Bringing you the Best Analytical Legal News
The Court expressed serious concern over the Income Tax Department’s failure to release seized cash and jewellery even after adjustment of the tax demand and completion of requisite formalities, observing that such prolonged inaction reflected red-tapism and high-handedness on the part of the authorities.
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Calling Delhi the “nation’s laboratory for judicial innovation”, CJI Surya Kant marked the importance of specialised courts for timely and effective adjudication of complex criminal cases.
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The Court clarified that the safeguards against arrest laid down in Arnesh Kumar v. State of Bihar, (2014) 8 SCC 273 shall be strictly followed. No live-in partner or relative should be arrested without the mandated preliminary safeguards.
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Justice Joymalya Bagchi, Judge, Supreme Court of India, delivered a powerful address at the 5th Justice H.R. Khanna Memorial National Symposium, reflecting on judicial independence, Justice H.R. Khanna’s legacy, media trials, artificial intelligence, and the constitutional duty of judges in the digital age.
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The Bombay High Court restored a food business licence suspended under the proviso to Section 32(3), Food Safety and Standards Act, 2006, holding that once fresh inspections conducted pursuant to the Court’s orders demonstrated 95 per cent compliance and graded the establishment as “Compliance/Satisfactory”, continuance of the suspension no longer served the preventive object for which it had originally been imposed.
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A quick roundup of the key High Court developments and important cases from July 2026, covering major rulings on AI deepfakes, defamation, copyright, trademark, arbitration, constitutional law, criminal law, and other significant legal developments.
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Cyril Amarchand Mangaldas acted as Indian legal counsel to Morgan Stanley India in connection with the sale of 41.61 million equity shares of Shadowfax Technologies Limited by Eight Roads Investments Mauritius II Limited for an aggregate consideration of ₹852.55 crore through screen-based trades on the NSE and BSE on July 24, 2026.
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The appellant, a first-time blood donor, was hospitalised for seven days after developing a pseudoaneurysm and compartment syndrome following a blood donation procedure. The appellant’s claim, initially dismissed by the Sessions Court, ultimately came before the Malaya High Court on appeal.
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S&R Associates advised Equirus Capital and Motilal Oswal, the book running lead managers, on Lohia Corp Limited’s ₹11.01 billion initial public offering.
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The Delhi High Court restrained unauthorised use of Yuvraj Singh’s name, image, voice and likeness, including through AI-generated content, deepfakes and commercial exploitation.
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Prashaant Vikram Rajput has earlier worked with Economic Laws Practice, Luthra & Luthra Law Offices, and Dentons Link Legal.
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Speaking at the 5th Justice H.R. Khanna Memorial National Symposium organised by the CAN Foundation, Justice Augustine G. Masih reflected on Justice H.R. Khanna’s enduring constitutional legacy and examined how judicial independence is being tested in an era shaped by social media, artificial intelligence and unprecedented digital visibility.
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The Micro, Small and Medium Enterprises Development (Amendment) Bill, 2026 seeks to modernise the MSME legal framework by proposing digital registration, mandatory TReDS-based invoice settlement, time-bound dispute resolution and stronger enforcement mechanisms.
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A paper mill’s new owner took over under an approved resolution plan, but the electricity board still wanted over ₹2.5 crore in old dues and surcharges before switching the power back on. The Calcutta High Court said the clean slate principle doesn’t have exceptions for electricity bills.
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Supreme Court released the “Handbook on Judgments and Gender (Sensitivity and Compassion in Writing Judgments)” highlighting the need for empathetic, inclusive and stereotype-free judicial language. The Handbook provides guidance on avoiding gendered expressions, adopting survivor-centric terminology and promoting trauma-informed adjudication to ensure dignity and fairness in the justice process.
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The Kerala High Court has ruled that the distinction between the terms “chest” and “breast” is immaterial while assessing allegations of sexual
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The Commonwealth Peace Mediation Conference closed as it opened: with a call to choose dialogue over confrontation. Justice Vikram Nath’s valedictory address and The Bahamas’ offer to host next year capped three days spanning climate disputes, family conflict, and peace-building.
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Lok Sabha has passed the Supreme Court (Number of Judges) Amendment Bill, 2026, giving effect from 16 May 2026 to the increase in the sanctioned strength of Supreme Court judges from 34 to 38.
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