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SOP on Collection & Processing Forensic Evidence

Pioneering SOP on Collection and Processing of Forensic Evidence unveiled in Goa on World DNA Day

The Standard Operating Procedures on Collection and Processing of Scientific/Forensic Evidence in Sexual Assault Cases were officially released at the Police Headquarters in Panjim, Goa on the 26-04-2025. Spearheaded by Prof. (Dr.) Pinky Anand, Senior Advocate and Former ASG of India, the initiative marks a critical advancement in bridging the teething gaps in the criminal justice system when it comes to forensic investigations and evidence collection.

Case Briefs High Courts

‘Recording of evidence crucial part of trial’; Bombay HC denies relief to police officer who laughed at a Judge while deposing on video conference

A request by the Trial Judge to the petitioner-police officer’s superior Officer to frame Standard Operating Procedure (SOPs) for investigating agencies in giving evidence through video conference does not imply any personal vendetta of the Trial Judge against the police officer.

Hot Off The Press News

Supreme Court stays Delhi HC’s direction to Consortium of NLUs to revise CLAT 2025 result

The High Court had directed that all the candidates who participated in CLAT UG 2025 with respect to the Sets ‘B’, ‘C’ & ‘D’ of question papers shall, as a consequence, be granted the marks indicated against the said question.

Case Briefs High Courts

Husband’s girlfriend not a ‘relative’ for prosecution under S. 498A IPC’; Gujarat HC quashes cruelty case

The Court held that the petitioner was the alleged girlfriend of the complainant’s husband, and no other status or relation had been assigned to her for prosecution under Section 498A of the IPC.

PayU Payments acquisition Mindgate Solutions

Law Firms News News

Cyril Amarchand Mangaldas Advises PayU Payments on Acquisition of Strategic Stake in Mindgate Solutions

Cyril Amarchand Mangaldas advised PayU Payments Private Limited (“PayU”)

Case Briefs High Courts

Expenditure on Overburden Removal is Capital Expenditure, hence not deductible under S. 37(1) of Income Tax Act: MP High Court

‘Employee and community welfare expenditures incurred under statutory obligations or National Coal Wage Agreements are allowable business expenses under Section 37(1), being commercially expedient.’

Case Briefs High Courts

Delhi High Court refuses injunction against YouTuber in Doctor’s Choice Protein Review Case, Upholds influencer’s free speech backed by lab reports

Influencer marketing has emerged as a pivotal force in India’s digital landscape reshaping how consumers connect with brands across sectors, from fashion and beauty to food, technology and finance.

Appointments & Transfers News

Justice B.R. Gavai set to take oath as 52nd Chief Justice of India on 14th May

Justice Gavai, whose name for the position was recommended on 16-4-2025, will take over reins from Justice Sanjiv Khanna, who is set to retire on 13-5-2025 after a tenure of 6 months as 51st Chief Justice of India.

Case Briefs High Courts

‘Indian Courts not for sidestepping jurisdictional proceedings by foreign nationals’; P&H HC grants custody to Canadian woman whose husband allegedly abducted their son

“Permitting the husband to retain the custody of the minor son, despite an unequivocal foreign custody order to the contrary, would be antithetical not only to the legal rights of the petitioner but also to the rule of law, international comity, and, above all, the welfare of the child.”

Op Eds OP. ED.

Promises and Pitfalls of the Draft Arbitration and Conciliation (Amendment) Bill, 2024

by Akash Gupta* and Mahi Agrawal**

Hot Off The Press News

Delhi Cabinet approves Delhi School Fees Bill for regulating school fee hikes

The Act is provides guidelines for all private and government schools in Delhi for regulation of school fees.

Case Briefs High Courts

Hathras gang rape & murder case| Allahabad High Court refuses to quash criminal proceedings against suspended SHO

“Facts emerged in investigation not only indicate lack of sensitivity but dereliction of duty on part of accused, and act and omissions of accused violate the provisions of law and rules.”

Cyril Amarchand Mangaldas partnership promotion

Law Firms News News

Cyril Amarchand Mangaldas Promotes 18 Lawyers to Partnership

Cyril Amarchand Mangaldas (CAM) elevates 18 lawyers to its partnership as part of its continued growth

Legislation Updates Rules & Regulations

Govt mandates electronic filing of appeals vide GSTAT (Procedure) Rules, 2025

President or a Member of the Appellate Tribunal can recuse himself in certain cases.

Hot Off The Press News

SC refuses to entertain fresh pleas challenging Waqf (Amendment) Act

The Court granted liberty to the petitioners to withdraw the pleas and raise additional grounds as impleaders/intervenors in the ongoing hearing of the main case listed next week.

Op Eds OP. ED.

Post-Human Arbitration: Justice Beyond the Human Horizon

by Rishabh Gandhi*

Case Briefs High Courts

Allahabad High Court finds ADJ incompetent in judgment writing; Directs three months’ training at Judicial Training and Research Institute

The Court directed the District Judge, Kanpur Nagar, to transfer the Revision to another equivalent and competent court, other than the court of Dr. Amit Verma, Additional District Judge, if he was still posted there.

Case Briefs High Courts

Mere assertions or absence of recovery of narcotics from accused insufficient when nexus with narcotic network prima facie exists: Delhi High Court

The Court observed that accused prima facie seems to be involved in organized narcotic network and has been frequently in touch with the main supplier of the contraband and with the receiver of the contraband.

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI approves Google’s ₹20.24 crore settlement in Android TV anti-competitive practices case

The CCI directed Google to submit annual compliance reports for five years and implement the Settlement Proposal per its submitted timeline.

Experts Corner Khaitan & Co

Judicial Developments under the MSMED Act: A Quarterly Digest (January-March 2025)

by Milind Sharma*, Abhisaar Bairagi** and Ausaf Ayyub***