Monday, 11, May, 2026
- मंदिर पुजारियों की अनदेखी पर सुप्रीम कोर्ट में याचिका, वेतन की समीक्षा के लिए 'न्यायिक आयोग' की मांग
- Why Bar and Bench Must Work Together to Protect Constitutional Democracy: former CJI B. R. Gavai explains
- “Insaf Nahi Mila” Isn’t Judges’ Failure Alone: HC asks How Speedy Trials are Possible without Police Support
- कॉलेज एडमिशन के नाम पर 30 लाख की ठगी, हाईकोर्ट का FIR रद्द करने से इनकार, पुलिस को क्लोजर रिपोर्ट पेश करने के निर्देश
- Internship Opportunity at Legal Map 360 [2 – 6 Interns; Multiple Locations; Performance based Stipend]: Apply Now!
- Internship Opportunity at The Office of Hon’ble Mr. Justice Vikram Nath, Supreme Court of India [4 Weeks]: Applications on Rolling Basis!
- हाईकोर्ट: शादी का झांसा देकर दुष्कर्म मामले में कार्यवाही पर रोक, मुरादाबाद में दर्ज है मुकदमा
- Internship Opportunity at Wadhwa & Co., New Delhi [Litigation & Dispute Resolution Intern; Starts May 11; 4 – 8 Weeks]: Apply by Now!
- कोल्हापुर के पन्हाला में दो दरगाह तोड़ने पर हाई कोर्ट ने लगाई अंतरिम रोक, 15वीं सदी में बनने का दावा
- Patna High Court lawyers announce abstention from work, cite ‘Insulting’ behaviour by judges
- Private property disputes must go to Civil Courts, not Minority Commission, Rules HC
- Drying and Roasting are diametrically different, HC faults customs in Areca Nuts Seizure Case
- SC allows treatment of contaminated imports but refuses automatic release
- Honest Officers Cannot be Penalised for Conducting Lawful Raids at IAS Officer-Linked Premises, says HC
- पहले ठगी फिर समझौता’ नहीं चलेगा, साइबर अपराध पर हाईकोर्ट सख्त, FIR रद्द करने से किया इनकार
