HIGH COURT WEEKLY ROUNDUP 2025 [24th to 30th November] | Amit Baghel’s Hate Speech; Hermes’ Birkin Bag; Gold Flake Trade Mark; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Companies (Specification of Definition Details) Amendment Rules, 2025: Expansion of Threshold Limit for Small Companies
MCA redefined small companies by raising the paid-up capital limit to ₹10 crores and the turnover limit to ₹100 crores, expanding coverage and easing compliance.
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Invitation for Seminar | NUJS Centre for Sports Law & Policy (CSLP) | Career in Sports Law | Webinar Series
NUJS Centre for Sports Law & Policy is hosting a webinar on careers in sports law, featuring Prof. (Dr.) Subhrajit Chanda on academia, policy, and commercial sports practice.
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‘Ombudsman not a toothless division’; Delhi High Court directs RBI to strengthen grievance system of banks
“Increased use of various instruments for undertaking monetary transactions, such as — credit cards, debit cards and digital payment platforms also raises the possibility of misuse and resultant frauds.”
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Supreme Court November 2025 | 53rd CJI Takes Charge; Procedural Shifts; Key Rulings on Presidential Reference on Governor/President’s powers; Seniority in HJS; and more
Stay informed with the latest Supreme Court judgments from November 2025, covering critical topics such as Presidential Reference; Corbett Tiger Reserve case; Communication of grounds of arrest; Definition of Aravali Range and Tribunal Reforms Act.
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Circumstantial evidence sufficient to prove ‘untoward incident’ under Railways Act: Bombay HC grants compensation to deceased’s parents
“The Railways Act is a beneficial legislation, and even in criminal matters, circumstantial evidence is taken into consideration for deciding whether the offence was committed or not.”
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Family Court not helpless or powerless to ensure execution of its warrant, provided correct address is supplied: Calcutta High Court
The Division Bench refused to interfere with the single judge’s order.
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Call for Papers | International Conference on Human Rights 2.0: Contemporary Challenges in Digital Regime | Hybrid Mode | 30 January 2026 | TNDALU
The Tamil Nadu Dr. Ambedkar Law University announces its International Conference on “Human Rights 2.0: Contemporary Challenges in the Digital Regime,” inviting papers on emerging human rights issues shaped by AI, surveillance, digital labour, and global tech governance.
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SEBI Introduces Informal Guidance Scheme: What Listed Companies and Intermediaries Need to Know
SEBI has notified the Informal Guidance Scheme, 2025, a framework designed to help market participants interpret SEBI laws and ensure compliance for the orderly regulation of the securities market.
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‘Tribunal’s order is not advisory or optional’: Rajasthan High Court calls out State for not complying with Industrial Tribunal’s order
“Their failure to implement the order coupled with their attempt to raise a belated, untenable, and legally unsound plea before this Court without first invoking any statutory remedy exhibits a contumacious disregard for the rule of law.”
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SAM advises AION Investments (a special purpose vehicle of a fund managed by affiliates of Apollo Global Management, Inc.) on its sale of shares of Planetcast Media Services
The firm provided comprehensive transactional, structuring, and diligence support, marking AION’s full exit from Planetcast and its subsidiaries.
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Legislation Roundup November 2025: Labour Codes; DPDP Rules; BCI Issues Rules on Foreign Nationals; and more
Discover the latest legislative updates from November 2025, including all updates on new 4 Labour Codes, Foreign Legislations, State Legislations, Rules, Notifications; and more.
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Landmark Judgments on Prevention of Money-Laundering Act by the Supreme Court and High Courts in 2024 (Part – I of III)
by Siddharth R. Gupta* and Tanuja Rajpoot**
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No DCGI approval required for import of body massagers or sex toys used for General Wellness: Delhi High Court
“Massagers …do not require any approval under the Medical Device Rules, 2017 as they are not being used for therapeutic or alleviation of disease.”
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Teachers’ transfers cannot be politicised; Orissa High Court quashes Government directive allowing MPs/MLAs to influence posting decisions
“Political interference or affinity in the campus is not desirable in general and in the matters of transfer of teachers, in particular.”
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Read why Bombay HC held Investigating Agency cannot debit freeze bank accounts involved in cyber fraud under S. 106 BNSS
“The banks or other intermediaries are empowered only to place the disputed amount under lien and are not authorized to impose a debit freeze on accounts unless there is a specific order to that effect passed by a competent authority.”
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Call for Participation | 4th National Mediation Competition | CNLU Patna
CNLU Patna’s Chanakya Centre for ADR announces the 4th National Mediation Competition (NMC 4.0), offering hybrid rounds, expert-evaluated sessions, and immersive mediation training for law students across India.
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NHRC Service Rules 2025: Salaries, Allowances & Conditions of Service for 50 Posts
These Rules are in supersession of the NHRC (Group ‘A’ and Group ‘B’ Posts) Recruitment Rules, 1996 and NHRC (Salaries, Allowances and Conditions of Service of Officers and other Staff) Rules, 2020 and lays down the NHRC pay matrix 2025.
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