Tuesday, 09, Jun, 2026
- Khan Sir gets Interim Protection from Arrest in Patna Coaching Centre Firing Case
- Once Divorce Decree is Passed, Appeal be filed within Limitation, else Remarriage will lead to Complications, Rules HC
- अवैध हिरासत, शांति भंग में पुलिस की मनमानी पर हाईकोर्ट सख्त, लगाया 35000 हर्जाना, सेलरी से होगी वसूली
- JOB POST: Legal Associate at Arnifi, Bangalore [1-3 PQE; Offline]: Apply Now!
- SC Rules, Adults having Premarital Relationship No bar to seek Govt. Job
- JOB POST: Deputy General Manager – Corporate Legal at Tata Communications, Mumbai [Full time]: Apply Now!
- JOB POST: Assistant Manager at Deloitte, Mumbai [Data Privacy; PQE Minimum 2 Years]: Apply Now!
- HC Rules: Not Everything Muslim belongs to Waqf
- अतिक्रमण हटाने के विरोध में वकीलों के हड़ताल पर जाने पर हाई कोर्ट सख्त, बार पदाधिकारियों को अवमानना नोटिस
- ‘You Knowingly Enter Relationships, Then File Cases’: HC grants Anticipatory Bail in Rape-On-Marriage Promise Case
- मुख्य सूचना आयुक्त से 31 लाख की वसूली पर हाईकोर्ट की रोक, सरकारी आवास विवाद में बड़ा फैसला
- Delhi HC Orders Removal of videos calling Sitting Judge ‘Murderer’ over Saket Building Collapse
- Khan Sir Faces Notice in Anjana Om Kashyap’s Defamation Suit; HC defers Takedown Relief
- 42 साल लड़ी वसीयत की लड़ाई: हाईकोर्ट ने बेटा ही नहीं माना, 21 कनाल जमीन पर किसान की बेटियों का हक बरकरार
- सुप्रीम कोर्ट की विशेष लोक अदालत:अलीगढ़ में लंबित मामलों के लिए पीएलवी को डोर-टू-डोर अभियान के आदेश
