2025
‘Alleged offence was repeated thrice in the same manner, when woman willingly accompanied accused to hotel room’: SC quashes rape case against 22-year-old man
“There was no promise of marriage to coerce consent from the complainant for sexual intercourse.”
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2025 SCC Vol. 3 Part 1
Consumer Protection — Consumer/Consumer Dispute/Locus Standi — Right to sue/Persons who may sue: Matter relating to maintainability of complaint by a Trust,
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Bangalore University | 29th All India Moot Court Competition, 2025
Bangalore University’s accreditation began in 2002 when it achieved the esteemed Five Star Status from NAAC
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Allahabad High Court imposes Rs 2000 fine on man for false corruption allegations against judges
The contemnor has scandalised and lowered down the authority of the Court, which amounts to interference in the administration of justice.
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Delhi High Court grants bail to an alleged member of Lawrence Bishnoi Gang accused of shooting outside of Ex-MLA’s residence
The CCTV footage exhibited before the Court does not clearly reveal the shooter’s identity. Moreover, the forensic analysis of the CCTV footage and the Call Detail Records analysis of the accused’s mobile phone is still pending. Therefore, the Court refrains from drawing any conclusions at this stage.
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Employer not expected to seek proof beyond doubt of marriage for granting maternity leave: Madras HC awards Rs.1 Lakh compensation to Magistrate’s office assistant
“When prima facie evidence is available, the Magistrate, in our considered opinion, erred grievously in rejecting the application for maternity leave on assumptions and surmises. The action of the District Munsif cum Judicial Magistrate, to say the least is inhuman.”
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SC stays Allahabad HC decision which held that grabbing breasts & breaking minor’s pajama string is not attempt to rape
The Supreme Court had taken suo motu cognizance of the matter after an NGO ‘We the Women of India’ approached the Court against the impugned decision.
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Telangana HC denies relief to BSF personnel wards claiming eligibility for reservation granted to Armed Forces personnel’s wards in medical courses
“The Act which governs the services, the method of recruitment, the conditions of services and tenure of Armed Forces and CAPF are different and by no stretch of imagination, it can be said that the Armed Forces viz., Army, Navy and Air Force and BSF/CAPF forms a homogenous class.”
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‘Person becomes zombie upon using narcotic drugs’; Punjab and Haryana HC denies bail to NDPS accused allegedly caught with 290 grams of heroin
“This highlights the State Government’s failure to address the growing drug problem, which is particularly alarming in Punjab. The widespread drug abuse is severely undermining the future of the country, as it is gradually eroding the youth population, much like a termite.”
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Selection process, prioritising educational qualification over disability severity, contradicts spirit of Rights of Persons with Disabilities Act: MP High Court
The Court noted that the circular dated 03-07-2018 mandated that preference should be given to persons with higher disabilities unless their condition prevents them from performing the job.
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Madras High Court dismisses ex-serviceman’s plea seeking inquiry into Havana Syndrome in India; Cites lack of evidence and jurisdictional limits
The Court said that while the appellant claimed to be a target of high-frequency microwave radiation, he had not provided any evidence to substantiate these claims, nor had he identified those allegedly targeting him.
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SC takes note of disturbing pattern of student suicides; Constitutes National Task Force to prevent commission of suicides in higher educational institutions
Referring to relevant reports and studies, Supreme Court pointed out that the number of student suicides has now surpassed suicides committed by farmers due to agrarian distress, with a four percent rise in 2024 alone.
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Supreme Court orders Uttarakhand Govt. to pay Rs. 1 crore to family of doctor killed on duty after 9 years of legal battle
“Prima facie, even after the proposal to pay Rs. 50 lakhs to the family of the deceased were approved by the Chief Secretary, this decision has not been honored, and the family has been engaged in litigation for over nine years.”
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NHRC takes suo motu cognizance of SC student assault in Tamil Nadu; Seeks report from DGP, Collector in 4 weeks
The incident happened when the victim onboard a bus was travelling to appear for his exam. He was dragged out of the bus by the perpetrators and assaulted with a sickle, severing his fingers from his left hand. Reportedly, the father of the victim who reportedly tried to intervene was also assaulted.
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‘Mere presence at the spot, or arrest therefrom, not sufficient to prove that they were part of unlawful assembly’; SC acquits 6 in 2002 Gujarat Riots Case
“In cases of group clashes where a large number of persons are involved, an onerous duty is cast upon the Courts to ensure that no innocent bystander is convicted and deprived of his liberty.”
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Delhi High Court| Jurisdiction under S. 11 Arbitration Act must be determined by the CPC if the parties haven’t agreed on the arbitration seat or venue.
It is a settled position in law that when the arbitration agreement is silent on the aspect of ‘seat’, ‘venue’ or ‘place’ of arbitration, the determining factor will be where the cause of action arises as well as where the defendant/respondent actually or voluntarily resides or carries on their business.
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Withdrawal of CIRP — Oscillating between Value Maximisation and Plan Approval
by Sidharth Sethi*, Shreya Sircar** and Kunal Saini***
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‘Obscene message sent to female colleague on WhatsApp was unintentional’; Bombay HC quashes FIR against retired professor after he claimed to be suffering from mental illness
Respondent 1 filed “Affidavit of Consent” for quashing the proceedings and stated in her Affidavit that at the time of filing of the FIR, she did not know that the petitioner was suffering from mental disease and ailment (FTLD).
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