2026 | Page 102 of 196

3 Months to Pronounce, 24 Hours to Upload: SC Issues Comprehensive Directions for Procedural Timelines for Judgment Pronouncement by High Courts

The Court emphasised that delay in pronouncing a reserved judgment violates the right to life under Article 21 as much as denial of the right to be heard.

Know thy Judge

Grew Up in a Small Town in Madhya Pradesh, Retired as a Supreme Court Judge: Justice J.K. Maheshwari’s Unflinching Commitment to the Rule of Law

In August 2021, Justice J.K. Maheshwari was elevated to the Supreme Court and priorly served as Chief Justice of two High Courts- Andhra Pradesh and Sikkim.

Advocate prosecuted for professional act

Case Briefs High Courts

If Filing an Appeal Makes an Advocate a Conspirator, It Would Be the End of the Bar: Allahabad HC Quashes FIR Against Advocate in ₹ 10 Cr GST Evasion Case

The Allahabad High Court quashed the FIR holding that an advocate who files a statutory GST appeal for a client — even if the legal position taken on pre-deposit is wrong cannot be held a co-conspirator in the client’s alleged tax evasion.

Swami Vivekananda Scholarship Guidelines 2025

Case Briefs High Courts

Visa Delays, Expired Deadlines, State Inaction: Rajasthan HC Holds Scholarship Cannot Be Denied to Student Who Never Started His Studies

Holding that the interpretation of Swami Vivekanand Scholarship for Academic Excellence Yojana Guidelines 2025 has to be done in a manner to help the student to pursue his course and not to create hurdles, the Rajasthan High Court directed the State Government to immediately release the scholarship amount.

substitution of arbitrator abandoned arbitral proceedings Section 32

Case Briefs High Courts

Substitution of Arbitrator Denied After Proceedings are Abandoned For 9 Years: Bombay HC

Noting that nine years of complete inaction, with only vague references to settlement talks, constituted an implied abandonment terminating the proceedings under Section 32(2)(c), the Bombay High Court dismissed the application for substitution.

Magistrate power to modify bail conditions

Case Briefs High Courts

Magistrate Cannot Impose Foreign Travel Restriction Years After Grant of Bail by “Clarifying” Original Order: Delhi High Court

Delhi High Court while setting aside a foreign travel restriction imposed on the accused held that a Magistrate cannot alter bail conditions years after granting bail by calling it a clarification.

Hot Off The Press News

Let Justice Breathe: Request Against Gowns in Peak Summer to Chief Justice of Allahabad High Court

Senior Advocate Brijesh Kumar Shukla has urged the Chief Justice of the Allahabad High Court to relax the prescribed dress code for advocates, citing severe heatwave conditions, health concerns and similar relaxations granted by other High Courts.

Delhi High Court patent priority date amendment

Case Briefs High Courts

“What Cannot be Done Directly Cannot be Done Indirectly”: Delhi HC Refuses Belated Amendment of Priority Date to Revive Deemed Withdrawn Patent Application

The Delhi High Court held that once a patent application is deemed withdrawn for failure to meet statutory timelines for national phase entry and filing Request for Examination, it cannot be revived through a belated amendment of priority date under Form 13

Case Briefs Supreme Court

Prosecutrix Cross-Examined 4 Times Over 5 Years, Defence Files 94 More Questions 4 Years Later: SC Says Section 311 CrPC Cannot Fill Defence Lacunae

The Court observed that witnesses, particularly victims of heinous offences and sensitive crimes, cannot be expected to repeatedly appear before courts to face cross-examination.

Legislation Updates Rules & Regulations

Companies CSR Policy Amendment Rules, 2026: Enabling CSR Funding via Social Stock Exchange

MCA has notified the Companies CSR Policy Amendment Rules, 2026 to enable CSR funding through Social Stock Exchange instruments and modernize CSR implementation.

Acquittal in Section 138 NI Act reversed dishonour

Case Briefs District Court

Minor Discrepancy in Demand Notice Cannot Defeat Section 138 NI Act: Jabalpur Sessions Court Reverses Acquittal in Cheque Dishonour Case

“Acquittal in cheque dishonour case was set aside on the grounds that mere clerical discrepancies in the actual amount due and the amount mentioned in the demand notice under Section 138 proviso (b) NI Act do not negate the existence of a legally enforceable liability and mere denial is not enough to rebut the presumption under Section 139.”

Case Briefs District Court

Who Owns Your Digital Assets After a Person Dies? Gandhinagar Court Says Legal Heirs Do; Directs Apple to Hand Over the Data

“The right to privacy, being an inherently personal right, does not survive the death of the individual.”

Law Firms News News

Cyril Amarchand Mangaldas advised Government-backed Stressed Asset Stabilisation Fund trust

The transaction marks the culmination of over two decades of stressed asset resolution by SASF, India’s first bad bank, established to acquire and recover stressed loan assets transferred from IDBI in 2004.

Know thy Judge

Justice Pankaj Mithal Bids Adieu to the Supreme Court: A throwback to His Dedicated Journey & Distinguished Career

Justice Pankaj Mithal began his career in law in the 1980s and subsequently went on to become Judge at the Supreme Court of India.

Case Briefs High Courts

Explained | Why Allahabad High Court granted relief to Azim Premji in Wipro Labour Law Case

The Court reiterated that criminal liability cannot be fastened mechanically merely based on designation unless the statute specifically provides for vicarious liability or there exist specific allegations demonstrating an active role and responsibility of the accused in the commission of the alleged offence.

Protection of Interests in Aircraft Objects Rules 2026 analysis

Op Eds OP. ED.

India’s Aviation Sector Takes a Global Stage with the Notification of Protection of Interests in Aircraft Objects Rules, 2026

by Love Kumar Gupta*

SCC Times Newsflash WATCH NOW

Supreme Court Says FIR Delay Alone Cannot Be Ground for Bail in Dowry Death Cases

In Mahesh Chand v. State of U.P., the Supreme Court cancelled bail granted in a dowry death case and reiterated that courts

Interviews

Voices from the Bar: A dialogue with Mr. Shivam Chanana

Interviewee: Shivam Chanana¹
Interviewed by Aria Sheel²

Case Briefs High Courts

Shutters Down, ‘Emergency Windows’ Open: Rajasthan HC Takes Suo Motu Cognizance of After-Hours Liquor Sales in Jodhpur; Issues Interim Directions

A detailed investigative report published in Rajasthan Patrika titled “शटर डाउन… ‘इमरजेंसी विंडो’ चालू: रात 8 बजें बाद भी धड़ल्ले से बिक रही शराब, supported by photographs, timestamps and field verification, indicated that despite statutory closing hours applicable to liquor vends, liquor sale allegedly continued openly after 8.00 p.m. through concealed openings, restricted access windows and partially shuttered premises at various locations within Jodhpur.

Case Briefs High Courts

Observations in a Separate Criminal Revision Petition Cannot Be a Ground Deregistration of a Political Party: Delhi HC Dismisses AAP Deregistration Plea

The Court examined the scope of Section 29-A, Representation of the People Act, 1951 and reaffirmed the limited circumstances in which deregistration is legally permissible.