2025 | Page 112 of 239

CAM advises Canada Pension Plan Investment Board

CAM advises CPPIB on phased divestment of 49% stake in Island Star Mall for INR 5,449 Crores to Phoenix Mills

Cyril Amarchand Mangaldas acted as legal advisors to Canada Pension Plan Investment Board in the phased divestment of its entire 49% stake in Island Star Mall Developers Private Limited to The Phoenix Mills Limited.

Case Briefs Supreme Court

‘Use of ‘may’ in alleged arbitration clause doesn’t indicate clear intention to refer dispute to arbitration’; SC upholds Calcutta HC’s verdict

“Similarly, a clause which states that “if the parties so decide, the disputes shall be referred to arbitration” or “any disputes between parties, if they so agree, shall be referred to arbitration” would not constitute an arbitration agreement”.

Case Briefs Tribunals/Commissions/Regulatory Bodies

CERC initiates process of implementing market coupling in phased manner; directs staff to propose regulatory amendments

“The Commission directs its staff to initiate the consultative process with Grid-India and power exchanges on various operational and procedural aspects for implementing the coupling of day-ahead market.”

Law School News Others

Prof. Ramesh Kumar Verma Appointed as Head and Dean, Faculty of Law, University of Lucknow

His tenure shall extend for a period of three years effective from 19-07-2025.

Receiving package not conscious possession NDPS

Case Briefs High Courts

‘Merely receiving package, unaware of its contents, not ‘conscious possession’ underNDPS Act’; Delhi HC grants bail to man caught with LSD paper blots

The accused has continuously maintained that he had no knowledge of the parcel and was only collecting it for his neighbour. In this regard, he even showed the NCB officials the WhatsApp message sent to him by his neighbour instructing him to go to collect the parcel. The role ascribed to the accused appears confined to the act of collecting the parcel. There are no incriminating call records, financial transactions or digital communications that show that the accused had purchased any of the contraband seized from him.

Interviews

Legal Wisdom and Academic Rigor: Dr. A.K. Maurya on Law and Society

Interviewee: Dr Anil Maurya¹
Interviewed by Aria Sheel²

Disabled employee salary and other benefits

Case Briefs High Courts

Denial of benefits under Section 20(4) of Rights of Persons with Disability Act violates Article 21: Rajasthan High Court

“The case reflects the insensitivity and apathy of the respondents towards the plight of a disabled person who has been denied for last about five and a half year without any justification which frustrates the laud object of the enactment of the Rights of Persons with Disabilities Act, 2016.”

Foreign Legislation Legislation Updates

GPAI Code of Practice: A Strategic Framework for EU AI Act Compliance and Responsible AI Innovation

General-Purpose AI Code of Practice provides a strategic roadmap to help AI providers comply with the EU AI Act, supporting safer and more transparent deployment across the European AI sector.

Case Briefs High Courts

‘Rather than viewing judicial criticism defensively, State embraced institutional reform’; Madras HC closes contempt case over non-implementation of TNPID Act

“What began as a matter of judicial concern has now evolved into a framework that promises tangible relief to affected depositors. This development, though long overdue, marks the beginning of the larger remedial process.”

Case Briefs High Courts

‘Conviction under S 498-A IPC would be unjustified if cruelty is not proven’; Kerala High Court acquits all accused

“In cases of domestic violence, it is not prudent to look for independent corroboration for the evidence of a victim, particularly when the incidents of domestic violence including ill-treatments and harassments often occur within the confines of a house.”

Case Briefs High Courts

[POCSO] Calcutta High Court commutes death sentence in rape and murder case to life imprisonment without remission for 60 years

The victim, a minor girl, was abducted, gang-raped, and brutally murdered by the appellants. Her body was later recovered, bearing signs of extreme violence and attempts to destroy evidence.

Case Briefs Supreme Court

High Courts must consider incorporating provision in their respective Rules, obligating disclosure of criminal antecedents by accused persons: Supreme Court

The Court stated that while considering the bail applications, accounting for the criminal antecedents of the accused has been a subject matter of concern for the courts across the country.

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC takes suo motu cognizance of Jhalawar Government School collapse that claimed lives of 7 students and injured 28

The NHRC has issued notices to the Rajasthan Chief Secretary and Jhalawar Superintendent of Police, seeking a detailed report within two weeks.

Hot Off The Press News

“Women empowerment remains a cornerstone of stronger, more inclusive justice delivery system”: CJI B.R. Gavai speaks at NALSA’s North Zone Conference 2025

Chief Justice of India B.R. Gavai and Supreme Court Judges emphasized on bar-bench unity and women-led legal transformation at NALSA’s North Zone Conference, Srinagar.

Case Briefs High Courts

‘Private hospitals treat patients as guinea pig/ATM machines’; Allahabad HC refuses to quash summons in medical negligence case

“This is a case of pure misadventure where the doctor has admitted the patient and after taking go ahead for operation from the patient’s family members, did not perform the operation in time as he was not having the requisite doctor (i.e. anaesthetist) to perform the surgery.”

Google India different entity from Google LLC

Case Briefs High Courts

Google India distinct legal entity than Google LLC, cannot be sued for content posted on Google LLC and YouTube: Karnataka HC

The Court noted that in absence of any specific allegations against Google India regarding derogatory material on their website the respondent cannot proceed against them.

Case Briefs High Courts

“As we sow, so shall we reap”: MP High Court Criticizes Feudal Mindset in Judiciary, Grants Relief to Illegally Terminated District Judge

“Instances of the District Judges personally attending to High Court Judges (as desired by them) on railway platforms and waiting on them with refreshments, are commonplace thus perpetuating a colonial decadence with a sense of entitlement.”

Case Briefs High Courts

‘Authorities stood motionless for 5 years’; Bombay HC imposes Rs 10000 cost each on authorities for failing to act in UIDAI identity fraud case

“The authorities/entities who can assist on Aadhaar number shall be equipped with necessary technology for authentication and such authentication shall be done in accordance with the Aadhaar (Authentication) Regulations, 2021.”

High Court Round Up Legal RoundUp

HIGH COURT JULY 2025 WEEKLY ROUNDUP | 2006 Mumbai Train Blasts Acquittals; IELTS Scam; PRADA Kolhapuri Chappal Case; and more

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

Cases Reported High Court Cases

Cases Reported in HCC | Arbitration Law Decoded: Leading Delhi HC Judgments Under the Arbitration Act, 1996

Explore latest Cases reported in SCC’s High Court Cases (HCC) on arbitration covering critical legal issues such as arbitrability, seat v. venue, limitations in filing, validity of arbitral awards under Section 34, appointment of arbitrators, and public policy considerations.