Landmark Constitutional Law Judgments in 2025 by the Supreme Court of India (Part III of IV)
by Siddharth R. Gupta* and Alfishan Nayab**
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Cyril Amarchand Mangaldas advises Cyient Ltd. on definitive agreements for 100% acquisition of Tao Digital Solutions Inc., a US-based IT and digital services company
The transaction results in a 100% acquisition of TAO Digital Solutions Inc., an US company which specializes in AI, data and cloud technologies, delivering solutions across a range of industry verticals.
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Suicide note absolving accused weakens prima facie case for abetment of suicide; Himachal Pradesh HC grants bail to husband
The Himachal Pradesh High Court granted regular bail in an abetment of suicide case, holding that a contemporaneous suicide note absolving all persons of responsibility carried greater prima facie value than earlier allegations of harassment and failed to disclose any proximate act of instigation.
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Khaitan & Co Secures Relief for Multiplex Association of India and PVR INOX before Karnataka HC
Karnataka HC Quashed Show Cause Notices on 2% Cinema Cess
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Burden of proving policy breach lies on insurer: Jharkhand HC enhances Motor Accident Compensation to ₹ 11.90 Lakhs
Jharkhand High Court: The Single Judge Bench of M.S. Sonak, CJ.,* dismissed the insurer’s appeal and enhanced compensation for the death of
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HNLU Team secures runner-up position at APCMC—ADC—ICC 2026
The team comprised Arushi Yadav, Karnika H. Gaira, and Prashansa Verma, who represented HNLU throughout the competition.
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Saurav Das’s Injunction Plea, Gen Z Welfare and a ₹25 Lakh Compensation Order: High Court Roundup August 2026
A quick roundup of the key High Court developments and important cases from August 2026, covering major rulings and directions on AI and personality rights, constitutional freedoms, criminal law, arbitration, POCSO, family law, education, medical rights, service law, RTI, intellectual property, and other significant legal developments.
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5 Women among 15 Judicial Officers recommended by Supreme Court Collegium for High Court Judgeship
On 10 September 2026, the Collegium made the appointment recommendations for 4 High Courts namely, Delhi, Jharkhand, Jammu & Kashmir and Ladakh and Karnataka.
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Kapil Sibal, Amit Sibal & Akhil Sibal | Together for the First Time | SideBar Tales Trailer
For the first time. All three together. Kapil Sibal, Amit Sibal and Akhil Sibal come together for a rare conversation that
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Shardul Amarchand Mangaldas & Co. advises Kotak Special Situations Fund and Gayatri Highways on sale of 100% stake in HKR Roadways to Cube Highways
SAM had also advised Kotak Special Situations Fund on its initial investment in HKR Roadways in 2021 and subsequently on various refinancings, effectively acting as its counsel through the life of the investment.
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NUALS in association with Kerala Judicial Academy to organise three-day seminar on Music, Cinema and Law
The National University of Advanced Legal Studies (NUALS), in association with the Kerala Judicial Academy, is organising a three-day seminar on “Music, Cinema and Law”, which will bring together leading voices from the judiciary, government, legal academia and the creative industry. The seminar will feature addresses by the Chief Minister of Kerala, a Judge of the Supreme Court of India and the Chief Justice of the Kerala High Court, among other eminent speakers.
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Re-Imagining the Supreme Court of India
by Arjun Krishnan*
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Supreme Court declines to transfer Satya Niketan PG Hostel Building Collapse case from Delhi HC to itself
The Court specifically requested the Delhi High Court to “monitor the case at short intervals”.
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EWS Certificate from the year before cannot be rejected without clear stipulation in recruitment notice; Delhi HC allows Coast Guard Navik to continue in service
The case reinforces that, in the absence of a clear stipulation to the contrary in a recruitment advertisement, an EWS certificate pertaining to the financial year preceding the year of application cannot be rejected merely on a technical ground, particularly where the candidate otherwise satisfies the eligibility requirements and possesses the requisite certificate.
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Lifting woman’s clothes, catching hold of her without specific overt act not attempt to rape: Jharkhand HC
The Court held that the evidence did not disclose any specific overt act towards the commission of rape under Sections 376/511 IPC but established an assault with the intention or knowledge that it was likely to outrage the prosecutrix’s modesty, warranting alteration of the conviction to Section 354 IPC while upholding the conviction under Section 452 IPC.
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Cyril Amarchand Mangaldas welcomes Rohan Jain and Kshitij Arora as Partners in its Corporate Practice
Before joining Cyril Amarchand Mangaldas, Rohan and Kshitij worked at Shardul Amarchand Mangaldas’ New Delhi office.
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Call for OC Members | 10th Edition of Indian Mediation Week by Sama; 6-Month Paid Opportunity
SAMA invites applications from students for 4 Organising Committee (OC) positions for the 10th Edition of Indian Mediation Week (IMW). The six-month paid opportunity offers a stipend of ₹15,000 per month and can be undertaken alongside college. Interested candidates can apply by September 15.
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Direct recourse to Human Rights Court without prior Commission inquiry permissible; SC upholds Rule 6, Karnataka State Human Rights Courts Rules, 2006
The Court held that the Human Rights Commission and Human Rights Court constitute two distinct and complementary mechanisms under the Human Rights Act, 1993 and the Rule 6 merely supplies the procedural machinery for invoking the jurisdiction of a Human Rights Court, it does not create a substantive or parallel regime.
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Shardul Amarchand Mangaldas & Co Appoints Ishan Seth as Partner in Capital Markets Practice
Ishan Seth holds an LL.M. from New York University School of Law, New York and a B.A., LL.B. (Hons.) from NALSAR University of Law, Hyderabad. Ishan is admitted to practise in both India and New York.
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No Objection before Cognizance, Full Participation thereafter: Allahabad HC Rejects Belated Challenge
The Court observed that a mere change of Counsel is no ground to entertain a challenge to the cognizance order when the trial is at the stage of hearing final submissions
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