Expand

O P Jindal Global University

trademarkclick

Case Analysis

Supreme Court 8.png

Individual Liberty cannot be held hostage to Bureaucratic Delay: SC awards ₹11 Lakh to Convict Kept in Jail 24 Days despite Release Order

30 May, 2026

Supreme Court 8.png

No further Negotiations once CoC Approves Resolution Plan, SC Rules on IBC

29 May, 2026

Supreme Court OIL.png

Arbitrators Order under Section 16 Not open for challenge in a Writ Petition, Rules SC

29 May, 2026

Rajasthan High Court0.jpeg

HC urges State to strengthen Investigation Infrastructure with Modern Probe Labs | Read Judgement

28 May, 2026

Supreme Court , water color.png

SC private properties of Former Royals cannot pass solely to Eldest Male Heir | Read Judgement

28 May, 2026

High Court of Delhi.png

HC clarifies: Killing during sudden Provocation May Not Amount to Murder

28 May, 2026

Cheque Bounce

NI Act | Mere Designation in Society insufficient to attract Cheque Dishonour Liability: SC

28 May, 2026

Madras High Court.jpg

'Judges need Not be treated as Holy Cows': HC says Criticism of Judiciary Cannot Invite Film Ban

28 May, 2026

High Court of Delhi.png

HC Clarifies: Mere Right Under Will Does Not Automatically Give Rise to Cause of Action

27 May, 2026

Supreme Court OIL.png

Husband’s Failure to Explain Wife’s Death inside Matrimonial Home Strengthens Chain of Circumstances, Says SC

27 May, 2026

allahabad high court .jpg

HC rules 90% Burn injuries do not diminish Evidentiary Value of Voluntary Dying Declaration | Read Judgement

26 May, 2026

Supreme Court 7.png

SC forewarns: Having Dismissed Bail once, Don't Grant Bail without Recording Fre...

26 May, 2026

allahabad high court .jpg

Public Servant has No Right to be heard before Registration of PC Act FIR, Rules...

26 May, 2026

Supreme Court OIL.png

We need to Stop forcing Women back into Abusive Marriages, Rules SC

26 May, 2026

Supreme Court, oil Painting.png

In-Laws favoured Husband and asked Wife to Adjust, No Case of Cruelty, Rules SC

26 May, 2026

Delhi High Court.jpeg

Family Court Not a Forum for Property Disputes between Wife and Parents in Law, Rules HC

25 May, 2026

Kerala High Court.jpg

Objectionable Social Media Content can be removed by intermediary only on Court or Govt. Order, Rules HC

25 May, 2026

High Court of Delhi.png

HC Acquits Muslim Man Accused of Rape of his Interfaith Wife, Read Judgment

25 May, 2026

Threats to Leak Woman’s Bathing Video on Social Me... ...

23 May, 2026

Effect of Flaw in initial Appointment on Regularis... ...

23 May, 2026

Just because Wife and Kids are Excluded from a Wil... ...

23 May, 2026

POCSO | Accused Cannot be Convicted for Offence he... ...

22 May, 2026

How to Discharge the Burden of Proving a Cheque Bo... ...

22 May, 2026

Right to Life must Override Reproductive Choice in... ...

21 May, 2026

Educated Wife deserve Maintenance: Unemployment is... ...

21 May, 2026

SC restores Life Terms in Doctor Murder Case, says... ...

20 May, 2026

Wife's Refusal to Cook Food is No Cruelty, Rules H... ...

20 May, 2026

Kerala High Court.jpg

No One can be a Practitioner of Medicine as well as Law simultaneously, Rules HC

20 May, 2026

madras high court.jpg

HC holds Husband suffered Mental Cruelty after Wife secretly conducted Daughter’s Marriage | Read Judgement

19 May, 2026

Rajasthan High Court0.jpeg

Man accused of sharing Strategic Military information with Pakistani handlers gets Bail from HC | Read Judgement

19 May, 2026

Bombay High Court.png

HC says everyday matrimonial friction over Domestic Work cannot automatically amount to Mental Cruelty or Justify Divorce | Read judgement

19 May, 2026

Supreme Court OIL.png

Multiple FIRs on same transaction not permissible, SC directs consolidated probe in Real Estate Case | Read Judgement

19 May, 2026

Himachal Pradesh High Court.png

No Defamation if Media Truthfully Reports a Criminal Case, Rules HC

19 May, 2026

Patna High Court

What constitutes Offence under SC/ST Act, HC Explains

19 May, 2026

Supreme court.jpg

SC clarifies that Rent deposit default does not Automatically lead to Striking Off Defence | Read Judgement
18 May, 2026

Supreme Court OIL.png

IBC Recognition cannot be denied over Technical Defects in Corporate Guarantees, Says SC
18 May, 2026

Delhi High Court.jpeg

HC Clarifies: Arrests Can be Rendered Illegal if Written Grounds are not supplied in time, Read Judgment
18 May, 2026

Setting aside of Arbitral Award by Court.png

HC: Arbitrator passed Perverse Award, applied Industrial Rate ignoring the Contract; Allegation of Misrepresentation Failed
18 May, 2026

Supreme Court OIL.png

Gas Supply By Reliance | SC Clarifies taxation of inter-State sales lies exclusively within constitutional domain of Union
16 May, 2026

Cheque Bounce

Company can be said to have committed offence under Sec 138 NI Act if cheque is dishonoured after liquidation of company? HC Answers
16 May, 2026

Admission MBBS Candidates, pic by: The Sentinel

Government-rate fees paid by MBBS Students were only a pittance; SC Allows recovery of Deficit by private Institutions, Read Judgment
16 May, 2026

Himachal Pradesh High Court.png

How can Sale of Matrimonial Home constitute Offence u/s 498A IPC, Rules HC
16 May, 2026

Punjab and Haryana High Court

Landowners cannot be denied equal interest benefits under National Highways Act Acquisitions, holds HC | Read Judgement
15 May, 2026

Supreme Court, oil Painting.png

Justice does not permit Permanent Incarceration, SC grants remission to Murder convict after 22 years | Read Judgement
15 May, 2026

Supreme Court OIL.png

SC expounds Constitutional Limits on State Taxation, holds Reliance’s KG Basin Gas supply to UP was Inter-State Sale | Read judgement
15 May, 2026

Patna High Court.jpeg

HC DB: Labour Laws are Charter of Human Rights at Workplace, needs Strict implementation
15 May, 2026

«
1
2
3
4
5
6
7
8
9
10
...
239
240
»

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs