2026
Bombay HC Lays Down Test for Rejection of Election Petitions
The Court must examine whether the petition, even if taken as unopposed and all averments are accepted as true, would entitle the petitioner to a favourable verdict; if not, it discloses no cause of action.
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C-LAB Collaborates with Amity University to Train Practitioners, Strengthen Child Protection Ecosystem
India Child Protection, through C-LAB, collaborates with Amity University Haryana to launch training programmes and research initiatives in child protection and behavioural sciences.
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Delhi HC Cracks Down on Unauthorised “The Pioneer” Publication, grants ad interim injunction for Trade mark and Copyright Infringement
The publication of the newspaper is a coordinated and layered process involving editing, designing, visual creation and compilation.
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UPSIFS Team Secures Best Memorial Award at Nyaya Abhyuday 2.0 — 4th National Technological Moot Court Competition Organised by NFSU, Gandhinagar
Uttar Pradesh State Institute of Forensic Science secures the Best Memorial Award at Nyaya Abhyuday 2.0 hosted by National Forensic Sciences University.
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Legal Research or Understanding of Order Not “Sufficient Cause” for Condoning a Delay of Over 1 Year by Practising Advocate: Delhi HC
“While considering an application for condonation of delay, the party seeking such indulgence is required to place before the Court a cogent and satisfactory explanation covering the entire period of delay, preferably explaining the delay day-to-day or at least stage-wise.”
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Justice Yashwant Varma resigns as Allahabad High Court Judge
Lok Sabha Speaker Om Birla had reconstituted the 3-member inquiry committee to investigate the allegations against Justice Yashwant Varma.
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Shardul Amarchand Mangaldas & Co. Advises Norwest Venture Partners and Alpha Wave Global on Mensa Group’s Reverse Flip to India
Shardul Amarchand Mangaldas & Co. advised Norwest Venture Partners and Alpha Wave Global on Mensa Group’s reverse flip to India through a cross-border merger.
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New Grounds Can’t Save a Bad Order: Jharkhand HC directs fresh Consideration of Woman’s Long Pending Compassionate Appointment Plea
“An order which is bad in the beginning, cannot be validated by any additional ground brought out later. The appellants cannot be allowed to raise a completely new ground to justify their action.”
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Cyril Amarchand Mangaldas advised Healthcare Global Enterprises Limited on their rights issue of equity shares
The shares commenced trading on BSE and NSE on April 1, 2026, with the firm providing comprehensive legal advisory across all aspects of the capital raising transaction.
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Mother placing child in hostel meant for orphans not in his best interests; Kerala HC grants custody to father
“The child stated that he was not being properly looked after while staying with his grandmother, and that he was not provided adequate food, particularly in the mornings and that his only substantial meal was the lunch provided at school. However, the father, his sister, and the child’s grandfather extended assurance for the child’s future welfare.”
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Cyril Amarchand Mangaldas Advised NIIF Infrastructure Finance Limited in relation to the term loan facilities to be advanced to 7 SPVs of Resolven
The financing is aimed at refinancing existing debt for 136 MWp solar power projects located in Karnataka and Telangana.
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When can Courts Partially Set Aside an Arbitral Award? Gayatri Balasamy Reveals a Surprising Answer
by Syed M. Peeran*, A.S. Aniruddha** and Sagar Agrawal***
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Cyril Amarchand Mangaldas acted as the Indian legal counsel to Powerica Limited on its IPO of INR 11,000 million
The offer, priced at ₹395 per share, comprised an offer for sale and included employee reservation. The equity shares were listed on BSE and NSE on April 2, 2026.
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Aadhaar Back Before Supreme Court as PIL Seeks Issuance Up to Age Six, Tighter Checks for Adults to Curb Misuse
The principal relief sought is the imposition of a cap, restricting Aadhaar issuance primarily to children up to six years of age and the formulation of stringent guidelines for adolescents and adults to prevent misuse by illegal infiltrators.
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RBI Monetary Policy April 2026: Repo Rate Unchanged Amid Global Uncertainty
RBI has decided to keep policy rates unchanged at its MPC meeting, due to global geo-political risks and supply side inflationary pressures.
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Second marriage by Muslim man not bigamy under Section 494 IPC, as Muslim Personal Law permits polygamy: Madhya Pradesh High Court
“A second marriage contracted by a Muslim male during the lifetime of his first wife is not treated as void merely on the ground that the first marriage is still subsisting.”
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Favouritism Allegations Against Arunachal CM: Supreme Court directs CBI to investigate
“Where a case concerns the integrity of public procurement and involves allegations of conflict of interest at the highest levels, an investigation must be not only fair but must also appear fair.”
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UGC Declares Rajeev Gandhi Institute of Technology & Management’s Degrees Invalid
UGC has declared Rajeev Gandhi Institute of Technology & Management a fake university and warned students against enrolling in programmes leading to invalid degrees.
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