Thursday, 07, May, 2026
- 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, इलाहाबाद 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
- झाड़-फूंक की आड़ में शर्मनाक करतूत, आरोपी मौलवी को हाई कोर्ट से राहत नहीं
- लघु वाद न्यायालय वास्तविक स्वामित्व विवाद पाए जाने पर भी वाद को खारिज नहीं कर सकता; पीएससीसी अधिनियम की धारा 23 के तहत वाद वापस किया जाना चाहिए: इलाहबाद उच्च न्यायालय
- Small Cause Court cannot dismiss Suit after finding bona fide title dispute; Allahabad High Court Orders Return of Plaint under Section 23 PSCC Act
- SC gives relief to Homebuyers: Lifts Corporate Veil in IBC Case
- Unless Recordings or Transcripts are Filed, mere Call Logs show No Conspiracy, Rules HC
- Regulate E-Rickshaws, Bar them from Plying on Highways, HC Petitioned
