2025 | Page 143 of 239

Khaitan & Co. represents Inox India in securing interim injunction against Cryogas in copyright and confidentiality dispute

Khaitan & Co represented Inox India before the Baroda District Court in securing interim injunctive relief against Cryogas Equipment

Cases Reported High Court Cases

Cases Reported in HCC | Latest High Court Cases on Criminal Laws

Explore latest Cases reported in SCC’s High Court Cases (HCC) on criminal law, focusing on crimes against women and children, procedural aspects of CrPC, parole, bigamy, and the interplay between civil and criminal liability. Key cases include domestic violence non-compliance, bigamy during subsisting marriage, and parole based on reformation.

Hot Off The Press News

Review Petition filed in SC against mandatory 3-year legal practice for judicial service entry

It was submitted that the mandatory three-year practice rule should be implemented only from 2027 onwards to avoid unjust exclusion of recent graduates (2023—2025) who prepared under the previous eligibility criteria.

Case Briefs High Courts

Explained | Why Telangana HC excluded “open terrace”, “open portico” to calculate built-up area for deductions under S. 80-IB of IT Act

The open spaces, being exposed and outside the inner measurement of a residential unit, shall be excluded from total built-up area computation. If after excluding these spaces the residential unit’s built-up area remains within 1500 sq.ft., the assessee is eligible for tax deduction under Section 80-IB.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Read why NCLAT denied staying CCI order against UFO Moviez, Qube Cinema, Scrabble Digital

“Investigation has also revealed no other independent player apart from DNEG has attempted to enter the market over the last few years, which shows the enforcement of appellants model has been a significant barrier for independent players to venture into cloning and delivery of content by the appellants.”

Legislation Updates Notifications

Govt. declares reference dates for conducting national population census

The reference date will be 1-3-2027 and for snow bound regions of Ladakh, Jammu & Kashmir, Himachal Pradesh and Uttarakhand, the reference date will be 1-10-2026.

Legislation Updates Rules & Regulations

Govt extends compliance deadline for machinery and electrical equipment under Omnibus Technical Regulation, 2025

New compliance rules updated Omnibus Technical Regulation.

Op Eds OP. ED.

The Stakeholder Conundrum: Navigating the Efficacy of ESG Litigation in India

by Yash Arjariya* and Sarah Unhelkar**

Case Briefs High Courts

‘Court flooded with litigation due to ignorance of SOPs’; Punjab & Haryana HC directs circulation of SOPs regarding run-away couples seeking protection

The Court noted that the authorities appointed under the SOPs were either ignorant about it or lax in following the time frames and guidelines in strict letter and spirit.

Case Briefs High Courts

‘In merit-cum-seniority there is greater emphasis on merit’; Gauhati High Court holds promotional exercise of New India Assurance Ltd. valid

“For inclusion in the list, merit and suitability in all respects should be the governing consideration and seniority should play a secondary role. It is only when merit and suitability are roughly equal that seniority will be a determining factor…”.

Case Briefs High Courts

Sikkim HC orders refund of Rs 4.37 crore unutilized input tax credit to SICPA India (P) on its business closure

The Additional Commissioner of CGST and Central Excise, Siliguri Appeals Commissionerate, vide Order dated 22-3-2023 held that Sections 54(3) and 29 CGST Act do not provide for refund of unutilized ITC in case of closure of business.

Case Briefs High Courts

Rajasthan High Court issues interim directions to provide Interpreter to 100% hearing-impaired student for academic and exam assistance

In the instant matter, the petitioner, a student with 100% hearing impairment, approached the Court raising grievance regarding lack of adequate assistance, particularly the non-availability of an interpreter and denial of home-based instruction.

Case Briefs High Courts

‘Foreign national can’t be indefinitely restricted in India by LOC without being named as accused’; Madras HC directs completion of probe against Seychelles citizen within one year

“The investigation cannot remain indefinitely pending, and it shall not extend beyond a reasonable period, so as to infringe upon the petitioner’s right to life under Article 21 of the Constitution of India.”

High Court Round Up Legal RoundUp

HIGH COURT JUNE 2025 WEEKLY ROUNDUP | Burger Singh’s Trade mark; News Minute’s Gag Order; Idol Immersion; and more

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

Know thy Judge

Know Thy Newly Appointed Supreme Court Judge: Justice N.V. Anjaria

Justice Nilay Vipinchandra Anjaria was serving as the 34th Chief Justice of Karnataka High Court prior to being appointed as Judge of Supreme Court in May 2025.

Case Briefs High Courts

Bombay HC rejects accused’s plea of transfer to ‘open prison’ in Preeti Rathi Acid Attack case

Every prisoner should follow the rules and regulations of the prison and carrying prohibited items with him inside the prison will make him ineligible for transfer to an open prison.

Cases Reported SCC Weekly

2025 SCC Vol. 5 Part 1

2025 SCC Vol. 5 Part 1: Explore the latest Supreme Court Cases on the Criminal Procedure Code, 1973, National Investigation Agency Act, 2008, and more

Case Briefs High Courts

When alleged kidnapping of a pet cat ‘Daisy’ compelled Karnataka HC to admonish symptomatic misuse of criminal process

A wayward pet feline ‘Daisy’ went missing, leading to a complaint by the pet owner and subsequent filing of chargesheet against the petitioner levelling serious allegations such as insulting a woman’s modesty.

Events/Webinars News

‘India will become the Arbitration hub’: Law Minister Arjun Ram Meghwal at Institutional Arbitration Conference

Bringing together India’s legal, commercial, and public sector leadership, the Conference on Institutional Arbitration: An Effective Framework for Dispute Resolution, hosted by the Department of Legal Affairs in collaboration with ONGC and IIAC, marked a decisive step in positioning India as a global hub for arbitration.

Case Briefs High Courts

‘Notice under Section 61 JGST Act cannot be issued for mere sale of goods at concessional rates’; Jharkhand High Court quashes GST-ASMT 10 notices

“We have no hesitation in declaring that notices issued under Section 61 to the respective writ petitioners are wholly without jurisdiction and are, accordingly, liable to be quashed/set aside by this Court.”