Tuesday, 21, Apr, 2026
A Mere Entry into it's Records doesn't make Govt. Owner of a Property, Rules SC
National Level Constituent Assembly Debate Competition 2026 by Amity Law School, AUMP [Virtual; Win Exciting Prizes; April 29 – 30]: Register by April 23
एक ही FIR में दोबारा गिरफ्तारी के लिए कारण दोहराना अनिवार्य नहीं, हाई कोर्ट का बड़ा फैसला
National Annual Essay Writing Competition by CARCIL, CNLU Patna & Luthra and Luthra [Online; Cash Prize of Rs. 22.5k]: Submit by May 30!
तलाक मामले में हाईकोर्ट की नई व्यवस्था, बूंदी पारिवारिक न्यायालय का फैसला किया रद्द
लंबे समय से जेल में बंद UAPA के आरोपी रहमान की बेल खारिज, पर सुप्रीम कोर्ट के खास आदेश से जगी इंसाफ की उम्मीद
हाई कोर्ट का फैसला: पिता नहीं बच सकते बच्चे के भरण-पोषण की जिम्मेदारी से, 8000₹/माह देने का निर्देश
JOB POST: Associate at Anant Merathia & Associates, Chennai [3 Positions; 0-2 PQE; Offline]: Apply by April 30
SC pulls up Centre for not rendering logistical assistance to Court-appointed Committee conducting Audit of Pvt. Universities, issues contempt to Edu. Secretary
Recusal has to step from law and not narrative, this is Defining moment for the court: Justice Swarana Kanta Sharma on Recusal Pleas
Call for Papers: VIPS Student Law Review by Vivekananda Institute of Professional Studies-TC (VIPS) [Aug 2026; Vol VIII]: Submit by May 10
JOB POST: Attorney – General IP at ALG India Law Offices, Delhi [PQE of 6 Months – 1 Year; Offline]: Apply by April 24
JOB POST: Academic Associate at The JSW School of Public Policy (JSW-SPP), IIM Ahmedabad [Exp of 2 Years; Salary Upto Rs. 40k + Allowance]: Apply by April 30
राज्यसभा की सीट पक्की कर ली; जस्टिस स्वर्ण कांता ने दिया झटका तो ख़फ़ा AAP नेता
'बीवी और बच्चे पालने की हैसियत नहीं तो शादी नहीं करनी चाहिए', हाईकोर्ट ने पति की याचिका की खारिज
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Tuesday, 21, Apr, 2026
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A Mere Entry into it's Records doesn't make Govt. Owner of a Property, Rules SC
21 Apr, 2026
SC pulls up Centre for not rendering logistical assistance to Court-appointed Committee conducting Audit of Pvt. Universities, issues contempt to Edu. Secretary
21 Apr, 2026
Recusal has to step from law and not narrative, this is Defining moment for the court: Justice Swarana Kanta Sharma on Recusal Pleas
21 Apr, 2026
Why did you get Married if you can't Maintain your Wife, HC DB to Husband
21 Apr, 2026
UK Government mulls to introduce legal ban on smartphones in schools in England
21 Apr, 2026
Know Why this HC quashed all criminal proceedings against bus driver accused of hitting Judge's car
21 Apr, 2026
"When Politicians' kids can join Politics, why can't Judges' kids become advocates": J. Swarana Kanta trashes Kejriwal's recusal plea
20 Apr, 2026
HC expounds: Treating Prior payments as Permanent Alimony does not itself, extinguish a subsisting maintenance order under Section 125 of CrPC
20 Apr, 2026
[Shocking] Delhi HC Advocate dies after allegedly jumping from 15th Floor of 5 Star Hotel in New Delhi
20 Apr, 2026
[Bizarre] SC terms PIL Petitioner 'incorrigible' for filing plea to declare Netaji Subhas Chandra Bose as 'National Son', bans him from filing PIL
20 Apr, 2026
Excise Policy Case: Justice Swarana Kanta Sharma to pronounce verdict on recusal pleas at 5:30 PM today
20 Apr, 2026
CJI Surya Kant highlights how Digital Arrest Scams bypass education & awareness
20 Apr, 2026
Supreme Court: Preventable Highway Deaths betray the Constitution, State cannot...
18 Apr, 2026
Husband’s primary obligation to Maintain Wife cannot be diluted by Financial Lia...
18 Apr, 2026
Personality Rights | HC restrains unauthorized AI Use of Allu Arjun’s Identity
18 Apr, 2026
Habeas Corpus cannot be Parents' tool to undo Adult Daughter's chosen path of Spiritual Life, rules HC
18 Apr, 2026
S.311 CrPC | Court obligated to summon Witness Essential to Justice despite prosecution’s omission, rules HC
18 Apr, 2026
Jacqueline Fernandez asks Delhi Court to let Her turn approver in Rs.200 Crore fraud case
18 Apr, 2026
Is India's Opposition Leader a British Citizen? Hi... ...
18 Apr, 2026
Advocate entering Appearance in Court without any... ...
18 Apr, 2026
J&K High Court recommends 11 New Judges, first eve... ...
18 Apr, 2026
NHRC, India takes suo motu cognizance of the repor... ...
17 Apr, 2026
CCI approves acquisition of 100% equity shareholdi... ...
17 Apr, 2026
CBI Court sentences former UCO Bank officials and... ...
17 Apr, 2026
CJI Surya Kant warns newly inducted Advocates-On-R... ...
17 Apr, 2026
Forcible taking of Child by Father not "Illegal De... ...
17 Apr, 2026
HC reminds Trial Courts that Mere Allegation of Me... ...
17 Apr, 2026
Guidelines laid by HC for Quashing of POCSO Cases, Read Judgment
17 Apr, 2026
Statutory Birth Certificate cannot be overridden by Ossification Test unless forgery is Proved, rules HC
17 Apr, 2026
Supreme Court refuses to revive Pawan Khera's Transit Bail, tells Him to face Assam Courts
17 Apr, 2026
"UCC has nothing to do with Religion, it's a Constitutional Ambition": CJI Surya Kant
17 Apr, 2026
Right to Address the Court only for Advocates or Parties in Person, not for GPA or SPA, Rules HC
17 Apr, 2026
BCD Elections 2026 | Counting Staff Arrested for allegedly converting '2' into '12' to Forge Preferential Votes inside Delhi High Court
16 Apr, 2026
Jindal Global Law School Signs MoU with ADR ODR International for Dispute Resolution Studies and Programmes
16 Apr, 2026
HC converts Voluntary Family Settlement into binding inheritance decree under Order XXIII Rule 3 CPC, directs full refund of Court Fees on Amicable Resolution
16 Apr, 2026
“False Promise to Marry coupled with concealment shows dishonest intent from inception”, says HC
16 Apr, 2026
Supreme Court declines to examine ‘Tetra Pack Liquor’ PIL, says ‘Whosoever wants to Buy, they will Buy’
16 Apr, 2026
Paid legal advisor by Day, Public Interest Litigant by Night | HC dismisses Advocate's PIL after His own words reveal He was fighting His clients' battle, not the Public's
16 Apr, 2026
Arbitration and Conciliation Act | Emergency Arbitration Awards cannot override independent judicial assessment under Section 9, rules HC
16 Apr, 2026
Bank liable for Cheque Presentment failure under Consumer Law, but damages must correspond to Actual Loss and not Hypothetical Injury, rules SC
16 Apr, 2026
Passport can't be impounded as a Bail Condition, Rules HC
16 Apr, 2026
Law Student caught Posing as Advocate Tarnish Profession, Denied Bail
16 Apr, 2026
CCI approves the proposed acquisition of 100% equity shares and noncumulative optionally convertible redeemable preference shares in Nabha Power Ltd. by Torrent Power Ltd
16 Apr, 2026
NHRC, India takes suo motu cognizance of the media report about 18 girls falling ill after consuming food from a hostel in the Memnagar area of Ahmedabad district, Gujarat
16 Apr, 2026
NHRC, India takes suo motu cognizance of the reported illegal detention and torture of a journalist by the Rajkot Crime Branch police in Gujarat
16 Apr, 2026
Decree cannot be disturbed on Vague Allegations of Procedural Irregularity, says SC
16 Apr, 2026
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