Monday, 20, Apr, 2026
- देवी सरस्वती शिक्षा का प्रतीक... आज कल यह केवल व्यापार; स्कूल व्यवसाय पर हाई कोर्ट की तीखी टिप्पणी
- 'सिर्फ ईमेल से ठेकेदार को बाहर करना गैरकानूनी', हाई कोर्ट ने DDA को लगाई फटकार; फैसला रद
- आबकारी मामले में जज बदलने की याचिका पर आज हाई कोर्ट सुनाएगा फैसला, अरविंद केजरीवाल ने डाली है अर्जी
- कर्ज न लौटाने के विवाद को आपराधिक मामला नहीं माना जा सकता, पूरी कार्यवाही कोर्ट ने की निरस्त
- JOB POST: Research Associate at NLU Delhi [Law & Technology; Contractual; Salary of Rs. 37k; 6 Months]: Apply by May 8
- JOB POST: Legal Trainees- Litigation at Wadhwa & Co., Delhi [2 Positions; Offline]: Apply Now!
- JOB POST: Associate at White & Brief, Mumbai [1-2 PQE; Offline]: Apply Now!
- Internship Opportunity at Treelife, Mumbai [Transactions; Offline]: Apply Now!
- Call for Papers: CPUH Journal of Research in Social Sciences 2026: Submit by May 15
- Supreme Court: Preventable Highway Deaths betray the Constitution, State cannot hide behind Budget Constraints
- Husband’s primary obligation to Maintain Wife cannot be diluted by Financial Liabilities, clarifies SC
- करंट से मौत पर मुआवजे की मांग, हरियाणा सरकार को छह सप्ताह में लेना होगा फैसला; हाई कोर्ट का सख्त आदेश
- Personality Rights | HC restrains unauthorized AI Use of Allu Arjun’s Identity
- Habeas Corpus cannot be Parents' tool to undo Adult Daughter's chosen path of Spiritual Life, rules HC
- S.311 CrPC | Court obligated to summon Witness Essential to Justice despite prosecution’s omission, rules HC
