2025 | Page 84 of 239

Punjab and Haryana Bar Council announces digital issuance of more than 1500 advocates licenses

Advocates would now be able to attain their licenses digitally via the Bar Council website and the digital process therein.

Case Briefs Supreme Court

Know why Supreme Court directed seizure of the steno book of a High Court Judge’s secretary

The Court was considering a SLP wherein it was indicated that an order for rejection of anticipatory bail, was not uploaded on the website of Punjab & Haryana High Court.

Foreign Legislation Legislation Updates

Amid regulatory uncertainty India Post suspends all mail services to the US

Read why India Post suspended all U.S.-bound mail services following regulatory changes and logistical disruptions, marking a significant pause in international postal connectivity.

Case Briefs High Courts

Former IPS Officer Amitabh Thakur challenges constitutionality of Section 16 CEC Act 2023, before Allahabad High Court

Section 16 provides immunity to the Chief Election Commissioner and other Election Commissioners from being prosecuted for any act, thing or word, committed, done or spoken by him when, or in the course of acting or purporting to act in the discharge of his official duty/ function.

Supreme Court stay on Rajasthan HC adverse remarks

Case Briefs Supreme Court

Supreme Court stays Rajasthan High Court’s directions containing adverse remarks against POCSO Judge

Rajasthan High Court has directed a copy of the judgment passed by the trial judge to be sent to the Rajasthan Judicial Academy for the purpose of giving training on judgment writing.

Case Briefs High Courts

Transfer fee charged by Maharashtra & Goa Bar Council violative of S. 18 Advocates Act: Bombay High Court

“The fee was charged from the petitioner in accordance with the Resolution of 2010 whereby the State Bar Council was authorized to collect enrollment fee but the realization of such fee for transfer of enrollment was not permissible under Section 18(1) of the 1961 Act.”

P.N. Mathur Memorial Moot Court Competition 2025

Law School News Moot Court Announcements

Gautam Buddha University | 4th P.N. Mathur Memorial National Moot Court Competition

4th P.N. Mathur Memorial National Moot Court Competition is the 4th iteration of the National Moot Court Competition organised by the School of Law, Justice & Governance, Gautam Buddha University. The event will be conducted on 8th & 9th November, 2025 physically in the Gautam Buddha University, Greater Noida, Uttar Pradesh.

Legal RoundUp Supreme Court Roundups

Supreme Court August 2025 | Full Strength of 34 Judges Achieved; Stray Dogs Unite the Nation; ‘Vantara’ SIT Probe ordered; and more

Stay informed with the latest Supreme Court judgments from August 2025, covering critical topics such as Stray dog case; Optional fees by BCI; Renukaswamy murder case; Judge Advocate General Recruitment; SIT probe in Ambani’s ‘Vantara’; Appointment of Judicial Officers as District Judges; BJP MLA Tankadhar Tripathy’s election case; Asst. Engineer Mains Paper Leak; and more

Legislation Updates Notifications

Immigration and Foreigners Act, 2025 notified: Legal Framework and Repealed Laws

This Act replaced 4 laws to streamline the immigration process and enhance national security.

recruitment process governed by statutes

Case Briefs

State Govt cannot whimsically interfere in recruitment processes governed/driven by Statutes and Rules via Executive Orders: Supreme Court

“In the present case, not only benchmarks are being set after the game has been played, rather the State has decided that a portion of the game itself, the step of interview, should not have been played at all”.

Case Briefs High Courts

‘Once released on bail, prisoner’s custody beyond necessary period is illegal’; Punjab & Haryana HC grants bail to an alleged undocumented Bangladeshi migrant

“The investigation conducted so far indicates that the accused might not be a citizen of India, and as such might not be able to procure sureties, or amount to furnish personal bonds, or amount in lieu of surety(s). By foreseeing such a likely possibility, in the event of non-furnishing of the bonds, the accused cannot be kept in jail for an indefinite period”.

Legislation Updates Rules & Regulations

Towards Greener Governance: Environment Audit Rules, 2025 notified

Read the insights on Environment Audit Rules 2025, legal shifts, green governance, and smart compliance moves that help eco-conscious businesses lead with purpose and precision.

Op Eds OP. ED.

Understanding “Substantial Compliance” in light of Sabita Jha v. Aaone Developers

by Pritthish Roy* and Nancy Goel**

tata payments trade mark infringement suit

Case Briefs High Courts

Delhi High Court grants interim injunction to Tata Sons for marks ‘TATA’ and ‘TATA PAYMENTS’ in trade mark infringement suit

In July 2025, Tata Sons (P) Ltd. discovered Defendant 1’s website, ‘https://www.tatapayment.net/’ offering digital payment services while wholly incorporating trade marks, ‘TATA’, ‘TATA PAYMENTS’.

Case Briefs High Courts

Who is entitled to return of Original Documents, party who produced it or the owner? Telangana HC clarifies Order 13 Rule 9 CPC

The petitioner had averred that the intent of Order 13 Rule 9 of the CPC is to ensure that documents, once they have served their purpose in litigation and are no longer required by the Court, should be returned to their rightful owners.

Special Lecture on Prevention of Sexual Harassment at Workplace

Conference/Seminars/Lectures Law School News

Special Lecture | University of Lucknow, Faculty of Law | Departmental Lecture Series | Dr. Richa Saxena on “Prevention of Sexual Harassment at Workplace

The Faculty of Law, University of Lucknow, under its ongoing Departmental Lecture Series, organized an engaging academic session on Saturday, 30th August 2025. The lecture was delivered by Dr. Richa Saxena, Associate Professor, a distinguished academician in the field of law, who spoke on the topic “Prevention of Sexual Harassment at Workplace: A Legal Discourse.”

Bail in NDPS case awaiting Mihir Rajesh case ruling

Case Briefs High Courts

Himachal Pradesh HC grants interim bail in NDPS case involving commercial quantity, awaiting Supreme Court’s decision in Mihir Rajesh Shah case

“The accused’s plea that the grounds of arrest were not communicated to him, appeared to be correct and was supported by the memo of arrest, with no contrary document filed by the State.”

Case Briefs High Courts

Hindu Marriage valid even if unregistered; Family Court cannot mandate registration certificate for mutual divorce: Allahabad HC

“The requirement of filing registration certificate is only in cases where the marriage is registered under Section 8 of the Hindu Marriage Act, 1955. Admittedly, in the present case, the marriage which was solemnized in the year 2010 is not registered and therefore, there is no necessity of filing registration certificate.”

High Court Round Up Legal RoundUp

HIGH COURT AUGUST 2025 WEEKLY ROUNDUP | Stories on PM Modi’s education; Ganesh Festivities; NDTV’s Trade mark; Sci-hub’s Ban; and more

A quick legal roundup to cover important stories from all High Courts this week.

Appointments & Transfers News

SCBA expresses concern on lack of women Judges in higher judiciary; Requests CJI, Collegium to consider more women for upcoming judicial appointments

“Across the country there are about 1100 sanctioned posts of High Court Judges, out of which nearly 670 are occupied by men and only 103 by women.”