2026
Interfaith live-in relationships are legal, right to choose partner covered under Art. 21: Allahabad HC grants relief to 12 interfaith live-in couples
“The right to human life is to be treated on a much higher pedestal, regardless of a citizen’s religious belief. The mere fact that the petitioners are living in an interfaith relationship would not deprive them of their fundamental right as envisaged in the Constitution, being citizens of India.”
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University Of Lucknow Hosts Week-Long National Women’s Day 2026 Legal Empowerment Programme
The Legal Aid Centre, Faculty of Law, University of Lucknow, organised a week-long National Women’s Day 2026 celebration in collaboration with DLSA Lucknow. Through workshops, village camps, competitions, and a panel discussion, the initiative promoted gender justice, legal literacy, and equal access to justice for women across diverse communities.
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Union Cabinet approves renaming of “Kerala” to “Keralam”
Govt approves proposal to change the name of the State from ‘Kerala’ to ‘Keralam’, moving the process forward under Article 3 of the Constitution.
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A homemaker doesn’t ‘sit idle’; Law must acknowledge economic value of her unpaid contribution: Delhi HC grants interim maintenance to wife
“The capacity to earn and actual earning are distinct concepts, and as per settled law, mere capacity to earn cannot be a ground to deny maintenance. The real test is whether the wife is actually earning.”
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Madhya Pradesh HC directs audit of facilities for women, disabled, chronically-ill and elderly across all Court complexes
The present writ petition was filed by an advocate seeking provision of amenities for specially abled persons to access the Court premises.
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EdTech platform has right to use publicly available university ranking information, provided it is not disparagingly presented: Delhi HC
“The respondent has neither challenged the rankings made by the ranking agencies, nor has it exercised its right to be forgotten by making a request to Google to efface its existence from the Google search results.”
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14th Justice V. M. Tarkunde National Parliamentary Debate Competition, 2026
ILS Law College, Pune hosts the 14th Justice V. M. Tarkunde National Parliamentary Debate 2026 with nationwide participation in the Asian Parliamentary format.
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Property’s ‘actual use’ is sine qua non to determine ‘commercial’ dispute: Rajasthan HC dismisses appeal against return of plaint over lack of jurisdiction
“The appellants have admitted in the plaint that they have been using the suit premises for the purposes of their trade and commerce for the last more than 10 years. When the parties entered into the said agreement to sell in respect of the suit premises, appellants were in possession of the shops as tenants and were using the same even then for their trade and commerce.”
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Delhi HC: Ancestral property can be attached under PMLA if property represents value equivalent to proceeds of crime
“The plea of the property being ancestral does not ipso facto grants immunity from attachment under the PMLA.”
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Allahabad HC stays revision of Merit List in CLAT 2026; refuses to interfere in counselling process
To the extent that the course studies would begin in July, the Court held that there was no occasion to allow for revision of the entire merit list on the strength of a single challenge.
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Call for Participation | The NUJS Society for International Law and Policy announces 3rd Edition of Essay Writing Competition in association with the NUJS Chapter of the International Law Students Association
NUJS Society for International Law and Policy announces the 3rd SILP—ILSA Essay Writing Competition 2026 on contemporary international law themes.
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Telecom Operator liable to pay reserve price for continued operation from date of 2G spectrum judgment: Supreme Court
“Having slept over the matter for that length of time, the DoT cannot take advantage of its own lassitude and seek to mulct upon the respondent interest liability for that period.”
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Gujarat’s Marriage Registration Amendment Bill: What the Bill Proposes
Gujarat Govt releases the Gujarat Registration of Marriages (Amendment) Bill, 2026 focused on public notice, transparency, strengthen verification and fraud prevention.
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Mere issuance and subsequent withdrawal of chargesheet doesn’t disrupt continuity of service; Bombay HC directs employee’s absorption
“Because of the order restoring status-quo ante as operating prior to 18 December 2010, the petitioner continued to be an employee of Memon Co-operative Bank Ltd. and was entitled to all the benefits which were available to other employees who were absorbed by Bank of Baroda on amalgamation.”
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Call for Participation | Environmental Law Society (ELS), Faculty of Law, Integral University, Lucknow organises the 3rd Case Analysis Competition, 2026
Environmental Law Society, Faculty of Law, Integral University, Lucknow announces the 3rd Case Analysis Competition 2026 on landmark environmental law cases.
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Jharkhand HC closes contempt case against advocate who said ‘country is burning with judiciary’; Accepts unconditional apology
“An advocate with over 40 years of legal practice is expected to show greater restraint, if not circumspection, as he is as much an officer of the Court as the Judge presiding over it.”
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Link Addl. Sessions Judge competent to extend investigation period beyond 90 days under MCOCA; Delhi HC upholds rejection of default bail
The Court held that extension of the investigation period under the Maharashtra Control of Organised Crime Act, 1999, by a Link Judge, during the absence of the designated Special Judge, does not render custody illegal or entitle the accused to default bail.
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Removal from service for tweeting/re-tweeting corruption allegations against employer, disproportionate: Delhi HC set asides penalty
Public dissemination of allegations by a PSU employee through social media may attract disciplinary consequences. However, where misconduct does not demonstrate corruption or moral turpitude, severance from service violates the doctrine of proportionality.
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