From Coding to Advocacy: Rutwik Kishan Rao on Innovation, Intellectual Property and India’s Evolving Legal Landscape
Interviewee: Adv. Rutwik Kishan Rao1
Interviewed by Harshvardhan Yadav2
2025
‘Undertrial/Convict cannot remain confined due to administrative laxity’; Allahabad HC issues directions to ensure timely release of undertrials and convicts on bail
“Once a Court grants bail to an undertrial or convict, then it is the right of that undertrial or convict to know about the bail order immediately, so that he/she does not remain confined in jail because of the laxity on the part of the judicial system, jail administration, or other instrumentality of the State.”
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Summoning Advocates: Supreme Court Fortifies Advocate-Client Privilege
by Vasanth Rajasekaran* and Harshvardhan Korada**
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Delhi High Court stays order transferring domain names containing ‘BIMA SUGAM’ mark in favour of Bima Sugam
“As such, what the impugned order does, is effectively allow the respondent, even at interim stage when the suit is pending, to exploit the domain names which stands registered in favour of the appellant. The registration of the domain names in the appellant’s name has, therefore, been effectively effaced at an interim stage”
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“Her Rights Are Non-Negotiable”: Assam Cabinet Approves Bill to Ban Polygamy Statewide
Assam Cabinet approves Prohibition of Polygamy Bill, 2025 to protect women’s rights and ensure gender justice; set to be introduced during the Winter Session in November 2025.
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Special Lecture | Faculty of Law, University of Lucknow | Departmental Lecture Series | Prof. (Dr.) Rajnish Kumar Singh (BHU) on Copyright and Academic Research
The Faculty of Law, University of Lucknow, under the aegis of the Departmental Lecture Committee, organized the “Departmental Lecture Series 08” on the topic “Copyright and Academic Research.” On November 8, 2025
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Gelephu Mindfulness City signs strategic MoU with Khaitan & Co.
The Gelephu Mindfulness City Special Administrative Region is a visionary initiative to create a world-class and vibrant economic hub in southern Bhutan centred on mindfulness, sustainability, and innovation. Integrating traditional Bhutanese values, global legal frameworks, and cutting-edge design, GMC seeks to become a global exemplar of holistic development.
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“Unjust benefit given to husband”: Madhya Pradesh HC deprecates Family Court for granting divorce without framing issues and recording evidence
“We are surprised and shocked by the way the Family Court has taken the matter under Order VII Rule 11 of the CPC and given a relief to the husband, which was liable to be given only after framing the issues and recording the evidence.”
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Kerala HC bars Physiotherapists and Occupational Therapists without medical qualification from Using ‘Dr.’
“The Ministry of Health & Family Welfare had ordered the removal of the prefix ‘Dr.’ for Physiotherapists, stating that using the title ‘Doctor’ without a recognized medical qualification would violate the Indian Medical Degrees Act, 1916. The order was later withdrawn.”
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Bombay High Court sets aside injunction in trade mark dispute between SNN and UP-based popcorn maize seller
“The distinctive features should be discussed in order to decide as to whether the two packets/trade dresses, viewed as a whole, would cause confusion in the mind of end consumers or not.”
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Supreme Court and RBI Clarify that Payments Against Foreign Arbitral Awards do not Require RBI Approval
by Sameer Sah*, Nitya Saxena** and Manya Chugh***
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Judges do not sit to settle scores but to settle law: Supreme Court reasserts Judicial Discipline and Obedience to Precedents
The observations came in an appeal against the Bombay High Court ruling wherein the binding precedent in Godrej & Boyce Mfg. Co. Ltd. v. State of Maharashtra (2014) 3 SCC 430 was not followed.
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What Investors Need to Know About SEBI’s Warning on Digital Gold
SEBI warns investors about risks in unregulated Digital Gold products; urges caution and recommends using only SEBI-regulated gold investment channels.
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Call for Submissions | CSLP Blog, NUJS Kolkata | Centre for Sports Law and Policy
The Centre for Sports Law and Policy (CSLP), NUJS, invites submissions for its blog on contemporary issues at the intersection of sports, law, and policy. The CSLP Blog welcomes analytical and thought-provoking pieces on topics such as athlete rights, sports governance, dispute resolution, anti-doping, gender equity, AI in sports, and more. Submissions are accepted on a rolling basis throughout the year.
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Madras High Court rejects NEET admission plea; Orders FIR over tampered scorecard citing moral turpitude
“It is true that the petitioner is aged about 21 years. However, there must be some one behind the petitioner, who has indulged in tampering with the score card.”
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Advocating Across Borders: Deepak Raju on the Practice of International Law
Interviewee: Deepak Raju1
Interviewed by Pratibha Gaur2
S.359 BNSS not a bar on High Court’s inherent power under S. 528 to quash FIRs: Jammu & Kashmir and Ladakh HC
“Criminal litigation between near relatives or co-sharers often originate from civil or matrimonial disputes and directing the quashment of proceedings by invoking the inherent powers in cases of personal nature not involving any heinous offence, is likely to meet the ends of justice.”
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Punishment Before Proof: How Indian Courts are Turning Bail into Premature Punishment
by Bhavik Kaushik* and Shivangini Khanduri**
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HIGH COURT WEEKLY ROUNDUP [1st – 7th November]: Sushant Rohilla case prompts reforms in legal education; In-laws’ right to residence; Use of ‘ORS’ on labels; Chinese Manjha Deaths Case; and more
A quick legal roundup to cover important stories from all High Courts this week.
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