2026 | Page 146 of 197

Did Kahaani 2 Really Copy ‘Sabak’? The Supreme Court’s Verdict, Simplified

A sequel to award-winning film “Kahaani”, Sujoy Ghosh’s “Kahaani 2” was embroiled in controversy when in 2016, it was alleged that the film had infringed copyright of the complainant’s script titled “Sabak”.

Case Briefs High Courts

Kerala HC sets aside Bail for Non Compliance with Mandatory S. 15A(3) SC/ST Act Notice in Mob Lynching Case; Directs surrender in 3 days

“Even to decide whether offences under the SC/ST Act are attracted, the courts cannot proceed unilaterally without issuing notice under Section 15-A(3). The Special Judge thoughtlessly granted bail in a case of mob lynching without ensuring a mandatory hearing to the victim’s dependent, which amounted to a serious lapse.”

Case Briefs District Court

Delhi Court directs de-freezing of bank accounts in USD 40 million international cyber fraud case; explains scope of Sections 106 & 107 BNSS

The Rouse Avenue Court underscores that freezing of bank accounts requires a direct link to the alleged offence and strict compliance with BNSS procedures.

Case Briefs Supreme Court

Land earmarked for development under statutory Master Plan can’t be declared ‘deemed forest’ on later vegetation growth: Supreme Court

“The concept commonly termed as “deemed forest” has evolved during the proceedings arising out of this case, reflecting the understanding that ecological protection cannot be restricted merely to areas that have undergone formal statutory notification.”

Op Eds OP. ED.

Exemption from Personal Appearance under Criminal Law: Whether Right of Accused or Discretion of Court

by Sayan Sarkar*

Case Briefs District Court

UAPA trial ends in acquittal: Delhi Court holds no proof of conspiracy or membership of banned organisation

“The FIR number given on the top of the documents clearly indicated that either the FIR was recorded prior to the alleged recovery or the number was inserted after its registration.”

Legislation Updates Notifications

What’s New in Trademark Law: CGPDTM Publishes 13 New Well Known Trademarks

CGPDTM has published 13 new well known trademarks in accordance with their statutory publication under Rule 124(5) of the Trade Marks Rules, 2017.

SCC Times Newsflash WATCH NOW

Supreme Court Strikes Down Age Cap on Adoptive Maternity Leave

Case Briefs High Courts

Delhi HC: Copyright strike notices on digital platforms, without follow-up legal action, attract groundless threats remedy

“As per the YouTube Policy, Strike Notices are not capable of affording resolution of the disputes between the parties on the aspect of the infringement of the copyright.”

Case Briefs Supreme Court

Supreme Court upholds interim relief in JAMP-Jubilant pharmaceutical product dossiers dispute

In the present case, Jubilant Generics alleged Jamp Pharma Canada of misusing its confidential pharmaceutical dossiers. Jubilant claims these were wrongly shared with Indian companies, leading to copyright and trade secret violations.

Legal RoundUp Weekly Roundup

TOP LEGAL DEVELOPMENTS THIS WEEK [16-22 March, 2026] | Adoptive Mother’s Maternity Benefits; Baba Gurmeet Singh’s Acquittal; and more High-Impact Rulings

A quick roundup to cover all the important legal developments and cases this week.

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice N.V. Anjaria’s versatile career and notable judgments

Justice Nilay Vipinchandra Anjaria was serving as the 34th Chief Justice of Karnataka High Court prior to being appointed as Judge of Supreme Court in May 2025.

Case Briefs Supreme Court

Section 319 CrPC | Court not to conduct mini-trial; strong and cogent evidence sufficient to summon additional accused: Supreme Court

“The law consistently balances caution against undue summoning with the need to ensure that potentially implicated individuals are brought to trial when the record, taken as a whole, reasonably supports it.”

Case Briefs Foreign Courts

Lahore High Court grants interim relief in blanket manufacturer’s petition against National Tariff Commission’s confidential tariff report

In the present case, the petitioner discovered that the National Tariff Commission had finalized a tariff rationalisation report but withheld its key recommendations and implications as confidential. It argued treating the most consequential parts of the report was arbitrary, violated transparency, and infringed the constitutional right to access information.

Law Firms News News

Cyril Amarchand Mangaldas acted as the Indian legal counsel to SEDEMAC Mechatronics Limited on the 10,873.50 million IPO

The firm also advised promoter selling shareholders on Indian law aspects. The shares were listed on BSE and NSE on March 11, 2026

disclosure of Photocopies of other candidates' answer sheets

Case Briefs High Courts

Allahabad High Court: Marks in Recruitment Exams disclosable under RTI, not Photocopies of other candidates’ answer sheets

The High Court clarifies what constitutes “public activity” in exam-related disclosures while drawing limits on access to confidential material like answer sheets.

Op Eds OP. ED.

Consumer or Collaborator? The Legal Paradox of Landowners in Joint Development Agreements under the Consumer Protection Act

by Namrata Chandorkar*

Law Firms News News

Fox & Mandal advised Apeejay Surrendra Park Hotels Limited on the RERA compliance framework for ‘The Park Unizen’ project

Fox & Mandal advised Apeejay Surrendra Park Hotels Limited on RERA compliance for ‘The Park Unizen’, a premium mixed-use residential and hospitality project in Kolkata.

Case Briefs High Courts

Banks must issue notice before making fraud declaration and entering Directors’ names in Central Fraud Registry: Bombay HC

“Banks are required to issue prior notice and provide a hearing to affected parties before proceeding with classifying an account as fraud and entering the names of the Directors of a company in the Central Fraud Registry.”

Case Briefs High Courts

Execution of discharge voucher acknowledging full and final settlement bars further claims unless obtained by fraud, coercion, or undue influence: Delhi High Court

When to step in and when to not, “the line is thin, but Courts are expected to possess the intellectual wherewithal to discern it and walk the right side.”