उच्चतम न्यायालय अभिलेख न्यायालय होगा और उसको अपने अवमान के लिए दंड देने की शक्ति सहित ऐसे न्यायालय की सभी शक्तियाँ होंगी।
Saturday, 11, Apr, 2026
- The Advocate who switched sides without changing seats | HC slaps Rs.50,000 Cost on Advocate who held Decree Holders hostage over Unpaid Fees
- 'Voting Isn’t a Fundamental Right': SC upholds Eligibility Criteria in cooperative elections
- Are your Instagram DMs about to go dark on Privacy? HC gives Data Board 15 days to decide
- हाईकोर्ट का बड़ा फैसला, ‘हुक्का-पानी बंद’ जैसे सामाजिक बहिष्कार असंवैधानिक
- Lawyer Shot Dead during Morning Walk in Mirzapur
- LatestLaws.com and IDRC's Lexidem Training Course on 'Excellence in Arbitration Practice in India' (Saturday 25th April,2026, Online), Hurry! Register Now
- No SC/ST Act Offence madeout on Mere Allegation of illtreatment, Rules HC
- खान मार्केट के ये रेस्त्रां नहीं होंगे बंद, हाई कोर्ट ने दी बड़ी राहत
- 165 सेमी में फंसी नौकरी! कांस्टेबल बना, लेकिन SI बनने से पहले ही 'घट गई हाइट'! हाई कोर्ट ने पूछा - क्या आपकी हाईट कम हो रही है?
- Mere Demand of Valuables without Cruelty can't attract Dowry Death, Rules HC
- State can't have Higher DA for Serving Employees and Lower for Retirees, Rules SC
- Call for Submission: Journal of International Wildlife Law and Policy Special Issue on Comparative Animal Law in the Making: Submit by April 15
- पोक्सो एक्ट में सजा पर हाईकोर्ट का फैसला: दुष्कर्म में नाबालिग पीड़ित की उम्र जितनी कम, दोषी को सजा उतनी अधिक
- 'Consent vs. Inducement': HC sets aside 20 year POCSO sentence, Rules Minor’s Voluntary Travel is Not Kidnapping
- ‘FIR में रेप-POCSO नहीं जोड़ा’, सुप्रीम कोर्ट की यूपी पुलिस को फटकार, कमिश्नर तलब
