THE INTELLIGENCE BEHIND INDIAN LAW
PERMANENT MONTHLY EDITIONS
9 REPORTS · SATURDAY, 31 OCTOBER 2026
Punjab and Haryana High CourtLead story
Respondent No. 2, then a 16-year-old student, was called to a police station in 1997 and made to perform approximately 570 sit-ups under threat of violence.
LAWLENS ANALYSIS · 3 MIN READAlso in this edition08 MORE REPORTS
2 MIN READ→
2 MIN READ→
3 MIN READ→
3 MIN READ→
The applicant wife sought execution in India of a Letter of Request issued by the Superior Court of California in matrimonial proceedings concerning dissolution of marriage and division of property.
5 MIN READ→
The petitioner had filed a criminal complaint alleging, among other offences, rape.
2 MIN READ→
The case arose from the murder of a candidate in a Sarpanch by-election amid political rivalry.
2 MIN READ→
The petitioner sought a mandamus requiring the State and the HR&CE Commissioner to ensure that archakas and other temple employees across Tamil Nadu receive at least minimum wages and remuneration on par with Governme...
3 MIN READ→
The batch concerned G.O.(Ms) No.115, dated 17 May 2022, which permitted devotees to climb the Kanagasabai at the Sri Sabanayagar Temple, Chidambaram, for darshan.
2 MIN READ→
Both revisions concerned claims for refund of court fees following out-of-court settlements reached after trial had commenced.
3 MIN READ→
The landlords sought eviction under Sections 21(2)(a) and 21(2)(b) of the Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017, alleging failure to enter into a written tenancy agree...
2 MIN READ→
Prabhakar Rao sustained grievous injuries in a bus–motorcycle accident on 31 December 2005 and remained in a comatose or vegetative state until his death on 7 June 2015.
2 MIN READ→
The petitioner, A1, was arrested and remanded on 17 March 2026 in a case involving the alleged possession of 220 kg of ganja, attracting Section 36A(4) of the NDPS Act.
2 MIN READ→
The plaintiffs sought Letters of Administration with the Will annexed, relying on a registered Will dated 24 November 2008, said to have been executed by A.V.M. Murugan in their favour.
3 MIN READ→
T. Kannan challenged the rejection of his nomination for the Bodinayakkanur Assembly constituency, alleging that the Returning Officer had improperly rejected it and seeking to have the returned candidate’s election d...
2 MIN READ→
The award holders entered into a concession agreement with Judgment Debtors 2 to 4 for municipal solid-waste management projects; the Government of Puducherry was not a signatory to the agreement.
3 MIN READ→
Dayawati, married to Tilak Raj, an ASI in the Delhi Police, suffered 100% burn injuries at her matrimonial home on 21 October 1998 and died two days later.
3 MIN READ→
The petitioner, who scored 439/720 in NEET-UG 2026, sought 2% horizontal reservation in Bihar MBBS counselling as the maternal granddaughter of a recognised freedom fighter.
2 MIN READ→
The petitioner was enrolled in the CRPF in 2009 after being declared medically fit, with no record of any pre-existing illness or disability.
2 MIN READ→
![GSTAT Quashes Pre-Death GST Order Against Pharma Dealer, Citing No Post-Death Notice To Heir Or Inquiry Into Estate. BEN MEDICALS vs Joint Commissioner, Deputy CommissionerII Legal Cell O/o The Commissioner State GST Department. GSTAT - ['Trivandrum']. LawLens](/stories/thumbnails/gstat-quashes-pre-death-gst-order-against-pharma-dealer-citing-no-post-death-notice-to-hei-298cdc7fab6945db9bf6522ac01a87ac.webp)
The appellant, a proprietorship dealing in pharmaceuticals, challenged an input tax credit (ITC) demand of ₹1,12,264 for FY 2017–18 arising from a mismatch between GSTR-3B and GSTR-2A.
2 MIN READ→
![GSTAT Upholds Quashing Of ₹5.63 Lakh Penalty And Fine On Tobacco Trader: Survey-Found Unaccounted Stock Cannot Be Confiscated Under GST Section 130. Jitendra Kumar vs M/S RAGHAV INTERNATIONAL. GSTAT - ['Agra']. LawLens](/stories/thumbnails/gstat-upholds-quashing-of-5-63-lakh-penalty-and-fine-on-tobacco-trader-survey-found-unacco-f477e8ff58524f94ba52991b3a5162b3.webp)
The State Tax Department brought five second appeals under Section 112 of the CGST/UPGST Acts against orders of the first appellate authority setting aside penalties and fines imposed under Section 130(2) in lieu of c...
2 MIN READ→
![GSTAT Quashes ₹7.75 Lakh Penalty Over One-Day Stock-Transfer Invoice Mismatch, Says UP Could Not Penalise Properly Documented Karnataka-Bound Goods. TECHNOCEM SYSTEMS INDIA PRIVATE LIMITED vs Shri Prakash Yadav Joint Commissioner(IT) State Tax Headquarters Lucknow, Shri Prakash Yadav. GSTAT - ['Agra']. LawLens](/stories/thumbnails/gstat-quashes-7-75-lakh-penalty-over-one-day-stock-transfer-invoice-mismatch-says-up-could-45a39ed0fe9f4774a834cfb60e9f1f81.webp)
The appellant supplied machinery to a Karnataka customer under tax invoices and e-way bills dated 27 September and 3 October 2024. The goods travelled from Haryana through Uttar Pradesh to Karnataka.
2 MIN READ→
