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“Petitions filed under the Surrogacy Act must not be treated as routine applications, as they concern one of the deepest aspirations of human life, the desire of childless couples to have a child.”
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by Udayan Jain* and Geetika Vyas**
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Integrity of enrolment is the foundation of the legal profession, and any dilution thereof will be tolerated.
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“Judicial decorum and legal propriety mandates that where a Single Bench or Division Bench does not agree with the decision of the Bench of co-ordinate jurisdiction, the matter should be referred to a Larger Bench.”
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“The consent given by the prosecutrix to sexual intercourse with a person with whom she is deeply in love with, on a promise that he would marry her, cannot be considered to be given under a misconception of fact.”
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“The statutory rules governing the HJS in the respective States, in consultation with the High Courts, shall prescribe the exact modalities of the Annual Roster and how the directions of this judgement shall be implemented”.
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“Even after the institution become constituent of Allahabad University, it still remains autonomous, and its finances are taken care by Central Government independently.”
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Commercial wisdom of the CoC in choosing the mode and counter-party of sale of assets, whether core or non-core, encumbered or unencumbered, is non-justiciable, barring jurisdictional or regulatory violations.
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Defendant 2 was operating a YouTube Channel that used photographs and videos of Anjana Om Kashyap in a manner portraying that the channel was hers. The channel also posted certain deepfake videos including fake news clippings of the plaintiff.
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Section 67 of the Finance Act, 1994 takes care of the cases where the service provider receives any part of a consideration in non-monetary form or by way of reimbursement and that such item does not figure in the invoices raised, thereby resulting in the real value of taxable service.
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Moot court allows the lawyers of tomorrow to critically engage with real world regulatory issues facing the fintech ecosystem today.
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“The corpus is a bright child and wishes to pursue her studies and even attend civil services examination.”
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CREDAI had filed a petition seeking review of the Vanashakti judgment that had barred post-facto ECs, putting certain ongoing or completed projects without prior EC at risk of demolition.
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“At best, the letter consenting to appointment of sole arbitrator, was a conditional acceptance of the appointment of a sole arbitrator. The condition being that the sole arbitrator would adjudicate the disputes between the petitioner and both the respondents.”
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“The Detaining Authority ought to have examined whether they were sufficient to curb the evil of further indulgence in identical activities which is the very basis of the preventive detention order.”
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The deal involves the complete purchase of CPP India’s share capital from its UK-based sellers. SAM’s team led the transaction and due diligence, strengthening its portfolio in consumer protection and digital services.
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“The offences alleged relate to illegal hunting of a protected wildlife species have serious implications for wildlife preservation and ecological balance. Such offences affect public interest at large and must be dealt with sternly.”
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The firm advised on transactional, regulatory, and data-privacy aspects, with the deal signed on 16 May 2025 and completed on 6 October 2025. Fisdom provides mutual fund, stockbroking, PMS, and tax-filing services.
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