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Supreme Court Roundup January 2025 | Stories on Toilets in Courts; Royalty on Brick Earth; Misuse of S. 306 IPC; Tahir Hussain’s bail plea; Scope of HCs Jurisdiction; and more

Key rulings and landmark decisions from January 2025 shaping the legal landscape, including the spotlight on Supreme Court Judges from our ‘Know Thy Judges’ Feature.

High Court Round Up Legal RoundUp

HIGH COURT JANUARY 2025 WEEKLY ROUNDUP | Khadi’s Device Mark; Police Protection for Live-In Couples; Wonderchef’s Reputation; and more

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

Cases Reported Never Reported Judgments

NRJ Series | Where former court not competent to try subsequent suit, matter decided therein, cannot operate as res judicata [(1954) 2 SCC 765]

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

Case Briefs High Courts

Meghalaya HC issues contempt notice to Don Bosco Technical School management for demolishing School building which was under consideration for ‘heritage building’

“Perplexed and shocked at the most daring act committed by the management of the St. Anthony’s Lower Primary School.”

Case Briefs High Courts

Delhi High Court denies bail to accused in fake anti-cancer drug racket and counterfeit Keytruda and Opdyta injections

An entire syndicate with established network and properly defined roles exists and operates at different levels, which, when taken into consideration in entirety, clearly indicates that the proceeds of crime are more than Rs. 1 Crore.

Hot Off The Press News

Experts’ Views on Union Budget 2025: Read what Industry Experts say on Taxation, Schemes, Government Initiatives, Agriculture, Energy Sector and more

Industry experts seem cautiously optimistic, acknowledging the budget’s potential to foster long-term economic resilience while urging attention to execution.

Case Briefs High Courts

Delhi HC directs DLSA to ensure appropriate mechanism to monitor appearance of legal aid counsels; consider establishing mechanism to report non-representation

“The present judgment is only an attempt to put in place a mechanism to address delays caused by the non-appearance of legal aid counsels and to prevent the dismissal of cases involving individuals who are already vulnerable and seeking justice.”

Case Briefs High Courts

‘Claim under S. 33-C(2) ID Act limited to pre-exiting right/benefit’; Gujarat HC upholds Labour Court’s rejection of workman’s claim

The Court stated that there was no award passed by the Labour Court directing the respondent to pay the benefits claimed by the petitioner.

Law School News Others

Call for Submission | SLS, Hyderabad | 1st Blog Writing Competition, 2025 [Submit by 19th February, 2025]

Centre for Intellectual Property Research and Advocacy of Symbiosis Law School, Hyderabad in Collaboration with SpicyIP

Case Briefs Supreme Court

Pollution by Tanneries in Vellore District | SC issues Guidelines; directs State and polluters to compensate affected persons

While Polluters Pay Principle focuses on directly penalizing offenders; the Government Pay Principle emerges from this context, aiming to hold governments accountable for regulatory and enforcement lapses.

Case Briefs High Courts

‘Will cause interference in functions of elected body’; Allahabad HC stays order of Chairman, Bar Council of U.P. directing constitution of new Elders Committee

The impugned order dated 12-01-2025 was recalled with a direction to constitute a new Elders Committee and hold elections under the supervision of the Observers appointed by the Bar Council.

Hot Off The Press News

Union Budget 2025 | Live Updates on FM Nirmala Sitharaman’s Speech

On 31-01-2025, the Finance Minister tabled the Economic Survey 2024-25, which indicates that India’s GDP growth is expected to range between 6.3% and 6.8% in 2025-26, supported by robust private consumption and investment.

Case Briefs High Courts

Simply because application to refer parties to arbitration is rejected, right to file written statement cannot be forfeited on same date: Andhra Pradesh HC

The High Court held that the Trial Court ought to have passed separate order, in accordance with law, considering the provisions related to filing of the written statement and its forfeiture, also, keeping a view that the procedural law is handmaid of justice and the Court has the power to extend the time for filing of the written statement in the facts and circumstances of each and every case.

Op Eds OP. ED.

Corporate Whistleblowing: Are We There Yet?

by Prachi Dutta*

Hot Off The Press News

‘GDP growth expected to range between 6.3% and 6.8% in 2025-26′: Economic Survey 2024-25 Analysis

The Economic Survey 2024-25, tabled by Finance Minister Nirmala Sitharaman in Parliament, presents a detailed assessment of India’s economic performance, challenges, and future outlook. The report projects India’s GDP growth between 6.3% and 6.8% for FY 2025-26, reflecting stability despite global economic uncertainties.

Case Briefs District Court

Rohini Court injuncts counterfeiter from infringing Ghadi’s packaging and tagline ‘Pahle Istemal Karen Fir Viswash Karen’

The Court held that the defendant had no real prospect of successfully defending their claim for tagline “Hamesha Istemaal Kare or Kapde Me Chamak Paaye”; and there was no other compelling reason as to why the Ghadi’s claim should not be disposed of before recording of oral evidence vide a summary judgment.

Know thy Judge

Crafting a Lasting Legacy in ADR and Legal Aid, Justice Hrishikesh Roy, retires

Justice Hrishikesh Roy is known for his notable contributions to the causes of alternative dispute settlement and legal aid.

Case Briefs High Courts

Sarpanch resigning under Section 29 of Maharashtra Village Panchayats Act, 1959 entitled to withdraw the same during its verification in Panchayat meeting: Bombay HC

Once the resignation is withdrawn, there is nothing to be discussed in the Gram Panchayat meeting and the meeting qua the subject of resignation must be terminated immediately after desire for withdrawal for resignation is expressed.

Hot Off The Press News

President Murmu’s Key Address on Cybersecurity, AI, & Women Empowerment ahead of Union Budget 2025-26

President Droupadi Murmu’s address ahead of the Union Budget 2025-26 highlighted the government’s ambitious vision for economic growth, digital transformation, and social welfare. She emphasized that the third term of the government is witnessing accelerated decision-making, working at three times the speed of previous administrations to eliminate “policy paralysis.”

DSK Legal Experts Corner

Decoding RBI Cybersecurity Framework for Non-Bank Payment Systems

by Siddharth Suresh* and Prateek Singh**