2026
Delhi HC: Advocate acting as Insolvency Professional liable to GST under forward Charge Mechanism, Not RCM
Delhi High Court held that an advocate acting as an Insolvency Professional is liable to pay GST under the forward charge mechanism and cannot claim the reverse charge benefit available to advocates rendering legal services.
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Electrocution claims attract Strict, Not Absolute Liability; Disputed facts bar recourse under Article 226: Supreme Court
The Court held that where material facts are disputed, the appropriate remedy ordinarily lies before the competent adjudicatory forum and not before High Court under Article 226 of the Constitution.
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Shardul Amarchand Mangaldas & Co. advises Book Running Lead Managers on USD260 million IPO of LEAP India, KKR’s First IPO in India as Promoter
LEAP India is the largest on-demand asset pooling provider in India’s supply chain management sector, based on the number of pooled assets, according to the F&S Report.
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Mother’s Settlement cannot override State’s duty to prosecute; Kerala High Court denies Bail to Father accused of Sexually Assaulting Minor Daughter
The case depicts the tragic plight of a minor girl, aged 17 years, who was repeatedly subjected to sexual exploitation by her own father.
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Appeal cannot follow once consent is given: HP High Court reiterates bar under S. 96(3) CPC on appealing consent decrees
A party to a compromise cannot become an appellant against its consequences. The Himachal Pradesh High Court held that a final decree passed on agreed terms between co-sharers was a consent decree, attracting the express prohibition contained in Section 96(3) CPC.
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Pregnant, Adopting, or a Surrogate Mother? Here’s Every Maternity Right You’re Entitled to Under Indian Law
Pregnancy can affect health, income, recovery, and career security all at once, yet many employees remain unaware of the legal protections available to them. From paid maternity leave and nursing breaks to crèche facilities, this article explains maternity benefits in India in a simple and practical way.
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Samanvay 2026: HPNLU Shimla to Host 4th International Mediation Competition, Fostering Practical Skills in Negotiation and Dispute Resolution
The competition brings together aspiring legal professionals and provides an environment for interaction across institutions and diverse perspectives. Its preceding editions witnessed participation and appreciation from premier law schools as well as distinguished mediators, practitioners, and assessors from across the globe.
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NTA’s Reset: Over 50 Staff removed as Education Ministry orders Full Security Audit
Ministry of Education has announced sweeping reforms at the NTA, including the removal of over 50 staff members, recruitment for key leadership positions and a comprehensive review of examination security systems.
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150% Growth in Ultra-Processed Foods: Why the Supreme Court Is Pushing the Centre to Match Global Front-of-Package Labelling Standards
The Court observed that a standard labelling format could reduce confusion and make it easier for consumers to make informed purchasing decisions.
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Can High Court entertain Writ Petition against NCLT Order when IBC provides Appeal? Supreme Court answers
The Supreme Court examined whether a writ petition challenging an NCLT order passed under the Insolvency and Bankruptcy Code, 2016 could be entertained when the Code provides a statutory right of appeal under Section 61, in the context of the judicial discipline governing exercise of writ jurisdiction.
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Proof of Hindu marriage requires ceremonies; Voter-list entry alone not conclusive: Patna HC
The High Court held that the appellant failed to prove the alleged marriage under Section 7, Hindu Marriage Act, as neither the marriage nor the requisite ceremonies were established, and that voter-list entries and maintenance proceedings could not conclusively prove a valid matrimonial relationship.
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CAM advises Larsen & Toubro Ltd. on proposed scheme of amalgamation amongst L&T and L&T Power Development Ltd. and their respective shareholders under Sections 230 to 232 of Companies Act, 2013
The transaction will lead to simplification of L&T’s group structure, enhanced operational clarity and optimised corporate holding structure, better aligned with L&T’s business requirements.
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Retired Armed Forces personnel cannot be denied ex-serviceman status when seeking re-employment after completing prescribed service; Delhi HC upholds CAT order
Since ESIC’s cancellation rested solely on a mistaken reading of ex-serviceman eligibility, the Court held the entire cancellation collapsed once that ground was found untenable.
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From Engagement to Harm: USA Court Orders Meta to Fund $567 Million Abatement Plan Over Youth Mental Health and Child Safety Risks
The State of New Mexico brought proceedings against Meta alleging that it contributed to youth mental health harms and facilitated the sexual exploitation of children. The case examined the impact of Meta’s platform design, recommendation systems and engagement-focused features on children, families and public institutions throughout the State.
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Supreme Court on Husband’s Adultery Allegations Against Wife and Interim Maintenance
The Supreme Court examined whether a husband’s adultery allegations against his wife, supported by photographs and videos, could justify denial of interim
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UGC clears One-Year PG Programmes in Open and Distance Learning and Online Mode under NEP 2020
Under NEP 2020, UGC-recognised institutions offering two-year PG programmes in ODL or online mode may now extend one-year postgraduate options to eligible Honours graduates.
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UGC-NET Re-Exam for English, Commerce, Sociology on September 9-10: What Went Wrong, and What Happens Next
NTA has announced the re-conduct of the UGC-NET June 2026 papers for English, Commerce and Sociology on 9 and 10 September after a committee identified multiple errors and repeated questions in the papers; no additional examination fee will be charged to affected candidates.
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Top Legal Developments This Week [10-16 August 2026] | Tarun Tejpal’s Conviction; Bar Council Co-option; UPI Charges Clarified; and 20+ more stories
A quick roundup to cover all the important legal developments and cases this week.
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