2025 | Page 201 of 239

Bombay HC permits Adani Cementation Ltd. to cut 158 mangroves trees for jetty construction to transport cement

Ensure that any activity though aimed at as a commercial activity, does not deplete the available natural resources and even if it does so, in any minimized way, its loss shall be compensated.

Case Briefs High Courts

‘Qualifying service lost significance due to dismissal’; Punjab and Haryana HC rejects pension plea of police officer dismissed from service in 1999

“If pension was extended on the basis of length of service, the order of dismissal or removal from service would become meaningless.”

Legislation Updates Rules & Regulations

Government notifies Scheme to protect the witnesses and their family

Interim Protection will be granted on the basis of Threat Analysis Report.

Op Eds OP. ED.

Defining the Role of Civil Courts in Religious Disputes

by Sonakshi Vijay Rajan*

Case Briefs High Courts

Man in live-in relationship with his married sister has no right to file Habeas Corpus petition: Rajasthan High Court

“There is no fundamental right of a person to have a live-in relationship with a woman legally married to another man and, more particularly, when the woman appears to be his own sister.”

Cases Reported SCC Weekly

2025 SCC Vol. 2 Part 3

Arbitration and Conciliation Act, 1996 — Ss. 7, 34 and 37 — Arbitration agreement — Bindingness of, on non-signatory — Group of Companies Doctrine

Case Briefs Supreme Court

Supreme Court grants interim bail to MLA Abbas Ansari in UP Gangsters Act case

Earlier, the Court had permitted him to attend a ‘Fatiha’ ceremony of his father Mukhtar Ansari, who died on 28-03-2024.

Case Briefs High Courts

‘Don’t disturb communal harmony’; Rajasthan High Court quashes notification creating new revenue village named after local deity “Gogaji”

“The purpose and intention to incorporate Clause 4 in Circular dated 20-08-2009 is that “no particular person, caste, sub-caste or religion should be given undue advantage disturbing the communal harmony in the society.”

Experts Corner Siddharth R Gupta

Summary of Landmark Constitution Bench Judgments of 2024 (Part III of III)

by Siddharth R. Gupta* and Khushi Dwivedi**

Case Briefs High Courts

“FIR against Arnab Goswami a tool for intimidating & silencing independent journalism”; Rajasthan High Court allows stay application

“The selective initiation of criminal proceedings against the Petitioner while similar reports were aired by various media houses raises a serious question about the impartiality of the investigation and its underlying motive.”

Case Briefs High Courts

Amit Malviya defamation case | No early hearing of RSS Member’s plea for quashing proceedings; Malviya undertakes to seek adjournment of Trial: Delhi HC

Amit Malviya had filed a criminal defamation complaint before the Patiala House Court against Santanu Sinha, a Rashtriya Swayamsevak Sangh (‘RSS’) member, regarding Facebook posts made by him.

Case Briefs High Courts

“Time is a valuable Resource’; MP High Court directs for policy review in PIL against ‘displaying long advertisements in movie theatres’

The Court acknowledged the concerns raised by the petitioner, however, asserted that the “issue at present is not ripe for adjudication before this Court.”

Case Briefs High Courts

Madras HC directs Varadharaja Perumal temple authorities to appoint trustees promptly; Warns against playing non-devotional songs inside temple

The Varadharaja Perumal Temple, is a Hindu temple dedicated to God Vishnu and Goddess Lakshmi. It is located in Tirumalairayanpattinam, Puducherry.

Case Briefs High Courts

Adoption by step-parent cannot be permitted without biological parent’s consent: Kerala High Court

A biological father has the inherent right to custody of his child, a right that continues until the child reaches the age of majority or until the order is modified or revoked by a competent court, and the substantive and intrinsic statutory right of a biological father to retain custody of his child cannot be waived or relaxed by the CARA under Regulation 63.

Law School News Others

SLS, Hyderabad | Censitio 1.0 [March 20th, 2025]

Call for Article Submission | Centre for Real Estate and Taxation Laws, Symbiosis Law School, Hyderabad | Submission deadline: March 20th, 2025

Live Blogging

Live Reporting | 10th NLIU Trilegal Summit

Since its inception, the National Law Institute University’s Centre for Business and Commercial Laws(CBCL), has been recognised as a “Centre of Excellence”.

Law School News Moot Court Announcements

NLU Assam | 4th Edition of Vox Anatolis Moot Court Competition, 2025 [25th-27th April]

Warm greetings from the Moot Court Committee of National Law University and Judicial Academy, Assam

Case Briefs High Courts

Letters Patent Appeal will not lie against judgment passed by Single Judge in appellate jurisdiction or against order by Court subject to superintendence of this Court: Delhi HC

The jurisdiction available to this Court under Article 227 of the Constitution is primarily in the nature of superintendence and accordingly the Letters Patent Appeal will not lie in the instant matter.

Law School News Others

2nd Edition SGTU-RANKA International Trial Advocacy Competition, 2025

SGT University is nationally renowned for its leadership in Medical and Health Sciences. It established the Faculty of Law in 2014

Legislation Updates Rules & Regulations

Photographs and Videography of seized property can be used as evidence vide Delhi BNSS (Identification of Case Property) Rules, 2025

These rules promote transparency in handling of case properties by maintaining detailed records.