upto USD 675 Million from Deutsche Bank AG, MUFG Bank and Standard Chartered Bank.

Case Briefs High Courts

‘Apprehension of possible tampering not a valid reason to refuse forensic examination’; Madras HC allows forensic analysis of pen drive & video recording in corruption case

“The accused is entitled to a fair opportunity to disprove the allegations against him. Denial of access to forensic comparison in the face of specific electronic material forming part of defence evidence amounts to curtailment of such a right.”

Case Briefs High Courts

Manipur High Court dismisses bail application of NDPS accused allegedly participated in misbranding controlled substance as normal drug

The Court observed that the accused persons are not just normal employees but participated in misbranding of the controlled substance as normal drug. They have also actively assisted their employer in transporting huge quantity of controlled substance under concealed identity.

Op Eds OP. ED.

Judicial Canopy: Defining “Forest” in India: Guide to the Article

by Dr Sairam Bhat* and Jaibatruka Mohanta**

Case Briefs High Courts

“Absence from service on misplaced notion”: Meghalaya HC quashes suspension order against St. Mary’s School teachers; Directs clearance of due payment

“The action or inaction of the respondent in not following through with the disciplinary proceedings after suspension orders were passed has rendered the said proceedings as infructuous”

Law School News Others

Department of Law, Aligarh Muslim University appoints Prof. Md. Zafar Mahfooz Nomani as the new Chairman

A distinguished scholar specializing in Ecology Law and Intellectual Property Rights, has been engaged in teaching and research for the last 30 years.

Case Briefs High Courts

Know Why Madras High Court placed the issue of alleged caste bias by a Judge to the Chief Justice for initiation of contempt case

“Judicial independence is a basic feature of the Constitution. We Judges have taken oath to discharge our judicial duties not only without favour but also without fear.”

Prof. Shakeel Ahmad Dean Faculty of Law AMU

Law School News Others

Faculty of Law, AMU appoints Prof. Shakeel Ahmad as the new Dean

A distinguished academician and a highly respected figure in the field of Criminal Law, he aspires to cultivate a generation of informed and conscientious students

Case Briefs Supreme Court

Know Why Supreme Court set aside proceedings against badminton players Chirag Sen & Lakshya Sen for birth record falsification

In 2022, a complaint was filed against Chirag and Lakshya alleging that the players had misrepresented their date of birth to qualify for tournaments in the Under-13 and Under-15 categories and thereby gained wrongful selection and monetary rewards.

FIR against teacher for mocking Operation Sindoor

Case Briefs High Courts

Bombay High Court refuses to quash FIR against teacher over mocking posts on ‘Operation Sindoor’ in WhatsApp group

The Court reiterated that social media is misused by certain people in the garb of “Freedom of Speech and Expression” by posting such material that creates hatred and disharmony among the people, such actions are detrimental to national unity and public order.

Events/Webinars News

First-Ever Meetup of Legal Marketing and Practice Development Professionals Held in Mumbai

The event underscored the rising strategic significance of professionals in practice development, marketing, corporate communications, knowledge management, and legaltech roles, and signals a growing call to institutionalise these functions within India’s maturing legal services sector.

Legislation Updates Notifications

Markets Recalibrated: SEBI & BSE Reshape Surveillance Framework for Fairer Trading

SEBI and BSE has unveiled a revamped ESM framework designed to elevate India’s market surveillance architecture, enhancing transparency and investor protection.

Case Briefs High Courts

Sambhal Violence| “Only bald and verbal allegations, no admissible evidence”: Allahabad HC grants bail to Jama Masjid Committee Chairman

The State could not place any material on record based on which the Court could infer that the Chairman prima-facie appeared to have committed the aforesaid offences.

Case Briefs High Courts

‘Saying ‘I Love You’ alone not sexual assault in absence of proven sexual intent’; Chhattisgarh HC upholds acquittal of man in POCSO case

“It was his solitary act of showing his “expression of love”, and a close scrutiny of her statements vis-a-vis the statements of her friends, would reveal that it was not made with an intention of his sexual desire.”

Case Briefs High Courts

‘Adverse Police Report unsustainable’; Bombay HC sets aside order denying furlough to prisoner pending conviction in another NDPS case

The Court opined that Deputy Inspector General Prison committed gross error by relying on Notification dated 2-12-2024 and by not applying his mind while passing the order.

Case Briefs High Courts

Allahabad HC directs probe into fake Arya Samaj Societies conducting illegal marriages

The Court noted that several marriages had been conducted by such societies, even of minor girls, in violation of the Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act, 2021.

Experts Corner JSA Advocates & Solicitors

Carried Interest — Identity Crisis or Identity in Abundance

by Shareen Gupta* and Rajan Mishra**

Case Briefs High Courts

‘Taunts for dark complexion not grave enough to prove cruelty or abetment to suicide under IPC’; Bombay HC acquits husband

“Every dispute, quarrel or altercation arising from the matrimonial life are not criminal offence. It will take colour of Criminal law only when there are no alternatives for the wife but to put an end to her life, because of the harassment.”