2025 | Page 118 of 239

Supreme Court dismisses Hindustan Motor’s petition against resumption of 395 acres of land by West Bengal Government

In July 2022 State of West Bengal had expressed its intention to resume the 395 acres of land and called upon the petitioners to furnish project plan for the proposed EV project detailing requirement of the land and justification. By an order dated 9-11-2022, State had resumed 395 acres of land.

Claiming Wilful Transaction as Cyber Fraud

Case Briefs High Courts

‘Burden of proving customer’s liability in unauthorized e-banking lies upon bank’; Allahabad HC denies relief to businessmen claiming wilful transaction as cyber fraud

“It can be discerned that there has been no embezzlement of funds as every transaction was within the knowledge of petitioners.”

Legislation Updates Notifications

New Employees’ Deposit Linked Insurance Scheme expands insurance coverage for EPF members

Labour Ministry has ensured ₹50,000 minimum benefit, reflecting inclusive social insurance, highlighting government’s support for workers during job shifts and tough times, under Employees’ Deposit Linked Insurance Scheme 2025.

High Court Round Up Legal RoundUp

HIGH COURT JULY 2025 WEEKLY ROUNDUP | Yash Dayal Sexual Exploitation Case; Woman’s arrest after sunset; Convenience Fees on Movie Tickets; and more

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

Experts Corner Numen Law Offices

Censorship and Films: Silencing the Cinematic Voice

by C. George Thomas* and Ansh Mittal**

Interviews

In conversation with Senior Advocate Manish Kumar Jha: Insights on developments in the legal field and how to navigate through them

Interviewee: Sr. Adv. Manish Kumar Jha¹
Interviewed by Riya Garg²

Op Eds OP. ED.

Balancing Enforcement and Enterprise: A Case Study on M3M’s Substitution of Attached Property under the PMLA

by Divyangna Malik*, Rahul Suresh** and Sankalp Tewari***

Case Briefs High Courts

Employer liable when former employee forced to reveal defamatory termination reasons; Delhi HC directs Wipro to pay damages for defamation

Where the defamatory statement is repeated by the plaintiff while responding to employment inquiries or during job interviews, the defendant’s liability does not stand extinguished. Where the plaintiff has no meaningful choice but to disclose the defamatory rationale to prospective employers, such compelled republication imposes continuing responsibility upon the defendant.

Case Briefs High Courts

Elephant’s survival and right to quality life is above men’s right to use it for religious rites: Bombay HC

The Court stated that the petitioner fails to clarify how Mahadevi elephant was injured, but the likely cause is the placement of a heavy howdrah, which is used to carry people and loudspeakers during processions. This continued treatment is callous and brutal, and elephants do not deserve to be used to ferry weight humans and equipment.

Case Briefs High Courts

Delhi High Court directs MCD to act against unauthorized construction in Paharganj; Directs police to prevent further violations

The core issue in the case was the ongoing unauthorized construction at a property in Gali No. 9, Chuna Mandi, Paharganj, Delhi. The petitioner sought court directions to halt the illegal activity and ensure enforcement.

Law Firms News News

CAM advises Transvolt Mobility on US$50 Million Financing Round, Including IFC’s First Global Investment in EV Platform

Cyril Amarchand Mangaldas advised Transvolt Mobility Private Limited.

Lack of Government Schools in Telangana Villages

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC to take up complaint regarding lack of government schools in 3,688 villages of Telangana

The NHRC also sought an Action Taken Report from the State on the complaint within one week.

Case Briefs High Courts

Bombay High Court dismisses PIL in Kolhapuri Chappal GI violation case against PRADA; Upholds proper statutory remedies

“Both the registered proprietors are well equipped to protect their rights flowing from registered GI in Kolhapuri Chappals by bringing action against PRADA, if they believe that PRADA is unauthorisedly using the registered GI.”

Counter vailing duty on machines for areca nuts

Case Briefs Tribunals/Commissions/Regulatory Bodies

‘Adjudicating authority cannot go beyond show-cause notice’; CESTAT sets aside order demanding Countervailing Duty on areca nuts processing machines

“Adjudicating authority has travelled beyond the classification proposed in the show-cause notice by classifying the product under a classification which was neither claimed by the appellant nor was proposed in the said notice.”

Tribal Woman equal share in ancestral property

Case Briefs Supreme Court

Whether a Tribal Woman or her legal heirs will have any entitlement over equal share in ancestral property? Supreme Court answers

“One would think that in this day and age, where great strides have been made in realizing the constitutional goal of equality, this Court would not need to intervene for equality between the successors of a common ancestor and the same should be a given, irrespective of their biological differences, but it is not so”.

Case Briefs District Court

“Severely impairs the honour attached to institution of Judiciary”: Haryana Court restrains liquor shop vend named ‘Court Complex’

“Naming a liquor vend as Court Complex Vend is disparaging to the institution of administration of justice.”

Case Briefs High Courts

Read why Gujarat HC upheld acquittal in SC/ST Atrocity Case over absence of ‘public view’ and ‘intentional insult’

“In an acquittal appeal if other view is possible, then also, the appellate court cannot merely substitute its view by reversing the acquittal into conviction, unless the findings of the trial Court are perverse, palpably wrong, manifestly erroneous or demonstrably unsustainable.”

Legislation Updates Notifications

CARA directs States to implement counselling provisions at all stages of adoption

The measures aim to safeguard the rights of children and ensure that every adoption is a step towards creating a secure and loving family environment.

Case Briefs High Courts

In absence of Waqf Tribunal, Civil Courts have jurisdiction to entertain waqf disputes: J&K and Ladakh HC

“Even in a case where there is an express bar for exercising jurisdiction by the civil courts, the consideration as to the scheme of the statute in question and the adequacy or sufficiency of the remedy provided, is permissible in law.”

Case Briefs High Courts

‘Domestic Violence Act does not distinguish between first and subsequent marriage for maintenance’; Delhi HC upholds Rs 1 lakh per month maintenance

Once the husband had voluntarily accepted the wife and her kids from her previous marriage, he could not subsequently use that as a defence to resist his statutory obligation of paying maintenance.