2025 | Page 175 of 239

Brookfield Powai $100 million real estate deal

News

Shardul Amarchand Mangaldas Advises Brookfield on $100 Million Real Estate Deal in Powai, Mumbai

Shardul Amarchand Mangaldas & Co. advised Brookfield Asset Management, through its flagship real estate funds Brookfield Strategic Real Estate Partners V and

Case Briefs High Courts

‘Constructive possession enough for gift transaction’; Bombay HC rejects second appeal of brother claiming right to property gifted by father to the other son

“When the donor and donee, who are father and son, are residing together in residential house owned by the father, it is not expected that after gifting the property by way of Hiba, the father would leave the residence.”

New releases News

2025 Admissions Open at Uttar Pradesh State Institute of Forensic Science, Lucknow

Uttar Pradesh State Institute of Forensic Science (UPSIFS), Lucknow

Case Briefs High Courts

Calcutta High Court allows Suvendu Adhikari’s visit to violence-affected Murshidabad areas; Directs prior intimation and police coordination

The Court permitted the petitioners to visit Dhuliyan, Suti, and Samsherganj, subject to a condition of giving at least 24 hours’ prior intimation to the jurisdictional Superintendents of Police.

Case Briefs High Courts

‘Lady Constable seen smacking on her head’; Calcutta High Court directs SIT probe into alleged custodial torture of student protester by West Bengal police

In the report prepared by the Inspector General of Police it is reflected that the Lady constable was smacking on the head of the petitioner and pushing her. Further the petitioner was found to be out of coverage for 3 hours 52 minutes.

Case Briefs High Courts

Madras HC directs State to grant temporary leave to undertrial prisoners to attend relative’s funeral without requiring interim bail from Court

“The right of a prisoner, whether convicted or under trial makes no difference to temporary leave of absence to attend burial/funeral of a close relative is rooted in the principle of humane treatment and the inherent dignity as a human being. This right does not differentiate between the two categories of prisoners.”

Case Briefs High Courts

Can serious POCSO offences be quashed on settlement between parties? Kerala High Court answers

“Each case will have to be addressed in the peculiar facts obtaining therein, and there cannot be an en bloc conclusion that the quashment is wholly impermissible in cases involving POCSO offences.”

Case Briefs High Courts

‘Leaking competitive exams question paper more heinous than murder’; Chhattisgarh HC rejects former Chhattisgarh PSC Chair Taman Singh Sonwani’s bail plea

“A person who indulges in facilitating leakage of question paper relating to competitive examinations, plays with the career and future of lakhs of young aspirants, who are ‘burning the midnight oil’ to prepare for competitive exams. Such an act is more heinous than an offence of murder because by killing a person, only one family gets affected but by ruining the career of lakhs of aspirants whole society is adversely impacted.”

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice K. Vinod Chandran

Formerly a Judge of Kerala High Court and Chief Justice of Patna High Court, Justice K. Vinod Chandran was appointed as Judge of Supreme Court in January 2025.

Case Briefs High Courts

Delhi HC directs CIC to determine whether inclusion of name in CBI’s list of ‘Undesirable Contact Men’ falls within exception under S. 24(1) RTI Act; remands case to CIC

“Prima facia, this Court finds merit in the petitioner’s argument that the publication of his name in the newspaper clipping, has resulted in a violation of human rights as the same has harmed his dignity and professional standing.”

Case Briefs Supreme Court

‘For every instance of misuse, there are hundreds of genuine cases’; SC dismisses petition seeking declaration regarding constitutionality of S. 498-A IPC

The Court opined that impugned provisions do not warrant judicial interference, because it is well-settled law that courts refrain from intervening in matters of legislative policy or mandate

Case Briefs High Courts

‘Only Talaq-e-Biddat (Triple Talaq) is prohibited and not Talaq-e-Ahsan’; Bombay HC quashes FIR against husband and his parents

Respondent 2 stated that the notice which her husband, Applicant 1 had given on 28-12-2023, stated that Talaq-e-Ahsan i.e., one pronouncement of Talaq, was given to her.

Law Firms News News

Cyril Amarchand Mangaldas welcomes Varun Kalsi as a Director – Private Client Practice at its Singapore Office

Varun Kalsi has joined Cyril Amarchand Mangaldas’ Singapore Office (CAM Singapore)

Acquittal of man accused of burning family alive

Case Briefs Supreme Court

Supreme Court upholds acquittal of man accused of burning wife and three daughters alive in 17 year old case

“When an appeal against conviction is preferred before the High Court, at the earliest stage, the High Court must examine whether there is a proper statement of the accused recorded under Section 313 of CrPC (Section 351 of the Bharatiya Nagarik Suraksha Sanhita, 2023).”

Op Eds OP. ED.

The Whistle Blowers Protection Act and the Idea of Transparency

by Raj Krishna* and Alok Kumar**

Law Firms News News

Cyril Amarchand Mangaldas Advises Goldman Sachs on Majority Stake Acquisition in PeopleStrong Technologies

Cyril Amarchand Mangaldas advised Goldman Sachs on its acquisition of a majority stake in PeopleStrong Technologies leading human capital management SaaS provider.

Case Briefs High Courts

Bombay HC directs State Expert Committee to make guidelines for animals ‘not suitable’ under Maharashtra Animal Preservation Act within 4 months

The Court noted that the expression “not suitable” was not defined under the Act. Therefore, it was necessary to lay down the guidelines in this regard, which would be done by an expert committee.

Case Briefs High Courts

‘Completely erroneous to suggest vacations undermine speedy redressal of consumer disputes’; Delhi HC directs Department of Consumer Affairs to restore vacations in NCDRC

The Court stated that the notion that courts/tribunals have excessive vacations is a common myth, based on a complete misconception as regards judicial functioning and workload. Further, even on working days, judicial work is not confined to presiding over court proceedings and extends well beyond regular working hours.

Case Briefs High Courts

Karnataka HC dismisses MESCOM appeal against order directing not to take coercive action against Ultratech Cement vis-a-vis dues recovery/disconnection

Perusing the dispute, the Division Bench declined to express anything on the merits of the case and entertain the petition inasmuch as the order brought in appeal was an interim order.

Case Briefs High Courts

Delhi High Court directs Consortium of NLUs to revise CLAT 2025 result list after law aspirants challenge answer key changes

Aggrieved by the final answer key of for Common Law Admission Test (CLAT-2025), the present writ petitions were filed impugning the judgment dated 20-12-2024 rendered by Single Judge.