Delhi High Court takes Suo Motu Cognizance as Patients & Kin Brave Cold Outside Hospitals, Night Shelters Overflow
The Court said that “to our mind, this issue calls for urgent executive and/or judicial intervention.”
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Mandatory Service Charge Declared Illegal: CCPA Penalizes Restaurants Across India
CCPA has enforced consumer protection law against 27 restaurants; automatic service charge deemed illegal, penalties imposed to curb unfair trade practices.
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Legal Academia at the Crossroads of Trade, Governance, and Global Sustainability: A conversation with Dr. Ankit Awasthi
Interviewee: Ankit Awasthi1
Interviewed by Anchal Verma2
“No such restriction placed on her”: Allahabad HC directs Trial Court to grant passport NOC to Sapna Choudhary
“The impugned order is premised on the foundation that restrictions were placed on the rights of Sapna to travel abroad, whereas no such restrictions appeared to be placed on her, even in the bail order.”
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Bombay High Court quashes arbitral award rendered in undue haste after four-year delay and absence of hearing
“The Arbitrator has clearly misconducted by citing the pretext of non-existent Covid-19 restrictions for his own inefficiency, but hurriedly making the award when lockdown restrictions actually existed.”
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Landowners in Joint Development Agreement not “Consumer”; May approach Civil Court: SC upholds NCDRC’s order
Supreme Court granted liberty to the appellants to institute a civil suit with entitlement to claim exemption from limitation under Order VII Rule 6 CPC read with the Limitation Act, 1963.
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Know why Delhi High Court rejected Virtual Service PE to Clifford Chance under DTAA
“The words ‘within a Contracting State’ in Article 5(6) mandate a physical footprint and cannot be expanded to include virtual service permanent establishments.”
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Key FAQs on Social Security Code 2020: Clarifications for Modern Workforce Needs
Labour Ministry issues FAQs on Social Security Code to clarify gratuity rules, maternity benefits, gig worker coverage, and compliance for India’s modern workforce.
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Call for Submissions | RGNUL-SAM Legislation Drafting Competition, 2026
RGNUL Punjab, through its Centre for Advanced Studies in Cyber Law and Artificial Intelligence, in collaboration with Shardul Amarchand Mangaldas & Co., invites submissions for the Legislation Drafting Competition 2026 on the proposed Digital India Bill.
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Restraining entry in discharge of duty not Wrongful Restraint or Outraging Modesty; Delhi High Court quashes FIR against Security Guard
The Petitioners being Security Guards, had the bounden duty to ensure that no unauthorised person enters the office premises… act of restraining the Complainant for entering the Office for which she had no right, cannot be termed as an act of wrongful restraint.”
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Cyril Amarchand Mangaldas advised ALBIS Distribution GmbH & Co. KG.
The transaction involved a 50:50 joint investment to establish a leading independent distributor of engineering plastics in India, strengthening ALBIS’s footprint in the Indian market.
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Magistrate can’t discharge accused at Section 251 CrPC stage in Summons Case after issuance of summons: Delhi High Court
“Magistrate erred in discharging the respondents of the offence under Section 452 of the Companies Act at the stage of consideration on the aspect of service of notice of accusation under Section 251 of the CrPC.”
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Independent satisfaction required for dismissal under Article 311(2)(b): Read Delhi HC ruling reinstating Deputy SP, CBI dismissed for illegal gratification
In the present case, a Deputy SP, CBI, was accused of demanding illegal gratification. He was placed under suspension, and disciplinary proceedings were initiated under Article 311(2)(b) of Constitution without a regular inquiry. Consequently, the Disciplinary Authority dismissed him from service.
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Call for Papers: RMLNLU Journal on Communication, Media, Entertainment & Technology Law [Volume 13]: Submit by 3rd March, 2026
Dr. RMLNLU, Lucknow invites submissions for Volume XIII of its Journal on Communication, Media, Entertainment & Technology Law, a peer-reviewed, theme-based annual publication.
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Inside Delhi HC Order: Piracy webites illegally streaming ‘Friends’, ‘Stranger Things’, ‘Batman’ taken down; Warner Bros wins Dynamic+ Injunction
“The need for immediate relief is particularly pressing in this case as the infringing websites are making available the plaintiffs’ copyrighted works, which could lead to significant financial losses for the plaintiffs.”
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Lakshmikumaran & Sridharan attorneys advised Inox Neo Energies Limited on acquisition of 250 MWp solar portfolio from SunSource Energy
Lakshmikumaran & Sridharan Attorneys advised Inox Neo Energies Limited on its acquisition of a 250 MWp solar portfolio from SunSource Energy, strengthening Inox’s renewable energy footprint across India.
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“Forced unnatural sex by husband is cruelty under S. 498A IPC, not rape”: MP HC quashes Rape, Section 377 IPC charges
“Forced unnatural sex by a husband on his wife amounts to cruelty under Section 498A of the IPC, but cannot be prosecuted as rape under Section 376 of the IPC as in a Section 377 context, marital rape concept is not recognized under current law because of the express marital exception in Section 375.”
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Cases Reported in GSTR | Latest Cases on Goods & Services Tax Reports
Explore the latest cases reported in HCC’s Goods & Services Tax Reports (GSTR) Volume on Input Tax Credit, Leasehold rights, Refund, Search and Seizure, Appeal, Limitation, Recovery of tax and much more.
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Victim’s Age determination; ‘Romeo-Juliet clause’ to curb misuse: Inside Supreme Court’s important judgment on POCSO Act
The Court stated that POCSO Act is one of the most solemn articulations of justice aimed at protecting the children. Yet, when this legislation is misused, misapplied and used as a tool for exacting revenge, the notion of justice itself teeters on the edge of inversion.
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HIGH COURT WEEKLY ROUNDUP 2026 [5-11 Jan] | Anti-Superstition Law; Indore Water Contamination Crisis; Advocates’ Electoral Roll dispute; and more
A quick legal roundup to cover important stories from all High Courts this week.
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