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GNLU Legislative Drafting Competition 2025

Call for Submissions | GNLU Gandhinagar | GCRCJS organises Legislative Drafting Competition

GNLU Gandhinagar, through its Centre for Research in Criminal Justice Sciences (GCRCJS), has announced the 4th edition of its Legislative Drafting Competition. Open to undergraduate and postgraduate law students, the competition invites drafts on “The Whistleblower and Witness Protection Act, 2025” aiming to enhance skills in legislative drafting while engaging with contemporary legal issues.

Appointments & Transfers News

R. Venkatramani to continue as Attorney-General for India; Sunil Jain takes role as Additional Solicitor General for India for MP High Court

Legal appointments of Senior Advocates as Attorney-General for India and Additional Solicitor General for India for MP High Court.

Law School News Others

HPNLU Shimla Celebrates Foundation Day with Academic Excellence and Strategic Collaborations

Himachal Pradesh National Law University (HPNLU), Shimla, celebrated its Foundation Day with academic lectures, strategic collaborations, student recognition, and a week of cultural and intellectual activities.

Case Briefs Supreme Court

Breakdown of Supreme Court verdict in Bhushan Power & Steel Insolvency case

“The Corporate Debtor in the present case was running into substantial losses which has now become a profit-making entity earning substantial profits. The SRA — JSW invested huge amounts in modernization and expansion of the entity. Not only that but thousands of employees have been earning their livelihood on account of the Corporate Debtor running as an on-going concern due to the Resolution Plan being implemented by the SRA — JSW.”

Case Briefs High Courts

Delhi High Court grants partial relief to Princeton University in trademark infringement case

“The infraction of the rights of the appellant can take place in various shapes like dilution of its mark, initial interest confusion, and actual confusion.”

Events/Webinars News

AIAC announces Asia ADR Week 2025: Kairos — Seizing the ADR Moment!

The Asian International Arbitration Centre (AIAC) proudly announces Asia ADR Week 2025, themed “Kairos — Seizing the ADR Moment.” Set against the dynamic backdrop of Asia’s evolving dispute resolution landscape, this year’s event invites global practitioners, thought leaders, and stakeholders to explore the timely opportunities shaping the future of Alternative Dispute Resolution.

Case Briefs Tribunals/Commissions/Regulatory Bodies

All partners have unlimited liability for acts of partnership firm irrespective of their role or profit share: SEBI

With respect to noticee’s liability as a partner, the noticee submitted that she resigned within short span of time and did not receive any remuneration or profit from the firm. Further, she was not a part of decisions or involved in day-to-day affairs of the firm.

Case Briefs High Courts

‘This is attack on entire judiciary’: Jharkhand High Court condemns hooliganism made in open Court by advocate upon rejection of anticipatory bail

“If he will be allowed to go scot free, message will go in the society that anything can be stopped to be delivered by a Judge for if such type of hooliganism is made in the open Court.”

Policy Debate Government Law College 2025

ADR Competition Announcements Law School News

Government Law College | 10th edition of Policy Debate on “The Global Chessboard: Is India Aligning or Defining?”

The Policy Debate has established itself as a flagship platform that brings together distinguished experts, practitioners, and students to deliberate on issues of national and international importance.

Case Briefs High Courts

‘Facilitating rape is a heinous offence’: Karnataka High Court rejects bail of accused

“The act committed by the accused along with another accused will remain in her life as a scar.”

Statkraft energy portfolio divestment India

Law Firms News News

Cyril Amarchand Mangaldas advises Statkraft A.S. on divestment of its 1.3 GW energy portfolio in India

CAM advised Statkraft A.S. (“Statkraft”) on the divestment of its 1.3 GW energy portfolio in India including sale of Statkraft’s 49% shareholding in Malana Power Company and AD Hydro Power which collectively own and operate 278 MW hydroelectric projects in Himachal Pradesh since 2010, to Bhilwara Energy.

Case Briefs High Courts

‘Commission would interfere with PMLA investigations’, Kerala HC affirms stay on State-ordered judicial inquiry into ED in UAE Gold Smuggling Case

“The audio clip and letter found, alleged coercion of ED officers to implicated CM Pinarayi Vijayan and other political leaders in a case involving seizure of 30 kg of gold worth Rs 14.82 crore at the Thiruvananthapuram International Airport on 06-07-2020, which was allegedly marked as ‘Diplomatic Baggage’ and was being sent to the UAE Consulate.”

Case Briefs High Courts

WhatsApp evidence and money trail: Bombay HC denies bail in cocaine smuggling syndicate case

“The WhatsApp chats recovered by the Cyber Forensic Laboratory from the mobile phones used by the applicant throw up evidence of his involvement in the smuggling syndicate of the contraband substance.”

Op Eds OP. ED.

Regulation to Restriction: An Exploration of the Quiet Erasure within India’s Online Gaming Law

by Atish Chakraborty*

Case Briefs High Courts

‘Mere repayment of misappropriated amount does not efface criminal prosecution’; Kerala HC refuses to quash foreign liquor corruption case

“The misappropriated amount showed that the foreign liquor found in shortage was a gigantic quantity and therefore, prima facie, it could not be held that the shortage occurred because of some unintentional omissions or oversights.”

Case Briefs High Courts

Delhi High Court grants relief to CROCS in trade mark dispute; cancels registration of ‘CROOSE’ mark

The petitioner company Crocs is a popular footwear brand with a widespread range of more than 300 styled for men, women and children which are popular both in India and abroad.

Case Briefs High Courts

Orissa HC recognises marriage as traditional necessity; Allows early withdrawal of fixed deposits under National Savings Time Deposit Scheme

“Rule 8(d) of the Scheme specifically provides for premature encashment. However, the thrust of the rule is the rate of interest payable on the deposit, when it is withdrawn after four years, but before maturity. Such a rule cannot be treated as putting a complete embargo against premature withdrawal. This being said, this Court does not express any opinion as to payment of interest, when premature withdrawal is done”

Events/Webinars News

UzAW 2025 | From AI to Cross-Examination, global experts discuss DOs and DON’Ts in International Arbitral Proceedings from an Arbitrator’s Perspective

The erudite legal professionals enlightened the audience on impartiality and independence of arbitrators, cross-examination, AI and confidentiality concerns, and effective advocacy in international arbitral proceedings, at UzAW 2025.

Case Briefs Supreme Court

Supreme Court grants interim bail in POCSO case; Orders housing, employment, and counselling support to facilitate convict’s reunion with prosecutrix and minor child

The District Magistrate, Baloda Bazar, Chhattisgarh, was directed to allot a government quarter, out of those available for Class IV employees in Palari Block to the convict and his family on a temporary basis, until further orders of the Court.

Legislation Updates Notifications

All India Bar Examination (AIBE-XX) 2025: Check out the Official Schedule

BCI announces AIBE exam on Nov 30, 2025; registration starts Sept 29.