2025 | Page 224 of 239

Are married individuals, in live-in-relationships with others, entitled to police protection? Rajasthan High Court refers matter to larger bench

“Live-in-relationship is an agreement in which two persons live together in a short or long term relationship. The Hindu Marriage Act, 1955 does not recognise the concept of live-in-relationship. Even in Muslim Law, no recognition has been given to such relationship.”

Case Briefs Supreme Court

SC confirms man’s conviction under S. 498A IPC and S. 4 of DP Act in 19-year-old dowry case; reduces sentence to time served in custody

The Court considered that the complainant-wife had re-married and settled abroad. However, directed for compensation of Rs. 3,00,000/- to the former wife in view of the harassment which she was subjected to.

Case Briefs High Courts

All wrong cannot be cured by the writ Court; Calcutta High Court dismisses petition by Vishva Hindu Parishad for book stall request at International Kolkata Book Fair

Kolkata is widely known and recognized for literary works. There are similar fairs and events, may not be of the same scale, organized in various parts of the State. The petitioners would be hardly prejudiced if they are not able to participate in the subject fair. The petitioners can always showcase their books and news articles elsewhere and there is absolutely no restriction in doing so.

Case Briefs Supreme Court

‘Frequent interference with arbitral awards would defeat purpose of 1996 Act’; SC reiterates narrow scope of appellate court’s power under S. 37

“Section 37 of the 1996 Act grants narrower scope to the appellate court to review the findings in an arbitral award if it has been upheld or substantially upheld under Section 34.”

Case Briefs Supreme Court

Legitimacy determines paternity under Section 112 Evidence Act, until the presumption is rebutted by proving ‘non-access’: SC

An ‘additional’ access or ‘multiple’ access does not automatically negate the access between the spouses and prove non-access thereof.

Hot Off The Press News

Bombay High Court grants bail to six accused in Govind Pansare Murder Case

Govind Pansare, 82 years old, was shot in Kolhapur, Maharashtra on 16-02-2015 and succumbed to injuries on 20-02-2015.

Events/Webinars News

‘PMLA is a cornerstone of India’s legal framework’ says Justice JK Maheshwari at book release of ‘Prevention of Money Laundering Act, 2002: A Practitioner’s Guide’ by Jai Anant Dehadrai

EBC brings Advocate Jai Anant Dehadrai’s book on ‘Prevention of Money Laundering Act, 2002: A Practitioner’s Guide’.

Case Briefs High Courts

Releasing pleadings and documents to media before Courts had the opportunity to consider the same, is not acceptable: Delhi High Court

The language in the legal notice completely scandalises the Court and raises baseless allegations and aspersions against the administration of justice by the Court by raising doubts about the functioning of the Registry of this Court.

Experts Corner Khaitan & Co

Navigating MSME Law in 2024: Key Judicial Pronouncements

by Abhisaar Bairagi*, Milind Sharma** and Ausaf Ayyub***

Law Firms News News

JSA assists Saifco Cements Private Limited in its joint venture with J.K. Cement Limited

The transaction included both primary issuance and secondary acquisition of shares of Saifco by J.K. Cement.

Case Briefs Supreme Court

Know why SC allowed private complaint for offence of false evidence before a Tribunal, considering it as the only remedy

Supreme Court set aside the High Court’s decision quashing the private complaint and concluding that the alleged offences under Sections 193, 199 and 200 of the IPC were such, on which the complaint could have only been filed by the Court following the route under Section 195 read with Section 340 of the CrPC.

Centre for Alternative Dispute Resolution

Law School News Others

Call for Paper | MNLUA, Journal for Dispute Resolution [Volume III]

Maharashtra National Law University, Aurangabad (MNLU Aurangabad) is a National Law University in Aurangabad, Maharashtra, India

Case Briefs Supreme Court

‘Filthy language’ examined in isolation without any context indicating intention to insult modesty, doesn’t fall under S. 506 IPC: SC

“It will be essential for the Court to carefully assess the evidence presented, in order to determine whether there is sufficient material to establish the intention and knowledge to insult the modesty of the complainant or, whether any act was intended to shock the sense of decency of the complainant being a woman”.

Case Briefs High Courts

Sexual assault against minors also attacks their innocence and sense of safety; often leave permanent psychological scars: Delhi HC dismisses bail application of POCSO accused

“It is a stark reminder of an unfortunate reality frequently observed by courts, where acts of sexual assault against children were often committed by individuals who occupy positions of trust or confidence in the child’s life. Such relationships of familiarity and trust not only provide perpetrators access to the child but also magnify the betrayal and lasting impact of the crime.”

Case Briefs Supreme Court

Explained | Supreme Court’s spilt verdict on a Christian man’s appeal to bury deceased father in his native village

Given the lack of consensus between the Judges, the Court exercising its power under Article 142 directed the appellant to perform the funeral rites and bury his deceased father at the burial ground at another village.

Law Firms News News

Numen Law Offices onboards Manasi Chaudhari as Partner, sets up Hyderabad Office

Numen Law Offices, a multi-disciplinary law firm with a presence in Delhi and Mumbai,

Law Firms News News

Cyril Amarchand Mangaldas represents Equinix India Private Limited

Cyril Amarchand Mangaldas (“CAM”) advised Equinix India Private Limited

Case Briefs High Courts

‘Audi alteram partem cannot be used to cure self-suffered wound’; P&H HC refuses relief to electricity firm that overcharged residents

The Court held that the petitioner approached the Court raising hue and cry about the violation of the principle of natural justice with an oblique motive to create a defence at the appellate stage, immediately after the culmination of the proceedings before the Consumer Forum.

Case Briefs High Courts

‘Immunity granted under S.35 of Maharashtra Village Panchayats Act, 1959 is for post and not person’; Bombay HC sets aside notice of no confidence motion against woman sarpanch

The Sarpanch is a post conferred upon a person and therefore, the term ‘Sarpanch’ as well as the post of Sarpanch cannot be distinguished as both have identical meanings in common parlance.

Law School News Moot Court Announcements

BMS College of Law, Bengaluru | 10th National Moot Court Competition

B.M.S. College of Law was established in the year 1963 by Sri. B.S. Narayan, Donor Trustee, BMSET