2026

Cyril Amarchand Mangaldas advised Amphenol Corporation on the open offer made to the public shareholders of ADC India Communications Limited

Cyril Amarchand Mangaldas advised Amphenol Corporation on the mandatory open offer to public shareholders of ADC India Communications Limited following its global acquisition of connectivity and cable solutions business assets from Vistance Networks. The transaction triggered acquisition of control and voting rights under India’s takeover regulations.

POCSO case quashed citing subsequent marriage

Case Briefs High Courts

“Not a single whisper of force”: Bombay HC Quashes POCSO Case After Accused Marries Minor Prosecutrix, Now 7 Months Pregnant

“There was not a single whisper that the accused forced the prosecutrix or threatened her or had sexual intercourse on false promise of marriage. Though the victim was minor, she did not have any problem in staying with the accused and his family. Therefore, the Court held that the criminal proceedings would cause injustice.”

Case Briefs High Courts

Delhi HC Stays ₹1.08 Crore Decree in Akasa Air Dispute; Raises Concern Over Prima Facie Impression of AI use in Trial Court Judgment

The Court noted that attribution of non-existent propositions to Supreme Court precedents, if established, would be a matter of serious concern.

Law Firms News News

Cyril Amarchand Mangaldas advised a leading Global Data Center Firm’s land acquisition in Mumbai

The mandate included title due diligence, transaction structuring, and drafting and negotiation of transaction documents for the real estate acquisition.

SCC Times Newsflash WATCH NOW

From ‘No Means No’ to ‘Only Yes Means Yes’ — Europe is rewriting the rules of consent

In a significant move, the European Parliament has called for a consent-based definition of rape, grounded in the principle that only an

Op Eds OP. ED.

What Recent Raids and Crackdowns Reveal About India’s Anti-Counterfeiting Landscape

by Alhan Kayser*

Case Briefs High Courts

Bareilly Violence Case | Allahabad HC grants bail to man for “I love Mohammed” post after 7 months in jail

The accused was arrested for allegedly writing objectionable comments on his Instagram account “I Love Mohammed ke liye gardan katwa bhi sakte hai aur kaat bhi sakte hain”.

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice S.V.N. Bhatti’s Illustrious Career and Notable Judgments

Justice Bhatti served as Chief Justice of Kerala High Court for 1 month before being elevated to the Supreme Court on 14 July 2023.

Legal RoundUp Topic-wise Roundup

Menstrual Leave as Dignity, POCSO Adolescent Guidelines, Transgender Welfare Directions and More: Human and Civil Rights April 2026 Roundup

Covering all the important human and civil rights cases across various High Courts and the Supreme Court as well as the legislative updates, this roundup provides a quick summary of cases, latest legal updates in human and civil rights and links to other roundups.

Dubai International Financial Centre Courts

Case Briefs Foreign Courts

Explained | DIFC ruling on Enforcement of Arbitration Agreement between parties

An arbitration agreement is in the nature of an exclusive jurisdiction agreement excluding court proceedings except to the extent permissible under the applicable law.

Case Briefs High Courts

Caught Red-Handed Taking Bribe? No Prior Sanction Required Under S. 17A PC Act; Corruption Not an Act of Official Duty: Allahabad HC

The offences under Section 7, Prevention of Corruption Act, 1988 and Section 61(2) BNS cannot be said to constitute “acts in discharge of official duty” and, therefore, no sanction is required for those acts.

conceptual similarity trademark law India Rajdhani Capital

Op Eds OP. ED.

Lost in Translation or Faithful to Principle? Delhi High Court on Rajdhani, Capital, Fauji and Officer

by Sidhartha Das*

Case Briefs Supreme Court

SC directs regularisation of ISRO daily-wage workers, quashes Gang Labourers Scheme, 2012 for non-compliance with binding CAT directions

The obligation of the State to act as a model employer is not a mere exhortation but flows directly from the guarantee of equality enshrined in Article 14 of the Constitution.

CLPR MNLU Nagpur call for papers 2026 law journal submissions

Call For Papers Law School News

Call for Papers | Contemporary Law & Policy Review (CLPR), published by Maharashtra National Law University Nagpur, invites submissions for Volume 3, Issue 1 (2026)

Maharashtra National Law University, Nagpur invites submissions for Contemporary Law & Policy Review (CLPR), Volume 3, Issue 1 (2026).

Increase in Supreme Court judge strength

Legislation Updates Statutes/Bills/Ordinances

Cabinet Clears Proposal to Add Four More Supreme Court Judges, Taking Total Strength to 38

Union Cabinet has approved the proposal to increase the sanctioned judge strength of the Supreme Court of India from 34 to 38 (including CJI).

Case Briefs High Courts

Section 14 IBC Moratorium a Protective Shield Against Asset Depletion; Statutory Authorities Cannot Recover Leasehold Property During CIRP: Gujarat HC

“The Statement of Object and Reasons of the Code says that the aim is to improve ease of doing business and facilitate more business leading to higher economic growth and development.”

Hot Off The Press News

SCC Times

Cyril Amarchand Mangaldas advised Amphenol Corporation on the open offer made to the public shareholders of ADC India Communications Limited

“Not a single whisper of force”: Bombay HC Quashes POCSO Case After Accused Marries Minor Prosecutrix, Now 7 Months Pregnant

Delhi HC Stays ₹1.08 Crore Decree in Akasa Air Dispute; Raises Concern Over Prima Facie Impression of AI use in Trial Court Judgment

Cyril Amarchand Mangaldas advised a leading Global Data Center Firm’s land acquisition in Mumbai

What Recent Raids and Crackdowns Reveal About India’s Anti-Counterfeiting Landscape

Bareilly Violence Case | Allahabad HC grants bail to man for “I love Mohammed” post after 7 months in jail

Know Thy Judge | Supreme Court of India: Justice S.V.N. Bhatti’s Illustrious Career and Notable Judgments

Menstrual Leave as Dignity, POCSO Adolescent Guidelines, Transgender Welfare Directions and More: Human and Civil Rights April 2026 Roundup

Explained | DIFC ruling on Enforcement of Arbitration Agreement between parties

Caught Red-Handed Taking Bribe? No Prior Sanction Required Under S. 17A PC Act; Corruption Not an Act of Official Duty: Allahabad HC

Lost in Translation or Faithful to Principle? Delhi High Court on Rajdhani, Capital, Fauji and Officer

SC directs regularisation of ISRO daily-wage workers, quashes Gang Labourers Scheme, 2012 for non-compliance with binding CAT directions

Call for Papers | Contemporary Law & Policy Review (CLPR), published by Maharashtra National Law University Nagpur, invites submissions for Volume 3, Issue 1 (2026)

Cabinet Clears Proposal to Add Four More Supreme Court Judges, Taking Total Strength to 38

Section 14 IBC Moratorium a Protective Shield Against Asset Depletion; Statutory Authorities Cannot Recover Leasehold Property During CIRP: Gujarat HC

Beyond Sabarimala: 9-Judge Bench Examines Validity of Parsi Excommunications Under Articles 25—26

Call for Participation | Fifth NLUJ-CSBF Essay Writing Competition, 2026

Insurance Sector Opened to 100% Foreign Investment Under FEMA; LIC Retains 20% Cap

Call for Participation | IDIA Karnataka – Khaitan & Co. 2nd Annual Essay Competition