Bombay High Court: Life Imprisonment for Father after Minor Reports Abuse following ‘Police Didi’ Programme at School
A ‘Police Didi’ Program enabled the victim to approach authorities, supported by her Principal and counsellor.
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Passive Euthanasia in India: Key Takeaways from Supreme Court’s Landmark Verdict
In a historic ruling, the Supreme Court of India permitted withdrawal of life-sustaining treatment for a patient who had been in a Persistent Vegetative State (PVS) for 13 years, reaffirming the constitutional principle of the right to die with dignity and clarifying the application of the Common Cause euthanasia guidelines across India.
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Supreme Court strikes down Section 3(b) of J&K Civil Services Act insofar it excludes employees appointed on “Academic Arrangement Basis” from regularisation
“The State, as a model employer, cannot adopt artificial classifications to deny statutory benefits. Repackaging contractual engagements under a different nomenclature, while denying regularization, violates the equality mandate under Articles 14 and 16 of the Constitution.”
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Madras HC deprecates parents for forcing children into academic rat race; allows student to take supplementary Maths exam
“Education = learning throughout the world, but in this part of the world, education = admission to a medical seat or engineering seat.”
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Upholding Natural Justice in Arbitration The Perils of Awards Beyond Party Pleadings and Arguments
by Suhani Sharma* and Gaurav Rai**
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‘Relationship akin to a mother-and-child’: Delhi HC quashes attempt to murder charges after settlement between parties; orders community service
“Despite the forgiveness expressed by respondent No. 2 towards the petitioner, whom she brought up as a daughter, must the Court compel the criminal proceedings to be taken to their logical conclusion?”
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Know Thy Judge | Supreme Court of India: Justice Augustine George Masih’s Dedicated Journey and Key Decisions
Justice Augustine George Masih served as a Judge of Punjab and Haryana High Court, and as a Chief Justice of Rajasthan High Court before being appointed as the Judge of the Supreme Court of India on 9 November 2023.
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Delhi HC upholds rejection of Novo Nordisk’s injunction plea; Allows Dr. Reddy’s to manufacture and import ‘Semaglutide’
“Viewed from the perspective of a person in the know, it is prima facie clear that Semaglutide would be obvious from the teachings contained in the Genius Patent and that, therefore, a credible challenge to the validity of the suit patent, under Section 64(1)(f), is made out.”
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Himachal Pradesh HC quashes PITNDPS detention order citing authority’s non-application of mind
“The Superintendent of Police’s proposal and source report showed that the petitioner was still involved in the activities of drug trafficking and there was a live link, however, the record was to the contrary because no FIR was lodged after March 2024 till the passing of detention order.”
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“Come Early — Go Early”: Maharashtra Introduces Flexi Hours for Women in the Public Sector
Maharashtra Government has announced a “Come Early — Go Early” initiative that supports public sector working women in the MMR, allowing up to 30 minutes of flexible early departure to ease commute-related challenges.
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In a Historic First, Supreme Court Permits Passive Euthanasia for man living in persistent vegetative state for 13 years
Acknowledging that right to die with dignity is inseparable from the right to receive quality palliative care, Supreme Court for the first time allowed passive euthanasia by withdrawal of the applicant’s Clinically Assisted Nutrition and Hydration.
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From Civil Courts & Constitutionalism to AI in Judiciary: Key Debates Define Day 3 of IIDW 2026
Day 3 of IIDW 2026 brought sharp debates on civil courts, constitutional expansion, power asymmetries in litigation, and technology reshaping the judiciary.
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Madras HC clarifies S. 44(1)(c) PMLA: CBI Court must transfer scheduled offence case to Special Court on application
“The Special Court trying the predicate scheduled offence under the PC Act is also a designated Special Court under the PMLA, which is competent to try both cases, whereas the Special Court under the PMLA is not a designated Special Court under the PC Act.”
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Allahabad HC: UP Parks Act to cover all parks, playgrounds & open spaces; LDA to reconsider Janeshwar Mishra Park’s use for commercial activities
“The Uttar Pradesh Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975 not only applies to those parks, playgrounds and open spaces which were in existence prior to 1975 but even to those which have come into existence subsequently.”
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Draft Drugs (Amendment) Rules, 2026: Aligning Blood Product Testing with International Standards
Health Ministry has released the draft Drugs (Amendment) Rules, 2026, proposing the removal of redundant blood product testing requirements to bring India’s regulatory practices in line with global standards.
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HIGH COURT FEBRUARY 2026 ROUNDUP | Stories on Rahul Gandhi defamation case; Interfaith Live-in couples’ rights; Ramdev’s personality rights; Rajpal Yadav cheque bounce; and more
A quick legal roundup to cover important stories from all High Courts from February 2026.
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“Highly Unjustified and Improper”: Kerala HC sets aside transfer of matrimonial case at advance trial stage
“The wife stated that it would be serious prejudice to her in participating in the trial at the Kollam court centre, which was her workplace, and that the distance from her residence to Punalur, the court to which transfer was ordered, was 50 kilometres, whereas the distance from the husband’s residence to Punalur was only 40 kilometres.”
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Plea of juvenility can be raised at any stage; Delay in raising claim not a valid ground for rejection: Bombay HC
“The prayer seeking a direction for placing the whole matter before the JJ Board under Sections 9 and 10 JJ Act could not have been rejected by the Special Judge (POCSO).”
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