| CRIMINAL - Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe |
| Tue, 27 Oct 2026 17:43:46 IST |
| Supreme Court ordered Uttar Pradesh to pay Rs. 6 lakh compensation to a man acquitted after six years as an undertrial in a kidnapping-murder case. Calling it a "travesty of justice," the Court criticised the flawed probe and prosecution and urged better police training. |
| ELECTRICITY - Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments |
| Tue, 27 Oct 2026 17:43:34 IST |
| Supreme Court held that High Courts may restore electricity supply in theft cases on payment of at least 50% of the provisional assessment if it appears prima facie arbitrary, provided the court records reasons for granting such relief. |
| RIGHT TO INFORMATION - Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them |
| Tue, 27 Oct 2026 17:43:24 IST |
| Supreme Court held that a cooperative society member cannot be denied information about the society's affairs under the Right to Information Act, 2005 merely because the society does not fall within the definition of a "public authority." |
| INSOLVENCY - SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances |
| Tue, 27 Oct 2026 17:43:15 IST |
| Supreme Court held that a Committee of Creditors (CoC) cannot withdraw approval of a resolution plan after it is submitted to the National Company Law Tribunal (NCLT) merely because the corporate debtor's financial position improves during the intervening period. |
| LAW OF MEDICINE - Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy |
| Tue, 27 Oct 2026 17:43:05 IST |
| Delhi High Court held that pregnancy termination cannot be decided solely by the 24-week limit under the Medical Termination of Pregnancy (MTP) Act. Courts must consider each case's facts, including the woman's age, circumstances of pregnancy, medical opinion, and her rights and interests. |
| GOODS AND SERVICES TAX - Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services |
| Tue, 27 Oct 2026 17:42:55 IST |
| Allahabad High Court dismissed a PIL challenging 18% GST on online legal databases like SCC Online and Manupatra. It declined to examine the validity of SAC 998431, citing delay and questioning the petitioner's "sudden awareness" of a tax rate in force since 2017. |
| CRIMINAL - Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required |
| Tue, 27 Oct 2026 17:42:45 IST |
| Madras High Court dismissed KN Nehru's review plea against an FIR registration order, holding that directing registration of a case does not determine guilt. It said potential accused need not be heard beforehand and can present their case if the investigation reaches them. |
| CRIMINAL - Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case |
| Tue, 27 Oct 2026 17:42:35 IST |
| Kerala High Court directed the State to expedite legal advice for prosecution sanction in the Sabarimala gold theft cases. The Court had earlier fixed timelines for the SIT and noted that sanction is required as offences under the Prevention of Corruption Act are alleged. |
| CIVIL - Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection |
| Tue, 27 Oct 2026 17:42:25 IST |
| Allahabad High Court held that Rs. 50 lakh COVID-19 ex gratia aid cannot be denied solely for lack of a positive RT-PCR report when government hospital records show a positive antigen test and authorities accept COVID-19 as the cause of death. |
| ENVIRONMENT - MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations |
| Tue, 27 Oct 2026 17:42:15 IST |
| Madhya Pradesh High Court directed Indore Police to appoint two volunteers in each ward to promptly report noise pollution violations. The Court noted that police had been "totally helpless" in controlling excessive noise during last year's festive season. |
| INSURANCE - Allahabad High Court: Unmarried Sister Entitled to Accidental Death Benefit as Legal Heir |
| Tue, 27 Oct 2026 17:42:06 IST |
| Allahabad High Court held that an unmarried sister can claim Rs. 5 lakh accidental death benefit under the Mukhyamantri Kisan Evam Sarvahit Bima Yojana, even if "sister" is not specifically listed among the family members covered by the scheme. |
| CYBER LAWS - Calcutta High Court Orders Removal of Video Alleging Modi-Adani "Stole India" From Social Media |
| Tue, 27 Oct 2026 17:41:56 IST |
| Calcutta High Court ordered YouTube, X and Instagram to remove a video titled "How Modi and Adani Stole India," finding a prima facie case for a pre-trial defamation injunction. The platforms were also told to disable reposts, shares and similar access links. |
| ARBITRATION - UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project |
| Mon, 26 Oct 2026 17:41:54 IST |
| England and Wales Court of Appeal has rejected India's challenge to arbitration proceedings initiated by the Ras Al Khaimah Investment Authority (RAKIA) over a failed Andhra Pradesh bauxite mining project under the India-UAE Bilateral Investment Treaty |
| MOTOR VEHICLES - Gujarat HC: 'Self-Negligence' Bars Compensation to Heirs of Driver Killed at Unmanned Crossing |
| Mon, 26 Oct 2026 17:41:40 IST |
| Gujarat High Court upheld the dismissal of a compensation claim petition filed by the heirs of an auto-rickshaw driver killed by a train at an unmanned crossing, holding that the mishap resulted from the driver's own negligence under applicable railway and Motor Vehicle Act |
| EDUCATION - Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines |
| Mon, 26 Oct 2026 17:41:29 IST |
| Allahabad High Court was informed that UP Government has proposed school admission guidelines allowing four alternative documents to establish a child's age when no birth certificate is available, following concerns over false age certificates implicating 19 to 20 year old boys in POCSO cases |
| EDUCATION - Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused's Mobile |
| Mon, 26 Oct 2026 17:41:17 IST |
| Allahabad High Court ordered a woman investigating officer (IO) to stay in court custody until 4 PM and deposit Rs.5,000 with the Army Welfare Fund after she inadvertently failed to collect the accused's mobile in a case involving alleged online circulation of obscene content featuring a minor |
| ENVIRONMENT - MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch |
| Sat, 24 Oct 2026 17:42:23 IST |
| Madhya Pradesh High Court disposed of a PIL challenging the proposed felling of 150 trees for the Indore Metro Project. While permitting the project to proceed, the Court issued comprehensive directions to regulate the tree-cutting process and minimise environmental impact. |
| CRIMINAL - Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old |
| Sat, 24 Oct 2026 17:42:13 IST |
| Gujarat High Court upheld the acquittal of two persons accused of culpable homicide after an 11-year-old boy was electrocuted by an electric fence around an agricultural field. The Court found that the prosecution failed to establish that the accused owned the plot. |
| CONSTITUTION - Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM |
| Sat, 24 Oct 2026 17:42:02 IST |
| Kerala High Court struck down State guidelines preferring production of arrested persons before Judicial Officers between 10 AM and 5 PM. Allowing a PIL, it held that restricting post-5 PM production to exceptional cases was legally and constitutionally unsustainable. |
| CRIMINAL - Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report |
| Sat, 24 Oct 2026 17:41:52 IST |
| Allahabad High Court held that rape victims cannot be denied financial aid for not producing an injury report showing penetrative sexual assault. It ruled such a report is not mandatory under the 2015 UP victim compensation rules and quashed the condition requiring it. |
| CRIMINAL - Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay |
| Sat, 24 Oct 2026 17:41:43 IST |
| Delhi High Court held that the SEM notice asking AISA president Neha Bora to execute a Rs. 10,000 peace bond was not based on mere hearsay. The Court noted it relied on an October 17 kalandara containing three general diary entries linked to separate incidents. |
| CONSUMER - CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading '100% Whole Wheat Bread' Claim |
| Sat, 24 Oct 2026 17:41:32 IST |
| Central Consumer Protection Authority fined Britannia Industries Rs. 1 lakh for misleadingly marketing bread containing only 62% whole wheat flour as "100% Whole Wheat Bread." It held that the packaging and advertisements falsely suggested the product was made entirely from whole wheat flour. |
| CRIMINAL - Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant's Earlier Marriage Subsisted |
| Fri, 23 Oct 2026 17:57:59 IST |
| Gujarat High Court quashed a cruelty FIR against a mother-in-law, holding Section 498A IPC inapplicable as the complainant's earlier marriage was still subsisting when she married the accused's son. The prior marriage was dissolved only months after the second marriage. |
| CIVIL - J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common |
| Fri, 23 Oct 2026 17:57:49 IST |
| J&K&L High Court quashed a Rs. 10,000 cost imposed on a Senior Advocate without hearing him, citing breach of natural justice. It said heated exchanges during arguments should not lead to contempt or costs, and urged efforts to preserve harmony between the Bar and Bench. |
| CIVIL - Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads |
| Fri, 23 Oct 2026 17:57:39 IST |
| Bombay High Court warned slum dwellers against littering in Mumbai, saying they must "mend their ways." It indicated that the Slum Rehabilitation Authority may be asked to forfeit permanent alternate accommodation rights of those prosecuted for dumping garbage in public places. |
| CRIMINAL - Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy |
| Fri, 23 Oct 2026 17:57:30 IST |
| Bombay High Court quashed the 2016 FIR against Pune college trustees, principal and teachers over the drowning of 14 students at Murud beach, holding them not vicariously liable under Section 304A IPC. It also directed Maharashtra to frame a comprehensive beach safety policy. |
| CRIMINAL - Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate |
| Fri, 23 Oct 2026 17:57:20 IST |
| Bombay High Court awarded Rs. 5 lakh compensation to a man illegally arrested and detained by Mumbai Police for nearly 26 days. It also directed action against officers who labelled him an extortionist and against the Magistrate who remanded him to police and judicial custody. |
| ENVIRONMENT - Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels |
| Thu, 22 Oct 2026 16:35:22 IST |
| Bombay HC expressed concern over Mumbai's worsening air quality, noting that the city is surpassing Delhi in pollution levels. It pulled up civic bodies, Maharashtra Pollution Control Board and police for failing to enforce court directions on controlling air and noise pollution during festivals. |
| CIVIL - Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording |
| Thu, 22 Oct 2026 16:35:10 IST |
| Bombay High Court fined a junior advocate Rs. 25,000 and an advocate's clerk Rs. 10,000 for unauthorisedly recording court proceedings. It also ordered seizure of the mobile phone used for recording and deletion of the video. |
| CRIMINAL - Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody |
| Thu, 22 Oct 2026 16:35:00 IST |
| Cockroach Janta Party leaders Saurav Das and Ashutosh Ranka withdrew their Delhi High Court plea against extension of judicial custody in the anti-CEC protest case after the Court expressed reluctance to entertain it, citing availability of an alternative remedy. |
| ELECTION - Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means |
| Thu, 22 Oct 2026 16:34:50 IST |
| Supreme Court observed that Constitutional Courts may intervene in elections when free and fair polls are threatened by unconstitutional or illegal means, including muscle power. The remark came while granting interim relief to YSRCP over alleged obstruction in filing nominations. |
| CRIMINAL - Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days |
| Thu, 22 Oct 2026 16:34:40 IST |
| Supreme Court held that Pinarayi Vijayan, Veena T and Muhammed Riyaz are entitled to file appeal before the Kerala High Court Division Bench against the Single Bench order directing registration of an FIR in the CMRL-Exalogic payoff case based on ED information. |
| PROPERTY - AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury |
| Wed, 21 Oct 2026 17:19:06 IST |
| Andhra Pradesh High Court held that fabricating sale agreements to defeat contractual rights and transferring disputed property in breach of a court undertaking may invite prosecution for perjury and fraudulent concealment or transfer of property under Sections 193 and 206 IPC. |
| SERVICE - Allahabad HC Orders Scrutiny of UP Basic School Teachers' Educational and Appointment Records |
| Wed, 21 Oct 2026 17:18:55 IST |
| Allahabad High Court directed verification of educational and appointment records of all teachers in UP basic schools for Classes I-VIII. Teachers must submit legible copies of appointment letters, academic qualifications and TET/CTET certificates to the concerned BSA within one week. |
| CRIMINAL - Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action |
| Wed, 21 Oct 2026 17:18:45 IST |
| Karnataka HC held that advocates practising without clearing the All India Bar Examination (AIBE) within two years may face criminal liability under the IPC and Advocates Act. It also directed the State Bar Council to create an automatic system to flag advocates continuing to practise illegally. |
| CRIMINAL - Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case |
| Wed, 21 Oct 2026 17:18:33 IST |
| Karnataka High Court granted bail to S. Nithyananda, proprietor of M/s N Square Enterprises, who was arrested under the Health Security and National Security Cess Act for allegedly evading cess of around Rs. 42 crore. |
| CRIMINAL - Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive |
| Wed, 21 Oct 2026 17:18:22 IST |
| Karnataka High Court refused to discharge a father from culpable homicide charges after his 14-year-old son caused a fatal accident, holding that parents who knowingly allow minors to drive cannot escape criminal liability when such conduct leads to serious consequences. |
| MOTOR VEHICLES - Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims |
| Wed, 21 Oct 2026 17:18:02 IST |
| Supreme Court directed the Centre to widely publicise the 2026 Interim Compensation Scheme for road accident victims and clarify whether its benefits extend to accidents involving uninsured vehicles, noting concerns that the scheme may currently apply only to insured vehicles. |
| CRIMINAL - Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty |
| Wed, 21 Oct 2026 17:17:52 IST |
| Supreme Court held that prior approval under Section 17A of the Prevention of Corruption Act is not required for investigating allegations of bribe demands, as seeking illegal gratification has no connection with the lawful discharge of a public servant's official duties. |
| CONTRACT - Calcutta HC: Plaintiff Must Prove Readiness; Power of Attorney Holder Cannot Testify on His Behalf |
| Mon, 19 Oct 2026 18:39:24 IST |
| Calcutta High Court held that a plaintiff seeking specific performance must prove continuous readiness and willingness to fulfil the contract. A Power of Attorney holder cannot testify on matters within the plaintiff's personal knowledge. |
| FAMILY - Delhi HC Directs CARA to Address Ineligible Referrals and Portal Lapses in Inter- Country Adoptions |
| Mon, 19 Oct 2026 18:39:10 IST |
| Delhi HC directed Central Adoption Resource Authority to prevent referrals to ineligible adoptive parents, maintain accurate adoption records and fix accountability for administrative lapses. It ordered eligibility checks at registration, Home Study Report revalidation and before child referral. |
| ENVIRONMENT - Bombay HC Clarifies Roadside Firecracker Ban Applies to All Festivals Across Maharashtra Year-Round |
| Mon, 19 Oct 2026 18:38:55 IST |
| Bombay High Court clarified that its ban on bursting firecrackers on public streets applies across Maharashtra to all religious festivals throughout the year, not just Ganpati celebrations, stressing the need to protect public health and future generations. |
| CRIMINAL - Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided |
| Mon, 19 Oct 2026 18:38:42 IST |
| Calcutta High Court directed that a Bangladeshi woman convicted under the Foreigners Act not be deported until her CAA citizenship application is decided. It dismissed her appeal as not maintainable, holding that the challenge should have been filed before the Sessions Court. |
| CIVIL - Delhi High Court Permits Britannia's 'No Added Sugar, Maida or Palm Oil' Claim on Biscuit Packs |
| Mon, 19 Oct 2026 18:38:28 IST |
| Delhi High Court stayed FSSAI's order restraining Britannia from using "no added sugar", "no maida" and "no palm oil" claims for NutriChoice Millets Cookies, holding that such claims do not violate advertising rules. Britannia agreed to drop the "100% millets" claim. |
| CRIMINAL - Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case |
| Mon, 19 Oct 2026 18:38:13 IST |
| Allahabad HC granted bail to a man accused of having a sexual relationship with a transgender woman on a false promise of marriage. It held that "woman" under Sec 69 BNS does not include a transgender woman, who has a distinct identity under the Transgender Persons (Protection of Rights) Act, 2019. |
| ELECTION - Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election |
| Mon, 19 Oct 2026 18:37:59 IST |
| Madras High Court held that using children in election campaigns is in bad taste but does not by itself invalidate an election. Such conduct cannot automatically be treated as undue influence under the RP Act; Parliament must decide whether it should be prohibited. |
| CRIMINAL - Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act |
| Mon, 19 Oct 2026 18:37:44 IST |
| Supreme Court held that private individuals may file complaints under Section 125A of the RP Act against elected candidates for false or concealed information in election affidavits. It ruled that Section 195(1) CrPC restrictions do not apply to such complaints. |
| CIVIL - Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law |
| Mon, 19 Oct 2026 18:37:29 IST |
| Supreme Court held that a High Court Division Bench exercising Letters Patent jurisdiction cannot interfere with a Single Judge's writ decision merely because it holds a different view of the case. |
| CYBER LAWS - Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children |
| Mon, 19 Oct 2026 18:37:15 IST |
| Supreme Court held that access to and use of the internet is a fundamental right under Articles 21 and 19(1)(a). It said the right extends to every individual, including children, and that denying children internet access altogether would be unreasonable. |
| DEFENCE - Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review |
| Mon, 19 Oct 2026 18:36:50 IST |
| Supreme Court noted "stark" non-compliance with its 2025 Sanjay Prakash ruling directing the Centre to complete CAPF cadre review within six months. It was hearing contempt pleas alleging failure to implement directions, including curbs on IPS deputation to CAPFs. |
| CRIMINAL - Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days |
| Mon, 19 Oct 2026 18:36:39 IST |
| Supreme Court clarified that if a High Court directs a case to be listed after a fixed period and that period overlaps with court vacation, the Registry should ordinarily exclude the vacation while calculating the listing date, subject to applicable rules. |
| TRUSTS AND SOCIETIES - Supreme Court: State Cannot Acquire Temple Property Through Gift Deed |
| Mon, 19 Oct 2026 18:36:25 IST |
| Supreme Court held that a State, as custodian of temple properties, cannot acquire ownership through a gift deed. It ruled that transferring Tamil Nadu temple land to the government for constructing a Taluk Office was illegal. |
| FAMILY - Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months |
| Fri, 16 Oct 2026 17:52:56 IST |
| Allahabad High Court directed UP trial courts to decide maintenance execution applications within six months, warning that non-compliance may amount to contempt. The direction came while dismissing a husband's challenge to maintenance awarded to his wife and two minor children. |
| LABOUR AND INDUSTRIAL - Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay |
| Fri, 16 Oct 2026 17:52:46 IST |
| Allahabad High Court held that contractual workers seeking equal pay must prove parity with regular employees in duties, responsibilities, quality and sensitivity of work through oral and documentary evidence. Mere similarity in post names is insufficient. |
| CRIMINAL - Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it |
| Fri, 16 Oct 2026 17:52:36 IST |
| Delhi High Court held that a woman can be charged with gang rape under Section 376D IPC and Section 70 BNS even without personally committing rape. It ruled that the term "persons" in these provisions is gender-neutral and can apply to any accused. |
| CIVIL - Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction |
| Fri, 16 Oct 2026 17:52:26 IST |
| Delhi High Court held that litigants cannot blame their lawyers entirely for non-appearance and must remain vigilant about pending cases. If counsel is unreachable or allegedly negligent, litigants are expected to take reasonable steps to ascertain the status of proceedings. |
| BANKING - Karnataka High Court: Vijay Mallya's Flamboyant Lifestyle Hinders Settlement of Bank Claims |
| Fri, 16 Oct 2026 17:52:16 IST |
| Karnataka High Court observed that Vijay Mallya's flamboyant lifestyle was hindering closure of loan recovery proceedings. It granted relief to Diageo Holdings Netherlands BV, holding that its claim over pledged UBL shares ranked above that of the banks. |
| CYBER LAWS - Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party's Case Compilation |
| Fri, 16 Oct 2026 17:52:05 IST |
| Supreme Court flagged the alleged use of AI-generated, non-existent judgments in a case compilation filed for appellants. It termed the incident undesirable and expressed concern over the conduct of the lawyers involved. |
| CIVIL - Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt |
| Fri, 16 Oct 2026 17:51:54 IST |
| Supreme Court expressed displeasure over States and UTs failing to report compliance with directions on menstrual hygiene facilities in schools. It warned that contempt notices may be issued to Chief Secretaries if the required information is not submitted. |
| CRIMINAL - Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage |
| Fri, 16 Oct 2026 17:51:43 IST |
| Supreme Court directed Delhi Police to place on record prohibitory orders issued under Section 163 BNSS restricting public gatherings in Delhi. It also ordered all law enforcement agencies to preserve CCTV footage and other digital material related to the protests. |
| COMMERCIAL - Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction |
| Fri, 16 Oct 2026 17:51:33 IST |
| Supreme Court set aside cancellation of two Madhya Pradesh sand-mining auctions, holding that lower fresh bids alone cannot justify rejection. Though the government may reject bids, the power must be exercised fairly and on objective grounds. |
| BANKING - Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely |
| Fri, 16 Oct 2026 17:51:23 IST |
| Supreme Court observed that "The RBI was a mere bystander, allowing the CET1 ratio of YES BANK to drop to an astonishing low of 0.6% while the business of YES BANK was being carried out in a clandestine manner," |
| CRIMINAL - Orissa High Court: Teacher Scolding Student for Intoxicant Use is Not Suicide Abetment |
| Thu, 15 Oct 2026 18:04:31 IST |
| Orissa High Court held that a teacher cannot be prosecuted for suicide abetment merely for reprimanding a student over intoxicant use. In the absence of criminal intent, disciplinary action by a teacher cannot attract liability for the student's suicide. |
| HUMAN RIGHTS - Delhi High Court: Unnatural Death at Police Station Alone Cannot Establish Police Negligence |
| Thu, 15 Oct 2026 18:04:22 IST |
| Delhi High Court held that a death inside a police station does not by itself establish police negligence. Liability must rest on clear evidence of negligence and cannot be imposed merely on hindsight, assumption or presumption. |
| CRIMINAL - Kerala High Court Orders Aadhaar Fingerprint Comparison to Trace Sreekrishnapuram Murder Culprits |
| Thu, 15 Oct 2026 18:04:11 IST |
| Kerala High Court directed comparison of suspects' fingerprints in the 2016 Sreekrishnapuram double murder case with Aadhaar records. The order came after local police and the Crime Branch failed to identify the offenders despite prolonged investigation. |
| TRUSTS AND SOCIETIES - Gujarat High Court: Waqf Tribunal Has No Supervisory Authority Over Waqf Board |
| Thu, 15 Oct 2026 18:03:59 IST |
| Gujarat High Court held that a State Waqf Tribunal has only adjudicatory powers and cannot supervise the Waqf Board's management of a trust. It set aside directions concerning possession of the trust's records, accounts and properties. |
| INSOLVENCY - Supreme Court: Appeal Limitation Runs From NCLAT Order Pronouncement, Not Certified Copy Receipt |
| Thu, 15 Oct 2026 18:03:49 IST |
| Supreme Court held that limitation under Section 62 of the IBC runs from the NCLAT order's pronouncement. Time spent obtaining a certified copy may be excluded under Section 12(2) of the Limitation Act, but delay before applying for it cannot. |
| CRIMINAL - Supreme Court: ED's Delay in Sending Arrest Order Does Not By Itself Invalidate Arrest |
| Thu, 15 Oct 2026 18:03:39 IST |
| Supreme Court held that an ED officer's failure to immediately forward the arrest order and related materials to the adjudicating authority does not by itself make the arrest illegal, if the delay is supported by valid and justifiable reasons. |
| EDUCATION - SC: Student Fees Cannot Be Increased Mid-Course Except in Exceptional Circumstances |
| Thu, 15 Oct 2026 18:03:29 IST |
| Supreme Court held that self-financing institutions cannot ordinarily raise professional course fees midway, except in exceptional cases like unforeseen expenditure. It stressed that fee certainty is vital as families often rely on savings or education loans. |
| CIVIL - Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer |
| Thu, 15 Oct 2026 18:03:19 IST |
| Supreme Court observed that "The impleadment of an officer or a department, without formally arraying the State as a juristic entity under Article 300 of the Constitution, renders the petition fundamentally defective when substantive relief is sought against the public exchequer." |
| CRIMINAL - Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures |
| Wed, 14 Oct 2026 17:47:39 IST |
| Kerala High Court quashed a criminal case against a teacher accused of injuring a student by pulling her hand, noting that the act lacked mala fide intent and was a minor corrective measure aimed at maintaining classroom discipline. |
| CRIMINAL - Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act |
| Wed, 14 Oct 2026 17:47:29 IST |
| Allahabad High Court held that dissatisfaction with a police probe or failure to invoke specific SC/ST Act provisions does not establish wilful neglect under Section 4 unless a specific statutory duty, deliberate omission and wilful failure are shown. |
| CIVIL - Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery |
| Wed, 14 Oct 2026 17:47:19 IST |
| Allahabad High Court held that religious freedom does not give a community the right to claim a specific local body plot for a cemetery, while dismissing a Christian society's plea seeking conversion of barren land in Ghaziabad for burial purposes. |
| FAMILY - Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child |
| Wed, 14 Oct 2026 17:47:09 IST |
| Delhi High Court held that a husband cannot rely solely on a pre-existing disability to avoid maintaining his wife and minor child, though the extent of disability may be considered while fixing the amount of interim maintenance. |
| PROPERTY - Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society |
| Wed, 14 Oct 2026 17:46:49 IST |
| Madras High Court held that property acquired by Catholic priests after joining a religious order may belong to the religious society, not their legal heirs, depending on the vows undertaken and the circumstances in which the property was acquired. |
| MOTOR VEHICLES - Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports |
| Wed, 14 Oct 2026 17:46:38 IST |
| Kerala High Court directed the Motor Vehicles Department to include photos and videos of illegal vehicle modifications in accident reports uploaded to the Electronic Detailed Accident Report (e-DAR) portal, while hearing a suo motu case on road safety and unauthorised vehicle modifications. |
| MOTOR VEHICLES - Delhi HC: Homemaker's Services Cannot Be Ignored in Compensation Due to Age |
| Wed, 14 Oct 2026 17:46:24 IST |
| Delhi High Court held that a homemaker's unpaid household and caregiving services cannot be ignored in accident compensation merely due to age, stressing that compensation must not rely on stereotypes that people above 70 cease contributing to their families. |
| ARBITRATION - Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights |
| Wed, 14 Oct 2026 17:46:14 IST |
| Supreme Court held that a non-signatory may be joined in arbitration if the dispute substantially affects its rights, clarifying that whether such a person is a "veritable party" must be determined from the facts and circumstances of each case. |
| NARCOTICS - Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain |
| Wed, 14 Oct 2026 17:46:02 IST |
| Supreme Court observed that persons at the end of the narcotics supply chain should not be treated merely as offenders, warning that prosecution and prolonged incarceration may expose them to criminal networks and push them deeper into the drug trade. |
| CONSTITUTION - J&K&L High Court: Adult Woman Marrying by Choice Cannot Be Forced to Return to Parents |
| Tue, 13 Oct 2026 17:44:48 IST |
| J&K and Ladakh High Court held that habeas corpus cannot compel an adult woman to live with her parents when no illegal detention exists. An adult's voluntary choice to reside with her husband must be respected and cannot be overridden merely at a parent's request. |
| CRIMINAL - Allahabad HC Warns Cops of Contempt for Misbehaving With Govt Advocates Conveying Court Orders |
| Tue, 13 Oct 2026 17:44:37 IST |
| Allahabad High Court directed the UP DGP to warn police officers that misbehaving with government advocates conveying court orders may invite contempt action. The direction followed alleged misconduct by an Azamgarh police PRO towards an Additional Government Advocate. |
| PROPERTY - Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act |
| Tue, 13 Oct 2026 17:44:27 IST |
| Kerala High Court upheld Section 69 of the Indian Succession Act, which automatically revokes a Christian's Will upon marriage. It held that the provision serves a valid objective and is not discriminatory merely because it does not apply to Hindus. |
| CIVIL - Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair |
| Tue, 13 Oct 2026 17:44:16 IST |
| Delhi HC directed authorities to frame annual guidelines for allotting public grounds for Ramleela and similar events, holding that a first-come, first-served policy is constitutionally unreasonable as it creates unequal opportunities by favouring applicants with earlier access to information. |
| CONSTITUTION - Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap |
| Tue, 13 Oct 2026 17:44:05 IST |
| Karnataka High Court struck down provisions of the 2022 law enhancing Scheduled Castes (SCs) reservation from 15% to 17% and Scheduled Tribes (STs) reservation from 3% to 7%, holding that the increase pushed the total reservation beyond the permissible 50% ceiling. |
| RIGHT TO INFORMATION - Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases |
| Tue, 13 Oct 2026 17:43:53 IST |
| Madras High Court held that Directorate of Vigilance and Anti-Corruption (DVAC) cannot claim blanket exemption under Section 24(4) of the Right to Information (RTI) Act. While generally exempt, the agency must disclose information relating to allegations of corruption or human rights violations. |
| CIVIL - Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person |
| Tue, 13 Oct 2026 17:43:43 IST |
| Kerala High Court directed the State to pay Rs. 21,000 to a transgender person as post-operative financial aid after gender-affirming surgery. The order came after the government said approval for releasing the amount was awaited. |
| CRIMINAL - Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations |
| Tue, 13 Oct 2026 17:43:32 IST |
| Bombay High Court at Goa ordered the immediate release of seven persons detained during anti-ECI protests in Panaji, noting that their detention appeared illegal in the absence of prohibitory orders under Section 163 BNSS. The order came in a special Sunday habeas corpus hearing. |
| CRIMINAL - Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial |
| Tue, 13 Oct 2026 17:43:23 IST |
| Supreme Court held that statements recorded under Section 161 CrPC/Section 180 BNSS cannot be relied upon at trial but may be considered at the cognizance stage. It set aside the Patna High Court's interference with the Magistrate's cognizance order based on such statements. |
| ARBITRATION - SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named |
| Tue, 13 Oct 2026 17:43:13 IST |
| Supreme Court held that where an arbitration clause names two venues without specifying the juridical seat, the governing law clause granting exclusive jurisdiction to courts at a particular place may indicate the parties' intended seat of arbitration. |
| CIVIL - SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute |
| Tue, 13 Oct 2026 17:43:03 IST |
| Supreme Court held that a delayed plaint amendment cannot be rejected merely for widening the dispute if the new facts and issues are connected to the existing controversy. Courts should adopt a liberal approach to amendments and avoid undue technicalities. |
| SERVICE - Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits |
| Tue, 13 Oct 2026 17:42:53 IST |
| Supreme Court held that ad hoc or temporary service may count for pension but not seniority. Seniority must be reckoned from the date of regular confirmation in service, and such appointees cannot claim parity with direct recruits based on their initial temporary appointment. |
| ARBITRATION - Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration |
| Mon, 12 Oct 2026 18:16:48 IST |
| Supreme Court held that once the prima facie existence of an arbitration agreement is shown, the court should appoint an arbitrator and refer the dispute to arbitration. Under Section 11(6-A) of the Arbitration and Conciliation Act, 1996, judicial scrutiny at the referral stage is limited. |
| PROPERTY - Supreme Court: Hindu Widow's Limited Estate Became Absolute under Succession Act |
| Mon, 12 Oct 2026 18:16:38 IST |
| Supreme Court held that a Hindu widow's limited interest in agricultural land can become absolute ownership under Section 14(1) of the Hindu Succession Act, 1956. Succession must be decided under the personal law applicable at the time of her death. |
| CONSTITUTION - MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14% |
| Mon, 12 Oct 2026 18:16:28 IST |
| Madhya Pradesh High Court struck down the 2019 amendment providing 27% OBC reservation, holding that available data showed OBCs were adequately represented in higher education and public services. The Court restored the OBC quota to 14%. |
| INTELLECTUAL PROPERTY RIGHTS - Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended |
| Mon, 12 Oct 2026 18:16:19 IST |
| Delhi High Court ordered suspension of 125 websites allegedly misusing the Jio trademark for lottery and gaming services, finding them prima facie rogue websites. It also directed Google to remove an infringing webpage hosted on its Blogger platform. |
| CIVIL - Gujarat High Court: Judicial Officer Cannot Seek HC Judge's Transfer over Housing Grievance |
| Mon, 12 Oct 2026 18:16:09 IST |
| Gujarat High Court upheld a judicial officer's dismissal, holding that demanding the transfer of a sitting High Court judge and threatening to sleep on the pavement over inadequate accommodation amounted to serious misconduct warranting removal from service. |
| CRIMINAL - Delhi High Court: Trial Courts Must Verify an Accused's Address Before Declaring Absconding |
| Mon, 12 Oct 2026 18:15:59 IST |
| Delhi High Court directed trial courts to verify whether an accused is deliberately evading summons or arrest before declaring them absconders or proclaimed offenders. Courts must independently examine service reports and warrants and record reasons in writing before passing such orders. |
| SERVICE - Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence |
| Mon, 12 Oct 2026 18:15:50 IST |
| Calcutta High Court quashed criminal proceedings against six SSC job aspirants, holding that peaceful protest does not become an offence merely because authorities find it unwelcome. It said the FIR failed to disclose the essential ingredients of the offences alleged. |
| CIVIL - Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes |
| Mon, 12 Oct 2026 18:15:39 IST |
| Delhi High Court held that a roster change does not give litigants a right to seek a different Bench. Allocation of cases is the Chief Justice's administrative prerogative, while continuation of part-heard matters depends on their stage and judicial time already invested. |
| CRIMINAL - Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape |
| Mon, 12 Oct 2026 18:15:30 IST |
| Patna High Court held that merely lying on a woman and pressing her mouth, without any act toward penetration, does not amount to attempted rape where the evidence shows the accused had not crossed the stage of preparation. |
| CYBER LAWS - Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary |
| Mon, 12 Oct 2026 18:15:20 IST |
| Delhi High Court held that Google does not perform a public function merely by providing or suspending email services. It said writ jurisdiction under Article 226 depends on the nature of the function performed by a private entity, not its size or reach. |
| CRIMINAL - Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking' |
| Fri, 09 Oct 2026 17:45:34 IST |
| Supreme Court questioned the Madhya Pradesh High Court's reduction of a wife's murder conviction under Section 302 IPC to Section 304 Part II, calling its assessment of evidence "very cryptic" and "very casual" and noting it ignored a key witness's testimony |
| CRIMINAL - Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery |
| Fri, 09 Oct 2026 17:45:23 IST |
| Supreme Court held that a conviction under Section 394 of the Indian Penal Code (IPC) or Section 309(6) of the Bharatiya Nyaya Sanhita (BNS) requires proof that robbery or an attempt to commit robbery actually occurred |
| INTELLECTUAL PROPERTY RIGHTS - Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute |
| Fri, 09 Oct 2026 17:45:11 IST |
| Delhi High Court declined to stop publication and sale of 47 legal books in a copyright dispute within the Delhi Law House family, ruling that rights claimed through successive wills require proof of lawful acquisition from the authors |
| CIVIL - Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls |
| Fri, 09 Oct 2026 17:45:00 IST |
| Delhi High Court ruled that a fabricated caste certificate alone cannot warrant removing an advocate from State Bar rolls unless the alleged fraud or false representation is linked to securing enrolment as an advocate |
| RIGHT TO INFORMATION - Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI |
| Fri, 09 Oct 2026 17:44:50 IST |
| Delhi High Court held public spending on a government employee's benefits does not automatically justify disclosure of personal information under the RTI, dismissing a challenge to the Central Information Commission's refusal to disclose Directorate General of Civil Aviation employee details |
| CIVIL - MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category |
| Fri, 09 Oct 2026 17:44:41 IST |
| Madhya Pradesh High Court observed that the Arms Act and Rules prima facie do not permit converting a firearm licence from sports to self-defence, clarifying that Section 17 allows variation of licence conditions, not its category |
| CIVIL - Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice |
| Fri, 09 Oct 2026 17:44:30 IST |
| Meghalaya High Court expressed displeasure over the amicus curiae's non-appearance in an ongoing suo motu PIL on the scheduled date, despite the hearing being affected by lawyers' strike demanding the Meghalaya Advocate General's removal |
| CRIMINAL - P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea |
| Fri, 09 Oct 2026 17:44:19 IST |
| Punjab and Haryana High Court dismissed a successive bail plea in an NCB case involving over 1.37 crore psychotropic tablets, ruling that extended incarceration alone, without any subsequent material change, is insufficient to reconsider bail |
| SERVICE - Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles |
| Fri, 09 Oct 2026 17:44:09 IST |
| Karnataka HC criticized Public Service Commission & Transport Department for recruitment irregularities, noting they accepted certificates claiming repair experience with petrol-engine Heavy Goods Vehicles and Heavy Passenger Vehicles, despite such vehicles not existing in India for decades |
| CRIMINAL - J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder |
| Fri, 09 Oct 2026 17:43:55 IST |
| J&K and Ladakh High Court ruled that alleged bovine smuggling and animal cruelty, without evidence of communal tension or public disorder, do not establish a threat to public order, quashing the 65-year-old's detention under the Public Safety Act, 1978 |
| CONSTITUTION - Patna HC: Template Arrest Memo cannot Satisfy Mandate under Article 22 of Constitution |
| Thu, 08 Oct 2026 17:50:31 IST |
| Patna High Court ruled that merely noting in a standard arrest memo that the officer explained the arrest grounds does not fulfill Article 22, unless the grounds are actually supplied to the accused in writing, while hearing bail in National Investigation Agency case |
| CRIMINAL - SC: Breakup Followed by Suicide does not Automatically Amount to Abetment to Suicide |
| Thu, 08 Oct 2026 17:50:16 IST |
| Supreme Court quashed criminal proceedings against six persons accused of abetment to suicide, ruling that a breakup culminating in suicide cannot automatically be treated as abetment, and refusal to marry alone does not attract Section 306 IPC |
| CRIMINAL - Madras HC Urges ED to Prioritise National Scams over Private Property Disputes |
| Thu, 08 Oct 2026 17:50:06 IST |
| Madras High Court advised the Enforcement Directorate to concentrate on corruption, public funds and major scams, instead of invoking the Prevention of Money Laundering Act in private disputes, while granting bail in a money-laundering case |
| CONSTITUTION - Kerala HC: Headmistress's Churidar cannot Bar Entry, Clothing Choice is A Fundamental Right |
| Thu, 08 Oct 2026 17:49:56 IST |
| Kerala High Court while ordering police protection for a headmistress after school manager allegedly prevented her entry for wearing churidar instead of a saree stated that, "What dress one wears is ordinarily a matter of personal choice of every citizen of this country" |
| CRIMINAL - J&K&L HC: Bail can be Set Aside if Contrary to Statutory Mandate |
| Thu, 08 Oct 2026 17:49:45 IST |
| J&K and Ladakh High Court ruled that bail may be annulled if the order granting it is legally unsustainable, perverse or violates a statutory requirement, even without misuse of liberty, as this differs from cancellation for later misconduct |
| EDUCATION - Patna HC: Signature Mismatch alone cannot Prove OMR Tampering |
| Thu, 08 Oct 2026 17:49:34 IST |
| Patna High Court ruled that a signature mismatch on an admit card and OMR answer sheet, by itself, cannot establish tampering or replacement, where the National Testing Agency produces original OMR records and no reliable evidence of manipulation is shown |
| CRIMINAL - MP HC: Delayed Cruelty FIR not Counterblast When Wife "Remains Silent" to Save her Married Life |
| Thu, 08 Oct 2026 17:49:20 IST |
| Madhya Pradesh High Court refused to quash a cruelty FIR against a husband and his relatives, holding that a 14-month delay in filing does not make it a counterblast, as the wife's conduct indicated efforts to reconcile and preserve the marriage |
| ELECTION - SC: Election Petition under Representation of the People Act Must be Filed Personally by Petitioner |
| Thu, 08 Oct 2026 17:49:10 IST |
| Supreme Court ruled that an election petition under the Representation of the People Act, 1951 must be presented personally by the petitioner, affirming dismissal of a challenge to a Tamil Nadu MLA's election as it was filed by counsel |
| DIRECT TAXATION - SC: Subsidy Taxability Depends on its Purpose under The Income Tax Law |
| Thu, 08 Oct 2026 17:49:00 IST |
| Supreme Court ruled that an electricity subsidy tied to an industrial undertaking's power expenditure is a taxable revenue receipt if intended to ease operating costs rather than finance capital investment |
| CIVIL - MP HC:Revenue Authority's Decision Can't Operate as Res Judicata in Absence of Express Statutory Bar |
| Thu, 08 Oct 2026 17:48:50 IST |
| Madhya Pradesh High Court ruled that decision rendered by Revenue Authority does not, by itself, operate as res judicata in a subsequent civil suit, particularly where suit involves adjudication of civil rights except those whose cognizance is expressly or impliedly barred by law |
| CRIMINAL - Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court |
| Wed, 07 Oct 2026 17:47:57 IST |
| Delhi High Court directed a criminal complaint against six CBI officers for allegedly making a false statement regarding correspondence with the Ministry, finding sufficient material to invoke Sections 191, 193 and 290 IPC. |
| NARCOTICS - Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period |
| Wed, 07 Oct 2026 17:47:47 IST |
| Bombay High Court held that merely informing an undertrial through the Jail Superintendent about a plea to extend the NDPS investigation period does not amount to production before court, while granting bail to eight accused in a mephedrone seizure case. |
| CIVIL - Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs |
| Wed, 07 Oct 2026 17:47:36 IST |
| Bombay High Court ordered confiscation of a man's mobile phone and imposed Rs. 10,000 costs for recording court proceedings, observing that incidents of litigants recording and misusing courtroom videos are increasing. |
| CRIMINAL - Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case |
| Wed, 07 Oct 2026 17:47:27 IST |
| Calcutta High Court ordered fresh DNA tests of two children in an alleged baby-swap case, holding that the matter concerns not only criminal investigation but also the children's right to know their biological identity. |
| CIVIL - MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation |
| Wed, 07 Oct 2026 17:47:17 IST |
| Madhya Pradesh High Court issued notice on a plea challenging Section 305 of the MP Municipal Corporation Act, 1956, in relation to Simhastha Kumbh road widening, questioning the Corporation's power to remove or set back structures beyond the regular street line. |
| CONTEMPT OF COURT - Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge |
| Wed, 07 Oct 2026 17:47:06 IST |
| Bombay High Court convicted two lawyers of criminal contempt for shouting at and threatening a trial judge in open court, holding that such conduct amounts to grave misconduct and that obstruction of the judicial process by advocates cannot be tolerated. |
| CRIMINAL - Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan |
| Wed, 07 Oct 2026 17:46:56 IST |
| Kerala High Court set aside the preventive detention of BJP councillor R Sugathan under the Kerala Anti-Social Activities (Prevention) Act (KAAPA), 2007, while allowing a petition filed by his wife challenging the detention order issued against him on June 8. |
| CIVIL - SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice |
| Wed, 07 Oct 2026 17:46:46 IST |
| Supreme Court held that a purely civil dispute cannot be converted into criminal prosecution unless the essential ingredients of the alleged offences are established, while quashing proceedings against a power-of-attorney holder arising from a failed land sale agreement. |
| SERVICE - SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules |
| Wed, 07 Oct 2026 17:46:35 IST |
| Supreme Court held that exam marks cannot overcome the absence of a mandatory qualification under Recruitment Rules. Merit can be assessed only among eligible candidates, and mere recognition of a qualification does not establish equivalence with the prescribed qualification. |
| SERVICE - SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation |
| Wed, 07 Oct 2026 17:46:25 IST |
| Supreme Court held that workers regularised from daily-wage service and granted regular pay scales and retirement benefits cannot be denied an annual increment due after retirement solely because they were initially engaged as daily wagers. |
| FAMILY - Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded |
| Tue, 06 Oct 2026 17:43:37 IST |
| Orissa High Court held that preserving a marriage merely in law serves no purpose when the marital relationship has substantially broken down, observing that the sanctity of marriage cannot be maintained by retaining only its legal form. |
| CONTEMPT OF COURT - Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges |
| Tue, 06 Oct 2026 17:43:26 IST |
| Calcutta High Court held that contempt proceedings cannot be used to challenge a judicial order or make personal allegations against the Judge. An aggrieved litigant must instead pursue the appropriate appellate, revisional or other legal remedy. |
| CRIMINAL - P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him |
| Tue, 06 Oct 2026 17:43:16 IST |
| Punjab and Haryana High Court observed that demolition action against an advocate's farm stay, initiated soon after he alleged corruption by senior State officials, appeared unnatural and raised doubts about the intent of high-ranking officers. |
| CRIMINAL - Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption |
| Tue, 06 Oct 2026 17:43:06 IST |
| Madras High Court suggested amending the Prevention of Corruption Act to mandate attachment of properties suspected to be acquired through corruption during pending proceedings, observing that such a deterrent measure could prevent officials from enjoying the proceeds of corruption. |
| CRIMINAL - Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe |
| Tue, 06 Oct 2026 17:42:55 IST |
| Delhi High Court found no material showing that Delhi Police compromised the investigation into the 2020 riots and declined to hold that the entire police machinery was institutionally incapable of conducting a fair and impartial probe. |
| OTHER TAXES - SC: Tax Classification Depends on Goods' Form at Sale, not their End Use |
| Tue, 06 Oct 2026 17:42:45 IST |
| Supreme Court held that tax classification must depend on the form in which goods are sold, not their eventual use. Products sold as powder or biscuits cannot be classified as non-alcoholic beverages merely because they may later be mixed with milk or water. |
| NARCOTICS - Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused's Disclosure |
| Tue, 06 Oct 2026 17:42:34 IST |
| Supreme Court held that while confessions under Section 67 or disclosure statements under Section 53A of the NDPS Act cannot by themselves sustain a conviction, their mere presence is insufficient to quash an NDPS prosecution at the threshold. |
| CRIMINAL - Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence |
| Tue, 06 Oct 2026 17:42:24 IST |
| Supreme Court acquitted a woman in a double murder case, holding that an investigating officer must collect, not create, evidence. The Court found that the agency had "set up" witnesses and failed to explain why their statements were recorded during the investigation. |
| CIVIL - Allahabad HC: Bar Council Cannot Suspend Advocate's Licence Pending Disciplinary Inquiry |
| Mon, 05 Oct 2026 17:51:14 IST |
| Court said that "According to this Court, the order of suspension as mentioned in Section 35 (3) (c) of the Advocates Act, 1961 is a final order and could not be passed at an interim stage by the Bar Council of Uttar Pradesh" |
| ARBITRATION - Delhi High Court Stays Rs. 213 Crore SAIL Payout to British Firm over Unstamped Arbitral Award |
| Mon, 05 Oct 2026 17:51:05 IST |
| Delhi High Court blocked release of over Rs. 213 crore deposited by SAIL in favour of British Marine PLC, holding that an unstamped arbitral award is not executable. It therefore rejected British Marine's plea seeking release of the balance amount. |
| CRIMINAL - P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof |
| Mon, 05 Oct 2026 17:50:55 IST |
| Punjab and Haryana High Court set aside culpable homicide and attempt charges arising from the 2024 Dharuhera factory fire, holding that the material on record did not prima facie establish the intention or knowledge required to sustain the graver offences. |
| MOTOR VEHICLES - J&K&L HC: Fake Driving Licence Does Not Exonerate Insurer If Driver Has a Valid Licence |
| Mon, 05 Oct 2026 17:50:46 IST |
| J&K and Ladakh High Court held that an insurer cannot avoid liability merely because the offending driver possessed a fake licence when the driver also held a genuine and effective driving licence valid on the date of the accident. |
| CRIMINAL - Delhi HC: Every Insensitive or Objectionable Matrimonial Act Does Not Amount to Cruelty |
| Mon, 05 Oct 2026 17:50:36 IST |
| Delhi High Court held that every insensitive or objectionable act in a matrimonial home does not constitute cruelty under Section 498A IPC. It upheld the discharge of the woman's in-laws under Sections 498A and 406 IPC while retaining the cruelty charge against her husband. |
| CIVIL - Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India |
| Mon, 05 Oct 2026 17:50:27 IST |
| Delhi High Court held that possession of a visa does not confer an absolute right on a foreign national to enter India. It observed that visa issuance, entry refusal and immigration clearance are sovereign functions involving national security, foreign policy and administrative discretion. |
| FAMILY - Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment |
| Mon, 05 Oct 2026 17:50:18 IST |
| Delhi High Court held that eviction proceedings under Rule 22(3)(1) of the Delhi Senior Citizens Rules, 2009 are independent of maintenance proceedings under the 2007 Act and that the eviction mechanism under Rule 22(3)(1)(i) and (iv) is not ultra vires the Act. |
| INSOLVENCY - SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It |
| Mon, 05 Oct 2026 17:50:08 IST |
| Supreme Court held that a CIRP under the IBC may continue even if the insolvency plea initiating it was fraudulent or collusive. It ruled that while the NCLT can recall an admission obtained by fraud, such fraud does not automatically terminate the entire CIRP. |
| ARBITRATION - Delhi High Court Restores Arbitral Award in DMRC's Favour Passed by Employee-Arbitrator |
| Thu, 01 Oct 2026 18:12:28 IST |
| Delhi High Court restored a Rs. 40 lakh-plus arbitral award in DMRC's favour, holding that the appointment of its serving officer as sole arbitrator, made before the 2015 Arbitration Act amendments, could not be invalidated by applying the later statutory ineligibility rules retrospectively. |
| CYBER LAWS - Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla |
| Thu, 01 Oct 2026 18:12:18 IST |
| Bombay High Court directed X Corp to remove a video posted by influencer Yohan Tengra against Serum Institute and Adar Poonawalla, finding it violated an earlier injunction in a Rs. 100-crore defamation suit. The Court also issued show-cause notices for alleged wilful disobedience. |
| MOTOR VEHICLES - Calcutta HC: Insurer Must Compensate Child's Accidental Death Despite Driver's Fake Licence |
| Thu, 01 Oct 2026 18:12:09 IST |
| Calcutta High Court enhanced compensation for the accidental death of a five-and-a-half-year-old girl from Rs. 3.49 lakh to Rs. 5 lakh, holding that the amended Second Schedule to the Motor Vehicles Act applied to the pending claim. |
| CRIMINAL - Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail |
| Thu, 01 Oct 2026 18:11:58 IST |
| Court observed that "….it is being observed in a number of cases that initially the defence counsel would somehow protract the trial and thereafter raise the delay in trial as a ground for bail. Such misuse of process has to be understood in its proper perspective," |
| LABOUR AND INDUSTRIAL - J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable |
| Thu, 01 Oct 2026 18:11:48 IST |
| J&K&L High Court held that a tanker driver's death from cardiac arrest may be compensable under the Employees' Compensation Act where evidence shows a reasonable link between the cardiac event and the stress and strain of long-distance driving. |
| CRIMINAL - Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act |
| Thu, 01 Oct 2026 18:11:38 IST |
| Bombay High Court held that circulating objectionable photos or videos of a Scheduled Caste or Scheduled Tribe person on platforms like WhatsApp may fall within "public view" and attract provisions of the SC/ST (Prevention of Atrocities) Act. |
| PROPERTY - J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation |
| Thu, 01 Oct 2026 18:11:29 IST |
| J&K&L High Court held that minority at the time of mutation cannot justify decades of inaction after attaining majority. Finding the delay of over five decades unexplained despite other cited circumstances, the Court dismissed the challenge to a 1970 mutation. |
| BANKING - SC: Cheque Dishonour Notice Valid if Sent to Drawer's Address and Received by Family |
| Thu, 01 Oct 2026 18:11:19 IST |
| Supreme Court held that a cheque dishonour notice sent by registered post to the drawer's correct address remains valid even if received by a family member. It set aside the Kerala High Court ruling that had overturned conviction solely for lack of personal receipt. |
| PROPERTY - Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void |
| Thu, 01 Oct 2026 18:11:10 IST |
| Supreme Court held that a compromise decree in a partition suit over coparcenary property is a nullity if a necessary party was not impleaded. The omitted party may seek recall of the decree before the same court that passed it. |
| INSOLVENCY - SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea |
| Thu, 01 Oct 2026 18:11:02 IST |
| Supreme Court held that a Section 9 insolvency admission may be recalled if based on fraudulent or collusive jurisdictional facts. However, fraud alone does not end the CIRP; the Adjudicating Authority must separately assess whether its continuation serves stakeholders' interests. |
| CRIMINAL - Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance |
| Wed, 30 Sep 2026 17:39:58 IST |
| Delhi High Court held that under Section 223(1) BNSS, a Magistrate can take cognisance of a private complaint only after examining the complainant and witnesses on oath and giving the accused an opportunity to be heard, both being mandatory pre-cognisance steps. |
| CRIMINAL - P&H HC: High Court's Inherent Powers Cannot Be Used to Entertain a Second Revision |
| Wed, 30 Sep 2026 17:39:49 IST |
| Punjab and Haryana High Court held that inherent powers under Section 528 BNSS against a Sessions Court's revisional order can be invoked only in an exceptionally narrow scope, requiring proof of a grave miscarriage of justice or a glaring jurisdictional defect. |
| CIVIL - Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade |
| Wed, 30 Sep 2026 17:39:39 IST |
| Allahabad High Court held that hookah bars cannot operate in Uttar Pradesh, even in designated smoking areas. It ruled that non-smokers' right to clean air outweighs commercial interests and dismissed petitions seeking permission for hookah services. |
| CIVIL - MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates |
| Wed, 30 Sep 2026 17:39:30 IST |
| Madhya Pradesh High Court directed the State Bar Council and Bar Associations to frame guidelines within six months for a minimum stipend for junior advocates. The direction followed disclosure that a junior counsel appearing in the matter was not receiving any stipend. |
| FAMILY - MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds |
| Wed, 30 Sep 2026 17:39:21 IST |
| Madhya Pradesh High Court held that the mere existence of a joint family does not prove that a joint family fund existed to purchase property. The case concerned agricultural land bought through a registered sale deed in the plaintiff's name in 1998. |
| CRIMINAL - MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused's Role |
| Wed, 30 Sep 2026 17:39:11 IST |
| Madhya Pradesh High Court held that an FIR cannot be quashed merely because it does not specify the exact role of each accused. The Court observed that an FIR is not an encyclopedia and need not contain every detail of the alleged offence. |
| RIGHT TO INFORMATION - Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi's Degree under RTI Act |
| Wed, 30 Sep 2026 17:39:01 IST |
| Gujarat High Court held that the CIC lacked authority to suo motu direct disclosure of PM Narendra Modi's degree at the RTI second-appeal stage. It also observed that his educational qualifications had no bearing on his election to a constitutional post. |
| INSOLVENCY - SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms |
| Wed, 30 Sep 2026 17:38:51 IST |
| Supreme Court held that a successful bidder's failure to pay the balance sale consideration can lead to forfeiture of the EMD if the auction terms provide for it, even though the IBBI Liquidation Process Regulations do not expressly provide for such forfeiture. |
| CRIMINAL - SC: Custodial Confession Alone Cannot Justify Preventive Detention |
| Wed, 30 Sep 2026 17:38:43 IST |
| Supreme Court held that preventive detention cannot be based solely on an accused's confessional statement. It quashed the NSA detention of Mulla Afroz, accused of being the mastermind behind the 2024 Sambhal violence. |
| CIVIL - SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23 |
| Wed, 30 Sep 2026 17:38:29 IST |
| Supreme Court held that a plaintiff who omits specific performance from an injunction suit without leave under Order 2 Rule 2 CPC cannot later seek that relief in a fresh suit, even if liberty to file afresh was granted under Order 23 Rule 1 CPC. |
| CRIMINAL - J&K&L High Court: Low Fines Fail to Deter Animal Cruelty; Calls for Harsher Penalties, Jail Terms |
| Tue, 29 Sep 2026 18:06:44 IST |
| J&K and Ladakh High Court called for stricter jail terms and heavier penalties under the Prevention of Cruelty to Animals Act, noting that animals experience pain and fear like humans. It expressed concern that fines for certain cruelty offences remain as low as Rs.10 - Rs.50. |
| CRIMINAL - Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated |
| Tue, 29 Sep 2026 18:06:35 IST |
| Delhi High Court held that an accused released due to failure to furnish grounds of arrest under Article 22(1) cannot be re-arrested at the investigating agency's discretion. The Supreme Court-mandated procedure, including prior judicial approval, must be followed. |
| CRIMINAL - MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency |
| Tue, 29 Sep 2026 18:06:26 IST |
| Madhya Pradesh High Court held that a firearm licence cannot be suspended merely because a criminal case is registered or pending against the licensee. The Court said the licensing authority must record independent and reasoned satisfaction under Section 17 of the Arms Act. |
| EDUCATION - Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates |
| Tue, 29 Sep 2026 18:06:16 IST |
| Delhi High Court directed the NTA to issue duplicate NEET-UG scorecards to medical graduates who had lost or misplaced their originals. The Court noted that the candidates were preparing for the FMGE, an examination crucial to their prospects of practising as doctors. |
| FAMILY - Gujarat HC: Family Suit Can Be Shifted to Wife's Residence Due to Travel, Childcare Duties |
| Tue, 29 Sep 2026 18:06:07 IST |
| Gujarat High Court transferred a matrimonial suit from Morbi to Kutch, noting that travelling to Morbi caused significant hardship to the wife, who resides in Kutch. The Court also considered her responsibility of caring for the couple's minor child. |
| CRIMINAL - Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused |
| Tue, 29 Sep 2026 18:05:57 IST |
| Delhi High Court held that a victim has the right to participate at every stage of criminal proceedings, including bail hearings. It set aside bail granted in a rape case without notice to the prosecutrix and remanded the plea for fresh consideration after giving her an opportunity to be heard. |
| CRIMINAL - Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation |
| Tue, 29 Sep 2026 18:05:46 IST |
| Delhi High Court held that custodial interrogation cannot be sought merely to recover stridhan, as such recovery is outside the bail court's domain. The ruling came while granting anticipatory bail to an 80-year-old man accused in a matrimonial dispute involving multiple offences. |
| ELECTION - Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll |
| Tue, 29 Sep 2026 18:05:36 IST |
| Rajasthan High Court held that the absence of a single voter during polling cannot justify postponing an election or ordering re-polling. The Court observed that allowing such grounds could lead to endless election delays whenever any voter is unable to cast a vote. |
| FAMILY - Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name |
| Tue, 29 Sep 2026 18:05:28 IST |
| Rajasthan High Court held that passport authorities cannot require a divorced mother with exclusive custody of a minor to furnish an undertaking bearing the estranged father's name for passport renewal. It said a single mother may apply without having the father's name printed on the passport. |
| CRIMINAL - Supreme Court Questions Women's Safety Progress, Orders CCTV, Lighting and Increased Police Patrols |
| Tue, 29 Sep 2026 18:05:18 IST |
| Supreme Court issued directions to strengthen public safety across Delhi-NCR while hearing a suo motu case concerning rape incidents, including the alleged gang rape of a teenager in a public park. The Court expressed concern over systemic failures by law enforcement and civic authorities. |
| SERVICE - SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case |
| Tue, 29 Sep 2026 18:05:08 IST |
| Supreme Court directed Bihar and Jharkhand to pay Rs. 1 lakh each to affected daily-wage workers of five defunct State-owned corporations, along with 12% annual interest on delayed EPF dues and 6% interest on delayed wages and other monetary dues. |
| CIVIL - Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage |
| Mon, 28 Sep 2026 17:36:20 IST |
| The CCPD Court fined Air India Rs. 50,000 and recommended Rs. 5 lakh compensation to a woman with 80% locomotor disability who was de-boarded from a Delhi-Bhuj flight without written reasons after arriving from Frankfurt. |
| CRIMINAL - Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case |
| Mon, 28 Sep 2026 17:36:11 IST |
| Delhi High Court held that a marriage recognised under Muslim personal law does not shield a man from prosecution for sexual intercourse with a wife below 18, ruling that personal law cannot override protections under the POCSO Act and BNS. |
| CRIMINAL - Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested |
| Mon, 28 Sep 2026 17:36:02 IST |
| Delhi High Court held that prior permission for every foreign trip cannot continue where an accused was never arrested, the chargesheet is filed and no non-cooperation is shown. It modified travel restrictions on Rajnish Gupta and Nisha Gupta in a CBI case. |
| MOTOR VEHICLES - Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety |
| Mon, 28 Sep 2026 17:35:53 IST |
| Kerala High Court issued comprehensive directions to improve road safety and proposed registering a suo motu case for continuous monitoring. It called for coordinated, time-bound measures and identified authorities responsible for implementation and compliance. |
| FAMILY - MP High Court: Article 227 Cannot Be Invoked to Quash Wife's Conjugal Rights Proceedings |
| Mon, 28 Sep 2026 17:35:44 IST |
| Madhya Pradesh High Court held that an Article 227 petition seeking to quash proceedings for restitution of conjugal rights is not maintainable. The husband had challenged his wife's section 9 of the Hindu Marriage Act plea as an abuse of process. |
| CRIMINAL - Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care |
| Mon, 28 Sep 2026 17:35:31 IST |
| Delhi High Court declined an Afghan woman's plea to travel to the UK amid a criminal probe but directed police to ensure the restriction does not hinder timely antenatal, diabetic or other medical care required by her and her unborn twins. |
| FAMILY - Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds |
| Mon, 28 Sep 2026 17:35:20 IST |
| Chhattisgarh High Court held that unchallenged WhatsApp chats indicating mental cruelty cannot be ignored solely for non-compliance with Evidence Act requirements, noting that Family Courts are not strictly bound by ordinary rules of relevancy and admissibility. |
| CRIMINAL - Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat |
| Mon, 28 Sep 2026 17:35:11 IST |
| Patna High Court held that mere registration of a routine FIR cannot justify denial of an arms licence without material showing misuse of arms, violence or threat to public safety. The ruling came on a builder's plea challenging rejection of his licence application. |
| CIVIL - SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger's Death |
| Mon, 28 Sep 2026 17:35:02 IST |
| Supreme Court held that a missing train ticket alone cannot defeat a compensation claim for a passenger's death. It restored Rs. 8 lakh awarded by the Railway Claims Tribunal to the victim's parents and directed the Railways to pay within 30 days. |
| MARINE LAWS - SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated |
| Mon, 28 Sep 2026 17:34:52 IST |
| Supreme Court held that a valid termination of a demise or bareboat charter ends the charter even without physical repossession of the vessel. The ruling came while considering the arrest of M.V. Nereus Progress under the Admiralty Act, 2017. |
| CRIMINAL - Delhi HC: Ajeet Bharti Used Caste Superiority to Humiliate Chandrashekhar Azad |
| Fri, 25 Sep 2026 18:32:01 IST |
| Delhi High Court denied YouTuber Ajeet Bharti anticipatory bail under the SC/ST Act, prima facie finding that his remarks against MP Chandrashekhar Azad repeatedly invoked caste identity and superiority with an intent to humiliate, rather than being stray comments. |
| CIVIL - Delhi HC Affirms Equestrian Federation's Youth Olympics Selection, Calls for Clearer Norms & Timeline |
| Fri, 25 Sep 2026 18:31:48 IST |
| Delhi High Court directed the Equestrian Federation of India to ensure clear and precise selection criteria and timelines for future international events, observing that ambiguity in the selection process can create avoidable uncertainty for athletes representing the country. |
| CRIMINAL - Delhi HC: Gravity of UAPA Offence Cannot Justify Prolonged PMLA Detention |
| Fri, 25 Sep 2026 18:31:35 IST |
| Delhi High Court held that the gravity of UAPA allegations cannot alone justify prolonged custody in separate PMLA proceedings. It granted bail to alleged Naga insurgent Masasasong Ao, who had been in custody since October 2022 in a money laundering case linked to extortion and terror funding. |
| CRIMINAL - Delhi HC Directs DLSA to Convey Trial Court's Encouraging Message and Compensation to POCSO Survivor |
| Fri, 25 Sep 2026 18:31:23 IST |
| Delhi High Court directed the DLSA to print and deliver an encouraging message written by the trial court judge to a 10-year-old POCSO survivor, along with compensation awarded to her family. The Court ordered compliance within two weeks. |
| CRIMINAL - SC Frames Guidelines to Prevent POCSO Act Misuse by Parents in Custody Disputes |
| Fri, 25 Sep 2026 18:31:10 IST |
| SC laid down nationwide safeguards to prevent misuse of the POCSO Act in matrimonial and custody disputes, expressing concern over false child sexual abuse allegations made to gain leverage. It noted that such accusations can cause irreparable harm, public humiliation and unwarranted arrests. |
| ARBITRATION - SC: Contractual Bar Prevents Arbitral Tribunal From Awarding Pre-Reference Interest |
| Fri, 25 Sep 2026 18:30:58 IST |
| Supreme Court held that arbitral tribunals cannot award pre-reference interest on delayed payments where a contractual clause expressly bars it under Section 31(7)(a) of the Arbitration and Conciliation Act, 1996. It set aside the Meghalaya High Court's judgment restoring such an award. |
| SERVICE - SC: Article 311 Bar Inapplicable If Removing Officer Equals Appointing Authority in Status |
| Fri, 25 Sep 2026 18:30:44 IST |
| Supreme Court held that Article 311(1) applies only when the removing authority is subordinate in rank to the appointing authority. Mere delegation of disciplinary powers to a subordinate officer under statutory rules does not attract the constitutional bar. |
| CRIMINAL - SC: Sessions Courts Cannot Bar Statutory Remission and Commutation Through Special Sentences |
| Fri, 25 Sep 2026 18:30:30 IST |
| Supreme Court reiterated that Sessions Courts cannot impose special-category sentences requiring convicts to remain imprisoned for the rest of their natural lives without the benefit of statutory remission or commutation. |
| BANKING - SC: Completed Trial can't be Remanded for Procedural Lapse Unless Prejudice is Proven |
| Fri, 25 Sep 2026 18:30:15 IST |
| Supreme Court held that a completed trial under Section 138 of the NI Act cannot be remanded solely for procedural lapses in defence evidence without proven prejudice to the accused. It set aside the Kerala High Court's order for a fresh trial, noting that the accused had raised no such grievance. |
| ENVIRONMENT - Bombay HC Directs Complete Ban on Street Firecrackers and Laser Lights During Festivals |
| Thu, 24 Sep 2026 17:25:41 IST |
| Bombay High Court banned firecrackers on public roads, laser lights and high-intensity beams during festive processions across Maharashtra. To curb pollution, it directed organisers to install sound limiters and decibel meters and furnish Rs. 1 lakh security deposits. |
| LAND ACQUISITION - Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security |
| Thu, 24 Sep 2026 17:25:12 IST |
| Karnataka High Court restored land acquisition for DRDO's AI and robotics centre, holding that national security takes precedence over individual rights. It set aside a 2014 ruling, finding that landowners' objections had been duly considered and no prejudice was established. |
| CIVIL - Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting |
| Thu, 24 Sep 2026 17:25:03 IST |
| Madras High Court held that MLAs who remain silent during voting on a proposed amendment cannot later challenge the procedure adopted for its passage in court, particularly when they had an opportunity to raise objections at the relevant stage. |
| EDUCATION - Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates |
| Thu, 24 Sep 2026 17:24:54 IST |
| Calcutta High Court held that disability certified in a valid UDID card is final and cannot be reassessed for NEET-UG PwBD reservation. Medical Boards must assess a candidate's functional ability to pursue MBBS, not redetermine the certified disability percentage. |
| CIVIL - Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence |
| Thu, 24 Sep 2026 17:24:45 IST |
| Patna High Court held that mere registration of an FIR against a PDS dealer is insufficient to cancel their licence. The Court was hearing a petition challenging the licence cancellation by the Hajipur SDO, upheld by the Vaishali Collector and Muzaffarpur Divisional Commissioner. |
| SERVICE - Rajasthan HC: Candidate Cannot Blame E-Mitra for Failing to Correct Caste Category Within Deadline |
| Thu, 24 Sep 2026 17:24:36 IST |
| Rajasthan HC dismissed a candidate's plea to change her category from OBC to General, rejecting her claim of an E-Mitra operator's error. The Court held that her category must remain consistent throughout selection, as she sought correction only after the results despite earlier opportunities. |
| CIVIL - Kerala HC Directs Bar Council to Publish List of Advocates Practising Without AIBE Clearance, CoP |
| Thu, 24 Sep 2026 17:24:27 IST |
| Kerala High Court directed the Bar Council of Kerala to regularly update and publish the list of advocates who have not cleared the AIBE or obtained a valid Certificate of Practice. The direction came in a PIL alleging non-compliance with the Advocates Act and applicable rules. |
| CRIMINAL - Delhi HC: Bail Grant or Cancellation Cannot Depend on Monetary Settlement With Complainant |
| Thu, 24 Sep 2026 17:24:18 IST |
| Delhi High Court held that bail cannot depend on fulfilling a monetary settlement with the complainant, as custody cannot enforce financial bargains. It set aside orders granting and subsequently cancelling bail in a bank fraud case over non-payment of agreed dues. |
| COMMERCIAL - SC Disapproves PIL Challenging Inter-Se Evaluation of Tender Bids |
| Thu, 24 Sep 2026 17:24:08 IST |
| Supreme Court observed that a Rs. 23-crore road construction contract did not warrant a PIL alleging wastage of public resources, particularly when the dispute primarily concerned the comparative eligibility of competing bidders. |
| ARBITRATION - SC: High Court's Location doesn't Become Arbitration Seat Merely by Appointing Arbitrator |
| Thu, 24 Sep 2026 17:23:59 IST |
| Supreme Court held that an arbitration venue does not automatically become its juridical seat without express designation or agreement between the parties. It set aside the Orissa High Court's ruling treating Cuttack as the seat merely because arbitral proceedings were held there. |
| CIVIL - Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree |
| Thu, 24 Sep 2026 17:23:49 IST |
| Supreme Court has held that an anti-suit injunction cannot be granted merely on speculation that a foreign court may pass a matrimonial decree on grounds not recognised under Indian law, rendering it unenforceable in India. |
| PROPERTY - SC: No Partition Needed for Widow's Limited Interest to Become Absolute under Section 14(1) |
| Wed, 23 Sep 2026 17:40:31 IST |
| Supreme Court held that a Hindu widow's limited interest inherited under the 1937 Act becomes absolute under Section 14(1) of the Hindu Succession Act, 1956, even without partition. Her right is not lost merely because the property remained undivided. |
| CRIMINAL - Supreme Court: Non-Production of Original Deed Not a Ground to Discharge Accused |
| Wed, 23 Sep 2026 17:40:21 IST |
| Supreme Court held that failure to produce the alleged forged document at the pre-trial stage cannot justify quashing the prosecution. It added that a document not filed with the charge sheet may still be produced subsequently during the proceedings. |
| CRIMINAL - SC: Recovery of Tainted Money Without Proof of Bribe Demand Insufficient for Conviction |
| Wed, 23 Sep 2026 17:40:11 IST |
| Supreme Court acquitted a Patwari convicted under the Prevention of Corruption Act, 1988, holding that mere recovery of tainted currency, without proof of a bribe demand, cannot sustain conviction under Sections 7 and 13(1)(d). The accused had died while his appeal was pending. |
| COMMERCIAL - Supreme Court: Courts Can Interfere When Tender Acceptance Violates NIT Conditions |
| Wed, 23 Sep 2026 17:40:02 IST |
| Supreme Court held that judicial deference to a tendering authority's commercial wisdom does not extend to interpretations contrary to NIT conditions or patently arbitrary decisions. The case concerned a Rs. 16-crore contract for collecting vehicle user charges at Mandi premises. |
| CIVIL - Supreme Court Proposes Unified Platform for Investment of Funds Deposited by Litigants |
| Wed, 23 Sep 2026 17:39:53 IST |
| Supreme Court said that "This common platform will not only create certainty in the interest rates and increase the ease of accessibility for litigants but will also ease the burden on Courts/Tribunals regarding how this money deposited is to be invested and dealt with," |
| CRIMINAL - Bombay HC: Arrest is Drastic; ED Cannot Halt Section 50 Questioning and Arrest on Same Material |
| Wed, 23 Sep 2026 17:39:44 IST |
| Bombay High Court held that arrest under PMLA is a drastic action. Once the ED invokes Section 50 to summon or record statements, it must first complete that process before exercising its arrest powers under Section 19. |
| DEFENCE - Kerala High Court: Navy Court-Martial Proceedings Can Be Prosecuted by Investigating Officer |
| Wed, 23 Sep 2026 17:39:35 IST |
| Kerala High Court held that a Navy officer who investigated a case may also prosecute it before a court-martial, as the Navy Regulations do not bar such appointment. It added that this alone does not violate the accused's right to a fair trial under Article 21. |
| CAPITAL MARKET - SEBI Settles Hindenburg-linked Disclosure Cases Involving Five Adani Firms for Rs. 1.5 Crore |
| Wed, 23 Sep 2026 17:39:26 IST |
| SEBI settled proceedings against five Adani Group companies for about Rs. 1.5 crore over disclosure and corporate governance issues examined after the Hindenburg report, including alleged related-party transactions and possible violations of listing regulations. |
| CUSTOMS - Bombay HC on Nicotine Pouch Ban: Duty-Free Shops Must Comply with Domestic Laws |
| Wed, 23 Sep 2026 17:39:16 IST |
| Bombay High Court upheld the ban on imported nicotine pouches sold at Mumbai Airport without an import licence, holding that duty-free shops are not exempt from domestic regulatory and public health laws, though they may enjoy exemptions from customs duties and indirect taxes. |
| FAMILY - Allahabad HC: Divorce on Desertion Ground Does Not Bar Wife's Maintenance Claim U/S 125 CrPC |
| Wed, 23 Sep 2026 17:39:07 IST |
| Allahabad High Court held that a divorced woman may claim maintenance under Section 125 CrPC even if divorce was granted on the ground of desertion, provided she has not remarried and cannot maintain herself. The ruling came while allowing her revision against the Family Court's order. |
| NARCOTICS - J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention |
| Tue, 22 Sep 2026 18:12:11 IST |
| J&K&L High Court upheld preventive detention under the PIT NDPS Act, holding that repeated involvement in narcotics offences after release can justify detention where ordinary law proves inadequate. It noted the detenu's continued involvement in multiple NDPS cases despite bail. |
| CRIMINAL - J&K&L HC: Mere Terrorist Gang Membership Not Enough for S.20 UAPA Without Proof of Terror Act |
| Tue, 22 Sep 2026 18:12:02 IST |
| J&K&L High Court held that mere membership of a terrorist gang or organisation is insufficient to invoke Section 20 UAPA. The prosecution must produce material showing the accused's involvement in a "terrorist act" as defined under Section 15 of the Act. |
| SERVICE - Allahabad HC: Vigilance Probe Against IAS Officer Needs Affidavit and Committee Approval |
| Tue, 22 Sep 2026 18:11:53 IST |
| Allahabad High Court held that an unaffidavited complaint against a Group-A officer cannot form the basis of a vigilance inquiry without State Vigilance Committee approval. It quashed the probe against an IAS officer after the complainant admitted the complaint was made under a mistaken impression. |
| CONSTITUTION - J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention |
| Tue, 22 Sep 2026 18:11:43 IST |
| J&K&L High Court quashed a preventive detention order, holding that assaults arising from personal enmity are law-and-order issues, not public-order threats. Mere involvement in multiple criminal cases is insufficient unless the conduct can disrupt normal community life. |
| CIVIL - MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common |
| Tue, 22 Sep 2026 18:11:34 IST |
| Madhya Pradesh High Court held that civil suits can be consolidated only when they involve similar issues and common evidence is sufficient to decide them. It dismissed a revision petition challenging an order that had rejected a request for consolidation. |
| CRIMINAL - Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women |
| Tue, 22 Sep 2026 18:11:23 IST |
| Gujarat High Court held that a brothel customer cannot be booked for running a brothel or procuring women for prostitution under the Immoral Traffic (Prevention) Act. It quashed a 2010 FIR against a man caught during a raid at a hotel allegedly used as a brothel. |
| CRIMINAL - Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent |
| Tue, 22 Sep 2026 18:11:14 IST |
| Delhi High Court held that a complainant cannot compel an accused to undergo a Narco Analysis Test without consent. The Court observed that consent is a personal and non-derogable safeguard available to the person subjected to such a test. |
| FAMILY - Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough |
| Tue, 22 Sep 2026 18:11:04 IST |
| Allahabad High Court held that an Arya Samaj marriage certificate alone does not prove a valid Hindu marriage unless essential ceremonies are performed. It made the observation while quashing the removal of an SSB officer accused of falsely declaring his marital status. |
| FAMILY - Telangana HC: Father's Role Beyond Financial Support Cannot Be Overlooked in Custody Matters |
| Tue, 22 Sep 2026 18:10:52 IST |
| Telangana High Court held that a father cannot ordinarily be denied custody unless found unsuitable. It directed a four-year-old girl's return to the US, noting that the custody dispute was already pending there and the child needed the care and affection of both parents. |
| CRIMINAL - SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail |
| Tue, 22 Sep 2026 18:10:43 IST |
| Supreme Court held that merely stating sufficient material exists to file a chargesheet does not mean the investigation is complete. An extension may still be granted where more time is needed to analyse and collate witness statements, bank records, electronic evidence and other material. |
| CIVIL - SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun |
| Tue, 22 Sep 2026 18:10:32 IST |
| Supreme Court set aside orders dismissing a suit as time-barred on a preliminary issue after evidence had begun. It restored the suit, holding that once trial on all issues has commenced, one issue cannot be separately decided as preliminary, and directed the trial to resume. |
| CRIMINAL - SC: Departmental Enquiry Required for Police Arrests Without Written Grounds |
| Tue, 22 Sep 2026 18:10:22 IST |
| Supreme Court held that arrest without furnishing written grounds violates Article 22(1) and renders the arrest illegal. It directed disciplinary action against erring officers and required written grounds and Magistrate's permission before any re-arrest. |
| INSOLVENCY - NCLAT: Suspended Directors Must Give Confidentiality Undertaking to Access Resolution Plan |
| Mon, 21 Sep 2026 18:35:04 IST |
| NCLAT held that suspended directors may be required to give a confidentiality undertaking before accessing resolution plans and other sensitive CIRP material, ruling that their right to participate must be balanced with the duty to preserve confidentiality. |
| CIVIL - Delhi HC: Lawyer's Office May Be Searched if Prima Facie Involvement is Shown |
| Mon, 21 Sep 2026 18:34:52 IST |
| Delhi High Court held that advocate-client privilege is not an absolute shield where prima facie material suggests a lawyer acted beyond the role of legal adviser and may have been involved in the conduct under investigation. |
| CRIMINAL - Delhi HC: Foreign National Status, Flight Risk Alone Cannot Deny UAPA Bail After Long Incarceration |
| Mon, 21 Sep 2026 18:34:43 IST |
| Delhi High Court held that foreign nationality or flight risk alone cannot justify denial of bail under UAPA after prolonged incarceration. It granted bail to British national Jagtar Singh Johal, who had spent over eight years in custody. |
| NARCOTICS - Madras HC: Arrest, Remand Invalid if Accused not told Quantity of Contraband Seized |
| Mon, 21 Sep 2026 18:34:33 IST |
| Madras High Court held that an NDPS arrest may be vitiated if the accused is not informed of the quantity of contraband seized or the applicable provisions, as this can cause serious prejudice. It granted bail to a man allegedly found with 25 kg of ganja. |
| CRIMINAL - Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case |
| Mon, 21 Sep 2026 18:34:23 IST |
| Gujarat High Court granted seven-day parole to Radheshyam Shah, a life convict in the Bilkis Bano case, after considering the grounds raised in his plea and his jail record, and exercised discretion in his favour. |
| CONTEMPT OF COURT - Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges |
| Mon, 21 Sep 2026 18:34:14 IST |
| Delhi High Court directed the CBI to seek an INTERPOL Red Corner Notice against a man facing criminal contempt for allegedly threatening and abusing judges, after noting that his whereabouts remain unknown despite non-bailable warrants. |
| MOTOR VEHICLES - Delhi HC: MACT Must Assess Claimant's Need Before Denying Release of FDR Compensation |
| Mon, 21 Sep 2026 18:34:04 IST |
| Delhi High Court held that MACTs must consider a claimant's genuine needs before refusing release of compensation kept in FDRs and should not conduct a deep inquiry into reasons for seeking withdrawal of an amount already awarded. |
| LAW OF MEDICINE - MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery |
| Mon, 21 Sep 2026 18:33:54 IST |
| Madhya Pradesh High Court upheld the denial of compensation for an allegedly failed sterilization procedure, finding that the woman was already pregnant before the surgery and therefore no medical negligence could be attributed to the operation. |
| INTELLECTUAL PROPERTY RIGHTS - Calcutta HC Upholds ITC Injunction, Says 'Gold' Has Acquired Secondary Meaning |
| Mon, 21 Sep 2026 18:33:45 IST |
| Calcutta High Court held that passing off and trademark infringement actions can lie against a registered permitted user where registration is disputed. In ITC's 'Gold Flake' dispute, it found a prima facie case that 'Gold' had acquired secondary meaning through long commercial use. |
| CIVIL - SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending |
| Mon, 21 Sep 2026 18:33:35 IST |
| Supreme Court held that a Civil Court cannot grant interim relief while leave under Section 92 CPC is pending. Such leave is a mandatory precondition to institute the suit, and until granted, no lis exists for exercising interlocutory powers. |
| CIVIL - SC Urges Law Commission to Examine Law Governing Deposits Made in Courts |
| Mon, 21 Sep 2026 18:33:26 IST |
| Supreme Court urged the Law Commission to consider a uniform law governing court and tribunal deposits, including their administration, investment and release, while deciding a dispute over interest payable on an arbitral award deposit. |
| ARBITRATION - SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit |
| Mon, 21 Sep 2026 18:33:17 IST |
| Supreme Court held that depositing an arbitral award amount in court does not by itself stop interest. Interest ceases only when the deposit complies with Order XXI Rule 1 CPC and the award-holder can withdraw the amount unconditionally. |
| CIVIL - SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor |
| Mon, 21 Sep 2026 18:33:08 IST |
| Supreme Court noted that Gujarat, despite being a dry State, has witnessed at least ten major hooch tragedies involving methanol-laced illicit liquor, claiming over 600 lives, while considering safeguards against deaths from spurious liquor. |
| DIRECT TAXATION - SC: CBDT Circulars do not Bind Courts in Income Tax Matters |
| Mon, 21 Sep 2026 18:32:58 IST |
| Supreme Court has reiterated that CBDT circulars are not binding on courts while dismissing appeals by assessees seeking Section 80HHC deductions on premiums earned from the sale of export quotas. The deduction ceased to apply from April 1, 2005. |
| CONSUMER - CCPA Fines Xboom Rs.10 Lakh over Anti-Drone Ads Lacking Licence Disclosure |
| Fri, 18 Sep 2026 17:19:02 IST |
| CCPA imposed a Rs. 10 lakh penalty on Xboom Utilities for advertising anti-drone systems and jammers without prominently disclosing mandatory licensing requirements. It also directed the company to stop such advertisements and offers unless regulatory approvals are clearly stated. |
| CIVIL - Calcutta HC: Passenger's Negligence While Alighting from Moving Train Does Not Bar Compensation |
| Fri, 18 Sep 2026 17:18:50 IST |
| Calcutta High Court held that a passenger's negligence while boarding or de-boarding a train does not amount to "self-inflicted injury" under Section 124A of the Railways Act and cannot by itself be a ground to deny compensation. |
| FAMILY - Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned |
| Fri, 18 Sep 2026 17:18:38 IST |
| Calcutta High Court directed the CWC to return a three-year-old child to the couple caring for him since infancy, holding that he was neither "orphan" nor "abandoned" and did not qualify as a child in need of care and protection under the Juvenile Justice Act, 2015. |
| ENVIRONMENT - Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai's Western Suburbs |
| Fri, 18 Sep 2026 17:18:25 IST |
| Bombay High Court permitted the BMC to cut 1,237 mangroves for construction of the Versova-Madh Island connector bridge, noting that the project would significantly reduce the travel distance between Mumbai's western suburbs and Madh Island. |
| SERVICE - Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable |
| Fri, 18 Sep 2026 17:18:12 IST |
| Kerala High Court dismissed a PIL challenging the appointment of a Mathematics professor at CUSAT through a writ of quo warranto, holding that a professor in a statutory university does not hold a "public office" amenable to such a writ. |
| FAMILY - Madras HC: Lack of Son's Moral Support Alone Cannot Sustain Father's Maintenance Claim under CrPC |
| Fri, 18 Sep 2026 17:17:57 IST |
| Madras High Court held that a father cannot claim maintenance under Section 125 CrPC merely because his son failed to support him after acquiring his self-earned property, unless the father is shown to be living in vagrancy or destitution. |
| SERVICE - Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement |
| Fri, 18 Sep 2026 17:17:45 IST |
| Bombay High Court held that creating a WhatsApp group without an employer's permission cannot by itself justify removal from service. It quashed the compulsory retirement of a TISS professor who was penalised for forming a "parallel" WhatsApp group. |
| LAW OF MEDICINE - P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act |
| Fri, 18 Sep 2026 17:17:31 IST |
| Punjab and Haryana High Court held that an allegedly unauthorised inspection does not automatically invalidate a complaint under the PNDT Act. Where the statutory Authority independently considers and sanctions prosecution, the complaint and recovered material remain valid. |
| NARCOTICS - SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years |
| Fri, 18 Sep 2026 17:17:17 IST |
| Supreme Court set aside the conviction of two persons in an NDPS case involving commercial quantity of charas, citing a broken chain of custody. The Court noted an unexplained five-day gap between dispatch of the seized contraband for FSL testing and its receipt by the laboratory. |
| SERVICE - Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules |
| Fri, 18 Sep 2026 17:16:14 IST |
| Supreme Court held that vacancies arising under old service rules need not be filled under those rules once they are repealed. Promotional posts may be filled under the new rules, even where the revised framework prescribes a different method of recruitment. |
| CRIMINAL - SC: POCSO Guilt Presumption Not Absolute, Acquits Accused |
| Fri, 18 Sep 2026 17:15:58 IST |
| Supreme Court acquitted a man convicted under Section 6 of the POCSO Act and Section 363 IPC, holding that the presumptions under Sections 29 and 30 of POCSO are not absolute and lose effect when the accused exposes material inconsistencies and lack of corroboration. |
| CIVIL - Kerala HC: Courts can't Insist on Identifying Unknown Parties in John Doe Suits |
| Thu, 17 Sep 2026 17:37:09 IST |
| Kerala High Court has urged trial courts to adopt a progressive approach in John Doe or Ashok Kumar suits and not insist on identifying unknown defendants at the outset. Such suits allow plaintiffs to proceed against unidentified wrongdoers who may be identified and impleaded later. |
| ARBITRATION - Delhi HC: Mere 2-Year Delay in Arbitral Award does not Warrant Setting Aside |
| Thu, 17 Sep 2026 17:36:59 IST |
| Delhi High Court held that an arbitral award cannot be set aside solely because it was delivered two years after being reserved. The Court said that delay, by itself, is not a ground for setting aside an award under the Arbitration and Conciliation Act, 1996. |
| FAMILY - Calcutta HC: Mutual Consent Divorce Justifies Quashing S.498A IPC Cruelty Case under HMA |
| Thu, 17 Sep 2026 17:36:49 IST |
| Calcutta High Court held that an amicable settlement of matrimonial disputes followed by divorce by mutual consent under Section 13-B of the Hindu Marriage Act is a valid ground to exercise inherent powers and quash criminal proceedings under Section 498A IPC. |
| MOTOR VEHICLES - SC: Insurer's Office Location Alone can't Confer Jurisdiction for Claim under MV Act |
| Thu, 17 Sep 2026 17:36:39 IST |
| Supreme Court held that under Section 166(2) of the Motor Vehicles Act, territorial jurisdiction may arise where the claimant carries on business, but not merely because the insurer conducts business there. An insurer cannot be treated as a defendant solely to confer jurisdiction. |
| DIRECT TAXATION - SC: AO Cannot Revive Assessment Concluded by Settlement Commission under Income Tax Act |
| Thu, 17 Sep 2026 17:36:27 IST |
| Supreme Court held that once the Income Tax Settlement Commission determines an assessee's net taxable income, the Assessing Officer cannot subsequently issue a reassessment notice under the Income Tax Act for the same matter. |
| CRIMINAL - SC: Bribe Given to Intermediary Alone Insufficient to Establish Public Servant's Guilt under PC Act |
| Thu, 17 Sep 2026 17:36:16 IST |
| Supreme Court held that merely proving money was exchanged between a complainant and an intermediary invoking a public servant's name is insufficient to establish that the public servant accepted a bribe. |
| SERVICE - SC: Appointment Contrary to Recruitment Advertisement Constitutes Fraud on Public |
| Thu, 17 Sep 2026 17:36:06 IST |
| Supreme Court upheld the cancellation of an Anganwadi Supervisor's appointment in Maharashtra, holding that appointment to a public post in disregard of advertised qualifications amounts to fraud on the public. |
| PROPERTY - SC: Lessee Cannot Challenge Eviction After Landowner Withdraws Plea |
| Thu, 17 Sep 2026 17:35:56 IST |
| Supreme Court held that lessees cannot challenge eviction through a writ petition when the landowner trust's challenge had already failed and its SLP was withdrawn. The ruling arose from eviction proceedings involving M/s Kishan Chand Foundation Trust in Telangana. |
| CRIMINAL - Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail |
| Wed, 16 Sep 2026 17:27:36 IST |
| Kerala High Court held that if an arrest is illegal, the accused must be released rather than granted bail, restoring them to the pre-arrest stage. Police may re-arrest the person after following due procedure, as bail presupposes lawful arrest and custody. |
| CRIMINAL - P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010 |
| Wed, 16 Sep 2026 17:27:25 IST |
| Punjab and Haryana High Court quashed a criminal case against a manufacturer over making a "Heart Lung Pack" without a drug licence, holding that the product was not notified as a drug at the relevant time and later clarifications could not apply retrospectively. |
| CRIMINAL - Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent |
| Wed, 16 Sep 2026 17:27:14 IST |
| Kerala High Court granted pre-arrest bail to a 20-year-old woman accused of throwing her newborn from a hospital window, noting the absence of material showing intent to cause the child's death and that she had no criminal antecedents. |
| SERVICE - Gauhati HC Rejects Failed Candidates' Challenge to Law Officers' Appointment Procedures |
| Wed, 16 Sep 2026 17:27:04 IST |
| Gauhati High Court denied relief to four candidates challenging recruitment of law officers in the Assam State Prosecution Service, holding that they could not question the selection process after participating in it and raising objections only after an unfavourable result. |
| TRUSTS AND SOCIETIES - Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act |
| Wed, 16 Sep 2026 17:26:53 IST |
| Gujarat High Court held that an inquiry into a shrine's original religious character does not violate the Places of Worship Act. It upheld Waqf authorities' finding that the Patan shrine belongs to the Dawoodi Bohra community and approved its renaming. |
| PROPERTY - SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease |
| Wed, 16 Sep 2026 17:25:55 IST |
| Supreme Court held that fishing rights granted for over a year require registration and stamp duty. It ruled that the right to catch and remove fish is profit à prendre, a benefit arising from land, and therefore constitutes immovable property. |
| DEFENCE - Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension |
| Wed, 16 Sep 2026 17:25:29 IST |
| Supreme Court dismissed 271 Union appeals against disability pensions, holding that the Government must prove the disability was neither attributable to nor aggravated by military service, despite the 2008 Rules removing the presumption of fitness at entry. |
| CIVIL - Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks |
| Tue, 15 Sep 2026 17:12:14 IST |
| Kerala High Court granted police protection to journalist Aparna Kurup after she received threats for hosting a debate on remarks about women by Sunni scholar Kanthapuram AP Aboobacker Musaliar, directing the Ernakulam Town South SHO to ensure her safety. |
| CRIMINAL - Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin |
| Tue, 15 Sep 2026 17:12:03 IST |
| Punjab and Haryana High Court granted regular bail to two accused in the CSIR-UGC NET paper leak case, reiterating that bail is meant to secure an accused's presence at trial, not to punish, and that seriousness of charges alone cannot justify continued detention. |
| CRIMINAL - P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health |
| Tue, 15 Sep 2026 17:11:53 IST |
| Punjab and Haryana High Court granted interim medical bail to a 76-year-old accused in a money laundering case, observing that courts must examine bail pleas of elderly persons with health issues with utmost sympathy, concern and a firm commitment to justice. |
| CRIMINAL - Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit |
| Tue, 15 Sep 2026 17:11:43 IST |
| Calcutta High Court upheld a two-year jail term for a building owner who exceeded a roof-reconstruction permit, holding that permission to repair roofs cannot justify demolishing an existing structure and raising a new multi-storeyed building without required approvals and safeguards. |
| CIVIL - Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff |
| Tue, 15 Sep 2026 17:11:33 IST |
| Delhi High Court rejected P.B. Agro LLP''s plea challenging Maharashtra FDA show-cause notices to Vimal Elaichi ambassadors Shah Rukh Khan, Ajay Devgn and Tiger Shroff over alleged misrepresentation of the tobacco-free product in advertisements. |
| CIVIL - Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status? |
| Tue, 15 Sep 2026 17:11:23 IST |
| Allahabad High Court held that religious conversion alone does not automatically end Scheduled Tribe status. It said ST identity must be determined on facts such as customary practices, social organisation, community life and acceptance by the tribal community. |
| INSOLVENCY - Can an IBC Resolution Plan Survive the Death of its Proponent? NCLAT Answers |
| Mon, 14 Sep 2026 17:32:35 IST |
| NCLAT held that a resolution plan under the IBC does not automatically lapse upon the death of the resolution applicant before approval. The plan may still be examined and, in appropriate cases, carried forward by the deceased applicant's legal heirs. |
| CRIMINAL - Karnataka HC: Refusing to Return Child's Volleyball, Asking for Parent Not Abetment of Suicide |
| Mon, 14 Sep 2026 17:32:25 IST |
| Karnataka HC said that "Merely because the accused refused to give back his ball and directed him to bring his father cannot be taken as an abetment to commit suicide,". |
| DIRECT TAXATION - P&H HC: Section 147A Income Tax Act Unconstitutional; Legislature Can't Override Court Findings |
| Mon, 14 Sep 2026 17:32:15 IST |
| Punjab and Haryana High Court struck down Section 147A of the Income Tax Act as unconstitutional, holding that Parliament cannot retrospectively override binding court rulings without curing the statutory defect identified by those judgments. |
| CIVIL - Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction |
| Mon, 14 Sep 2026 17:32:05 IST |
| Allahabad High Court held that disputes over Bar Association membership, suspension or debarment are private in nature and do not involve a public law element, making them not amenable to writ jurisdiction under Article 226 of the Constitution. |
| CRIMINAL - Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation |
| Mon, 14 Sep 2026 17:31:51 IST |
| Gujarat High Court held that a good-faith complaint to police alleging a criminal act does not amount to defamation where police have lawful authority over the accusation. Such complaints are protected under Section 356 BNS and Section 500 IPC. |
| CRIMINAL - Allahabad HC Criticises UP Govt for Using Goondas Act as a 'Tool of Oppression' |
| Mon, 14 Sep 2026 17:31:41 IST |
| Allahabad High Court criticised the UP government for persistently using the Goondas Act as a "tool of oppression". It quashed orders declaring a Gonda resident a 'Goonda' and externing him from the district for six months under the UP Control of Goondas Act, 1970. |
| ELECTRICITY - SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding |
| Mon, 14 Sep 2026 17:31:31 IST |
| Supreme Court held that electricity dues should ordinarily be billed within two years of consumption. Recovery beyond this period is permissible only if the amount was continuously shown as recoverable arrears. It dismissed DVVNL's appeal seeking Rs. 57.74 lakh in MCGC dues. |
| GOODS AND SERVICES TAX - Delhi HC Mandates Biometric Aadhaar Verification for GST Registration Nationwide |
| Fri, 11 Sep 2026 17:54:48 IST |
| Delhi High Court directed authorities to require biometric Aadhaar authentication before granting GST registration. The interim order came amid concerns over fraudulent registrations obtained using stolen or frozen PAN and Aadhaar details of unsuspecting citizens. |
| INTELLECTUAL PROPERTY RIGHTS - Delhi High Court Restrains Beco's Ad Campaign Targeting HUL's Surf Excel and Vim |
| Fri, 11 Sep 2026 17:54:34 IST |
| Delhi High Court restrained Beco from continuing its campaign targeting HUL's Surf Excel and Vim. It held that comparative ads become unlawful when false, misleading or deceptive, and found Beco had prima facie failed to prove the truth of its claims. |
| INSOLVENCY - NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another |
| Fri, 11 Sep 2026 17:54:20 IST |
| NCLAT held that the NCLT President has the authority to transfer cases between benches across territorial jurisdictions. It ruled that such transfers are permissible when required under the Insolvency and Bankruptcy Code. |
| FAMILY - Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act |
| Fri, 11 Sep 2026 17:54:08 IST |
| Gauhati High Court held that the jurisdictional Marriage & Divorce Registrar can register Talaq-E-Hassan after verifying compliance with the Assam Muslim Marriages and Divorces Act, 2024. The ruling came after a registrar refused to register the petitioner husband's talaq. |
| CRIMINAL - J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry |
| Fri, 11 Sep 2026 17:53:55 IST |
| Jammu & Kashmir and Ladakh High Court held that advocates cannot claim immunity from lawful police inquiries. As officers of the Court and persons versed in law, they are expected to assist investigating agencies when lawfully required to help uncover the truth. |
| TRUSTS AND SOCIETIES - Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act |
| Fri, 11 Sep 2026 17:53:42 IST |
| Gujarat High Court held that a Muslim trust registered under the Bombay Public Trust Act is deemed a waqf under Section 43 of the Waqf Act. It rejected reliance on a 2011 CEO decision, noting no inquiry under Section 40 was shown to have been conducted. |
| CRIMINAL - Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty |
| Fri, 11 Sep 2026 17:53:29 IST |
| Allahabad High Court upheld the rejection of discharge pleas by police personnel accused of custodial assault and molestation. It held that such acts cannot be treated as part of official duty and amount to crimes, noting allegations of victims being tied and repeatedly beaten in custody. |
| ENVIRONMENT - Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution |
| Fri, 11 Sep 2026 17:53:17 IST |
| Uttarakhand High Court directed the Nainital District Magistrate to set up and publicise a helpline within 24 hours. It also ordered the Pollution Control Board to test water samples from affected villages and Nainital town and submit a report within a week. |
| SERVICE - Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment |
| Fri, 11 Sep 2026 17:53:01 IST |
| Supreme Court set aside the compulsory retirement of an Indian Trade Service officer branded "deadwood" just months after promotion. It directed the Centre to pay former officer SS Das Rs. 9 lakh for reputational loss and Rs. 6 lakh as costs. |
| CIVIL - Supreme Court Finds Gaps in FSSAI's Proposed Warning Labels for Foods High in Fat, Sugar and Salt |
| Fri, 11 Sep 2026 17:52:45 IST |
| Supreme Court flagged gaps in FSSAI's plan for warning labels on packaged foods high in sugar, salt and fat. It sought a rollout timeline and questioned why the first phase would cover only foods high in at least two nutrients, instead of those high in any one. |
| PROPERTY - SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required |
| Fri, 11 Sep 2026 17:52:13 IST |
| SC held that long, uninterrupted possession alone does not establish adverse possession unless claimant proves when possession became hostile to the true owner. It also ruled that revenue entry showing rent-free possession for religious purposes does not itself prove completed religious dedication. |
| CRIMINAL - Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof |
| Fri, 11 Sep 2026 17:51:59 IST |
| Supreme Court held that failure to prove a victim's age may defeat a POCSO charge but does not bar conviction for rape under Section 376 IPC. Even without a formal S.376 charge, conviction is possible as it is a cognate offence based on the same act. |
| SERVICE - MP High Court Quashes 70%-80%-90% Pay Rule for Class III, IV Staff during Probation |
| Thu, 10 Sep 2026 17:37:01 IST |
| Madhya Pradesh High Court struck down State rules prescribing 70%, 80% and 90% of minimum pay during the first three probation years, holding that employees are entitled to full salary for work performed during the probation period. |
| CIVIL - MP High Court: Adult Woman Can Become Jain Saadhvi Despite Parents' Opposition |
| Thu, 10 Sep 2026 17:36:49 IST |
| Madhya Pradesh High Court granted protection to a 20-year-old woman who chose to renounce worldly life and become a Jain Saadhvi, holding that as an adult citizen, she is free to practise her religion according to her own beliefs despite parental objection. |
| FAMILY - Chhattisgarh HC: Sharia Body can't Decide Muslim Woman's Marital Status or End Marriage |
| Thu, 10 Sep 2026 17:36:39 IST |
| Chhattisgarh High Court held that a private Sharia body has no legal authority to determine marital status or enforce individual rights. While leaving the validity of Talaq-e-Hasan open, it said religious bodies cannot decide or impose a person's legal status. |
| MRTP/ COMPETITION LAWS - CCI Rejects Kerala Private Bus Operators' Challenge to Free KSRTC Travel for Women |
| Thu, 10 Sep 2026 17:36:29 IST |
| CCI dismissed a challenge by private bus operators to Kerala's Priyadarshini Scheme, holding that a State-funded welfare measure offering free travel to women and transgender persons does not ordinarily attract competition law merely because it disadvantages private operators. |
| CAPITAL MARKET - SC Restores SEBI Fraud Proceedings against Vedanta over 2014 Share Buyback |
| Thu, 10 Sep 2026 17:36:19 IST |
| Supreme Court revived SEBI's fraud case against Vedanta over its 2014 share buyback, ruling that release of the escrow amount did not bar a separate fraud probe. It remanded the matter to SAT for a fresh decision on the fraud issue. |
| CRIMINAL - Supreme Court Acquits Two Murder Convicts, Finds Prosecution Story Suspicious |
| Thu, 10 Sep 2026 17:36:09 IST |
| Supreme Court acquitted two murder convicts, finding the prosecution's claim of taking the deceased's body to the police station instead of a hospital suspicious. It held that investigation lapses and infirm eyewitness evidence raised a reasonable possibility of innocence. |
| CIVIL - Supreme Court: Outgoing Partner's Share Valued on Assessment Date, Not Dissolution Date |
| Thu, 10 Sep 2026 17:35:59 IST |
| Supreme Court held that on dissolution of a partnership at will, an outgoing partner's share is not fixed on the dissolution date but must be determined according to the value of the partnership assets on the date of actual valuation. |
| CRIMINAL - Supreme Court Flags Excess Records as Cause of Delays in Corruption Case Prosecutions |
| Thu, 10 Sep 2026 17:35:48 IST |
| Supreme Court observed that corruption prosecutions often remain pending for years, largely due to voluminous yet unnecessary and irrelevant evidence, which can overwhelm and burden courts, thereby impeding the timely disposal of cases. |
| MRTP/ COMPETITION LAWS - Delhi HC: Interested Parties can Join CCI Proceedings to Advance Public Interest |
| Wed, 09 Sep 2026 17:59:34 IST |
| Delhi High Court held that a person, association or enterprise with sufficient interest may participate in CCI proceedings if it assists the Commission and advances public interest. It upheld BAI's participation in the cement cartelisation case challenged by UltraTech Cement. |
| ELECTION - Calcutta HC: Pending Election Petition can't Justify Keeping all EVM/VVPAT Machines |
| Wed, 09 Sep 2026 17:59:25 IST |
| Calcutta High Court held that a pending election petition does not justify retaining all EVMs and VVPATs in a district. Only machines linked to the election under challenge need preservation, and unrelated electoral material may be identified and segregated. |
| CIVIL - Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable |
| Wed, 09 Sep 2026 17:59:16 IST |
| Calcutta High Court held that interim injunctions in defamation suits should not ordinarily be granted unless the defendant's plea of truth is certain to fail at trial. Applying the Bonnard Principle, it set aside an order restraining the defendants from sending allegedly defamatory emails. |
| CONSTITUTION - Allahabad HC: Parental Concern Cannot Override Adult's Choice of Life Partner |
| Wed, 09 Sep 2026 17:59:06 IST |
| Allahabad High Court held that parental concern cannot override an adult's right to choose a life partner, protected under Article 21. The Court allowed a habeas corpus plea by a major woman who said she had voluntarily married and wished to live with her husband. |
| MOTOR VEHICLES - P&H HC: Foreign Licence Alone Does Not Authorize Driving in India |
| Wed, 09 Sep 2026 17:58:56 IST |
| Punjab and Haryana High Court held that a valid foreign driving licence alone does not permit driving in India without the required international permit or Indian authorisation. The ruling came while upholding an insurer's right to recover compensation from the driver and vehicle owner. |
| FAMILY - P&H HC: Senior Citizens Act cannot Remove Estranged Daughter-In-Law from Shared Home |
| Wed, 09 Sep 2026 17:58:46 IST |
| Punjab and Haryana High Court held that the Senior Citizens Act cannot be invoked to settle matrimonial or property disputes or evict an estranged daughter-in-law who has a legal right to reside in the shared household. |
| CRIMINAL - Tripura HC: Police Report Not Contemplated By Rules Alone Cannot Be Basis to Deny Premature Release |
| Wed, 09 Sep 2026 17:58:36 IST |
| Tripura High Court set aside the denial of premature release to seven convicts who had served 15-21 years, holding that a Police Verification Report could not be relied upon when the State's 2025 rules governing premature release did not require such a report. |
| ENVIRONMENT - Madras High Court: Environmental, PCB Clearances Not Needed for Medical Essentiality Certificate |
| Wed, 09 Sep 2026 17:58:26 IST |
| Madras High Court held that environmental clearance and Pollution Control Board approval are not mandatory for obtaining an Essentiality Certificate, through which the State assesses whether establishing a medical college in a particular area is necessary. |
| CIVIL - Gauhati High Court: Local NGOs Cannot Lock Homes Over Alleged Liquor Law Violations |
| Wed, 09 Sep 2026 17:58:17 IST |
| Court observed that "The local NGOs may assist the law enforcing agencies in carrying out the purpose of Act of 2019 but it would be not permissible for them to take the law into their own hands, such as, keeping the house of alleged law breaker under lock and key, such as petitioners in this case." |
| BANKING - SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit |
| Wed, 09 Sep 2026 17:58:07 IST |
| Supreme Court granted actor Rajpal Yadav relief from surrender in multiple cheque bounce cases, subject to a Rs.5 crore deposit, while issuing conditional notice on his plea against conviction and three-month jail term. |
| SERVICE - SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits |
| Wed, 09 Sep 2026 17:57:57 IST |
| Supreme Court held that contractual, ad hoc, daily-wage or work-charge service before regularization must count toward pension and retiral benefits, especially where service breaks are merely notional, artificial, or caused by administrative action or court orders. |
| LAND ACQUISITION - SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest |
| Wed, 09 Sep 2026 17:57:47 IST |
| Supreme Court held that for NH Act compensation determined before January 1, 2015, solatium, interest and interest on solatium must be calculated under the Land Acquisition Act, 1894, since the 2013 Act became applicable to NH Act acquisitions only from that date. |
| LAW OF EVIDENCE - Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent |
| Tue, 08 Sep 2026 18:09:51 IST |
| Delhi High Court held that while DNA evidence can establish that sexual intercourse occurred between the parties, it cannot determine whether the act was consensual, as it does not reveal the circumstances in which the intercourse took place. |
| CRIMINAL - J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention |
| Tue, 08 Sep 2026 18:09:41 IST |
| J&K and Ladakh High Court held that an academic's mere possession of allegedly anti-national books cannot justify preventive detention, especially when authorities fail to show any specific subversive or prejudicial activity attributable to him. |
| CRIMINAL - Delhi HC: Absence of 'Penetration' In Child Victim's Testimony Not Enough to Acquit Rape Accused |
| Tue, 08 Sep 2026 18:09:31 IST |
| Delhi High Court held that a child victim's failure to use the word "penetration" cannot by itself justify acquittal in a rape case, and convicted a man of raping a four-and-a-half-year-old child after the trial court had acquitted him of rape charges. |
| TRUSTS AND SOCIETIES - Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple |
| Tue, 08 Sep 2026 18:09:22 IST |
| Madurai Bench of the Madras High Court dismissed pleas seeking to conduct sacred fire rituals and allow Tamil spiritual hymns to be recited on an equal footing with Sanskrit during the upcoming Kumbabishegam at the Meenakshi Sundareswarar Temple. |
| CRIMINAL - Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage |
| Tue, 08 Sep 2026 18:09:12 IST |
| The Kerala High Court recently quashed criminal proceedings against a man accused under Section 69 BNS of having sexual intercourse with a married woman on an alleged promise of marriage. |
| CRIMINAL - Allahabad HC: 'Sar Tan Se Juda' Hits Sovereignty, Unlike 'Allahu-Akbar', 'Jai Shri Ram' |
| Tue, 08 Sep 2026 18:09:03 IST |
| Allahabad High Court, rejecting Maulana Taukir Raza Khan's bail plea, held that "Sar Tan Se Juda" cannot be compared with religious slogans like "Allahu-Akbar," "Jo Bole So Nihal," "Jai Shri Ram" or "Har Har Mahadev." |
| INSOLVENCY - SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs |
| Tue, 08 Sep 2026 18:08:53 IST |
| Supreme Court held that time extension charges imposed on an insolvent developer cannot be recovered as CIRP costs from homebuyers, ruling that buyers and the new developer cannot be burdened with liabilities arising from the original developer's default. |
| COMPANY - Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named |
| Tue, 08 Sep 2026 18:08:43 IST |
| Supreme Court held that a company may be prosecuted for an offence involving mens rea even if the responsible officer is not identified or arraigned, and that such absence alone cannot justify quashing proceedings under Section 482 CrPC. |
| CRIMINAL - Supreme Court: First-Time Juvenility Claims Reveal Gaps in JJ Act Implementation |
| Mon, 07 Sep 2026 17:47:16 IST |
| Supreme Court has noted a rise in juvenility pleas being raised for the first time before it, observing that the trend exposes serious gaps in the understanding and implementation of Juvenile Justice Acts by the police and trial courts. |
| MOTOR VEHICLES - Supreme Court: Retaining Victim in a Specific Role Cannot Reduce Functional Disability |
| Mon, 07 Sep 2026 17:47:07 IST |
| Supreme Court has held that functional disability in motor accident claims must be assessed on the victim's earning capacity in the open labour market, and not merely on continued employment in a specially accommodated role. |
| BANKING - Supreme Court Upholds RBI's Power to Supersede Multi-State Co-op Bank Boards Beyond Six Months |
| Mon, 07 Sep 2026 17:46:57 IST |
| Supreme Court has ruled that the RBI can supersede the board of a multi-state co-operative bank beyond six months, holding that the Banking Regulation Act governs such banks despite the limit under Article 243ZL(1) of the Constitution. |
| CRIMINAL - SC: S.362 CrPC Cannot Limit HC's Inherent Power to Recall Judgment Causing Miscarriage of Justice |
| Mon, 07 Sep 2026 17:46:48 IST |
| Supreme Court held that Section 362 CrPC does not prevent a High Court from recalling its judgment under Section 482 to prevent miscarriage of justice, faulting it for refusing relief to a convict found to be a juvenile on the date of the offence. |
| EDUCATION - Supreme Court: NCTE Executive Committee Can Seek Annual Reports From Teacher Education Institutes |
| Mon, 07 Sep 2026 17:46:38 IST |
| Supreme Court affirms National Council for Teacher Education's power to seek annual Performance Appraisal Reports from Teacher Education Institutes, overturning the Delhi High Court ruling that had rejected the Executive Committee's authority to issue such notices. |
| CAPITAL MARKET - SC: Futures & Options Investors Cannot Recover Trading Losses From Professional Clearing Members |
| Mon, 07 Sep 2026 17:46:29 IST |
| Supreme Court has held that investors in the Futures and Options segment cannot claim reimbursement of trading losses from Professional Clearing Members, whose role is confined to facilitating the clearing and settlement of trades. |
| CIVIL - Chhattisgarh High Court: Backward Classes Commission Cannot Decide Private Commercial Disputes |
| Mon, 07 Sep 2026 17:46:19 IST |
| Chhattisgarh High Court has held that the State Backward Classes Commission cannot decide private commercial disputes or order recovery of money between private parties, adding that calling such a direction a recommendation does not change its true nature. |
| CRIMINAL - Sikkim High Court: POCSO Case not Quashed on Settlement after Survivor Turns Major |
| Mon, 07 Sep 2026 17:46:09 IST |
| Sikkim High Court has held that POCSO proceedings cannot be quashed solely on the basis of a settlement between the accused and the survivor, even where the survivor has subsequently attained majority. |
| FAMILY - Patna High Court: Mere Sight of Spouse in Compromising Position doesn't Prove Adultery |
| Mon, 07 Sep 2026 17:45:59 IST |
| Patna High Court has dismissed a husband's divorce plea based on adultery and cruelty, holding that merely finding a spouse in a "compromising position" does not by itself prove sexual intercourse with another person. |
| NARCOTICS - Allahabad High Court: IO's Mere Apprehension Cannot Justify Withholding Seized Items |
| Mon, 07 Sep 2026 17:45:49 IST |
| Allahabad High Court has held that an IO's oral suspicion that seized articles are proceeds of narcotics sales cannot justify withholding them, and set aside a trial court order refusing release of gold jewellery and Rs. 850 seized in an NDPS case. |
| CIVIL - Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary |
| Mon, 07 Sep 2026 17:45:38 IST |
| Madras High Court has upheld the amendment permitting serving and retired District Judges to be appointed as Tamil Nadu Lokayukta Secretary, holding that Section 9(1) sets only a minimum seniority requirement and does not bar eligible judicial officers. |
| CRIMINAL - SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer |
| Thu, 03 Sep 2026 19:09:47 IST |
| Supreme Court observed that while a flawed investigation does not automatically benefit an accused, guilt cannot be presumed merely due to an uncooperative IO or allegations of collusion when the prosecution fails to produce reliable evidence proving guilt. |
| CUSTOMS - Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws |
| Thu, 03 Sep 2026 19:09:38 IST |
| Supreme Court set aside a Rs. 425.27-crore customs penalty on a diamond trader after finding that the adjudicating authority had relied on non-existent or wrongly cited judicial precedents that appeared to be AI-generated or hallucinated. |
| CRIMINAL - SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release |
| Thu, 03 Sep 2026 19:09:28 IST |
| Supreme Court held that Section 98(2) of the Gujarat Prohibition Act does not impose an absolute bar on interim release of seized vehicles pending trial, even where liquor exceeds the prescribed limit, and ordered release of the truck on furnishing security. |
| BANKING - SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act |
| Thu, 03 Sep 2026 19:09:19 IST |
| Supreme Court held that banks can invoke the SARFAESI Act to recover debts assigned to them by NBFCs, even if the NBFCs were not covered under the Act when the loans were originally granted. |
| CIVIL - SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act |
| Thu, 03 Sep 2026 19:09:10 IST |
| Supreme Court held that the Limitation Act cannot override the limitation prescribed under the Karnataka Land Revenue Act, while considering a revisional order directing a fresh land inquiry in Bengaluru beyond the statutory three-year period. |
| CRIMINAL - Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence |
| Thu, 03 Sep 2026 19:09:00 IST |
| Delhi High Court held that a victim can appeal an acquittal or conviction for a lesser offence under Section 372 CrPC without seeking leave to appeal, unlike the State or a complainant challenging an acquittal. |
| ARBITRATION - Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award |
| Thu, 03 Sep 2026 19:08:50 IST |
| Delhi High Court held that an insufficiently stamped arbitral award must be impounded under the Indian Stamp Act, and belated payment of the stamp-duty deficit cannot cure the defect. It also ruled that the enforcing court cannot waive or reduce the statutory penalty. |
| MINES AND MINERALS - Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate |
| Thu, 03 Sep 2026 19:08:40 IST |
| Gujarat High Court held that complaints involving vehicles seized for illegal mining must be filed before the Sessions Court under Rule 12(2)(b)(ii). If no complaint is filed within 45 days, the vehicle must be released without insisting on a bank guarantee. |
| CRIMINAL - P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order |
| Thu, 03 Sep 2026 19:08:29 IST |
| Punjab and Haryana High Court held that an acquittal cannot be ignored merely because it was pronounced despite a stay order. Unless set aside by a competent court, re-investigation cannot be used to summon acquitted persons again under Section 300 CrPC. |
| CONSUMER - CCPA Fines Dial4Trade Rs. 10 Lakh for Online Ammonium Nitrate Listing Featuring Blast Images |
| Wed, 02 Sep 2026 18:05:37 IST |
| CCPA imposed a Rs. 10 lakh penalty on Dial4Trade Technologies for listing regulated ammonium nitrate without verifying licences or adequately warning buyers about legal restrictions on its purchase and possession. |
| INTELLECTUAL PROPERTY RIGHTS - Bombay HC: Failure to Prove Exact Quantum of Loss Does Not Bar Compensation |
| Wed, 02 Sep 2026 18:05:27 IST |
| Bombay High Court held that compensation may be awarded even if the exact quantum of loss cannot be proved, provided the fact of loss is established. |
| CRIMINAL - Kerala HC: Minor's Consent or Relationship with Accused Holds No Relevance under POCSO Act |
| Wed, 02 Sep 2026 18:05:18 IST |
| Kerala High Court reiterated that a minor's alleged love affair or consensual sexual relations with the accused cannot absolve him of liability under the POCSO Act, while upholding his conviction for aggravated sexual assault. |
| FAMILY - Bombay High Court: Child Welfare Prevails as 'Joint Parenting' is Not Recognised in Indian Law |
| Wed, 02 Sep 2026 18:05:07 IST |
| Bombay High Court held that 'joint parenting' is not recognised under Indian child custody laws, where the child's welfare is paramount, and quashed a Family Court order granting parents equal 50:50 visitation and vacation access. |
| SERVICE - Madras HC: Married Daughter Cannot be Denied Compassionate Appointment Solely for Her Marriage |
| Wed, 02 Sep 2026 18:04:58 IST |
| Madras High Court held that compassionate appointment cannot be denied to a daughter merely because she was married and living separately before her parent's death, ruling that such an approach is discriminatory and arbitrary. |
| CRIMINAL - Kerala HC: Kissing a Child's Penis Constitutes Penetrative Sexual Assault under POCSO |
| Wed, 02 Sep 2026 18:04:47 IST |
| Kerala High Court held that kissing a child's penis constitutes penetrative sexual assault under Section 3(d) of the POCSO Act, while dismissing the appeal of a convict sentenced to 20 years for sexually assaulting a 14½-year-old boy. |
| CRIMINAL - Orissa HC: Article 22(1) Arrest Rights Pre-Exist, Written Grounds Ruling Not Prospective |
| Wed, 02 Sep 2026 18:04:36 IST |
| Orissa High Court held that the prospective operation of the Mihir Rajesh Shah ruling does not relieve police of the duty to furnish written grounds of arrest, as this right flows directly from Article 22(1) of the Constitution. |
| CIVIL - Supreme Court: Litigant Cannot be Worse Off for Filing an Appeal under 'No Reformatio in Peius' |
| Wed, 02 Sep 2026 18:04:26 IST |
| Supreme Court reiterated that a litigant cannot be placed in a worse position for pursuing a legal remedy, holding that an enhanced penalty imposed after remand arising from the appellant's own appeal was unsustainable. |
| CONTEMPT OF COURT - SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings |
| Wed, 02 Sep 2026 18:04:17 IST |
| Supreme Court held that a clarificatory statement made in court cannot amount to an unconditional undertaking for contempt unless it is a solemn, express and unequivocal commitment intended to be acted upon by the court. |
| PROPERTY - Delhi HC: GPA Holder Cannot Claim Ownership and Must Remit Sale Proceeds to Principal |
| Tue, 01 Sep 2026 17:54:11 IST |
| Delhi High Court held that a GPA creates only an agency and does not transfer ownership in immovable property. It upheld a decree directing a GPA holder to pay Rs. 1.01 crore to his sister-in-law's legal heirs as her share of the property's sale proceeds. |
| EDUCATION - Calcutta High Court: State Cannot Deny CRMI Seats to Foreign Medical Graduates Citing Stipend Costs |
| Tue, 01 Sep 2026 17:54:01 IST |
| Calcutta High Court held that the State cannot deny compulsory internship seats to Foreign Medical Graduates citing stipend costs, noting that internships may proceed without immediate payment and interns can later pursue their stipend claims. |
| FAMILY - Delhi High Court: Husband Cannot Reopen Settled Marital Disputes to Avoid Maintenance Liability |
| Tue, 01 Sep 2026 17:53:50 IST |
| Delhi High Court held that a husband cannot reopen a marital dispute already finally decided to avoid maintenance under Section 125 CrPC. It dismissed his challenge to a Family Court order directing him to pay maintenance to his wife. |
| CRIMINAL - Madras High Court: Being an Advocate Does Not Mean a Person Cannot Commit an Offence |
| Tue, 01 Sep 2026 17:53:40 IST |
| Madras High Court refused to quash a case against a lawyer accused of instigating an attack over a land dispute, holding that being an advocate does not imply incapacity to commit an offence, which depends on the person's conduct and circumstances. |
| PROPERTY - Calcutta High Court: Third Parties Can Challenge Inaction Against Unauthorised Construction |
| Tue, 01 Sep 2026 17:53:29 IST |
| Calcutta High Court held that third parties or public-spirited citizens may approach the writ court over municipal inaction against unauthorised construction, noting that illegal structures strain civic amenities and pose public safety risks. |
| CONSTITUTION - J&K High Court: Bar Associations are Not 'State' under Article 12 and are Outside Writ Jurisdiction |
| Tue, 01 Sep 2026 17:53:19 IST |
| J&K and Ladakh High Court held that writ jurisdiction under Article 226 cannot be invoked to resolve a Bar Association's internal election disputes, as a Bar Association or Bar body is not "State" within the meaning of Article 12 of the Constitution. |
| CRIMINAL - Delhi High Court: Police Cannot Pick and Choose Among Accused Persons for Arrest |
| Tue, 01 Sep 2026 17:53:09 IST |
| Delhi High Court deprecated selective arrests, holding that police cannot pick and choose which accused to take into custody. It said the police must clearly state whether they intend to arrest an accused or not. |
| CRIMINAL - Madras High Court: False Posts Against a Minister are Not an Offence Without Intent to Cause Alarm |
| Tue, 01 Sep 2026 17:52:59 IST |
| Madras High Court quashed a case against a man accused of spreading false information about a Tamil Nadu Minister, holding that such statements do not constitute an offence in the absence of intent to cause harm, fear or alarm. |
| CRIMINAL - Supreme Court: Informant's Consent is Not Required to Quash a Case Settled With the Victim |
| Tue, 01 Sep 2026 17:52:49 IST |
| Supreme Court held that criminal proceedings involving non-compoundable offences may be quashed after settlement with the actual victim, and the consent of an informant who is not the victim is not required. |
| CONSTITUTION - Supreme Court: Certiorari Can Quash a Tribunal Decision That is Grossly Perverse |
| Tue, 01 Sep 2026 17:52:38 IST |
| Supreme Court held that High Courts exercising certiorari jurisdiction under Article 226 may interfere with a Tribunal's order where its findings are unsupported by material or documentary evidence. |
| CRIMINAL - Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order |
| Tue, 01 Sep 2026 17:52:26 IST |
| Supreme Court held that multiple cases alone cannot justify an externment order, calling it an extraordinary measure. It quashed the order against a man for failure to comply with the mandatory notice and hearing requirements under Section 8 of the Chhattisgarh Rajya Suraksha Adhiniyam, 1990. |
| MEDIA AND COMMUNICATION - Bombay HC Permits OTT Release of Hindi Film 'Bandar' Subject to Appropriate Disclaimers |
| Mon, 31 Aug 2026 17:36:52 IST |
| Bombay High Court permitted the OTT release of Anurag Kashyap's Bandar, subject to English and Hindi disclaimers. The order came in a rape survivor's suit alleging the film monetised her trauma. The Court allowed its scheduled digital premiere on August 28. |
| CONSUMER - CCPA Fines Rs. 1 Lakh Penalty on United Biscuits over Misleading 'Wholewheat' Claims |
| Mon, 31 Aug 2026 17:36:39 IST |
| CCPA fined United Biscuits Rs. 1 lakh for misleadingly marketing McVitie's Marie as "Wholewheat". It found the claim deceptive as the biscuits contained only 19.5% whole wheat flour, compared with 52% refined wheat flour (maida). |
| CRIMINAL - P&H HC: Immigration Fraud by Consultancies is a Growing Menace, Denies Pre-Arrest Bail Leniency |
| Mon, 31 Aug 2026 17:36:27 IST |
| Punjab and Haryana High Court denied anticipatory bail to a man accused of cheating a woman of Rs. 5.8 lakh on the promise of sending her to Canada, observing that such immigration fraud undermines social trust and may involve human trafficking and cross-border fraud. |
| CRIMINAL - Karnataka HC Directs Trial Courts, Police to Furnish S.164 of CrPC Statement Copies to Accused |
| Mon, 31 Aug 2026 17:36:15 IST |
| Karnataka High Court acquitted a POCSO accused while issuing suo motu guidelines for investigating officers and trial courts on recording Section 164 CrPC/Section 183 BNSS statements and ensuring that such statements are mandatorily furnished to the accused. |
| CRIMINAL - Calcutta HC Upholds Life Term for Father who Raped Minor Daughter, Causing Pregnancy |
| Mon, 31 Aug 2026 17:36:03 IST |
| Calcutta High Court upheld the life sentence of a man convicted under Section 6 of the POCSO Act for repeatedly raping his minor daughter, observing that the offence is graver when a parent entrusted with care and security abuses that relationship through fear and control. |
| CRIMINAL - Tripura High Court Pulls Up State Over Failure to Implement Supreme Court's Open Prison Directions |
| Mon, 31 Aug 2026 17:35:51 IST |
| Tripura High Court pulled up the State for failing to assess prison infrastructure and prepare an action plan for Open Correctional Infrastructure, as directed by the Supreme Court in Suhas Chakma v. Union of India, despite the May 26, 2026 deadline. |
| CRIMINAL - Calcutta HC Rejects Reliance on 'Vedic Mantras', Commutes Death Sentence in Wife's Murder Case |
| Mon, 31 Aug 2026 17:35:36 IST |
| Calcutta High Court faulted a trial court for relying on Vedic marriage mantras to classify a wife's murder as a "rarest of rare" case. It noted that the lower court was also influenced by the brutal daytime killing at her father's house in front of family members. |
| CUSTOMS - SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act |
| Thu, 27 Aug 2026 18:11:29 IST |
| Supreme Court held that Mumbai Port Trust, though governed by the Major Port Trusts Act, 1963, is a 'custodian' under the Customs Act and is liable to pay customs duty on goods pilfered, lost or damaged while in its custody. |
| ELECTION - Bombay HC: Government Cannot Fix 'Politically Convenient' Election Dates sets Goa Poll Timeline |
| Thu, 27 Aug 2026 18:11:20 IST |
| Bombay High Court held that no government can choose a politically convenient election date when the Constitution fixes its periodicity, while upholding the Goa Municipalities (Amendment) Ordinance, 2026, paving the way for elections to 11 Municipal Councils. |
| CRIMINAL - P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records |
| Thu, 27 Aug 2026 18:11:09 IST |
| Punjab and Haryana High Court held that the identity of a Child in Conflict with Law cannot be disclosed in judgments, orders or public judicial records, ruling that Section 74 of the Juvenile Justice Act, 2015 also applies to judicial proceedings. |
| CIVIL - Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments |
| Thu, 27 Aug 2026 18:11:00 IST |
| Calcutta High Court held that the Street Vendors Act, 2014 protects lawful vending but not unauthorised permanent structures or encroachments, while dismissing hawkers' associations' challenge to a KMC eviction notice. |
| CRIMINAL - Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law |
| Thu, 27 Aug 2026 18:10:51 IST |
| Orissa High Court commuted a man's death sentence for brutally murdering his wife and attempting to kill his daughter, holding that despite the barbarity of the crime, sentencing must balance aggravating and mitigating factors rather than rest on emotive considerations. |
| CRIMINAL - Calcutta HC: Minor's Consent has No Mitigating Effect in POCSO Sexual Assault Cases |
| Thu, 27 Aug 2026 18:10:41 IST |
| Calcutta High Court upheld a man's conviction and 10-year rigorous imprisonment under the POCSO Act, holding that a minor's consent to a physical relationship cannot be treated as a mitigating factor while sentencing for aggravated penetrative sexual assault. |
| CRIMINAL - Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged 'Looteri Dulhan' Gang |
| Thu, 27 Aug 2026 18:10:31 IST |
| Gujarat High Court granted bail to a marriage bureau owner accused of cheating and breach of trust, noting that her role was confined to facilitating the complainant's nephew's marriage and no material linked her to the alleged 'Looteri Dulhan' gang. |
| CRIMINAL - P&H High Court: Counsel's Ignorance of Readily Available Prior Litigation Amounts to Dereliction |
| Wed, 26 Aug 2026 18:20:44 IST |
| Punjab and Haryana High Court observed that an advocate cannot plead ignorance of prior litigation when such information is readily available on the Court's website, terming such conduct as bordering on professional dereliction. |
| CIVIL - Bombay High Court: Each Petitioner Must Pay Court Fee Where Causes of Action are Separate |
| Wed, 26 Aug 2026 18:20:33 IST |
| Bombay High Court held that joint writ petitions under Articles 226 or 227 require court fees to be paid by each petitioner where causes of action are individual. A single court fee is sufficient only when all petitioners share a common or identical cause of action. |
| FAMILY - Allahabad HC: Father's Custody Cannot be Denied without Proof of Guardianship Unfitness |
| Wed, 26 Aug 2026 18:20:22 IST |
| Allahabad High Court held that a father, as the natural guardian of his minor daughter under Section 6 of the Hindu Minority and Guardianship Act, cannot be denied custody unless he is proved unfit to act as her guardian. |
| COMMERCIAL - Allahabad HC: Clarification Issued Before Decision Applies to Pending Tender Complaints |
| Wed, 26 Aug 2026 18:20:13 IST |
| Allahabad High Court held that a clarificatory circular issued after a tender complaint but before its final decision ordinarily governs the pending dispute, unless it disturbs crystallised rights or was framed to defeat a specific complaint. |
| CIVIL - Rajasthan HC Bars Courts from Protecting those Responsible for Building Defects at their Own Peril |
| Wed, 26 Aug 2026 18:20:03 IST |
| Rajasthan High Court barred all courts in the State from granting protection to persons or officers allegedly responsible for structural defects in its Jodhpur building, unless such relief is granted by its Division Bench or the Supreme Court. |
| CONSTITUTION - P&H HC: 45-Day Delay in Informing Detenue of Representation Right Violates Article 22(5) |
| Wed, 26 Aug 2026 18:19:54 IST |
| Punjab and Haryana High Court quashed a woman's preventive detention under the PITNDPS Act, holding that delay in informing her of the right to represent to the Centre, and in forwarding and deciding her plea, violated Article 22(5). |
| FAMILY - Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient |
| Wed, 26 Aug 2026 18:19:44 IST |
| Chhattisgarh High Court held that maintenance for a child with physical or mental disability does not automatically end at 18. The key test is whether the child, after attaining majority, is capable of earning a livelihood and maintaining himself. |
| CRIMINAL - SC: 'No Coercive Steps' Order Cannot Restrain Filing of Charge Sheet |
| Wed, 26 Aug 2026 18:19:35 IST |
| Supreme Court clarified that an interim "no coercive steps" order protects an accused's liberty in anticipatory bail proceedings but does not restrain the Investigating Officer from filing a charge sheet after completing the investigation. |
| GOODS AND SERVICES TAX - Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act |
| Wed, 26 Aug 2026 18:19:26 IST |
| Supreme Court quashed the GST SCN against Tata Steel, holding that Section 74 cannot be invoked merely by alleging fraud, wilful misstatement or suppression to extend limitation when the case otherwise falls under Section 73. |
| CRIMINAL - Gauhati HC: Res Judicata Applies to Paternity Finding; DNA Test Needs Strong Proof of Non-Access |
| Tue, 25 Aug 2026 18:46:06 IST |
| Gauhati High Court held that an earlier unchallenged finding of a physical relationship and birth of a child from it operates as res judicata on paternity in subsequent maintenance proceedings under Section 125 CrPC. |
| FAMILY - Rajasthan HC: Son's Coparcenary Claim Fails without Proof of Hindu Undivided Family |
| Tue, 25 Aug 2026 18:45:57 IST |
| Rajasthan High Court held that a son cannot claim rights merely by virtue of his relationship with his father where the inherited property is treated as the father's self-acquired property and there are no pleadings showing it continued as HUF or coparcenary property. |
| CRIMINAL - Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband's Right to Travel Abroad |
| Tue, 25 Aug 2026 18:45:48 IST |
| Madras High Court held that a spouse cannot be denied foreign travel merely due to a pending matrimonial dispute. It granted relief to a husband, noting that DV Act proceedings remain civil in nature until an order under Section 31 is passed. |
| GOODS AND SERVICES TAX - Gujarat HC Orders Human Verification of AI-Generated Case Law in Tax Orders, Warns of Contempt |
| Tue, 25 Aug 2026 18:45:39 IST |
| Gujarat High Court quashed GST cancellation and appellate proceedings after finding that the tax officer had relied exclusively on AI-generated case laws, including non-existent and irrelevant authorities, and stressed the need for strict human verification. |
| NARCOTICS - Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act |
| Tue, 25 Aug 2026 18:45:29 IST |
| Gauhati High Court held that the 24-hour period for producing an accused before a Magistrate starts from the initial detention under Section 42 of the NDPS Act, not from formal arrest, under Article 22(2) of the Constitution and Section 58 BNSS. |
| EDUCATION - Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform |
| Tue, 25 Aug 2026 18:45:21 IST |
| Allahabad High Court dismissed a Muslim student's plea to wear a hijab with her school uniform, holding that hijab was not shown to be an essential Islamic practice and that students cannot seek changes to a uniform, bona fide and non-discriminatory dress code. |
| FAMILY - Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate |
| Tue, 25 Aug 2026 18:45:10 IST |
| Gauhati High Court held that Section 383 of the Indian Succession Act does not bar recourse to Order IX Rule 13 CPC where a succession certificate was granted ex parte against a legal heir who had not been impleaded as a party. |
| CRIMINAL - SC: Bail in Serious Offences like Murder Cases Must be Supported by Clear and Justifiable Reasons |
| Tue, 25 Aug 2026 18:44:57 IST |
| Supreme Court set aside bail granted to two murder accused, holding that the orders reflected non-application of mind as the courts below failed to consider vital evidence that prima facie indicated their involvement in the offence. |
| CIVIL - Supreme Court: Plaint Cannot Be Rejected Where Ad Valorem Court Fee Depends on Disputed Facts |
| Tue, 25 Aug 2026 18:44:48 IST |
| Supreme Court held that a plaint cannot be rejected under Order VII Rule 11 CPC for non-payment of ad valorem court fee where the liability to pay such fee depends on disputed facts, including possession and other issues requiring adjudication. |
| CRIMINAL - SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act |
| Tue, 25 Aug 2026 18:44:39 IST |
| Supreme Court quashed DV Act proceedings filed by a wife and daughter against the husband, holding that monetary claims, including maintenance, cannot be revived after the wife voluntarily relinquished them through a settlement agreement and affidavit before the Family Court. |
| SERVICE - SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship |
| Tue, 25 Aug 2026 18:44:30 IST |
| Supreme Court held that amendments modifying service rules must be reasonably construed to prevent undue hardship. It ruled that a later change in qualification norms cannot unsettle an employee's promotion if the requisite qualification was acquired under the rules then in force. |
| BANKING - Rajasthan HC Frames Guidelines against Blanket Freezing Of Bank Accounts in Cybercrime Cases |
| Mon, 24 Aug 2026 17:16:13 IST |
| Rajasthan High Court issued guidelines against indiscriminate freezing of bank accounts in cybercrime cases, stressing that investigation must remain effective while protecting innocent citizens from blanket debit freezes and lien markings. |
| CIVIL - Gauhati High Court: State Cannot Challenge Ex-Parte Award After Failing to Ensure Appearance |
| Mon, 24 Aug 2026 17:16:04 IST |
| Gauhati High Court held that a State authority cannot challenge an ex parte award for lack of hearing when it had notice, engaged counsel, and still failed to ensure representation. |
| SERVICE - MP HC: Employment Secured Through Forged Records Gives No Right to Hold Public Office |
| Mon, 24 Aug 2026 17:15:54 IST |
| Madhya Pradesh High Court upheld cancellation of a Gram Rojgar Sahayak's appointment, holding that public employment obtained through forged records creates no right to hold public office. Manipulation of records to bypass the cut-off date rendered the appointment void ab initio. |
| CRIMINAL - Allahabad HC: Mere Presence or FIR Nomination is Insufficient for Conviction under Section 149 IPC |
| Mon, 24 Aug 2026 17:15:45 IST |
| Allahabad HC acquitted two accused, noting that mere mention in the FIR was insufficient for conviction under Section 149 IPC. The prosecution failed to establish their involvement in an unlawful assembly, common object, or any specific role in the offence. |
| PROPERTY - Rajasthan HC: Road Widening Demolition Requires Title Claims and Fair Hearing |
| Mon, 24 Aug 2026 17:15:35 IST |
| Rajasthan HC ordered a committee to assess title claims and grievances of persons facing eviction for road construction or widening, stressing that authorities must provide a fair hearing and follow due process before taking demolition action. |
| SERVICE - Bombay HC: ICC's 'No Sexual Element' Finding Can Be Challenged under POSH Act |
| Mon, 24 Aug 2026 17:15:26 IST |
| Bombay HC held that an Internal Complaints Committee's preliminary rejection of a POSH complaint on the ground of "no sexual element" qualifies as a recommendation under the Act and may be appealed before the Industrial Court. |
| MUNICIPAL TAX - Delhi HC: Writ Courts Cannot Prescribe Method for Determining Property Tax |
| Mon, 24 Aug 2026 17:15:17 IST |
| Delhi High Court held that writ courts cannot prescribe a methodology for fixing rateable value or property tax, as it falls within the statutory and administrative domain. It dismissed Khan Market Welfare Association's plea against NDMC. |
| CONSTITUTION - Allahabad HC Invalidates Key Provisions of Uttar Pradesh Tenancy Law |
| Mon, 24 Aug 2026 17:15:08 IST |
| Allahabad High Court struck down Sections 8, 9, 10, 38 and 42 of the UP Urban Premises Tenancy Act, 2021, holding them repugnant to central laws and invalid for want of Presidential assent. |
| GOODS AND SERVICES TAX - SC: Extended GST Limitation under S.74 Requires Notice to Specify Fraud or Concealment |
| Mon, 24 Aug 2026 17:14:59 IST |
| Supreme Court held that a GST notice invoking extended limitation under Section 74 must specify the facts and circumstances indicating fraud, wilful misstatement or suppression. A mere bald allegation of fraud or concealment is insufficient. |
| BANKING - SC: SARFAESI Auction Valid Despite EMD Shortfall Where 25% Price Was Paid on Auction Day |
| Mon, 24 Aug 2026 17:14:50 IST |
| Supreme Court held that a SARFAESI auction sale cannot be set aside merely for a shortfall in EMD where the purchaser deposits the mandatory 25% of the sale price on the auction day, making the EMD deficiency inconsequential. |
| PROPERTY - SC: Revenue Record Mutation Alone Cannot Defeat a Person's Property Title |
| Mon, 24 Aug 2026 17:14:41 IST |
| Supreme Court reiterated that entries in revenue records neither create nor extinguish title to immovable property. It set aside a finding that rights in joint family property stood extinguished merely because a subsequent revenue entry was made in another person's name. |
| CIVIL - SC: Advocate Must Protect Client Confidentiality Even after Client Turns Adversary |
| Mon, 24 Aug 2026 17:14:32 IST |
| Supreme Court observed that "An advocate's duty is not conditional upon the client's continued good behaviour towards the advocate. An advocate cannot use information received in confidence against his client, and the fact that she has since become his adversary makes no difference." |