Right to Speedy Trial Prevails Over Gravity of Offence; Bail Must Be Considered When Article 21 Infringed: Supreme Court
In the instant case, the petitioner was in jail for almost 4 years, but not a single witness was examined.
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Cyril Amarchand Mangaldas advised the Buyer Consortium on the acquisition of the IPL franchise Rajasthan Royals, for USD 1.6 Billion
The transaction also involved structuring the consortium led by Adar Poonawalla and includes ownership interests in global T20 franchises across India, South Africa, and the Caribbean.
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New to Practice? Watch This—Sr. Adv Shyam Divan Shares Lessons Every Young Lawyer Needs
Speaking at the release of In Chambers: A Young Lawyer’s Guide to Practice, Ethics and Advocacy by Talha Abdul Rahman, Sr Adv
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Supreme Court April 2026 | Rats Eats Bribe Cash, Pawan Khera Gets Bail; Road Safety as Fundamental Right, 30% Women Bar Representation and More
Stay informed with the latest Supreme Court judgments from April 2026, mandating 30% women representation in Bar Associations, expanding protections for disabled prisoners, and allowing transgender candidates to apply for public employment irrespective of gender-specific notifications, etc.
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[NDPS Act] Mere Driving of Vehicle Insufficient to Establish “Constructive Possession” of Passenger’s Contraband: Calcutta HC Grants Bail
“Possession” under the NDPS Act is not limited to personal recovery; however, prima facie control over the seized material must be shown for Section 37 NDPS to apply.
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The Right Against Self-Incrimination in Regulatory Enforcement
by Saloni Agnihotri*
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Shardul Amarchand Mangaldas & Co. Advised POSCO on its Joint Venture with JSW Steel
Shardul Amarchand Mangaldas & Co. advised POSCO Group on its joint venture with JSW Steel Limited for a greenfield steel plant in Odisha.
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SC Collegium recommends Appointment of 10 Advocates, 3 Judicial Officers as Judges of P&H HC and Andhra Pradesh HC
The Collegium led by CJI Surya Kant recommended 13 names out of which 4 women were also recommended for judgeship.
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Shardul Amarchand Mangaldas & Co. Advises Mirae Asset Venture Investments on Series D Investment in Snabbit
Shardul Amarchand Mangaldas & Co. advised Mirae Asset Venture Investments on its Series D investment in Snabbit (Maestroedge Solutions Private Limited).
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Allahabad HC: No Right to Conduct Regular Religious Congregation on Public Land; Private Use Also Subject to Regulation
“Freedom, in a constitutional society, is always accompanied by responsibility towards others.”
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Jan Vishwas (Amendment of Provisions) Act, 2026 Provisions Effective from 15 May 2026
The Ministry of Home Affairs has notified 15 May 2026 as the date of enforcement of key provisions of the Jan Vishwas (Amendment of Provisions) Act, 2026.
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“Abhorrent, Degrading, and Unknown to Law”; Supreme Court Declares Imposition of Bail Conditions Such as Cleaning of Police Stations as Null and Void
“The most invaluable gift that the people of India gave unto themselves through the Constitution was the vision of a casteless society founded upon the principle of substantive equality.”
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ReT Closure: SC quashes litigation-based exclusion; relief to select panel candidates subject to TET
Supreme Court rules on Rehbar-e-Taleem (ReT) Scheme closure, holds denial of appointment due to pending litigation arbitrary under Article 14, and grants relief to select panel candidates subject to TET qualification.
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“International gang of wildlife poachers & traffickers”: Madhya Pradesh HC denies bail to alleged pangolin poacher noting prima facie involvement
The Court noted that the case indeed involved an international gang of poachers and traffickers of wildlife animals like Pangolin, and the accused prima facie seemed to be involved.
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Valid Consent Under GDPR and PECR Must Be Assessed Objectively: UK Court of Appeal on Cookies and Targeted Direct Marketing
The law treats consent as something shown by a clear outward action, not by what a person is thinking internally. If there is no clear external indication of agreement, consent does not exist, regardless of the person’s actual state of mind, and the law does not allow inquiry into their inner thoughts.
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‘Only Yes Means Yes’: Sex Without Consent Must Be Rape Across EU; European Parliament Urges Commission to Legislate
EU Parliament has decided that sex without freely given consent must be treated as rape across the EU and has urged the Commission to propose EU wide consent based rape laws.
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Simultaneous Parole or Furlough for Co-Accused is “Ordinarily Not Permissible” but Not Barred: Delhi High Court
The High Court interpreted Note (2) to Rule 1212 and Note (1) to Rule 1224, Delhi Prison Rules, 2018, holding that “ordinarily” denotes restriction, not prohibition.
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Sabarimala Temple Entry Review Explained: Can Non-Believers Enter Places of Worship?
On Day 9 of the Sabarimala review hearing, Advocate Nizam Pasha argued that reducing religious rights under Articles 25 and 26 to
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Bombay HC quashes FIR over ‘Ya Allah! Rasgulla! Dahi Bhalla!’ remark; No offence under S. 295-A IPC
“The words “Ya Allah! Rasgulla! Dahi Bhalla” by themselves are neutral in ordinary social use, and mere mention of food items in a comic act cannot amount to insult of religion.”
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Madras HC: Customs Broker Not to Be Penalised for Mis-Description While Filing Shipping Bills
“Wrong classification or mis-description in shipping bills filed for MEIS scrips by the customs broker does not attract penalty under Section 114AA, Customs Act, 1962 due to lack of mens rea and jurisdiction of customs department”
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