2026
Bombay HC upholds Central Railway’s 2018 Shoe-Shine Licence Policy; Rejects monopoly claim, mandates minimum wages
“The bottom line of the Shoe-Shine Licence Policy, 2018 is to generate employment opportunities for persons belonging to the lower strata of society, which may include members of the Scheduled Castes and Scheduled Tribes, not merely on the basis of their caste, but because they belonged to lower strata of society.”
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Call for Participation | 5th VGU-RANKA Moot Court Competition | 10th – 12th April 2026
Vivekananda Global University invites law students to participate in the 5th VGU—Ranka Moot Court Competition 2026 focusing on constitutional and environmental law issues.
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“No absolute right to protest at chosen venue”; Madras HC dismisses ‘unusual prayer’ for daily protest “until World War ends” dismissed with Rs 50,000 costs
“The right to protest is protected, however, the right to insist upon a particular public junction for an indefinite recurring protest is not.”
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Cyril Amarchand Mangaldas acted as the legal counsel for Vivriti Group in relation to its internal restructuring
The transaction involved demerger and amalgamation of NBFC and asset management businesses, alongside regulatory, ESOP, and competition law advisory.
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“Academic marks not measure of earning potential”; Bombay HC enhances Motor Accident Compensation for deceased BHMS student’s family
“Just as it is true that, academically excellent student may or may not earn well, it is also equally true that academically average or even below-average student may earn very well in practice or profession.”
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Supreme Court: Declaring gazetted/public holidays a policy matter within executive domain, not open to judicial direction
The Supreme Court declined to issue directions either to declare the birth anniversary of Guru Gobind Singh Ji as a nationwide gazetted holiday or to frame uniform guidelines for declaration of holidays.
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Missed GST deadlines not fatal where intent to comply exists; Rajasthan HC condones 160-day delay
“Cancellation of GST registration or missed appellate deadlines should not permanently debar a taxpayer from the GST framework, especially where the taxpayer intends to comply by filing returns, paying taxes, interest, and penalties, and rectifying defaults. In such cases, denial of opportunity to an assessee undermines the inclusive and facilitative objective of the GST regime.”
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Supreme Court: Non-Joining of Selected Candidate Doesn’t Give Vested Right to Appointment to Next Candidate in Absence of Enabling Provision
“The decision of the Government to fill the notified vacancies cannot be equated with creation of a right in favour of every candidate below the selected candidate to claim automatic substitution in the event of non-joining.”
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POSH | Kerala HC sets aside ICC report due to non-service of complaint copy on delinquent
“Serving a copy of the complaint and other relevant documents is mandatory under Rule 7, POSH Rules, and the failure to do so constitutes violation of the principles of natural justice.”
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Punjab Government Scraps ₹80 Fee; FIR Downloads Now Free on Sanjh Portal
Punjab Government has announced that FIR downloads from the Sanjh Portal and copies from Sanjh Kendras will now be free of charge, with the earlier ₹80 service fee withdrawn with immediate effect.
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Know Thy Judge | Supreme Court of India: Justice Vijay Bishnoi’s Committed Legal Career and Notable Judgments
Justice Vijay Bishnoi, known for his commitment to upholding constitutional principles and ensuring procedural fairness, took oath of office as Judge of Supreme Court of India in May 2025.
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New Govt Order Mandates Households to Adopt PNG in Connected Areas; LPG Supply May Stop After 3 Months
Petroleum Ministry has notified an order mandating households in PNG-connected areas to switch to piped natural gas, with LPG supply liable to cease after three months if the switch is not undertaken.
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Why Section 17-A of the Prevention of Corruption Act Didn’t Shield Lalu Prasad Yadav in Land-for-Jobs Case — Delhi High Court’s Ruling Explained
“Statutes creating new protections or disabilities operate prospectively unless expressly stated otherwise.”
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‘Not Even 10% Women Nominations’: MP HC halts Rewa Bar Association Elections
A woman advocate challenged the Rewa Bar Association Elections claiming that there was no reservation of 30 per cent for women candidates in violation of the Supreme Court’s directions.
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Tiger Corridor at risk? MP HC seeks assistance from National Tiger Conservation Authority, Wildlife Board on NH-46 Widening
A petition was filed against widening of NH 46 as it passes through an important tiger and wildlife corridor, and any construction was likely to affect the movement of wild animals.
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Call for Participation | 2nd Dr. Justice Radhabinod Pal Memorial National Moot Court Competition, 2026 organised by Faculty of Law, University of Calcutta
Organised by the Moot Court Committee, Department of Law, University of Calcutta [June 6th -7th –Hybrid & June 23rd – in-person; Cash Prizes Upto Rs. 1.25L]: Register by May 29th
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“Preservation of fairness and justice necessitates re-examination”; Rajasthan HC directs Independent Medical Board to re-examine Victim’s Injuries
Re-examination of the victims by a qualified Medical Board is not merely a procedural formality, but a substantive measure to safeguard the accused from being unfairly prosecuted based on misleading or fabricated evidence.
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Call for Participation | Green Horizon Model United Nations (GHMUN) 2026 | “Ecocide in the Theatre of War: Law, Accountability & the Dying Planet”
Manipal University Jaipur invites registrations for Green Horizon Model United Nations 2026 focusing on ecocide, environmental warfare, and international legal accountability.
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