2025 | Page 233 of 239

‘No proper inquiry, opportunity of hearing’; Chhattisgarh HC quashes stigmatic order terminating Gram Rojgar Sahayak from his service

The Court reiterated that before passing any stigmatic order for removal of any employee from service, a departmental enquiry was required to be conducted.

Case Briefs High Courts

Compounding of the offences permitted under IT Act; Orissa HC refuses to exercise power under S. 482 for quashing proceedings under S. 276(B) of Income Tax Act

The Circular dated 17-10-2024 issued by the Central Board of Direct Taxe provides fresh guidelines for compounding of offences under the Income Tax Act.

Case Briefs High Courts

Interpreting S.468(3) CrPC in a way which considers relevant offences as one where summons is issued leads to absurdity; Delhi HC dismisses petition to quash complaint

“Limitation seeks to prevent abuse of process by filing vexatious and belated prosecutions. However, at the same time, Criminal Procedure Code, 1973 (‘CrPC’) is not blind to the problems faced by litigants and provides for extension of the limitation period in certain cases under Section 473¹ of the CrPC. Thus, CrPC also ensures that interests of bona fide complainants are not affected.”

Case Briefs High Courts

Orissa HC quashes proceedings against law students for ragging 1st yr student, considering mutual settlement; directs for volunteer at orphanage

“In the nascent stage of their career as law students, the conduct of the petitioners is highly objectionable. Ultimately pursuit of legal education is not just about eventual personal success but about thriving for a course change in the society towards positivity.”

Case Briefs High Courts

Wife filing false case under S.498-A IPC to correct husband’s behaviour amounts to cruelty: Bombay HC

Once the mind of a spouse is corrupted to resort to a false prosecution against a spouse, it is certain that the spouse has lost all reasonableness and rationality to maintain solemnity of the marriage.

Case Briefs Supreme Court

‘No bar under NDPS Act on interim release of seized vehicle’; SC orders release of truck seized for transporting 24.8 gm heroin

The Court noted that neither the owner of the vehicle nor the driver was arrayed as an accused, and only third-party occupant was arrayed as an accused; and the police after investigation found no trace that the owner allowed his vehicle to transport contraband drugs/ substances with his knowledge or connivance.

Case Briefs High Courts

Bombay HC rebukes Indian Overseas Bank for apathetic denial of employee’s request to forego her promotion to care for her disabled son

“We find that the Bank is no way going to be impacted, if the petitioner who has rendered 13 years of service with an unbleached record in Mumbai was brought back to the post of Clerk held by her in past.”

Legislation Updates Rules & Regulations

SEBI issues circular revising Nomination facilities in Indian Securities Market

This circular amends SEBI (Depositories & Participants) Regulations, 2018 and SEBI (Mutual Funds) Regulations, 1996.

Law School News Others

11th NLIU – VKC Law Offices National Corporate Law Moot, 2025

National Law Institute University, Bhopal (NLIU), established in 1997, has consistently been accredited as one of the leading legal institutions of the country.

Case Briefs High Courts

Why Karnataka High Court dismissed pleas on Reservation of Women in Bengaluru Advocates Association Elections?

The Court said directions regarding ensuring reservation of women advocates had been issued by the Supreme Court under Art. 142 and same cannot be done by the High Court.

Case Briefs High Courts

Andhra Pradesh High Court upholds interim attachment of Iron Ore in arbitration dispute based on prima facie case and balance of convenience

The Court observed that though the appellant contended that the net worth of the company is Rs.91 crores and is not a fly-by-night company, no physical assets or any other alternative security is provided either before the Single Judge or before the present Court.

Call For Papers Law School News

Call for Papers | Journal of University Institute of Legal Studies [Volume XIX, Issue 01 (January-June 2025) and Issue 02 (July-Dec 2025)]

Journal of University Institute of Legal Studies is a bi-annual peer reviewed interdisciplinary journal and is being published

Case Briefs High Courts

“Religious terrorism is tragic & dangerous phenomenon”; MP High Court denies bail due to strong prima facie evidence & National Security threat

“Religious terrorism is a tragic and dangerous phenomenon that distorts the true teachings of faith and causes immense harm to individuals and societies. While the roots of religious terrorism are deep and complex, it is crucial to understand that no religion inherently supports violence or terror.”

High Court Round Up Legal RoundUp

HIGH COURT JANUARY 2025 WEEKLY ROUNDUP | Stories on Kareena Kapoor’s Copyright Infringment; Ladki Bahin Scheme; Bhopal Gas Tragedy Cleanup; and more

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

Cases Reported Never Reported Judgments

NRJ Series | Using company’s name for private purpose by persons in responsible position and having fiduciary capacity calls for sentence more severe than fine| [(1954) 2 SCC 268]

This report covers the Supreme Court’s Never Reported Judgment, on principles for sentencing employees in fiduciary capacity, dating back to the year 1954.

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice Sandeep Mehta

Justice Sandeep Mehta, formerly the Chief Justice of Gauhati High Court, took oath of office as Judge of Supreme Court of India on 9-11-2023 and will be retiring on 10-01-2028.

Law School News Others

Call for Registrations | MNLU-M National Corporate Client Counselling Competition 2025

The Centre for Training and Research in Commercial Regulations (CTRCR) at MNLU Mumbai is inviting registrations from law students

Call For Papers Law School News

Call for Papers | National Seminar on Parental Incarceration and the Hidden Toll on the Well Being of the Child [January 30]

University of Lucknow or Lucknow University is a government-owned Indian research university based in Lucknow

Insurance Regulatory and Development Authority of India

Legislation Updates Rules & Regulations

IRDAI notifies Regulatory Sandbox Regulations, 2025 repealing the 2019 regulations

No relaxations will be granted in respect of compliance with Insurance Act, 1938 and IRDAI Act, 1999.

Cheating case against Jit Vinayak Arolkar

Case Briefs Supreme Court

‘Only a defrauded purchaser under sale deed can file cheating case’; SC quashes cheating case against Goa MLA Jit Vinayak Arolkar

“If a person sells a property knowing that it does not belong to him, and thereby defrauds the person who purchased the property, the person defrauded, that is, the purchaser, may complain that the vendor committed the fraudulent act of cheating. But a third party who is not the purchaser under the deed may not be able to make such complaint.”