Thursday, 07, May, 2026
- NCERT की किताबों से मराठा साम्राज्य का नक्शा क्यों हटाया? अदालत पहुंचे शाही परिवारों के वंशज
- Phone Calls with Co-Accused Can’t Prove Drug Conspiracy without Recordings, says HC
- सोशल मीडिया पर आरोपी की तस्वीरें और वीडियो डालना गैरकानूनी- हाईकोर्ट
- हाई कोर्ट से फातिमा को बड़ी राहत, ‘धर्म परिवर्तन’ केस में मिली जमानत
- बिल्डरों को हाईकोर्ट से बड़ी राहत: रक्षा ठिकानों के पास अब नहीं अटकेगा काम, NOC की देरी पर लगाम
- "Social Media Rarely Captures The Complete Truth": AP Advocate’s Association breaks silence on Viral Judge-Lawyer controversy
- Matrimonial Dispute FIR can't be Quashed upon Settlement if it has Sexual Misconduct Allegations against Husband's Family, Rules HC
- मनमाने आदेश पर डीआईओएस संभल को एक लाख का हर्जाना, हाई कोर्ट का निर्देश
- Sec.125 CrPC Petition for a Minor can be filed by Maternal Grandmother, Rules HC
- Pendency of 23 Cr. Cases No Bar for Passport Renewal, Travel Abroad a Fundamental Right, Rules HC
- टाटा ट्रस्ट्स पर संकट: बॉम्बे हाई कोर्ट में याचिका, अहम बैठक पर रोक लगाने की मांग
- Internship Opportunity at Gitasukh Law Chambers, Kolkata [Offline]: Apply Now!
- JOB POST: Legal Executive at OPLinnovate, Ahmedabad [3-6 PQE; Offline]: Apply Now!
- JOB POST: Junior Advocate at Chambers of Ishaan George [1-2 PQE; Offline]: Apply Now!
- हिमाचल में आशा वर्कर्स पंचायत चुनाव लड़ सकती हैं या नहीं, हाई कोर्ट ने कर दिया साफ
