2025 | Page 194 of 239

MP High Court stays DCP’s notice summoning Advocate to give statement and signature specimen aiming to breach Advocate-Client Privilege

As an interim measure, the Court restrained the DCP from proceeding further in the matter till the next date of hearing.

Call For Papers Law School News

Call for Papers | National Conference on Access to Justice and Legal Rights in the Age of AI [5th April, 2025]

Established in 2014 and situated in Kolkata, West Bengal, Adamas University

Case Briefs Supreme Court

‘Accused and victim now happily married, continuing prosecution would cause unnecessary harassment to them and their children’; SC quashes POCSO proceedings

Supreme Court said that the High Court overlooked the fact that the Trial Court could not have recorded the settlement, and this was a suitable case for the High Court to exercise its jurisdiction under Section 482 CrPC to quash the proceedings. As a result, the parties were unnecessarily compelled to approach this Court.

Law School News Others

NLUJ | 2nd IDIA-ICUL Essay Writing Competition

National Law University Jodhpur (NLUJ) is one of India’s leading Law Schools situated at the vibrant and colourful city of Jodhpur, Rajasthan

Case Briefs High Courts

‘Wife watching porn privately, engaging in self-pleasure do not constitute cruelty to husband’; Madras HC denies divorce to husband

“Self-pleasure is not a forbidden fruit, its indulgence shall not lead to a precipitous fall from the Eden Garden of marriage. After marriage, a woman becomes a spouse, but she continues to retain her individuality. Her fundamental identity as an individual, as a woman, is not subsumed by her spousal status”.

Hot Off The Press News

BCI sends show cause notice to DSK Legal for promotional advertisement featuring Rahul Bose; Seeks explanation within 10 days and removal of ad

The Bar Council of India (‘BCI’) sent a Show Cause Notice to the law firm DSK legal for professional misconduct and violation of Rule 36 of the Bar Council of India Rules for posting a video advertisement on social media and directed immediate removal of the video from all digital platforms.

Case Briefs High Courts

‘Quarrels between husband & wife not cruelty under S. 498-A IPC’; Gauhati HC quashes proceedings against husband and in-laws

“Subjecting a married woman to cruelty for want of dowry was the reason for which our legislature has inserted Section 498-A in the Penal Code. In the case at hand, there is no allegation of demand of dowry.”

Interviews

Litigation, Integrity, and the Future of Law: In conversation with Senior Advocate Malvika Trivedi

Interviewed by Shaleen Bareja

Case Briefs Tribunals/Commissions/Regulatory Bodies

Protection of minority shareholder rights | NCLT lays down structured buy-out mechanism to resolve deadlock between shareholders

The NCLT gave the first right to buy shares to the petitioners and then the Deccan Group. If neither party purchased the other’s shares, the NCLT would consider winding up the company under Section 242(1)(b) of the Companies Act.

Op Eds OP. ED.

A Call for Gender-Sensitive Infrastructure in India’s Judicial System

by Mitali Srivastava* and Saibaa Ghazala**

Case Briefs High Courts

Grabbing breasts, breaking minor’s Pajama string not attempt to rape, but ‘aggravated sexual assault’: Allahabad HC modifies summoning order

Allahabad High Court concluded that the findings of the court below regarding the offence of attempt to rape in relation to accused persons are not sustainable. Instead, they should be summoned for offence under Section 354(b) of the IPC, read with Section 9 read with Section 10 of the POCSO Act.

Case Briefs High Courts

Delhi HC declares TAJ a well-known trade mark in respect of hotels and other related services in hospitality industry

The long duration and wide geographical area for which the TAJ marks have been in use, their goodwill and reputation due to the extensive promotion and extensive revenue generated by the plaintiff, in India and other countries, the TAJ marks have achieved the status of well-known trade marks.

Cases Reported SCC Weekly

2025 SCC Vol. 2 Part 5

Criminal Procedure Code, 1973 — S. 482 — Inherent power of High Court r/w Art. 226 of the Constitution — Quashment of

Case Briefs High Courts

Bombay HC waives statutory cooling-off period for divorce of Yuzvendra Chahal & Dhanashree Verma; Directs Family Court to decide divorce plea by 20th March

As far as the conciliation efforts were concerned, the Court noted that all efforts of mediation/ conciliation to reunite the parties had failed.

Case Briefs High Courts

No fresh cause of action arises from continuing non-compliance with consent decree; Delhi High Court dismisses contempt petition being time-barred

The cause of action to file the present petition arose when respondent 1 failed to pay the balance amount to the petitioner by 31-12-2012 as per clause (vi) of the compromise agreement based on which the consent decree dated 01-06-2009 was passed.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Force Majeure doesn’t absolve Corporate Debtor from contractual obligations; NCLT directs initiation of CIRP against Corporate Debtor

The NCLT acknowledged the impact of force majeure events, particularly the unprecedented rise in coal prices and operational disruptions caused by the COVID-19 pandemic on Corporate Debtor.

Conference/Seminars/Lectures Law School News

Maiden Edition of Lucknow University Model United Nations Conference LUMUN 2025

1st Lucknow University Model United Nations

Conference/Seminars/Lectures Law School News

CNLU | National Conference on Real Estate Sector through Regulatory Excellence and Market Dynamics [March 30, 2025]

Real Estate Regulatory Authority (RERA) Bihar, established under the Real Estate (Regulation and Development) Act, 2016

Case Briefs High Courts

Court of Chief Judicial Magistrate cannot transfer a case from one Court or another on application or suo motu under Section 450 BNSS: Delhi HC

The Additional Chief Judicial Magistrate cannot exercise the administrative power of transfer of case from one Court to another within its jurisdiction, unless an order is passed by the High Court under Section 10(2) of Bhartiya Nagarik Suraksha Sanhita, 2023.

Case Briefs Supreme Court

‘Adjudication beyond jurisdiction is void’; Supreme Court sets aside Calcutta HC order for lack of jurisdiction; Stalls appointments pending disposal of WP

Supreme Court, without delving into the merits of the rival claims, set aside the impugned order on the limited ground of lack of jurisdiction and ordered a remand. Consequently, the writ petition was revived and placed back on the file of the High Court.