2025 | Page 162 of 239

Pendency of Arbitration does not prevent stamp authorities from initiating proceedings; Show Cause notice not an adverse order affecting parties’ rights: Allahabad HC

“The right to know and to effectively respond to the charges has been recognized as a fundamental feature of any administrative adjudicatory process. It is a fundamental principle of fairness that a party should have prior notice of the case against him and an opportunity to properly respond to the same”

Case Briefs High Courts

Delhi High Court: FEMA does not immunize IPC offences; ₹3,500 Cr Hawala accused can’t escape criminal charges

The case began with a search and seizure by the Enforcement Directorate under Section 37 of FEMA at the petitioners’ premises and during the operation, the petitioners allegedly confessed to illegal hawala transactions worth ₹3,500 crore routed abroad using fabricated documents to remit money to their companies in Hong Kong and Canada.

Case Briefs High Courts

Bombay HC denies relief to Symbiosis Law School student, suspended for her Instagram post on ‘Operation Sindoor’

The Court took note of the various posts by the petitioner on her Instagram, where most of the posts appeared to be political in nature, however, one post appeared to be contrary to the official version of the Government of India in relation to “Operation Sindoor” carried out recently.

Interviews

In Conversation with Siddharth Raja on His Contributions Towards Avtar Singh’s Company Law, 18th Edition, published by EBC

Interviewed by Divyansh Morolia

Case Briefs High Courts

‘Granting relief will malign noble profession of advocacy’: Delhi HC dismisses anticipatory bail plea of an advocate in a road rage case

“Quite often, it is seen that road rage leads to loss of human lives as well. The damage caused gets aggrandized when one of the aggressors is a lawyer while the other is a President of a political organization.”

Hot Off The Press News

SCBA Elections 2025 | SCBA to organise Public Debate for candidates for the posts of President & Secretary

The debate would be conducted by the members of the Election Committee and its proceedings will be uploaded on the SCBA website.

Case Briefs High Courts

‘Ban on manufacturing plastic of less than 120 microns’; Meghalaya HC issues set of directions to prevent use of plastic

Plastic waste cannot be easily recycled or safely destroyed. It causes waste management problems because of its long natural life; it chokes waterbodies and the drainage system, accumulating garbage in public places.

Case Briefs High Courts

‘Adopted similar modus operandi of habitually entering into dubious transactions’; Bombay HC rejects anticipatory bail plea of real estate agent who allegedly conspired to cheat restaurant owner

The applicant did not approach the Court with clean hands which is the sine qua non, in an application for pre-arrest bail and the complaint has merit for which the applicant may have to be interrogated for effective and appropriate investigation as the law would mandate.

Case Briefs Supreme Court

[Forest Conservation] | Supreme Court directs constitution of SITs to investigate illegal conversions of Forest Land

In the instant case, reserved Forest Land in Village Kondhwa Budruk, Pune was allotted to private builders after bypassing the doctrine of public trust, thereby revealing an unholy nexus of Politicians, Bureaucrats and the Builders.

Legislation Updates Rules & Regulations

DoT notifies new telecom standards & certification rules

Framework for Telecom Equipment Standards, Certification, and Compliance in India

High Court Round Up Legal RoundUp

HIGH COURT MAY 2025 WEEKLY ROUNDUP | Stories on Khyati Hospital Angioplasty Scandal; Narayan Sai’s furlough plea; Col. Sofiya Qureshi Remark Case; and more

A quick legal roundup to cover important stories from all High Courts this week.

Article 143 Supreme Court advisory jurisdiction

Law made Easy

Article 143 of the Constitution of India: Supreme Court’s Advisory Jurisdiction Explained

Explore Article 143 of the Constitution of India, detailing Supreme Court’s advisory jurisdiction. Learn about the recent concerns raised by President Droupadi Murmu regarding the Supreme Court’s directive in State of T.N. v. Governor of T.N., 2025 SCC OnLine SC 770.

Hot Off The Press News

Supreme Court Announces Partial Working Days: Full Details

The Supreme Court has officially replaced ‘summer vacation’ with ‘partial working days’ in the 2025 calendar.

Case Briefs High Courts

‘Example of internet-famous, unqualified quacks exploiting people’s insecurities’; P&H HC refuses anticipatory bail to influencer whose hair oil allegedly injured 71 people

“One cannot overlook the role played by the so-called beauty and fitness influencers in setting unrealistic standards by creating a make-believe world. In a bid to meet these fickle societal standards of beauty, vulnerable people go to extreme lengths and even undergo risky procedures.”

Hot Off The Press News

AI-Based App ‘ShowReel’ secures Copyright Registration in India

Innovative platform developed by Hotmail co-founder Sabeer Bhatia aims to transform entrepreneurship education through generative AI.

Case Briefs High Courts

Rajasthan High Court seeks State’s response on denial to extend the tenure of Chairman and Members of Permanent Lok Adalat

The Court cautioned respondent 4 (Principal Secretary, Law and Legal Affairs Department) to remain “alive to his duty” to file a proper and complete affidavit.

Cases Reported SCC Weekly

2025 SCC Vol. 4 Part 2

Central Sales Tax Act, 1956 — S. 8(5) (after 2002 Amendment) and S. 8(4) — Applicability of S. 8(5) after amendment to

Case Briefs High Courts

Prolonged incarceration undermines right to life and liberty; conditional liberty must take precedence over statutory restrictions u/s 21 of MCOCA: Delhi HC

The accused has spent more than six years in custody, despite which, the matter is still at the stage of examination of prosecution witnesses and only 11 out of 100 witnesses are examined till now.

Case Briefs High Courts

‘Merely providing wrong policy number doesn’t rule out insurance company’s liability’; Jharkhand HC refuses relief to Reliance Insurance for carpenter’s death

“The claimants are not supposed to know the exact policy number, and they have gathered it from somewhere and produced it before the Motor Vehicle Accident Claim Tribunal.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

‘LOCs can’t be treated as guarantee under S. 126 of Contract Act’; Arbitral Tribunal refuses liability of Zee & Essel in repaying loan given to SNL by Aditya Birla Finance

“Zee and Essel undertook to ensure that SNL would fulfil its obligations and assured that the outstanding amount would be paid. To treat the said LOCs as guarantees would amount to adding words which were not written.”