2026 | Page 74 of 196

Mandatory e-KYC for IP Attorneys: IP India Directs Compliance Within One Month

Office of the CGPDTM has directed all registered Intellectual Property (IP) Attorneys to complete e-KYC verification within one month of the public notice.

minor pregnancy termination court permission

Case Briefs High Courts

Termination of pregnancy cases are urgent. Why is time being wasted in taking permissions from Courts?: MP HC allows 10-week pregnant minor rape victim’s plea

The Court remarked that it was repeatedly coming across such matters where, instead of proceeding with the termination of pregnancy, the authorities were shifting their burden to one another, leading to matters travelling up to the Courts seeking permission to carry out the procedure.

Coordination Committee on pecuniary jurisdiction

Legislation Updates Notifications

₹2 Crore to ₹10 Crore: Delhi High Court Full Court Recommends Enhancing District Courts’ Pecuniary Jurisdiction

Coordination Committee of All District Courts Bar Associations of Delhi thanked members of the District Bar following the recommendation of the Hon’ble Full Court of the High Court of Delhi to enhance the pecuniary jurisdiction of District Courts to ₹10 crore.

Case Briefs High Courts

Parties Agree to Start Again: Manipur HC Sets Aside Arbitral Award by Consent, Appoints Former Chief Justice as New Arbitrator for Thoubal Project Dispute

The Manipur High Court disposed of an arbitration petition concerning the Thoubal Multipurpose Project Agreement by recording the parties’ consent to set aside an arbitral award and recommence arbitration. The Court appointed Justice D. Krishnakumar as the new sole arbitrator, directed de novo proceedings from the stage of framing issues using existing pleadings.

SCC Times Newsflash WATCH NOW

Supreme Court Clarifies Electronic Evidence Under BSA 2023; Explains Role of Hash Value

In a landmark ruling on electronic evidence, the Supreme Court in Pune Bar Assn. v. Union of India upheld the validity of

Op Eds OP. ED.

When Anti-Corruption Agencies Answer to the Executive: Nigeria, India, and the Independence Problem

by Obongodu Paul Unanam*

Cases Reported SCC Weekly

2026 SCC Vol. 5 Part 4 : Key Supreme Court Cases on Arbitration, Consumer Protection, Education Law, IBC, and more

Explore the latest Supreme Court Cases in 2026 SCC Vol. 5 Part 4 on quasi-judicial authorities, delay in delivery of possession, contract labour, cooperative societies and more.

Case Briefs High Courts

Sale deed prior in time prevails under Section 48 TPA: Punjab & Haryana High Court dismisses appeal challenging declaration of title

“The Courts below have rightly invoked Section 48 TPA to hold that the transfer prior in time shall have an overriding effect over the transfer which is later in time.”

Delhi HC HMIS audit ICU bed availability

Case Briefs High Courts

70-Year-Old Turned Away from ICU Despite Portal Showing 2 Beds Available: Delhi HC Orders Surprise Audit of 38 Hospitals, Calls ₹15.42 Crore Idle Machine “Gross Waste”

Delhi High Court ordered a State-wide audit of HMIS implementation and ICU bed management systems in 38 Delhi Government hospitals after a patient was denied an ICU bed despite online availability.

Additional NPS Choices Extended to CAB Employees

Legislation Updates Notifications

Government Expands NPS Investment Choices for CAB Employees

Eligible CAB employees can now access additional NPS investment options aligned with their retirement goals and risk preferences.

Case Briefs High Courts

Seized Vehicle Worth ₹20 Lakh Released: MP HC Finds Prima Facie Case That Rule 18 MP Mineral Rules Exceeds Central Act’s Fine Limit

The Court granted interim relief to the petitioner by directing the respondents to release the vehicle seized by them in an illegal mining case against the petitioner as the seizure enabling Rules were challenged on the ground of being ultra vires to the Mines and Minerals (Development and Regulation) Act, 1957.

crypto dispute commercial matter not writ issue

Case Briefs High Courts

Crypto Exchange Fraud Is Not a Public Law Issue Just Because Many Investors Are Affected: Delhi HC Tells BitBNS Users Their Crypto Dispute Must Be Settled in Civil Court

Delhi High Court dismissed BitBNS users’ appeal, holding that disputes over withdrawal restrictions, alleged fund mismanagement, and compensation must be pursued through civil or consumer remedies rather than writ proceedings

Gameskraft Junglee Games Supreme Court analysis

Op Eds OP. ED.

From Tax Dispute to Jurisprudential Shift: Examining Gameskraft and Junglee Games

by Somesh Jain*

Case Briefs High Courts

Delhi HC Denies Bail to Athar Khan in Delhi Riots Conspiracy Case; Holds He Cannot Claim Parity with Co-Accused Granted Bail by SC

Holding that Athar Khan’s role was prima facie distinguishable from co-accused granted bail by the Supreme Court, the Delhi High Court dismissed his second bail appeal in the 2020 Delhi riots conspiracy case under the UAPA.

Companies Compliance Facilitation Scheme

Legislation Updates Notifications

Companies Get More Time for Statutory Filings as MCA Extends CCFS-2026

MCA has extended the Companies Compliance Facilitation Scheme, 2026 till 31 August 2026, giving companies additional time to complete pending statutory filings amid ongoing restoration of MCA systems.

Protection of Overseas Pakistanis' Property Rights

Case Briefs Foreign Courts

Final Judicial Orders Cannot Be Nullified Through Subsequent Ex Parte Decrees: Lahore HC Reaffirms Statutory Protection of Overseas Pakistanis’ Property Rights

“The protection of the rights and interests of Overseas Pakistanis has consistently remained a matter of public importance, considering their valuable contribution to the national economy through remittances and the practical difficulties they face in pursuing litigation while residing abroad. Delay in adjudication of such matters often results in undue hardship and prejudice to their legal rights.”

Case Briefs High Courts

Valid Certificate of Vending Not a Licence to Sell Tobacco Near Schools: Delhi HC Protects Street Vendor’s Livelihood but Directs MCD to Find Alternate Vending Spot

The Court directed the MCD to ensure that the petitioner does not, in any manner, obstruct the ingress to or egress from the school by its students, parents or faculty and sell any tobacco products which could be harmful to the children.

BCI announces reforms following SC Judgment

Legislation Updates Notifications

BCI to Constitute Committees, Establish National Legal Academy Following SC Directions

Following the SC’s directions in Ajay Vijh v. Indian Banks Association, the BCI has announced measures relating to disciplinary oversight, continuing legal education, mentoring and institutional reforms.

Case Briefs High Courts

Multiple Tax Years Cannot be Clubbed in One GST Show-Cause Notice: Calcutta HC Quashes ₹10.97 Crore GST Notice Against SBI Covering Six Financial Years

The Court held that under Section 74, CGST Act, each financial year is a separate unit for tax determination, and limitation periods apply independently. It found that the respondent-GST Authorities acted illegally by issuing a consolidated notice and ignoring documentary evidence provided by State Bank of India (SBI). Consequently, the impugned show-cause notice and order were declared void and without jurisdiction.

Case Briefs High Courts

Shariat Law Cannot Override Child Marriage Prohibition: Allahabad HC Dismisses FIR Quashment Bid by Family That Attacked Police While Stopping 16-Year-Old’s Marriage

The Court held that the Shariat Law providing for puberty as the competent age under the law, permissible for a girl to marry or be married, violates the Prohibition of Child Marriage Act and the POCSO Act.