2026 | Page 131 of 197

Menstrual leave is assertion of dignity, not plea for privilege: Karnataka High Court orders faithful implementation of Menstrual Leave Policy across sectors

“While the organised sectors may be regulated through government orders and legislative intervention, the unorganised sector requires a more facilitative mechanism. However, beyond regulatory frameworks, what remains imperative is, a sustained and pervasive effort to sensitise all segments of society, reaching every corner of the State to foster awareness, empathy and compliance.”

Case Briefs Supreme Court

Delayed Cheque Presentation in Absence of Any Reasonable Explanation Amounts to Deficiency in Service: Supreme Court

Upholding NCDRC’s decision holding Canara Bank liable for delayed presentation of cheques, Supreme Court explained that a bank acts as a customer’s agent and is under an obligation to exercise due diligence in presenting the instruments within the prescribed validity period.

Legislation Updates Statutes/Bills/Ordinances

Delimitation Bill, 2026: Redrawing Constituencies and Advancing Women’s Representation

Delimitation Bill, 2026 has been introduced in the Lok Sabha to restructure parliamentary and assembly constituencies in line with contemporary demographic realities and recent constitutional mandates, including women’s reservation.

Symbiosis Hyderabad Signs MoU with SHE POWER

Conference/Seminars/Lectures Law School News

Symbiosis Law School, Hyderabad fosters Industry — Academia Partnership through SHE Power

Symbiosis Law School, Hyderabad signs an MoU with SHE POWER Foundation to promote legal literacy, internships, and student engagement.

Advocate can't plead as petitioner in PIL to advance cause of clients

Case Briefs High Courts

“Advocate cannot plead as petitioner in PIL to advance cause of clients”: Allahabad HC dismisses PIL seeking natural gas supply connection for Firozabad Industries

“An advocate, who is approached by his clients for redressal of the grievance, cannot be permitted to become a petitioner and file PIL advancing cause of his clients. The conduct may amount to professional misconduct.”

Ex- Jharkhand minister disproportionate assets case

Case Briefs Supreme Court

Supreme Court Grants Bail to Anosh Ekka in Disproportionate Assets Case; Cites Overlapping of Allegations

Split charge-sheets from same FIR and prior suspension in connected case weigh with Court; issue of parallel prosecutions left open

Law Firms News News

Cyril Amarchand Mangaldas acted as legal counsel to Cactus Partners Fund I on its investment in the Series B funding round of Bellatrix Aerospace Private Limited

The round saw participation from multiple investors and supports Bellatrix’s development of advanced propulsion technologies and satellite solutions for civilian and defence applications.

Book Review

Book Review | Evidence Law, Reimagined: A Fresh Look at V.P. Sarathi’s newly revised Classic

by Prof. Ravinder Kumar¹

NLU Delhi parliamentary debate 2026 Ghanshyam Memorial

Law School News Others

Call for Participation | 11th Prof. Ghanshyam Memorial Parliamentary Debate at National Law University Delhi

National Law University Delhi hosts the 11th Prof. Ghanshyam Memorial Parliamentary Debate 2026 in Asian Parliamentary format.

Case Briefs High Courts

Explained | Gujarat HC on Tenure Limits and Electoral Disqualification in Cricket Bodies

“The object of prescribing disqualification upon competition of a cumulative period of 9-years coupled with a cooling-off period, is to avoid development of vested interests over the administration and management of cricketing bodies.”

Lakshmikumaran Sloan Essel Bath Fittings deal 2026

Law Firms News News

Lakshmikumaran & Sridharan Attorneys advised Sloan on its strategic investment in Essel Bath Fittings

Lakshmikumaran & Sridharan Attorneys advised Sloan Global Holdings LLC on acquiring a controlling stake in Essel Bath Fittings Private Limited.

SIR deletion Right to participate in elections

Case Briefs High Courts

Every Resident Has a Right to Participate: Gujarat High Court Orders Inclusion of Voter Deleted During SIR

“Every resident of the local self-government has a right to participate in the electoral process and the only condition is that he should be on the electoral roll.”

NALSAR recommendations three year practice rule judiciary India 2026

Law School News Others

NALSAR University of Law, Hyderabad makes recommendations on the mandatory 3-year practice rule

NALSAR University of Law submits recommendations to the Supreme Court of India on the three-year practice rule for judicial services, highlighting concerns of access and equity.

Events & Collaborations Russian International Arbitration Congress

SCC Times Joins Russian International Arbitration Congress 2026 as Media Partner

The week-long programme will feature high-level discussions, satellite events, and cultural engagements, bringing together leading arbitration practitioners, institutions, and stakeholders worldwide.

Case Briefs Supreme Court

WB SIR | Voter Name Missing and Appeal Pending? Read Supreme Court’s Big Order on Voter Appeals cleared by Appellate Tribunals

As West Bengal goes for election on 23 and 29 April 2026, the Supreme Court on 13 April 2026 issued specific directions to Election Commission of India for cases where voter appeals have been decided by 21 April 2026 or 27 April 2026.

WATCH NOW

Senior Advocate Liz Mathews on her experience as woman in Law

Op Eds OP. ED.

SEBI’s conflicts of interest framework

by Aastha Asthana* and Bhavin Patel**

MNLU Mumbai international labour law conference 2026

Conference/Seminars/Lectures Law School News

Call for Participation | Maharashtra National Law University, Mumbai to Organise First Edition of the International Labour Law Conference on New Labour Codes in India: Contemporary Issues, Implementation Challenges and Global Perspectives

Maharashtra National Law University Mumbai hosts the first International Labour Law Conference on new labour codes and their implementation challenges in India.

Law Firms News News

CAM advised HealthTech Solutions LLC and its founders in relation to acquisition of HTS India LLP by Health Management Associates, Inc.

The deal forms part of HMA’s global acquisition of HealthTech, a leading Medicaid-focused technology and analytics provider.

company's digital asset misappropriation

Case Briefs High Courts

Shareholding does not confer ownership over company data: Karnataka High Court refuses to quash FIR in digital asset misappropriation case

“In the case at hand, the issue is not purely civil in nature, it has all the hues and forms of cyber crime and not a run on the mill allegation. It is the allegation of downloading, copying, deletion of source code, proprietary data, and confidential digital assets. All these are hues and forms of cyber crime and cyber crime investigations are highly technical and complex involving forensic reconstitution of data.”