Friday, 22, May, 2026
- सुप्रीम कोर्ट की तीखी टिप्पणी: 'बड़े कर्ज पर नरमी, छोटों पर सितम'; अदालत बोली- नियमों में ढील का सुझाव नहीं, बस लापरवाही न हो
- भोजशाला पर सुप्रीम कोर्ट पहुंच गया मुस्लिम पक्ष, हाई कोर्ट ने बताया था मां सरस्वती का मंदिर
- आरोपी की बात सुनना जरूरी', ईडी को सुप्रीम कोर्ट का झटका; PMLA केस को लेकर दिया बड़ा फैसला
- हाई कोर्ट का निर्देश, एफआईआर में हो सभ्य भाषा का प्रयोग
- इलाहाबाद उच्च न्यायालय ने गंगा अपमान व सांप्रदायिक सौहार्द भंग मामले में जमानत दी — माँ गंगा और हिंदू समुदाय से बिना शर्त माफ़ी निर्णय में सहायक बनी
- Allahabad High Court Grants Bail to Accused in Ganga Desecration-Cum-Communal Harmony Case; Unconditional Apology to Hindu Community Weighs in Favour of Release
- जम्मू-कश्मीर उच्च न्यायालय ने कथित अलगाववादी संस्था से जुड़े दो UAPA आरोपियों की जमानत अपील खारिज की — आरोप-पत्र दाखिल होने के बाद पुनः आवेदन की स्वतंत्रता दी
- J&K&L High Court Dismisses UAPA Bail Appeal of Two Accused Linked to Alleged Secessionist Society; Liberty Granted to Re-Apply After Chargesheet
- J&K&L High Court Refuses Medical Termination of Pregnancy Permission to 14-Year-Old Rape Survivor, Prioritises Life Over Termination When Medical Board Flags Grave Risk
- जम्मू-कश्मीर उच्च न्यायालय ने 14 वर्षीय बलात्कार पीड़िता को गर्भ समाप्ति की अनुमति देने से इनकार किया — मेडिकल बोर्ड की राय को सर्वोच्च माना
- HC Orders Advocate enrolment for Law Researcher with Suspension Condition | Read Order
- Ganga Video Controversy | HC grants Bail after accused Tender Unconditional Apology to Hindu Community | Read Judgement
- Right to Life must Override Reproductive Choice in high-risk cases, HC refuses Termination of Minor Survivor’s 27-week Pregnancy | Read Judgement
- SC clarifies Bail Courts cannot pass Wide-Ranging administrative Directions on Trial Procedure | Read Judgement
- HC upholds Bengal’s Slaughter Guidelines ahead of Id-Uz-Zoha; says Cow sacrifice not essential Religious practice | Read Order
