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SCC Online Introduces Smart Search Feature: A Smarter Way to Do Legal Research

SCC Online introduces Smart Search feature, you can now ask your legal queries and get smarter, precise, relevant results without worrying about

Legislation Updates Notifications

RBI Notifies Digital Payments — E-mandate Framework, 2026

RBI has notified the Digital Payments— E-mandate Framework, 2026 for recurring transactions.

Appointments & Transfers News

President appoints Justice Lisa Gill as Chief Justice of Andhra Pradesh High Court

Justice Lisa Gill was transferred from Punjab and Haryana High Court to Andhra Pradesh High Court on 6 March 2026.

notice period employment contract non workmen India

Op Eds OP. ED.

Anomalies Around Notice Period in Employment Contract for Non-Workmen

by Beauty Gupta*

Case Briefs High Courts

Delhi High Court Protects “Toprankers Edtech” from Defamatory Campaign by Edtech Rival Platform; Restrains Misuse of CLAT 2026 Topper’s Identity

Recognising the plaintiffs’ right to protect their goodwill and trademark against a coordinated online campaign, the Court issued interim injunction in favour of them

Promotion and Regulation of Online Gaming Act

Legislation Updates Notifications

India’s Online Gaming Law Now Enforceable: What Changes from May 2026

MeitY has enforced the Promotion and Regulation of Online Gaming Act, 2025, with the statutory framework in force from 1 May 2026.

Challenge to Arbitral Award by Legal Representatives

Case Briefs Supreme Court

Legal Representatives Must Challenge Arbitral Awards Under Section 34, Not Article 227 or Section 115 CPC: Supreme Court

“Scheme of the Arbitration Act does not envision arbitration proceedings to cease with the death of a party. Section 35, Arbitration Act, extends the finality of an arbitral award not only to parties to the award, but also to ‘parties claiming under them’.”

Case Briefs High Courts

Explained | Why Kerala High Court Granted Bail to 3 Maoists in Malappuram Arms case

It was argued before the Court that the offences alleged against the appellants were very serious, and they can even be sentenced to imprisonment for life if the charges are proved.

Case Briefs High Courts

“No indefeasible right to appointment merely on ground of unfilled vacancies when candidate doesn’t fall under cut-off & waiting lists”: Delhi HC

Unfilled vacancies do not entitle non-selected candidate to appointment where cut-off and 10% waitlist rule duly applied

Case Briefs High Courts

24-hour Rule Runs from Actual Restraint, Not Arrest Memo; detention Beyond 24 Hours Illegal in NDPS Case: P&H High Court

“Entries contained in police records or arrest memos are merely declaratory and do not constitute infallible or conclusive proof of the time of arrest.”

WATCH NOW

Earth Day Reflection: Are We Really Standing on Earth?

“We forget to understand the nature of the Earth.” Out of 199 million square miles, only 60 million is land. And even

Case Briefs High Courts

Employee Should Not Suffer for Employer’s Failure in EPF Compliance : Bombay HC quashes rejection of pension claims

Employees cannot be denied higher pension benefits due to employer or record-keeping lapses; authorities must assess claims based on all available evidence and adopt a practical, non-technical approach.

Case Briefs High Courts

“Crimes like cow slaughter throw even tempo of life out of gear”: Allahabad HC denies relief to man detained under NSA for cow slaughter

Allahabad High Court explains when an offence transcends law and order to affect public order, upholding preventive detention under NSA.

Legislation Updates Notifications

No Professional Tax Payable in Odisha from 1 April 2026

Odisha has abolished the levy of Professional Tax with retrospective effect from 1 April 2026, easing the tax burden on professionals and salaried employees.

Events & Collaborations

Webinar | AI in Law: Transforming Contracting and Legal Workflows – Perspectives from Litigation, Compliance, and Legal Tech

Hosted by Vinsys, with SCC Times as official media partner, featuring experts from litigation, in-house counsel, and legal tech.

Case Briefs High Courts

Public Roads Not for Disproportionate Industrial Use: Jharkhand HC Directs Parking Compliance by Industries; Flags need for Trauma Care Facilities

“Such public roads are built and maintained through taxpayers’ funds. Therefore, there must be an equitable use of such roads, particularly by industries established for commercial gains.”