2025 | Page 180 of 239

SC Collegium recommends appointment of Justice Subhendu Samanta as Permanent Judge of Calcutta HC

Justice Subhendu Samanta was elevated as Additional Judge of Calcutta High Court on 18-5-2022.

‘Child becomes unintended victim in custody battles’: Gujarat HC refuses relief to father who claimed custody after previously agreeing to give child to mother

“When the parents are in conflict, the child’s well-being should remain of paramount concern, the Court must ensure that the minor child is not treated as an object to be passed back and forth, but rather a person whose stability and security must carefully be protected.”

Appointments & Transfers News

Justice Arun Palli takes oath as 38th Chief Justice of Jammu & Kashmir and Ladakh HC

Prior to being appointed as Chief Justice of J&K and Ladakh HC, Justice Arun Palli had been serving as Judge of Punjab and Haryana HC.

Case Briefs High Courts

Parents of two children suffering from disabilities can adopt a third normal child: Bombay High Court

There is nothing wrong if the parents are looking for a new hope and optimism with their ability of receiving an additional member in their family and by doing so, achieve a mutual fulfillment to make life more meaningful towards fulfillment of the dream they cherish.

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice Rajesh Bindal

Prior to being elevated to the Supreme Court in 2023, Justice Rajesh Bindal was serving as the Chief Justice of Allahabad High Court.

Law School News Others

NLU Assam | ADUJ 2025, Online Creative Writing Competition: Quillspark 2025

National Law University and Judicial Academy, Assam, is a leading institution for legal education situated in Guwahati

Cyril Amarchand Mangaldas Experts Corner

Unpacking the Impact: How Gujarat Stamp (Amendment) Act, 2025 Transforms Property Transactions

by Siddharth Singh* and Karma Shah**

Case Briefs High Courts

‘Pension is hard-earned benefit, can’t be withheld without authority of law as per Art. 300-A’; Chhattisgarh HC quashes pension recovery order passed against retd. public servant

“An employee earns these benefits by dint of his long, continuous, faithful and unblemished service. It is a hard-earned benefit which accrues to an employee and is in the nature of “property”. This right to property cannot be taken away without the due process of law as per Article 300-A of the Constitution.”

Case Briefs High Courts

‘Prima facie prostitution rackets operating in entire State’; Punjab and Haryana HC directs State Government to frame guidelines/policy regulating spa, massage centres

“It is of dire significance for the State of Punjab to prevent the massage and spa centres from becoming havens of illegal activities and prostitution and also to prevent the exploitation of gullible women by owners/managers of these centres.”

Case Briefs High Courts

Calcutta High Court rejects plea for citizenship verification of election candidates ahead of 2026 West Bengal polls

The petitioner, by way of this PIL, sought a direction to the Election Commission of India to ensure complete citizenship verification of candidates contesting elections. It was alleged that foreign nationals were illegally acquiring Indian citizenship and participating in the electoral process. The issue was flagged as especially critical ahead of the 2026 West Bengal Legislative Assembly Elections.

Case Briefs Supreme Court

SC berates Allahabad HC’s callous approach in granting bail to persons accused of child trafficking; directs States to implement BIRD’s report

“If any newborn infant is trafficked from any hospital, the immediate action against the hospital should be suspension of licence to run the hospital over and above other actions in accordance with law”.

Case Briefs Supreme Court

‘Eligibility criteria declared by fresh advertisement cannot be changed midway through recruitment process’; Supreme Court upholds reservation of DSP post for SC Sports (Women)

“Once it is accepted that the DSP post in question was reserved for ‘SC Sports (Women)’ as per advertisement, the appellant must be accepted as the only person qualified in her category who could be appointed. This is because she is the only SC woman candidate who successfully cleared all the tests for the post of DSP.”

Case Briefs High Courts

Delhi High Court allows Hauz Khas ‘Social’ to resume liquor sales; Excise Department’s ban quashed amid licensing delay

By virtue of the prescription contained in para 6(ii) of the Delhi Eating House, Registration Regulations, 2023, unless and until the petitioner’s renewal application is declined, the petitioner’s operations cannot be precluded for want of an Eating House Registration Certificate/license.

Case Briefs High Courts

Bombay High Court directs framing of policy to deal with dumping of seized vehicles on public roads

In Mumbai, open spaces are not available and is a major constraint, so, parking/dumping of seized vehicles cannot be resorted causing serious inconvenience to the public at large.

Law School News

MNLU Nagpur | National Seminar on Sardar Vallabhbhai Patel and the Foundation of India: Constitution, Governance and National Integration [July 18 – 19, 2025]

Organized by Centre for International Relations and Governance, Maharashtra National Law University, Nagpur Sponsored by Indian Council of Social Science Research, New Delhi

Case Briefs High Courts

[Karuvannur Bank Scam] Kerala High Court cautions police to ensure fair and unbiased investigation, free from political influence

“This court, therefore, hopes and trusts that the investigating officer will carry out the investigation in a proper and fair manner as expected from him being the officer of the police force.”

Law School News Others

Call for Blogs | Centre for Disability Studies and Health Laws Blog by NLU Assam [Rolling Submissions]

National Law University and Judicial Academy, Assam, is a leading institution for legal education situated in Guwahati

Law Firms News News

Cyril Amarchand Mangaldas advises Easebuzz Private Limited for securing USD 30 million in a Series A funding led by Bessemer Ventures Partners

Cyril Amarchand Mangaldas advised Easebuzz Private Limited for securing USD 30 million (INR 256 crore)

Law School News Moot Court Announcements

1st Chanakya Moot Court Competition, 2025

School of Law, Governance, and Public Policy at Chanakya University, in collaboration with the Chanakya Moot Court Society

Events/Webinars News

From Geopolitics to Tech Mergers: IBA organised conference on ‘Mergers and Acquisitions in India: a key engine to the USD 30 trillion goal’

From 03 to 04-04-2025, the International Bar Association corporate and M&A Law Committee at Taj Mahal Palace, Mumbai.