2025
Delhi High Court: Appointment of SEBI Adjudicating Officer is administrative; Does not require a prior, reasoned recorded opinion
“Formation of opinion under Rule 3 of Securities and Exchange Board of India Adjudication Rules need not be expressly recorded at pre-notice stage.”
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Challenging ban on Airbnb by Cooperative Housing Society? Bombay HC says: Writ Not Maintainable; Go to Cooperative Court
“The sole respondent in this proceeding is a cooperative housing society, which is a private entity, and hence the writ petition under Article 226 of the Constitution would not be maintainable.”
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Supreme Court stays Delhi HC’s order suspending Kuldeep Sengar’s sentence in Unnao Rape Case
In its order dated 23-12-2024, Delhi High Court had expressed satisfaction that offence under Section 5(c) of the POCSO Act was not made out against Kuldeep Sengar on account of him not falling within the definition of a “public servant” and therefore suspended his sentence during the pendency of the Appeal.
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NHRC takes cognizance of 50 students being forced to walk 14 kms through forest daily in Pachedoddi Village, Karnataka
The NHRC directed State Authorities to investigate the claims and file an Action Taken Report within two weeks.
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Supreme Court stays Aravalli order; directs constitution of High-Powered Committee to clarify definition of Aravalli Hills and Ranges and its ecological impact
Strong concerns are raised about misinterpretation and improper implementation of the newly adopted definition of the Aravalli Hills and Ranges. Their dissent arises from perceived ambiguity in the directives, creating a pressing need for further clarification to avoid regulatory gaps that could undermine the ecological integrity of the Aravalli region.
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Defamation battle between Brother and Sister: Bombay High Court urges siblings to “learn to give up than to give into litigation”
“Sibling bond is for moral support which makes this relationship very special. However, nowadays, sadly, siblings don’t stand together but against each other in court of law.”
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‘Arbitrary and Discriminatory’: Bombay HC quashes Maharashtra Pollution Control Board circular restricting hazardous waste operations
“The Maharashtra Pollution Control Board has no jurisdiction to curtail the business activities of the company by restricting the area of its operation.”
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HIGH COURT WEEKLY ROUNDUP 2025 [22-28 Dec] | Punjab Kings Ownership Dispute; “Protection to 13 live-in couples; Illegal tiger poaching in Revti Forest; Codeine Cough Syrup Case; and more
A quick legal roundup to cover important stories from all High Courts this week.
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“Income from YouTube not quantified”: Allahabad HC allows YouTuber wife’s maintenance claim
The Court stated that unless the total income of both parties, such as ITR, pay slips, or any other document supporting the claims regarding their income, was placed on record, only then could a correct assessment be made and an appropriate order could be passed for maintenance.
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Government Simplifies Coal Mine Opening Process with Colliery Control (Amendment) Rules, 2025
Government has notified Colliery Control (Amendment) Rules, 2025 to simplify approval process for opening coal mines.
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Bombay High Court orders immediate takedown of AI-generated deepfake content infringing Shilpa Shetty Kudra’s privacy and dignity
“A person’s much less a woman’s dignity cannot be publicly maligned or defamed that too without consent which is the sine qua non for such publications.”
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Madras HC urges Union to step up awareness on child internet safety; Suggests exploring Australia-style law restricting online access for under-16s
“Ultimately, it is the individual choice and right to access such obnoxious material or to avoid it and as far as children are concerned, the vulnerability is high, so the parents’ responsibility is higher.”
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Treatment of Intangible Rights over Natural Resources in a CIRP: A Tussle between Exclusive Privilege and Resolution under the IBC
by Raunak Dhillon*, Aishwarya Gupta** and Anchit Jasuja***
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“How can a tenant claim a shop for life?”: Madhya Pradesh HC upholds 90-year-old shopkeeper’s eviction for expansion of landlord’s son’s shop
The Court stated that the appellant was 90 years old, and it was difficult to accept that he would be effectively running his business. It was fairly conceded by him that he had children, and he did not file any document to show that he was purchasing any goods from anybody to sell them at his shop.
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Remand after reversal of Rejection of Plaint creates entitlement to refund of Court fees: Delhi High Court
“Order XLI Rule 23 of the CPC envisages remand in a situation in which the suit was decreed by the Court of first instance on a preliminary point and the decree is reversed in appeal by the appellate court.”
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2025 SCC Vol. 10 Part 3
2025 SCC Vol. 10 Part 3: Explore the latest Supreme Court Cases on Arbitration, Constitution, Intellectual Property, Guardians and Wards, Criminal Procedure, and more.
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Magistrate’s order directing police to register FIR and investigate not open to revision at instance of proposed accused: Allahabad High Court
The person against whom the FIR was to be registered, as directed by the Magistrate, had approached the Court to revise the said order by setting it aside.
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