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Court cites violation of speedy trial rights under Article 21, hostile witnesses, and prolonged delay in concluding prosecution evidence as reasons for granting bail
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Delhi High Court held that a second wife cannot seek impleadment in maintenance proceedings under Section 125 CrPC between the husband, first wife, and children, observing that such proceedings are limited in scope and impleadment would unnecessarily widen the lis.
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At the same time, the Court stated that mere transportation of an accused from a police station to the Court for production before the Magistrate, even if done on foot, under unavoidable circumstances, would not ipso facto constitute a violation of fundamental rights, unless it is shown that such an act was done deliberately to humiliate or with mala fide intention.
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As of 1 May 2026, Calcutta High Court has a working strength of 42 Judges and there are 30 vacancies.
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Fox & Mandal advised Gnani Innovations Private Limited (Gnani.AI) on its USD 10 million Series B fundraising round.
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Supreme Court observed that the word “may” in Regulation 10, 1976 Regulations, from any standpoint, is directory and construing it as mandatory would remove the discretion available to the employer in dynamic circumstances.
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The investment round, co-led by Sherpalo Ventures and GIC, highlights growing investor interest in India’s private space and aerospace sector.
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“Where a criminal proceeding is manifestly attended with mala fide or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge, the High Court while exercising its inherent power can proceed to quash the proceedings.”
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Fox & Mandal announces its 2026 promotions across legal and management roles, including elevations to Associate Partner and Principal Associate positions.
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“The ability to understand and be understood in one’s own language is not a matter of convenience, but a matter of existential rights, for comprehension must necessarily precede meaningful participation in the society and day to day life activities.”
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“The cryptic judgment of the Tribunal appears to be perverse and requires a thorough and elaborate discussion by dealing with the documentary evidence submitted by the petitioner.”
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The Court ordered removal of identical “ALPHARD” registrations, recognising Toyota’s trans-border reputation and spillover goodwill in India.
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Shardul Amarchand Mangaldas & Co. advised Crystal Crop Protection Limited on acquisition of FMC India Private Limited.
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Students of NLSIU protested against alleged unsafe hostel conditions, collapsing infrastructure, and inadequate facilities, claiming that rapid expansion in student intake was not matched by corresponding infrastructural development.
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The circular issued on 11 May 2026 by the Controller General of Patents, Designs and Trademarks promotes sustainable commuting practices among Intellectual Property Office employees.
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“The requirement that the place must be one “within public view” can be said to be substantiating the other elements of the offence under the SC/ST Act. It is therefore a sine qua non for making out the offence under the SC/ST Act.”
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Jindal Global Law School won Concordat 5.0, the National ADR Fest organised by IFIM Law School.
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These Rules introduce mandatory online registration of establishments, free annual health check-ups for certain workers, strict reporting of accidents and dangerous occurrences, and defined working hours with overtime provisions.
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The Court stated that this dialogue became very popular because it was the perception of a common man, but the reason for it, of course, was not the judicial officers alone, but the State and its police, as a judicial officer can’t decide the cases without sufficient staff and police cooperation.
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