Bringing you the Best Analytical Legal News
CAM successfully represented the BCCI in the present remand- proceedings, where comprehensive arguments were advanced demonstrating that the BCCI does not meet any of the mandatory conditions prescribed under Section 2(h) of the RTI Act, for being classified as a ‘public authority’.
Continue reading
“Transfer of toll collection rights through competitive bidding for commercial consideration is manifestly a business activity and not an inalienable sovereign function. Sovereign functions are those which can only be performed by the State, such as defence, legislation, policing and administration of justice sovereign functions cannot be delegated.”
Continue reading
The Court noted that the accused prescribed the fixed dose compound to the children below the age of 4 years, which was banned by the Government Circular, due to which many innocent children died.
Continue reading
Why is Cyprus emerging as a preferred seat for international arbitration? At #CyprusArbitrationDay2026, SCC Times spoke with leading arbitration experts on AI,
Continue reading
Reiterating the distinction between territorial jurisdiction and forum convenience, the Supreme Court held that once jurisdiction is validly attracted under Article 226(1) by the presence of necessary respondent authorities within a High Court’s territorial limits, the doctrine of forum non conveniens cannot be routinely invoked to decline adjudication.
Continue reading
The Court held that welfare of the child remains the paramount consideration, but such welfare must be assessed after considering all relevant facts and circumstances rather than through a summary determination based on affidavits.
Continue reading
Explore the latest Supreme Court Cases in 2026 SCC Vol. 4 Part 5 on double taxation, insurance contract, pre-institution mediation, and more.
Continue reading
The case concerned a daylight incident involving the killing of two family members inside their residence, resulting in a death sentence by the Lahore High Court. The matter reached the Supreme Court of Pakistan on a challenge raising issues of evidence and motive.
Continue reading
Addressing the grave allegations in the Balaramapuram child murder case, the Kerala High Court held that despite the brutal nature of the offence, the absence of direct evidence linking the mother to the act and her delayed implication warranted her release on bail.
Continue reading
The Delhi High Court while allowing a rectification petition filed by Renee Cosmetics (P) Ltd held that the mark “GLASS SKIN” is descriptive of skincare products and directed cancellation of its trade mark registration, finding it hit by Section 9(1)(b), Trade Marks Act, 1999.
Continue reading
The High Court held that once a final decree has been passed, the said decree can neither be amended nor revised, and the only remedy available to a party is to challenge the decree under the appropriate provisions of law.
Continue reading
The Court held that there was nothing on record to suggest that the post of Hindi Instructor is a feeder cadre for the post of Hindi Officer. Therefore, it cannot be said that the respondent was given promotion as Hindi Officer on 1 June 1998. The Court held that the respondent is entitled to 1st, 2nd, 3rd financial upgradation on accomplishment of 30 years of regular service.
Continue reading
Observing that certain provisions of Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 were challenged for being ultra vires, the Court granted interim relief by restricting the Commissioner of Income Tax (Appeals) from passing any coercive order against Anil Ambani.
Continue reading
The Delhi High Court, in a criminal contempt petition under Article 215, held that freedom of speech does not protect scandalous and unsubstantiated allegations of corruption and criminality against a sitting Judge, as such publications undermine the administration of justice.
Continue reading
A third Judge empowered to reopen unanimous findings would mean convicts filing composite appeals gain an advantage unavailable to those filing separate appeals. That, the Supreme Court observed, may offend Article 14. The question goes to a larger Bench.
Continue reading
Delhi High Court held that ‘Ocean Pearl’ remained the dominant feature of the impugned mark ‘Prestige Ocean Pearl’ and granted an ex parte injunction restraining its use in connection with a luxury real estate project. The parties have also been referred to mediation.
Continue reading
SAM advised Meta on all legal aspects and documentation relating to the establishment of the project, including the associated commercial, regulatory, SEZ and real estate aspects of the transaction.
Continue reading
The Court created a new compensatory head for the homemaker’s contribution towards smooth functioning of the household, the loss of maternal support for children and loss of spousal support/the support and care of their child who is an adult, for the parents of the deceased.
Continue reading
The IIAM ADR Summit 2026 will be held on 11 July 2026 as part of the Indian Institute of Arbitration and Mediation’s silver jubilee celebrations marking 25 years of excellence in alternative dispute resolution
Continue reading