2025 | Page 207 of 239

Understanding Trade Union Activities from the Lens of Competition Law

by Khushi Saraf* and Vaibhav Tibrewal**

Lakshmikumaran and Sridharan Attorneys advises LÄPPLE Group on the Sale and Transfer of its Rotary Table Unit Business in India

Lakshmikumaran and Sridharan Attorneys (L&S) advised and acted for Fibro India Precision Products Private Limited (Fibro India)

Case Briefs High Courts

‘Cannot claim defence of illiteracy to perform illegal acts’; Bombay HC rejects Rs 5 crores compensation plea of a man whose illegally constructed house was demolished

“We have seen the rise in slums and illegal constructions in the State of Maharashtra over a period of time and no action has been taken to raze them. It is this inaction by the state authorities that fuels the desires of the persons like petitioners.”

Case Briefs High Courts

Gujarat HC allows two law graduates from allegedly unrecognized institute to participate in Civil Judge recruitment process

The petitioners had completed their LL.B., but disputes had arisen as to the recognition of their college as a recognized institute.

New releases News

‘Need for regional working groups to transact thoughts & concerns’: AGI R. Venkataramani on bridging gap between Middle East & South Asia at RIDW 2025

Fox & Mandal (Estd. 1896) hosted the session on “Arbitration in the MEASA Region: Roadmap to 2030” on 25th February during Riyadh Arbitration Week

Interviews

Making Law Accessible: Gaurav Kumar talks about Landmark SC Enrolment Fees Case

Interviewed by Khushi Kalyani Gautam

Case Briefs High Courts

RVNL is liable to be taxed at concessional rate of 12% GST, and not 18% for railway work contracts: Madras HC

After applying the definition of Railway as defined under the Railways Act, 1989, to the contract between the petitioner and RVNL, it would constitute that the work specified under the contract is the original work pertaining to railway for the purpose of the subject notification and thus, covered under Serial No. 3(v)(a) of the notification dated 28-06-2017 issued by Central Government.

Case Briefs District Court

‘Material contradictions and improvements in victim’s statements’; Delhi Court acquits three accused persons of charges of gang rape

There is no explanation on record as to why the victim did not depose in her examination-in-chief about commission of rape by the accused persons, which is the most important fact and there is no explanation as to how she forgot to mention such a material fact during her examination-in-chief.

Legislation Updates Notifications

Tripura HC adopts Vulnerable Witness Deposition Centres Scheme to support vulnerable witnesses throughout the judicial process

These guidelines will be applicable to every court and J.J. Board of Tripura.

Op Eds OP. ED.

Powers of Arbitral Tribunal to add or delete a “Party” under S. 16: An Analysis

by Asangha Rai*

Law School News Others

7th NUJS Mediation Competition [28th Feb – 2nd Mar 2025]

Greetings from the Alternative Dispute Resolution Society at the National University of Juridical Sciences, Kolkata!

Law School News Others

ILS Pune | Colloquium 8.0 Navigating Market Manipulation in the Digital Age

ILS Centre for Commercial Laws is elated to announce the return of its marquee event, Colloquium 8.0

Experts Corner Khaitan & Co

Share Purchase Agreements under the Spotlight: A Karnataka High Court Decision and its Implications

by Sameer Sah*

Case Briefs High Courts

Punjab and Haryana HC grants ex-gratia allowance to cadet who developed a disability due to strenuous military training in 1999

“There are no cogent reasons or circumstances that have been established by the authorities to the satisfaction of the judicial conscience of the Court, that the disability suffered by the cadet was neither attributable nor was aggravated on account of military service.”

Case Briefs High Courts

MP High Court lays down SoPs for termination of pregnancy up to & exceeding 24 weeks in sexual assault cases

The Court stated that failure to comply with Court’s guidelines will amount to contempt of court, and strict contempt proceedings will be initiated against the erring officers under the Contempt of Courts Act, 1971.

Op Eds OP. ED.

Dark Patterns Outlawed: Online Platforms to Watch Out

by Neha*

Case Briefs High Courts

‘Right to be forgotten’ for juvenile by destroying record of juvenile delinquency is an absolute right: Rajasthan High Court

“For the welfare of a child, the burden of past mistakes must be lifted, offering him a fresh start to thrive, free from the weight of stigma.”

Case Briefs Supreme Court

Read why SC quashed Bihar Legislative Council’s decision to expel RJD’s MLC Sunil Kumar Singh for unparliamentary conduct and remarks against CM

“There is no absolute bar on the Constitutional Courts to examine the proportionality of the punishment imposed on a Member while reviewing the validity of the action taken by the House.”

New releases News

Law Minister Arjun Ram Meghwal highlights Indo-Saudi Legal Synergy at Riyadh International Disputes Week 2025

“Let us collectively translate this wisdom into action and showcase the best legal template to the 21st-century world.”

Case Briefs High Courts

‘Discontinuation of contract, without reasons, is arbitrary’; Bombay HC quashes MMRDA’s order terminating Consultancy contract for Mumbai Metro Lines

Clause 2.8.1(f) of the General Conditions of Contract, which enables MMRDA to terminate the contract without assigning any reasons, cannot be read to mean that MMRDA has a licence to act unfairly, or arbitrarily.