UILS, Panjab University wins 9th GNLU Moot on Securities and Investment Law
UILS, Panjab University wins the 9th GNLU Moot on Securities and Investment Law 2026, securing Best Researcher and Second-Best Memorial awards.
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Subsequent refusal to marry due to Kundali mismatch despite prior assurances, raises doubts; Delhi HC denies bail in false promise of marriage case
“The contention that the marriage could not take place due to non-matching of kundalis appears inconsistent with his own conduct and representations made over the years. If the issue of kundali matching was indeed of such determinative importance for the applicant and his family, the same should have been resolved at the threshold before entering into physical relations.”
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Passport authorities asking trans person to undergo medical test despite existing identity certificate, violates Transgender Persons Act, 2019: Allahabad HC
“The Act was legislated in order to give an element of protection to transgender persons, who on account of circumstances beyond their control were born into bodies not aligned with their identities. The social ostracism of such people had led the Parliament to enact the special statute.”
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Know why Supreme Court deprecated the practise of compensation enhancement & sentence reduction in grave offences
Culling out the basic factors for imposition of sentence, the Court stated that, “The supreme objective of law is the protection of society and creating a deterrence against crime by imposing adequate punishment.”
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Call for Participation | 10th Symbiosis Law School, Hyderabad Moot Court Competition, 2026 | 10th – 12th April, 2026
Symbiosis Law School, Hyderabad announces the 10th Moot Court Competition 2026 featuring a proposition on constitutional law, data protection, and emerging technologies.
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Bombay HC protects Shatrughan Sinha’s personality rights; Orders removal of AI-generated deepfake content
“The concept of personality right has gained momentum by reason of unauthorised exploitation on digital platforms and social media for commercial gain, which often results in tarnishing or damaging the personality rights of an individual and more often of a renowned and well-known personality.”
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Kerala HC upholds Centre’s notification on continuation of existing Labour Courts and Tribunals until new Code Tribunals are constituted
“Permitting existing adjudicatory mechanisms and statutory authorities to continue till new mechanisms are put in place cannot be said to be sidestepping the provisions of the Industrial Relations Code, 2020 or removing obstacles to get over statutory restrictions.”
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CCPP, UILS, Chandigarh Celebrates India’s Republic Day with “Reflections on the Constitution”
Centre for Constitution and Public Policy, UILS Chandigarh celebrated the 77th Republic Day with a special lecture on constitutional values and democratic ethos.
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Succession certificate not mandatory for release of posthumous pension arrears where legal heirship is undisputed: Delhi HC
“In the absence of any rival or competing claims, and where the identity and entitlement of the legal heirs are clearly verified, the competent authority may release retiral benefits, pensionary dues, compensation.”
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‘Serious factual dispute about actual service of grounds of arrest’; Allahabad HC releases person arrested under CGST Act
The Court noted that “reasons to believe” are mandatory to be recorded; however, they need not be supplied along with the arrest memo to the accused, unlike the “grounds of arrest”, which must be supplied.
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Call for Participation | Amity Law School, Mumbai proudly presents Vidhi Dharmotsav 2.0
Amity Law School, Mumbai presents Vidhi Dharmotsav 2.0, a three-day National Legal Festival featuring a Moot Court Competition and allied legal events.
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Custody by CCI without judicial authorisation amounts to unlawful detention; Tripura HC restores minor’s custody to mother
“The Mother and child love and affection is more relevant than anything else. The laws are made for the citizens but citizens are not born for the laws. No law can deprive the child or mother from their bondage, love and affection and the relation cannot be denied.”
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Medical bail cannot be curtailed without misuse of liberty; only actual custody counts for remand under S. 187 BNSS: Delhi High Court
The Court held that only the period of actual custody undergone by an accused can be considered while computing the permissible period for police custody or statutory bail, and the duration during which an accused remains on interim bail cannot be counted as detention.
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CCPA Issues Notices to Six E-Commerce Platforms for Listing Restricted Drone & GPS Jammers in Violation of Consumer Protection Laws
CCPA has notified six e-commerce platforms for unlawfully listing restricted wireless jamming devices without approvals.
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Read why Chhattisgarh HC upheld cancellation of gift deed to protect senior citizens from cruelty by nephew and daughter
“It is quite vivid that though not explicit but implied condition of taking such care would continue throughout the lifetime of respondents exists, thereby it needs not be expressed as written condition to declare the gift deed to be null and void.”
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Cases Reported in HCC | Latest Delhi High Court Cases on Criminal Laws
Explore latest Cases reported in SCC’s High Court Cases (HCC) on Delhi High Court Cases on Criminal Laws, focusing on interpretation of fraudulent promise of marriage, medical jurisprudence/evidence, credibility of witness, delay in lodging FIR, non-compliance communication of grounds of arrest, and more.
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2026 SCC Vol. 1 Part 5: Key Supreme Court Cases on Constitution, Customs, Electricity & Negotiable Instruments
Explore the latest Supreme Court cases in 2026 SCC Vol. 1 Part 5 covering Article 19 free speech, stray dogs regulation, Customs electronic evidence, Power Purchase Agreements and cheque dishonour litigation.
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Key Highlights of the Aircraft (Carriage of Dangerous Goods) Rules 2026
These rules govern the transport of dangerous goods by air for all aircraft registered in India, aircraft operating in or over India, air transport operators, shippers, and designated postal operators.
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Jharkhand HC stays investigation in minor road accident, safeguards advocate from coercive action
“The federal structure of our Constitution of India cannot be allowed to be destroyed and it is a duty of the High Court that once such type of matter is brought to the knowledge of the Court, the High Court is required to rise to the occasion.”
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