Live Reporting | 10th NLIU Trilegal Summit
Since its inception, the Centre for Business and Commercial Laws (CBCL) at the National Law Institute University (NLIU) has been recognised as
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Drug/psychotropic addiction is quasi-pandemic; Statutory rules to be followed strictly without deviation: Bombay HC
The National Police Mission, Bureau of Police Research and Development issued communication to Police of all states/Union Territories in respect of Model FIR in registration of cases in narcotics under Section 52 of the NDPS Act and associated documents. The communication was issued as in recent times, several NDPS cases resulted in ‘acquittal’ in the Courts due to procedural irregularities.
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SC Collegium recommends appointment of Justice Joymalya Bagchi as Supreme Court Judge
When appointed, Justice Joymalya will be in line to become Chief Justice of India after retirement of Justice KV Viswanathan.
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S. 306 IPC | SC acquits family of four accused of abetting man’s suicide by blackmailing him and trapping in love affair
“Even if the suicide note is taken as correct and genuine, there was no act of incitement on the part of the accused persons proximate to the date on which the deceased committed suicide.”
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SC Collegium recommends appointment of Justice Harish Tandon as Chief Justice of Orissa HC
A vacancy in the office of the Chief Justice of the High Court of Orissa arose consequent upon retirement of Justice Chakradhari Sharan Singh.
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Juvenile tried as an adult cannot face joint trial with adult accused under JJ Act: Delhi High Court
The statutory mandate under Section 23 of the JJ Act must be strictly adhered to, ensuring that children in conflict with law are not subjected to joint proceedings with adults, regardless of whether they are being tried under the procedure applicable to adults.
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Delhi High Court upholds acquittal in Seemapuri robbery and kidnapping case citing lack of evidence
In criminal jurisprudence, the standard of proof required to sustain a conviction is proof beyond a reasonable doubt, which is significantly higher than the preponderance of probabilities applicable in civil cases.
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“Adoption of digital platforms no longer optional”: CJ T.S. Sivagnanam at inaugural of Public Information System and distribution of EBC Reader at Calcutta HC
On 05-03-2025, the Calcutta High Court conducted a ceremony for the distribution of the EBC Reader Platinum Edition to the Judicial Officers and the inauguration of the Public Information System within the High Court complex.
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1st Presidency School of Law Arbitration competition 2025
Presidency University, founded in 2015, is a part of the Presidency Group of Institutions
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‘Does not affect investigative prerogatives’; Delhi HC upholds order to preserve Call Detail Records, location data of CBI officials and independent witnesses
Since the Call Detail Records and location data have only been ordered to be preserved and not disclosed, there is no basis for the petitioner’s apprehension that this would provide an undue advantage to the defence. The direction simply ensures that potentially relevant evidence is not lost due to automatic deletion.
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FSL report must be obtained on priority, preferably within 60 days: Rajasthan High Court grants bail
“Whether the investigation under NDPS Act is to be completed within 60 days or 180 days is totally dependent upon FSL report.”
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Grounds of arrest must be served in writing simultaneously with arrest memo; Delhi High Court grants bail in abetment to suicide case
On perusal of the arrest memo shows that though there is column providing for ‘reasons of arrest’ against which it is stated “for the purpose of fair investigation” but neither there is column for ‘grounds of arrest’ in the arrest memo nor it is the case of the prosecution that the ‘grounds of arrest’ were separately served upon the present petitioner at the time of his arrest.”
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Madhya Pradesh High Court gives green flag for removal of BRTS Corridor in Indore
“Huge increase in volume of traffic and everyday traffic congestion in both sides of the BRTS Corridor persuaded the Expert Committee to conclude that BRTS Corridor has lost its utility in the present-day scenario.”
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‘Arbitration Bar of India stepping stone towards institutionalising arbitration’; AGI R. Venkataramani at IIAC colloquium on ‘International Arbitration: Indian Perspective’
The colloquium was graced by luminaries like Vice President of India Jagdeep Dhankar, Justice (Retd.) Hemant Gupta who currently serves as the Chairperson of IIAC, AGI Mr. R. Venkataramani, and Dr. Kamalinne Pinitpuvadol, Secretary-General of Asian-African Legal Consultative Organization (‘AALCO’).
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Delhi HC temporarily restrains Azure Hospitality from playing Phonographic Performance’s copyrighted songs without license in its restaurants/bars
The act of the defendants of playing the sound recordings in their restaurants/bars, for which the plaintiff holds the copyright would, on a prima facie view, amount to infringement of the plaintiff’s copyright in terms of Section 51 of the Copyright Act, 1957.
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Cyril Amarchand Mangaldas advises Adani Wilmar Limited on the acquisition of 100% stake in G.D. Foods Manufacturing (India) Private Limited
Cyril Amarchand Mangaldas advised and represented Adani Wilmar Limited (“AWL”)
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‘Conclusion must have reasons to stand on’: Supreme Court sets aside unreasoned BCI order dismissing revision petition on Advocates’ professional misconduct
Supreme Court reiterated that that an order of affirmation may not require elaborate reasons as required in the case of an order of reversal, but it does not mean that such order of affirmation need not contain any reason at all.
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‘Cannot direct legislature to unbury or re-legislate’; Bombay HC rejects plea to revive Maharashtra Casinos (Control and Tax) Act, 1976
The Maharashtra Casinos (Control and Tax) Act, 1976 Act is “still born” and thus, when the 1976 Act itself is a dead letter, no legal rights can accrue to the petitioner to maintain the present petition.
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