3rd National Tamil Trial Advocacy Competition 2025
Welcome to the Land of Cholas, Tiruchirappalli! In a significant move to bridge theory with practice, the Trial Advocacy Committee of TNNLU,
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Non-payment of salary to employee amounts to Begar under Article 23 & is impermissible: Rajasthan High Court
“The sweep of the right to life conferred by Article 21 of Constitution of India is wide and far reaching. An important facet of that right is right to livelihood, because no person can live without the means of living, i.e., the means of the livelihood.”
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‘Media persons particularly individuals in key positions must exercise utmost caution before publishing any statements, news’; SC reiterates
“Given its vast reach, a single article or report can resonate with millions, shaping their beliefs and judgments, and it has the capability to cause severe damage to the reputation of those concerned, with consequences that may be far-reaching and enduring”.
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IFSCA (Fund Management) Regulations, 2025
Certificate of registration will be valid for a period unless it is suspended by IFSCA or surrendered by FME.
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‘Migrated Gas’ extraction by Reliance Industries violated Public Trust Doctrine; Delhi High Court sets aside arbitral award
RIL has extracted the ‘Migrated Gas’, however, the said extraction/ exploration of the ‘Migrated Gas’ without any ‘explicit and express permission’ cannot be said to have been in ‘most efficient manner for betterment of the Union’, which did not belong to it and which did not entitle them to reaping any profits therefrom.
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S. 192 MV Act | Meghalaya HC quashes FIR and chargesheet against former DGP for alleged misuse of official vehicle registration number
“The chargesheet submitted without permission from the Magistrate concerned to investigate the offence, cannot be rendered valid in terms of provision of Section 155 (2) of the Code of Criminal Procedure, 1973 which lays down that no police officer shall investigate a non-cognizable case without the order of a Magistrate having power to try such case or commit the case for trial.”
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Cash-for-Job Scam | SC issues notice on former WB Education Minister Partha Chatterjee’s bail plea in CBI case
Recruitments to various posts of Primary School Teachers; Assistant School Teachers; Group C staff; and Group D staff, was questioned before the Calcutta High Court challenging the legitimacy of the procedures followed in the recruitments.
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‘Novel plea of non-receipt of signed award copy cannot be raised in appeal’; Gujarat HC rejects NHAI’s appeals against dismissal of S. 34 applications due to delay
“A novel plea has been taken for the first time without any substantial basis on the factual aspects about the non-delivery of the copy of the award by the Arbitrator to the NHAI, in the present appeal, which cannot be appreciated within the limited scope of Section 37.”
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DSNLU | National Colloquium on Redefining IP and Privacy in an Accelerating Digital Landscape
Damodaram Sanjivayya National Law University (DSNLU) was established by the Government of Andhra Pradesh in 2008
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No vicarious liability of Daughter for merely receiving money from father involved in fraud case; Rajasthan High Court quashes FIR
“There is no allegation of hatching criminal conspiracy by the petitioner-daughter with her father or any connivance with regard to giving inducement to the complainant and causing loss to him.”
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Rule of Law Annual Lecture: Hon’ble Justice Sanjay Kishan Kaul (Retd.) to talk on ‘The Challenge of Judicial Appointments in India’
Vidhi Tamil Nadu announced the inaugural Rule of Law Annual Lecture, featuring Hon’ble Justice Sanjay Kishan Kaul (Retd.)
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Punjab & Haryana HC quashes order denying parole to NDPS convict on mere assumption of reoffending during elections
As the poor person has been unnecessarily forced to approach this Court for seeking parole, the Court was inclined to impose exemplary costs on respondent 4 and 5, but the assurance is given that in future, parole matters shall be decided based on material available on record.
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Striking a Delicate Balance: Regulatory Dilemmas in Mediation
by Swarnendu Chatterjee* and Swastika Ganguly**
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Delhi High Court temporarily restrains use of ‘Masaba’ mark; grants interim protection to House of Masaba in a trade mark case
The plaintiff averred that given the widespread sale, promotional and advertising activities undertaken by the plaintiff, the registered trade marks has become the single source identifier of the plaintiff and its goods and services.
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JSA advises Bajaj Consumer Care Limited in its 100% acquisition of Vishal Personal Care Private Limited
JSA advised Bajaj Consumer Care Limited (BCCL), a public listed FMCG company within the Bajaj Group
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Supreme Court raises concerns with Senior Advocate designation process; Refers matter to CJI
The Bench was dealing with the issue of whether the law and the procedure laid down by the Court regarding the designation of Advocates as Senior Advocates under Section 16 of the Advocates Act, 1961 required reconsideration.
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‘Victim sensed a bad touch, so her instinct must be believed’; Bombay HC upholds former Army Officer’s sentence under POCSO Act
The victim’s testimony in sexual assault cases is vital and unless there are compelling reasons which necessitates looking for corroboration of her statement, the courts shall find no difficulty to act on the testimony of a victim of sexual assault alone to convict an accused where her testimony inspires confidence and is found to be reliable.
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Law should evolve to acknowledge and respect adolescent relationships, if they are consensual and free from coercion: Delhi HC upholds acquittal of POCSO accused
While the legal age of consent is important for protecting minors, the adolescents should be allowed to express their feelings and engage in relationships without fear of criminalization. The focus of the law should be on preventing exploitation and abuse rather than punishing love.
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NUJS, Kolkata | INVICTA 2025
West Bengal National University of Juridical Sciences (NUJS), Kolkata, is set to host the 17th edition of INVICTA
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7th TNNLU Antitrust National Moot Court Competition, 2025
Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu
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