Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India (Part IV of IV)
by Siddharth R. Gupta* and Vedanshi Gangrade**
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Amity Law School, Raipur | National Moot Court Competition Environment Chapter, 2025
Amity Law School National Moot Court Competition – Environment Chapter 2025 (ANMCC 2025) aims to offer its participants an opportunity to engage in rigorous discussion and present arguments on pressing issues concerning the environment, society, and law.
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An overview of Supreme Court decision mandating Aspiring and In-service Teachers to qualify the TET
“TET is indeed a qualification, necessary to be held by a person seeking appointment as a teacher in a school. Only upon a person obtaining such qualification can he become eligible for appointment as a teacher”.
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2025 SCC Vol. 7 Part 3
2025 SCC Vol. 7 Part 3: Explore the latest Supreme Court Cases on Administrative Law, Constitution, Cooperative Societies, Negotiable Instruments Act, Food Adulteration, PMLA, and Transfer of Property.
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CAM advises SASMOS HET Technologies in connection with A91’s investment
As part of the transaction, the firm also advised on the internal restructuring of the Company’s global group.
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Permanency secured: Bombay HC rules in favour of Sanjay Gandhi National Park forest workers
“If Government’s argument is accepted, it would amount to enslavement of these workmen and bonded labour. The Court cannot be a mute spectator to this situation.”
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“Alarming picture”: Chhattisgarh HC continues monitoring unregulated sale of knives as State informs online sale of 211 knives, registration of 677 cases in 2025
“The aforesaid data shows an alarming picture of the situation prevailing in the society, though the State appears to be taking adequate measures.”
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CAM advises Advent on Indian legal aspects of its global acquisition of Sapiens International
Advent has entered into agreements to acquire a majority shareholding in Sapiens International, a global leader in intelligent SaaS-based software solutions for the insurance industry.
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High Court Weekly Roundup – September 2025 [Week 1]| Umar Khalid’s Bail Denial; Rahul Gandhi’s Citizenship; Maratha Reservation Protest; and more
A quick legal roundup to cover important stories from all High Courts from the first week of September, 2025.
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Witness Protection Scheme cannot substitute bail cancellation; rendering provisions of bail cancellation otiose: Supreme Court
Witness Protection Scheme is a remedial and curative measure, designed to neutralise the effects of threats once they have materialised. Bail cancellation, on the other hand, is a preventive and supervisory function of the criminal court, whose duty is to ensure that the trial proceeds unpolluted by intimidation.
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Silver Gets Smarter: BIS Launches Hallmarking Unique Identification (HUID) to identify Purity & Protection
The new Hallmarking Unique Identification (HUID)- based hallmarking for silver jewelry and articles introduces BIS Care App to safeguard consumers against any malpractices.
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Supreme Court deprecates State Inaction; Orders immediate restoration of suspended Rajasthan Pradhan
“In the normal course, we would not have entertained the petition of this nature, but the petitioner is seeking implementation of a relief that he has already got by invoking a remedy under Article 226”
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CAM assistS 26North Partners LP, as Indian legal counsel on its acquisition of a controlling stake in AVI-SPL
Cyril Amarchand Mangaldas assisted 26North Partners LP, as Indian legal counsel on its acquisition of a controlling stake in AVI-SPL, the global leader in audio-video and unified communications technologies, from Marlin Equity Partners and other selling shareholders.
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Unified Pension Scheme allows onetime Switch Facility for reverting to the National Pension System
Rules to regulate the methods of implementation of Unified Pension Scheme on Central Government employees covered under National Pension System.
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CHRIST (Deemed to be University), Delhi | Annual Trial Advocacy Competition, 2025
ABOUT ORGANISATION CHRIST (Deemed to be University), Delhi, NCR Campus, a premier educational institution, is an academic fraternity of individuals dedicated to
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‘ED not restricted to access information placed on record before Magistrate by the IT Department for investigation’: Punjab and Haryana High Court
‘Information regarding the foreign assets has been placed on record in the form of documents before the Magistrate by the IT Department which has been sought by another government Department for the purpose of investigation. It is not a case that the information has been demanded for public dissemination.’
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‘Recruitment process of public employment should remain free from laxity’: Punjab and Haryana HC nullifies appointment based on forged documents
‘Certificate of Assistant Lineman was not verified diligently during his probation period, and it was clearly due to the laxity displayed by the employee concerned that the appointment went through in spite of lack in requisite qualifications, thereby denying a rightful candidate his opportunity of public employment.’
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SAM & Co. advises Samvardhana Motherson International on acquisition of a majority stake in Yutaka Giken, Japan
In a simultaneous set of transactions, MGI BV will acquire an 11% stake in Shinnichi Kogyo Co. Ltd. (in which Yutaka Giken already holds 62%) and SAMIL (either directly or through a wholly owned subsidiary) will acquire 100% of the shares and voting rights in Yutaka Autoparts India Private Limited.
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“No licence for police to arbitrarily enter names in surveillance register”: Allahabad HC quashes police order refusing closure of man’s history sheet
“We are of the considered view that Regulations 228 and 240 of the UP Police Regulations do not give an unbridled power to the police to use it in such a way which has necessary consequence of squeezing out the fundamental freedom of the citizen.”
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Notice to deceased assessee must first be served on legal heirs; once on record, legal heirs represent deceased assessee: ITAT
In the present case, notice under Section 148 of Income Tax Act, 1861 is not served on legal heir of the assessee. The said notice is served on the assessee, even after the knowledge that the assessee is deceased.
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