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HPNLU Shimla invites applications for its Interdisciplinary MBA Programme

The two-years full time MBA programme is a unique blend of management education with legal and policy perspectives for those gearing towards leadership roles in regulated industries, governance, sustainability, and public sector enterprises.

Hot Off The Press News

NHRC Takes Suo Motu Cognizance of reported Gang-Rape of 20-year-old College Student on Odisha Beach

The NHRC noted that the incident occurred while the victim had gone to the beach with a male friend to celebrate a festival

Op Eds OP. ED.

Power to Lift the Corporate Veil during Execution of Arbitral Awards

by John Vithayathil*

Case Briefs High Courts

Bombay HC upholds rejection of issuance of a Scheduled Caste certificate by Raigad District Caste Certificate Scrutiny Committee

“There was nothing on record to indicate that the petitioner’s mother suffered any humiliation, which was manifested onto him. He did not suffer any handicap and did have an advantageous start in life”.

Know thy Judge

Know Thy Judge | Justice Prasanna B. Varale’s journey from Nippani to the Supreme Court of India

Justice Prasanna Bhalachandra Varale’s journey from the small town of Nipani to the Supreme Court of India is a story of dedication, perseverance, and legal brilliance.

PPL v Azure hospitality Copyright Infringement

Case Briefs Supreme Court

Whether stay on Delhi HC’s 15th April order in PPL v. Azure Hospitality copyright case is binding on both parties? SC clarifies

The case pertains to alleged exploitation of PPL’s sound recording in the bars and restaurants owned by Azure Hospitality without taking any license from PPL.

Case Briefs High Courts

No embargo under S.44 of TPA to sell unpartitioned/undivided share in joint property: Delhi High Court

Section 44 of the Transfer of Property Act, 1882 provides that a person cannot transfer a right greater than he himself has, but the same does not preclude the co-owner from transferring his share in the joint property only because the same is unpartitioned/undivided.

Case Briefs High Courts

Know why Bombay HC permitted 12-year-old rape victim to terminate 29 weeks pregnancy

“A woman could become pregnant by choice irrespective of her marital status. However, in case of unwanted or incidental pregnancy, the burden invariably fell on the pregnant woman/victim, and she could not be forced to continue it”.

Interviews

Law, Justice, and the Human Spirit: Reflections with Professor V.S. Mishra

In conversation with Prof. V.S. Mishra, a distinguished faculty member at the Faculty of Law, Banaras Hindu University.

Interviewed by Anushka Sharma¹

Foreign Legislation Legislation Updates

UK’s Data (Use and Access) Act 2025: Reshaping digital future and data protection

An overview of the UK’s new data protection framework.

Case Briefs High Courts

Merely stating bail proposal of accused is “under consideration” not sufficient to deprive co-accused benefit of parity: Bombay High Court

The order rejecting appeal against the bail must reflect application of mind and record reasons which indicates consideration of the facts of the case and such reasoning forms the bedrock of the doctrine of fairness in administrative law.

Experts Corner Vasanth Rajasekaran

Setting Aside of an Executed Resolution Plan: Supreme Court’s Verdict in the JSW — Bhushan Steel Insolvency Case Saga Opens a Pandora Box

by Vasanth Rajasekaran and Harshvardhan Korada

Cases Reported Company Cases

Cases Reported in Comp Cas| Latest Cases on Company Laws

Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Insolvency Resolution, Winding up and Liquidation, Moratorium, Dissolution of Company, and much more.

Know thy Judge

Know Thy Newly Appointed Supreme Court Judge: Justice Vijay Bishnoi

Justice Vijay Bishnoi, known for his commitment to upholding constitutional principles and ensuring procedural fairness, took oath of office as Judge of Supreme Court of India in May 2025.

High Court Round Up Legal RoundUp

HIGH COURT JUNE 2025 WEEKLY ROUNDUP | Preethi Rathi’s Acid Attack; TikTok’s Trade mark; Nitish Kumar’s National Anthem Case: Patanjali’s Misleading Ads; and more

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

Case Briefs High Courts

Kerala High Court seeks State Govt’s stand on law prohibiting black magic, witchcraft and sorcery

The petition highlighted the urgency and necessity for enactment of laws against black magic, in similar pattern as has been passed in the States of Maharashtra and Karnataka.

Events/Webinars News

Constitution as an evolving document | CJI B.R. Gavai and Justice Vikram Nath addresse University of Edinburgh

“The Constitution is a living document. We can’t bind the future generations to stick up to the Constitution that we are adopting today, and the future generations should have an opportunity to amend the Constitution, so as to adapt to the societal economic changes that the future generations would come across.”

Case Briefs High Courts

Accused can’t said to be “brutal” though “barbaric”; MP High Court commutes death sentence to 25 yrs imprisonment in 4-yr-old minor rape case

While the crime was heinous and against a child, the Court noted that although the act was “barbaric”, it could not be termed “brutal” in the sense that it required capital punishment.

Case Briefs High Courts

Madras High Court sets aside condition requiring vehicle pass for devotees attending Lord Muruga’s religious conference

“We are a republican democracy. Just as ease of doing business is important, the ease of participation in democratic gatherings is equally vital. The authorities ought not to come in the way of the citizens exercising their democratic right.”

Case Briefs High Courts

Bombay High Court interprets Will and four Codicils of Ratan Naval Tata

“The listed and unlisted shares of the deceased not specifically covered elsewhere in the Will would be bequeathed to Ratan Tata Endowment Foundation and Ratan Tata Endowment Trust.”