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“Maintenance of children is not confined to bare subsistence; it encompasses their overall upbringing, education, health, and standard of living, consistent with the means and status of the parents.”
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Regarding the police’s statement that rats ate the seized 200 kgs of ganja kept at the police station, the Court remarked that such an incident cast suspicion on the very seizure of the contraband and its handling by the police.
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In November 2025, a Class IV student fell from the fourth floor of the school building and succumbed to injuries. CBSE withdrew affiliation of Neerja Modi School noting gross violations of mandatory child safety norms by the School.
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Finance Ministry has notified Indian Insurance Companies (Foreign Investment) Amendment Rules, 2025, aligning FDI norms with modern frameworks to enhance clarity, flexibility, and governance.
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In the flood plains, people cannot be allowed to make their houses, tenements, sheds, etc., under the pretext of graveyard or for any other purpose.
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“Sanction under section 197 CrPC is only for the acts reasonably connected to official duty, not personal illegal acts even if done by the public servants.”
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On 24 December 2025, the India International Arbitration Centre (IIAC) notified the Transaction of Business of Committees Regulations, 2025 to streamline and formalize the internal governance of its committees. The regulations outline procedures for committee meetings, notice requirements, quorum, agenda circulation, and record-keeping.
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The Circulars are issued in order to streamline listings and ensure timely access to justice for deserving litigants.
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Agriculture Ministry mandates Aadhaar authentication for farmers to access benefits under NMNF Scheme, ensuring transparency and efficient delivery of ₹4,000 per acre incentive.
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Explore the biggest Digital & Tech and IPR stories of 2025, from landmark copyright rulings and dynamic injunctions to personality rights battles and trademark wars. Discover how courts shaped digital law, protected iconic brands like Nutella, WIPRO, and Hermes, and tackled AI deepfakes. A must-read for legal professionals and tech enthusiasts.
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“The sanctity of the competitive examination is to be maintained, and a writ cannot be issued to satisfy every doubt of the aggrieved candidate.”
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“The Tribunal conducted a factual inquiry, relying on quality certificates, mill test reports, IGC test results, and inspection reports of the third-party agency, all of which confirmed that the tubes supplied by the respondent was in accordance with the requisite specifications. Once this was established, the burden shifted to the petitioner to prove defects.”
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by Siddharth R. Gupta* and Nishant Katiyar**
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The Court noted that the wife admitted in her written statement and oral testimony that after taking medication she had become capable of bearing children.
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The grievance of the plaintiff arose from the manufacture, sale, promotion, and distribution of merchandise such as T-shirts, posters, mugs, keychains, and other products bearing his name, photographs, likeness, and persona, without authorisation.
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Malaysia announces Legal Profession Publicity Rules 2025 to regulate ethical publicity by lawyers effective from January 2026.
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Ground for challenge was that she performed and fared so well and excellent in all subjects including Hindi and Biology of Intermediate Examination 2025 that she was expecting and assessing herself to achieve at least 90 marks in Hindi and 96 marks in Biology.
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The Court held that the revisional authority was justified in concluding that the payment had two distinct elements, i.e., advertisement and trademark usage.
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“Denial of benefit of permanency to the petitioner on the ground of his status as HIV+ is clearly arbitrary, discriminatory and violative of Articles 14 and 16 of the Constitution of India.”
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