Legality of the Restriction Posed by Circular No. 181/13/2022-GST Dated 10-11-2022: Adding to the Woes of the Edible Oil and Coal Industry
by Ravi Raghavan*, Meghna Lal** and Vani Dwevedi***
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Only legally recognised heirs, preferably through a succession certificate, can stake a claim to deceased’s employment dues: MP High Court
“The nominee is nothing but a trustee who holds money on behalf of all the legal representatives.”
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Heinous acts of abduction, armed threat, assault, coerced self-incrimination is detrimental to public order & beyond scope of private dispute: MP High Court
The Court reiterated that heinous offences and crimes against society cannot be quashed merely on the basis of compromise.
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Delhi High Court stays BCI’s ban on advocate’s legal practice pending challenge to professional misconduct order
The grievance in the petition was that the Bar Council of India (BCI) had prohibited the petitioner from practicing law without following the required disciplinary procedure under the Advocates Act, 1961. The petitioner argued that the BCI’s order was issued without conducting a proper inquiry or providing an opportunity to present evidence, thereby violating principles of natural justice.
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Cyril Amarchand Mangaldas acts as legal advisors to Coventry University on setting up its International Branch Campus at IFSC, GIFT City
Cyril Amarchand Mangaldas advised Coventry University, United Kingdom (Coventry University), in setting up of its International Branch Campus
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‘Classic case of honey trap’; Bombay HC grants bail to former Navy apprentice accused of sharing sensitive information
Honey trap typically involves an individual, often an intelligence agent, who assumes a false identity and cultivates a relationship with the target. Such a relationship is built on the foundation of trust and intimacy exploiting the target’s vulnerability and desires.
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Delhi High Court restrained DPS Dwarka from confining or discriminating against students over fee disputes
Any issue regarding non-payment/ deficit payment of fees cannot possibly serve as a justification for indulging in harassment of the students and/ or subject them to discrimination/ indignity within the school premises, as a device or means to recover any outstanding fees.
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‘Man’, ‘woman’ and ‘sex’ defined under Equality Act, 2010 refers to biological sex and not certified sex: UK Supreme Court
The Court said that the interpretation of the EA 2010, does not cause disadvantage to trans people, with or without a Gender Recognition Certificate (GRC).
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‘Part of right to life under Art. 21’; P&H HC quashes notification clause providing cut-off date for grant of electricity connection in unauthorized colony
The cut-off date is meaningless and/or is redundant, it is neither based on any intelligible differentia nor it has any nexus with the objective sought to be achieved, inasmuch as, the unauthorized constructions over an unauthorized colony being permissible to be compounded, thus only within the arena of the stipulations as made in the apposite notification/rules/building byelaws.
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Delhi High Court grants permanent injunction and ₹5 lakh damages to Harley-Davidson in trademark suit against Red Rose Industries
In the third week of July 2023, the plaintiff, through its representative/ salesperson, came to know about the defendant’s use of a mark identical to the plaintiff’s device/logo on their shoes.
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Khaitan & Co Recognised among LinkedIn’s Top Companies in India for 2025
Khaitan & Co, a leading full-service law firm, has topped LinkedIn’s 2025 list of the 15 Top Midsize Companies in India
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Delhi High Court upholds cancellation of Junior Court attendant candidature over criminal allegations despite acquittal
The Court observed that for the highest Court in the land to take a strict view regarding criminal antecedents of those who serve in its establishment can hardly be regarded as inappropriate or arbitrary.
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Runaway couples must learn to face society, cannot claim security as a matter of course or right: Allahabad High Court
“In a deserving case, the Court can provide security to the couple but cannot lend them the support they have sought. They have to learn to support each other and face society.”
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Justice Sanjiv Khanna recommends Justice B.R. Gavai as 52nd Chief Justice of India
Justice B.R. Gavai will become only the 2nd Chief Justice belonging to the Scheduled Caste community after Justice K.G. Balakrishnan.
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Supreme Court resolves complexities of Section 15(2) of the Copyright Act with a two-pronged approach for design protection
In the present case, the Supreme Court examined the vagaries of IP law and the intrinsic synergy that exists between two independent legislations, namely the Designs Act and the Copyright Act.
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2025 SCC Vol. 3 Part 4
Criminal Procedure Code, 1973 — S. 439 — Grant of bail: Effect, when respondent-accused committed similar offence during bail
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SC dismisses appeal against use of Urdu as additional language alongside Marathi on a new signboard for Municipal Council, Patur
“Language is a medium for exchange of ideas that brings people holding diverse views and beliefs closer and it should not become a cause of their division”.
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JSA Advises ELIQUENT Life Sciences and GHO Capital on 100% Acquisition of Truliant Consulting Pvt. Ltd.
JSA advised ELIQUENT Life Sciences and GHO Capital on its 100% acquisition of Truliant Consulting Private Limited
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