2025

Delhi High Court protects ‘BURGER SINGH’ trade mark in Franchise Violation Case

The Court appointed a Local Commissioner to visit a premise, as petitioner the petitioner apprehended that the respondent was likely to remove all evidence to deny its involvement in infringing activities.

Case Briefs High Courts

Mount Everest conqueror, Megha Parmar, approaches MP High Court seeking inclusion of her name in this year’s Vikram Award List

The State submitted that the consideration of the eligible candidates including the petitioner has been done by a duly constituted committee and one Kumari Bhavna Dehariya is selected for the grant of Vikram Award 2023.

Case Briefs High Courts

Inside Madras HC’s order against Actor Vishal Reddy to pay Rs 30 Crores to Lyca Productions

Madras High Court holding Vishal Reddy’s behavior as evasive, decreed the civil suit in favor of the petitioner and ordered him to pay principal loan amount along with the interest.

Case Briefs Tribunals/Commissions/Regulatory Bodies

‘Interlocutory and Consensual Order’; NCLAT denies relief to BYJU’s in appeal filed against NCLT’s status quo order on its shareholding in Aakash

“The impugned order is exclusively interlocutory in nature which is yet to be considered on merits and yet to be given a final shape till the conduct of the final hearing when the interim reliefs prayed for, are heard and decided by the Tribunal.”

Events/Webinars News

From Margins to the Bench: CJI Gavai’s Powerful Address at Oxford Union on “From Representation to Realisation: Embodying the Constitution’s Promise”

“Many decades ago, millions of citizens of India were called “untouchables”. They were told they were impure. They were told that they did not belong. They were told that they could not speak for themselves. But here we are today— where a person belonging to those very people is speaking openly, as the holder of the highest office in the judiciary of the country” – CJI BR Gavai

Case Briefs Supreme Court

Discharge order based on defence material held impermissible by SC in Rs. 21 Crore MSP fraud case involving Cotton Corporation of India officer

“The expression “hearing the submissions of the accused” cannot mean opportunity to file material to be granted to the accused and thereby changing the settled law. At the stage of framing of charge hearing the submissions of the accused has to be confined to the material produced by the police.”

Case Briefs High Courts

‘No need to await accused’s proof, when allegations fall within General Exceptions’; J&K and Ladakh High Court quashes FIR against Revenue Officials acting under court orders

“An act done by a person pursuant to the judgment of the Court cannot form basis for prosecuting such person as the same does not come within the definition of “offence” as contained in IPC.”

Case Briefs Supreme Court

Divorced, not re-married & living independently: Supreme Court enhances permanent alimony from Rs 20,000 to 50,000

The Court opined that the appellant was entitled to a level of maintenance that is reflective of the standard of living she enjoyed during the marriage, and which reasonably secures her future.

Case Briefs High Courts

Delhi High Court grants interim injunction in favour of Bima Sugam India Federation; restrains use of ‘BIMA SUGAM’ mark

“The registration of the impugned domain names by Defendant 1 would be prejudicial to public interest as the Defendant 1 is seeking to monopolize the mark, which was announced by the Insurance Regulator IRDAI for a specific purpose in public interest.”

Case Briefs High Courts

Gujarat HC allows Sai Infosystem Ltd’s Sunil Kakkad to travel to UAE for business amid ongoing multi-crore bank fraud case

The Union contended that Sunil had not paid anything to the various banks that had given credit facilities amounting to approximately Rs. 2947 Crores to the Sai Infosystem (India) Ltd.

Case Briefs Supreme Court

Supreme Court Steps In: Grants bail to man arrested under Uttarakhand Anti-Conversion Law in interfaith marriage case

“The State cannot have any objection to the accused and his wife residing together inasmuch as they have been married as per the wishes to their respective parents and families.”

Case Briefs High Courts

Kerala HC grants 7-day parole to convict for son’s admission, citing importance of father’s support in education

“Let the bright child of the convict spend a few days with his father. He should go to the plus two course after getting blessings from his parents with a smile on their faces.”

Law made Easy

Mapping the Progression of LGBTQ+ Rights in India- Important Laws and Judicial Pronouncements

Tracing the development of LGBTQ+ rights in India with the help of statutory provisions and notable judgments by Supreme Court and High Courts.

Case Briefs High Courts

‘Love, company, protection and guidance of both parents are basic human rights and need of child’; Orissa HC upholds father’s visitation right

The child is always the victim in the custody battles and in the fight of egos and acrimonies between two spouses, but the childhood of such child is the worse sufferer, and such childhood is spoiled due to the alter egos’ of the spouses.

Case Briefs High Courts

“S. 482 of BNSS is pari materia with S. 438 of CrPC”; Gauhati HC partly allows anticipatory bail pleas of four accused in minor girl’s rape & abduction case

“The word “and” appearing in Section 482(4) of Bharatiya Nagarik Suraksha Sanhita, 2023 shall have to be read as “or” to give effect to the intention of the legislature.”

Case Briefs High Courts

SCC Times

Delhi High Court protects ‘BURGER SINGH’ trade mark in Franchise Violation Case

Mount Everest conqueror, Megha Parmar, approaches MP High Court seeking inclusion of her name in this year’s Vikram Award List

Inside Madras HC’s order against Actor Vishal Reddy to pay Rs 30 Crores to Lyca Productions

‘Interlocutory and Consensual Order’; NCLAT denies relief to BYJU’s in appeal filed against NCLT’s status quo order on its shareholding in Aakash

From Margins to the Bench: CJI Gavai’s Powerful Address at Oxford Union on “From Representation to Realisation: Embodying the Constitution’s Promise”

Discharge order based on defence material held impermissible by SC in Rs. 21 Crore MSP fraud case involving Cotton Corporation of India officer

‘No need to await accused’s proof, when allegations fall within General Exceptions’; J&K and Ladakh High Court quashes FIR against Revenue Officials acting under court orders

Divorced, not re-married & living independently: Supreme Court enhances permanent alimony from Rs 20,000 to 50,000

Delhi High Court grants interim injunction in favour of Bima Sugam India Federation; restrains use of ‘BIMA SUGAM’ mark

Gujarat HC allows Sai Infosystem Ltd’s Sunil Kakkad to travel to UAE for business amid ongoing multi-crore bank fraud case

Supreme Court Steps In: Grants bail to man arrested under Uttarakhand Anti-Conversion Law in interfaith marriage case

Kerala HC grants 7-day parole to convict for son’s admission, citing importance of father’s support in education

Mapping the Progression of LGBTQ+ Rights in India- Important Laws and Judicial Pronouncements

‘Love, company, protection and guidance of both parents are basic human rights and need of child’; Orissa HC upholds father’s visitation right

“S. 482 of BNSS is pari materia with S. 438 of CrPC”; Gauhati HC partly allows anticipatory bail pleas of four accused in minor girl’s rape & abduction case

Bombay High Court permits artisans to make idols of PoP, bars immersion in water bodies

Supreme Court Validates Simultaneous Levy of Entertainment Tax and Service Tax: Deciphering the Ramifications

Supreme Court upholds conviction of lawyer for outraging modesty of female judge during court proceedings

6th Gurjeet Singh Memorial Moot Court Competition by NLUJA Assam

Cyril Amarchand Mangaldas welcomes Nishith Mehta as Head of Financial Regulatory & Compliance practice