Arbitrability of Fraud in India: A Need for Finality
by Harsha Roy* and Sainaz Parveen**
Continue reading2025
Madras HC expresses concern over criminal behavior among students of prestigious institutions; Recommends formation of special committee to address behavioral issues
“It is disheartening that students of such prestigious institutions have recently been involved in criminal behavior, tarnishing their reputations and jeopardizing their futures.”
Continue reading
HIGH COURT APRIL 2025 WEEKLY ROUNDUP | Stories on Hauz Khas ‘Social’; Nepal Student’s Death; Karuvannur Bank Scam; Harley-Davidson trade mark; and more
A quick legal roundup to cover important stories from all High Courts this week.
Continue reading
International Med-Arb Competition, 2025
Welcome to the Temple City of Tamil Nadu, Tiruchirappalli! The Alternative Dispute Resolution Committee (ADRC) at Tamil Nadu National Law University (TNNLU)
Continue reading
Are Ex-Military Nursing Service officers considered “ex-servicemen” for State reservation and employment? Supreme Court answers
“Effective resettlement of ex-servicemen is necessary to keep the morale of the serving members of the defence forces. If the resettlement of veterans is neglected, the talented youth of the nation may not be motivated to join armed forces.”
Continue reading
Call for Blogs by Centre for Innovation, Incubation, Law, and Entrepreneurship at CNLU Patna: Submissions on a Rolling Basis
About the Organization The Centre for Innovation, Incubation, Law, and Entrepreneurship (CIILE) was established at Chanakya National Law University, Patna to encourage
Continue reading
Delhi High Court issues urgent directions for rape victims seeking abortion beyond 24 weeks after hospital delays care to 15-year-old
The present case has once again brought to light, the distressing reality that victims of sexual assault, particularly those who are minors and come from socio-economically disadvantaged backgrounds, often remain unaware of the appropriate legal forum to approach, or the procedure to be followed, in cases involving termination of pregnancy resulting from sexual assault.
Continue reading
Calcutta High Court grants bail in ₹37.29 cr GST ITC fraud case involving arrest without adjudication
The Memo of Arrest Served on the petitioner records that the arrest is based on the alleged wrongful availment of Input Tax Credit (ITC) amounting to ₹37.29 crores purportedly based on invoices raised without actual supply of goods
Continue reading
MP High Court imposes Rs 5 lakh fine on Bhopal DIG for suppressing evidence in murder probe
“The then SP Datia has no regards for the law of land, and he is in habit of functioning as a Police Officer according to his own whims and wishes, thereby giving a complete go-by to the law of the land.”
Continue reading
‘Employee not at fault for service interruption; entitled to all service benefits’; Madras HC directs authorities to grant retirement benefits to former Village Administrative Officer
“The respondents cannot take a stand that since the petitioner did not serve during the period, on the percept of ‘no work no pay’ his pay was fixed notionally to enable him to get pensionary benefits. The said contention of the respondents is untenable and unsustainable in the eye of law.”
Continue reading
Contempt of Court | SC delivers split verdict on acceptance of unconditional apology by errant Advocates; Matter to be placed before CJI
While Justice Bela M. Trivedi took a stern note of the actions of the errant advocates, Justice Satish Chandra Sharma accepted the unconditional apology.
Continue reading
Allahabad High Court grants bail to a man accused of manufacturing synthetic milk and paneer from harmful chemicals for over two decades
The main accused, Ajay Agrawal, a businessman from Bulandshahr, Uttar Pradesh, and owner of Agarwal Traders, also has been arrested for adulterating dairy products.
Continue reading
Call for Papers- Summer and Winter 2024: Vol. V ISSUE I & II
About the University Guru Gobind Singh Indraprastha University (GGSIPU) is the first university established in 1998 by Govt. of NCT of Delhi
Continue reading
‘Private colleges must desist from giving irregular admissions’; Rajasthan High Court regularises NEET-qualified students’ irregular admission with fine
“Regularisation of admission, subject to payment of Rs.1 lac fine from each student for the lack of diligence, would meet the ends of justice and may operate as a scarecrow for the future students to remain cautious and careful, while getting admissions.”
Continue reading
Any marriage solemnized in Arya Samaj Mandir as per Vedic procedure is valid marriage under Hindu Marriage Act: Allahabad HC
“In Arya Samaj Mandir, marriage is conducted as per the vedic procedure, which includes Hindu customs and rites like Kanyadan, Panigrahan, Saptapadi and chanting of Mantras while applying vermilion.”
Continue reading
Guidance Session on Judicial Examination: AIR 1 & AIR 14 of DJSE, 2023
The Internship & Placement Cell of University School of Law & Legal Studies, Guru Gobind Singh Indraprastha University is pleased to host
Continue reading
Bombay High Court directs State Advisory Board to consider grievances of differently abled persons for accessibility at bus stops/terminals
Under Section 66 of the Rights of Persons with Disabilities Act, 2016, the State Advisory Board on Disability for differently abled persons has been constituted.
Continue reading
Supreme Court upholds consumers’ right to peaceful protest; Quashes defamation complaint filed by developer against homebuyers
“Homebuyers and developers have not always been the best of friends. Instances are innumerable where the two have been at daggers drawn. This case presents one such instance”
Continue reading
Shardul Amarchand Mangaldas & Co. Advises Sobo Estate Development on Joint Development of Premium Alibaug Township Project
Shardul Amarchand Mangaldas & Co. advised Sobo Estate Development Private Limited (part of the PR Jindal Group) in relation to the joint
Continue reading