2025
Patna HC denies relief to RJD candidate Sweta Suman for her nomination rejection in upcoming Bihar Polls
“If any interim or final orders are passed at this stage, it would directly affect the election process and would have the effect of delaying or protracting the election process, which admittedly has already commenced.”
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Bridging Borders, Breaking Barriers: A Dialogue with Harjot Singh
Interviewee: Mr Harjot Singh1
Interviewed by Anchal Verma2
Summary of Landmark Judgments on Government Contracts and Tenders by the Supreme Court in 2024
by Siddharth R. Gupta* and Shaina Masih**
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Mere taunts, casual references, vague assertions or general family friction not “cruelty” under Section 498A: Delhi High Court
While general allegations may suffice for the purpose of investigation being commenced, the same is not sufficient for the continuance of consequent proceedings.
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Sustainable Harnessing of Fisheries in the Exclusive Economic Zone Rules, 2025 – India’s Framework for Responsible Deep-Sea Fishing and Marine Resource Management
Rules to regulate fishing activities, sustainable utilization, conserve marine biodiversity, promote scientific fishing, empower coastal communities, and align with international standards.
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Supreme Court prioritises passenger interests, bars private bus operators on inter-state routes overlapping notified intra-state routes
“None can possibly dispute that the nation having made substantial progress in the road transport sector, interests of passengers and commuters ought to be of prime concern for the transport authorities; in this case, of both the States, i.e., UP and MP”
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MNLU Mumbai launches campus project in presence of Chief Justice of India Bhushan R. Gavai
Maharashtra National Law University Mumbai (MNLU Mumbai) hosted its Project Initiation Ceremony and Special Felicitation of the Chief Justice of India, marking the launch of its permanent campus at Goregaon (W), Mumbai.
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Application for consolidation of multiple suits is not maintainable under S. 10 CPC: Himachal Pradesh HC
“Section 10 CPC relates to the principle of res subjudice wherein, a subsequent suit filed between the same parties on the same cause must be stayed in the light of the pendency of the earlier suit. It is not concerned with the issue of clubbing or consolidating the cases.”
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Orissa High Court: Plaintiff as dominus litis cannot be compelled to implead intervenors without clear grounds for relief
“The plaintiff being dominus litis cannot be forced to implead someone against whom he does not specifically seek any relief. It goes without saying that if he has chosen not to, he does so at his own risk.”
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Mandatory Attendance Cannot Cost a Student’s Life: Delhi High Court directs nationwide reform in legal education after Sushant Rohilla case
The intervening parties, including the family of the deceased student have exhibited enormous resilience and deserve to be commended for continuing to pursue the cause, despite the enormous tragedy which struck them with the demise of the student – Sushant Rohilla who has now left a permanent and indelible mark in the legal education space.
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False promise of marriage not same as breach of promise: Delhi High Court grants anticipatory bail in Rape case
Criminal law cannot be used as an instrument of coercion or revenge when a consensual relationship turns sour. The protection of personal liberty, as enshrined under Article 21 of the Constitution, must remain paramount, especially when the allegations appear to be exaggerated or motivated.
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Grieving Father allegedly forced to bribe Ambulance, Police & Crematorium Staff; NHRC intervenes
The NHRC has issued notices to the Chief Secretary and the Director General of Police, Karnataka, calling for a detailed report on the matter within two weeks.
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MeitY launches India’s AI Governance Guidance with ‘Do No Harm’ principle at core
MeitY launches India AI Governance Guidelines under IndiaAI Mission to ensure safe, inclusive, and responsible AI adoption across sectors ahead of India-AI Impact Summit 2026.
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CAM advises Megha Engineering & Infrastructures Ltd. and its subsidiary MEIL Energy on acquisition of 100% shares of TAQA Neyveli Power Company
Cyril Amarchand Mangaldas advised Megha Engineering & Infrastructures Limited and its subsidiary MEIL Energy Private Limited on acquisition of 100% shares of TAQA Neyveli Power Company Limited
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“Action taken by State only an eye-wash”: Chhattisgarh HC seeks strict solutions against road hooliganism
“If such action is what the State considers adequate for violations of rules and regulations under the law, it would only demonstrate a careless effort on the part of the authorities, lacking seriousness to check such incidents wherein highways and public streets are being used for celebrating birthdays by affluent individuals as well as others.”
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Criminal Law October 2025: A Dive into the Month’s Biggest Criminal Cases and Laws
Covering all the important criminal law cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in criminal law and links to other roundups.
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CCI lacks power to examine dispute over patented products: NCLAT dismisses appeal against Vifor International
In the present case, the issue was whether CCI has power to examine the case, where the subject matter was protected by the Patent Act. The Tribunal observed that Section 3(5) of the Competition Act, 2002 states that the Competition Act will not restrict the right of any person in protecting his rights under the Patent Act.
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IDIA Karnataka | Law School 101 Bootcamp 2025 with NLSIU Alumni
The Centre for Trans Studies — Rainbow, UILS, Panjab University, is organising a One-Day International Seminar on “Socio-Legal Perspectives on Gender Diversity and Transpersons’ Rights in Asia” on 12 November 2025, in collaboration with Fakultas Hukum, Universitas Airlangga, Indonesia, and the Transgender Protection Cell, Department of Social Welfare, Women and Child Development, Chandigarh Administration.
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