2026 | Page 145 of 197

Kerala HC declines to restrain release of web series “Anali”, directs Koodathayi murders’ accused to pursue alternate remedy under IT Rules

“The petitioner objected to the web series ‘Anali’ scheduled for release on JioHotstar, believing that the content was substantially inspired from incidents connected to Koodathayi murders for which she was lodged in prison. The series would malign her, create prejudice in public opinion, and adversely affect prospects related to her conviction.”

Law School News Others

Call for Registrations | 1st NLU Delhi — Khaitan & Co Certificate Course on Taxation Laws

National Law University Delhi in collaboration with Khaitan & Co invites registrations for a certificate course on taxation laws covering GST, income tax, and international taxation.

Conversion to Christianity ends Scheduled Caste status

Case Briefs Supreme Court

Conversion to Christianity extinguishes SC/ST status and protection under SC/ST Act: Supreme Court

“The SC/ST Act serves as a crucial legal framework to protect the rights and dignity of Scheduled Castes and Scheduled Tribes in India, ensuring stringent measures against offences of atrocities and promoting their welfare and security.”

Conference/Seminars/Lectures Law School News

Call for Participation| NUALS MUN 2026 | Registrations Open | Prize Pool ₹80,000

National University of Advanced Legal Studies invites registrations for NUALS MUN 2026, a premier Model United Nations conference featuring high-level debates on international security, diplomacy, and global governance.

No Habeas Corpus for Voluntary Departure

Case Briefs High Courts

No Habeas Corpus if Wife voluntarily leaves Home; Madras HC Orders Production of Children

Observing the wife’s voluntary departure, the Madras High Court shifted focus to child welfare and instructs police to produce the minors before the Judicial Magistrate.

Case Briefs Supreme Court

Diversion of preferential allotment funds, contrary to disclosed object, constitutes violation of PFUTP Regulations: Supreme Court

Emphasizing investor protection and market transparency, the Supreme Court ruled that the unlawful diversion of preferential issue proceeds could not be legitimized through subsequent shareholder ratification.

Judges Appointments for Madras HC & Chhattisgarh HC

Appointments & Transfers News

Supreme Court Collegium recommends appointment of Permanent Judges for Madras HC and Chhattisgarh HC

In a meeting held on 24 March 2026, CJI Surya Kant led Collegium recommended the names of 8 Additional Judges to be appointed as Permanent Judges.

Jobs & Internships

Explore Forensics & Law with UPSIFS Summer Internship 2026 — Apply Now

A multidisciplinary internship integrating Forensic Science, Cyber Technology, and Law through a unique “Law with Labs” model.

Case Briefs High Courts

Courtroom Shocker: Man alleging ₹200-Crore Maruti Scam Places Miscarried Foetus Before Judge; MP High Court Finds Claims of Threat to Family ‘Vague’

“Justice is administered strictly in accordance with law and on the basis of legally admissible material placed on record, and not on emotional considerations or theatrical conduct in the Courtroom.”

Settlement Privilege International Arbitration

Op Eds OP. ED.

Without Prejudice to the Spirit of Arbitration Settlement Privilege in International Arbitration

by Zacarias Kanjirath Joseph*

Case Briefs Supreme Court

‘Subjected to structural disadvantages’; SC flags systemic unfairness for women in Armed Forces over consideration of SSCWOs for Permanent Commission

“Denial of PC to SSCWOs was not merely the outcome of individual assessments, but the consequence of a systemic framework rooted in assumptions that entrenched disadvantages in career progression”.

SCC Dialogues WATCH NOW

Offshore Structures and India’s Insolvency Framework: Navigating Cross-Border Restructuring Complexities

Case Briefs High Courts

Delhi High Court directs Registrar General to consider formulation of Child Access and Custody Guidelines with Parenting Plan

With similar frameworks already emerging in other states, the Delhi High Court begins evaluating whether formal child access and parenting plan guidelines are needed.

Case Briefs Supreme Court

Relaxation in qualifying exam doesn’t bar reserved category candidates’ migration to open category on merit unless expressly prohibited: Supreme Court

“TET only enables the reserved category candidates to participate in the main examination i.e. TAIT. No relaxation or concession has been granted to reserved category candidates in the main examination and their merit has been evaluated at par with general category candidates.”

principal Seat's jurisdiction on establishment of Circuit Bench

Case Briefs High Courts

Bombay High Court explains when Principal Seat continues to retain Jurisdiction despite Establishment of a Circuit Bench

The Bombay High Court held that creation of the Kolhapur Circuit Bench does not divest the Principal Seat of jurisdiction, as both the DRT (Pune) and DRAT (Mumbai) fall within its territory and the appellate order forms a substantial part of the cause of action.

Adani HVDC Transmission Project ECB Financing

Law Firms News News

Cyril Amarchand Mangaldas represented a consortium of lenders comprising of MUFG Bank, Ltd and Sumitomo Mitsui Banking Corporation, Gift City Branch

Cyril Amarchand Mangaldas represented a consortium of lenders including MUFG Bank and Sumitomo Mitsui Banking Corporation on ECB and guarantee facilities extended to Rajasthan Part I Power Transmission Limited, a subsidiary of Adani Energy Solutions. The financing supports a major 6000 MW HVDC transmission project spanning Rajasthan and Uttar Pradesh.

Case Briefs High Courts

Explained | Why Delhi High Court injuncted Smotect’s misleading surrogate ads targeting “Vimal Elaichi”

Court restrained defendants from circulating videos that falsely linked the plaintiff’s mouth freshener product with tobacco-related health risks.

Strained marriage not proof of wife's murder

Case Briefs High Courts

Strained marriage and alcohol addiction not enough to presume husband’s guilt in wife’s murder: Madras HC

“Even a strong suspicion was not enough to convict a person and that the prosecution had to necessarily prove each circumstance in the chain beyond reasonable doubt.”

Conference/Seminars/Lectures Law School News

Call for Participation | CCCPL RGNUL to organise an International Conference on “Expanding Horizons of Consumer Law in the Age of Globalisation.”

Rajiv Gandhi National University of Law invites participation in an international conference on expanding horizons of consumer law in the digital age, focusing on dark patterns, data privacy, and global consumer protection frameworks.

Case Briefs High Courts

Punjab and Haryana High Court stays proceedings against Guru Randhawa over alleged outraging of religious feelings

In the case at hand, without recording the preliminary evidence, the notice has been issued to Guru Randhawa.