Tuesday, 21, Apr, 2026
- JOB POST: Associate at Anant Merathia & Associates, Chennai [3 Positions; 0-2 PQE; Offline]: Apply by April 30
- SC pulls up Centre for not rendering logistical assistance to Court-appointed Committee conducting Audit of Pvt. Universities, issues contempt to Edu. Secretary
- Recusal has to step from law and not narrative, this is Defining moment for the court: Justice Swarana Kanta Sharma on Recusal Pleas
- Call for Papers: VIPS Student Law Review by Vivekananda Institute of Professional Studies-TC (VIPS) [Aug 2026; Vol VIII]: Submit by May 10
- JOB POST: Attorney – General IP at ALG India Law Offices, Delhi [PQE of 6 Months – 1 Year; Offline]: Apply by April 24
- JOB POST: Academic Associate at The JSW School of Public Policy (JSW-SPP), IIM Ahmedabad [Exp of 2 Years; Salary Upto Rs. 40k + Allowance]: Apply by April 30
- राज्यसभा की सीट पक्की कर ली; जस्टिस स्वर्ण कांता ने दिया झटका तो ख़फ़ा AAP नेता
- 'बीवी और बच्चे पालने की हैसियत नहीं तो शादी नहीं करनी चाहिए', हाईकोर्ट ने पति की याचिका की खारिज
- Why did you get Married if you can't Maintain your Wife, HC DB to Husband
- झारखंड में बच्चों को चढ़ाया था HIV संक्रमित खून, हाई कोर्ट के हस्तक्षेप के बाद हुई आरोपी की गिरफ्तारी"
- UK Government mulls to introduce legal ban on smartphones in schools in England
- पंजाब सरकार पर जुर्माना: सजा के बाद भी सेवा में तैनात कर्मचारियों पर हाईकोर्ट सख्त, तीन हफ्ते का आखिरी मौका
- Know Why this HC quashed all criminal proceedings against bus driver accused of hitting Judge's car
- "यह कैसी जांच है, 7 साल से बच्ची ढूंढ नहीं पाए; हाईकोर्ट ने हेमंत सरकार को दी ‘सीबीआई’ वाली चेतावनी"
- 'गोकशी सिर्फ सामान्य कानून व्यवस्था का उल्लंघन नहीं...', NSA मामले में हाईकोर्ट ने खारिज कर दी याचिका
