Assessing “Loss of Profits or Profitability” in Construction Contracts — Evolution through Judicial Narratives
by Sumit Gehlot* and Vaishnavi Agrawal**
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‘Review of a review not permissible’; Supreme Court upholds Calcutta HC judgment on finality of Review Medical Board’s decision in BSF recruitment
The respondents submitted that the action of the Petitioners in conducting another Review Medical Examination is clearly illegal, ultra vires, and without authority, and therefore deserves to be set aside in its entirety.
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GNLU, Gandhinagar, in collaboration with Excellence Enablers, invites applications for Advanced Certificate Programme on Corporate Governance
Participants completing this three-months course, including successfully complete the course requirements, including assessments and assignments, will be awarded a certificate of completion.
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2025 SCC Vol. 5 Part 5
2025 SCC Vol. 5 Part 5: Explore the latest Supreme Court Cases on Administrative Law, Arbitration, Constitution, Income Tax, Criminal Law, Prevention of Money Laundering, and Service Law.
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Partial Payments to MSME under Contractual Agreements — Scope of Liability under the MSMED Act
by Yogendra Aldak*, Pranav Mundra** and Balraaj Singh***
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Madras High Court: Protest is not meant for fun; cannot be held at whims and fancies of political parties
Public places are basically meant for public use and while protesting in such places is a valuable democratic tool, no person can claim that he should be allowed to protest repeatedly at the same place without restrictions.
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NHRC takes suo motu cognizance of reported gang rape in a stationary train’s empty compartment in Panipat
The NHRC issued notices to the Chairman, Railway Board, and DGP Haryana, seeking a detailed report about the incident within two weeks, including health status and compensation.
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‘Entitled to safeguard his privacy’; Bombay HC grants interim relief to Sonu Nigam against impersonation by Sonu Nigam Singh on ‘X’
“Sonu Nigam Singh’s actions could not be considered innocent, and the misrepresentation caused among members of the general public was not a matter of coincidence and thus his conduct was ex facie dishonest and reeked of mala fide.”
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Mother is natural guardian after father’s death unless proven unfit or adversely interested: Bombay HC
“Merely because grandparents or other relatives had nurtured the child for some period, the natural guardian cannot be denied right of custody of child unless it is shown that welfare of minor would be jeopardise.”
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Why Supreme Court decided to quash recruitment of 1091 Asst. Professors & 67 Librarians in Government Degree colleges of Punjab
“Quashing of the entire recruitment process may cause hardships for the selected candidates, but at the same time, there is no equity in the favour of selected candidates as challenge to the recruitment was made during the pendency of the process.”
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‘Inhumane and unsympathetic behavior by police’; Madhya Pradesh HC directs Rs 41 Lakh compensation to yoga instructor sexually harassed by LNIPE VC
“Police authorities are responsible for not taking action in time on the complaint made by the petitioner as they waited for three long years to register the crime, that too after directions of the Supreme Court, which had added to the agony of the petitioner.”
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Read how ‘internalised misogyny’ led Madras HC to reduce sentence of women convicted for abetting minor girl’s suicide
The counsel submitted that considering the social background of all parties involved, as they were living in the vicinity where relatives and neighbours do not hesitate to intervene in each other’s affairs, it cannot be said that the appellants spoke to encourage the minor girl in committing suicide.
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Section 12 JJ Act | Serious nature of offence not a ground for denying bail to Juvenile: Patna High Court
“As per Section 12 of the Act, bail to the Juvenile is a rule and refusal of the same is an exception.”
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World Day for International Justice: History and Significance
World Day for International Justice reminds us that accountability is key to peace, progress, and protection of human dignity, marking 27 years of global commitment
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Can a power of attorney holder by signing a sale deed on behalf of the principal, become the ‘Executant’? SC refers issue to Larger Bench
While deciding the case concerning the validity of a registered Irrevocable General Power of Attorney, the Court came across contradiction between the statutory scheme in Registration Act and Supreme Court’s interpretation in Rajni Tandon, (2009) 14 SCC 782.
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Delhi Govt. notifies Rules to empower Transgender Persons through inclusive governance, schemes, and equal opportunity
Delhi Govt announced ‘Delhi Transgender Persons (Protection of Rights) Rules, 2025’ a step towards enabling transgender individuals to live with dignity and become self-reliant.
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Supreme Court stays ‘pay minus pension’ rule for ex-defence faculty recruited by AIIMS Jodhpur
Pay Minus Pension is a salary fixation method applied to retired government employees who are re-employed or appointed to new government positions after retirement. Under this rule, the employee’s monthly salary is adjusted by deducting the amount of pension they receive from their gross pay in the new job. Essentially, the employee is paid the difference between their new pay scale and the pension amount, preventing them from drawing a full pension and full salary simultaneously.
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Illegal occupants of government land entitled to electricity connection despite not having occupancy papers: Calcutta High Court
The petitioner was an illegal occupier of government land and as a result could not furnish the documents proving ownership or occupancy required under the JERC Regulations.
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