2026 | Page 69 of 196

Delhi HC: Prior declaration as “well-known trade mark” not mandatory to invoke Section 11(2); cancels “ZORA” trade mark for similarity with “ZARA”

Delhi High Court held that a trade mark need not be formally declared as “well-known” to claim protection under Section 11(2), Trade Marks Act, 1999, and that ZARA, being entitled to protection as a well-known mark, could oppose registration of the deceptively similar mark ZORA.

Case Briefs High Courts

25 Years, No Conclusion: Allahabad HC Warns Against “Taarikh pe Taarikh” Becoming the Hallmark of Criminal Justice, Grants Anticipatory Bail in 2001 Kidnapping Case

The High Court stated that the record revealed a rather disquieting state of affairs. For years, the proceedings remained dormant without any meaningful progress, reducing the criminal trial to a mere formality.

Case Briefs High Courts

“Evolution and implementation of Social Audit need of hour”: Madhya Pradesh HC directs advocate to visit and spend time at old age home instead of paying cost

The Court further remarked that another important effect of the Social Audit is that the management of these institutions sometime misbehave with the residents, especially women and children; this way, they would always be cautious that they were being observed.

Absence of railway ticket cannot negate bona fide passenger status

Case Briefs Supreme Court

The Ticket Was in the Bag That Was Never Found: Supreme Court Grants ₹8 Lakh to Widow, Says Absence of Ticket Alone Cannot Defeat a Bona Fide Passenger’s Claim

Supreme Court advised the Indian Railways to adopt effective measures to address overcrowding in trains, observing that overcrowding frequently results in passengers falling from moving trains and suffering fatal injuries.

Computation of loss of dependency under Motor Vehicles Act

Case Briefs High Courts

Dependency, Not Legal Status, Governs Computation of Loss of Dependency; Second Wife and Minor Daughter Held Entitled to Compensation under MV Act: Karnataka HC

The Court Enhanced the Motor Accident Compensation from ₹15 Lakhs to ₹30 Lakhs.

Case Briefs Supreme Court

Pre-2016 DRT Recovery Certificate Is Not “Decree or Order” u/S. 9(2), Presidency-Towns Insolvency Act; Cannot Trigger Insolvency Proceedings: Supreme Court

The Court stated that the 2016 Amendment to the Recovery of Debts and Bankruptcy Act, 1993 had created a legal fiction operating prospectively and did not affect proceedings instituted before its enactment.

Case Briefs High Courts

Hospitalisation Was to Save His Life, Not Confine Him: Delhi HC Declines to Order Transfer of Sonam Wangchuk to Medanta; He Sets 3 Conditions to Break His Fast

The Court held that no violation of bodily autonomy was found where medical care was limited to consented oral treatment despite the patient’s critical health condition marked by dangerously low sugar, sodium and potassium levels.

Legislation Updates Statutes/Bills/Ordinances

28 Bills Pending as Parliament’s Monsoon Session Begins on 20 July; Supreme Court Judges, Higher Education Reforms Among Key Measures

The upcoming Parliament Monsoon Session 2026 is expected to focus on tax reforms, judicial capacity, foreign contribution regulation, MSME-related measures and higher education governance through several key legislative proposals.

Case Briefs High Courts

POCSO | Betrayed Her Trust, Destroyed Her Life, Degraded Her Very Soul: Bombay HC Upholds Life Sentence of Man Convicted of Impregnating 12-Year-Old daughter

the High Court observed that there can never be more shocking heinous crime when a father is charged for committing sexual assault on his own daughter.

Supreme Court bail forged Power of Attorney

Case Briefs Supreme Court

Pre-Trial Incarceration Beyond 11 Months Unwarranted Where Strict Bail Conditions Can Adequately Safeguard Prosecution’s Interests; SC Grants Bail

Supreme Court granted bail the appellant, who was alleged to be an attesting witness to a forged Power of Attorney and subsequent sale deeds, after over 11 months of incarceration.

minor pregnancy termination court permission

SCC Times Newsflash WATCH NOW

MP HC Allows 17-Year-Old Rape Survivor’s Pregnancy Termination; Questions Need for Court Permission Under MTP Act

The Madhya Pradesh High Court has allowed the termination of a 10-week pregnancy of a 17-year-old rape survivor and questioned the requirement

UAPA bail jurisprudence Article 21 analysis

Op Eds OP. ED.

The Chancellor’s Foot and the fractured Bail Jurisprudence under the UAPA 1967

by Asangha Rai*

Cases Reported SCC Weekly

2026 SCC Vol. 5 Part 5: Key Supreme Court Cases on Arbitration, Constitution and IBC

Explore the latest Supreme Court Cases in 2026 SCC Vol. 5 Part 5 on international commercial arbitration, Panchayat elections, corporate debtor, and more.

Delhi High Court Saturday Court Sittings

Legislation Updates Notifications

Delhi HC Puts First and Third Saturday Court Sittings on Hold; Committee to Review Proposal

Delhi High Court has deferred the implementation of its decision declaring the first and third Saturdays as court sitting days and has constituted a committee to reconsider the proposal.

Case Briefs High Courts

Read why Karnataka High Court refused to entertain Article 227 plea against ex parte injunction order

“…the petitioner, instead of availing the statutory remedy available to him, has chosen to file a petition under Article 227 of the Constitution of India.”

BCI Social Media and Digital Ethics Guidelines

Legislation Updates Notifications

Promotional Reels, Client Testimonials, Legal Influencers: BCI Issues Digital Conduct Rules for Legal Community

BCI has issued a comprehensive circular on social media conduct, digital ethics, court decorum and professional responsibility, directing State Bar Councils and law colleges to ensure immediate implementation and sensitisation.

Harbhajan Singh Punjab Police security cover

Case Briefs High Courts

“Traitor” Posters Outside Harbhajan Singh’s Residence Did Not Establish a Threat to Life: Punjab and Haryana HC Declines to Security Cover

The Security Review Committee had assessed Harbhajan Singh’s threat perception on 3 March 2026, nearly two months before he left the Aam Aadmi Party. Punjab & Haryana HC held the timing was coincidental, not retaliatory and that his Y+ CRPF cover and State’s undertaking of local deployment adequately addressed his security concerns.

Case Briefs High Courts

Foreign counsel cannot examine witnesses before Advocate Commissioner in execution of Hague Convention Letter of Request: Kerala HC

The Kerala High Court held that foreign lawyers cannot examine witnesses before an Advocate Commissioner appointed for execution of a letter of request issued by a foreign court under the Hague Convention. The recording evidence before a Commissioner is a litigious function forming part of the practice of law in India and falls within an area reserved exclusively for advocates enrolled under the Advocates Act, 1961.

Telangana HC anticipatory bail GST ITC fraud

Case Briefs High Courts

₹94 Crore ITC Fraud Alleged, Fictitious Suppliers, No Stock Records, Yet Telangana HC Grants Anticipatory Bail; Says Gravity of Economic Offence Alone Cannot Justify Arrest

The Court held that although allegations of fraudulent availment of Input Tax Credit under the CGST Act constitute serious economic offences, arrest cannot be made as a matter of course. Where the investigation is primarily based on documentary evidence already in the custody of the authorities and custodial interrogation is not shown to be indispensable, anticipatory bail deserves to be granted subject to appropriate safeguards.

TRAI clarification on 1600 and 140 series numbers

Legislation Updates Notifications

1600 for Trusted Calls, 140 for Promotions: TRAI Clears the Air on Designated Number Series

Amid reports causing confusion, TRAI has clarified the distinct use of 1600 series numbers for trusted communications and 140 series numbers for promotional calls.