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Tribunal and Commission Roundup May 2025

Legal RoundUp Tribunals/Regulatory Bodies/Commissions Monthly Roundup

Tribunals and Commissions Roundup May 2025 | Google’s ₹20.24 Cr Android TV Settlement, GBS Outbreak in Pune, Arshad Warsi SEBI Ban, Amazon Fined Over ₹100 Rakhi; and more

From a ₹20.24 Cr Google settlement in an Android TV antitrust case to NCLT’s rejection of Vedanta’s demerger, the May 2025 roundup covers key regulatory and tribunal decisions. Highlights include NCLAT’s take on electricity dues during CIRP, SEBI’s 5-year ban on actor Arshad Warsi, environmental rulings by NGT, and Amazon penalized for a ₹100 Rakhi delivery failure.

Case Briefs High Courts

“No equity in taxation law”: Himachal Pradesh HC refuses tax exemption under S. 14 HP Motor Vehicles Taxation Act to man who bought auctioned vehicles

“It is more than settled that there is no equity in taxation law and equity would only come into play in case there is no law operating in the field. For it is well settled that whenever conflict is between the law and equity, law would prevail.”

Case Briefs High Courts

In the interest of sporting community’; Meghalaya HC directs holding of open trials for state-level selections in boxing events

In the instant case, the petitioner, who is a boxer, approached the respondents to be considered for trials and selection process to represent Meghalaya. However, he was denied the same without affording any reason.

Law Firms News News

Cyril Amarchand Mangaldas Welcomes Rachika Sahay as Partner in the Projects and Infrastructure Practice

Ms. Rachika Sahay has joined Cyril Amarchand Mangaldas as a Partner in its Project and Infrastructure Practice along with a team of 4 associates. She will be based in Delhi-NCR office.

Case Briefs High Courts

Punjab and Haryana HC acquits doctors in 19-year-old PCPNDT case due to procedural lapse

“When the Court decides that the interpretation given to a particular provision earlier was not legal, it declares the law as it stood right from the beginning of its promulgation.”

Case Briefs High Courts

Rajasthan High Court steps in to protect rights of youth in Shelter Homes and abandoned care leavers; issues comprehensive directives

“The path to independence is particularly complex for Care Leavers but with the right policies and support systems in place, these young adults can be empowered not just to survive but to thrive.”

Cases Reported SCC Weekly

2025 SCC Vol. 4 Part 3

Court can consider any document with intrinsic worth having bearing on lis decided earlier

Case Briefs

Delhi HC declares ‘RITZ’ and ‘RITZ-CARLTON’ well-known trade marks in respect of hotels and other services in hospitality industry

The plaintiffs submitted that the RITZ and RITZ-CARLTON marks are widely recognized and known among Indian consumers, especially in the hospitality and travel industry. The plaintiffs have promoted their respective trade marks heavily and have been recognized and given multiple awards and accolades.

Op Eds OP. ED.

MPID Act: Beyond Just a Criminal Statute

by Bhomesh Bellam*

Events/Webinars New releases News

‘When arbitration is designed to be efficient and party-driven, it must not become a vehicle for shilly-nilly conduct’; CJI Gavai at CILS Conference in London

In a compelling international dialogue jointly hosted with the Center for International Legal Studies (CILS), a distinguished panel of jurists, arbitration practitioners, and legal scholars convened in London to deliberate on a topic of growing significance in international dispute resolution

Events/Webinars News

Advancing Global Peace and Reliability: Judge Joan Donoghue’s Vision for International Dispute Settlement in a Changing World at LIDW 2025

“The members of our profession bear a responsibility as stewards of an ecosystem of international dispute settlement to demonstrate in all that we do, individually and collectively, the power of international dispute settlement as a means of promoting reliability in international interactions and advancing shared values.” – Judge Joan Donoghue

Case Briefs High Courts

Bombay High Court permits husband accused under Section 498-A IPC to travel to USA to resume his job

The petitioner-husband and Respondent 2-wife agreed to some conditions, including that the petitioner must hand over all documents and certificates belonging to Respondent 2, currently at his residence in India and in the USA, to Respondent 2.

Events/Webinars News

LIDW 2025 | ‘Innovation is no longer a choice—it is a necessity’: Sarah Sackman KC MP on Innovation in Dispute Resolution

Sarah Sackman KC MP, Minister of State for Courts and Legal Services kicked off the LIDW 2025 Main Conference.

Case Briefs High Courts

‘Hard labour cannot be overlooked’; Delhi HC directs NIOS to declare Class 12 result on or before 17 June to facilitate counselling for JEE-mains qualified students

The Court highlighted that some of the petitioners have scored good percentile and further, some of them are even from the marginalised sections of the society. They will be deprived of participation in counselling and consequent admission to the course and institute of their choice for reasons beyond their control, as the result of class 12 is yet to be declared by NIOS.

Case Briefs High Courts

Rajasthan High Court refuses to interfere in Sewage Treatment Plant site selection policy decision; dismisses PIL

“It is not for the Court, while exercising extraordinary jurisdiction under Article 226 of the Constitution of India, to decide which site would be more suitable for setting up the sewage treatment plant. This necessarily has to be done by the Government and its Authorities.”

Hot Off The Press News

NHRC takes suo motu cognizance of public protest over proposed dam construction in Siang, Arunachal Pradesh

The NHRC noted that if the news report mentioning the involvement of the Central Armed Forces in response to the protests was true, serious issues of human rights violations may arise.

Legal RoundUp Topic-wise Roundup

CRIMINAL LAW ROUNDUP: A quick recap of the Latest Criminal Law cases from May 2025

This roundup offers a concise overview of the latest criminal law cases from May 2025, featuring key rulings from the Supreme Court and various High Courts.

Legislation Updates Rules & Regulations

Govt revises reservation framework in Ladakh vide UT of Ladakh Reservation (Amendment) Regulations, 2025

Major Reforms reshapes Ladakh’s reservation policy in 2025.

Cases Reported High Court Cases

Cases Reported in HCC | Latest High Court Cases on Service and Labour Laws

Explore the latest Cases reported in SCC’s High Court Cases (HCC)Volume on Industrial Dispute, Transfer of Employees, Departmental Enquiry, Compulsory Retirement and much more.

Case Briefs High Courts

“Deemed confirmation concept has long been discarded”: Punjab and Haryana HC rejects plea of Civil Judge, dismissed after probation due to ‘doubtful integrity’

‘Deemed confirmation is a perilous concept in service jurisprudence which has long been discarded since it erodes the power of the employer to assess work, conduct, and behaviour of the probationer.’