2025

Case Briefs High Courts

MP High Court seeks State’s response over accountability for missing liquor stock allegedly handed over in panchnama

The question regarding State’s accountability for missing liquor stock is not a mere contractual dispute

Law School News Others

IUU, Dehradun | 3rd International Conference on Modern Warfare, Human Rights and International Law: Challenges and Responses [May 23 – 24, 2025]

IMS Unison University (IUU), formerly the Institute of Management Studies, located in Dehradun, Uttarakhand, India

Case Briefs High Courts

Delhi High Court orders takedown of Rajdeep Sardesai’s video for violating Shazia Ilmi’s privacy; Defamation claims partially accepted

The plaintiff is aggrieved by the incident which occurred at her residence on 26-07-2024 in the late evening, after she withdrew her participation from a live debate programme (‘live debate’) hosted by Rajdeep Sardesai premised on ‘Kargil Diwas’ and ‘Agniveers’, telecasted at 9:00 PM on India Today Television.

Law School News Others

7th RGNUL Sports and Entertainment Law Mediation Competition, 2025

Centre for Alternative Dispute Resolution (CADR), Rajiv Gandhi National University of Law, Punjab

Experts Corner Khaitan & Co

Is Time of Essence: A Test of IBC’s Timelines and Accountability

by Aseem Chaturvedi*, Arpit Kumar Singh**, Siddhant Kumar*** and Amaan Khan****

West Bengal SSC teacher recruitment scam

Case Briefs

Know why Supreme Court upheld Calcutta High Court’s decision to cancel entire West Bengal SSC teacher recruitment process of 2016

“Despite the factual background and the credible evidence indicating irregularities, WBSSC initially did try and cover up the lapses and illegalities. The cover up itself has made the verification and ascertainment more difficult or rather impossible given the scale of camouflage and dressing up done at each stage. We are convinced that the entire selection process was intentionally compromised due to the illegalities involved.”

Events/Webinars News

“India can grow at 8%, become $50 trillion economy”: IMF Exec. Director Prof. K.V. Subramanian at IBA conference on Mergers and Acquisitions in India

Prof. K.V. Subramanian, Executive Director, International Monetary Fund, delivered a keynote speech on the topic ‘Make (it happen) in India: USD 30 trillion goal’ at the International Bar Association (IBA) Corporate and M&A Law Committee conference on ‘Mergers and Acquisitions in India: a key engine to the USD 30 trillion goal’ at Taj Mahal Palace, Mumbai.

Op Eds OP. ED.

The Enforceability of Arbitration Clauses in Draft Agreements

by Abhinav Agrawal* and Deepali Poddar**

Law Firms News News

DSK Legal assists Climate Impact Partners on 20,000-Hectare Panna Afforestation Project in Madhya Pradesh

DSK Legal assisted Climate Impact Partners, United Kingdom (“CIP”) in relation to their 20,000-hectare Panna

Law Firms News News

JSA Announces 2025 Partner Elevations: 9 Lawyers Elevated to Equity Partners and 12 to Retained Partners

The partnership expanded with the addition of 12 new partners

Law School News Others

Call for Articles | NUJS IPTLS x The Dialogue Article Writing Competition

NUJS Intellectual Property and Technology Laws Society (‘IPTLS’), in collaboration with The Dialogue

Case Briefs High Courts

Delhi HC grants permission for transplantation of 26 trees to facilitate Supreme Court expansion project

The Court stated that the applicant should obtain necessary permissions from the municipal authorities concerned to see if more trees can be planted on the road leading to the Supreme Court as the same was enveloped with fully grown trees till some years ago.

Interviews

Beyond the Courtroom: Dr. Mohammad Umar talks about Making Justice Accessible

Interviewed by Ashutosh Verma

Conference/Seminars/Lectures Law School News

RGNUL, CBLT | National Conference on Direct Tax Laws [27th April 2025]

National Conference on Direct Tax Laws, scheduled to be held on 27th April 2025

Legislation Updates Notifications

Government increases excise duty on petrol, diesel by Rs 2 per litre

The revised rates are applicable from 8th April 2025.

Case Briefs High Courts

‘Accused person died while in police custody, requires thorough investigation’; Bombay HC directs to constitute a SIT in Badlapur Encounter Case

Crimes affect entire society and thus the legitimate interest of the society in the investigation cannot be easily brushed aside. It is important to strengthen the faith and confidence of the people in law enforcing agency and this institution, lest the faith of the people in administration of justice stands shaken.

Case Briefs High Courts

Advocate General can represent any autonomous body/Corporation of State or charge independent professional fees: MP High Court

The Court did not find “any illegality prima facie in the case of engaging lawyers by the autonomous body i.e. MPNRC and paying the professional fees as per their norms.”

Book Review

SCC Times

MP High Court seeks State’s response over accountability for missing liquor stock allegedly handed over in panchnama

IUU, Dehradun | 3rd International Conference on Modern Warfare, Human Rights and International Law: Challenges and Responses [May 23 – 24, 2025]

Delhi High Court orders takedown of Rajdeep Sardesai’s video for violating Shazia Ilmi’s privacy; Defamation claims partially accepted

7th RGNUL Sports and Entertainment Law Mediation Competition, 2025

Is Time of Essence: A Test of IBC’s Timelines and Accountability

Know why Supreme Court upheld Calcutta High Court’s decision to cancel entire West Bengal SSC teacher recruitment process of 2016

“India can grow at 8%, become $50 trillion economy”: IMF Exec. Director Prof. K.V. Subramanian at IBA conference on Mergers and Acquisitions in India

The Enforceability of Arbitration Clauses in Draft Agreements

DSK Legal assists Climate Impact Partners on 20,000-Hectare Panna Afforestation Project in Madhya Pradesh

JSA Announces 2025 Partner Elevations: 9 Lawyers Elevated to Equity Partners and 12 to Retained Partners

Call for Articles | NUJS IPTLS x The Dialogue Article Writing Competition

Delhi HC grants permission for transplantation of 26 trees to facilitate Supreme Court expansion project

Beyond the Courtroom: Dr. Mohammad Umar talks about Making Justice Accessible

RGNUL, CBLT | National Conference on Direct Tax Laws [27th April 2025]

Government increases excise duty on petrol, diesel by Rs 2 per litre

‘Accused person died while in police custody, requires thorough investigation’; Bombay HC directs to constitute a SIT in Badlapur Encounter Case

Advocate General can represent any autonomous body/Corporation of State or charge independent professional fees: MP High Court

Finding Gourango; Finding Myself — A Tale of Law, Laughter and Learning

Why Muslim civilians denied prayer rights at Masjid Noor situated at defence land? MP High Court seeks clarification

Doctrine of Damages in India: A Comprehensive Legal Analysis of Recent Trends