Monday, 18, May, 2026
- Courts Cannot Act As Second Legislature”: Allahabad High Court Upholds Pension & Perks For Ex-MLAs/MLCs
- न्यायालय ‘दूसरी विधायिका’ नहीं बन सकता”: इलाहाबाद हाईकोर्ट ने पूर्व विधायकों की पेंशन व सुविधाओं को वैध ठहराया
- Orissa High Court Goes Virtual: All Benches to Function Online on May 19 and 21, 2026 Amid Supreme Court's Austerity Directive
- उच्च न्यायालय उड़ीसा, कटक की सभी पीठें 19 तथा 21 मई, 2026 को वर्चुअल मोड में कार्य करेंगी; सर्वोच्च न्यायालय के मितव्ययिता निर्देशों के अनुपालन में आदेश जारी
- HC holds Tenant cannot claim Rent Control Protection without establishing Applicability of Law | Read Judgement
- पटना उच्च न्यायालय ने वर्चुअल सुनवाई के लिए व्यापक SOP जारी की; 18 मई से 4 जून, 2026 तक सभी मामले वीडियो कॉन्फ्रेंसिंग से सुने जाएंगे
- Patna High Court Issues Comprehensive SOP for Virtual Hearings; All Cases to Be Heard via Video Conference from May 18 to June 4, 2026
- दो साल के बच्चे संग जेल में बंद थीं SDOP पूजा पाण्डेय, 3 करोड़ हवाला लूट कांड में सुप्रीम कोर्ट से मिली जमानत
- SC clarifies that Rent deposit default does not Automatically lead to Striking Off Defence | Read Judgement
- हाईकोर्ट : अवैध वाहन जब्ती पर पीड़ित को 25 हजार प्रति माह मुआवजा देने का आदेश
- SC examines Delhi HC directions for sewer line through AIIMS area to address Green Park waterlogging | Read Order
- बकाया भुगतान नहीं, तो उच्च शिक्षा निदेशक का वेतन रुकेगा : हाईकोर्ट
- SC raises concern over alleged closure of Old Age Homes and Relocation of Residents in Bihar
- CfP: National Conference on GST by Central University of Karnataka & ICSSR [Hybrid]: Submit by June 18!
- IBC Recognition cannot be denied over Technical Defects in Corporate Guarantees, Says SC
