2026
“Certain People Thrust Their Religion on Others”: Allahabad HC Refuses Relief to Young Women Accused of Compelling Friend to Convert to Islam
“We must be alive to the situation that UPPUCRA was enacted to curtail an emergent situation in society, where, certain persons go about not professing or propagating their religion, but thrusting it upon others in the belief that the religion they believe in must be followed by others.”
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Right to Privacy Does Not Bar Fair Reporting of FIR Based on Public Records Permissible; Not a ‘Media Trial’: Sikkim High Court
“If the press and the media are doing their duty fairly and accurately … the courts should restrain itself from dragging them into courts on the mere asking.”
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Special Session and Constitutional Limits: Why the Lok Sabha Bills Did Not Pass
In the special session, the Lok Sabha did not adopt the Constitution (131st Amendment) Bill after it failed to secure the special majority required under Article 368, resulting in the withdrawal of the associated Delimitation and Union Territories Laws Bills.
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AI Deepfakes and Digital Platforms: Gujarat HC Calls for Strict Compliance with IT Rules, 2026; Issues Notice to Intermediaries
The petitioner highlighted issues pertaining to widespread creation and circulation of AI generated videos on digital platforms posing serious threat to public order and functioning of a healthy democracy.
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Supreme Court issues directions for Systemic Legal Aid Reform, Delay in Appeals and Timely Access to Justice
“In India, the concept of legal aid is closely tied to the vision expressed in the Preamble of the Constitution, which promises justice be it social, economic, and/or political, along with equality of status and opportunity, and affirms the secular character of the State.”
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Union Territories Laws (Amendment) Bill, 2026: Changes to Delimitation, Representation and Women’s Reservation in UT Legislatures
The Union Territories Laws (Amendment) Bill, 2026 seeks to align key Union Territory—specific statutes with recent constitutional changes relating to delimitation, representation, and reservation in legislatures.
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Symbiosis Law School, Hyderabad Strengthens Academic—Industry Collaborations and Institutional Partnerships
Symbiosis Law School, Hyderabad signs MoUs with Rizwan Law Associates and Menon Verma LLP to strengthen academic—industry collaboration.
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Uttar Pradesh Revises Minimum Wages Following Industrial Unrest in Noida: Effective April 2026
UP Government has announced the revision of minimum wages effective April 2026 in response to labour unrest in Noida and Greater Noida, aiming to ensure fair wages and sustained industrial harmony.
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“MARQ” v. “MARC”: Delhi High Court affirms interim injunction in Trade mark dispute involving Flipkart
Minor differences and addition of house mark cannot outweigh phonetic and structural similarity between competing marks.
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TNNLU Students Protest on VC’s Remarks on Female Students’ Attire
Students contend that invoking paternalistic reasoning does not mitigate the harm caused by statements that reinforce harmful stereotypes and contribute to a culture of victim-blaming
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SC pushes for Strong Monitoring Framework to Curb Illegal Sand Mining in Chambal Gharial Sanctuary; Issues Comprehensive Directions
“Protection of natural resources and fragile ecosystems is not only a statutory obligation but a constitutional imperative.”
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Results Out: Law Clerk-Cum-Research Associates Examination-2026
270 candidates shortlisted for interview after securing 243 marks or above in the written examination.
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Bombay High Court lays down test for culpability in ‘Abetment of Suicide’ cases
“A fatal impulse or ill-fated thoughts of the suicide, however unfortunate and touchy it may be, cannot fray the fabric of the provision contained in Section 306 IPC.”
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Shardul Amarchand Mangaldas & Co. Advises ONGC on Strategic Infrastructure Sharing Arrangement with Reliance Industries
Shardul Amarchand Mangaldas & Co. advised Oil and Natural Gas Corporation Limited on a strategic infrastructure sharing arrangement with Reliance Industries Limited for offshore assets.
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Can Complainant Wife and Her Family Be Prosecuted for ‘Giving Dowry’? Supreme Court Clarifies
“If both the giver and the taker are penalised, no giver of dowry can be expected to come forward to make a complaint, being under the threat of being prosecuted himself.”
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Privilege Without Borders? Navigating Legal Privilege in International Arbitrations
by Ila Kapoor* and Anant Narayan Misra**
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131st Constitutional Amendment: Linking Delimitation with Women’s Reservation
The Constitution (One Hundred and Thirty First Amendment) Bill, 2026 has been introduced in the Lok Sabha with the objective of reforming delimitation and representation provisions to reflect contemporary demographic realities.
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Call for Enrolment | National Law Institute University, Bhopal, in collaboration with Luthra & Luthra Law Offices India, announces 1st NLIU—Luthra & Luthra Law Offices India Certificate Course on Labour & Employment Laws, 2026
National Law Institute University in collaboration with Luthra & Luthra Law Offices India launches a certificate course on labour and employment laws.
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