Bringing you the Best Analytical Legal News
A quick roundup to cover all the important legal developments and cases this week.
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The Court noted that the respondent was dragged unnecessarily to the High Court by a review prompted by the office of the Chief Minister. The State ought to have accepted the High Court’s interference with a “patently illegal and blatantly tainted” sanction order.
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A woman cleared the written exam for Forest Guard and Wildlife Guard recruitment, nine months pregnant at the time, was told there was no rule allowing her physical test to be postponed. The Allahabad High Court disagreed, holding that no woman should have to choose between motherhood and a job.
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Written statement was e-filed within 44 days from the receipt of the complaint which was beyond 30 days prescribed time-limit but the delay beyond 30 days held to be extendable if sufficient cause explained, thus making the prescribed period to be of 45 days. The written statement was thus filed within the prescribed period.
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The High Courts observed that criminal prosecution of any person is a serious matter as it affects the liberty of that person.
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Delhi High Court has transferred Judge Anu Grover Baliga from the designated Fast-Track Court handling offences under the Public Examinations (Prevention of Unfair Means) Act, 2024, and posted Judge Ajay Gupta in her place.
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Supreme Court awarded ₹15 lakhs compensation to the widow of a man who died after a stray bull attack, holding that relegating the claimants to a civil suit after nearly 2 decades would leave them “remediless”.
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The present application arose because the earlier order did not expressly refer to 39 short videos and 5 English-language videos that were mentioned in Para 10 of the plaint, although according to Isha Foundation these videos formed part of the original cause of action and contained content substantially identical to the impugned videos already directed to be taken down.
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The Supreme Court said that there cannot be a presumption in law that, after marriage, a daughter severs her ties with her parental family and resides with husband in her matrimonial home and that any classification differentiating a daughter from a son is, per se, unconstitutional
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Explore the latest Supreme Court Cases in 2026 SCC Vol. 6 Part 2 on freedom of speech, preventive detention, separate trials, pandemics, and more.
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Buying a flat through a bank auction? Don’t overlook pending maintenance dues. Bombay High Court held that an auction purchaser cannot claim
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Justice Ujjal Bhuyan’s legal journey reflects a blend of professional excellence and personal versatility. Born into a distinguished legal family in Guwahati, he built an independent and accomplished career in the legal field spanning over more than 3 decades. Beyond the courtroom, he is known for his keen interest in music, acting, and sports, reflecting a personality that extends beyond the confines of the law.
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Judges from across the Commonwealth, India’s top law officers, and a newly launched memoir on justice, the three-day Commonwealth Peace Mediation Conference opened in Jaipur with a shared message: mediation isn’t an alternative to justice, it’s one of its truest expressions.
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From ancient village panchayats and the Mahabharata to the Mediation Act, 2023 and modern commercial disputes, Chief Justice of India Justice Surya Kant outlined why mediation must become a central pillar of India’s justice delivery system and the Rule of Law.
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The Court reiterated the golden rule of law that when a specific statutory provision to do certain act is codified under the statute, such an act must be and should be done in the same manner as codified under the statute or not at all. Any other mode is expressly forbidden in law.
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The July Criminal Law Roundup highlights important decisions of the Supreme Court and High Courts on prisoners’ rights, bail, juvenile justice, POCSO, custodial deaths, investigation, sentencing, quashment proceedings, and notable legislative developments in criminal law.
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The Court directed that the petitioner’s bank account be unfrozen holding that freezing the account at the instance of the cyber cell, on the basis of a single UPI transaction of ₹1000 from vendee, without notice and without following due process of law was unsustainable, contrary to law and illegal.
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NLU Delhi, in collaboration with Think India, has announced the 1st National Trial Advocacy Competition. The competition aims to strengthen courtroom advocacy and litigation skills among law students, with registrations now open.
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