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Supreme Court May 2025: Latest Stories & Judgments on New Appointments; Arbitral Award; Maternity leave; SCBA elections; 3-year Legal Practice for Judiciary; and more

Stay informed with the latest Supreme Court judgments from May 2025, covering critical topics such as modifications to arbitral awards, maternity leave policies, SCBA elections, and the right to digital access. This comprehensive roundup also highlights the appointments and transfers by the Supreme Court. Explore the key rulings shaping the legal landscape.

judicial modification of arbitral awards in India

Experts Corner Vasanth Rajasekaran

Judicial Modification of Arbitral Awards: Navigating Between Statutory Intent and Practical Necessity: An In-depth Analysis of Supreme Court’s Landmark Decision in Gayatri Balasamy

by Vasanth Rajasekaran* and Harshvardhan Korada**

sexual intercourse false promise of marriage

Case Briefs Supreme Court

‘Complainant’s manipulative nature clearly established’; SC quashes FIR against person accused of sexual intercourse under false promise of marriage

The Court opined that the chats depicted the stark reality about the behavioural pattern of the complainant who appeared to be having manipulative and vindictive tendency.

Op Eds OP. ED.

Essence of a Well-Drafted Liquidated damages Clause in a Contract enabling Parties to claim Liquidated damages in a commercial dispute

by Sahil Arora*

Legal RoundUp Legislation Roundup

LEGISLATION ROUNDUP MAY 2025: ITR filing date extended; Prosecution team in 26/11 Trial; Foreign contributions streamlined; and more

Discover the latest legislative updates from May 2025, including the extension of the ITR filing date, the prosecution team for the 26/11 trial, and streamlined foreign contributions. Stay informed on key changes shaping the legal landscape!

High Court Round Up Legal RoundUp

HIGH COURT MAY 2025 WEEKLY ROUNDUP | Ankur Warikoo’s Deepfakes; Stray dogs menace; Menstrual Health; and more

Catch up on the latest High Court developments for May 2025, including Ankur Warikoo’s case on deepfakes, the ongoing stray dog menace, and important discussions on menstrual health. Stay informed with this comprehensive weekly roundup!

New releases News

ICA brings 3rd International Conference on ‘Arbitrating Indo-UK Commercial Disputes’

The conference will take place on 05-06-2025 at Church House Westminster, London.

Op Eds OP. ED.

Unelected Executive in States: Catalysts or Inhibitors?

by Dr G.B. Reddy* and Pavan Kasturi**

Case Briefs High Courts

Bombay HC declares Anchor Group of Company’s director, Hemang Jadavji Shah’s arrest as illegal and unnecessary; orders immediate release

The Court agreed with Hemang Jadavji Shah’s contention that the intention to keep him in custody was to recover the amount that was sought to be settled in the mediation between the petitioner and his family members.

Case Briefs High Courts

Delhi HC grants bail to film director falsely accused of rape; highlights trend of lodging false complaints of sexual offences

“Every false complaint of sexual offences not just causes immense damage to the person accused of the offence, but also creates cynicism and distrust across the society, which leads to even the genuine victims of sexual offences suffer, as society starts suspecting her truthful complaint also to be false.”

Case Briefs High Courts

Kerala HC awards Rs. 53 Lakhs to woman rendered disabled in 19-year-old childhood road accident case; says “human suffering can’t be measured in money”

“The appellant was a first standard student at the time of the accident. Due to the injuries sustained, she was unable to continue her education. As a result, she was deprived of the opportunity to experience the normal joys of childhood, adolescence, and youth. In fact, she remained confined to a small room, completely dependent on others, through no fault of her own.”

Case Briefs High Courts

‘Attempt to disrupt communal harmony and reinstate Mughal Order’; MP High Court denies bail under UAPA

“It is for the trial Court to decide it on the basis of the evidence as to what is the material available to prove or otherwise the charges which have been framed.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI restrains former IndusInd MD & CEO Sumant Kathpalia and top executives for alleged Insider Trading in Bank’s shares

SEBI observed that the trades were not routine or incidental but strategically timed to avoid substantial losses which would have occurred had the information been public at the time of trading.

Case Briefs High Courts

‘Elites look down upon those doing small business’; Punjab & Haryana HC rejects plea against street vendors in Manimajra markets, imposes Rs 50,000 cost

“We are a country that now has a homogenous class of Indians. A Tribal lady of a remote village can now be the President, and a worker from the grassroots level may reach up to the highest echelons of the administration.”

Law School News Moot Court Announcements

13th UFYLC RANKA National Moot Court Competition 2025

University Five Year Law College, a constituent college of the University of Rajasthan, Jaipur

Case Briefs Tribunals/Commissions/Regulatory Bodies

SEBI bans actor Arshad Warsi and others in a textbook case of ‘pump and dump’ scam orchestrated through false narratives on digital media

SEBI emphasized that the integrity of the securities market is sacrosanct and any attempt to mislead investors, however novel or tech-enabled, would be dealt with strictly under the law.

New releases News

Upcoming Panel Discussion in London on “Arbitrators, Fraud Concerns, and the Courts” in Collaboration with the Center for International Legal Studies

Due to the nature of the topic and the distinguished panel of speakers, attendance is limited to invited guests and confirmed delegates.

Case Briefs High Courts

Meghalaya HC allows law student to take final semester exam barred due to short attendance; Recognizes medical hardship as exceptional circumstance

Rule 12 of the Rules of Legal Education, 2008 is to be interpreted reasonably. When it is possible for the student to attend classes and he deliberately or negligently does not do so, the rule would apply. In case of impossibility created by illness, act of God etc., this rule is either not to be applied or to be liberally construed.

New releases News

What’s Ahead at LIDW 2025? From Global Innovation to India’s Arbitration Boom—Here’s What’s Unmissable

From keynote takeaways to expert commentary SCC Times will deliver timely updates, panel summaries, and thought leadership straight from London.

Case Briefs High Courts

Forced Unnatural Sex not punishable under S. 377 IPC, but attracts S. 498-A if coupled with cruelty/assault: MP High Court

Cruelty under Section 498-A IPC does not necessarily require proof of dowry demands; physical or mental cruelty alone is sufficient.