2025 | Page 169 of 239

Bombay HC Judge alleges ploy by Advocates to frame him; Directs police inquiry

Noting the chain of events, the Court stated that there was a very clear attempt to frame the Court by Mr. Partho Sarkar because negative orders were passed by Justice Jamdar against Mr. Kurle and Mr. Nedumpara, close associates of Mr. Sarkar.

Case Briefs High Courts

‘Right to property occupies sacrosanct position’: Delhi HC orders Centre to pay Rs. 1.76 crore for illegal occupation of private property for two decades

“The State, being a constitutional authority and repository of public trust, is duty-bound to protect, rather than transgress, the civil rights of its citizens, including the right to property. The powers of the State are not plenary or absolute but are circumscribed by constitutional and statutory limitations.”

Case Briefs Supreme Court

SCBA Elections | Post of Secretary of SCBA and 1/3rd seats in Executive Committee & Senior Executive Members to be reserved for women: SC

The Court directed that SCBA Elections shall be held on 20-05-2025 and the result shall be declared preferably on the same date or on 21-05-2025.

Adani Group GEMS Education collaboration

Law Firms News News

Cyril Amarchand Mangaldas Advises Adani Group on Collaboration with Global K-12 Leader GEMS Education

Cyril Amarchand Mangaldas acted as counsel for Adani Group (“Adani”)

Case Briefs High Courts

Chhattisgarh High Court upholds victim’s right to privacy; Denies accused permission to examine her social media in Court

“If permission is granted to examine the Facebook or Instagram account of the prosecutrix and play the audio recording concerning the prosecutrix, then privacy of the prosecutrix may be compromised.”

Reasonable accommodation fundamental right

Case Briefs Supreme Court

“Reasonable accommodation is not a matter of charity but a fundamental right flowing from our Constitution”; SC directs admission of MBBS aspirant in PwBD quota at AIIMS

“The constitutional promise of equality is not merely formal but substantive, requiring the State to take affirmative measures to ensure that PwD and PwBD can meaningfully participate in all spheres of life, including professional education.”

Op Eds OP. ED.

To Register or not to Register? — MSMEs and Arbitration Act

by Anirudh Goyal* and Jaspreet Singh**

Case Briefs High Courts

Swaran Rekha River Revival | M.P. High Court issues directions to invoke ‘Social Audit’ for Civic Accountability and Urban Governance

“Social Auditors ought to be the men of integrity, intelligence, common sense and must be passionate about the work they are assigned to. They must work without fear and favour and without ill-will”.

Case Briefs High Courts

Delhi HC grants Rs 8 lakhs compensation to a man whose leg was amputated in a 10-year-old railways accident case

“This Court has no hesitation in holding that the reasons given by the Railways Claim Tribunal in rejecting the claim are absolutely perverse. The plea that the injuries were suffered by the appellant/claimant due to his own criminal negligence is also not fathomable in law.”

Case Briefs High Courts

Bombay HC rejects anticipatory bail plea of Former MP Harinarayan Rajbhar for allegedly misusing Government’s emblem to issue appointment letters

The present case is not a case where only one person has been cheated as there are many more victims, who are cheated by the applicant and in every crime, the applicant used a different team.

Events/Webinars News

“A good legal book educates, inspires, and endures, this is one such book”: Justice Hrishikesh Roy at the release of 18th Edition of Dr. Avtar Singh’s Company Law

EBC organised a book release event for the release of the 18th Edition of Dr. Avtar Singh’s Company Law, comprehensively revised by Mr. Siddharth Raja, Mr. Dharmendra Chatur, and Ms. Saranya Mishra.

Supreme Court High Courts reserved judgments

Case Briefs Supreme Court

Supreme Court directs all High Courts to submit reports on pending cases with reserved judgments as of 31-01-2025

“We request the Jharkhand State Legal Services Authority to take immediate necessary steps to provide legal assistance in terms of the decision taken by the Supreme Court Legal Services Committee and ensure that the convicts like the petitioners are not left remediless.”

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice S.V. Bhatti

Justice Bhatti served as Chief Justice of Kerala High Court for 1 month before being elevated to the Supreme Court on 14-07-2023.

Case Briefs High Courts

Right to Education | Rajasthan High Court grants permission for minor rape survivor’s admission to school under Article 21-A

“No child shall be liable to pay fees and charges that prevents him/her for pursuing elementary education. The Government and Local Authorities should ensure that every child completes his/her elementary education.”

Conference/Seminars/Lectures Law School News

HNLU-ALSA International Conference on Trade, Business & Sustainability: Pathways to Inclusive & Resilient Growth

The International Online Conference is from 27-28 July 2025.

Case Briefs Supreme Court

“Impugned order suffers from judicial caprice and arbitrariness”; Supreme Court sets aside Karnataka HC order quashing 498A IPC case against Husband

“Inconsistent decisions coming out from different benches shake public trust and reduce litigation to a punter’s game. It gives rise to various insidious sharp practices like forum shopping spoiling the clear stream of justice.”

Appointments & Transfers News

Supreme Court decides to place the complete process of appointments to the High Courts & Supreme Court on its website

The uploaded process includes proposals approved by the Supreme Court Collegium for appointments as High Court Judges during the period from 9-11-2022 to 5-5-2025.