The High Courts Roundup March 2026 traverses various important legal issues dealt with by the High Courts, such as banking and commercial disputes, criminal law and constitutional questions, reservation in government employment, arbitration and mediation, family and personal law, intellectual property, and emerging challenges linked to digital platforms and artificial intelligence. From PMC Bank’s amalgamation and landmark criminal rulings to evolving jurisprudence on protest rights, custody disputes, trademark protection, and online content regulation, the judgments collectively reflect the breadth and dynamism of High Court adjudication in March 2026.
STORY OF THE MONTH
Order 7 Rule 11 application filed after expiry of statutory time doesn’t revive lapsed right to file Written Statement
In IDBI Trusteeship Services Ltd. v. Manish Jain, 2026 SCC OnLine Del 1241, the Delhi High Court held that, while an application under Order 7 Rule 11 CPC is required to be decided prior to trial, its subsequent filing after expiry of the statutory period for filing the written statement does not revive or extend such period. Read more on No Right Revival With O 7R11 Application case
ADMINISTRATIVE LAW
Competent Authority can opt for other officers’ assistance for surprise checks; declined to quash corruption case against Excise Officer
In Unaize Ahammed v. State of Kerala, 2026 SCC OnLine Ker 2637, the Kerala High Court dismissed the petition, holding that no case for quashing the FIR was made out. The Court observed that the other officers can be opted by the competent authority for surprise checks, as assistance of a higher authority of the department concerned is not mandatory. Read more Excise Office Surprise Check case
“Quasi-judicial powers to be exercised with care, not mechanically”; wrongful forfeiture quashed
In Sarang Raguwanshi v. State of Madhya Pradesh, 2026 SCC OnLine MP 3354, the Madhya Pradesh High Court held that the action of the authorities was very mechanical and careless as the registered owner of the vehicle was not examined and the petitioner was wrongly proceeded against merely on the basis of the driver’s statement and thus set aside the impugned order with costs. Read more on Quasi-Judicial Powers Mechanical Use case
ALTERNATIVE DISPUTE RESOLUTION
Arbitration
Exchange of correspondence can form valid arbitration agreement; Ex parte award upheld despite name and pin code errors
In Exelixi Management Co. (P) Ltd. v. Nishi Retails (P) Ltd., 2026 SCC OnLine Bom 1753, the Bombay High Court held that the dealings were governed by an arbitration agreement, service of proceedings was proper, and the petitioner’s non-participation did not invalidate the process, observing that physical signatures are not essential and correspondence can constitute a valid arbitration agreement under Section 7 of the Arbitration and Conciliation Act, 1996. Read more on valid arbitration agreement case
Can Arbitral Tribunal reject expert evidence and rely on its own expertise?
In ITD-ITD CEM Joint Venture v. Kolkata Metro Rail Corporation Limited, 2026 SCC OnLine Cal 1871, filed against the Single Judge’s order whereby the arbitral award granted in the 2019 Tunnel Boring Incident was set aside, the Calcutta High Court dismissed the appeal, holding that the Arbitral Tribunal not only overlooked the terms of the contract, but also ignored the evidence led by one party without assigning any reason. The Court also held that the Arbitral Tribunal’s findings were not based on any concrete evidence; it was a mere assumption based on personal expertise of arbitrator, and the same was used to discard positive evidence adduced by KMRC. Read more on Arbitrator Replacing Evidence With Opinion case
Execution of discharge voucher acknowledging full and final settlement bars further claims unless obtained by fraud, coercion, or undue influence
In Supermint Exports (P) Ltd. v. New India Assurance Co. Ltd., 2026 SCC OnLine Del 1138, the Delhi High Court upheld the arbitral award and Single Judge’s order, holding that the claim stood discharged by accord and satisfaction upon execution of the discharge vouchers and acceptance of payment without protest. The Court held that “mere assertion of financial stringency cannot suffice to escape the effect of an unconditional no claim certificate or discharge voucher.” Read more on Full Settlement Acknowledgement Bars Further Claim case
Mediation
Mediation and amicable settlements preferred but must remain voluntary; Police directed to ensure no coercion and preserve video records for transparency
In Abhijeet Acharya v. State of Odisha, 2026 SCC OnLine Ori 1084, the Orissa High Court held that amicable settlement and mediation are laudable and preferred modes of resolving disputes as they preserve relationships and clear misunderstandings. The Court stressed that such settlements must be voluntary and free from pressure or threats. The Court further underscored that police officers should exercise restraint and ensure that parties do not feel coerced, while also directing that video recordings of settlements and statements of parties be preserved to safeguard both the individuals involved and the officers from later allegations of force or intimidation. Read more on Police Mediation Without Coercion case
Legends League Cricket Media Rights dispute referred to mediation; Refrained from granting interim relief
In JioStar India (P) Ltd. v. Absolute Legends Sports (P) Ltd., 2026 SCC OnLine Del 1121, Jio sought ad interim protection against the respondents from creating any third-party rights, transferring, assigning or otherwise dealing with the media and commercial rights relating to the Legends League Cricket Masters T20 Tournament (League). The Delhi High Court refrained from granting ad interim relief and directed the parties to mediation. Read more on JioStar India Mediation Over Injunction case
BANKS
RBI’s revival plan of Punjab and Maharashtra Co-operative Bank — Unity Small Finance Bank amalgamation scheme, affirmed
While hearing a batch of petitions challenging the Punjab and Maharashtra Co-operative Bank Ltd. (Amalgamation with Unity Small Finance Bank Ltd.) Scheme, 2022 (Scheme) in Bhalchandra Dinkar Gondekar v. RBI, 2026 SCC OnLine Bom 2089, the Bombay High Court upheld the Scheme framed by Reserve Bank of India (RBI) under Section 45, Banking Regulation Act, 1949 (BR Act). Finding that the PMC Bank—Unity Bank amalgamation Scheme was prepared in public interest and in the interest of depositors and noting the precarious financial condition in which the bank stood at the time of inspection, the Court held that no illegality or infirmity had been demonstrated and rejected the challenge. Read more on PMC Bank Amalgamation case
CONSTITUTIONAL LAW
Right To Protest
“No absolute right to protest at chosen venue”; ‘unusual prayer’ for daily protest “until World War ends” dismissed with Rs 50,000 costs
In S. Prabhu v. Collector, 2026 SCC OnLine Mad 3002, the Madras High Court held that although freedom of speech and peaceful assembly are cherished constitutional rights, they are not absolute. The Court noted that the petitioner’s request was open-ended and imposed an impossible burden on the authorities. The Court further observed that alternate venues had been offered, but the petitioner rejected them on untenable grounds, making disparaging remarks about respected public figures. Emphasising that writ jurisdiction cannot be invoked to enforce personal obstinacy under the guise of constitutional liberty, the Court dismissed the petition and directed the petitioner to pay costs of Rs 50,000 to a government school. Read more on No Absolute Right to Protest Case
Right To Information
Marks in Recruitment Exams disclosable under RTI, not Photocopies of other candidates’ answer sheets
In Union of India v. Central Information Commission, New Delhi, 2026 SCC OnLine All 549, the Allahabad High Court held that while marks obtained in a public examination are subject to disclosure in the interest of transparency, answer sheets of other candidates involve confidentiality concerns and are not liable to be disclosed. Read more on Other Candidates’ Answer Sheets Not Disclosable case
Vaishno Devi Shrine Board not “State” under Art. 12 Despite Statutory Status; Lacks Governmental Control: J&K and Ladakh HC
In Subash Raina v. State (UT of J&K), 2026 SCC OnLine J&K 186, the J&K and Ladakh High Court held that the action lacked any public law element and the petitioner’s claim arose purely from a private contractual engagement. The Court held that the writ petition was not maintainable and observed that the Shrine Board was not “State” under Article 12 of the Constitution, despite having a statutory status, as it lacked government control. Read more on Vaishno Devi Shrine Board Article 12 case
CONTEMPT OF COURT
Enquiry directed against Trial Court Judge for Non-Compliance with High Court Orders
In Ashok Kumar v. Meera Devi, 2026 SCC OnLine MP 1598, the Madhya Pradesh High Court opined that the Trial Court Judge’s conduct of delaying the inquiry report and then submitting the spot inspection report without answering the Court’s query required an inquiry. Accordingly, the Court sent the case details to the Registrar General to be forwarded to the Chief Justice. The Court further directed the Principal District and Sessions Judge, Bhind (the Principal Judge), to assign the land dispute case to some other Civil Judge so that the enquiry could be conducted as per the directions given by the coordinate Bench. Read more on Enquiry Against Trial Court Judge case
Contempt petitions maintainable despite doctrine of merger; Orders directing Karthigai Deepam lighting upheld
In Rama. Ravikumar v. Collector, 2026 SCC OnLine Mad 2286, the Madras High Court held that contempt jurisdiction operates independently of the doctrine of merger, and that the contempt petitions regarding the lighting of the Karthigai Deepam at Deepathoon were maintainable, noting that the Court’s order directing the temple management was confirmed by the Division Bench and subsequent prohibitory orders were resisted by the police. Read more on Karthigai Deepam Lighting-Contempt case
Reliance Entertainment and its officers found guilty of Contempt in T-Series Loan Dispute
In Super Cassettes Industries (P) Ltd. v. Reliance Entertainment Studios (P) Ltd., 2026 SCC OnLine Del 918, the Delhi High Court held that the defendant and its responsible officers (Respondents 1, 2 and 3) were guilty of wilful disobedience of the order dated 19 December 2023 for failure to deposit ₹7.42 crores and ₹2.32 crores within the stipulated period and therefore, they are guilty of contempt of court. Read more on Reliance — T-Series Loan Dispute case
Man alleging ₹200-Crore Maruti Scam Placed Miscarried Foetus Before Judge; Claims of Threat to Family Found ‘Vague’
In Dayashankar Pandey v. His Excellency the President of India, 2026 SCC OnLine MP 3191, the Madhya Pradesh High Court dismissed the petition, holding that the petitioner’s allegations were misconceived, vague, and not supported by material particulars. The Court also rebuked the petitioner for attempting to evoke the Court’s sympathy by placing his wife’s miscarried foetus in front of the Court dais, stating that such conduct was highly objectionable, improper, and amounted to lowering the dignity and decorum of the Court. Read more on Miscarried Foetus Placed Before Judge case
COURTS, TRIBUNALS AND JUDICIARY
Principal Seat continues to retain Jurisdiction despite Establishment of a Circuit Bench
In Shekhar Champalal Pagaria v. CFM Assets Reconstruction Pvt. Ltd., 2026 SCC OnLine Bom 1837, the Bombay High Court rejected the petition to hold that the writ petition will continue at the Principal Seat after observing that, “even if a choice of forum becomes subsequently available to a litigant due to the establishment of a Circuit Bench, it cannot be said that the Principal Seat of the High Court loses jurisdiction to further hear and entertain a writ petition that was originally and validly filed before it”. Read more on Principal Bench Jurisdiction Against Circuit Bench case
Expunging of remarks made by trial court doesn’t reflect on Judge’s competence, integrity, or past judicial work
In Sanjay Kumar Sain v. State (NCT of Delhi), 2026 SCC OnLine Del 1141, the Delhi High Court held that merely expunging the observations made against a police officer by a judicial officer, cannot be treated as a reflection on the competence and integrity of the judicial officer in question or on the work done by him, as a judge. The Court clarified that the observations in the earlier judgment should not be treated as adverse remarks against the judicial officer for any service-related purpose. Read more on Expunging Trial Court Remarks case
COMMERCIAL LAW
Pre-institution mediation under Section 12-A, Commercial Courts Act not mandatory when suit contemplates urgent interim relief
In Aarthi Scans (P) Ltd. v. Konica Minolta Business Solutions India (P) Ltd., 2026 SCC OnLine Mad 2440, the Madras High Court set aside the impugned order of the Commercial Court and directed the Commercial Court to number the plaint if it is otherwise in order and proceed with the suit in accordance with law. The Court held that pre-institution mediation under Section 12-A, Commercial Courts Act not mandatory when the suit contemplates passing of urgent interim relief. Read more on No Pre-institution Mediation Mandate case
CRIMINAL LAW
Why Baba Gurmeet Singh was Acquitted in the Ram Chander Chhatrapati Murder Case
In Baba Gurmeet Singh v. CBI, 2026 SCC OnLine P&H 3217, the Punjab & Haryana HC reiterated that where two possibilities, one of commission of crime and the other of innocence, are reasonably possible, the accused is entitled to the benefit of doubt. Considering the lack of credibility of eyewitnesses and investigative lapses, the Court acquitted Baba Gurmeet Singh.
Read more on Ram Rahim Baba Murder Acquittal case
‘Unlikely that 12-year relationship was based on False Promise of Marriage’: Rape Case quashed
Examining whether allegations of false promise to marriage in long-term relationships could vitiate consent under the provisions governing sexual offences in X v. State of Madhya Pradesh, 2026 SCC OnLine MP 3188, the Madhya Pradesh High Court reiterated that for such a claim to succeed, the promise must be false from inception, made in bad faith, and shown to have directly influenced the woman’s decision to engage in the sexual act. Read more on Unlikely False Marriage Promise In Long-Term Relationship case
“Sad commentary on our criminal justice delivery system”: Man acquitted after 23 years in jail for wife, children’s murder
In Raees v. State of U.P., 2026 SCC OnLine All 568, the Allahabad High Court allowed the appeal, holding that the prosecution’s evidence did not conclusively implicate and prove that the offence was committed by the convict. Read more on Acquittal After 23 Years case
Conviction converted from murder to culpable homicide, recognises “continuous provocation” from tobacco-addicted brother
In Hemant Vasant Devrukhkar v. State of Maharashtra, 2026 SCC OnLine Bom 2011, the Bombay High Court held that the case was covered by Exception 1 of Section 300 IPC. The Court noted that the deceased’s continuous addiction to tobacco, his abusive behaviour, and his assault on the appellant on the night of the incident amounted to provocation sufficient to deprive the appellant of self-control. Accordingly, the conviction under Section 302 IPC was set aside and modified to Section 304(I) IPC with a reduced sentence of ten years rigorous imprisonment. Read more on Homicide-Murder Conviction Conversion case
Delhi High Court issues notice on CBI revision challenging discharge of Arvind Kejriwal, Manish Sisodia and others
In CBI v. Kuldeep Singh, 2026 SCC OnLine Del 887, the Delhi High Court issued notice on the criminal revision filed by the CBI challenging the trial court’s order discharging former Delhi Chief Minister Arvind Kejriwal, former Deputy Chief Minister Manish Sisodia, and 21 others in the Delhi Excise Policy case. Read more on Kejriwal-Sisodia Delhi Excise Policy case
PMLA case must be transferred to Special Court; Trial court’s refusal held perverse
In Enforcement Directorate v. CBI, 2026 SCC OnLine Mad 2125, the Madhya Pradesh High Court held that under Section 44(1)(c) of the PMLA, once the authorised authority applies, the trial court has no discretion to refuse transfer, and directed that the scheduled offence be transferred to the Special Court already trying the predicate offence under the Prevention of Corruption Act, 1988. Read more on PMLA Special Court Transfer case
Also Read: Trial vitiates on non-examination of scientific experts whose reports were relied upon | SCC Times
Section 17-A of the Prevention of Corruption Act Didn’t Shield Lalu Prasad Yadav in Land-for-Jobs Case
In Lalu Prasad Yadav v. CBI, 2026 SCC OnLine Del 1178, the Delhi High Court refused to quash the FIR, holding that, Section 17-A, Prevention of Corruption Act, 1988, is prospective in operation and has no application to offences alleged to have been committed between 2004 and 2009. Absence of prior approval under Section 17-A did not vitiate the preliminary enquiry, registration of the FIR, investigation, or the cognizance orders passed by the Special Judge. Bar under Section 17-A would not apply in the present case as the alleged act was not relatable to any recommendations or decisions taken by the petitioner in discharge of his official functions or duties. No ground was made out for quashing FIR, charge-sheets or cognizance orders. Read more on Lalu Yadav Land-for-Jobs case
Also Read: Why anticipatory bail quashed in brand counterfeiting case | SCC Times and Search and Arrest Powers under NDPS Act Strictly “Ring-Fenced” to Prevent Misuse; Bail Granted Over Illegal After-Sunset Search | SCC Times
EDUCATION LAW
Student permitted to appear for Mathematics as additional subject despite earlier subject change
In B. Shajimon v. Union of India, 2026 SCC OnLine Mad 2429, the Madras High Court held that a student who had initially studied Mathematics but later replaced it with Physical Education could still appear for the Mathematics examination, setting aside CBSE’s rejection and directing the Regional Director to verify records and allow participation in the supplementary exam. Read more on CBSE Additional Subject case
EVIDENCE LAW
Chance witness’ testimony must be relied upon only after exercising due care and caution; acquittal upheld
In State of H.P. v. Rakesh Kumar, Crl. Appeal No. 290 of 2014, the Himachal Pradesh High Court held that the acquittal did not suffer from any perversity. The Court found that the view taken by the trial court was reasonable and therefore declined to interfere with the judgment, also observing that the testimony of a chance witness must be relied upon only after exercising due care and caution. Read more on Chance Witness Testimony case
Wife freed in husband’s murder case, rejects ‘last seen together’ assumption based solely on marriage
In Selvi v. State of T.N., 2026 SCC OnLine Mad 2719, the Madras High Court held that merely because the parties happened to be husband and wife, the Court cannot assume that they will always be seen together. The Court noted that the prosecution had failed to prove the last seen theory and that the alleged recovery of the weapon was unreliable. Referring to the settled position of law on Section 106, Evidence Act, 1872 (Evidence Act), the Court set aside the conviction and acquitted the wife. Read more on No ‘Last Seen Together’ Presumption For Couples case
“Preservation of fairness and justice necessitates re-examination”; Independent Medical Board directed to re-examine Victim’s Injuries
In Ajeet Singh v. State of Rajasthan, 2026 SCC OnLine Raj 2113, the Rajasthan High Court held that the preservation of fairness and justice necessitated that the injuries of the victims should be re-examined by an independent Medical Board. Thus, the Court allowed the petition and stated that the entire process, from the constitution of the Medical Board to the final report, should be completed expeditiously within 7 days. Read more on Independent Re-examination Victim Injuries case
ENVIRONMENTAL LAW
Tiger Corridor at risk? Assistance sought from National Tiger Conservation Authority, Wildlife Board on NH-46 Widening
In Advait Keole v. Union of India, 2026 SCC OnLine MP 3353, the Madhya Pradesh High Court directed the National Tiger Conservation Authority (NTCA) and National Board for Wildlife (NBWL) to assist the Court and explain the integrated landscape management plan proposed for managing the said area while ensuring that the wild life passage was not disturbed in a way that impeded on the free movement of wild life. Read more on Tiger Corridor case
FAMILY AND PERSONAL LAW
Matrimonial Transfer Petition
Wife’s convenience no longer paramount in matrimonial transfer petitions
In Ekta Vaish v. Deepak Kuchbandiya, 2026 SCC OnLine MP 1352, the Madhya Pradesh High Court dismissed the petition, holding that the convenience of wife/lady was no longer the paramount consideration for deciding the transfer applications and alternatives to transfer proceedings have been provided, like through video conferencing. Read more on Wife’s Convenience Not Important For Transfer Petition case
Transfer of matrimonial case at advanced stage set aside; Transfer found unjustified and improper
In X v. Y, 2026 SCC OnLine Ker 3226, the Kerala High Court set aside the order transferring a matrimonial petition to another Family Court at the wife’s instance, holding that such transfer at an advanced stage of trial was unsustainable and improper, particularly given the mediated settlement requiring both parties to cooperate for expeditious disposal before the original court. Read more on No Matrimonial Transfer Petition At Advanced Stage case
Reliance on WhatsApp chats alone insufficient to grant divorce on grounds of cruelty
In deciding XYZ v. ABC, 2026 SCC OnLine Bom 1757, the Bombay High Court observed that the Family Court had relied solely on WhatsApp chats and SMS exchanges to conclude cruelty. The Court held that such reliance, without affording the wife an opportunity to rebut the evidence, was inadequate and procedurally unfair. Accordingly, the ex parte decree of divorce was set aside and the matter remanded to the Family Court for fresh adjudication, with liberty to the parties to explore settlement through mediation. Read more on WhatsApp Chat Relied For Divorce case
Child Custody
Rigid custody & visitation directions quashed; Reiterates need for humane and child-centric approach
In Mansiben v. Keshavjibhai Damjibhai Ghetiya, C (SCA) No. 15369 of 20252, the Gujarat High Court took note of the impractical and rigid conditions and held that such orders amounted to an overreach of jurisdiction and reflected a failure to adopt a child-centric approach. Emphasising that custody matters require a “sensitive, humane and child-centric approach”, the Court held the directions to be unjustified and contrary to the welfare of the minor child, and accordingly quashed and set aside the impugned orders. Read more on Rigid Custody and Visitation Directions Quashing case
Registrar General directed to consider formulation of Child Access and Custody Guidelines with Parenting Plan
In Ayushman Initiative for Child Rights v. High Court of Delhi, 2026 SCC OnLine Del 1229, the Delhi High Court directed the Registrar General of Delhi High Court to consider formulation of Child Access and Custody Guidelines with Parenting Plan. After examining the averments made in the writ petition along with the documents placed on record, the Court opined that the matter involved issues relating to policy formulation and administrative decision-making within the High Court, and therefore an appropriate course would be to first place the matter before the competent authority on the administrative side. The Court permitted the petitioner to approach Registrar General of Delhi High Court with an exhaustive representation enclosing all the documents which were relied upon in this writ petition. The Court directed that on receipt of such representation the Registrar General should place the matter before the appropriate Committee/authority and take decision regarding formulation of policy / guidelines relating to child access, custody, and parenting plans in consultation with stakeholders, in terms of the prayers made in the petition. Read more on Child Access and Custody Guidelines case
Also Read: Where should child custody matters be filed? Rajasthan HC’s answer pauses a father’s plea | SCC Times and Production of Children Ordered; But No Habeas Corpus if Wife voluntarily leaves home | SCC Times
GOVERNMENT CONTRACTS AND TENDERS
Supplementary agreements can extend public tenders; Non-participants cannot challenge concluded contract
In Telangana Small Scale Industries Steel & Wooden Furniture Manufacturers Assn. v. State of Telangana, 2026 SCC OnLine TS 2346, the Telangana High Court held that supplementary agreements can extend public tenders, particularly when the delay arises from the authority’s own approval process. The Court dismissed the writ petition as devoid of merit and observed that the petitioners lacked locus standi and being non-participants in the tender, they could not challenge a concluded contract. Read more on Supplementary Agreements Extend Tenders case
HUMAN AND CIVIL RIGHTS
‘Happily Ever After’ No Excuse to Validate Child Marriage; Childhood Cannot be Surrendered
In Manjunatha N. v. State of Karnataka, 2026 SCC OnLine Kar 1197, the Karnataka High Court held that the submission that the couple was living in harmony, does not efface the illegality committed at the time of solemnisation; Court cannot extend a protective arm towards those involved in child marriage, whether they are contracting parties or someone indirectly involved like the priest of temple or management of the venue where the child marriage took place. Read more on No Protection For Child Marriage case
Constitutional freedoms cannot be exercised at the cost of human lives; preventive detention order under NSA upheld
In Sunil Kumar Gupta v. Union of India, 2026 SCC OnLine All 402, the Allahabad High Court upheld detention order as the impugned order was passed in accordance with the National Security Act, 1980 (NSA) and the incident affected public order and not merely law and order. Read more on Preventive Detention For Unauthorised Construction case
Are State-operated Old-Age Homes Adequately Equipped? Report sought from SLSA
In Lok Utthan Sansthan v. State of Rajasthan, 2026 SCC OnLine Raj 1638, the Rajasthan High Court directed the Rajasthan State Legal Services Authority (Rajasthan SLSA) to file a report to have a comprehensive understanding of the facilities and welfare measures available in State-operated old-age homes in Rajasthan, to further strengthen the implementation of the legislative intent. Read more on Rajasthan Old Age Homes case
“Mechanical” rejection of plea for premature release of Bangladeshi convict set aside
In Asif v. State (NCT of Delhi), 2026 SCC OnLine Del 899, the Delhi High Court held that a rejection of a plea for premature leave primarily on the gravity of the offence without considering the petitioner’s custodial records or rehabilitative indicators was unsustainable and liable to be set aside. Read more on Bangladeshi Convict Premature Release case
INSOLVENCY AND BANKRUPTCY
Banks must issue notice before making fraud declaration and entering Directors’ names in Central Fraud Registry
In Nayan Thakarshi Shah v. RBI, 2026 SCC OnLine Bom 2086, the Bombay High Court held that, in view of SBI v. Rajesh Agarwal, (2023) 6 SCC 1, the principles of audi alteram partem must necessarily be complied with before making a fraud declaration and entering Directors’ names in the Central Fraud Registry. Consequently, the Court interdicted the impugned classification and granted liberty to Respondent 2 (Bank) to proceed afresh after issuing proper show-cause notices. Read more on Notice Before Making Fraud Declaration case
INTELLECTUAL PROPERTY
Copyright
Imitation of Manforce advertisements, restrained; Removal of deceptively similar promotional content, directed
In Mankind Consumer Products Pvt. Ltd. v. Anondita Medicare Ltd., 2026 SCC OnLine Del 810, the Delhi High Court held that the promotional content created by Defendants 1 and 2 (infringing content) was deceptively similar to the original artistic work of the plaintiff, Mankind Pvt. Ltd. in promotion of their MANFORCE contraceptive barriers. Read more on Deceptively Similar Promos case
Ticketed event not a religious ceremony; Injunction continues against unauthorised public performance
In Phonographic Performance Ltd. v. Yashraj Satwara, 2026 SCC OnLine Bom 1599, the Bombay High Court held that the defendant could not claim exemption under Section 52(1)(za) of the Copyright Act, 1957, as ticketed events are not religious ceremonies, and continued the ad interim injunction restraining unauthorised public performance of copyrighted sound recordings. Read more on Ticketed Event Not Religious Ceremony case
Legends League Cricket barred from unauthorised use of PPL’s sound recordings in upcoming cricket matches
In Phonographic Performance Ltd. v. Absolute Legends Sports (P) Ltd., 2026 SCC OnLine Bom 1938, the Bombay High Court held that Phonographic Performance Ltd. (PPL) had established a prima facie case of apprehension that its copyrighted sound recordings would be publicly performed without authorisation during scheduled matches. The Court noted that past procurement of licences and an undertaking dated 23 December 2023 acknowledged PPL’s exclusive rights and therefore granted ad interim relief restraining unauthorised use until the next hearing date. Read more on Copyrighted Sound Unauthorised Use Apprehension case
Also read: Delhi HC allows Dr. Reddy’s to make and import Semaglutide | SCC Times and Why Delhi High Court injuncted Smotect’s misleading surrogate ads targeting “Vimal Elaichi” | SCC Times
Design
Registration of Graphics on Display Screens allowed under the Designs Act; Lack of Clarity in Designs Office on GUI Registrability flagged
In NEC Corporation v. Controller of Patents and Designs, 2026 SCC OnLine Cal 1652, the Calcutta high Court flagged the need for clarificatory guidance either by Legislature or by the Controller issuing appropriate directions expanding the scope of protectable designs. However, till issuance of such clarification, the Court held that GUIs are registrable if the essential ingredients laid under Section 2(a) and 2(d) of the Act are satisfied when properly identified with an article and keeping in mind that the design elements are not purely function driven. A GUI is a form of user interface which allows users to interact with electronic devices through graphical icons and visuals on a display screen. Read more on Registration Digital Screen Graphics case
Dynamic Injunction
What Registrar Should Be Doing to Stop Domain Name Fraud
In Dabur India Ltd. v. Ashok Kumar, 2025 SCC OnLine Del 9651, the Delhi High Court examined the obligations and liabilities of DNRs in relation to infringing domain names, the adequacy of existing safeguards for protection of trade mark rights, the enforcement of court orders against non-compliant DNRs, and the formulation of appropriate directions, including grant of dynamic+ injunction, to curb such systemic abuse. The Court observed that, “By registering domain names using a well-known mark or a registered trade mark, a whole network is built only to deceive innocent and gullible consumers and members of the public. The bank account is operated for a temporary period and after the money is collected the same is withdrawn and even before the trade mark owner is able to take action, the bank account is almost empty. Thereafter, even after the Court grants an interim injunction against the infringing domain names, there are further domain names/websites registered and opened which follow the same pattern as described above.” Read more on DNR Responsibility in Domain Name Fraud case
Also Read: Delhi HC ordered to Curb Domain Name Fraud and Protect Trade Marks | SCC Times
Protection Overlapping
How does Section 45 proviso of Copyright Act protect original artistic work when marks overlap
In Heineken Asia Pacific Pte. Ltd. v. Vijay Keshav Wagh, 2026 SCC OnLine Del 1154, where the Court was called upon to examine the overlap between copyright and trademark in a dispute over the TIGER artwork, the Delhi High Court found the artistic work used in the SHREE SAKSHAT label to be copied in its totality from Heineken Asia Pacific Pte. Ltd’s well-known TIGER artistic work. The Court, hence, directed the removal of the deceptively similar artistic work from the Register of Copyrights. Read more on TIGER Copyright Trademark Overlapping case
Copyright strike notices on digital platforms, without follow-up legal action, attract groundless threats remedy
In Associated Broadcasting Co. Ltd. v. Google LLC, 2026 SCC OnLine Del 815, the Delhi High Court held that the extent of use of the copyrighted material fell within “fair use” and did not amount to infringement. The Court explained that Section 60, Copyright Act, 1957, allows any person aggrieved by groundless threats of legal action by the copyright owner to institute a declaratory suit; however, the remedy is only available if the alleged copyright owner did not take proper legal action to settle the dispute between the parties. Read more on YouTube Copyright Strikes Groundless Threat case
Personality Rights
Sonakshi Sinha’s Personality Rights Protected; AI-generated deep fakes directed to be taken down
In Sonakshi Sinha v. Character Technologies Inc., 2026 SCC OnLine Del 1177, the Delhi High Court held that the voice, name, likeness, etc. of Sonakshi Sinha were exclusively attributable to her. Thus, the Court granted an ex parte ad interim injunction in favour of Sonakshi Sinha, restraining the defendants from creating or disseminating any AI-generated pictures, videos or merchandise that misuses and infringes upon the personality rights of Sonakshi Sinha.Read more on Sonakshi Sinha Deep Fakes case
Trade Mark
CAPITAL being English translation of registered mark RAJDHANI constitutes trade mark infringement
In Victoria Foods (P) Ltd. v. Ashad Trading Co., 2026 SCC OnLine Del 862, the Delhi High Court held that the mark CAPITAL was the English translation of the registered mark RAJDHANI and constituted passing off and trade mark infringement. Thus, the Court granted an ex parte ad interim injunction in favour of the plaintiff restraining the defendants from using the marks CAPITAL and TAJDHANI. Read more on CAPTIAL-RAJDHANI Trademark case
“Kataria” surname protected under S. 35, Trade Marks Act; Injunction restraining Kataria Insurance Brokers set aside
In Kataria Insurance Brokers (P) Ltd. v. Bhavesh Suresh Kataria, 2026 SCC OnLine Bom 1771, the Bombay High Court held that the appellant’s use of the surname “Kataria” was bona fide, continuous, and rooted in family identity. It was, hence, held that “Kataria” surname was protected under Section 35, Trade Marks Act, 1999 (Trade Marks Act). The Court clarified that Section 35, Trade Marks Act, applies to companies as well, since “person” under the General Clauses Act, 1897 (General Clauses Act), includes corporate entities. Read more on Surname Trademark Protection case
‘Minor alterations do not affect trade mark’s identity’; Rectification plea against “Ayyappan Brand” trade mark, rejected
In Sree Lakshmi Balaji Industries v. Sri Lakshmi Venkateswara Rice Industries, 2026 SCC OnLine Mad 2713, the Madras High Court held that the discrepancy in user date could not conclusively establish fraud and emphasised that invoices from 1993 onwards evidenced bona fide use. The Court further observed that minor alterations do not affect trade mark’s identity’ and, under Section 55, Trade Marks Act such use qualified as valid use. Read more on Trademark Minor Alterations case
Also Read: Delhi High Court grants interim protection to well-known trade mark “CROMPTON” | SCC Times
LABOUR AND EMPLOYMENT LAW
Non-compete clauses against doctors void ab initio; Hospitals cannot prevent them from joining other institutions
In MIOT Hospitals (P) Ltd. v. Balaraman Palaniappan, 2026 SCC OnLine Mad 1756, the Madras High Court observed that the professional agreement executed between a hospital and a doctor contained clauses relating to confidentiality, non-solicitation, and noncompete which were void ab initio. The Court held that such clauses, being in restraint of lawful profession, were unenforceable and opposed to public policy. Accordingly, the petition was dismissed with costs of Rs 1,00,000 payable by the hospital to the doctor. Read more on Doctors Non-Compete Clause Void Ab Initio case
Restrictions under S. 22, ID Act applicable to bank employees; Strike call by trade union can trigger conciliation proceedings
In Federal Bank Ltd. v. Federal Bank Officers Assn., 2026 SCC OnLine Ker 3276, the Kerala High Court held that Section 22(1), ID Act operates independently of the definition of “industrial dispute” and restrictions under Section 22, ID Act are applicable to bank employees, if the bank is a notified public utility service (PUS). The Court further held that a strike call by a trade union can trigger conciliation of proceedings, and during its pendency, the strike cannot be acted upon. Read more on Bank Employees S. 22 ID Act Restriction case
Employee’s Right to be Considered for Promotion Cannot be Defeated by Transfer on Marriage
In Tara Devi v. State of H.P., 2026 SCC OnLine HP 1840, wherein the basic legal issue was the interplay between a rule which granted first opportunity of promotion to the Anganwari Helper when a vacancy arose, and a rule which allowed transfer of a Worker or Helper upon marriage at her husband’s place of residence. The Himachal Pradesh High Court observed that marriage-based transfer order of an employee cannot take away another employee’s right to be considered for promotion which is a legitimate expectation, and consequently, upheld the Single Judge’s order granting promotion to the Anganwari Helper. Read more on Right To Promotion case
Also Read: “Employer’s record lapses cannot deny pension”; EPFO’s rejection of higher pension claim | SCC Times
Central Railway’s 2018 Shoe-Shine Licence Policy upheld; Rejected monopoly claim, mandated minimum wages
In Bombay Shoe-Shine Workers Co-Op. Society Ltd. v. Railways, 2026 SCC OnLine Bom 2148, the Bombay High Court dismissed the writ petition, upholding the validity of Central Railway’s 2018 Policy. The Court found no arbitrariness in the impugned policy and directed that no monopoly can be created in tenders for shoe-shine services and that mandatory payment of minimum wages to the workers must be ensured. Read more on Railway’s Shoe-Shine Licence Policy case
Employee’s compensation claim cannot be denied solely because disability certificate was issued by non-treating doctor
In Mahendra Sabharu Majhi v. Mahlaxmi Enterprises, 2026 SCC OnLine Bom 1561, the Bombay High Court held that the Commissioner was not justified in discarding the disability certificate merely on this ground as under Section 4(1)(c)(ii) read with Explanation II, Compensation Act, any qualified medical practitioner is competent to issue such certificate. Holding that the order was unsustainable, the Court set aside the impugned order and remanded the matter for reconsideration of the evidence on loss of earning capacity. Read more on Employee Compensation Even On Non-treating Doctor Certificate case
Also Read: Cut-off date cannot bar COVID-19 ex-gratia relief; Rs 50 lakh relief granted to Junior Clerk’s family | SCC Times and “Employer’s record lapses cannot deny pension”; EPFO’s rejection of higher pension claim rejected | SCC Times
MEDICAL AND HEALTH LAW
Wife Allowed to Extract Brain-Dead Husband’s Gametes for Assisted Reproduction Amid Consent Dilemma
In X v. Union of India, 2026 SCC OnLine Ker 3731, the Kerala High Court while considering the risk of irreparable hardship, permitted the wife to extract brain-dead husband’s gametes for assisted reproduction, subject to the condition that no further Assisted Reproductive Technology (ART) procedures would be undertaken without the Court’s permission. Read more on Brain-Dead Husband’s Gametes Extraction case
MOTOR VEHICLES
Siblings cannot claim “loss of love and affection”; Only mother entitled to consortium
In Mariyakutty v. United India Insurance Co. Ltd., 2026 SCC OnLine Ker 3039, the Kerala High Court held that siblings are not entitled to compensation under “loss of love and affection” in a motor accident claim, allowed the mother’s claim for consortium at Rs 40,000, and enhanced the overall compensation by Rs 2.66 lakhs. Read more on No Accident Compensation To Siblings case
Also Read: MACT cannot accept Disability Certificates mechanically; Must assess Functional Disability | SCC Times and “Academic marks not measure of earning potential”; Motor Accident Compensation for deceased BHMS student’s family enhanced | SCC Times
NEGOTIABLE INSTRUMENTS
Summoning order under Section 138 NI Act need not be elaborate, but must reflect application of mind
In Aeiforia Constructions (P) Ltd. v. Continental Carbon India (P) Ltd., 2026 SCC OnLine Del 778, wherein the petitioner sought quashment of the summoning order passed by the Metropolitan Magistrate in a complaint under Section 138 Negotiable Instruments Act, 1881 (NI Act) on the ground that the summoning order was in the nature of a “template order” and did not reflect any application of mind to the facts constituting the alleged offence, the Delhi High Court declined to interfere with the impugned summoning order under Section 138 NI Act. Read more on S. 138 NI Act Summoning Order case
OFFICIAL SECRETS, SPYING AND ESPIONAGE
Inside order denying bail to YouTuber accused of sharing sensitive information with Pakistan
In a bail petition titled Jyoti Rani v. State of Haryana, 2026 SCC OnLine P&H 3596, filed by a YouTuber having a channel by the name of “Travel-with-Jo” under Section 483, Nagarik Suraksha Sanhita, 2023 (BNSS) alleged to have contacts with the operatives of Pakistan Intelligence Agency through social media platform, the Punjab and Haryana High Court held that the offences involved were of very serious nature of offence, thus, refused to grant bail to the Youtuber. Read more on Espionage Accused Youtuber case
POCSO
Life Imprisonment for Father after Minor Reports Abuse following ‘Police Didi’ Programme at School
In Mohammad Shahjad Amir Hasan Shaikh v. State of Maharashtra, 2026 SCC OnLine Bom 1846, the Bombay High Court observed that the victim was proved to be a minor and her sole testimony was sterling and sufficient to convict the accused, and that medical evidence did not demolish the ocular account. The Court, while dismissing the appeal, held that if the accused is found guilty of an offence under Section 376(2)(f), Penal Code, 1860 (IPC), deserving a life sentence, there is no discretion left in the Court, but to sentence him for imprisonment for the remainder of his life. Read more on Father Sentenced After Police Didi Programme case
Repeated summoning of minor victims in POCSO trials discouraged; Reiterates safeguards for “vulnerable witnesses”
In Minor Child K v. State (NCT of Delhi), 2026 SCC OnLine Del 1137, the Delhi High Court reiterated the safeguards for “vulnerable witnesses”, as “requiring the victim to remain present on multiple dates of hearing of a bail application may result in unnecessary distress and may defeat the very purpose of the safeguards intended to minimise repeated exposure of the victim to the court process during such proceedings”. The Court directed that the judgment be circulated to all trial courts and Special Courts in Delhi for guidance and compliance. Read more on POCSO Repeated Summoning case
Conviction under POCSO Act set aside as age of victim unproved; Appeal allowed and accused acquitted
In Mahesh v. State of T.N., 2026 SCC OnLine Mad 2258, the Madras High Court held that the trial court erred in relying on inadmissible xerox copies to determine the victim’s age, set aside the conviction under Section 366 IPC and Sections 5(l)/6 POCSO Act, and acquitted the appellant, highlighting the misuse of POCSO in adolescent consensual relationships. Read more on POCSO Misuse In Teenage Relationships case
Plea of juvenility can be raised at any stage; Delay in raising claim not a valid ground for rejection
In Sheraz Ahmed v. State of Maharashtra, 2026 SCC OnLine Bom 1754, the Bombay High Court held that the plea of juvenility can be raised at any stage of the proceedings and that delay in raising such a claim cannot justify rejection. The Court noted that the petitioner had sought an inquiry before the Juvenile Justice Board (JJ Board), but the Special Judge had dismissed the application, restricting the JJ Board powers to Section 19, JJ Act. Referring to Umesh Singh v. State of Bihar, (2013) 4 SCC 360 and Abuzar Hossain v. State of W.B., (2012) 10 SCC 489, the Court found the rejection contrary to settled law, set aside the order dated 6 February 2026, and directed transmission of records to the JJ Board for inquiry by 7 March 2026, thereby disposing of the writ petition. Read more on POCSO Provision Attraction Stage case
POSH ACT
ICC report set aside due to non-service of complaint copy on delinquent
In the X v. Kerala Social Security Mission, 2026 SCC OnLine Ker 3915, Kerala High Court set aside the ICC’s report, holding that the non-service of the complaint constituted a breach of natural justice and of POSH Act and Rules. The Court also directed that a fresh enquiry be conducted within two months. Read more on Non-service of POSH Complaint case
PIL
“Form of oppression against girls”: Lack of girls’ toilets in government schools flagged, response sought from School Education Secretary
In Suo Moto Public Interest Litigation v. State of Chhattisgarh, 2026 SCC OnLine Chh 3846, the Chhattisgarh High Court noted that more than 1,000 government schools and a total of 4,070 schools in Chhattisgarh lacked girls’ toilets. Accordingly, the Court directed the regarding the issue before the next date of hearing. Read more on Govt. Schools Without Girls Toilets case
“Administrative laxity and systemic failures threaten public health and breach Article 21”; Strict enforcement of Bio-Medical Waste Rules directed
While hearing a PIL titled Jharkhand Human Rights Conference v. State of Jharkhand, 2026 SCC OnLine Jhar 261, the Jharkhand High Court observed that improper handling and disposal of biomedical waste directly endangers public health and ecological safety. The Court held that judicial intervention was necessitated by administrative inaction and systemic deficiencies, but having regard to the progress achieved and the institutional mechanisms now in place, the Court considered it appropriate to dispose of the matter with broad directions to ensure effective implementation of the Bio-Medical Waste Management Rules, 2016 (2016 Rules). Read more on Improper Bio-Waste Disposal case
Inclusion directed of all parks and open spaces under UP Parks Act; LDA to reconsider Janeshwar Mishra Park’s commercial use
In Dharampal Yadav v. State of U.P., 2026 SCC OnLine All 570, the Allahabad High Court directed that all parks, playgrounds, and open spaces in Uttar Pradesh, including Janeshwar Mishra Park, be included in the list under Section 3 of the UP Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975, and asked the Lucknow Development Authority to reconsider any commercial activities at the park. Read more on UP Parks Commercial Use case
RELIGIOUS RIGHTS
24/7 protection ordered for man threatened with bulldozer action at his home
While considering Tarik Khan v. State of U.P., 2026 SCC OnLine All 621, a man alleged that was stopped from carrying out Namaz in his private property, the Allahabad High Court ordered for his 24/7 protection. Read more on Namaz In Private Property case
“Resign or seek transfer if not competent to enforce rule of law”; Police pulled up over preventing man from offering Namaz
In Munazir Khan v. State of U.P., 2026 SCC OnLine All 623, the Allahabad High Court rejected the contention that the petitioner was restrained due to law-and-order concerns, holding that it is the duty of the State to ensure that the Rule of Law prevails under every circumstance. Accordingly, the Court sought response from the State. Read more on Police Preventing Namaz case
RESERVATION
‘Body Building’ Restored to List of Eligible Sports for Government Job Reservation
In Deepak Asaram Pawar v. State of Maharashtra, WP No. 332 of 2020, the Bombay High Court held that the Maharashtra government’s decision to exclude ‘Body Building’ from the list of eligible sports for the purpose of granting 5% reservation in appointment of Group (A) & (B) posts in government/semi-government institutions, under 2016 Government Resolution, even though the sport was eligible under the 2005 and 2013 Resolutions, was violative of Article 14 of the Constitution of India as it was done arbitrarily and not based on intelligible differentia. The Court held that the basis of legitimate expectation, the action violated the right of the petitioner to claim reservation and the action had no nexus to the aim and object of the policy. Read more on Body Building Reservation In Govt. Job case
SCs, STs, OBCs AND MINORITIES
Not every insult or intimidation amounts to an offence under SC/ST Act
In State of Gujarat v. Thakor Talaji Kunwarji, 2026 SCC OnLine Guj 770, the Gujarat High Court dismissed the appeal and held that not every insult would amount to an offence under the SC/ST Act. Read more on SC/ST Insults Intimidation case
16-year-old case against lawyer set aside; ruled allegations fail to meet IPC and SC/ST Atrocities Act requirements
In Virendranath B. Tiwari v. State of Maharashtra, 2026 SCC OnLine Bom 2007, the Bombay High Court held that the allegations in the FIR, even if taken at face value, did not disclose the ingredients of the offences alleged. The Court noted that no caste-based humiliation in public view was alleged, the injury described was simple in nature and not caused by a dangerous weapon, and that repeated FIRs suggested mala fide intent. Accordingly, applying the principles laid down in State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335, the Court quashed the FIR and charge-sheet to prevent abuse of process of law. Read more on Setting Aside 16-Year-Old SC/ST Atrocities Act case
Bail set aside for Non-Compliance with Mandatory S. 15A(3) SC/ST Act Notice in Mob Lynching Case; Directed surrender in 3 days
In State of Kerala v. Anu, 2026 SCC OnLine Ker 3693, the Kerala High Court allowed the appeal and set aside the bail granted in mob lynching case as it did not comply with the mandatory notice required under Section 15-A(3), SC/ST Act to the victim’s dependent which rendered it non est in the eye of the law. The Court cancelled the bail bonds and directed the accused persons to surrender within three days, giving them the liberty to file fresh bail applications in strict compliance with Section 15-A(3), SC/ST Act. Read more on No Bail for SC/ST Act Non-Compliance case
TAXATION
Missed GST deadlines not fatal where intent to comply exists; 160-day delay condoned
In M.R. Traders v. Union of India, 2026 SCC OnLine Raj 2115, the Rajasthan High Court held that due to lack of proper advisory by the counsel/consultant accountant, the petitioner was deprived of filing the appeal within the limitation, and mere absence of a supporting affidavit of the consultant accountant/counsel, which was beyond the petitioner’s control, could not be a ground to reject the petitioner’s stand. Thus, the Court allowed the petition by condoning the delay of 160 days in filing the appeal and remanded back to the appellate authority. Read more on GST Delay Condonation case
