2025 | Page 53 of 239

Bharatiya Nyaya Sanhita 2023 Technology and Crime

Call for Chapters | MNLU Mumbai’s CICTL launching book on Nyaya Sanhitha published by Central Academy for Police Training, Bhopal, BPR&D, MHA, GOI | SCC Times

The Central Academy for Police Training (CAPT), BPR&D, Ministry of Home Affairs, is inviting chapter proposals for an upcoming edited volume titled “Bharatiya Nyaya Sanhita: Technology, Crime and Justice.” The publication aims to explore the intersection of law and technology under the BNS, 2023, focusing on cybercrimes, investigation challenges, judicial responses, and innovative legal frameworks in the digital era.

Case Briefs District Court

MP Cough Syrup Deaths Case| Madhya Pradesh District Court rejects bail application of doctor who prescribed toxic cough syrup

The Court noted that as per the doctor’s memorandum, he received 10 % commission for prescribing the cough syrup.

Case Briefs High Courts

Delhi High Court declares WIPRO a well-known trade mark

“WIPRO has been expanding into various sectors since the 1980s and has obtained various registrations for the ‘WIPRO’ mark in various classes with the earliest registration in the year 1991.”

regularisation of 13-years daily-wage service

Case Briefs High Courts

Himachal Pradesh HC grants notional pension to family after regularising deceased employee’s 13 years of daily-wage service

“The deceased employee had rendered continuous daily waged service for 13 years from 1985 till his regularization, which worked out to be 2 years regular service after giving weightage of 1-year regular service in lieu of 5 years of daily wages service, and had rendered 9 years of regular service, making it a total of 11 years.”

landlord not required to disclose exact use

Case Briefs High Courts

Landlord not required to disclose exact nature of use of premise in eviction petition: Delhi HC

“The Delhi Rent Control Act, 1958 is silent about any requirement of the landlord giving the details/ divulging anything qua the nature/ purpose/ disclosure of the proposed new business by the landlord.”

Case Briefs High Courts

“No grievous hurt or use of weapons reported by victim”; Madras HC sets aside Section 397 IPC conviction of man accused of robbing senior citizen

“It is to be seen that victim is an elderly person, who would have been in a state of shock, such incident does not happen to everybody. It is a rare incident, which gets embedded in the mind and which cannot be forgotten.”

Op Eds OP. ED.

Claiming Refunds before RERA Authority: Challenges Amid the Absence of a Written Agreement between Allottees and Promoters

by Naman*

Case Briefs Supreme Court

Whether non-operation of arbitration clause due to statutory amendments would negate the entire arbitration mechanism? Supreme Court explores

“The arbitration agreement must be interpreted in a purposive manner, but not literally so as to enable the parties to pursue the intended dispute redressal mechanism of contract”.

Khaitan & Co arbitration Bombay High Court

Law Firms News News

Khaitan & Co. represents Bitcipher Labs and Nextgendev Solutions before Bombay High Court in landmark arbitration related proceedings

The ruling reinforces custodial accountability in virtual digital asset operations and upholds the Tribunal’s balanced protective measures.

plea of alibi cannot be considered at charge sheet stage

Case Briefs High Courts

Plea of alibi cannot be considered at stage of filing the charge-sheet: Bombay High Court

“Filing of charge-sheet is not an empty formality and it should contain all the details for not sending accused for trial, to enable the Magistrate to decide whether to accept the report and discharge the bonds or order further investigation or to take cognizance of the offence.”

Case Briefs High Courts

20% compensation deposit under S. 148 of NI Act is not mandatory, Appellate Courts have discretion: Gujarat HC

“The purpose behind directing to deposit as enumerated under Section 148 of the NI Act in appeal is at least to recover plausible compensation amount to provide some relief so as to save his business.”

High Court Round Up Legal RoundUp

HIGH COURT OCTOBER 2025 WEEKLY ROUNDUP [6 to 11 Oct]| Nagarjuna and Sri Sri Ravi Shankar’s Personality Rights; Protection of Nepali language.; ‘BROCODE’ trade mark; 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 3

2025 SCC Vol. 8 Part 3: Explore the latest Supreme Court Cases on Income Tax, IBC, Criminal Law, NDPS, and Customs.

Events/Webinars News

Construction Disputes and ADR: AIAC concludes Asia ADR Week 2025

Day 3 of the seventh edition of AIAC’s Asia ADR week navigated crucial topics of discussion in the field of alternative dispute resolution, such as ADR in construction disputes, role of experts and consultants in construction proceedings, automation driven transformation in the construction industry, and SMART Tunnel dispute.

Case Briefs Supreme Court

Age limit under Surrogacy Act not applicable to couples who froze embryos prior to commencement of law: Supreme Court

Before 25-1-2022, there were no binding laws regarding age restrictions on intending couples wishing to avail surrogacy. Therefore, for couples above the age limits under the Surrogacy (Regulation) Act, 2021, the right to surrogacy was not conditional on their age and was freely available to intending couples.

International Symposium on Changing Global Order in South Asia

Law School News Others

Call for Papers | CHRIST, Bangalore in collaboration with Indian Society of International Law | International Symposium on “Changing Global Order in South Asia: Balancing Sovereignty, Security, and Human Rights”

CHRIST (Deemed to be University), School of Law, in collaboration with the Indian Society of International Law (ISIL), invites submissions for its International Symposium on “Changing Global Order in South Asia: Balancing Sovereignty, Security, and Human Rights.” The hybrid symposium seeks papers from scholars, practitioners, and students exploring sovereignty, security, human rights, and regional cooperation in South Asia.

relinquishing property rights is not gift

Case Briefs High Courts

Sisters relinquishing rights of co-owned property in brother’s favour not gift under Stamp Act: Delhi High Court

“The sisters executed the Relinquishment Deeds (‘RD’) to release their share in favour of their brother, and there was no economic consideration exchanged at the time of the execution. All the RDs were basically acknowledging the bequest made by the father in favour of his son.”

Case Briefs Supreme Court

Relief to convict under Juvenile Justice Act, 2000 for crime committed in 1981 at age 12: Inside Supreme Court Ruling

The Sessions Court having noted that the convict was 16 years old at the time of trial, held that he was entitled to the benefit of the Children Act, 1960 and thus he was directed to be kept in a children’s home in accordance with the provisions of the 1960 Act to give him a chance to reform himself.

Call For Papers Law School News

Call for Blogs | MNLU Mumbai’s CICTL Invites Submissions for Blog on Technology Law (CBTL)

The theme shall be related to Data Protection, Artificial Intelligence, Fintech, Cybersecurity, and Digital Governance or any theme relevant to the Technology Laws.

bail to Ajaz Khan over remarks on Harsh Beniwal's family

Case Briefs High Courts

Delhi High Court grants anticipatory bail to Ajaz Khan over sexually explicit remarks against Harsh Beniwal’s family

The audience may be influenced by the material posted by social medial influencers and thus even if the content is deleted after being posted, it would reach a large set of audience, leading to republishing of the same and sparking a debate, which eventually affects the victim.