2025 | Page 63 of 239

Delhi HC orders probe against Magistrate and Sessions Judge for staying arrest despite dismissal of bail application by High Court and Supreme Court

The accused had been denied anticipatory bail by orders of the High Court as well as the Supreme Court which had been overlooked by the Judicial Magistrate and the Sessions Court while entertaining applications for anticipatory bail.

Legislation Updates Notifications

Next-Gen GST in Action: Goods and Services Tax Appellate Tribunal Launched for Fairness and Certainty

With GSTAT now operational, India’s tax administration takes a decisive step toward fairness, predictability, and responsiveness.

Case Briefs High Courts

Karnataka High Court allows repatriation of Russian mother and daughters found in isolated Gokarna caves

The Russian mother and the elder child had overstayed with another being born in India.

Case Briefs High Courts

Rajasthan HC holds S. 15(3) of Rajasthan Rent Control Act directory; Orders Tenant to plant and maintain 11 trees till disposal of application

“The reasons for passing this present order asking the petitioner to plant 11 plants is in the interest of the public at large and for the greater public good.”

Case Briefs High Courts

Delhi High Court protects EBC’s iconic ‘Coat-Pocket Constitution’; ‘Young Global Publishers’ injuncted from passing off deceptively similar edition

The plaintiffs, EBC Publishing Pvt Ltd (Eastern Book Company), a pioneer in law publishing for over 84 years and publisher of the widely cited Supreme Court Cases (SCC), approached the Court seeking protection of their flagship ‘coat-pocket’ edition of the Constitution of India, distinguished by its iconic red and black trade dress.

Interviews

Navigating Global Disputes: Sudhanshu Roy on Law, Geopolitics, and Public Interest

Interviewee: Sudhanshu Roy¹
Interviewed by Nitya Nandan Garg²

Case Briefs High Courts

Delhi High Court protects EBC’s iconic ‘Coat-Pocket Constitution’; ‘Professional Publishers’ injuncted from passing off deceptively similar edition

Case Briefs High Courts

Delhi High Court protects EBC’s iconic ‘Coat-Pocket Constitution’; ‘Rupa Publications’ injuncted from passing off deceptively similar edition

Law Firms News News

Shardul Amarchand Mangaldas & Co. advises Novo Holdings A/S on its investment in MedGenome Inc.

This investment will enable the company in expanding its genomics and integrated diagnostics solutions across India and other emerging markets with a focus on early detection and targeted disease management through affordable genetic and integrated diagnostics tools.

Advocates & Judicial Officers appointed as HC Judges

Appointments & Transfers News

President Appoints 30 Advocates, Judicial Officers as Judges of 3 High Courts

The President appointed 30 advocates, judicial officers and an additional judge as judges/ permanent judge of Allahabad, Himachal Pradesh, and Karnataka High Court.

Appointments & Transfers News

President appoints Justice Soumen Sen as Chief Justice of Meghalaya High Court

The Ministry of Law and Justice issued a press release appointing Calcutta High Court Judge, Justice Soumen Sen as the Chief Justice of the Meghalaya High Court.

Case Briefs High Courts

Anticipatory bail maintainable only before High Court in absence of prima facie case under SC/ST Act: Andhra Pradesh High Court

The prosecution had raised a preliminary objection regarding the maintainability of the petition contending that the Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 puts an embargo on the High Court from hearing any anticipatory bail application.

Case Briefs High Courts

‘RTE Act and RPwD Act not applicable to Sainik Schools’: Madras HC upholds rejection of student’s admission for failing medical fitness norms

“Selection and admission to the Sainik School are subject to fulfilling admission criteria, eligibility, rank, merit list, medical fitness, verification of original documents, and such other criteria as may be prescribed by Sainik School Society. Therefore, in the event of an unfit medical report, the Principal is mandated to click the reject button on the e-counselling portal.”

Op Eds OP. ED.

Protecting Geographical Indications Amidst Climatic Disruptions

by Charmi Khamesra*

Cases Reported SCC Weekly

2025 SCC Vol. 8 Part 1

2025 SCC Vol. 8 Part 1: Explore the latest Supreme Court Cases on Constitution’s Articles 21, 142 and 200.

High Court Round Up Legal RoundUp

HIGH COURT SEPTEMBER 2025 WEEKLY ROUNDUP | Karan Johar’s personality rights; Minor’s Kidney Transplant Without Father’s Consent, and 3-Year Social Media Ban as Bail Condition; and more

A quick legal roundup to cover important stories from all High Courts from the fourth week of September 2025.

Know thy Judge

Justice K.R. Shriram, 43rd Chief Justice of Rajasthan High Court, bids farewell after a tenure of 2 months

In his extensive legal career, Justice K.R. Shriram has displayed keen legal acumen across diverse legal fields and imparted wisdom through his decisions as a Judge.

Know thy Judge

Know Thy Newly Appointed Supreme Court Judge: Justice Vipul M. Pancholi

Justice Vipul M. Pancholi’s journey to the Supreme Court of India is a testament to his legal expertise and steadfast commitment to the principles of justice.

50% marks in Superior Judicial Service Exam

Case Briefs High Courts

Criteria of securing minimum 50% marks in Punjab and Haryana Superior Judicial Service examination not arbitrary: Punjab and Haryana High Court

“It is open to the High Court to prescribe the criteria including cut off marks and ‘minimum marks qualification’ as has been envisaged in clause 8.4 of the notifications to assess the merit and suitability of the candidates to perform the sacrosanct duties of Judicial Officer.”

Case Briefs Supreme Court

Supreme Court issues extensive guidelines to tackle massive backlog of cheque bouncing cases under NI Act in the District Courts

The Court also pointed out that service of summons on the accused in a complaint filed under Section 138 of the NI Act continues to be one of the main reasons for the delay in disposal of the complaints.