2025 | Page 196 of 239

S. 30 of Advocates Act | Advocates can appear in confiscation proceedings but have no right to cross-examine: MP High Court

“There is no bar under Section 52 of Forest Act, 1927 from appearance of Advocates in said proceedings.”

Auroville Foundation Act and Rules do not grant residents the right to join committees or councils formed by Governing Board: Supreme Court

“Some disgruntled residents of Auroville, instead of cooperating the Governing Board of the Foundation in the implementation of the said legally approved Master Plan and in carrying out the development work of Auroville as per the said Master Plan envisioned by the “Mother,” started causing obstructions by filing the Petitions in the Madras High Court one after the other, dragging the Foundation into unnecessary litigations.”

Case Briefs High Courts

Karnataka HC dismisses plea challenging constitutional validity of Karnataka Micro Loan and Small Loan (Prevention of Coercive Actions) Ordinance, 2025

The Ordinance has taken birth from the womb of social justice, and it nowhere depicts arbitrariness.

Law School News Others

Call for Blogs | MNLUM LHSS Collective’s Research Blog

Law, Humanities and Social Science Collective at Maharashtra National Law University Mumbai is inviting submissions for its Blog

Case Briefs High Courts

Madras HC upholds Constitutionality of S. 13 of Family Courts Act; Affirms Principles in Paradip Port Trust Case

In the present case, the primary stakeholders are the husband and wife, along with their children or relatives. Given this, the principles established in the Paradip Port Trust case would be more appropriate, and there is no scope for adopting a different view.

Op Eds OP. ED.

A Curative Stitch in Time Saved Delhi Metro Eight Thousand Crore Rupees: A Landmark Judgment on Arbitration in India

by Sanjeev Kumar* and Anshul Sehgal**

Case Briefs High Courts

Spouse indulging in vulgar conversation with opposite gender, despite objections, amounts to Mental Cruelty: MP High Court

“No husband will tolerate that his wife is in undignified or indecent conversation through mobile by way of vulgar chatting.”

Case Briefs Supreme Court

Motor Vehicle Accident | SC gives wider interpretation to ‘legal representative’, includes financially dependent father & younger sister while enhancing compensation

A legal representative is one, who suffers on account of death of a person due to a motor vehicle accident and need not necessarily be a wife, husband, parent or child.

Case Briefs High Courts

State can’t deny honorarium to frontline workers compelled to work during COVID-19 pandemic: MP High Court

“If the officers had allowed or compelled the petitioners to work in the field for the safety of people, specifically when the country was fighting hard against the COVID-19 pandemic, then such an action of the officers cannot be said to be contrary to law or mala fide.”

New releases News

BCI condemns unethical legal advertising by advocates and legal influencers; Issues directives against breaches and misinformation

The Bar Council of India (‘BCI’) on 17-03-2025 issued a press release taking strict view of the unethical legal advertising, misleading social media promotions, and professional misconduct by advocates and legal influencers.

Case Briefs High Courts

Delhi High Court grants bail to a man accused in Chandni Chowk currency trader Robbery and Murder case

The case of the prosecution is that the accused persons had noticed that one businessman is running business of exchange of old and soiled currency in Chandni Chowk and he used to return to his house daily with huge cash. The bail applicant along with his associates, then hatched a criminal conspiracy to rob and kill the said businessman.

Case Briefs High Courts

Bombay HC dismisses PIL against imposing double toll fees for non-FASTag vehicles

To incentivize adoption of FASTag from user fee payment, Respondent 1 provided cashback ranging from 10% to 2.5% on toll transactions via FASTag from 2016 till March 2020 i.e., for five years.

Case Briefs High Courts

‘Taliban-style punishment’; Punjab & Haryana HC denies anticipatory bail to a man accused of parading victims with blackened faces & ‘I am a thief’ placards

The Court expressed concern that the accused persons took the law into their own hands without realising that their acts might affect and tarnish the image and reputation of the victims before society at large, out of whom some were girls, and one was a minor.

Case Briefs High Courts

‘Subsequent events must completely negate landlord’s genuine need, to overturn eviction order’: Kerala HC upholds RCAA order granting possession to landlord

The true test for assessing the impact of subsequent events on the landlord’s bona fide need is whether those events completely eclipse the landlord’s need. If not, the Court can proceed with the general rule that the situation at the commencement of the litigation governs the decision.

Case Briefs High Courts

Allahabad High Court directs AMU to ensure clarity in future advertisements for lecturer posts; Criticizes repetition of ambiguity

The Court noted that, during the pendency of the writ petition over the last five years, the posts in question have already been filled. Since the selections made are not under challenge, the relief sought in the present writ petition has been rendered infructuous.

Case Briefs High Courts

Subsequent Notice under Section 28(4) of Customs Act cannot supplement prior notice Under Section 28(1): Delhi High Court

Section 28 of Customs Act, by its very nature posits, in each set of facts and circumstances, the issuance of a SCN either under Section 28(1) or under Section 28(4) of the Act and not under both. Under the circumstances, we are unable to agree that the impugned SCN under section 28(4) of the Act post the issuance of the SCN under Section 28(1) could be termed a “Supplementary Notice”.

Appointments & Transfers News

Justice Joymalya Bagchi takes oath as Judge of Supreme Court of India

Justice Bagchi’s elevation to the Supreme Court was recommended by the Collegium on 06-03-2025 and his appointment was confirmed by the Centre on 10-03-2025.

Case Briefs High Courts

‘Not an industry carried on by/under Central Government’s authority’; Bombay HC hold State Government as appropriate Government for ARAI

Automotive Research Association of India performed various functions other than certification of vehicles and all its functions are not carried out under the authority of the Central Government.

Law School News Others

2nd Justice R.C. Lahoti Memorial Moot Court Competition, 2025

School of Law, Manav Rachna University is organizing 2nd Justice RC Lahoti Memorial Moot Court Competition, 03th April- 05th April, 2025.

Case Briefs High Courts

Delhi High Court directs advocate to render pro bono legal services for his misbehaviour and unnecessary aggressive behaviour in courtroom

There can be no doubt unnecessary aggression and raising of voice in Court which demonstrates disrespect cannot be tolerated. Lawyers are ought to maintain decorum in the court room.