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Directions to ensure protection of transgender persons

Gaps in Transgender Persons Act & Rules; Advisory Committee; Identity issues: Inside Supreme Court Directions & Suggestions to ensure protection of Transpersons

The Court emphasised that drawing on stereotypes and stigma associated with the transgender community is impermissible for the purpose of formulating laws, rules and policies as it would be squarely opposed to the principle of substantive equality.

Case Briefs High Courts

Bombay High Court condemns realistic AI deepfake video targeting Akshay Kumar, orders urgent takedown to protect his personality rights and public safety

“Both in the context of images and videos, the morphing is so sophisticated and deceptive that it is virtually impossible to discern that the same are not genuine images/videos of the Akshya Kumar.”

Judgments on Reservation Policies in India

Law made Easy

Understanding Reservation in India through Landmark Judgments

India’s reservation system is a constitutional tool aimed at leveling the playing field for socially and educationally backward communities. From its origins in post-independence policy to the evolving demands for inclusion, reservation continues to shape debates on equity, merit, and opportunity in modern India.

Op Eds OP. ED.

Duty Drawback and ITC: Resolving the Double Benefit Conundrum

by Pramod Sanap*

Cases Reported ITR & GSTR Cases

Cases Reported in GSTR| Latest Cases on Goods & Services Tax Reports

Explore the latest cases reported in HCC’s Goods & Services Tax Reports (GSTR) Volume on Exemption, Offences and Penalties, Limitation, Reassessment, Advance ruling, Customs Broker, Appeal, Foreign trade, export, import and investment and much more.

Case Briefs High Courts

Magistrate’s ‘seen’ remark, without reasoned order, insufficient: Bombay HC grants default bail for delay in filing chargesheet under S. 187 BNSS

“The provision of Section 187(3) BNSS were mandatory in nature and any slightest departure with the statutory mandate had impact of impairing the constitutional right of liberty of an individual although facing the accusations.”

Op Eds OP. ED.

Expert Ethics in International Arbitration: The Indian Context

by Shivani Dewalla*

High Court Round Up Legal RoundUp

HIGH COURT WEEKLY ROUNDUP OCTOBER 2025 [13th-19th October| Hijab in School; Celebrity Deepfakes and Personality Rights; PM Modi video on WhatsApp; and more

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

Cases Reported SCC Weekly

2025 SCC Vol. 8 Part 4

2025 SCC Vol. 8 Part 4: Explore the latest Supreme Court Cases on Criminal Law and Consumer Protection.

Case Briefs High Courts

Bombay HC allows sale of two drugs for food-producing animal rearing, if manufactured before Notification prohibiting them

“The Notification prohibited the import, manufacture, sale, and distribution of Chloramphenicol and Nitrofurans from 12-03-2025.”

Legislation Updates Notifications

SEBI’s Revises Disclosure Framework for Related Party Transactions

SEBI’s simplifies disclosure requirements for Related Party Transactions to ease compliance.

Op Eds OP. ED.

Stumping the Status Quo: A Legal Case for Recognising Cricketers as Employees

by Arnav Laroia* and Arkadeep Poddar**

Case Briefs High Courts

Inside Punjab and Haryana HC order dismissing anticipatory bail plea of alleged mastermind in Indo-Pak drone drug smuggling case

“The increasing instances of drug smuggling through drones in India from across the border i.e. Pakistan pose a grave threat not only to the security of the nation but also impacts the youth of the nation.”

Interviews

Balancing Ideals and Realities: Dr. Hitesh Bhatt’s Insights on Legal Education, Judicial Accountability, and Public Sector Practice

Interviewee: Dr Hitesh Bhatt¹

Interviewed by Anchal Verma²

Foreign Legislation Legislation Updates

Opening Foreign Currency Accounts Made Easier: RBI Notifies Seventh FEMA Amendment (2025)

RBI allows exporters to open foreign currency accounts in IFSCs under FEMA 2025 amendment, effective immediately.

Op Eds OP. ED.

Widening the Scope of Fast Track Mergers under the Companies Act, 2013: Unlocking Corporate Efficiency or Risking Oversight

by Kshitij Nair* and Khushi Agarwal**

Case Briefs Supreme Court

SC issues notice in appeal challenging lay-offs during insolvency: Key questions raised on IBC-ID Act Conflict

The appeal challenges the NCLAT’s order upholding a purported lay-off by Resolution Professional, which the appellant claims was a disguised and unlawful retrenchment. The Court is set to examine whether IBC overrides ID Act provisions and whether such retrenchments can legally occur under the garb of lay-offs during insolvency proceedings.

Case Briefs High Courts

Insolvency proceedings no shield for Directors in cheque dishonour cases under S. 138 NI Act: Orissa HC

“On the request of the petitioner, the complainant waited and represented the cheque through its banker, but once again it got dishonoured with the same remark – refer to drawer.”

Law School News Others

DNLU, Jabalpur | 1st Corporate Law Summit 2025

DNLU is pleased to invite you to be part of our forthcoming Conference 1st Corporate Law Summit 2025 on Corporate Law, ESG, CSR & Governance. This distinguished gathering will bring together leading scholars, practitioners, policymakers, and students to present research, exchange insights, and engage in solutions to pressing legal challenge.

Conviction for sexual intercourse with minor wife

Case Briefs High Courts

Husband can only be convicted for sexual intercourse with minor wife above 15 years after 2017; Allahabad HC sets aside conviction in 20-year-old case

“From the foregoing observations as held by Supreme Court in Independent Thought case, it is very much apparent that exception 2 of Section 375 IPC has been struck down on the ground that said provision is inconsistent with the provisions of POCSO Act and is also violative of Article 14, 15 and 21. But it has also been held that the said judgment will have a prospective effect.”