2026 | Page 72 of 196

Vinay Singhal DHJS officer suspension Delhi High Court

Delhi HC Orders Suspension of DHJS Officer with Immediate Effect

Delhi High Court has suspended DHJS officer Vinay Singhal with immediate effect pending disciplinary proceedings and barred him from leaving Delhi without prior permission.

Section 22 Hindu Succession Act Agricultural Property

Case Briefs Supreme Court

Preferential Right of Class I Heirs under Section 22, Hindu Succession Act Extends to Agricultural Property: Supreme Court

Justice N. Kotiswar Singh, concurring with Justice Sanjay Karol, stated that “the right of pre-emption as conferred under Section 22 of the HSA is, in its pith and substance, an incident of succession and nothing more”.

Maharashtra Child and Adolescent Labour Amendment Rules

Legislation Updates Notifications

Maharashtra Notifies Child Labour Reforms; Child Artist Safeguards, Rehabilitation Fund and Task Forces Introduced

Maharashtra Gov has notified the Maharashtra Child and Adolescent Labour (Prohibition and Regulation) (Amendment) Rules, 2025, amending Child and Adolescent Labour Rules to strengthen child labour prohibition, regulate child artists, operationalise rehabilitation funds and enhance employer compliance obligations.

Case Briefs Foreign Courts

Does Ratification of New York Convention Amount to Waiver of Sovereign Immunity? UK Court of Appeal Clarifies in Devas Award Enforcement Dispute

The present appeal concerned the interplay between the enforcement obligations under the New York Convention and the doctrine of sovereign immunity. The Court of Appeal examined whether a Contracting State, by ratifying the Convention, submits to the jurisdiction of English courts in enforcement proceedings and held that Article III preserves, rather than waives, State immunity.

Case Briefs Supreme Court

A No-Interest Clause is Enforceable, but Delay in Refund Attracts Interest; SC reiterates Courts Can’t Rewrite Clear Commercial Contract Terms

“Once the parties with their eyes open without any protest whatsoever and with free will accept certain terms of a contract they cannot afterwards be permitted to go back on the same merely because at a later point of time the stipulation proves to be onerous.”

Core Activity Determination under OSHWC Rules

Legislation Updates Rules & Regulations

Centre Notifies Procedure for Determining Core Activities under OSHWC Rules, 2026

The Ministry of Labour and Employment has prescribed the procedure for seeking a determination on whether an activity of an establishment constitutes a core activity under the OSHWC framework.

Kerala HC councillor oath inside prison KAAPA preventive detention

Case Briefs High Courts

People’s mandate cannot be defeated by procedure: Kerala HC allows Councillor to take oath from prison

Kerala HC stated that the duty of the Court is to uphold the democracy and ensure that the democratic procedures are strictly followed. However, in extraordinary situation, Court must take extraordinary decision to protect the democratic principles and people’s mandate.

Territorial jurisdiction in passport date of birth correction

Case Briefs High Courts

MEA Is in Delhi, but the Entire Cause of Action Is in UP: Delhi HC Dismisses Passport DOB Correction Writ for Lack of Jurisdiction

Delhi High Court dismissed a passport DOB correction plea, holding that territorial jurisdiction under Article 226 depends on where the cause of action arises, not the location of the MEA.

VISHWAS 2026 EPF damages settlement scheme EPFO

Legislation Updates Notifications

Fraud Cases Excluded, But Everything Else Is In: EPFO’s VISHWAS 2026 Scheme Lets Employers Settle Pending EPF Damages Disputes at Lower Rates

EPFO has operationalised VISHWAS, 2026 under the EPF Scheme, 2026, enabling settlement of eligible EPF damages cases at concessional rates to reduce litigation and promote compliance.

Law Firms News News

Cyril Amarchand Mangaldas is advising Cult.Fit Limited on its proposed IPO

Cyril Amarchand Mangaldas has advised Cult.Fit Limited on its proposed initial public offering , providing legal guidance and support for the company’s public issue plans.

WATCH NOW

Joe Tirado on Why Settlement Often Beats Arbitration | Mediation, ADR & International Disputes

At IAC Eurasian Arbitration Week 2026, renowned international arbitrator and mediator Joe Tirado explains why negotiated settlements often deliver faster, more practical,

Op Eds OP. ED.

The New Definition of Fair Value: Can Reforming Fair Value Fix Creditor Recoveries?

by Swarnendu Chatterjee* and Anushka Bhatt**

Environmental compensation for illegal tree felling

Case Briefs Tribunals/Commissions/Regulatory Bodies

NGT Assesses Over ₹2.65 crores Environmental Compensation for Illegal Felling of 33 Trees in BHU Campus; Directs UP PCB to Complete Levy Proceedings Within 3 Months

Considering the circumstances which were disclosed, the National Green Tribunal further extended the time and directed the UP PCB to complete the proceedings concerning the levy of environmental compensation.

Law Firms News News

Cyril Amarchand Mangaldas advises Motilal Oswal Investment Advisor and ICICI Securities on QIP of Blue Jet Healthcare

The QIP was undertaken to ensure compliance with the minimum public shareholding as prescribed under the Securities Contracts (Regulations) Rules, 1957.

Section 420 IPC quashing compromise Jharkhand HC

Case Briefs High Courts

A Seven-Year-Old Cheating Case Ends After Amicable Compromise: Jharkhand HC Quashes Proceedings, Holds Continuation Would Be Abuse of Process

The Court held that the offences involved in the case are not heinous offences nor does it constitute any offence of mental depravity rather the same relates to a petty private dispute between the parties. Due to the complete settlement between the petitioner and the respondent, the possibility of conviction of the petitioner was remote and bleak.

Know thy Judge

Know Thy Judge | From Student Union to the Supreme Court: Explore Justice Aravind Kumar’s inspirational journey & notable judgments

Prior to his elevation to the Supreme Court, Justice Aravind Kumar, had already left a remarkable legacy at the High Courts due to his committed approach towards tackling pendency of cases, training of advocates and several philanthropic outreaches.

investigation before FIR registration murder acquittal benefit of doubt

Case Briefs District Court

Investigation Began Before FIR Was Registered, Sole Eyewitness Went Uncorroborated, Wife Never Examined: Kelapur Sessions Court Acquits Murder Accused

In spite of knowing the fact that the investigation carried out by him will be illegal, the Investigating Officer had continued the investigation and prepared document which is damaging to the case of the prosecution

Case Briefs High Courts

Multiple Sclerosis qualifies for PwD reservation if benchmark disability threshold is met; Delhi HC upholds CAT’s order

Delhi High Court held that the cancellation of the respondent’s candidature was not in accordance with law and concurred with the Tribunal’s finding that the rejection of her claim for PwD reservation was unsustainable. Accordingly, the Court upheld the Tribunal’s order setting aside the cancellation and granting consequential reliefs to the respondent.

Case Briefs High Courts

Parents or State Cannot Compel Adult Woman to Return Home or Marry; Right to Choose Residence, Education Protected Under Article 21: Bombay HC

The Court held that a 21-year-old woman, being an adult, is legally competent to decide her residence, marriage, and education, and directed that she shall not be compelled to return to her parental home or treated as a missing person, as these matters of personal choice are protected under Article 21 of the Constitution.

Case Briefs High Courts

Cognizant gets relief to continue using its logo in Atyati dispute as independent creation defeats claim of copying: Bombay HC

The Bombay High Court declined interim relief in a copyright infringement and passing-off action concerning rival logo device marks, holding that resemblance between logos is not by itself actionable unless supported by evidence demonstrating copying or reasonable opportunity of access to the claimant’s work.