Lawyers at the Police Station: Protection of the Accused or Interference in the Investigation Process?
by Gautam Khazanchi* and Vinayak Chawla**
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Delhi High Court directs Centre and Delhi Govt to frame SOP for digital transparency in Labour Law Forums
PIL raised concerns about regular uploading, updating of the proceedings, information relating to video conferencing links, uploading of daily orders, cause lists, and information relating to the Presiding Officers of various forums under various labour laws who are on leave, on their respective official website or on the website of the government.
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NEET-PG 2025 to be held in one shift: Supreme Court
Supreme Court directs National Board of Examinations (NBE) to ensure uniform NEET-PG 2025 by holding exam in single shift.
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Duration of confusion in customer’s mind not material, even momentary confusion sufficient to establish trade mark infringement: Delhi HC
“The fact that the customer may on a closer examination of products and enquiries find that the impugned trade marks are not associated with the appellant’s trade marks would not take away from the fact that the impugned marks bear a similarity with the appellants trade mark, which led to the confusion.”
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Operation Sindoor| Read why Bombay HC ordered release of student, who was taken into custody for her alleged Instagram post on India-Pakistan war
At the most, the petitioner’s act of sharing the post can be termed as an indiscretion by a young student still taking education, but still the Sinhagad Academy of Engineering rusticated her.
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[Online Trolling] Andhra Pradesh High Court directs State to identify and block swear, militant words on social media
“In the present day, vulgar, hate filled and abusive posts in social media have become the new age norm. The “trolls” as they are called, attract lightning responses all over and this is all the when the point of reference is a celebrity or a political leader of stature and the following.”
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IBBI Tightens Insolvency Rules: Key Changes to Strengthen Creditor Rights and Transparency
IBBI introduces sweeping reforms to strengthen best practices and boost investor confidence.
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Allahabad High Court expresses surprise at illegal constructions by Waqf Madarsa on NHAI land; Upholds demolition notices issued by NHAI
“It is a classic case where the land of NHAI has been encroached upon by the petitioner and Madarsa along with Masjid and certain other constructions have been raised and the property is being claimed to be a ‘waqf’.”
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‘Mere fact that contraband was found in transparent bag cannot alone be evidence of innocence or police malice’: Punjab & Haryana HC refuses bail to NDPS accused
“Both scenarios create a paradox as the petitioner knowingly carrying it or the police falsely planting it are equally vulnerable to speculative reasoning and seem unlikely as an accused carrying contraband openly in a transparent bag defies caution, whereas the police planting evidence in a transparent bag defies strategic thinking.”
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Chhattisgarh HC rejects SBI employee’s appeal against stoppage of his increment due to misbehavior and sexual harassment against staff and customers
“It has been reflected that the Disciplinary Authority as well as the Appellate Authority have recorded concurrent findings and found the allegations of misbehaviour with customers and staff and sexual harassment of women employees and valued customers proved against the appellant.”
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President appoints Acting Chief Justices for Gauhati High Court and Karnataka High Court
The appointments were made in consequence of elevation of Chief Justices of Gauhati and Karnataka High Court as Supreme Court Judges.
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Justice N.V. Anjaria, Justice Vijay Bishnoi and Justice A.S. Chandurkar take oath as Judges of Supreme Court of India
The Collegium recommended the name of the 3 Judges on 26-5-2025 and their appointment was confirmed by the Ministry of Law and Justice on 29-5-2025.
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‘District Judge’s conduct to reject urgent hearing is unbecoming of any judge’; Bombay HC grants child’s interim custody to father to undergo open-heart surgery
The Court directed that the child will be in the father’s custody during hospitalization and the mother will get the child’s custody subject to further medical advice.
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Construction in alignment with pre-existing design, no violation of UNESCO guidelines; SC upholds P&H HC’s directives for verandah construction and parking development
The modern architectural techniques have progressed by leaps and bounds, the new construction materials and techniques can be employed to construct a verandah in front of Court Room No. 1 exactly identical to the one which is existing in front of Court Room Nos. 2 to 9 without disturbing the aesthetic value of the main structure and without requiring any kind of modification/alteration in the main structure.
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‘Could not have departed from NCTE Notification’; Punjab and Haryana HC directs appointment of Junior Basic Teachers unjustly declared ineligible despite qualification
The Court held that what was essential was that a candidate must possess knowledge in Elementary Education, for which there were two qualifications, i.e., Diploma in Elementary Education (D. El. Ed.) or Bachelor in Elementary Education (‘B. El. Ed.’).
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Medical Termination of Pregnancy | MP High Court upholds minor sexual assault survivor’s right to continue Pregnancy; directs for comprehensive State support
“The right of personal liberty guaranteed under Article 21 of the Constitution of India has held that unmarried woman has right to decide in respect of the pregnancy.”
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CAM advises UBS Group on integration of Credit Suisse group’s service entities with UBS Group’s service entity in India
Cyril Amarchand Mangaldas advised the UBS Group on the integration of the Credit Suisse
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‘Inquiry Committee appears to be hand in gloves with RDVV’; MP High Court orders SIT Probe into Sexual Harassment allegations against VC of RDVV
“The manner in which the investigation has been carried out carves out suspicion on the officials who have carried out the investigation.”
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