2026
Free to move, not free to break the law: Delhi HC on Karni Sena President’s habeas corpus case
The petitioner had been leading a nationwide awareness campaign concerning the University Grants Commission (Promotion of Equity in Higher Education Institutions) Regulations, 2026 (2026 UGC Regulations).
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Supreme Court cancels bail of accused in pre-planned Satara murder case; holds repeated threats and carrying petrol prima facie indicate common intention
Supreme Court cancels bail of Accused 3 and 4 in the Satara murder case, holding that repeated threats, prior preparation and carrying petrol indicated a pre-planned attack.
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No one can interfere with consenting adults’ choice to live together, much less threaten their life or liberty: Delhi High Court
“Both Article 19 and Article 21 of the Constitution of India guarantee fundamental rights to each of such parties in the form of their respective right to freedom and also their respective right to life and liberty.”
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Wife’s waived maintenance claims cannot be revived through subsequent DV proceedings; daughter’s rights remain unaffected: Supreme Court
The Court held that once the wife had voluntarily relinquished all monetary claims, including maintenance, revival of such claims through subsequent proceedings cannot be permitted.
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Centre notifies Bonus eligibility and Calculation rules under Code on Wages, 2019
Employees earning up to ₹21,000 per month will be eligible for bonus, while bonus for eligible employees earning above ₹7,000 per month will be calculated on ₹7,000 or the applicable minimum wage, whichever is higher, instead of their actual salary.
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“Say Yes to Work No One Else Wants”: In Conversation with Praneesh Goyal on Corporate Law, Cross- Border Structuring and Building a firm from scratch
Interviewee: Praneesh Goyal1
Interviewed by Vaishali Pachauri2
Not “Centres of Physical Health,” so why “Mental Health Centres”?: Kerala High Court asks State to consider name change
The Amicus Curiae suggested that the Centres be renamed “Institutes of Behavioural Management” or given such other appropriate designation as may help reduce the stigma associated with mental healthcare institutions.
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Call for Participation | 1 st KIIT Inter-University Client Counselling Competition, 2026 organised by KIIT Legal Services Clinic
The inaugural KIUCCC aims to bridge the gap between theoretical legal education and professional practice through simulated client-counsel interactions. It seeks to develop essential skills including active listening, effective communication, legal analysis, ethical decision-making and problem- solving in budding lawyers.
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CJI Surya Kant on Justice Sanjay Karol’s Judicial Philosophy
CJI Surya Kant on retired Justice Sanjay Karol’s judicial philosophy, at his farewell hosted by the SCBA. Video Courtesy: SCBA YT
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Victim has a Right to Speedy Trial too: SC rejects a reading of Section 12, Gangsters Act that would freeze a Murder Case
Supreme Court held that Section 12, Gangsters Act does not require other criminal trials to be kept in abeyance, but only gives priority to Gangsters Act proceedings where there is a clash of dates.
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Bombay HC allows appointment of arbitrator in insurance dispute despite insurer’s repudiation of liability; Leaves arbitrability issues to Tribunal
The Bombay High Court reiterated that at the Section 11 stage, the Court is concerned only with the existence of an arbitration agreement, leaving disputes relating to repudiation, limitation, and arbitrability for the Arbitral Tribunal.
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No Coaching for under-13s, no classes beyond 5 hours: Maharashtra proposes tough Rules for Coaching Centres
Maharashtra Government has released a draft law to regulate private coaching centres, proposing mandatory registration, fee and infrastructure norms, student welfare measures and penalties; suggestions can be submitted by 4 September 2026.
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NUSRL Journal of Law and Policy Invites Submissions | ISSN: 2349-9982 | Peer-Reviewed | Open Access
NUSRL Journal of Law and Policy invites articles, research papers, case commentaries and book reviews for Volume XIII (2026), covering law, allied disciplines, interdisciplinary studies, socio-economic and political ideas, and contemporary legal issues.
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CAM acts as legal counsel to The Indian Hotels Company on the merger of its associate company, Oriental Hotels with and into IHCL by way of a Scheme of Arrangement
The share exchange ratio is 25 equity shares of IHCL for every 117 equity shares of OHL, on an all-stock basis, with completion targeted in the second half of FY2028 and an Appointed Date of April 1, 2027.
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Mere expiry of statutory period under S. 13(1A) HMA does not confer an absolute right to divorce where party seeks to take advantage of his own wrong: Delhi HC
Delhi High Court noted that the conduct of the husband in pursuing a petition under Sections 13(1A) and 13(1)(ib) of the HMA, without making any sincere effort to resume cohabitation and by frustrating the wife’s attempts to execute the decree for restitution of conjugal rights, clearly demonstrated that his sole objective was to secure a decree of dissolution of marriage under the said provisions, without any genuine intention of restoring the matrimonial relationship.
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GHAC Arbitration Week 2026: A pivotal step towards building Gujarat’s Institutional Arbitration ecosystem
GHAC Arbitration Week 2026 is envisioned as a landmark initiative bringing together the judiciary, Bar, business and industry community, law firms, arbitrators and arbitral institutions on a common platform to advance the growth of institutional arbitration in Gujarat
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Dabur’s challenge to Prohibitory Order: Delhi High Court stays Order for want of Show Cause Notice
Delhi High Court prima facie held that a Prohibitory Order under Section 36, Food Safety and Standards Act, 2006, ought not to have been passed without affording an opportunity of hearing, and accordingly stayed the Impugned Order against DABUR.
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KIIT School of Law | II KIIT International Moot Court Competition, 2026
The competition provides law students from across India and abroad with a platform to engage with complex contemporary legal questions, develop persuasive advocacy, and compete before distinguished arbitrators and members of the legal fraternity
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