2025 | Page 55 of 239

CBIC Automates IFSC Code Approvals Across Ports to Boost Trade Efficiency

CBIC launches system-based auto-approval for IFSC code registration, enabling exporters to seamlessly register bank details across multiple customs ports without manual intervention, boosting trade efficiency.

Case Briefs High Courts

Bombay High Court grants ad-interim relief to Reliance Industries in trade mark infringement case against ‘JIO’ cab services

The defendants were engaged in providing taxi services across Dehradun and Delhi and were marketing themselves as an inter-state national level service, using the name ‘JIO’.

Op Eds OP. ED.

Revisiting the Nature of NHRC’s Compensation Directives: Binding Mandate or Advisory Suggestion?

by Amritansh Sharma*

Legislation Updates Notifications

Karnataka Approves Monthly Paid Menstrual Leave for Women Employees

Karnataka Govt announces one-day paid menstrual leave monthly for women to boost work-life balance, reduce stigma, and support gender-sensitive workplaces.

Case Briefs High Courts

Bombay HC upholds order passed by SBI, declaring accounts of Anil Ambani and Reliance Communication Ltd (RCOM) as ‘Fraud’

“Personal hearing cannot be demanded as a matter of right, unless specifically mandated by statute or rules. The principles of natural justice cannot be applied in a straitjacket formula; their application depends on the facts and circumstances of each case”

Mental Health

Rest Assured: Discussing Mental Health Leaves in the Legal Industry

On World Mental Health Day, we delve into the critical concept of mental health leaves, highlighting its significance and implications specifically within the legal industry.

Case Briefs High Courts

Rajasthan High Court converts conviction from murder to culpable homicide of father who inflicted fatal blow on son neck

“We are of the view that in ordinary circumstances, no parent would cause fatal injury to their children, howsoever frustrated or dejected he or she may be.”

Case Briefs High Courts

Wife ill-treating stepchildren constitutes mental cruelty against husband under S. 10(1)(x) Divorce Act: Kerala HC upholds divorce

“If the wife ill-treated the children, it would certainly cause an apprehension in the husband’s mind that it would be harmful or injurious for him to live with her where the expression ‘harmful or injurious’ was not confined to physical acts alone, but extended to mental torture as well.”

Case Briefs High Courts

Rajasthan HC holds notice returned ‘unclaimed’ not valid service; Sets aside ex-parte divorce decree

“A refusal for the purpose of service of notice should be taken to be a sufficient service, if such refusal is by the addressee or by the noticee himself/herself.”

mechanical approach in process patent registration order

Case Briefs High Courts

Delhi HC remands process patent registration for fresh consideration; flags Asst. Controller’s mechanical approach and lack of application of mind

An invention must show an inventive step over prior art. However, the Patents Act, 1970 lacks clear guidelines to assess this, leading Examiners to decide applications and oppositions in a rule of thumb manner, purely based on their subjective opinions. This is, clearly, a thoroughly legally unsatisfactory position.

Case Briefs High Courts

Kerala HC grants bail to 25-year-old murder accused; rules out sexual assault claim

“The victim tried hanging herself due to the trauma caused because of the accused’s attempt to commit penetrative sexual assault. He brought her down, but when she started shouting, he smothered her which led to her brain death.”

Events/Webinars News

AIAC Asia ADR Week 2025 | Ushering in a New Era of Arbitration Excellence

The launch of seventh edition of Asia ADR Week 2025 not only marked the beginning of five impactful days of dialogue, collaboration, and learning, but also symbolised a renewed call to action inviting all stakeholders to seize the moment and shape the future of dispute resolution globally.

husband who shirked responsibility of wife & children

Case Briefs High Courts

“Enjoying personal life with expensive bikes”: Madhya Pradesh HC denies relief to husband who shirked responsibility of wife and unwell child

“The wife was facing the challenges against all odds, but the father, who should take on more challenges or at least support the wife, was shirking the liability for one reason or another.”

Interviews

Reimagining Higher Education for a Global India – In Conversation with R. Radhakrishnan

Interviewee: R. Radhakrishnan¹
Interviewed by Akshitaa Mathur²

Events/Webinars News

‘Increasing importance of Asia, not just as a producer of arbitration, but also as a seat for arbitration’; Prof. Gary Born delivers keynote address at AIAC’s Asia ADR Week 2025

The seventh edition of Asia ADR Week 2025, themed “Kairos: Seizing the ADR Moment,” will take place from October 7th to 11th, 2025, in Kuala Lumpur, Malaysia.

Case Briefs Supreme Court (Constitution/Larger Benches)

Judicial Officers with 7 years’ experience in law practice are eligible for direct appointment as District Judge/Additional District Judge: Supreme Court

The Court further held that a person who has been or who is in judicial service and has a combined experience of 7 years or more as an Advocate or a Judicial Officer, would be eligible for being considered and appointed as a District Judge/Additional District Judge.

Op Eds OP. ED.

Levelling the Playing Field: Institutionalising the Appellate Sports Tribunal in India’s Sports Governance Framework

by Shobit Goel* and Shourya Shekhar**

Sex education must be from younger age in schools

Case Briefs Supreme Court

Sex education for children must be in school curriculum from younger age; not from class IX onwards: Supreme Court

In the present case, the Court directed to file an affidavit informing as to how sex education was provided as a part of the curriculum in higher secondary schools within the State of Uttar Pradesh. Thus, an affidavit was filed by the Circle Officer, District Sambhal, Uttar Pradesh, detailing the curriculum for classes IX to XII.

Career Development Session SLS Hyderabad

Law School News Others

Symbiosis Law School, Hyderabad hosts Career Development Session with ICSI Hyderabad Chapter

Symbiosis Law School, Hyderabad, in association with the ICSI Hyderabad Chapter, organized a Career Development Session on “Career Opportunity as a Company Secretary,” offering students practical insights into the evolving CS profession, corporate governance, and compliance in India’s corporate sector.

Legal RoundUp Legislation Roundup

State Legislation Quarterly Roundup | July-September 2025: Kerala’s Factory Law Overhaul, Himachal’s Digital Summons, Andhra’s Witness Protection Scheme, and More

Explore key legal and policy developments across Indian states from July to September 2025. Covering reforms in education, taxation, labor welfare, and clean energy, this roundup reflects India’s growing momentum toward transparent, technology-enabled, and citizen-first governance.