2025 | Page 174 of 239

Can promotion be denied based on adverse confidential reports which were never conveyed to the employee, depriving of opportunity to representation? SC answers

The Commandant with Border Security Force (BSF) was denied promotion to the post of Deputy Inspector General from the date his juniors were promoted.

Legislation Updates Rules & Regulations

Govt allows compounding of specific offences under Drugs and Cosmetics Act

Once the compounding amount has been paid, it cannot be refunded in cases where the Court rejects the grant of immunity from prosecution.

administrative action violation of natural justice

Case Briefs Supreme Court

Setting aside administrative action on grounds of violation of natural justice principles doesn’t bar administrative authorities from proceeding afresh: SC

“Principles of natural justice are not applicable at the stage of reporting a criminal offence. Providing an opportunity of being heard prior to the commencement of a criminal action, would frustrate the very purpose of initiating a criminal proceeding, which is to meet the ends of justice”.

Case Briefs Supreme Court

Misguiding the Court to pass an order, which was never intended to be complied with, is commission of Contempt: SC

“Misuse of the process of Court with an intent to tarnish the image of judiciary, threatening the integrity, and the efficiency of the judicial system cannot be allowed to be overlooked”.

Case Briefs High Courts

[POCSO] Alcohol-Fueled attempt to grope breasts not attempted rape: Calcutta High Court

“The evidence of the victim girl and the medical examination report prima facie do not indicate that there was any penetration or rape committed by the petitioner on the victim girl nor that he attempted to penetrate.”

Case Briefs Supreme Court

Section 197(1) CrPC available only to public servants whose appointing authority is Central or State Government; Deputation does not dissolve public servant status: SC reiterates

In the matter at hand, the accused was an Executive Engineer, Municipal Corporation, Chandigarh, and caused wrongful loss in excess of Rs. 13.66 crore to the Government exchequer by changing the terms and conditions of the Detailed Notice Inviting Tender.

Case Briefs High Courts

Sister-in-law taunting for not conceiving not a ground for S. 498A IPC & Section 3 and 4 of Dowry Prohibition Act charges to sustain: Andhra Pradesh High Court

The only reference to petitioners 3 and 4 is that, during visits to the accused No. 1 and third respondent’s home, they taunted her for not being able to conceive. Such vague allegations, without specific dates or details, cannot withstand legal scrutiny.

Hot Off The Press News

SC directs release of YouTuber Ranveer Allahbadia’s passport, considering the completion of investigation in India’s Got Latent controversy

Earlier, the Court stayed his arrest in two FIRs registered in Maharashtra and Assam, subject to his cooperation in the investigation, while barring him from doing any further shows.

Case Briefs Supreme Court

‘Illness is presumed to be service related if no disease is recorded by medical board at time of entry’; Supreme Court orders 50% disability pension for ex-serviceman

Supreme Court found that the Tribunal had merely relied on the remarks of the Invaliding Medical Board and the Re-Survey Medical Boards to conclude that, since the appellant’s disability was assessed at less than 20%, he was not entitled to the disability element of the disability pension.

Law School News Live Blogging Moot Court Achievements & Reports Moot Court and Mooting

2nd NLU Meg National Moot Court Competition 2025 [Cash Prizes Rs 2.25L]

2nd NLU Meghalaya National Moot Court Competition, 2025. Welcome to the Abode of Clouds – Shillong! The National Law University, Meghalaya (NLU

Case Briefs High Courts

‘Advocates perceived as client’s agent, must respect client’s autonomy to make decisions’; Bombay HC quashes forgery case against advocate

A considerable amount of direct control is exercised by the client over the manner in which an advocate renders his services during his employment and the services hired or availed of an advocate will be that of a contract “of personal service”.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Zee Entertainment guarantor’s liability arises only upon invocation of demand guarantee by IDBI: NCLAT dismisses IDBI’s plea to initiate CIRP

“There shall be liberty to the appellant to file a fresh Section 7 application for any default on the part of the corporate debtor subsequent to 10A period.”

Case Briefs High Courts

Mere suspicion of extra-marital affair, however morally reprehensible, does not per se amount to abetment of suicide: Delhi HC grants bail to a man accused u/s 498A, 304-B IPC

Even after assuming, that such relationship existed between petitioner and his sister-in-law, or demeaning language in reference to the deceased, was exchanged via WhatsApp between them, these facts, stand alone, do not, prima facie, disclose the specific ingredients of cruelty or harassment related to dowry demand.

Case Briefs Supreme Court

Supreme Court pulls up Government of Haryana for non-compliance in manual scavenging compensation case; Orders Chief Secretary’s Personal Presence

“It appears that the State of Haryana has not paid any attention to our order dated 3-1-2025 nor has looked into the representation filed by the petitioner”

Case Briefs High Courts

Gullible individuals facing rough weathers in life fall prey to inducements in the name of religious preachers; Delhi High Court denies anticipatory bail

Despite a settled legal proposition that the courts dealing with bail applications are not forum for recovery of money, indulgence was repeatedly extended to the accused/applicant, apparently keeping in mind the pitiable condition of the victims of the cheating.

Case Briefs Supreme Court

Supreme Court invokes Article 142 to dissolve marriage on grounds of irretrievable breakdown; Grants wife visitation rights with daughter

“In the interest of justice, equity, and the welfare of the child, we deem it appropriate to grant visitation rights to the wife so that she may gradually rebuild a bond with her daughter.”

High Court Round Up Legal RoundUp

HIGH COURT APRIL 2025 WEEKLY ROUNDUP | CLAT 2025; Chhota Rajan Gang; Le Meredin’s License; KTR Rao’s Defamation Case; and more

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

Case Briefs High Courts

Punjab and Haryana HC seeks response from SSP regarding man allegedly tortured, given electric shocks, recorded naked in police custody

“The present case involves allegations of gross misconduct of the acting officials and in the opinion of the Court, requires a detailed response qua the chain of events as they unfolded in actuality as also qua the alleged custodial torture that the petitioner was allegedly subjected to.”

Law Firms News News

CAM Advises UBS on Strategic Collaboration with 360 ONE WAM for Wealth Management in India and Abroad

Cyril Amarchand Mangaldas advised UBS on an exclusive strategic collaboration with 360 ONE WAM Limited

Case Briefs High Courts

‘Power to enact and to repeal is sole prerogative of legislature’; Meghalaya HC dismisses plea challenging vires of Rajitlal University (Repealing) Act 2023

RITHS Trust, described as the sponsor in the Rajitlal University Act, 2011, filed the present plea. However, even after three years of the Act, the sponsors of the University had not shown any interest in approaching the State Government with an application to establish the University.