2026
Delhi High Court: No Interest Payable on Delayed Salary when delay attributable to employee’s own conduct
“Petitioner did not sign the pre-receipts, mandatory for drawing salary, and also did not submit his bank details. The petitioner’s own conduct and non-cooperative attitude contributed to the delay in release of payments.”
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Call for Participation | 1st NMIMS Bengaluru Moot Court Competition, 2026 | Moot Court Society, School of Law, SVKM’s NMIMS, Bengaluru
School of Law, SVKM’s NMIMS Bengaluru invites registrations for the 1st NMIMS Bengaluru Moot Court Competition 2026 on Personality Rights, Constitutional Law, and Intellectual Property.
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Free speech not a licence to vilify communities: Supreme Court Highlights Fraternity Concerns in ‘Ghooskhor Pandat’ CASE
The Supreme Court emphasised that freedom of speech does not extend to vilifying communities, with Justice Ujjal Bhuyan underscoring fraternity as a constitutional value. The Court’s observations came while examining objections to the ‘Ghooskhor Pandat’ movie title.
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Call for Participation | Workshop on Real Estate Litigation: Navigating the Evolving World and Emerging Trends 2026
School of Law, CHRIST (Deemed to be University), Bangalore announces a Workshop on Real Estate Litigation 2026 covering due diligence, insolvency, and dispute strategy.
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Right to live with dignity includes hygienic environment: Delhi HC orders demolition of open garbage bin and urinal near residential property
“One of the integral aspects of a healthy life is hygienic environment. Absence of a healthy environment would frustrate the right of the petitioner to live with dignity.”
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Call for Participation | NUALS announces Xth Parliamentary Debate
National University of Advanced Legal Studies, Kochi announces the Xth NUALS Parliamentary Debate 2026 in the British Parliamentary format.
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Lok Sabha Reconstitutes 3-Member Inquiry Committee in Justice Yashwant Varma Case
Lok Sabha Speaker Om Birla has reconstituted the 3-member inquiry committee to investigate the allegations against Justice Yashwant Varma.
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“Intention to insult is essential under the National Honour Act”: Bombay HC quashes FIR against 85-year-old over alleged inverted display of the National Flag
“Neither the statement of the watchman nor any material collected by the prosecution on record indicated that the applicant hoisted or displayed the Indian National Flag, or was involved in its display, on 26 January 2017.”
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8th TNNLU National Antitrust Moot Court Competition 2026 | Hybrid [Register by March 1]
Tamil Nadu National Law University (TNNLU) invites registrations for the 8th TNNLU National Antitrust Moot Court Competition 2026. The hybrid competition being held from April 3rd and 4th online; April 18th offline at Tiruchirapalli, focuses on Antitrust Law, Generative AI, and Digital Market Regulation. Register by March 1, 2026.
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Mark “Chacha” distinctive for garments; Delhi High Court grants interim injunction in trade mark suit
“CHACHA, though otherwise a word of common usage, has clearly no connection with sarees or garments. There is no basis, therefore, for a Court to hold that, when used in connection with the sarees or garments, the word CHACHA is not distinctive.”
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Call for Participation | TRC Law College announces TRC National Moot Court Competition
TRC Law College, Barabanki announces the TRC National Moot Court Competition to promote advocacy and research skills among law students.
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Findings of already set-aside arbitral award cannot be treated as “alive and final”; Kerala HC quashes subsequent award
“It is trite law that if the Arbitrator fails to decide the counter claim in accordance with law, it will vitiate the award and that it is within the Arbitrator’s jurisdiction to decide both the claim and counter claim.”
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Shardul Amarchand Mangaldas & Co. Launches “Bharat for AI: Enabling Frameworks for Trust”
Shardul Amarchand Mangaldas launches “Bharat for AI: Enabling Frameworks for Trust”, a collection of essays on AI governance, regulation, and sector-specific trust frameworks in India.
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Delhi High Court protects Jubin Nautiyal’s personality rights; Directs take down of AI generated deep fakes
“Jubin Nautiyal is a well-known, popular and well-accepted personality and if the ex-parte ad-interim injunction and other directions, as sought, are not passed, irreparable loss and injury which may not be compensated in monetary terms.”
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Bombay HC affirms compensation rights for casual drivers under Employees’ Compensation Act
“Merely because the period for which the driver was recruited or employed is not mentioned, that cannot be a ground to reject the claim.”
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No Welfare Board, No Cess: Supreme Court Reiterates the Bar on Welfare Cess Collection from Developers
by Anshul Prakash*, Deeksha Malik** and Sukriti Shrivastava***
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5th KL Memorial Inter-University Moot Court Competition 2026 | KL College Of Law, Vijayawada | Register by March 1
KL College of Law, Vijayawada is organising 5th KL Memorial Inter-University Moot Court Competition 2026 on 3 to 5 April. The last date of registration is 15th March 2026.
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Right to Information Act, 2005 | No disclosure of employer-employee matter without overriding public interest: Rajasthan High Court
In the case at hand, information regarding copies of the pay slips/details of the salary paid to an employee was sought.
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