2026
Haryana Government Grants Exemptions from Fixed Working Hours under the Shops and Establishments Act
Haryana Labour Department allows shops and establishments to set their own working hours, subject to compliance with employee protection rules.
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Allahabad HC denies relief against eviction in gram sabha land encroachment case
“With regard to the imposition of penalty, this Court is of the view that there was no material to link the petitioners to either the construction or the occupation of the mosque the same cannot be sustained and is accordingly set aside.”
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Arbitral Immunity: Shield for Independence or Escape from Accountability?
by O.P. Harsh Singh Munday*
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Global Legal Minds Set to Converge at 5th ICA International Conference on Arbitration in the Era of Globalization on April 10—11, 2026 | Register Now
The theme of the 2026 Conference is “Arbitration in the Era of Globalization: Legal Technology, Economic Development & Cross-Border Disputes.”
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Succession to office of Sajjadanashin governed by custom and valid nomination, not mere lineal inheritance: Supreme Court
“The Sajjadanashin is not merely an administrative manager of Wakf property but is primarily the spiritual head of the shrine, responsible for preserving the spiritual lineage (silsila), guiding disciples (murids), conducting religious ceremonies such as Urs and Sandal, and maintaining the spiritual traditions associated with the shrine.”
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Uttaranchal High Court stays proceedings against minor boy accused of kidnapping minor girl in consensual relationship case
The minor victim admitted in her statement that she was engaged in physical relations with the minor boy, which was consensual.
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Allahabad High Court directs IGP to investigate honey-trap gang operating through women to extort innocent people
“If offences like these are permitted to continue, it would become difficult to live in a decent world.”
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Top Legal Developments [30th March — 5th April 2026]: BCI’s withdrawal of Three-Year Moratorium; Mother’s Power to Sell Minor’s HUF Share & Other Key Verdicts & Policy Updates
A quick roundup to cover all the important legal developments and cases this week.
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Even Property Owner Can Be Guilty of Trespass: Kerala HC Explains Why
“Offences such as criminal trespass and house trespass are offences against possession and not against ownership. Therefore, even a true owner cannot, under the guise of ownership, unlawfully enter premises in the lawful possession of another with the intent to commit an offence.”
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Bombay High Court Denies Anticipatory Bail for Breach of Undertaking to Compensate Wife for Stridhan
The applicant-husband first agreed in Court to compensate the complainant-wife for the stridhan, but backed out later
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Call for Participation | XXX All India Moot Court Competition, 2026
Bangalore University invites participation in the XXX All India Moot Court Competition 2026 focusing on constitutional law, gender justice, and fundamental rights.
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IPR March 2026 Roundup: Key High Court Judgments on Domain Name, Copyright, Trade Mark, Patents and More
A quick legal roundup to cover important stories of March 2026 on Intellectual Property Rights from all High Courts; covering key updates on Domain name fraud, Trade mark and Copyright infringement.
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Driving Licence Can’t Be Deemed Fake Solely for Being in Booklet Form if Smart Card Conversion Window is Still Open: Delhi High Court
The Court held that insurance claim cannot be repudiated merely because driving licence was in booklet form prior to smart card conversion deadline.
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Explained | Mental Healthcare as a Right: Patna High Court’s Suo Motu Action in Bihar
“Mental health is an integral component of the right to life Under Article 21 of the Constitution of India.”
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2026 SCC Vol. 3 Part 1: Key Supreme Court Cases on Arbitration, Contract, & Customs
Explore the latest Supreme Court Cases in 2026 SCC Vol. 3 Part 1 on challenge to execution of award, breach of contract, and customs duty on electrical energy.
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Supreme Court cancels businessman Satinder Singh Bhasin’s bail in Grand Venice scam case
“Despite the passage of time, a large number of allottees have neither received possession nor refund. Even in cases where settlement agreements have been executed, the terms thereof have not been fulfilled.”
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CAM Advises Alta Capital & Logicap on 100% Acquisition of Pushti Warehousing, housing a 38-Acre Warehousing Project in Bhiwandi, Maharashtra
The transaction involves acquisition of an Antonov Group SPV and expansion of industrial park capacity across approximately 38 acres.
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Presumption in dowry death cases require proof of demand related cruelty soon before death: Madras HC acquits husband
“The trial court failed to note that only when the prosecution proves the foundational facts and there is evidence to show that cruelty was meted out to the deceased in respect of demand of dowry soon before death, the presumption under Section 113-B of the Evidence Act would arise.”
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‘Interference unwarranted prior to final decision’: Delhi HC dismisses premature writ petition pending final order of General Security Force Court
“It is a settled position of law that till such time a final order is passed in the proceedings of this nature, any interference without waiting for the final decision on the proceedings by the High Court in a writ petition is uncalled for.”
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