2025 | Page 78 of 239

Call for Abstracts | MNLU Mumbai hosts third edition of LHSS Symposium

The Law, Humanities and Social Sciences Collective at Maharashtra National Law University Mumbai is back with the third edition of its Symposium being hosted on 11th and 12th October, 2025 to explore the crises and challenges of law in contemporary times.

Law Made Easy WATCH NOW

Watch| Dowry Deaths & the Law: What Legal Remedies Exist?

Case Briefs High Courts

‘Emotional bond does not confer superior right to custody over that of biological parents’: Bombay HC denies 5-year old’s custody to grandmother

The welfare of the child is the paramount consideration in custody matters, therefore, the right of father and mother as natural guardian can only be curtailed when the custody might be detrimental to the welfare of the child.

Law Firms News News

Shardul Amarchand Mangaldas advises General Catalyst and Avataar on USD 218 mn funding round in PB Healthcare Services

The round involved a primary investment of USD 218 million, which was led by General Catalyst and participated by Avataar and other investors.

Case Briefs High Courts

Meghalaya HC quashes charges against former Education Minister in 17-year-old teachers recruitment case; highlights enormous delay in prosecution

In the present case, the selection process is of 2008 and about 17 years have passed since then. The first FIR was lodged on 18-7-2011. Further, nothing has moved significantly in prosecuting the accused, as only 28 out of 181 witnesses have been examined.

Case Briefs High Courts

Chhattisgarh HC| No relief to Flipkart associated delivery agent, area manager for delivering knives allegedly used for a murder

“The FIR specifically alleges that the knives ordered by the accused persons through Flipkart, which were prohibited under the Arms Act, were delivered through the logistics chain of ElasticRun where the present accused persons were employed, despite prior communications and warnings from the police authorities to e-commerce platforms to desist from supplying such prohibited items.”

Case Briefs Supreme Court

SC restates principles on power, scope & grounds for Review Jurisdiction; Sets aside Madras HC review order on daughter’s status as co-parcener

“To wit through a review application, an apparent error of fact or law is intimated to the court, but no extra reasoning is undertaken to explain the said error”.

Op Eds OP. ED.

Exempted Authorities under Section 24 of the RTI Act: An in-Depth Analysis Across Jurisdictions

by Suhael Buttan* and Mohit Mansharamani**

Case Briefs High Courts

“Everyone has failed to discharge their responsibility”; Rajasthan High Court acknowledges delays in Bail Process as Two women held for 43 days in bailable offence

“With anguish and pain, this Court observes here that the learned Magistrate as well as learned Additional District & Sessions Judge failed to exercise their discretion in right perspective and in a very casual manner, decided the bail applications, placed before them.”

72-year-old woman fined for frivolous case

Case Briefs High Courts

Karnataka High Court fines 72-year-old woman ₹2 lakh for frivolous habeas corpus petition

“The filing of this kind of litigation should not be encouraged by this court and the same should be deprecated.”

initiate divorce abroad if married in India

Case Briefs High Courts

Divorce proceedings cannot be initiated in Australia, if marriage has been solemnized in India: Gujarat High Court

“The husband had no right to initiate proceedings in the Australian courts by taking advantage of the fact that he had acquired Australian citizenship.”

Case Briefs High Courts

“In despair, the wife set fire to herself and later blamed in-laws”: Madhya Pradesh HC grants divorce to man whose wife attempted self-immolation

“This dreadful act is sufficient to hold that she has committed mental cruelty with the husband and the Trial Court erred in not appreciating the facts evident on the record and even more so in replacing them with its own perceived notions.”

Advocates appointed as Judges of Allahabad HC

Appointments & Transfers News

President appoints 2 Advocates as Judges of Allahabad High Court

Supreme Court Collegium on 25-3-2025 had recommended appointing Amitabh Kumar Rai and Rajiv Lochan Shukla as Allahabad High Court Judges.

Case Briefs High Courts

‘Arbitrary and discriminatory’; Gauhati HC upholds pensionary benefits to 2006-2009 retirees, previously denied over financial stringency

There is no valid justification for creating two classes of pensioners, i.e. those who retired between 1-1-2006 and 31-3-2009, and those who retired after 31-3-2009, solely to grant a revised pension.

Op Eds OP. ED.

The Case for Summary Proceedings in Indian Arbitration: Learning from ICSID, SIAC and Global Practice

by Saksham Mishra* and Kartikey Agrawal**

Case Briefs High Courts

J&K and Ladakh HC interprets Rule 49 of BCI Rules; Holds Advocate entitled to Absolute Licence if application filed before joining Govt. service

“It was not the disputed eligibility of the petitioner to have an absolute licence to practice law, but an alleged non-communication of his appointment in government service that had prompted Respondent 1 to issue the impugned order and notification.”

Events/Webinars News

Safeguarding Her Future: Allahabad HC and UNICEF host State-Level consultation on strengthening girl child protection under Juvenile Justice and POCSO Acts

Focused on the effective implementation of the Juvenile Justice Act, 2015 and the POCSO Act, 2012, the consultation brought together key stakeholders to advance the safety and rights of the girl child in Uttar Pradesh.

State Information Commissioner post-retirement benefits

Case Briefs High Courts

‘State Information Commissioner entitled to Chief Secretary-Level post-retirement benefits’; 10-year qualifying service not mandatory under S. 16(5) RTI Act: Gauhati HC

Gauhati High Court observed that by virtue of Section 16(5) of the Right to Information Act, 2005 , a deeming fiction is created to the advantage of the State Information Commissioner, who would be paid similar salary and postretiral benefits as that of Chief Secretary.

Resettlement claim Panchayat Parivar Register

Case Briefs High Courts

No rehabilitation benefits without entry in Panchayat Parivar Register at the time of acquisition: Himachal Pradesh HC

“The Rehabilitation and Resettlement Scheme was for the benefit of only those who were permanently residing in the area and who were to be rendered houseless and landless on account of acquisition proceedings for the purpose of construction.”

Case Briefs High Courts

‘KARPURE’ not deceptively similar to ‘CAMPURE’; Bombay HC declines interim injunction to Mangalam Organics in trade mark dispute

“Relevant consumer base for the products which are deodorizers, air purifiers etc would be an average educated class with the ability to differentiate between the rival marks especially when there is no resemblance apart from a phonetic similarity between the two when viewed as a whole.”