Bringing you the Best Analytical Legal News
The present cause of action arose on 26-05-2025 when the plaintiff discovered that rogue websites were unlawfully streaming IPL 2025 matches without authorization. Given the plaintiff’s exclusive rights over such content, the plaintiff reasonably apprehends similar unlawful streaming during the upcoming India Tour of England 2025.
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Discover the latest legislative updates from June 2025, including important Foreign Legislations, Draft rules, notifications, circulars, directions, and more.
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The Court noted that since the subject matter pertained to religious property and religious sentiments were involved, therefore requested the Single Judge to resolve the issue through mediation or settlement.
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“The defendant’s use of the plaintiff’s trade mark cannot be said to be an honest adoption as though having a registered trade mark, the defendant deviated from the mark and adopted a mark which is deceptively similar to the plaintiff’s registered trade mark.”
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Supreme Court has stepped in to examine whether SREI Equipment Finance Ltd, is bound by circulars issued by the Reserve Bank of India. The case arises amid a challenge to the company’s proposed debt assignment under the Swiss Challenge Method, with the Court granting an interim stay and setting the next hearing for August 5, 2025.
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“In the garb of running orchestra/dance groups, minor children are subjected to trafficking and exploitation, which is impermissible and if allowed to be continued unchecked, would only lead to frustration of the very policy for protecting the children.”
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After the success of the LawStrings Pickleball Premier League, LawStrings Management has officially announced the launch of the LawStrings Pickleball Cup, India’s
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BCI has issued a firm directive to institutions offering unapproved LL.M. programmes, declaring them void from inception and warning of legal action to uphold the integrity of legal education.
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“The exam was only three hours, in which even for ten minutes, if a student faces a difficulty in reading and writing due to a power outage, the same has the effect of rattling one’s mental condition, and is sufficient to disturb his or her composure and focus for the remaining time.”
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The respondents submitted that the sale deed in question had been retained by the Registrar due to insufficiency of stamp and was thus, not in their possession.
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Jagan Moorthy’s application for anticipatory bail was rejected by the Madras High Court on 27-06-2025, on the ground that there was prima facie material indicating his involvement in the alleged offence.
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MCA also mandates compliance with provisions of the Maternity Benefit Act, 1961.
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“Constitutional vision and morality ought to prevail over personal and vested interests. It deserves to be protected with utmost care and caution, and no activity as sought by the petitioner can be permitted lest the monument lose its originality, sanctity, and vitality.”
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Stay informed with the latest Supreme Court judgments from June 2025, covering critical topics such as Investigating Agencies’ authority to summon Lawyers; Rs. 21 Crore MSP fraud case; Andhra Pradesh liquor scam case; Howrah Court assault case. Explore the key rulings shaping the legal landscape.
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“Economic offences having deep rooted conspiracies and involving huge loss of public funds need to be viewed seriously and considered as grave offences posing serious threat to the financial health of the country.”
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“The fact that the appellant was only in the service of the government without being a regular employee is irrelevant. When the fundamental right of the appellant is involved, she is entitled to the protective umbrella of not only Article 21 but also Article 14.”
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Ministry of Jal Shakti has responded to false media claims regarding the imposition of a water tax on farmers under the M-CADWM scheme, clarifying that these claims are unfounded and misleading.
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The possession certificate was issued in IAMC’s favour before formulating and communicating the terms of allotment. The Court stated that such hasty decisions do not bode well and often result in exercise of power contrary to the procedure.
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“This Court in exercise of its powers under Section 528 of the BNSS cannot hold a mini trial to ascertain the veracity of the plea of alibi put up by the petitioners.”
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Following South Africa’s President assent, the long-awaited Plant Breeders’ Rights Act, 2018 officially comes into force from June 1, 2025, after years of preparation.
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