- HC Reiterates: Action in case of any shortcomings in a selection duly made has to be taken expeditiously, Read Judgment
- पत्नी ने लगाया पति पर लांछन, कोर्ट ने ‘‘क्रूरता’’ बताते हुए सुना दिया ये फैसला
- [Limitation Act] ‘Condonation can only be granted in exceptional circumstances’; HC dismisses Appeal u/S. 37, Read Judgment
- हाईकोर्ट ने रेप के आरोपी को दी जमानत, कहा- 'भीड़भाड़ और दिन के उजाले में नहीं हो सकता बलात्कार'
- No Fundamental Right to choose Specific School under RTE Act: High Court
- Delhi HC asks Govt to decide as representation plea for internet in Courts
- HC Expounds: Termination of a settlement attempt does not always result in a ‘final and binding’ decision, Read Judgment
- ‘A Judgment pronounced on a question of law that is subsequently reversed or modified by a Superior Court is not reviewable on the ground of being per incuriam,’ Read Judgment
- ‘The pendency of a proceeding u/S. 95, IBC does not automatically entail a moratorium u/S. 96 on a wilful defaulter proceeding,’ Read Judgment
- हाईकोर्ट ने बेरोजगारों से जुड़े प्रकरण जताई नाराजगी, कोर्ट ने राज्यपाल को दिलाया ध्यान
- HC Expounds: ‘A case involving serious allegations of Fraud is to be treated as non-arbitrable and only the Civil Court can decide such a matter,’ Read Judgment
- ‘Daughter-in-law supposed to be treated as a daughter’; HC directs state to reconsider petition seeking Compassionate Appointment, Read Judgment
- मुख्तार अंसारी के जनाजे में शामिल नहीं हो सकेगा बेटा अब्बास! हाईकोर्ट से फिलहाल राहत नहीं
- Mukhtar Ansari's death: BJP slams Opposition, SP Chief Akhilesh Yadav demands SC-monitored probe
- Cheque issued to pay premium of Policy returned dishonoured: MACT holds Shriram General Insurance 'not liable' for claim [Read Order]
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