Delhi HC streamlines procedures for handling contempt cases
Proceedings of contempt can only be initiated within 1 year of the act of contempt.
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‘Accused cannot be made to suffer due to police official’s error’; Punjab and Haryana HC upholds Trial Court’s order recalling denial of anticipatory bail
“Although the general rule is that a Criminal Court lacks jurisdiction to recall its own orders, it cannot be ignored that the dismissal of the anticipatory bail application of the accused persons occurred in circumstances that warranted reconsideration.”
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‘Retention of balance after assessing officer reduced the demand amounts to unjust enrichment’; Jharkhand HC orders refund of pre-deposit amount submitted during appeal proceedings
The Court stated that it failed to understand how the respondents could have retained the amounts deposited by the petitioner at the time of preferring the appeal and seeking stay of demand, after the appeal is decided, and matter is remitted back, and fresh assessment order is passed.
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‘S. 106 exists to resolve situations where prosecution can’t lead direct evidence’; SC elaborates key principles of Section 106 Evidence Act
The Court found that circumstances in the instant case constituted more than a prima facie case to enable the prosecution to invoke Section 106 of the Evidence Act and shift the burden on the accused husband to explain what had happened on the day & date his wife died.
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Delhi High Court grants ad-interim injunction against unauthorised use of Baazi Games’ trade mark ‘BAAZI’
The Court held that Moonshine had demonstrated a prima facie case for a grant of injunction, the refusal of which would cause an irreparable loss to it.
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‘Evidence Act does not prescribe any minimum age for a witness’; SC elucidates principles on appreciation of testimony of a child witness
In the instant case a husband was charged for the murder of his wife who died in mysterious circumstances by the Trial Court; however, MP High Court acquitted the husband as it found the child witness to be tutored.
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S. 197 CrPC | Excess use of power by Customs officers to ‘extract truth’ is an act done in discharge of official duty: Rajasthan High Court
“Sanction of the Government, to prosecute a public officer, for any act related to the discharge of official duty, is imperative to protect the public officer from facing harassive, retaliatory, revengeful, and frivolous proceedings.”
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Dubious conduct & suspicious circumstances of death; SC restores conviction of husband charged with wife’s murder 22 yrs ago
The Court found that circumstances in the case constitute more than a prima facie case to enable the prosecution to invoke Section 106 of the Evidence Act and shift the burden on the accused husband to explain what had happened on the day & date his wife died.
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1984 Anti-Sikh Riots | Rouse Avenue Court awards Life Sentence to Former MP Sajjan Kumar in murder case
On 12-02-2025, the Court found Sajjan Kumar guilty of inter alia murder, rioting, voluntarily causing hurt, attempt to commit culpable homicide, dacoity, arson, and mischief.
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AGI R. Venkatramani calls for a strong Indo-Saudi Arbitration Protocol at Riyadh International Disputes Week 2025
He proposed a two-stage process for establishing an Indo-Saudi Arbitration framework with first stage being mutual agreement, and second stage of inter country enforcement protocol which can be given the status of a treaty.
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‘Ought to have complied with Section 115 of Mental Healthcare Act’; Kerala HC sets aside conviction of a mother who killed her infant son and then attempted suicide
On literal interpretation of Section 115(1) of Mental Healthcare Act, 2017, it can be stated that any person who attempts to commit suicide shall be presumed, unless proved otherwise, to have severe stress and cannot be tried and punished for any offences under Penal Code, 1860.
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Mere change in tax rate for future AYs, no ground to reopen assessment without fulfilling jurisdictional parameters under S. 148 of Income Tax Act: Bombay HC
The jurisdictional parameter about failure to disclose fully and truly all material facts necessary for assessment are missing and without compliance with the said parameters, the respondents have no jurisdiction to proceed with the reopening of the assessment.
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‘Justice not a privilege for well-informed/well-represented’; Rajasthan High Court quashes 23-yr-old tree felling criminal case ‘in rem’
“The possibility that some accused persons have not appeared due to their socio-economic vulnerabilities must be taken into account, and their absence should not be construed as a waiver of their right to seek justice.”
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Nirma University | 13th edition of National Students Conference of International Humanitarian Law and Refugee Law
The centre is organizing the XIII edition of flagship event- The National Students Conference on the subject matter of International Humanitarian Law
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SC acquits man accused of kidnapping & killing 16-year-old alleged girlfriend after 21 years of legal battle
“When one of the three circumstances was disbelieved and discarded by the High Court, then the chain of circumstantial evidence could not have been held to be complete and proved and on that basis to hold the accused guilty of the offence.”
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Law Minister of India unveils Fox & Mandal (Estd. 1896) Coffee Table Book and the Commemorative Special Cover at an international launch in Riyadh
‘Adaptability; a coffee table book that chronicles the 125+ years journey of Fox & Mandal an iconic law firm of India, serves as a historical and legal narrative, capturing the role it has played in shaping the legal landscape of India.
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Supreme Court Collegium recommends appointment of Judges for the High Courts of Bombay, Patna and Madras
The Collegium also recommended the extension of term of Justice Manjusha Ajay Deshpande, as Additional Judge of the High Court of Bombay.
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RBI notifies directions relating to Forward Contracts in Government Securities
In case of violation, RBI can disallow the violator from dealing in bond forwards for a period of 1 month at a time.
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General Counsels’ Association of India gives major recommendations for Draft Advocates (Amendment) Bill, 2025
The suggestions encompassed key areas such as definition of legal practitioner, legal privilege, right to practice and code of conduct for legal practitioners.
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