2026 | Page 66 of 196

Murder is “Heinous Offence” under JJ Act; JJ Board Must Holistically Evaluate All Relevant Material During Preliminary Assessment: SC

The Court held that while conducting preliminary assessment, Juvenile Justice Board was not bound by any opinion or recommendation and must independently apply its mind to all the material available to it, including Social Background Report, Social Investigation Report, witness statements, interaction with the child and every other relevant circumstance.

Snake-bite victim criminal negligence case

Case Briefs High Courts

Failure to prove treatment could have saved snake-bite victim defeats criminal negligence charge; Himachal Pradesh HC upholds acquittal in Snake-Bite Death Case

Himachal Pradesh High Court upheld the acquittal in a snake-bite death case, ruling that criminal negligence cannot be inferred merely from a delay in taking the victim to a hospital. In the absence of medical evidence showing that timely treatment could have prevented the death, the prosecution failed to establish causation under Section 304-A IPC.

SCC Times Newsflash WATCH NOW

Labour Codes & Salary Structure Explained | Law Made Easy

Coming Soon | Will your Basic Salary become 50% of your CTC? Will your PF deduction increase? Will your take-home salary reduce?

BNSS debit freezing bank accounts analysis

Op Eds OP. ED.

Under the BNSS, Is Debit Freezing of Bank Accounts Without a Magistrate’s Order Legal?

by B.A. Sujay Prasanna*

Case Briefs High Courts

Repeating Class Does Not Violate Right to Education: Delhi High Court upholds detention of EWS student in Class V

Delhi High Court held that an EWS student may be required to repeat Class V under Section 16 of the RTE Act where repeated academic support fails to ensure foundational learning, while directing the school to continue all EWS entitlements.

Case Briefs High Courts

Auction purchaser cannot claim cooperative housing society membership without clearing previous owner’s pending dues: Bombay High Court

The Court observed that modern cooperative housing societies have evolved into self-contained entities providing numerous services and amenities, making timely payment of maintenance charges essential for meeting operational expenses and statutory obligations.

Case Briefs Supreme Court

S. 66 IT Act is bailable offence; Supreme Court clarifies S. 77-B must be read to ascertain nature of offence under S. 66

The Court sets aside the order which treated Section 66 as a non-bailable offence while ignoring Section 77-B

Case Briefs High Courts

Compensation not payable for electrocution while operating “Tullu Pump” within residential premises under Compensation Circular: Chhattisgarh HC

Chhattisgarh High Court dismissed a writ petition seeking compensation for death due to electrocution while operating a domestic tullu pump, holding that the incident was not covered under the compensation scheme prescribed for specified electrical accidents.

NUSRL Ranchi National Essay Writing Competition 2026

ADR Competition Announcements Law School News

Call for Submissions | National Essay Writing Competition (First Edition) by Kautilya Society, NUSRL Ranchi, in Collaboration with the Association for Democratic Reforms (ADR)

The Kautilya Society, NUSRL Ranchi, in collaboration with the Association for Democratic Reforms (ADR), has announced the First Edition of the National Essay Writing Competition on the theme “Governance, Democracy & Constitutional Vision — India @2047”, inviting submissions from students, practitioners, academicians, and researchers.

Legislation Updates Rules & Regulations

CBDT Expands Scope of ‘Specified Fund’ to Cover SEBI and IFSCA-Regulated Funds

CBDT has notified the Income-tax (Second Amendment) Rules, 2026 to revise the definition of “specified fund”, bringing certain funds regulated by SEBI and the International Financial Services Centres Authority within its scope.

Law Firms News News

SAM advises Underwriters on SBI Funds Management’s ₹ 11,675.29 cr IPO including pre-IPO sales of ₹ 1,879.97 cr by promoter selling shareholders

The IPO is the largest public offering in India in 2026 to date and marks a significant milestone for the Indian capital markets. The equity shares were listed on the stock exchanges on 21 July 2026.

police drunkenness departmental proceedings

Case Briefs High Courts

Madras HC: Blood and Urine Tests Not Mandatory in Departmental Proceedings to Prove Police Officer’s Drunkenness; Medical Certificate and Magistrate’s Observations Sufficient

The Court held that the absence of blood and urine tests does not invalidate disciplinary proceedings and that the Drunkenness Certificate issued by the Medical Officer along with the Judicial Magistrate’s observations was sufficient to establish misconduct inside the Court hall.

Law Firms News News

S&R Associates advises Amundi Group on SBI Funds Management’s IPO and Pre-IPO Secondary Sales

The aggregate proceeds to Amundi and SBI were INR 116.75 billion (approx. US$ 1.21 billion), with INR 97.95 billion (approx. US$ 1.02 billion) raised in the IPO and INR 18.80 billion (approx. US$ 195.25 million) in the pre-IPO secondary sales.

SCAORA condemns lathi charge against students

Hot Off The Press News

SCAORA condemns lathi charge & tear gas against students, youth at ‘Chalo Sansad’ protest, calls upon authorities to investigate allegations of excessive force

The Supreme Court Advocates-on-Record Association issued a statement condemning the use of force against students and young protestors who had assembled to peacefully voice their grievances regarding public examinations.

Hot Off The Press News

Government Announces Fast-Track Courts for Examination Paper Leak Cases

PM Narendra Modi has announced the establishment of fast-track courts for paper leak cases to ensure speedy trials and stringent action against those involved.

Case Briefs High Courts

“No useful purpose” in continuing trial after settlement: Punjab & Haryana High Court quashes FIR in cheating case

In the case at hand, pursuant to the Court’s referral to the Mediation and Conciliation Centre, the parties arrived at an amicable settlement.

Case Briefs Supreme Court

Mere Call Records Cannot Establish Criminal Conspiracy: Supreme Court Upholds Husband’s Conviction for Wife’s Murder; Acquits Co-Accused

Supreme Court held that while frequent phone calls alone cannot establish criminal conspiracy, a complete and unbroken chain of circumstantial evidence, including recoveries admissible under Section 27, Evidence Act, and the accused’s conduct was sufficient to uphold the husband’s conviction for the premeditated murder of his wife.

WATCH NOW

The Supreme Court Bar Association hosted a felicitation ceremony to welcome five newly appointed Judges of the Supreme Court.

FSSAI food labelling compliance India analysis

Op Eds OP. ED.

Label to Liability: How India’s Food Giants are Slipping into FSSAI Penalty Zones

by Ritu Raj*

GCAI Representation Draft Advocates Bill

Hot Off The Press News

Expand the Scope of “Legal Practitioner,” Amend Rule 49, Boost Skill Development: Inside GCAI’s Representation to BCI on the Draft Advocates (Amendment) Bill, 2026

“A Viksit Bharat requires a Viksit Legal Profession,” says GCAI in its representation to the BCI, urging recognition of General Counsels and in-house counsels as legal practitioners under the Draft Advocates (Amendment) Bill, 2026.