Tuesday, 21, Apr, 2026
- एक ही FIR में दोबारा गिरफ्तारी के लिए कारण दोहराना अनिवार्य नहीं, पंजाब-हरियाणा हाई कोर्ट का बड़ा फैसला
- National Annual Essay Writing Competition by CARCIL, CNLU Patna & Luthra and Luthra [Online; Cash Prize of Rs. 22.5k]: Submit by May 30!
- तलाक मामले में हाईकोर्ट की नई व्यवस्था, बूंदी पारिवारिक न्यायालय का फैसला किया रद्द
- लंबे समय से जेल में बंद UAPA के आरोपी रहमान की बेल खारिज, पर सुप्रीम कोर्ट के खास आदेश से जगी इंसाफ की उम्मीद
- हाई कोर्ट का फैसला: पिता नहीं बच सकते बच्चे के भरण-पोषण की जिम्मेदारी से, 8000₹/माह देने का निर्देश
- 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"
