Friday, 15, May, 2026
HC says Right to Shared Household cannot become Weapon against Senior Citizens’ Property Rights
A Relationship the Law cannot Bless: HC rules a Live-in arrangement cannot become a Judicial Workaround for a Marriage the Statute Forbids
Route of vilification and intimidation adopted, HC initiates contempt proceedings Against Kejriwal
SC to IIIT Allahabad: You cannot Advertise Permanence, deliver a Contract, and then hide behind Silence when asked to explain
मैं चुप नहीं रह सकती हूं… आबकारी मामले में जस्टिस स्वर्ण कांता शर्मा ने दी अवमानना कार्रवाई की चेतावनी
मृतका पर मिले सीमेन से क्यों नहीं मिलाया आरोपी का डीएनए, डीसीपी को हाईकोर्ट ने किया तलब
Delhi CM mandates Weekly Two-Day WFH Policy for its employees to curb Fuel Consumption
सीसीटवी कैमरे लगे होना कागजी दावा या वास्तव? हाई कोर्ट ने चंडीगढ़ के थानों की जमीनी हकीकत मांगी
सिर्फ पुलिस बयान से नहीं तय होगी सजा: हाईकोर्ट ने उम्रकैद के आरोपी को किया बरी”
BCI directs WB Bar Council to verify record of Mamata Banerjee's Enrollment & Practice History
Shardul Amarchand Mangaldas & Co. Advises Crystal Crop Protection Limited on Acquisition of FMC India Private Limited
SC: Arbitrator committed ‘Patent Illegality’ relying on Single Sale deed of Dissimilar Land in awarding Compensation
काला कोट, सफेद साड़ी...वकील के लिबास में हाई कोर्ट पहुंचीं ममता बनर्जी; क्या है मामला?
Cyril Amarchand Mangaldas acted as legal counsel for Temasek in its Pre-IPO investment of INR 482 Crores in Milky Mist Dairy Food Limited
No Commission on artificial conversion of Outright Sale; HC decodes TDS Liability of discount retained by distributors on sale of Lottery Tickets
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Friday, 15, May, 2026
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