2025 | Page 182 of 239

R. 55A(i) Registration Rules ultra vires

SC declares R. 55A(i) of Registration Rules as ultra vires for being inconsistent with provisions of Registration Act, 1908

“No provision under the 1908 Act confers power on any authority to refuse registration of a transfer document on the ground that the documents regarding the title of the vendor are not produced, or if his title is not established”.

Law Firms News News

Cyril Amarchand Mangaldas advises Reliance Industries Limited’s wholly-owned subsidiary RISE Worldwide Limited

Cyril Amarchand Mangaldas advised Reliance Industries Limited’s wholly-owned subsidiary RISE Worldwide Limited

Case Briefs High Courts

‘No global manhunt needed for absconding employee, sending residential notice is sufficient’; J&K and Ladakh High Court upholds suo moto enhanced punishment

“It is only in rare and exceptional cases that the Court may substitute its own view as to the quantum of punishment.”

Case Briefs High Courts

‘Husband’s promise to marry as per religious customs cannot be said to be false promise once marriage is legally registered’; Bombay HC quashes rape and cheating case against husband

Respondent 3 was fully aware of the bond of matrimony existing between her and the petitioner after the civil registration of their marriage and consciously decided to engage in consensual sexual interactions. So, it cannot be said that her consent for sexual relationship is vitiated by a promise to marry based on religious customs.

Case Briefs Supreme Court

“Consensual relationships, where possibility of marriage may exist, cannot be given a colour of false pretext to marry after fall out”; SC quashes rape case against former judge

“The incident is of the year 2014 and any further litigation, will only prolong the suffering of both the parties, who are living their own separate lives”

Law Firms News News

DSK Legal Advises DCDC Health Services in Series C Investment Round by IMP2 Health Pte. Ltd

Asian Development Bank (ADB), and Danish SDG Investment Fund (IFU)

Case Briefs Supreme Court

Read why Supreme Court upheld DHFL’s resolution plan by Piramal Capital and set aside NCLAT’s order

“There is a clear distinction between the Avoidance Applications that may be filed by the Resolution Professional in view of Section 25(2)(j), for avoidance of transactions in accordance with Chapter III of the IBC, and the applications that may be filed in respect of the fraudulent trading or wrongful trading under Section 66, which falls under Chapter VI of the IBC.”

Case Briefs High Courts

S. 14(1) HMA | Court’s discretion to allow divorce plea in 1 year of marriage, only if substantiated with separate application seeking permission to file for divorce

The statutory mandate under Section 14 of the HMA serves a crucial purpose in discouraging hasty dissolution of marriages and ensuring due deliberation before seeking divorce.

Case Briefs Supreme Court

Supreme Court issues notice in challenge to Punjab & Haryana High Court’s decision on EWS reservation in PPSC Agriculture Development Officer recruitment

Punjab & Haryana HC in the impugned judgment clarified that EWS candidates who are selected based on merit and not on account of reservation, are not to be counted towards the quota meant for reservation.

Experts Corner Numen Law Offices

Insolvency is a Process of Resolution and Not a Refuge from Responsibility

by Lakshmi Raman*

Case Briefs High Courts

District Judge, not District Magistrate, has jurisdiction under S. 16(3) of Telegraph Act to adjudicate adequacy and sufficiency of compensation: Allahabad HC reiterates

“The Writ Court cannot substitute its wisdom with the policy making authorities unless it suffers from conditional infirmity. In view of the above, the present writ petition, which primarily seeks judicial intervention in a policy matter, does not warrant the Court’s indulgence at this stage.”

Experts Corner Shardul Amarchand Mangaldas

Stealing Styles — Artistic Styles and AI-Generated Art

by J.V. Abhay*

Op Eds OP. ED.

High Courts’ Territorial Jurisdiction under Articles 226 and 227 Over Orders Passed by Appellate Tribunals: A Need for Course Correction

by Hiresh Choudhary* and Surbhi Sharma**

Case Briefs Supreme Court

‘Not enough material to upset Trial Court’s acquittal order, especially when there was no evidence regarding death being result of homicide’; SC sets aside husband’s conviction under S. 302 IPC

The High Court unfortunately reversed the acquittal without anything other than a finding on alibi having not been proved and the accused not having offered any explanation regarding the death of the deceased, which occurred while they were living together.

Know thy Judge

Justice Tashi Rabstan, 37th Chief Justice of Jammu & Kashmir and Ladakh High Court, retires

SC Collegium modified its proposal to recommend Justice Rabstan as Chief Justice of his parent High Court of J&K and Ladakh and he took oath of office on 27-9-2024.

Case Briefs High Courts

Merely because suicide is committed in parental home and not matrimonial home, does not mean it is not a case of dowry death: Delhi HC dismisses bail application

The expression “soon before her death” in Section 304-B of Penal Code, 1860 must be read as an expression of continuity of time and not an expression of mere length of time. The legislature in its wisdom had used the phrase as “soon before” and not “immediately before”.

Legislation Updates Rules & Regulations

Works of Defence Rules, 2025

Representation against Collector’s award can be made within 30 days.

Case Briefs High Courts

Bombay HC dismisses PIL alleging illegality in the tender process for providing ambulances for Emergency Response Service

The State Government is required to follow the guidelines laid down by National Health Mission Conditionalities Framework 2022-2024 and increase the number of ambulances as per the population norms.

Case Briefs High Courts

MP High Court seeks State response on detention of a man over alleged WhatsApp threat to Prime Minister’s cavalcade

“In a democratic country, protestors can protest but they cannot disturb the protocol of Prime Minister and Vice President;” State argued.

Interviews

Insolvency, Advocacy, and Beyond: A Conversation with Advocate Pranav Gupta

Interviewed by Sidhanth Singh