2026 | Page 68 of 196

Legislation Updates Statutes/Bills/Ordinances

BCI Releases Draft Advocates (Amendment) Bill, 2026; Invites Suggestions Till 31 July

BCI has released the Draft Advocates (Amendment) Bill, 2026, proposing significant changes relating to advocate welfare, legal education, law firms, women’s representation, enrolment procedures and regulation of foreign lawyers. Stakeholders have been invited to submit suggestions by 31 July 2026.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Chaayos Said the Service Charge Was Voluntary but Its Own Billing Software Said Otherwise: CCPA Imposes ₹50,000 Penalty

The CCPA observed that Chaayos has a substantial consumer reach and market presence as the restaurant has more than 180+ outlets in India, and levy of service charge by default on bill has the potential to affect a large number of consumers.

Legislation Updates Rules & Regulations

Central Government announces new Merchant Shipping Rules, 2026: Prescribes Revised Limits for Maritime Claims

Shipping Ministry has notified the Merchant Shipping (Limitation of Liability for Maritime Claims) Rules, 2026, prescribing revised liability limits for maritime, personal injury and passenger claims for Indian and foreign vessels operating in Indian waters.

Know thy Judge

Know Thy Judge | Supreme Court of India: Justice M.M. Sundresh’s Inspiring Career and Notable Judgments

Justice M.M. Sundresh’s journey from a small town to the highest echelons of the Indian judiciary serves as an inspiration to many aspiring legal minds.

Case Briefs High Courts

Delhi HC Directs Production of Comprehensive Medical Record Before Proceeding in Plea Seeking Sonam Wangchuk’s Transfer to Medanta Hospital

The appellant approached the Court seeking a direction permitting her husband, Sonam Wangchuk, to be shifted from Safdarjung Hospital, New Delhi, to Medanta Hospital, Gurugram, or any other medical facility of his choice.

liability foisted for alleged wrong legal opinion

Case Briefs High Courts

Practicing Advocate Facing Criminal Charges for Alleged Wrong Legal Advice Gets Ad-Interim Protection from Bombay HC

Bombay High Court grants adinterim relief to practicing Advocate who contends that criminal liability has been foisted upon him for legal opinion rendered in professional capacity.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Trick Question, Forced Action, Interface Interference: CCPA Identifies Three Dark Patterns on SpiceJet’s Booking Platform, Imposes ₹1 Lakh Penalty

CCPA observed that SpiceJet designed its interface in a manner that favoured enrolment into the SpiceClub Loyalty Program and subscription to promotional communications through pre-selected options, resulting in unfair trade practices, misleading representations and impairment of consumer choice and informed decision-making.

Hot Off The Press News

Publishers, Author Scott Turow File Class Action Against Google Over Gemini AI Training on Copyrighted Works

The complaint concerns Google’s alleged use of copyrighted books, journal articles and other literary works in developing and training its Gemini AI models. The plaintiffs contend that content made available through limited-use programmes and other sources was unlawfully repurposed for AI development.

Foreign Legislation Legislation Updates

Green Card Applicants Take Note: US Rescinds 2022 Public Charge Rule; USCIS to Evaluate All Public Benefits on Case-by-Case Basis from 18 September 2026

U.S. Department of Homeland Security has rescinded the 2022 public charge regulation, enabling broader case-by-case assessments of whether visa, admission or status-adjustment applicants may become dependent on public benefits, with the new rule taking effect on 18 September 2026.

Experts Corner Nomos Solutions

Hallucinations and How to Address Them in Light of the “Regulations for Use of Artificial Intelligence in Courts, 2026”

by K.P. Hemanth Kumar* and K.P. Pramodh Kumar**

fundamental right of the children to play

Case Briefs High Courts

Common Areas Must Be Obstruction-Free, and Children Have a Fundamental Right to Play: Karnataka HC Sets Aside Trial Court, Orders Association to Act Within 3 Months

Observing that playing games is a fundamental right of the children and prohibiting the children from playing, takes away their overall health, the Court has directed that the defendant-association to reconsider its decision, specify the games to be played in the play area after taking confidence of the members of the association within a period of 3 months.

WATCH NOW

Who is an exceptional lawyer ft. Senior Advocate Pinky Anand | SideBar Tales

In this episode of SideBar Tales, Senior Advocate Pinky Anand reflects on the experiences, people, moments, and lessons that have shaped her

cricket broadcasting competition law India analysis

Op Eds OP. ED.

Levelling the Playing Field: Antitrust Issues in Cricket Broadcasting

by Khushi Kalyani Gautam* and Ira Tiwari**

SideBar Tales WATCH NOW

SideBar Tales Episode 3 | Pinky Anand | Life, Law, & Lessons

In this episode of SideBar Tales, Senior Advocate Pinky Anand reflects on the experiences, people, moments, and lessons that have shaped her

Legal RoundUp Weekly Roundup

Top Legal Developments [13-19 July]: Samay Raina case, Sonam Wangchuk hunger strike, DHJS Examination 2026 eligibility judgment & Other Key Verdicts & Policy Updates

A quick roundup to cover all the important legal developments and cases this week.

Railway liability for shortage of goods booked at owner's risk

Case Briefs Supreme Court

Supreme Court: Railways not liable for shortage of goods booked at “owner’s risk” unless negligence or misconduct is proved under Section 97, Railways Act

The Supreme Court held that Railways cannot be held liable for shortage of goods booked at “owner’s risk” unless negligence or misconduct is proved under Section 97, Railways Act, 1989. The Court clarified the burden of proof under Section 65(2) and dismissed the compensation claim.

Case Briefs High Courts

Vehicle seized in NDPS case cannot be denied interim release merely because it may be confiscated later: J&K and Ladakh HC

The High Court holds that confiscation is a matter to be considered at the conclusion of trial and that, pending such determination, the court is empowered to grant interim custody of the seized vehicle under Section 497 BNSS.

Interim maintenance for financially independent wife

Case Briefs High Courts

Filing a DV Act Petition Does Not Automatically Entitle a Wife to Maintenance, Especially When She Earns More Than Her Husband: Karnataka HC

In the case at hand, the wife disclosed a monthly income of ₹1,00,000, her TDS records showed ₹1,64,285. Her husband earned ₹60,000. However, the trial court awarded her ₹20,000 in interim maintenance.

Delhi High Court Tihar custodial assault

Case Briefs High Courts

Fractured Hand, No Treatment, and a Demand for Protection Money: Delhi HC Orders CCTV Preserved and Independent Medical Examination in Tihar Assault Allegations

The Delhi High Court directed preservation of CCTV footage, an independent medical examination, and detailed reports from jail authorities after a Tihar inmate alleged custodial assault by the Head Warden, denial of medical treatment, and demand for illegal protection money.

Legislation Updates Notifications

BCI Declares AIBE XXI Result; 65.92% Candidates Qualify, AIBE XXII Scheduled for 29 November

BCI has announced the AIBE XXI result, with 65.92% candidates qualifying the examination, and has scheduled AIBE XXII for 29 November 2026.