2025 | Page 237 of 239

Delhi High Court issues directions in plea to highlight unhygienic conditions of female washrooms in Delhi District Courts

“While the petition specifically pertains to female washrooms, the directions shall apply equally to male, female, and handicapped washrooms in District Courts to ensure a uniform standard of hygiene and functionality.”

Case Briefs Supreme Court

‘High Court can quash proceedings using power either under Art. 226 or under S. 482 of CrPC’; SC reiterates while quashing FIR against foreign national

“The High Court could exercise its power of judicial review in criminal matters and it could exercise this power either under Article 226 of the Constitution or under Section 482 of the CrPC to prevent abuse of the process of the Court or to secure the ends of justice. The exercise of that power would depend upon the facts and circumstances of each case.”

Law School News Others

ILS Pune | 13th Justice V. M. Tarkunde National Parliamentary Debate [31st January – 2nd February 2025]

ILS Debating Society is organizing its 13th edition of the annual three-day national parliamentary debate, namely Justice V.M. Tarkunde

Case Briefs High Courts

‘Spoke what was written in Manusmriti & in general parlance’; Madras HC quashes hate speech complaint against VCK president & MP Thol. Thirumavalavan for comments on Hindu women

“What has been stated in the book “Manusmriti” had been only made as his speech and in the facts and circumstances of this case, this Court does not find that any of the offences as alleged by the complainant is made out.”

High Court Round Up Legal RoundUp

HIGH COURT JANUARY 2025 WEEKLY ROUNDUP| Stories on Bhupendrasinh Zala; Police Protection to Live-In Couple; WIPRO’s Trade Mark; Rangarajan Narasimhan; and more

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

Case Briefs High Courts

Compliance with Section 16 of Carriage by Road Act a pre-condition for instituting suit for consignment loss: Rajasthan High Court

A valid notice under Section 16 of the Carriage by Road Act, 2007 must explicitly outline the cause of action, damage, loss, and relief sought.

Hot Off The Press News

Hyderabad Criminal Court grants bail to Actor Allu Arjun in Sandhya Theatre stampede case

Actor Allu Arjun was arrested after a woman passed away due to a stampede at the premier of his film Pushpa 2. He had been granted interim bail by the Telangana High Court on 13-012-2024.

Case Briefs High Courts

Madras HC confirms conviction and sentence of Actor and politician S.Ve. Shekher for derogatory comments against women journalists

Merely tendering an apology is not sufficient. Furthermore, according to the complainant, S. Ve. Shekher did not offer an unconditional apology directly to her, the victim. Instead, the apology was sent in a generic manner.

Case Briefs Supreme Court

Limitation for filing S. 17 application under Arbitration Act, 1940 begins from awareness of award’s availability, not receipt of copy: Supreme Court reaffirms

Supreme Court said that allowing a party, already aware of the award, to delay proceedings by insisting on procedural formalities would frustrate the expeditious resolution of disputes, undermining the very purpose of the Arbitration Act.

Case Briefs High Courts

‘Allowing such petitions would promote bigamy’; Punjab and Haryana HC refuses to grant police protection to live-in couple where one of them was married & had kids

“The concept of right to life and personal liberty guaranteed under Article 21 of the Constitution of India includes the right to live with dignity and the petitioners by running away from their parental home is not only bringing bad name to the family but also is violating the right of the parents to live with dignity and honour.”

Case Briefs High Courts

Delhi High Court grants injunction in favour of Indian fashion designer Rahul Mishra against sale of counterfeit dresses

The plaintiff Rahul Mishra is a leading Indian Fashion designer based out of Delhi and is engaged in creating exquisitely and luxuriously designed and handcrafted fashion clothes/ apparels under his own fashion label ‘RAHUL MISHRA’.

Know thy Judge

Justice C.T. Ravikumar retires; the Judicial Odyssey of a Zoology graduate to the Supreme Court of India

Justice C.T. Ravikumar’s journey from a young graduate in Zoology to a distinguished judge of the Supreme Court exemplifies his dedication, passion, and exceptional legal prowess and serves as an inspiration for aspiring legal professionals.

Case Briefs High Courts

Bombay HC refuses to continue monitoring the murder investigation of CPI leader Govind Pansare; directs Trial Court to expedite hearing

“According to us, only for the purpose of arrest of absconding accused, continuous monitoring of the further investigation by this Court under Article 226 of the Constitution of India is not necessary.”

Case Briefs Supreme Court

[MCOCA] SC sets aside bail granted without considering embargo placed by special statute; remands matter to HC for fresh consideration

“When there is an embargo put in by a specific provision under a special enactment in the matter of grant of bail in respect of offences allegedly committed thereunder, the power to grant bail should necessarily be subject to satisfaction of the conditions mentioned in such specific provision.”

Case Briefs High Courts

Delhi HC grants ad interim injunction in favour of Novex Communications to restrain ‘Romeo Lane’ owner from infringing copyrights in sound recordings

The Court restrained all premises of Being FS Pacific Hospitality Pvt. Ltd. including ‘Birch by Romeo Lane’ from playing or using the sound recordings of Novex Communications Pvt. Ltd.

Law School News Others

SCC Online Law Review Ranking [February’ 24]| Journal of Law Development and Politics enters ranking

*The Law Reviews will be ranked as per the number of times the articles are accessed on SCC Online® for a calendar month.

Case Briefs Supreme Court

‘Non-mentioning of vital facts of assault or criminal force in FIR/ Complaint, would vitiate cognizance taken by CJM’; SC quashes proceedings under S. 353 & 186 of IPC

“A written complaint by a public servant before the Court takes cognizance is sine qua non, absence of which would vitiate such cognizance being taken for any offence punishable under Section 186 of the IPC.”

Case Briefs High Courts

Gujarat High Court suspends life imprisonment sentence of persons convicted of murder

“Considering the backlog of appeals pending before this Court, the chance of the appeal being heard in near future is extremely remote.”

Legal RoundUp Topic-wise Roundup

IPR Roundup 2024: The Most Game-Changing Intellectual Property Rights Cases of the Year

Discover the year’s most impactful IPR cases, including landmark decisions on copyright infringements, trademark conflicts, patent disputes, and more, shaping the future of intellectual property law.

Case Briefs High Courts

Allahabad HC dissolves 35-year-old marriage over wife’s refusal to cohabit and abandonment of husband for over 23 years

“Differences of perception towards life may give rise to different behaviours by individuals. Such a difference of perception and behaviour may be described as cruel by others by observing the behaviour of another. At the same time, such perceptions are neither absolute nor such as may themselves give rise to allegations of cruelty unless observed and proven facts are such as may be recognized in law to be acts of cruelty.”