2025
HIGH COURT MAY 2025 WEEKLY ROUNDUP | Stories on OYO v. Zostel; Arjun Rampal’s Tax Evasion; Kota Student’s Suicide; and more
A quick legal roundup to cover important stories from all High Courts this week.
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‘No Religious faiths provide shield to illegal activities’; NGT issues notice to Punjab officials for allowing illegal religious construction on Greenbelt land
“Construction of a religious structure is the most usual mode adopted by the land mafia for grabbing public lands/public parks by making illegal encroachments and unauthorized constructions with ulterior motives by misusing faith, playing with sentiments… for serving camouflaged personal objectives.”
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‘CC Act has been extremely beneficial for commercial litigation’: Justice Pratibha M. Singh at ‘Commercial Disputes Resolution- Challenges and Strategies’ discussion
EBC in collaboration with The Law Forum hosted a discussion on ‘Commercial Disputes Resolution- Challenges and Strategies’ at the Delhi High Court on 22-05-2025.
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Sarah Sackman KC MP, Minister of State for Courts and Legal Services to kick off LIDW 2025 Main Conference
The Main Conference at LIDW, which runs from 2 to 6 June, boasts a series of sessions covering the most pressing topics in litigation, arbitration and disputes, joined by senior leaders across the industry.
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Charting New Frontiers in International Arbitration: An In-Depth Dialogue with Niyati Ahuja
Interviewed by Aarohi Mishra1
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Justice Suresh Kumar Kait, 28th Chief Justice of Madhya Pradesh High Court, retires
Retiring after a tenure of 8 months as Chief Justice of MP High Court, Justice Suresh Kumar Kait’s rise from a modest background to higher echelons of the legal world is a perfect example of “where there is a will, there is a way”.
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The Law on Clubbing of Multiple FIRs
by Asangha Rai*
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Rajasthan High Court upholds Mothers’ right to be correctly named in child’s academic records; Allows son to submit verified application for name correction
“A name is the first gift most of us receive from our parents. It becomes the foundation of our legal, social and emotional identity. To name someone is to recognize their presence in the world and to be nameless, in many ways, is to be invisible. Names reflect who we are and where we came from.”
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‘Transmitting sensitive information of Indian Armed Forces to foreign handlers strikes national security’: Delhi HC dismisses bail plea of accused in espionage case
“When individuals, driven by financial inducement or otherwise, seek to breach this trust by serving as conduits to foreign agencies, amounts to an act not only of grave criminality but of betrayal to the nation.”
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Justice N. Kotiswar Outlines Strategic Roadmap for Commercial Dispute Resolution at EBC and The Law Forum’s Dispute Resolution discussion
EBC in collaboration with The Law Forum hosted a discussion on “Commercial Disputes Resolution — Challenges and Strategies.”
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RBI’s visionary step towards future of Payments Systems: Key Takeaways
RBI redefines new regulatory framework for Payments Regulatory Board
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Burden of Proof shifts to Management once employment is proved: Delhi HC upholds ₹70,000 compensation for Safai Karamchari terminated by DDU Hospital
“Burden of proof, in any enquiry or trial, keeps on shifting and the moment the averments made in the claim petition were deposed on oath by the respondent in her evidence, it was for the Management to have rebutted and disproved the same.”
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Drishtikon, DSNLU, in collaboration with the Orpheus Sabha Foundation, presents NEETI — 2nd National Level Online Policy Drafting Competition
The theme for the competition is “The Challenge of Satellite Internet in India”.
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Justice Abhay S. Oka, a tireless Champion of Justice, bids farewell to Supreme Court of India
Marking the conclusion of an extraordinary judicial career spanning more than four decades, Justice Abhay Oka retires on 23-5-2025. His journey, from the courtrooms of Thane to the pinnacle of the Indian judiciary, has been defined by a deep commitment to justice, tireless work ethic, and unshakable integrity.
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Supreme Court issues directions to Union Government to enhance safety and address encroachments on National Highways
“It is the obligation of the Central Government to maintain the National Highways. The maintenance of highways includes the obligation to keep them in good condition. It also includes keeping them free of encroachments and, most importantly, providing adequate safety measures to reduce the possibility of accidents.”
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Despite 10-year-long litigation, not a penny towards compensation; Delhi HC directs ₹20 Lakh partial compensation pending appeal
The victim was about 16 years old at the time of the incident; and today she is about 27 years old and is making a living as a lab technician in a hospital. Her left eye is evidently fully damaged.
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Supreme Court directs Central Govt. to consider feasibility of permanent adjudicatory forum for consumer disputes
“The essence of consumerism is embedded within the Constitution, there is absolutely no reason to fill up the Consumer fora with tenure based offices for the Staff, Members and Presidents”.
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Right to speedy trial not an abstract or illusory safeguard; cannot be whittled down in MCOCA cases: Delhi HC
“While Section 21(4) of MCOCA imposes stringent statutory conditions for the grant of bail under Section 439 of CrPC, these provisions cannot be construed in a manner that forecloses judicial scrutiny under Article 21 of the Constitution.”
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