Your weekly dose of legal insights, industry trends, and research-driven updates
Supreme Court dismisses SLP, clarifies Article 136 meant only for substantial questions of law or injustice
The Supreme Court on October 9, 2025 dismissed a Special Leave Petition (SLP) filed against a High Court order, observing that no substantial question of law or procedural irregularity warranted its intervention under Article 136 of the Constitution. The Bench held that the impugned judgment was well-reasoned and did not call for reconsideration. It reiterated that the special leave jurisdiction is discretionary and not an avenue for reappreciation of evidence or factual findings.
Fredun Pharma acquires WAGR, launches India’s first neutral pet marketplace amid regulatory scrutiny
Fredun Pharmaceuticals Ltd has acquired Bengaluru-based pet-tech startup WAGR, launching India’s first neutral pet marketplace. The acquisition raises legal considerations under competition law, consumer protection norms, intellectual property rights, and data protection compliance under the Digital Personal Data Protection Act, 2023.
Delhi High Court: No common election symbol until leadership dispute resolved
The Delhi High Court dismissed a writ petition seeking directions to the Election Commission of India for allotment of a common election symbol, holding that unresolved internal leadership disputes prevent such allotment. The Court clarified that the ECI lacks jurisdiction to decide internal disputes of unrecognized political parties.
Supreme Court dismisses curative petition, reiterates finality of judgments
The Supreme Court dismissed a curative petition, holding that no violation of natural justice or manifest error was shown. The Court emphasized that curative jurisdiction is an exceptional remedy and cannot be used to reopen concluded matters.
Kerala’s AI traffic cameras issue over 1.13 crore challans; ?514 crore fines uncollected
Kerala’s AI-enabled traffic surveillance system has issued over 1.13 crore challans worth ?737 crore, but only ?222.75 crore has been recovered. The report highlights enforcement gaps, notification failures, and weak prosecution mechanisms despite extensive digital surveillance.
RBI allows banks to finance M&A deals, boosting India’s deal market
The Reserve Bank of India has permitted banks to finance domestic mergers and acquisitions, a policy shift expected to energize India’s deal market. Experts note that careful risk management will be key to ensuring financial stability.
SEBI bars Synoptics Technologies after probe into IPO fund diversion
SEBI barred Synoptics Technologies and its promoters after finding diversion of IPO proceeds through false expense claims. The regulator stated the action is necessary to protect investor interests and maintain market integrity.
Supreme Court reiterates limited scope of review jurisdiction
The Supreme Court dismissed a review petition, holding that review is not meant to reargue settled legal issues. The Court emphasized that finality of judgments must be respected unless a clear and apparent error is demonstrated.