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Experts Corner Numen Law Offices

Tussle between Property Rights and Common Good: Supreme Court Clarifies

by C. George Thomas* and Ansh Mittal**

International Financial Services Centres Authority

Legislation Updates Rules & Regulations

IFSCA notifies IFSCA (Bullion Market) Regulations, 2025 repealing 2020 regulations

Grant in-principal approval will be valid for 1 year which can extend up to maximum 6 more months.

Law School News Others

5th AZB-GLC National ADR Triathlon 2025

Government Law College, Mumbai (“GLC”), established in 1855, is the oldest Law College in Asia, dating even prior to the University of Mumbai

Case Briefs High Courts

Member of ‘Teli’ caste falls within purview of OBC category, regardless of religion: Rajasthan High Court

“Teli is a caste traditionally occupied in the pressing of oil in India, Nepal and Pakistan, and members of this caste may be either Hindu or Muslim, and Muslim-Teli are also called as Roshandaar or Teli Malik.”

Law School News Others

Call for Newsletter Articles | NUJS Center for Sports Law and Policy

The NUJS Center for Sports Law and Policy (CSLP) is delighted to open applications for submissions for the Fourth edition of its Newsletter.

Legislation Updates Rules & Regulations

SEBI revises various Regulations introducing compliance with Investor Charter

This amendment revises 17 SEBI Regulations.

Case Briefs Supreme Court

Compassionate appointment to be considered in “hand-to-mouth” cases where family struggles to pay basic expenses, if other conditions are satisfied: SC

“Judicial decisions abound that in deciding a claim for appointment on compassionate grounds, the financial situation of the deceased employee’s family must be assessed. In a situation otherwise, the purpose of the scheme may be undermined; without this evaluation, any dependent of an employee who dies while in service might claim a right to employment as if it is heritable.”

Cases Reported SCC Weekly

2025 SCC Vol. 2 Part 1

Arbitration and Conciliation Act, 1996 — Ss. 11, 8 and 11 — Parties to arbitration proceedings — Arbitration agreement/clause

Case Briefs High Courts

Migration ‘from Haryana to Rajasthan’ after Marriage does not affect migrant woman’s EWS eligibility: Rajasthan High Court

“The status of the petitioner of belonging to Economically Weaker Section (‘EWS’) category is not in dispute herein.”

Op Eds OP. ED.

Impleading Parties in Arbitration: Unresolved Dilemmas

by Simarpreet Kaur Matharoo*

Law School News Live Blogging

Live Updates | 14th Checkmate National Moot Court Competition, 2025 | Army Institute of Law, Mohali

Welcome to the live blog of the 14th Checkmate National Moot Court Competition 2025! We are thrilled to bring you the latest

High Court Round Up Legal RoundUp

HIGH COURT FEBRUARY 2025 WEEKLY ROUNDUP | Stories on Marital Rape; Peter England’s Trade mark; Maggie; MP Abdul Rashid’s parole; and more

A quick legal roundup to cover important stories from all High Courts this week.

Cases Reported Never Reported Judgments

NRJ Series | When SC determined the ownership of trees with spontaneous growth on the land owned by Government [(1954) 2 SCC 779]

This report covers the Supreme Court’s Never Reported Judgment on ownership, dating back to the year 1954.

Case Briefs High Courts

‘Emotional affection without physical relations does not constitute Adultery’; MP High Court upholds interim maintenance order

The Court clarified that under Section 125(4) CrPC, maintenance can only be denied if the wife is living in adultery, which requires proof of a sexual relationship.

Legislation Updates Rules & Regulations

SEBI introduces the concept of AI vide its amendment in Securities Contracts Regulations relating to Stock Exchanges and Clearing Corporations

AI has to be used keeping in mind privacy, security and integrity of investors and stakeholders.

Case Briefs High Courts

‘Entirely based on false foundation’; Bombay HC dismisses condonation of delay application by National Highway Division in arbitration appeal

“It is now trite law that State agencies cannot hide behind the conventional excuse of bureaucratic delays and inefficiency in the State’s capacity, to condone delays.”

Experts Corner Lakshmikumaran & Sridharan

Union Budget 2025: Unlocking India’s Potential for Viksit Bharat through Atmanirbhar Bharat Abhiyaan

by Rachit Jain*, Shambhavi Mishra** and Ashwini Nag***

Law Firms News News

Cyril Amarchand Mangaldas advises Green Growth Equity Fund on its proposed exit from Ayana Renewable Power Private Limited

Cyril Amarchand Mangaldas advised Green Growth Equity Fund, a Category II Alternative Investment Fund

Call For Papers Law School News

Call for Papers | 1st NUALS-CPSLR-CSR Article Writing Competition [NUALS CSR ‘25]

NUALS Constitutional Studies Review was founded in 2019 under the aegis of the Centre for Parliamentary Studies and Law Reforms, NUALS

Case Briefs Supreme Court

Cryptic orders while granting bail in money laundering cases without considering Section 45 PMLA mandate can’t be vindicated: SC

“Consideration of two conditions mentioned in Section 45 is mandatory, and while considering the bail application, the said rigours of Section 45 have to be reckoned by the court to uphold the objectives of the PMLA.”