2025 | Page 198 of 239

‘Well qualified husband who quits job to avoid paying maintenance to wife cannot be appreciated in civilised society’: Orissa HC upholds interim maintenance to wife

“Remaining unemployed is one thing and sitting idle having qualification and prospect to earn is another thing and if a husband being well qualified sufficient enough to earn sits idle only to shift the burden on the wife should not only be deprecated, but also be discouraged.”

Experts Corner Khaitan & Co

Year in Review 2024: Key Arbitration Pronouncements

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

Case Briefs High Courts

‘Will facilitate receipt of legal tender’; Bombay HC directs RBI to accept demonetized bank notes worth Rs 20 lakhs seized before deposit deadline

The Income Tax Department stated that it did not intend to seize the bank notes pursuant to which the police authorities returned the same to the petitioners on 14-1-2017.

Law School News Moot Court Announcements

Adamas University | 5th Adamas Moot Court Competition, 2025 [10th -12th April, 2025]

Warm greetings from the Adamas Law Moot Court Committee of Adamas University

Case Briefs High Courts

Section 4 RTI Act | Gauhati HC directs State to complete enrollment of Public Information Officers and other Departments on RTI portals

In 2023, the Supreme Court issued directions for all High Courts to facilitate the supply of information through online web portals and for all incidental purposes connected with the implementation of the Right to Information Act, 2005.

Case Briefs High Courts

‘Suicide note did not reveal any serious fight in recent past’; Punjab and Haryana HC grants anticipatory bail to wife accused of abetting husband’s suicide

The Court stated that the Trial Court would examine whether the deceased took a drastic step of ending his life due to the regular and constant instigation of the accused or due to the weakness of his mental health.

Case Briefs High Courts

“No ‘conscious possession’ of ammunition”: Delhi High Court quashes FIR against pilot trainee but imposes cost for lack of vigilance

The petitioner contended that he was undergoing training in South Africa to become a commercial pilot and was sharing a dormitory with other students who frequently borrowed his baggage for trips to shooting ranges for target practice.

Legislation Updates Rules & Regulations

IWAI mandates procurement of NOC before developing a new inland waterway

Application for obtaining NOC will be disposed within 90 days.

Case Briefs Supreme Court

Law with ‘greater degree’ of punishment applies when convicted under IPC and POCSO both: Supreme Court

“The provisions of Section 42A of POCSO Act, cannot be interpreted so as to override the scope and ambit of enabling provision, i.e., Section 42 of POCSO Act.”

Cases Reported SCC Weekly

2025 SCC Vol. 2 Part 4

Criminal Procedure Code, 1973 — S. 319 — Summoning of additional accused: Principles of law

Case Briefs High Courts

Rajasthan High Court issues direction for Aviation Infrastructure Development in Jodhpur

“Despite being a historically significant city and a tourist destination, Jodhpur airport remains limited in capacity, with fewer direct flights to and from the major cities. This lack of efficient air travel options makes it less accessible as compared to other major cities of the country, limiting business as well as tourism potential.”

Case Briefs High Courts

Bombay HC grants bail to woman accused of inflicting burn injuries on her niece for spending Rs 10 on chocolates

The applicant, on earlier occasions also, had harassed, ill-treated, and beaten up the victim.

Case Briefs High Courts

‘Mere breach of a promise cannot give rise to criminal prosecution’; Gauhati HC quashes criminal proceedings against doctor accused of cheating man of Rs 2 Lakhs

“The act of breach of trust involves a civil wrong, in which an aggrieved person may seek redressal for damages in Civil Court, but a breach of trust with mens rea gives rise to criminal prosecution.”

Case Briefs High Courts

Companies complying with rules of Ministries and Public Regulators are not ‘State’ under Article 12, unless under pervasive Government control: Allahabad HC

“To determine whether an authority/body would fall under ‘State’ within the meaning of Article 12 would have to be determined on the cumulative facts of financial, functional and administrative dominance and/or control of the Government upon such a body. If such control is factually found, then the body would be treated as ‘State’ within Article 12.”

Law Firms News News

Cyril Amarchand Mangaldas advises Gentari Renewables India Pte. Ltd. in connection with acquisition of 1.6 GW renewable energy portfolio of Brookfield Asset Management in India

Cyril Amarchand Mangaldas (CAM) Cyril Amarchand Mangaldas advised Gentari Renewables India Pte. Ltd.

Case Briefs High Courts

Attempt to commit unnatural sex with minor boy: Kerala High Court reduces convict’s sentence to imprisonment for a day

“Considering the age of the convict at the time of the commission of the offence and the nature of the offence made out from the materials on record, a lenient view can be taken. The interest of justice can be met by adequately compensating the victim.”