2026
Not Mandatory to Frame Issues in Ex Parte Civil Suit; However, Omission Causing Prejudice can Vitiate Trial: Supreme Court
It was further held that the courts must identify and determine “points for determination”, even in default or ex parte suits, and answer them to resolve the matter of controversy between the parties.
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Cyril Amarchand Mangaldas advises Mapletree Logistics Trust on acquisition of an entity operating a logistics warehousing facility in Bhiwandi
The transaction involved acquisition of both investment and property holding companies, with comprehensive legal advisory covering due diligence, documentation, and regulatory aspects.
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Andhra Pradesh HC directed compliance with guidelines barring priests who have travelled abroad from entering the sanctum and offering prayers
Guidelines issued by Sri Bharati Tirtha Mahaswami, the Jagadguru Shankaracharya of the Sringeri Sharada Peetham state that persons who have travelled aboard, or have undergone shaving or haircutting contrary to traditional norms and persons who do not adhere to the prescribed spiritual practices shall not enter the sanctum sanctorum and participate in the worship of the deity.
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Online Legal India Onboards Retd. Justice S. K. Katriar as Mediator and Arbitrator on Its ODR Platform
Online Legal India appoints Retd. Justice S. K. Katriar as mediator and arbitrator on its ODR platform, signalling growing adoption of digital dispute resolution in India.
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Chhattisgarh HC set asides BSNL’s arbitral award for patent illegality in loss of profit claim; Directs refund of security deposit
“An arbitral tribunal, being a creature of contract, cannot grant relief in disregard of contractual stipulations.”
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No retrospective benefit of enhanced retirement age for CAPF retirees above 60 on 31 January 2019: Delhi High Court
It is a settled principle of service law that payment of salary and attendant monetary benefits is ordinarily premised upon actual discharge of duties.
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Jan Vishwas (Amendment of Provisions) Act, 2026: Decriminalization & Penalty Reforms
This Act aims to make laws less punitive, more facilitative, and citizen-friendly, while maintaining regulatory discipline.
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Father’s Forceful Custody of Minor Does Not Amount to Illegal Detention: Allahabad High Court
“The father, being a natural guardian, cannot be said to have taken the minors out of lawful guardianship so as to attract any criminality.”
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SC Partly Upholds Haryana Regularisation Policies: 2014 Notifications Valid, Subsequent Scheme for Backdoor Appointees Struck Down
The criteria prescribed was not in any manner watered down or deviated from the criteria required to be satisfied while seeking regular appointment.
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Does Article 224-A Need to be Woken Up from its Slumber?
by Shayan J. Bisney*
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Elections 2026: ECI Calls for Responsible Use of Social Media and AI Tools
ECI has instructed stakeholders to ensure responsible use of social media and AI tools and to act promptly on unlawful content in Elections 2026.
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Rajasthan HC Stresses Need for Reliance on Non-controversial Sources by RPSC in AI Age, but Denies Relief Citing Potential Repercussions on All Candidates
“It is expected from the RPSC to ensure that the subject experts are persons having good academic record with excellent academic expertise. We strongly deprecate the practice of the experts relying upon newspaper articles like “Washington Post” or “Hindustan Times” in arriving at a conclusion of a question. We also deprecate the practice of the expert to answer and reject the objections in one line and that too without assigning a convincing reason.”
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Husband’s Girlfriend or concubine not a “relative” under S. 498-A RPC; J&K and Ladakh HC quashes FIR
“The husband’s girlfriend was neither related to him by blood, marriage or adoption, nor was she residing in the matrimonial home or subjected the wife to harassment or intimidation. The continuation of the criminal proceedings in the case would amount to abuse of the process of law and defeat the ends of justice.”
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Explained | Supreme Court’s Approval of Enhanced ECC Rates with Annual 5% Increase for Commercial Vehicles Entering Delhi
“We have considered the proposal submitted by the CAQM and find the same to be reasonable, just, and fair.”
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Rajasthan High Court Quashes FIR Based on Illegal Telephone Tapping and Search Conducted Before Registration of Case
“The arrest made before the registration of FIR, on the basis of illegal telephone tapping and unauthorized search and seizure, held to be illegal and unconstitutional.”
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Delhi Jan Vishwas (Amendment of Provisions) Act, 2026: Decriminalization of Minor Offences & Rationalized Penalties
The Delhi Jan Vishwas (Amendment of Provisions) Act, 2026 amends select Delhi laws to decriminalize minor offences and rationalize penalties.
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Power to review judgement or order under Section 114 and Order 47 CPC can’t be exercised suo moto; APTEL set asides CERC’s modification order
“We find it ironical that the Commission has ignored this basic tenet of natural justice by issuing the direction in question without hearing the appellant. Thus, on this count also, the impugned order cannot be sustained.”
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Bombay High Court grants interim relief to NSE; restrains misuse of its trade mark on social media platforms
The Court stated that it is open for the intermediaries to communicate with the YouTubers to adjust their accounts to remove infringing content. A large following or long-standing channel is no defence unless prior use before the National Stock Exchange (NSE) can be proven.
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