2026
No liability of maintenance upon daughter-in-law towards parents-in-law: Allahabad High Court
“The concept of moral obligation, howsoever compelling it may appear, cannot be enforced as a legal obligation in the absence of a statutory mandate.”
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TOP LEGAL DEVELOPMENTS THIS WEEK [23-29 March, 2026] | No Absolute Right to Protest; SC/ST Status After Conversion; and many more High-Impact Rulings
A quick roundup to cover all the important legal developments and cases this week.
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Call for Enrolment | Centre for Business Law and Economics, Himachal Pradesh National Law University, Shimla Organises One Credit Certificate Course on Corporate Governance
Himachal Pradesh National Law University invites enrolment for a one-credit certificate course on corporate governance covering the Companies Act, 2013 and SEBI regulations.
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CAM acted as counsel to the lead managers on NHIT’s fifth fundraise comprising a ₹24,688 Mn institutional placement and a ₹6,172 Mn preferential allotment
The transaction strengthens National Highways Infra Trust’s role in advancing India’s National Monetisation Pipeline and infrastructure investment landscape.
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Age Relaxation in DSSSB Recruitment: CAT Flags 9-Year Recruitment Delay; Allows Provisional Participation
“Provisional participation does not grant the applicants any indefeasible right to claim appointment, even if they are deemed meritorious.”
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BCI Withdraws Three-Year Moratorium: Revives Inspection-Based Approval of Law Colleges
BCI has formally clarified that the three-year moratorium on law colleges has ended, and approvals will now be decided through inspections under the Rules of Legal Education, 2008.
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Call for Blogs| Centre for Child Rights at Maharashtra National Law University, Nagpur invites blogs on “Protection, Participation, and Privacy of Children in the Digital Age”
Maharashtra National Law University, Nagpur invites blog submissions on children’s rights in the digital age, focusing on protection, participation, and privacy.
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Bombay High Court Restores Body Building to List of Eligible Sports for Government Job Reservation
The Bombay High Court held that as ‘Body Building’ had state recognition earlier and is nationally recognized, its exclusion violated Article 14 of the Constitution of India.
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Delhi High Court grants interim protection to well-known trade mark “CROMPTON”
“It cannot be lost sight of the fact that the kind of consumer who would purchase these infringing goods would not enter into a detailed enquiry as to whether these infringing products are genuinely those of the plaintiff or not. The plaintiff is most likely to suffer on financial account too.”
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“Quasi-judicial powers to be exercised with care, not mechanically”; Madhya Pradesh High Court quashes wrongful forfeiture
“When there are provisions for imposing a heavy fine on a quasi-judicial officer, it is expected that they would decide the matter in a judicial manner”
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LPG Booking Period is Still 25 Days, Not 35; Govt Calls Viral Claims ‘Misleading’
Petroleum Ministry has confirmed LPG refill booking rules remain unchanged, clarifying that the minimum booking interval continues to be 25 days in urban areas and 45 days in rural areas, dismissing claims of a 35-day gap.
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Search and Arrest Powers under NDPS Act Strictly “Ring-Fenced” to Prevent Misuse; Delhi HC grants bail Over Illegal After-Sunset Search
“Chapter V, NDPS Act, of which Sections 41 and 42 comprise an important part, sets-out the procedure mandated by the Legislature for entry, search, seizure and arrest in relation to offences under that statute.”
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Call for Papers | Lex et Fiscus: A Conference on Corporate and Tax Laws organised by ICFAI Law School, IFHE, Hyderabad | 20—21 April 2026
ICFAI Law School invites submissions for “Lex et Fiscus” 2026, a conference on corporate governance, financial regulation, and taxation law.
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SC: State Liable for Accidents Involving Requisitioned Vehicles, Not Insurer
‘A requisition is not a voluntary arrangement; it is a command issued under statutory authority.’
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Call for Participation | Global Conference on ‘Sky Forensics’: Investigating Crimes and Catastrophes in Air and Space
Maharashtra National Law University Mumbai and National Forensic Sciences University invite participation in a global conference on Sky Forensics exploring crimes and catastrophes in air and space.
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Case Reported in HCC | Latest High Court Cases on Education Institution Governance, Faculty Rights & Students Grievances
Explore latest cases reported in SCC’S High Court Cases (HCC) on matter related to education law covering critical issues related to appointments, grace marks, disproportionate punishment, promotion, quota fixed for horizontal reservations, allotment, employment and Service Matters.
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Jaipur National University organises 12th V.S. Mani International Moot Court Competition | Redefining Legal Education Through Advocacy: International Moot Court Begins at Jaipur National University
Jaipur National University hosts the 12th V.S. Mani International Moot Court Competition 2026, bringing together law students nationwide to engage in advocacy on international cyber law.
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Chance witness’ testimony must be relied upon only after exercising due care and caution; Himachal Pradesh HC upholds acquittal
“The informant and his brother were allegedly abused and assaulted by the accused persons, but the allegations were denied, and documents were tendered in evidence claiming that the witnesses were the informant’s relatives, and they made false statements against them because of a land dispute. Himachal Pradesh High Court declined to interfere with the trial court’s order of acquittal finding no perversity therein.”
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