2025 | Page 226 of 239

Law School News Others

13th edition of School of Law, CHRIST Model United Nations [February 10th to 12th, 2025]

Model United Nations Society at the School of Law, CHRIST (Deemed to be University), Bengaluru

High Court Round Up Legal RoundUp

HIGH COURT JANUARY 2025 WEEKLY ROUNDUP | Rapido’s Trade Mark; Magic Mushrooms; Cloud Particle Scam; Sky Force Movie; and more

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

Legislation Updates Statutes/Bills/Ordinances

Union-Budget 2025-26 | Read insights from the industry experts on expectations from Finance Bill 2025

India approaches the Financial Bill 2025

Case Briefs High Courts

Bombay HC grants bail to IIM graduate for drunk driving; directs community service holding a ‘Don’t Drink and Drive’ banner

The accused, a 32-year-old MBA graduate from Indian Institute of Management, Lucknow, was incarcerated for almost two months for drunk driving, violating check posts and damaging police barricades.

Appointments & Transfers News

Centre notifies appointment of Judges for the High Courts of Allahabad, Bombay and Rajasthan

The appointments by the President of India were notified by the Ministry of Law and Justice on 23-1-2025.

Case Briefs High Courts

Rule 11(1)(v) of Rajasthan Parole Rules recognises wife’s impending delivery as valid ground for emergent parole: Rajasthan High Court

“Without any justified reason, the application filed by the petitioner has not been decided by the District Magistrate/ District Committee. Aforesaid act of the authorities is not in consonance with the mandatory provisions contained under Rule 23 of the Rule of 2021.”

Case Briefs High Courts

Punjab and Haryana HC denies relief under Section 21 of Extradition Act to alleged gangster Sukhpreet Budha

The Court held that he was not aided by Section 21 since he was not extradited by the Union of India from Armenia but instead came of his own volition.

Case Briefs Supreme Court

Explained | Supreme Court’s split verdict on AIMIM member Tahir Hussain’s interim bail plea to contest Delhi Assembly Elections

Tahir Hussain, who was formerly a member of Aam Aadmi Party, has been in custody in connection with 2020 Delhi Riots cases, murder and offences under PMLA.

Law School News Others

Cell for Law and Technology | 4th NLIU-CLT Techtonic 2025 [7th – 9th February, 2025]

Cell for Law and Technology (CLT) at the National Law Institute University (NLIU), Bhopal

Law Firms News News

Cyril Amarchand Mangaldas advises Hindustan Unilever Limited on the demerger of its Ice-Cream Business into Kwality Wall’s (India) Limited

Cyril Amarchand Mangaldas (“CAM”) advised Hindustan Unilever Limited (HUL)

Case Briefs High Courts

‘No other evidence except victim’s bare words’; Bombay HC acquits father for allegedly having sexual intercourse with daughter

“It was suggested that the victim girl lodged a false report against her father because the father did not give green signal to her marriage with the boy to whom she wanted to marry.”

Case Briefs High Courts

Bombay HC rejects plea to stay release of film “Sky Force” in copyright infringement case against script titled “Fire Bird”

The proceedings in the present case are not only delayed but can be treated as litigation strategy on applicant’s part to claim urgent circulation and to seek ad-interim reliefs at the eleventh hour when the film is about to be released.

Case Briefs Supreme Court

‘Litigant cannot claim negative discrimination seeking direction to department to act in violation of statutory Rules’; SC rejects retired peon’s plea for promotion to Tracer post

The appellant’s case was that the similarly placed employees were promoted as Tracer from the post of Peon. Hence, looking at the discrimination, her case deserved to be considered.

Experts Corner Lakshmikumaran & Sridharan

Bharti Airtel Judgment: Analysis, Implications and Way Forward

by Yogendra Aldak* and Yatharth Tripathi**

Case Briefs High Courts

Consent to engage in physical relations does not extend to misuse of a person’s private moments in an inappropriate manner: Delhi High Court

The assertion made in the bail application that the complainant, “being a married woman, was mature and intelligent enough to understand the significance and consequences of her actions” is a specious argument that cannot absolve the accused of the allegations levelled against him.

Case Briefs Supreme Court

SC 5-Judge Bench to decide if writ under Art. 226 would be maintainable against an order passed by Micro and Small Enterprises Facilitation Council

The Court took note of the conflicting Division Bench decisions regarding whether a writ petition could be entertained against any order/award of the MSEFC, and whether there is complete prohibition on maintainability of the writ petition before the High Court.

Case Briefs High Courts

‘Granting appointment out of turn would violate fairness & equality’; Bombay HC dismisses plea for compassionate appointment to waitlisted candidate

“The object of compassionate appointment is to relieve the hardship due to the death of a bread winner in the family and the appointment is provided to redeem the family in distress. At the same time, it is to be borne in mind that compassionate appointment cannot be construed as opening an alternative mode of recruitment to public employment.”

Case Briefs High Courts

Punjab and Haryana HC orders reinstatement of a Judge dispensed with service after complaint by his former wife

The Court noted that the report of Administrative Judge with regard to work and conduct of the petitioner was also without granting him an opportunity of being heard.

Case Briefs Supreme Court

SC directs Defence Colony RWA to handover heritage site Gumti of Shaikh Ali’s possession to Ministry of Urban Affairs

Emphasising that the heritage site must be preserved and if need be, restored, the Court directed the Archaeology Department to prepare a plan for preventing its decay and for its restoring, the same be presented before the Court.

Case Briefs High Courts

Bail proceedings relate only to the release of a person from ‘judicial custody’ and cannot be employed to seek release from ‘executive detention’: Delhi High Court

The anomaly is that if a foreign national is released from judicial custody on bail while facing charges under Foreigners Act, how can the same foreign national be detained again at a detention centre/restriction centre by executive order for violation of the very same provisions.