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“Where a ruling by a Single Judge has held the field for a significant duration without being disturbed or reversed, it attains the character of a settled position of law and should not ordinarily be unsettled, as doing so would undermine judicial stability, unless the decision is demonstrably per incuriam or palpably erroneous.”
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The Haryana Government has introduced a simplified compliance framework allowing establishments to rely on a single registration under the Occupational Safety, Health and Working Conditions Code, 2020.
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Meghalaya Government has declared Khasi and Garo as official languages of the State through the Official Languages Ordinance, 2026.
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The Court emphasised that dowry death cases carry statutory presumptions under Section 118, Sakshya Adhiniyam, 2023 which cannot be ignored.
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In the Andhra Pradesh High Court courtroom incident, a young advocate was directed to undergo 24 hours of judicial custody, prompting responses from the SCBA and the BCI, with the Chief Justice of India seeking a report on the matter.
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The Court stated that the “Hon’ble” is an honorific which no functionary, howsoever high, who is a civil servant and not the holder of a sovereign constitutional office, is entitled to use.
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“It is worthwhile to mention that CBI has been doing somersault and blowing hot and cold, with regard to the role of applicant/A-23.”
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At the hearing, it was contended that the said clause was permissive in nature and does not constitute a binding arbitration agreement within the meaning of Section 7.
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The tragedy of our times lies in confining such a towering national figure within narrow caste-based perceptions. Dr Ambedkar’s larger-than-life legacy is too often reduced to a sectional emblem, when in truth he belongs to the entire nation, to every classroom, every court, every institution of learning, and every citizen who cherishes dignity under the law.
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Bombay HC rules on inter-transferability of unfilled VJNT vacancies under Section 4(3), Maharashtra State Public Services Reservation Act, 2001.
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The High Court explained that if an order is passed without giving a reason by the concerned authority, then the order is a non-speaking one, including an order which does not provide a clear reason for its decision.
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The transaction involves CPPIB as co-investor, while bp will retain a 35% stake in Castrol following completion.
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“The Court’s role is to understand the purpose of law in society and to assist the law in achieving its intended purpose. An interpretation which reduces the subordinate legislation to a futility should be avoided, and a view that the rule making authority made the rule only for the purpose of bringing about an effective result should be adopted.”
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During arguments in the Sabarimala hearings comparative constitutional jurisprudence from the European Union Court of Justice and the House of Lords was
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FSSAI has issued an advisory in line with directions from the Ministry of Ayush mandating the root-only use of Ashwagandha in Ayush products.
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Person may be treated as a “member” entitled to file petitions under Sections 397 and 398, Companies Act, 1956 even if their name is not entered in the register of members, provided the Company’s conduct and records establish recognition of proprietary interest.
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The Court noted that it was equally disturbing that during pendency of proceedings before the Commissioner, the State proceeded to auction the vehicle, which was the principal source of livelihood of the accused, for a grossly inadequate consideration without awaiting adjudication of the accused’s challenge.
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“The sustainability or perversity of the decision of the Tribunal should only be assessed after certain nuances in the evidence as well as some documents discussing the core issue is properly dealt with by the Tribunal.”
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The first quarter of 2026 saw important rulings across India’s Tribunals and Commissions, emphasising compliance, fairness, and accountability, covering electricity, taxation, competition, environment, insolvency, consumer rights, and human rights.
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