HIGH COURT WEEKLY ROUNDUP 2025 [15-21 Dec] | Bail Denial in Sabarimala Gold Misappropriation Case, Students’ Right to Privacy versus APAAR ID; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Fresh remedy under Article 226 barred once statutory remedy availed: Allahabad High Court rejects Writ after Assessee files rectification application under IT Act
“When on the same facts, a person has the right to claim one of two reliefs and with full knowledge he elects to claim one and obtains it, it is not open to him thereafter to flunk out on his election and claim the alternative relief.”
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The State, People and Me: Dr. Hemant Gupta’s Journey of Justice through the State’s Shoes
Interviewee: Dr Hemant Gupta11
Interviewed by Ansh Goyal2
Court of Inquiry under BSF Rules not a disciplinary proceeding but merely a fact-finding exercise: J&K and Ladakh HC
“The findings returned by the Court of Inquiry shall be in the nature of a preliminary report which shall facilitate the BSF authorities to decide as to whether the disciplinary proceedings against the delinquent are required to be initiated or not.”
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Excluding In-House Counsel from Attorney-Client Privilege: A Misstep in India’s Development
by Varun Pathak* and Debditya Saha**
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2025 SCC Vol. 10 Part 2
2025 SCC Vol. 10 Part 2: Explore the latest Supreme Court Cases on Arbitration, Constitution, CPC, Consumer Protection, Education Law, Environment Law, Motor Vehicles Act, and more.
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Appellate Deposit under Section 148 NI Act: Whether can be directed against Convicted Director or Confined to Juristic Drawer? Supreme Court Larger Bench to Decide
Section 148 NI Act was introduced to remedy the systemic abuse of appellate processes, whereby convicted drawers routinely secured suspension of sentence and delayed payment of compensation for years, thereby frustrating the object of Section 138 of NI Act.
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“More than 16 years have passed but this project is still slow in progress”: Read why Allahabad HC issued directions for implementation of Inter-Operable Criminal Justice System
“ICJS has been established to make justice delivery system more effective by integrating main pillars of criminal justice, i.e., the police (CCTNS), courts (e-courts), jails (e-prisons), forensic lab (e-forensic) and prosecution (e-prosecution).”
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Shardul Amarchand Mangaldas & Co. advises Nephrocare Health Services Limited on its Initial Public Offering
Shardul Amarchand Mangaldas advised Nephrocare Health Services Limited (Nephroplus) on its initial public offering aggregating to approximately US$ 95.99 million, covering Indian law, regulatory compliance, and prospectus and listing support.
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‘Financial debt exceeded minimum threshold’: NCLT admits insolvency application against Sparklet Engineers Private Ltd.
Although the respondent acknowledged execution of works, instalments under the Vendor Settlement Agreement remained unpaid. With repeated acknowledgments of inability to pay and only the first tranche settled, default was established under Section 9 of the Insolvency and Bankruptcy Code, 2016.
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Continued online circulation of arrest reports after discharge violates Right to Dignity; Delhi High Court upholds interim de-indexing against Media House
While the media enjoys freedom of speech and expression, but such right is not absolute and stands correspondingly delimited by the right of an individual to dignity and reputation.
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Intra-court appeal not maintainable in patent disputes; Commercial Courts Act overrides Letters Patent of High Court: Madras High Court
“Any expansion of the scope of the Commercial Courts Act would defeat its objectives, and there is no ambiguity regarding appeals from decrees of Commercial Courts and Commercial Divisions under Section 13 of the Commercial Courts Act.”
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Cyril Amarchand Mangaldas is acting as Indian legal counsel to PTC Inc. on the sale of its Kepware and ThingWorx businesses
The transaction involves multidisciplinary legal advice spanning M&A, employment, tax, data privacy, and equity compensation matters.
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Justice B.R. Gavai, former CJI, appointed as Dr B.R. Ambedkar Chair Professor on Constitutional Law at NALSAR Hyderabad
Justice B.R. Gavai, former Chief Justice of India, has been appointed as the Dr. B.R. Ambedkar Chair Professor on Constitutional Law and Social Inclusion at NALSAR University of Law, Hyderabad.
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NHRC takes suo motu cognizance of six children testing HIV positive after blood transfusion at Satna District Hospital
The NHRC sought detailed reports from Chief Secretaries of all States and Union Territories within four weeks.
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Kerala High Court flags arbitrary delay in filling veterinary posts in Lakshadweep; Issues directions
The grievance was that livestock across inhabited islands were left without access to qualified and registered Veterinary Surgeons, resulting in prolonged absence of medical care.
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“Gustakh-e-nabi ki ek saja, sar tan se juda” is challenge to sovereignty and integrity of India: Allahabad High Court
The slogan was first used in Pakistan and thereafter was spread to India and has been widely misused by certain Muslims just to intimidate people of other religions and to challenge the authority of the State.
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Cyril Amarchand Mangaldas Advises Zenrock Chemicals and EAAA India Alternatives on Indo Borax Acquisition and Open Offer
The transaction resulted in a change of control and triggered a mandatory open offer under SEBI takeover regulations, alongside structured acquisition financing.
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Kerala High Court denies Bail to Ex-Devaswom Board Officials in Sabarimala Gold Misappropriation Case
The incidents that led to the case has deeply hurt the religious sentiments of scores of Ayyappa devotees and pilgrims.
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