New Shipper Review in India: Process, Challenges and Developments
by Ajoy Roy* and Aishani Das**
Continue reading2025
SC/ST Act protection ceases to apply post conversion to Christianity; Andhra Pradesh HC quashes complaint by a pastor
Mere non-cancellation of the caste certificate by the authority to a person who has converted into Christianity cannot instill the protection granted under the Protective Legislation.
Continue reading
CHRDS, HPNLU Shimla | Blog Writing Competition on Mental Health, Disability & Rights
The submission deadline is 18-05-2025.
Continue reading
Learning, Leading, and Lawyering: Shaleen Tiwari on Mentorship and Growth
Interviewed by Anushka Sharma
Continue reading
Breakdown of SC’s 4:1 Verdict on Court’s limited power to modify Arbitral Awards under Sections 34 and 37 of the Arbitration and Conciliation Act
The present controversy arose because the Arbitration and Conciliation Act, 1996, does not expressly empower courts to modify or vary an arbitral award, and Section 34 of the 1996 Act only confers upon courts the power to set aside an award.
Continue reading
Compassionate appointment is one-time benefit, no betterment of position allowed; Chhattisgarh HC reiterates while rejecting post upgradation plea
“Acceptance of appointment, even under protest, amounts to exhaustion of the one-time benefit. There cannot be endless negotiation or choice in such appointments, which are an exception to the general rule of recruitment.”
Continue reading
Supreme Court stays Bombay HC’s decision sentencing woman to one week imprisonment for ‘dog mafia’ remark against Judges
The contemnor circulated a circular in the residential colony making serious insinuations against the High Court and the Supreme Court Judges.
Continue reading
Bombay HC restrains Innovation Coatings (P) Ltd. from using “INOVA 1K PUR” mark; grants interim injunction to Pidilite for mark “1K PUR” for adhesive products
The defendant’s contention that the expression “1K PUR” is common to trade or publici juris, was rejected and the Court opined that a party asserting that a word/expression has become common to trade must satisfy the test of extensive, actual, and continuous use of such an expression in the market.
Continue reading
Supreme Court reverses Kerala HC order granting children’s custody to father, citing lack of home-cooked food and companionship
“We could even have considered giving an opportunity to the father to make suitable arrangements for providing home cooked food to the child but the fact that the child gets no company whatsoever except for that of the father during the interim custody period of 15 days is an additional factor which weighs heavily against his claim for the child’s custody.”
Continue reading
Crucial for Courts to be conscious of accused’s right to speedy trial, rather than waking up too late and lament that such right is defeated: Delhi HC
In the present case seeking regular bail by the accused, the charge-sheet comprising about 10,000 pages was filed over 1 year ago citing 49 prosecution witnesses, but charges are yet to be framed. Therefore, the Court stated that it is obvious that trial will take a long time to conclude.
Continue reading
Supreme Court stays deportation of 6 family members to Pakistan following Pahalgam terror attack
Observing that the issue involves human angle, the Court directed the petitioners to J&K and Ladakh High Court in case they are aggrieved by the document verification order.
Continue reading
Can Arbitral Awards Be Modified in Setting Aside Proceedings? — A Brief on the Supreme Court’s Reinterpretation of Section 34 of the Arbitration and Conciliation Act, 1996
by Aashish Gupta*, Puneeth Ganapathy** and Rishab Aggarwal***
Continue reading
Gold Ornaments given to bride constitute ‘stridhan’; Rigid legal proof not required in claims for its return: Kerala High Court
“The gold given to a bride at the time of marriage is often kept by the husband or his family under the guise of safekeeping of family customs. The woman rarely gets a written record or receipt for such transfers and the woman’s access to her own ornaments can be restricted”.
Continue reading
President appoints 7 Judicial Officers as Judges of Gujarat High Court
The Supreme Court Collegium in March 2025, had recommended the names of 8 Judicial Officers for appointment as High Court Judges.
Continue reading
High Court’s supervisory power under Art. 227 can’t be invoked to usurp original jurisdiction of the court which it seeks to supervise: SC
“Short-circuiting of procedure to reach hasty outcomes is an undesirable propensity of an overburdened judiciary. Such impulses rendering procedural safeguards and substantive rights subvert certainty and consistency in law and need to be discouraged”.
Continue reading
SAM & Co. Advises ISM and IFCI Ltd. on first ever Fiscal Support Agreement for Gujarat’s Semiconductor Fabrication Facilities
Shardul Amarchand Mangaldas & Co. advised India Semiconductor Mission (“ISM”) and IFCI Limited
Continue reading
Delhi High Court grants bail in 2018 murder case after identified victim found alive and body remains unidentified
It is extremely saddening that a human being lost life in such gruesome manner and the body was cut into pieces way back in the year 2018 but till date even identity of the deceased has not been established.
Continue reading
Calcutta High Court directs wife to pay ₹1,00,000 damages for defaming husband by publishing false second marriage claim in newspaper
The wife published two notices in a local newspaper without her husband’s knowledge, claiming ignorance of the informant’s identity and failing to ascertain the name of the girl allegedly involved with him despite diligent efforts.
Continue reading
Centre notifies transfer of 7 High Court Judges
The Supreme Court Collegium had recommended the transfer of 7 HC Judges in April 2025 to infuse inclusivity and diversity and to strengthen the quality of administration of justice.
Continue reading
Ensuring Frivolity is Filtered: Supreme Court’s Stand on Artistic Expression
by C. George Thomas* and Ansh Mittal**
Continue reading