Saturday, 16, May, 2026
- J&K High Court Refuses to Quash Anti-Corruption FIR Against J&K Bank Officers in Insurance Deal
- JOB POST: Fresh Graduate Positions at DJS Legal, Gurugram [Onsite; 4 Vacancies; Salary Upto Rs. 35k]: Apply Now!
- Internship Opportunity at JJSR Legal Partners LLP, Delhi [Online]: Apply by May 31!
- जेएसएससी को हाईकोर्ट का झटका: लेडी सुपरवाइजर भर्ती में अभ्यर्थियों की उम्मीदवारी रद्द करने का आदेश निरस्त
- Gas Supply By Reliance | SC Clarifies taxation of inter-State sales lies exclusively within constitutional domain of Union
- Call for Papers for the JGRA Journal by Geeta Law Institute [Volume 15, Issue (I), June 2026 – Special Edition]: Submit by May 31
- JOB POST: Assistant Legal Officers/ Legal Officers at AALCO, Delhi [Public International Law; Offline]: Apply by May 31
- Internship Opportunity at LVI Attorneys LLP, Jaipur [Offline]: Apply Now!
- मैंने देश के युवाओं को ऐसा नहीं कहा...' कॉकरोच वाले बयान पर आ गई CJI सूर्यकांत की सफाई
- Company can be said to have committed offence under Sec 138 NI Act if cheque is dishonoured after liquidation of company? HC Answers
- CJI Clarifies ‘Cockroach’ remark was aimed at Fake Degree Holders, not Unemployed Youth
- रॉबर्ट वाड्रा को कोर्ट ने दी राहत, शिकोहपुर भूमि घोटाले से जुड़े मनी लॉन्ड्रिंग केस में मिल गई बेल
- Media Rights Dispute over JioStar–Legends League Cricket referred to Arbitration after HC Intervention
- हाईकोर्ट ने ऐप स्टोर एप्पल के खिलाफ सीसीआई के अंतिम आदेश देने पर रोक
- Government-rate fees paid by MBBS Students were only a pittance; SC Allows recovery of Deficit by private Institutions, Read Judgment
