2025 | Page 90 of 239

Posting ‘Pakistan Zindabad’ on social media without denouncing India, not sedition: Himachal Pradesh High Court

“Hailing a country without denouncing the motherland does not constitute an offence of sedition because it does not incite armed rebellion, subversive activities, or encourage feelings of separatist activities.”

Experts Corner Numen Law Offices

Balancing Fairness and Efficiency: Contours of Writ Jurisdiction in the Arbitration Landscape

by Arush Khanna* and Akarsh Pandey**

Case Briefs Supreme Court

‘Attending meetings of organisation not banned under UAPA isn’t prima facie offence’; SC affirms Karnataka HC’s order granting bail

Karnataka High Court had granted bail to one accused after finding that he was associated with organisations not banned under UAPA; however, the 2nd accused person’s bail was rejected as he was involved with banned terror outfits.

Case Briefs High Courts

POCSO cases to be tried expeditiously; applications to recall witnesses without disclosing justifiable reason not permitted: Delhi High Court

In the present case, it is merely stated that certain clarification is required, for which cross-examination of the witnesses is sought. Such vague assertion, without specifying the nature of the discrepancies or their relevance to the just adjudication of the case, cannot constitute a sound ground for allowing an application to recall witnesses.

Case Briefs High Courts

‘Equating disability with inefficiency is terribly apathetic’; P&H HC orders Department to grant pensionary benefits accrued to deceased husband

An arbitrary review of a predecessor’s order is impermissible in law if the same is not void or contrary to the statutory provisions.

Case Briefs High Courts

Removal of Panchayat Administrators without giving them an opportunity of being heard is arbitrary: Rajasthan High Court

“In the name and interest of delimitation, the Government cannot postpone the entire election process of the Panchayati Raj Institutions indefinitely, contrary to the mandate contained under Article 243-E of the Constitution.”

Compulsory Retirement Senior Civil Judge

Case Briefs High Courts

Karnataka High Court upholds compulsory retirement of Senior Civil Judge for threatening police officer with dire consequences

The Senior Civil Judge had allegedly threatened a police officer over a phone call in a complaint case filed against his sister.

Case Briefs Supreme Court

Supreme Court remands BJP MLA Tankadhar Tripathy’s election case to Orissa HC; Directs scrutiny of defects in Form 25 affidavit

This matter pertains to the degree of ‘substantial compliance’ with the prescribed Form 25 affidavit, as encapsulated in the proviso to Section 83(1)(c) of the Representation of the People Act, 1951 read with Rule 94-A of the Conduct of Elections Rules, 1961.

Case Briefs High Courts

“Such lapse imperils public trust in govt. medical institutions”: Chhattisgarh HC seeks DM’s response on security guard administering injection to patient at District Hospital

“The spectacle of a security guard administering an injection in place of a trained nurse is not only a clear breach of medical ethics and professional standards, but also a stark reflection of systemic failure in ensuring accountability and adherence to established protocols of patient care.”

Case Briefs High Courts

‘When a child dies, dreams may die too’: Andhra Pradesh HC modifies compensation to parents in railway accident case; directs interest from date of application

“The Tribunal ought to have considered that the children hold significant symbolic importance for parents in terms of their generativity and hope for the future. Such a loss severely threatens the parents’ role as caregivers, protectors, and mentors.”

Insulting and humiliating during financial vulnerability

Case Briefs High Courts

Insulting and humiliating spouse during time of financial vulnerability amounts to mental cruelty: Chhattisgarh HC

“Her behaviour, including instigating the daughter against the father, making unfounded demands during a financially unstable period, and leaving the home with the daughter while abandoning the son, demonstrated a pattern of mental harassment and disregard for the matrimonial bond.”

Conference/Seminars/Lectures Law School News

Departmental Lecture Series | Department of Law, University of Lucknow | Special Lecture by Dr. Lalit Kishore Srivastava, Assistant Professor on Fundamentals of Muslim Law

In continuation of the Departmental Lecture Series, the Department of Law, University of Lucknow, organised a special lecture on the theme “Fundamentals

Case Briefs High Courts

Bombay High Court refuses relief in PIL challenging allotment of land by MIDC at concessional rates & without following tender process

“In the present case, there is no challenge to Land Disposal Regulations, which empower Maharashtra Industrial Development Corporation (MIDC) to make allotments by entertaining private applications.”

Op Eds OP. ED.

Premature Termination of Arbitration: Assessing Arbitrator Fee Entitlements under Indian Law

by Avineet Chawla* and Piyush Raj**

Case Briefs High Courts

Understanding Section 19 of Prevention of Corruption Act: Kerala HC explains ‘competent authority’ for grant of previous sanction

“Merely because the power of appointment and removal was delegated to the Administrator, he could not be held as the competent authority to remove the accused, who was appointed prior to the delegation by the President”

Case Briefs Supreme Court

Inside Supreme Court decision to cancel bail granted to actor Darshan & other accused persons in Renukaswamy murder case

“Article 14 of the Constitution guarantees equality before the law and prohibits arbitrariness. It mandates that all persons — regardless of their popularity, power, or privilege — are equally subject to the law”.

Case Briefs High Courts

“Misuse of Public office a gruesome crime”; Rajasthan High Court refuses to withdraw case against BJP MLA for fabricating Class X marksheet

“Such matters of a gruesome crime involving misuse of public office and public money do not warrant withdrawal of prosecution merely on the ground of good public image of an accused or that he is elected Member of Legislative Assembly.”

UGC restricts online Healthcare Education

Legislation Updates Notifications

UGC prohibits Online or Distance Mode Education for Healthcare Education

UGC has announced that starting July 2025, healthcare programmes will be restricted to offline mode only, with no admissions allowed through online or distance education formats under the NCAHP Act.

Case Briefs High Courts

Delhi High Court grants dynamic John Doe injunction in favour of ‘Ghar Soaps’; Directs e-commerce sites to block infringing listings

“It is clear that whilst selling counterfeit products, these listings display marks/trademarks that are deceptively similar to the Plaintiff’s marks, thereby infringing the Plaintiff’s trade marks and constituting an act of passing off as well.

High Court Round Up Legal RoundUp

HIGH COURT AUGUST 2025 WEEKLY ROUNDUP | ‘Lootere’ Copyright Case; S.K. Sreenivasan’s Murder; Abbas Ansari’s Conviction Stay; and more

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