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IMS Unison University | 5th IUU Mediation Competition, 2025

IMS Unison University (IUU), a constituent of the Unison Education Foundation, was established in 1996 as the Institute of Management Studies

Law School News Moot Court Announcements

Dr. P.A. Inamdar National Moot Court Competition on the Rights of Minority Educational Institutions, 2025

M.C.E. Society’s A.K.K. New Law Academy was established in 1994 and named after Hon’ble Late Adv. Mr. Abdul Kadir Khan

Case Briefs Supreme Court

Term ‘manufacture’ in S. 3 of Drugs and Cosmetics Act excludes dispensing and packing of drug in ordinary course of retail business: SC

‘Manufacture’ is an inclusive term and includes any process or part of a process for making, altering, ornamenting, finishing, packing, labelling, breaking up or otherwise treating or adopting any drug or cosmetic with a view to its sale or distribution.

Law School News Others

NUALS, Kochi | Mediation Competition, 2025 [March 15 and 16, 2025]

National University of Advanced Legal Studies (NUALS), Kochi is excited to share the details about the NUALS Mediation Competition

Case Briefs High Courts

MP High Court imposes cost of ₹50,000/- on State for harassment; directs Chief Secretary to caution DMs against politically influenced decisions

The Court held that lodging an FIR does not equate to conviction as per the requirements of the M.P. Rajya Suraksha Adhiniyam, 1990.

Case Briefs Supreme Court

‘Sexual intercourse by a man with his wife not rape’; SC quashes FIR against husband accused of abducting and raping wife

The victim-wife and the accused-husband married each other as per Sikh rites and ceremonies against the wishes of her family. The wife accused the husband of rape and also alleged that the marriage was solemnised forcibly by the accused.

Case Briefs High Courts

‘Fully aware of the familial relationship’; Delhi High Court declines to quash Section 376 FIR, finds prima facie case

There was no compelling material or evidence placed on record to establish that the continuation of criminal proceedings in the present case amounts to an abuse of the process of law

Op Eds OP. ED.

The Real “Deal”: Implementation of Resolution Plan under the Insolvency and Bankruptcy Code, 2016

by Shikhar Aggarwal*

Legal RoundUp Topic-wise Roundup

CRIMINAL LAW ROUNDUP: A quick recap of the top criminal cases from January 2025

Top criminal cases on quashing of proceedings, arrest, bail, acquittal, and more.

Case Briefs Tribunals/Commissions/Regulatory Bodies

SCDRC prohibits LDA, Experion Developers to make any constructions for Chica Loca by Sunny Leone in Experion Capital, Vibhuti Khand

SCDRC sternly took note of illegal constructions and illegal encroachments done by the opposite parties, thereby hindering the privacy and security of Allahabad High Court (Lucknow Bench) premises and residents of Experion Capital.

New releases News

‘A General counsel is now virtually a friend, philosopher and guide of the board of directors and company as a whole’: Dhanendra Kumar at GCAI Conference, 2025

The General Counsels Association of India (GCAI) conducted a conference on 31-01-2025 at the India International centre on the topic “Rethink- Redefine- Re-Evolve the Legal Profession in India”.

Case Briefs High Courts

‘Right of child precedes parents’ guilt’; Orissa HC restores custody of infant girl with biological parents accused of abandoning her and kidnapping male child from hospital

“The inalienable rights of the infant child supersede all the attending adverse circumstances alleged against the biological parents of the baby. Notwithstanding the pendency of the criminal proceeding, the petitioners were entitled to claim custody of the infant being biological parents under the ‘tender years doctrine’.”

Legislation Updates Rules & Regulations

Delhi Govt notifies rules for police officers to simplify procedure for investigation

General Diary Report will be maintained on Crime & Criminal Tracking Networks & Systems.

Case Briefs High Courts

‘‘Halba’ and ‘Halbi’ are different Scheduled Tribes’; Bombay HC directs Committee to issue validity certificate considering pre-constitutional documents

By the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976, the Schedule—IX is amended by deleting the original Entry at S.No.13 as ‘Halba or Halbi’ and inserting Entry at S.No.19 as ‘Halba, Halbi’ for the State of Maharashtra, pursuant to the States Reorganization Act, 1956.

Law School News Others

Call for Papers | NUALS Intellectual Property Law Review, 2025

The NUALS Intellectual Property Law Review invites contributions by way of a Call for Papers for the 6th Volume of the Journal.

Law School News Others

P.C. Markanda International Negotiation Competition, 2025 [14th and 15th February 2025]

We are delighted to announce the P.C. Markanda International Negotiation Competition, 2025

Law School News Others

TNNLU | 3rd National Tamil Trial Advocacy Competition 2025

Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu by an Act of State Legislature

Case Briefs Supreme Court

Transferee pendente lite not entitled to come on record as a matter of right; impleadment will depend on nature of suit: SC

“Merely because such transferee pendente lite does not come on record, the concept of him (transferee pendente lite) not being bound by the judgment does not arise and consequently he would be bound by the result of the litigation, though he remains unrepresented”.

Case Briefs High Courts

Chhattisgarh HC denies bail to accused offering High Court Clerk job; Directs for criminal proceedings against person falling for cash-for-job scam

“Despite repeated warnings people were indulging in such allurements and becoming easy targets for touts.”

Op Eds OP. ED.

Fundamental Right of Queer Couples to Enter into Civil Union Contracts in India

by Devadipta Das* and Shradha Pandey**