2025 | Page 82 of 239

Delhi High Court orders takedown of fake sites offering jobs at Zepto; Grants interim injunction in trade mark dispute

The defendants were operating several websites and applications to trick the general public into believing that they were representatives/associates of Zepto and so as to scam them into paying for fake job opportunities with Zepto

Law School News Others

Dharmashastra National Law University, Jabalpur organizing National Book Review Competition

This competition seeks to encourage students, research scholars, academicians, and legal practitioners from the field of law and allied disciplines to engage deeply with significant legal literature.

Congress MLA's plea against BJP MLA's defection

Case Briefs High Courts

Madhya Pradesh HC rejects plea of Congress MLA Umang Singhar against Speaker’s inaction on BJP MLA Nirmla Sapre’s defection

“Umang Singhar has failed to establish that a legal right claimed by him has prima facie been infringed or is threatened to be infringed by the respondents within the territorial limits of this Bench.”

Intellectual Property Rights August 2025

Legal RoundUp

IPR August 2025: A quick recap of the Months’ top Intellectual Property Rights cases

Covering all the important IPR cases across various High Courts and the Supreme Court, this roundup provides a quick summary of cases, links to other roundups, latest legal updates in criminal law and a few top stories of the month.

quashes law allowing Panchayat member term in office

Case Briefs High Courts

‘Creates confusion, absurdity and anomaly’; Manipur High Court quashes law allowing Panchayat members to continue in office beyond 5 years

The amendment in Section 22(3) of Manipur Panchayati Raj Act, 1994 created dual governing bodies for the same office by extending the tenure of Panchayat members to an indefinite period, when elections cannot be held within time.

Case Briefs High Courts

‘TNPPDL Act doesn’t cover private land’; Madras HC quashes charges in Mahatma Gandhi statue damage incident at school

“The Trial Court, shall not act like a post master that receives the final report from the Police and blindly proceed to frame charges on the premise that the final report would be perfect in all respects.”

using unhygienic products not within competition act scope

Case Briefs Tribunals/Commissions/Regulatory Bodies

Unauthorised occupation of public premises, use of unhygienic products, and violations of food safety standard not within scope of Competition Act: CCI

The Informant alleged that there is sharp decline in sales of his business, as a juice corner operator-Opposite Party sold cooked food from unhygienic and unknown sources at below manufacturing cost, leading to unfair competition in respect to vendors who are complying with the regulations.

Case Briefs High Courts

‘City should not be brought to a standstill’: Bombay HC directs Maratha reservation protestors to vacate streets

The Court questioned whether these protesters would clean up the streets, vacate them, go back home and let peace and let the tranquility prevail in Mumbai, so that the common man can lead a normal life?

Legislation Updates Notifications

2025 Amendments to Medical and Pharmaceutical Marketing Practices: Valuation of Free Samples & Annual Disclosures

DoP revises the UCPMP’24 and UCMPMD’24 to simplify compliance procedures and reduce the administrative burden on pharmaceutical and medical device companies, particularly in relation to the disclosure of marketing expenditure involving free samples and educational programs.

Appointments & Transfers News

Advocates write to CJI requesting reconsideration of proposal to transfer Justice Tara Vitasta Ganju

On 27-8-2025, the Supreme Court of India had notified the Collegium’s decision to recommend transfer/repatriation of 14 Judges, including Justice Tara Vitasta Ganju.

Case Briefs High Courts

Court can implead husband’s paramour and seek mobile location of spouse in adultery cases: Delhi High Court

By allowing production of documents directly pertinent to the issues in dispute, the Court ensured the wife’s access to necessary evidence, while avoiding unnecessary intrusion into unrelated financial matters. Such a calibrated approach aligns with the principle of proportionality and prevents the discovery process from becoming a fishing expedition.

Case Briefs High Courts

Bombay High Court dismisses Jagruk Nagrik Sanghatana’s PIL alleging health hazards from telecommunication (mobile) towers

The Court further noted that the new statutory framework under Telecommunications Act, 2023 and Telecommunications (Right of Way) Rules, 2024, now governs the installation, operation and maintenance of telecommunication towers.

Case Briefs High Courts

Can Section 91 CrPC be invoked to compel an accused to produce incriminating material? Calcutta High Court examines

The Court observed that issuance of summons to produce a document against a person asking him to produce a document does not ipso facto makes the said person as a witness however, it would be highly unjust if the word ‘person’ used in Section 91 of the Code of Criminal Procedure is presumed to include an accused.

Legislation Updates Notifications

SEBI’s new Framework set ₹10,000 Crore Cap on Intraday Equity Index Derivatives

SEBI introduces Intraday Position Limit Framework for Equity Index Derivatives to enhance market integrity, risk management, and surveillance, from October 1, 2025

14 JOs & 12 Advocates recommended as Judges

Appointments & Transfers News

Supreme Court Collegium recommends appointment of 14 Judicial Officers & 12 Advocates as Judges of Allahabad HC

As of 1-9-2025, the working judicial strength of Allahabad High Court (Additional and Permanent) is 84 Judges as against the sanctioned strength of 160 Judges.

Legal RoundUp Topic-wise Roundup

SERVICE LAW ROUNDUP: Landmark Rulings and Legislative Updates from August 2025

Catch up with the important Service Law cases across various High Courts and the Supreme Court as well as the legislative updates.

Case Briefs High Courts

‘Stigma of rape should not be on the victim but the perpetrator’; Delhi HC refuses to quash FIR in POCSO case; Imposes Rs 10,000 as costs

“There has to be paradigm shift in societal mindset by attaching stigma to the accused and not to the girl who underwent the horrid suffering by way of rape.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

No Financial Creditor status with invalid Debt Assignment: NCLAT sets aside initiation of CIRP under Section 7 IBC

“For maintaining an application for default of another Financial Creditor, the essential ingredients to be fulfilled by the Applicant is that the Applicant has to be a Financial Creditor on its own facts.”

Case Briefs High Courts

‘No longer in times when discrimination can be made between male and female’; Delhi High Court directs woman’s appointment to vacant IAF post

The distinction between male and female has, in the present time, been reduced to nothing more than a chance chromosomal circumstance, and ascribing, to it, any greater relevance would be illogical as well as anachronistic.

Case Briefs High Courts

‘Centre should have granted relief, rather than raising objection for delay’: P&H HC dismisses plea challenging war injury pension to 1971 Indo-Pak war soldier

The solider was not aware of the benefit of war injury pension, but the petitioners very well knew that the solider suffered an injury in war and is entitled to such benefit but still did not grant the said benefit and rather expected such solider to revert back, to claim the said benefit.