2025 | Page 189 of 239

“India provides beads in a necklace which help in Make in India initiative, with Digital India playing an equally important role”, says Minister Piyush Goyal at UIA’s Seminar on ‘India: The New Global Manufacturing Hub’

UIA has arganised a Seminar on ‘India: The New Global Manufacturing Hub’ in collaboration with Bar Association of India, SCBA and supported by DIAC

Case Briefs High Courts

Delhi High Court halts release of Tamil film ‘Veera Deera Sooran’ over contractual breach allegations

The plaintiff stated that on 22-01-2025, the defendant announced on various social media platforms that the Assigned Film will be released on 27-03-2025. He stated that the theatrical release of the Assigned Film is proposed in the Southern States of India i.e., Tamil Nadu, Karnataka, Kerala and Andhra Pradesh, Telangana and Pondicherry in original language – Tamil as well as overseas (except Nepal).

Case Briefs Supreme Court

Accuracy of averment made in written statement must be decided by Trial Court on conclusion of evidence at time of suit’s final determination: SC

Counsel for the appellant argued that allegations in the FIR do not constitute any offence. If any averment made in the written statement or the affidavit filed before the Civil Court is incorrect or false, it is for the Civil Court to decide the same.

Case Briefs High Courts

Upon approval of resolution plan all claims not included therein shall stand extinguished; Notice under S. 263 IT Act cannot be issued thereafter: Gujarat HC reiterates

‘On the complete extinguishment of all tax liabilities of the Corporate Debtor upon the approval of the Resolution Plan, there could be no occasion whatsoever for the IT Commissioner to issue the impugned notice under Section 263 of the Act, seeking to revise the assessment order for the Assessment Year 2020-21.’

Law School News Others

MNLU Mumbai | Yuvak Biradari (Bharat) International Policy Drafting & Presentation Competition 2025

Maharashtra National Law University Mumbai’s Pro Bono Club and Centre for Applied Research in Public Health Law

Case Briefs High Courts

‘Attempt to curtail individual’s personal freedom’; MP High Court quashes Externment order; directs State to pay ₹ 25,000/- in litigation costs

“It is unfortunate that even the Divisional Commissioner, Shahdol has chosen to merely countersign an order of rejection of appeal, without application of mind.”

Appointments & Transfers News

Justice Biren Aniruddh Vaishnav appointed as Acting Chief Justice of Gujarat High Court

Justice Vaishnav will perform the duties of Chief Justice from 01-04-2025 to 06-04-2025.

Case Briefs High Courts

Magistrate’s jurisdiction under S. 14 of SARFAESI Act doesn’t involve adjudication; passing orders in printed format with just filled-in details is unjustifiable: Kerala HC

“The power under Section 14 of SARFAESI Act has significant consequences, which is why it is entrusted to high-ranking officials like the District Magistrate or Chief Judicial Magistrate.”

Appointments & Transfers News

President transfers Justice C.D Singh and Justice Arindam Sinha to Allahabad High Court

The Ministry of Law and Justice notified the transfer of the Judges on 28-3-2025.

Case Briefs Supreme Court

‘The very concept of family is being eroded’; SC dismisses appeal seeking eldest son’s eviction

Supreme Court pointed out that the provisions of the Senior Citizens Act, nowhere specifically provides for drawing proceedings for eviction of persons from any premises owned or belonging to such a senior person.

Appointments & Transfers News

Centre notifies transfer of Justice Yashwant Varma to Allahabad High Court

The Supreme Court Collegium headed by Justice Sanjiv Khanna, the Chief Justice of India, on 24-3-2025, recommended the transfer of Justice Yashwant Varma.

Case Briefs High Courts

‘Husband is entitled to peace and emotional relief that can only be found in dissolution of this broken bond’: Orissa HC upholds divorce on grounds of cruelty by wife

“From physical assaults and verbal abuse to repeated acts of financial control and emotional blackmail, the husband was subjected to a state of perpetual distress, where fear and anxiety overshadowed any hope of marital peace.”

Op Eds OP. ED.

Real Estate Insolvency 2.0: A Game-Changer or More Red Tape

by Isheeta Jain*

Case Briefs High Courts

Issuance of injunction essential in cases of blatant IPR violations to safeguard both private & public interests: Rajasthan High Court

The Court found that the respondents’ label is a near replica of the appellant’s trademark and design, including the “Swastik” symbol, which has been consistently used by Rajani Products since 1983.

Case Briefs High Courts

MP High Court directs BCI to take criminal action against law institutions admitting students without securing recognition

“Since the colleges of the petitioners before this Court did not deposit the fee before the Bar Council of India and it did not renew the recognition, it is not the fault of the candidates and the Bar Council of India should have taken strict action against such institutions.”

Case Briefs High Courts

‘No illegal confinement by State’; Punjab & Haryana HC dismisses habeas corpus plea seeking release of farmer leader Jagjit Singh Dallewal

“Jagjit Singh is said to be free to go home after seeking discharge from the hospital. In such circumstances, it cannot be said that he is in illegal confinement of the State. However, the State is directed to ensure that there should be no hindrance if the family members, friends, relatives, or any other person wish to see him in the hospital.”

New releases News

PCA Constitutes an Expert Group for Future Development; Gourab Banerji amongst the members as the only Indian

To mark its 125th anniversary, the Administrative Council requested the Secretary-General of the Permanent Court of Arbitration

Law Firms News News

Shardul Amarchand Mangaldas & Co. advises CDS Infra Projects Limited in sale of 100% Stake in Two Operational Road Assets to Neo Infrastructure Income Opportunities Fund

Shardul Amarchand Mangaldas & Co. advised CDS Infra Projects Limited (“CDS Infra”)

Case Briefs High Courts

Delhi HC grants permanent injunction against shop owners from infringing Louis Vuitton trade marks on wallets, handbags, belts etc.

The Court stated that the mala fide intent of Defendants 7 and 8, is evident from their infringing activity of selling counterfeit products bearing the plaintiff’s trade mark with the sole objective of capitalizing on the immense goodwill and brand image enjoyed by the plaintiff.

Case Briefs High Courts

Graduation and Post Graduation qualifications cannot be considered as preferential qualifications for Anganbadi Karyakatri post: Allahabad High Court

The Government Order prescribed Intermediate as the minimum qualification for the post of Anganwadi Karyakatri, with an age limit of 18 to 35 years, and there was no provision in the Order for preferential qualifications such as Graduation or Post Graduation, nor any provision for awarding additional marks for such qualifications.