Tuesday, 12, May, 2026
- Cheque Bounce Convict can't question Legality of Complainant Money Lender, Rules SC
- Call for Papers: Indraprastha Law Review – Summer 2026 [Vol. VII, Issue I]: Submit by June 30
- Internship Opportunity at The Majesty International [Online; June-August; No Stipend]: Apply Now!
- दिल्ली में 3 झुग्गी बस्तियों को हटाया जाएगा, हाई कोर्ट ने कहा- 15 दिन में खाली करना होगा
- Internship Opportunity at Centre for Trade and Investment Law (CTIL), IIFT, New Delhi [1-3 Months]: Apply Now!
- Internship Opportunity at the Chambers of Adv Shreyas Jain, Mumbai [6 Months; Litigation – Criminal, Commercial, Civil, Family]: Apply Now!
- "ड्यूटी के दौरान हादसे में मौत पर ब्याज सहित देना होगा मुआवजा, यूपी सरकार को हाई कोर्ट का निर्देश"
- Internship Opportunity at The Office of Hon’ble Mr. Justice N. Kotiswar Singh, Judge, Supreme Court of India [July & Aug 2026]: Apply by May 31
- हाईकोर्ट में चोरी-छिपे रिकॉर्ड हो रही थी सुनवाई! जज की नजर पड़ते ही मचा हड़कंप, ड्राइवर पर बड़ा एक्शन
- सिर्फ जज ही नहीं, पुलिस की सुस्ती से भी लटकती है 'तारीख पे तारीख', हाईकोर्ट ने सिस्टम को दिखाया आईना
- Blocking entire channel over 26 videos not justified, HC restores ‘4PM’
- HC permits release of Gangster-Themed film, Orders ‘Lawrence Of Punjab’ title to be changed
- S. 138 NI Act | Vicarious Liability cannot be imposed on Non-Signatory Joint Account Holder says HC
- HC raises serious questions over overnight Demolition of Historic Ambedkar Printing Press
- SC clarifies scope of FIR admissions in Judgment under Order XII Rule 6 CPC | Read Order
