2025

Know Thy Judge | Supreme Court of India: Dynamic career and notable judgments by Justice Prashant Kumar Mishra

Justice Prashant Kumar Mishra, who started his legal career from the District Courts and then High Courts of Madhya Pradesh and Chhattisgarh, was appointed as Supreme Court Judge on 18-5-2023.

Case Briefs High Courts

Communal remarks ‘wholly untrue’: Bombay HC restrains Shiv Sena leader, Sanjay Nirupam from making defamatory statements against slum redeveloper

The Shiv Sena leader, Sanjay Nirupam when served with the repeated intimations to appear in the Court, tore the said notice and returned it. The Court stated that such conduct showed that he had no respect for the proceedings before the Court.

Case Briefs Supreme Court

Asst. Engineer Mains Paper Leak | SC clears Arunachal Pradesh PSC Member of all 6 charges levelled in Presidential Reference seeking her removal

A Presidential Reference under Article 317 of the Constitution was made before the Supreme Court levelling 6 charges against the accused Arunachal Pradesh Public Service Commission Member and sought her removal from service.

termination over non-disclosure of gambling offence

Case Briefs High Courts

Employee cannot be terminated by ‘stroke of pen’: Bombay High Court reinstates employee terminated over non-disclosure of trivial gambling offence

“The employer should take into consideration all relevant facts and circumstances available as to antecedents and keeping in view the objective criteria, while taking appropriate decision. Mere suppression does not mean that employer can arbitrarily terminate the services of employee.”

Cases Reported ITR & GSTR Cases

Cases Reported in ITR | Latest Cases on Income Tax Laws

Explore the latest cases reported in SCC’s Income Tax Reports (ITR) Volume on Exemptions, Revision, Deductions, Limitation, Appeal, Reassessment, Legacy Dispute Resolution, Faceless assessment and much more.

Case Briefs High Courts

Own Name Defence in Trade Marks| Delhi High Court protects jewellery firm’s right to use founder’s name ‘Vasundhara’; No injunction granted

The appellant, Vasundhra Jewellers Pvt. Ltd., incorporated in 1999, claims continuous use and registration of the mark VASUNDHRA for jewellery, while the respondent, Vasundhara Fashion Jewellery LLP, incorporated in 2016, traces its mark VASUNDHARA to its founder Vasundhara Mantri, who has used the name in business since 2001.

Case Briefs High Courts

Rajasthan High Court denies Abortion for 32-weeks Pregnant minor deaf and mute rape survivor; Outlines Pre and Post-delivery care plans

“Where any pregnancy is alleged by the pregnant woman to have been caused by rape, the anguish caused by the pregnancy is presumed to constitute a grave injury to the mental health of the woman.”

Case Briefs High Courts

Telangana High Court’s ‘How To’ Guidelines on Safe Ganesh Festivities

Pandals must not block traffic or access to emergency exits and hospitals. Their registration was made mandatory, with an emphasis on using eco-friendly idols. The use of sound systems after 10 PM was restricted, and organizers were instructed to keep the volume at an appropriate decibel level.

Case Briefs High Courts

High Courts cannot quash trial over disputed questions of facts: Allahabad High Court

“The Court in exercise of power under Section 482 of the CrPC cannot assume such jurisdiction and put an end to the process of trial provided under the law.”

Appointments & Transfers News

Justice Alok Aradhe & Justice Vipul M. Pancholi take oath as Judges of Supreme Court

The Judges were recommended for elevation by the Collegium on 25-8-2025 and in a record display of speed, the Ministry of Law and Justice confirmed the recommendations on 27-8-2025.

Op Eds OP. ED.

Decriminalisation of Intellectual Property Laws: The Effects and Defects of the Jan Vishwas Act, 2023

by Pranav Aggarwal*

Legislation Updates Notifications

Step towards cruelty-free Pilgrimages: DAHD’s Guidelines for the Welfare and Management of Working Equines

On 27-8-2025, the Department of Animal Husbandry and Dairying released the Guidelines for the Welfare and Management of Working Equines during Religious

Case Briefs High Courts

Bar of limitation period under S. 468 CrPC applies only to penal proceedings under S. 31 DV Act: J&K and Ladakh HC

In the present case, the petitioner has wrongly equated filing an application under Section 12 of DV Act to lodging of a complaint or initiation of a prosecution. However, such application cannot be equated with a complaint within the meaning of Section 200 CrPC or Section 223 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

execution of order under S. 14 SARFAESI Act

Case Briefs High Courts

Sitting on files due to non-prescription of time frame for execution of Section 14 order frustrates object of SARFAESI Act: Punjab & Haryana HC

“Non-Performing Assets are a huge burden on the public exchequer, banking and financial system, and, thus, prompt enforcement of recovery mechanism under the SARFAESI Act is paramount for liquidity in the system”.

NLIU NDMA International Conference on Bhopal Gas Tragedy

Law School News Others

National Law Institute University, Bhopal in collaboration with National Disaster Management Authority (NDMA) conducting International Conference on Echoes of Bhopal Gas Tragedy: Four Decades of Reckoning and Lessons for the Future

This conference aims to critically reflect on its enduring legacy of one of the most devastating industrial disasters in history.

Case Briefs Tribunals/Commissions/Regulatory Bodies

NHRC takes suo motu cognizance of reported sexual abuse of 7-year-old boy by Mosque Imam in Roorkee

The NHRC sought a detailed report from SP and DM, Roorkee, on the matter within two weeks.

transgender person entitled to change name and gender

Case Briefs High Courts

Inside Manipur HC’s ruling on whether a transgender person is entitled to change original name and gender in official documents

The Court refrained from adopting the usual practice of concealing and masking name of the transgender person in the present judgment and revealed the name so that this judgment becomes a torch to other transgender persons leading them to the path of access to justice.

Reddy Investment Trust Aragen Life Sciences share sale

Law Firms News News

SCC Times

Know Thy Judge | Supreme Court of India: Dynamic career and notable judgments by Justice Prashant Kumar Mishra

Communal remarks ‘wholly untrue’: Bombay HC restrains Shiv Sena leader, Sanjay Nirupam from making defamatory statements against slum redeveloper

Asst. Engineer Mains Paper Leak | SC clears Arunachal Pradesh PSC Member of all 6 charges levelled in Presidential Reference seeking her removal

Employee cannot be terminated by ‘stroke of pen’: Bombay High Court reinstates employee terminated over non-disclosure of trivial gambling offence

Cases Reported in ITR | Latest Cases on Income Tax Laws

Own Name Defence in Trade Marks| Delhi High Court protects jewellery firm’s right to use founder’s name ‘Vasundhara’; No injunction granted

Rajasthan High Court denies Abortion for 32-weeks Pregnant minor deaf and mute rape survivor; Outlines Pre and Post-delivery care plans

Telangana High Court’s ‘How To’ Guidelines on Safe Ganesh Festivities

High Courts cannot quash trial over disputed questions of facts: Allahabad High Court

Justice Alok Aradhe & Justice Vipul M. Pancholi take oath as Judges of Supreme Court

Decriminalisation of Intellectual Property Laws: The Effects and Defects of the Jan Vishwas Act, 2023

Step towards cruelty-free Pilgrimages: DAHD’s Guidelines for the Welfare and Management of Working Equines

Bar of limitation period under S. 468 CrPC applies only to penal proceedings under S. 31 DV Act: J&K and Ladakh HC

Sitting on files due to non-prescription of time frame for execution of Section 14 order frustrates object of SARFAESI Act: Punjab & Haryana HC

National Law Institute University, Bhopal in collaboration with National Disaster Management Authority (NDMA) conducting International Conference on Echoes of Bhopal Gas Tragedy: Four Decades of Reckoning and Lessons for the Future

NHRC takes suo motu cognizance of reported sexual abuse of 7-year-old boy by Mosque Imam in Roorkee

Inside Manipur HC’s ruling on whether a transgender person is entitled to change original name and gender in official documents

‘Preventive detention cannot override bail for past crimes’; Calcutta HC sets aside detention order in NDPS case

Rajasthan High Court Rejects Extension of Asaram Bapu’s Interim Bail