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Cases Reported SCC Weekly

2026 SCC Vol. 8 Part 3: Supreme Court rulings on river pollution, mental cruelty, autism and more
Three rulings in SCC Vol. 8 Part 3 cover river pollution, divorce, and stem cell therapy.

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Published on October 25, 2026October 24, 2026By Primisha Tripathi
Hot Off The Press News

CJP Election Protests: Delhi Police closes 57 Metro Stations from 9 October evening to 10 October
The Joint Commissioner of Delhi Police has declared closure of 57 Metro stations in a letter sent to the Delhi Metro Rail Corporation.

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Published on October 9, 2026October 10, 2026By Sonali Ahuja
Case Briefs Supreme Court

Supreme Court split on referring EC Act challenge to larger bench; pitches permanent 5-Judge bench for constitutional issues
Pitching for a permanent 5-judge bench, the Court reasoned that resolving constitutional issues is the primary task of Judges of the Supreme Court, that must remain its core priority. Pendency of references for far too long does not reflect well on the institution.

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Published on September 25, 2026September 25, 2026By Sucheta
Case Briefs Supreme Court

Inappropriate conduct or corporal punishment without sexual intent does not amount to sexual assault; Supreme Court quashes POCSO proceedings against school teacher
Supreme Court observed that while the accused being a teacher, needed to be more sensitive when dealing with young students, particularly girl students, his inappropriate conduct or use of corporal punishment, in the absence of the requisite sexual intent, could not by itself justify prosecution under the stringent provisions of the POCSO Act.

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Published on September 14, 2026September 16, 2026By Apoorva
Case Briefs Supreme Court

Supreme Court declines to transfer Satya Niketan PG Hostel Building Collapse case from Delhi HC to itself
The Court specifically requested the Delhi High Court to “monitor the case at short intervals”.

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Published on September 10, 2026September 16, 2026By Ritu

Latest Stories

Case Briefs

Administrative circulars cannot override statutory language; Calcutta HC allows Indian Bank’s ₹96.65 Crore deduction claim for doubtful and loss assets

The Court held that the expression “at its option” under Section 36(1)(vii-a)(a), Income-tax Act, 1961, could not be treated as surplusage or deprived of their ordinary meaning.

Case Briefs

Punjab & Haryana High Court denies bail to Vuenow Group founder in alleged “Cloud Particle” scam, citing prima facie evidence of money laundering

The High Court held that the custody period, that is around 1 year and 7 months, had not progressed to such a stage as would warrant interference merely on the ground of the period of incarceration already suffered by the petitioner.

Legislation Updates

Cabinet approves 3% hike in Dearness Allowance and Dearness Relief from 1 July 2026

Union Cabinet has approved a 3% DA and DR hike, increasing the rate from 60% to 63% with effect from 1 July 2026.

Law School News

Call for Papers: Delhi Journal of Contemporary Law, University of Delhi, Invites Submissions for Forthcoming Issue; Deadline November 7, 2026

The Delhi Journal of Contemporary Law, an online journal of Law Centre II, Faculty of Law, University of Delhi, invites articles/research papers, notes and comments, and book reviews for its forthcoming peer-reviewed annual issue. Academicians, PhD scholars and legal practitioners are eligible to submit their work, subject to the journal’s authorship guidelines.

News

Justice J.S. Verma Fellowship Scheme: Supreme Court Lawyers Welfare Trust invites applications for two fellowships with Rs. 30,000 monthly stipend

Interested candidates must email their CV, a 1,000-word essay on a case of interest, and a 300-word statement of purpose to scwelfaretrust@gmail.com on or before 15 November 2026.

Case Briefs

Can staying on at a protest beyond permitted hours attract Section 223(a) BNS? Delhi HC quashes FIR

The Court held that mere presence at a demonstration does not establish offences under Sections 223(a) and 3(5) BNS, i.e. disobedience of a duly promulgated order by public servant.

Experts Corner

Landmark Constitutional Law Judgments 2025

Landmark Constitutional Law Judgments in 2025 by the Supreme Court of India [Part IV of IV]

Tata Power v Kleros

Tata Power v. Kleros: No Mine, No Profits, Still a US $490 Million SIAC Award

Section 6 Hindu Succession Act

Alive on 9 September 2005? A Legal Analysis of Madras High Court’s Decision in M. Iyyanar v. Kalvikarasi

SARR Freights-II arbitral consent

Two Clauses Short: An Examination of SARR Freights-II and the Interplay between Arbitral Consent and Anti-Arbitral Injunctions

US import duty fraud

The US is Now Treating Import Duty Fraud as a Serious Crime — Foreign Companies Should Take Note

pre-deposit before arbitration

Deposit First, Arbitrate Later? Pre-Deposit as a Gateway to Arbitration

Case Analyses

Supreme Court

judicial intervention mid election

Can courts step in during an election? Supreme Court on obstruction in filing nominations in Andhra Pradesh

gift of temple inam land

Supreme Court: Gift of temple inam property to State Government void ab initio; State is custodian, not owner

Child online safety india CSEAM guidelines

How will platforms detect child abuse material? Supreme Court proposes a National Hash & URL Database, Time-Bound Reporting; Recognises right to internet access

Seniority of direct recruits versus special appointees

Who ranks senior: direct recruits, special or compassionate appointees? SC upholds Clause 10 of T.N. Special Absorption Rules, ranking 1983 direct recruits higher

High Courts

Additional deduction claim

Administrative circulars cannot override statutory language; Calcutta HC allows Indian Bank’s ₹96.65 Crore deduction claim for doubtful and loss assets

cloud particle scam

Punjab & Haryana High Court denies bail to Vuenow Group founder in alleged “Cloud Particle” scam, citing prima facie evidence of money laundering

mere presence at protest

Can staying on at a protest beyond permitted hours attract Section 223(a) BNS? Delhi HC quashes FIR

Indranil Sen anticipatory bail

‘There are trappings of corruption’: Here’s why Calcutta HC refused anticipatory bail to ex-Minister Indranil Sen

More from Courts

E-Waste Instead of Laptop

Amazon liable for delivery of e-waste instead of laptop; Bhopal Consumer Commission orders 1.29 lakh refund with 9 per cent interest

Willis Towers Watson Whistleblower Case

Whistleblower Termination Case: Bengaluru Court holds Willis Towers Watson’s termination of Whistleblower wrongful, awards ₹3.67 crore in damages

WhatsApp OK not proof of leave

WhatsApp “OK” not conclusive proof of leave sanction; CAT upholds Railway employee’s transfer

Willis Towers Watson Whistleblower Case

Whistleblower Termination Case: Bengaluru Court rejects defamation reliefs to Willis Towers Watson’s whistleblower; Holds claims for compensation time-barred

Interviews

Corporate and Commercial Law Interview

17 Years at the Intersection of Law and Business: A Conversation with Mehak Khanna

Legal Heritage

A Custodian of Legal History: Dunstan Speight on Lincoln’s Inn Library

Criminal Law

In Conversation with Mr Zain Haider: Criminal Law, Justice, and the Future of Advocacy

International Commercial Law

From Nigerian Courts to Global Arbitration: Professor Emilia Onyema’s Journey in International Commercial Law

Independent Law Practice

From Associate to Founder: Ameet Datta on Making of an Independent Law Practice

Cross-Border Corporate Law

“Say Yes to Work No One Else Wants”: In Conversation with Praneesh Goyal on Corporate Law, Cross- Border Structuring and Building a firm from scratch

Op. Ed.

Pre-Deposit Clauses in Arbitration

The 10 Per Cent Trap: Rethinking Pre-Deposits in Arbitration

Settlement finality and IBC moratorium

Finality Against the Stay Settlement Finality, Clearing-Corporation Priority and the Insolvency Moratorium After the Securities Markets Code

Restraint, Rights and Remedy: Restrictive and IP Covenants in Service Contracts at the Crossroads of the Contract Act, the Competition Act and the Specific Relief Act

Restraint, Rights and Remedy: Restrictive and IP Covenants in Service Contracts at the Crossroads of the Contract Act, the Competition Act and the Specific Relief Act

AI tools depreciation under Income-tax Act 2025

Are AI Tools Eligible for Depreciation under the Income-tax Act, 2025?

Resolution Professional Success Fee

Incentive or Windfall? Reconsidering the Resolution Professional’s “Success Fee” under Regulation 34-B

Government Data Power under DPDP Act

What Should the State Know? Rethinking Government Data Power under the DPDP Act

News

Justice J.S. Verma Fellowship 2026

Justice J.S. Verma Fellowship Scheme: Supreme Court Lawyers Welfare Trust invites applications for two fellowships with Rs. 30,000 monthly stipend

L’Oréal acquisition of majority stake in Innovist

Khaitan & Co advises L’Oréal India on acquisition of majority stake in Innovist, Owner of Bare Anatomy, Chemist at Play and Sunscoop

Supreme Court oral mentioning

Supreme Court bars Senior Counsel from oral mentioning from 2 November, encourages junior counsel

Calcutta High Court PIL on duplex printing

Calcutta High Court to hear plea seeking uniform policy mandating A4-size paper and duplex printing for court filings across West Bengal

SAM advises Jio Platforms IPO

SAM advises Jio Platforms on its historic ₹30,188 crore IPO, the largest public offering in India

Jio Platforms IPO

Khaitan & Co. advises Book Running Lead Managers on Jio Platforms’ record-breaking ₹30,187.60 Crore IPO

SCBA condemns police intimidation of advocates

SCBA condemns reported display of revolver by police at Shahdara Police Station to intimidate advocates; seeks strict action

IMF Evening with Mediators

What if the next landmark resolution begins with a conversation? IMF to host ‘An Evening with Mediators’ in New Delhi on October 31

Legislation Updates

Cabinet approves 3% hike in Dearness Allowance and Dearness Relief from 1 July 2026

Maharashtra brings Lift and Escalator Safety Regime into force from 1 November

CGST amendments on discounts and refunds to take effect from 1 November

Coastal Shipping (Licencing of Foreign Flag Vessels) Rules, 2026: Overview, Key Provisions and Implications

SEBI amends SEBI (Infrastructure Investment Trusts) Regulations, 2014; permits Depository Receipts and revises unitholder approval thresholds

Goa Motor Vehicles (Amendment) Rules, 2026 notified: Goa Government omits Rule 310(A) Facilitation Fee provision and amends Registration Framework

Law School News

Delhi Journal of Contemporary Law Call for Papers 2026

Call for Papers: Delhi Journal of Contemporary Law, University of Delhi, Invites Submissions for Forthcoming Issue; Deadline November 7, 2026

2nd Kamla Sukul Memorial National Moot Court Competition 2026

KAMKUS College of Law successfully organises the 2nd Kamla Sukul Memorial National Moot Court Competition, 2026

Medicaps University 2nd Moot Court Competition 2027

Faculty of Law, Medicaps University | 2nd Moot Court Competition, 2027

Amity National Moot Court Competition 2026

Call for Participation: Amity National Moot Court Competition 2026 to be held in November at Amity University Rajasthan

Wildlife Protection GLC Moot Court Competition

8th Wildlife Protection Government Law College National Moot Court Competition, 2026-27: Registrations Now Open

NLU Delhi Journal of Legal Studies Call for Papers

Call for Papers: NLU Delhi’s Journal of Legal Studies invites submissions for Volume IX, scheduled for publication in August 2027

Vidhi Darpan Law Journal Call for Papers 2026

Vidhi Darpan Law Journal invites submissions for its upcoming issue; Deadline 5 December 2026

Sh. Satish Chander Narang Intra-Moot Court Competition 2026

UILS, Panjab University concludes 2nd Sh. Satish Chander Narang Intra-Moot Court Competition

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