2025 | Page 176 of 239

Bombay HC constitutes a three-member Committee to look into the issue of non-availability of wheelchairs at the airports

The Committee constituted by this Court, will purely have a recommendatory role; to be discharged in the larger interest of the air travellers with special needs and it is for the Director General of Civil Aviation ultimately to consider the recommendations and take an appropriate call on the issue, as may be permissible in law.

Case Briefs High Courts

Delhi High Court directs renewal of ‘Le Meridien Hotel’ licenses without Health Trade License amid ongoing legal stay

The petitioners raise a grievance as regards the respondent’s insistence on the production of a valid Health Trade Licence from the NDMC as a pre-condition for renewing the petitioner no.1’s Eating House License and Lodging License and the Excise License.

Case Briefs High Courts

Telangana HC quashes defamation case filed by Congress against BRS working President and MLA, KT Rama Rao for siphoning of Rs. 25,000 Crores statement

“Viewed from any angle, the alleged statement made by KTR Rao would not fulfill the requirements under Section 353 (2) of BNS. Furthermore, there is no mens rea creating or promoting enmity, hatred or ill-will between different classes of people”

Case Briefs High Courts

‘Unnecessarily created controversy & demeaned the prestige of award’; Orissa HC imposes 10k cost on doctor and Odia litterateur, claiming his entitlement to Padma Shri

The Doctor alleged that the respondent and he have the same name- Antaryami Mishra, and following the same, the respondent impersonated him and fraudulently secured the Padma Shri Award in 2023.

Call For Papers Law School News

Call for Papers | ICC IAG Research Forum 2025

Research Forum of the ICC India Arbitration Group (IAG) is excited to invite submissions for its annual Thought Leadership Series

Case Briefs High Courts

‘Husband did not complain of adultery, S. 497 ingredients not made out’; Chhattisgarh HC acquits man convicted of adultery in false promise to marry case

“In the present case, aggrieved party that is the husband of the complainant has not made complaint of adultery before the Court; therefore, ingredients of Section 497 of the IPC have not been made out against the convict.”

Law School News Moot Court Announcements

Manipal Law School | 2nd Dr. TMA Pai International Tech Law Moot Court Competition

Step into Manipal Law School’s 2nd Annual Dr. TMA Pai International Technology Law Moot Court Competition!

compensation Motor Vehicles Act MACT Labour Courts

Case Briefs Supreme Court

Motor Vehicles Act | SC issues extensive directions on dispensation of large amounts of compensation lying deposited with MACT & Labour Courts

“These directions shall continue to bind the Motor Accidents Claims Tribunal and the Commissioners under the Workmen’s Compensation Act, 1923 till rule-making power is properly exercised by the Government”.

Landmark Constitutional Law Judgments 2024 1

Experts Corner Siddharth R Gupta

Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India [Part I of IV]

by Siddharth R. Gupta* and Mahak Jain**

Case Briefs Supreme Court

Supreme Court invokes Article 142 to restore original sentence and order release after convict serves excess term in POCSO case

The original judgment of the Special Court convicted and imposed a sentence of rigorous imprisonment for seven years on the convict. However, the convict had already undergone eleven years of actual sentence.

Case Briefs High Courts

Article 348 | ‘In case of discrepancy between English and Hindi versions of a Regulation, English version prevails’: MP High Court

“As per Article 348(1)(b)(iii) of the Constitution of India, the authoritative texts of all orders, rules, Regulations and bye-laws issued under the Constitution or under any law made by Parliament or the Legislature of a State, shall be in the English language.”

Case Briefs High Courts

Madras HC clears attachment on late actor Sivaji Ganesan’s property amid arbitral award execution against grandson

If the intention of the legislature had been to require the recording of oral evidence for adjudicating every application filed under Order 21, Rule 58 CPC, such a requirement would have been explicitly stipulated within the provision itself.

Case Briefs Supreme Court

Proviso to S. 26(1) of 2013 Land Acquisition Act lays down method for computing land’s market value on the date of acquisition notification: SC

“Legislative intent behind proviso to Section 26(1) is to ensure that the landowners receive fair compensation reflective of the market value prevailing at the time of acquisition”.

Case Briefs High Courts

‘Mere confinement to jail cannot reduce convict’s status to that of chattel’; Delhi HC grants parole to a murder convict

The Court stated that it cannot be overlooked that he has been in jail for more than twenty years and may be for a crime that he has committed but that does not denude him of his basic right to life.

Case Briefs High Courts

No employer can impose restriction on freedom of Trade Union members to contest elections or continue as Office Bearers: Bombay High Court

The freedom to franchise/to contest an election/select from amongst the contesting candidates/to enjoy a term prescribed under the constitution of the Union, etc., cannot be curbed by a circular or Office Memorandum of an Employer.

Case Briefs High Courts

MP High Court seeks explanation for delay in full functionality of NCLT Indore bench despite infrastructure availability

The Court asked, “Why are at least two members from NCLT Delhi or NCLT Mumbai not being permanently posted at the NCLT Bench in Indore?”

Case Briefs Tribunals/Commissions/Regulatory Bodies

Matheran Horse Dung Pollution Case | NGT lists matter for next year as it awaits final report by Babasaheb Ambedkar Technological University

The applicants filed an application contending that Matheran hill station and an Eco-Sensitive Zone was facing serious environmental degradation due to the excessive use of horses for tourism and goods transportation.

Case Briefs High Courts

“Marital Rape is not recognised under IPC”; MP High Court upholds husband’s discharge from Section 377 IPC charge

“The definition of ‘rape’ excludes acts between a man and his wife, not below the age of fifteen years, performed during the subsistence of a valid marriage.”

Case Briefs Supreme Court

Decision rendered by Apex Court, at SLP stage or post grant of leave cannot be assailed directly or collaterally under Article 32: Supreme Court affirms

“Finality of a lis is a core facet of a sound judicial system. Litigation which had concluded or had reached finality cannot be reopened. If this is permitted, then there will be no finality and no end to litigation. There will be chaos in the administration of justice.”

Case Briefs High Courts

Calcutta High Court appoints sole arbitrator to resolve a dispute over unpaid bills following revised menu directions by IRCTC

The Government of India, Ministry of Railways, by a notification permitted the IRCTC to have a flexibility and customize the menu by including regional cuisines/preferences, seasonal delicacies, festival food, baby food, diabetic food, health food options.