HIGH COURT AUGUST 2025 WEEKLY ROUNDUP | Stories on Sandeshkhali Murders; Stray Animals Menace; Anaj Mandi Fire Case; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Cases Reported in Comp Cas| Latest Cases on Company Law
Explore the latest cases reported in SCC’s Company Cases (Comp Cas) Volume on Resolution plan, Moratorium, Winding up and Liquidation, Deposit Insurance, Credit Guarantee and much more.
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‘State bears constitutional and moral obligation to uphold rights of disabled prisoners’; SC issues directions for improved accessibility and care
“We make it clear that these directions are issued in the larger public interest to uphold the dignity, and healthcare rights of prisoners with disabilities in all custodial settings. The obligations herein are rooted in India’s constitutional guarantees, statutory mandates, and international human rights commitments.”
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Supreme Court June 2025: Latest Stories & Judgments on Investigating Agencies’ authority to summon Lawyers; Andhra Pradesh liquor scam; Howrah Court assault; and more
Stay informed with the latest Supreme Court judgments from June 2025, covering critical topics such as Investigating Agencies’ authority to summon Lawyers; Rs. 21 Crore MSP fraud case; Andhra Pradesh liquor scam case; Howrah Court assault case. Explore the key rulings shaping the legal landscape.
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HIGH COURT JUNE 2025 WEEKLY ROUNDUP | Muslim women’s right to khula; Anjana Om Kashyap’s Personality rights; Ratan Tata’s Will; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Cases Reported in GSTR | Latest Cases on Goods & Service Tax Reports
Explore the latest cases reported in HCC’s Goods & Service Tax Reports (GSTR) Volume on Confiscation, CENVAT Credit, Merchandise Exports from India Scheme, Export Oriented Unit (EoU), Refund, Valuation, Export-Import Policies and much more.
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Detailed Breakdown of Gujarat High Court Ruling on Delay in curing registry defects under Section 34 and its impact on arbitration applications
The Court noted that the registry did not follow the procedure prescribed in the GHC Rules for movement of the papers from the registry to the competent Court, thus there was no occasion for consideration by the Court concerned as to whether the respondents were entitled to condonation of delay in removal of office objections.
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Madras High Court cracks down on bureaucratic inaction in compassionate appointments; Initiates contempt proceedings
“The present issue is a classic example of the lethargic attitude of several bureaucrats. It appears that they have no concern towards the common man and poor litigants, who are approaching the Court for justice.”
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Know Thy Judge | Supreme Court of India: Justice R. Mahadevan’s remarkable career and notable judgments
Justice R. Mahadevan’s journey from a law graduate in Chennai to a Supreme Court Judge is a story of commitment, expertise, and unwavering dedication to the field of law.
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Landmark Constitutional Law Judgments in 2024 by the Supreme Court of India [Part I of IV]
by Siddharth R. Gupta* and Mahak Jain**
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7th TNNLU National Antitrust Moot Court Competition, 2025
Welcome to the Land of Cholas, Tiruchirappalli! The Tamil Nadu National Law University (TNNLU), through its Moot Court Committee in collaboration with
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Is Time of Essence: A Test of IBC’s Timelines and Accountability
by Aseem Chaturvedi*, Arpit Kumar Singh**, Siddhant Kumar*** and Amaan Khan****
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“Inconceivable that entire proceedings could have been concluded fairly within two weeks”: Madras HC upholds order quashing disciplinary action against Canara Bank employee
“A disciplinary proceeding should not resemble a point-to-point bullet train journey. A charge memo need not necessarily culminate in punishment.”
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Arbitrating Indo-Saudi Commercial Disputes
by Dr Pinky Anand1
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Live | 3rd ILA Annual Conference 2025
Live updates of Third Edition of its Insolvency Law Academy Conference hosted by Insolvency Law Academy.
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MP High Court strikes down notification exempting 62 Species of ‘Forest Produce’ from Transit Rules
“Right to life is deeply entrenched in the protection and conservation of environment, forests, and all the natural resources of the State, as a facet of Article 21 read with 48-A of the Constitution of India.”
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Year in Review 2024: Key Arbitration Pronouncements
by Arpit Kumar Singh*, Aseem Chaturvedi** and Amaan Khan***
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