2025 | Page 165 of 239

JSA Advises Advent International and Suven Pharmaceuticals on USD 3 Billion Merger with Cohance Lifesciences

JSA advised Advent International and Suven Pharmaceuticals Limited, which is listed in India, in the ~USD 3 billion dollar (combined) merger of

Case Briefs Supreme Court

Supreme Court acquits husband in 498A IPC case, expresses concern over misuse of dowry and cruelty provisions

The term “cruelty” is subject to rather cruel misuse by the parties, and cannot be established simpliciter without specific instances, to say the least. The tendency of roping these sections, without mentioning any specific dates, time or incident, weakens the case of the prosecutions, and casts serious suspicion on the viability of the version of a Complainant.

Law Firms News News

CAM assisted Prestige Group with their new township project ‘The Prestige City — Indirapuram’ located in Ghaziabad.

CAM assisted the Prestige Group with their new township project in the NCR Region viz.

Interviews

From IP Strategy to Legal Leadership: Ms. Navneet Momi’s Vision for the Future of Intellectual Property

Interviewee: Ms. Navneet Momi¹

Interviewed by Ms Kanishka Chopra²

Case Briefs High Courts

‘Punjab ought to have approached Centre but did not’; Here’s why Punjab & Haryana HC directed removal of Punjab Police deployed at Bhakhra Nangal Dam

On 01-05-2025, allegedly, Punjab forcibly took control of the operations and management of the Bhakhra Nangal Dam and Lohand Control Room Water Regulation Offices by deploying a large number of police personnel with the ultimate object of forcibly preventing the Bhakra Beas Management Board from releasing water to Haryana.

Case Briefs High Courts

CBI cannot be rendered helpless in investigating further if during trap proceedings more information is received about offence/offenders: Delhi HC

Special Public Prosecutor submitted that there are 194 intercepted calls, revealing incriminating conversation involving the petitioner in negotiations and distribution of illegal gains. Thus, a larger conspiracy is to be unearthed, for which the custodial interrogation is needed.

Case Briefs High Courts

Delhi High Court grants anticipatory bail in NDPS Case due to absence of nexus between accused and drug recovery

The Courts should exercise restraint in the grant of pre-arrest bail in NDPS cases, however, in the absence of any direct recovery from the applicants and considering that the investigation is already complete, no purpose would be served by subjecting the applicants to incarceration.

Case Briefs Supreme Court

There can be a departure from the Schedule of Employees’ Compensation Act, 1923 in deciding functional disability: Supreme Court

“A careful reading of the provisions clearly demonstrates that if more than one injury is caused in the same accident the amount of compensation payable under the Act shall be aggregated, but not to the extent of such aggregation exceeding the amount which would have been payable if permanent total disablement had resulted from the injuries.”

Hot Off The Press News

Justice Bhushan Ramakrishna Gavai sworn in as 52nd Chief Justice of India

Justice Gavai’s elevation is a milestone moment in the history of Supreme Court as he will be the first Buddhist to hold the position of CJI and only the 2nd Chief Justice belonging to the Scheduled Caste community.

Case Briefs High Courts

‘Cannot be compelled to work against his wishes’; Himachal Pradesh HC directs IGMC Shimla to give NOC to doctor seeking new job

The Court directed the Doctor to deposit the bond money to the authorities since he had signed a bond stating that he would serve the State for 7 years upon the completion of his education, failing which he would have to deposit the default amount of Rs. 60 Lakhs with interest.

Hot Off The Press News

Outgoing CJI, Justice Sanjiv Khanna inaugurates mediation facility with integrated virtual access and children’s room

The virtual mediation facility enables parties to participate in the sessions from different locations, ensuring greater flexibility and convenience.

Case Briefs High Courts

Allahabad High Court stays UP Government’s suspension order against DSP over alleged relationship outside marriage

Allahabad High Court directed the standing counsel to file a counter affidavit within four weeks. A rejoinder affidavit, if any, was permitted to be filed within two weeks thereafter.

Op Eds OP. ED.

Importance of keeping the corporate house in order and going beyond just ticking the box

by Prachi Dutta¹

Case Briefs Supreme Court

High Court cannot dismiss substantive portion of suit while hearing appeal against rejection of interim injunction: Supreme Court

The Supreme Court was considering an appeal appeal against an order of the High Court dismissing the suit while considering an application for an injunction.

Legislation Updates Notifications

RBI relaxes requirement for investment by FPIs in Corporate Debt Securities

This relaxation will help in complying with short- term investment limit and concentration limit.

Case Briefs High Courts

Read why Bombay HC quashed FIR against an Advocate, who used the word ‘bhangi’ in a video complaining about garbage

“To prove an offence under Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, a particular community shall be targeted, or a particular member of a Scheduled Caste or a Scheduled Tribe shall be targeted.”

Case Briefs Supreme Court

Supreme Court acquits accused in 14-year-old murder case whose acquittal was reversed by HC relying on testimony of the Investigating Officers

In this 14-year-old cold-blooded case, the deceased was hacked to death in front of his own son. During the trial, 71 out of 87 witnesses turned hostile including the relevant ones, thereby leading to the collapse of the prosecution case before Trial Court.

Know thy Judge

Upholding an unwavering commitment to the constitutional values, 51st CJI, Justice Sanjiv Khanna, retires

Justice Sanjiv Khanna, 51st Chief Justice of India, retires on 13-05-2025, after a distinguished tenure of 6 years at Supreme Court with 6 months as Chief Justice of India.

Case Briefs Supreme Court

‘High Court misapplied S. 319 CrPC by prioritising unproved defence documents over sworn testimony’; Supreme Court restores summoning order in abetment to suicide case

“If the allegations are true, telling a physically challenged man that he and his family should die, and doing so in the immediate aftermath of a grievous acid attack, is not banter. Sensitivity to the social context, where honour and shame weigh heavily, was called for. The offence, no doubt, will have to be established at the trial.”

Case Briefs High Courts

‘Attempt to misuse of judicial process to settle personal score’; Rajasthan High Court dismisses husband’s plea alleging wife’s plagiarism in research thesis

“Process of law should not be allowed to be misused by a litigant to satisfy his personal grudges and oblique considerations to settle personal scores.”