Bringing you the Best Analytical Legal News
The Delhi High Court granted interim relief to LinkedIn India and its Directors by staying ROC penalty orders passed for alleged non-compliance with SBO disclosure norms under Sections 89 and 90, Companies Act, 2013.
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CDSCO issued a notice clarifying cosmetic use, reaffirming that cosmetics are not medicines, are limited to external use, and cannot be injected.
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The programme will bring together judges, policymakers, insolvency professionals, advocates, and corporate law stakeholders to reflect on a decade of transformative developments in corporate adjudication and insolvency jurisprudence in India.
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Shardul Amarchand Mangaldas advised Jefferies, the sole book running lead manager, on JSW Energy’s ₹4,000 crore Qualified Institutions Placement completed amid challenging market conditions.
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The High Court held that constitutional guarantees under Article 21 cannot be defeated by the gravity of allegations under the UAPA, and that the mandate of day-to-day trial under Section 19 of the NIA Act reflects a legislative intent that serious prosecutions cannot be allowed to linger indefinitely.
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The UK High Court observed that while AI can assist, it is an unreliable tool and cannot replace proper research, careful thought, and professional judgment, even for junior lawyers.
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Supreme Court quashed criminal proceedings against an anaesthetist in a post-surgery death case, reiterating that criminal medical negligence under Section 304-A IPC requires gross negligence and proximate causation.
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“Foreign Nationals who are facing trial in India are also entitled to Right to Live with Dignity under Article 21 of the Constitution. This right has been established as a powerful shield of protection, ensuring that Right to Live with Dignity extends beyond borders, safeguarding all human beings.”
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The Court condemned Wrestling Federation of India’s “National Embarrassment” remark against Vinesh Phogat with regards to 2024 Paris Olympic Games mishap, which had led to her disqualification.
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The Delhi High Court acquitted a man convicted under Sections 363, 366 and 376 IPC, holding that the prosecutrix voluntarily accompanied and married the accused and that her minority was not conclusively established.
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The Bombay High Court noted that since the FIR was registered under Section 376 IPC without prima facie examination of the allegations and given the unexplained delay and contradictions in the victim’s statements, the prosecution case lacked legal foundation and the conviction was liable to be set aside.
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The Maharashtra Electricity Regulatory Commission (MERC) has directed Indian Railways to make an interim payment of ₹3,351 crore towards outstanding Cross Subsidy Surcharge (CSS) and Additional Surcharge dues claimed by Maharashtra State Electricity Distribution Company Limited (MSEDCL). The order is the first regulatory ruling implementing the Supreme Court’s 8 May 2026 judgment affirming Railways’ liability for CSS and Additional Surcharge on open access electricity consumption.
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The Court held that ECI is empowered, in the exercise of its constitutional mandate, to undertake a limited enquiry into citizenship for the purpose of satisfying itself as to eligibility for inclusion in the electoral roll.
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The P&H High Court had refused to become a party to the blame game between Punjab Election Commission and Election Commission of India (ECI) over EVM model compatibility. The Supreme Court declined to interfere, leaving open the remedy of an election petition.
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The Court noted that as per the post-mortem report, the death was due to ante-mortem hanging by ligature, but 6 other ante-mortem injuries were found on the body of the deceased, which were not caused by taking the body out of the ligature or carrying it out to the hospital.
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With the incumbent DGP’s tenure due to end on 31 May 2026, the State of Manipur sought the Supreme Court’s permission to appoint a replacement from outside the Manipur cadre, citing the unprecedented ethnic and civil unrest continuing in the State.
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Rosoboronexport, Moscow is a governmental organisation and therefore, the said entity cannot be termed as a Science or Technocrat or scientific or technology institution or organisation and hence it the activity cannot fall under the category of “Scientific and Technical Consultancy Service.”
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Holding that delay in filing a written statement can be condoned only in exceptional circumstances and not as a matter of routine, the Karnataka High Court dismissed a petition seeking to place a written statement on record after a delay of 4745 days.
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Justice Vipul M. Pancholi’s journey to the Supreme Court of India is a testament to his legal expertise and commitment to the principles of justice.
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