2025 | Page 217 of 239

SC directs State of Haryana to issue guidelines to ensure that accused persons aren’t handcuffed and chained to hospital beds

Once a person is arrested, his right to liberty under Article 21 is curtailed. When such an important fundamental right is curtailed, it is necessary that the person concerned must understand on what grounds he has been arrested.

Case Briefs High Courts

Punjab and Haryana HC orders flat allotment to slum dweller who was arbitrarily disqualified from Chandigarh Small Flats Scheme

The petitioner’s exclusion from the definition of ‘recognised resident’ appeared to be done through an ill-informed order with reasons not based on any cogent evidence.

Op Eds OP. ED.

A Critique of the Amal Satpathi Judgment: Supreme, but not Infallible

by Shubham Priyadarshi*

Hot Off The Press News

SC directs Chief Secretaries of Delhi, AP and J&K to explain non-compliance of directions against misleading medical ads

The Court was hearing a writ petition filed by IMA seeking regulation of medical advertisements by Patanjali Ayurved Ltd.

Law Firms News News

Cyril Amarchand Mangaldas advises ITC Limited on the acquisition of 100% stake in Meat and Spice Private Limited and Ample Food Private Limited

Cyril Amarchand Mangaldas (“CAM”) advised ITC on the acquisition of 100% stake in Meat and Spice Private Limited

Case Briefs High Courts

P&H HC directs appointment of Civil Judge candidate who failed after being deprived of 2.5 marks despite writing correct answer

The petitioner answered the question correctly but was not awarded marks, even though other candidates were awarded marks for the same answer.

DSK Legal Experts Corner

Medical Device Failures in India — Determining the Liability

by Mahip Singh*, Samir Malik** and Maitri Singh***

Case Briefs High Courts

Delhi High Court analyses the precise definition of the word “forthwith” in Section 50 CrPC; Sets aside arrest due to non-compliance

Sufficient time must be given to an arrestee after the grounds of arrest have been served upon him in writing, to enable the arrestee to engage and confer with legal counsel, the test being that the arrestee must have meaningful opportunity to resist his remand to police custody or judicial custody.

Know thy Judge

Know Thy Judge | Justice Surya Kant: Journey from bustling town of Hisar to the Supreme Court of India

Justice Surya Kant embarked on a remarkable journey that saw him rise from humble beginnings to being the Judge of the Punjab and Haryana High Court, Chief Justice of Himachal Pradesh High Court and ultimately the Judge of the Supreme Court of India.

Case Briefs High Courts

Delhi High Court declares PETER ENGLAND as well-known trade mark

Considering the widespread promotional and advertisement activities undertaken by the plaintiff, it is apparent that the trade mark ‘PETER ENGLAND’ has become the single source identifier of the plaintiff and its goods and services.

Law School News Others

2nd NLIU Agreement Drafting and Presentation Competition, 2025

NLIU Agreement Drafting and Presentation Competition is an initiative of the NLIU Law Review

Conference/Seminars/Lectures Law School News

School of Law, CHRIST | 1st School of Law International Virtual Conference on Air and Space Law

School of Law, CHRIST (Deemed to be University) (SLCU) was founded by Carmelites of Mary Immaculate

Case Briefs High Courts

Magistrate must hear Police Officer and pass reasoned order before ordering investigation under S. 175(3) of BNSS : Orissa HC reiterates

“If the allegations made in the complaint are simple, where the Court can straight away proceed to conduct the trial, the Magistrate is expected to record evidence and proceed further in the matter, instead of passing the buck to the police under Section 156(3) of the CrPC.”

Law School News Others

XIV ILNU Anti-Trust Moot & Conference, 2025

XIV Edition of ILNU Anti-Trust Moot & Conference, 2025 will be hosted and organised by ILNU

Cases Reported SCC Weekly

2025 SCC Vol. 1 Part 5

Advocates Act, 1961 — S. 24(1)(f) — Enrolment Fees: Charging of enrolment fees in excess of statutory stipulation under Advocates Act, 1961

Op Eds OP. ED.

Supreme Court’s Ruling in China Development Bank Creates Further Confusion on Third-Party Securities

by Prachi Johri* and Rishi Thakur**

High Court Round Up Legal RoundUp

HIGH COURT FEBRUARY 2025 WEEKLY ROUNDUP | Stories on Delhi Riots; Bar Association Elections; Fake Anti-Cancer Drug; NOVARTIS Trade Mark; and more

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

Know thy Judge

Know Thy Judge| Supreme Court of India: Justice Dipankar Datta

Justice Dipankar Datta served as a Judge in the Calcutta High Court, and as Chief Justice of Bombay High Court, prior to being sworn in as Supreme Court Judge on 12-12-2022.

Cases Reported Never Reported Judgments

NRJ Series| Proposal with several parts must be accepted/rejected in its entirety; acceptance of one part will at best be counter-offer and not a contract [(1954) 2 SCC 728]

This report covers the Supreme Court’s Never Reported Judgment on what constitutes as a contract, dating back to the year 1954.

Law Firms News News

Apollo Global Management wins Khaitan & Co Investors’ Cricket Cup 2025

23 private equity teams battle it out in the 5th edition of the cricket tournament