किसी व्यक्ति को उसकी संपत्ति से विधि के प्राधिकार से ही वंचित किया जाएगा, अन्यथा नहीं।
1 संविधान (चवालीसवाँ संशोधन) अधिनियम, 1978 की धारा 34 द्वारा (20-6-1978 से) अंतःस्थापित।
Wednesday, 15, Apr, 2026
- हाईकोर्ट ने SC/ST एक्ट मामले की कार्यवाही पर लगाई रोक, ये है वजह
- पूर्व महामंडलेश्वर पूजा शकुन पांडे को मिली हाईकोर्ट से जमानत, बाइक शोरूम मालिक की हत्या का है आरोप
- Collegium recommends the appointment of two advocates as Permanent Judges of Kerala High Court
- Collegium recommends names of three Judicial Officers as Judges of the Karnataka High Court [Read here]
- Long tern Internship Opportunity at S&S Legal (Advocates and Consultants), Jaipur [4 – 6 Months; Stipend Available]: Applications on Rolling Basis!
- Supreme Court Collegium recommends names of four Additional Judges as Permanent Judges of Telangana High Court
- Collegium recommends Justice Manjusha Ajay Deshpande as Permanent Judge of the Bombay High Court
- छात्र हो या बेरोजगार, गुजारा भत्ता देना होगा: हाईकोर्ट ने कहा-क्षमता है तो जिम्मेदारी से नहीं बच सकता पति
- हाईकोर्ट: वर्षों से काम कर रहे कर्मियों को मिले नियमित दर्जा, बठिंडा निगम को छह हफ्ते में नियमितीकरण के आदेश
- केस ट्रांसफर करने से जज का मनोबल गिरता है; ऐसा कभी-कभार ही होना चाहिएः हाई कोर्ट
- 'Can you change your Judge after losing a round?': HC says 'No' holding that unfavourable decisions cannot be used to allege Judicial bias
- ‘RTI query Can’t End a Career’: HC says mre DOB discrepancy not Fraud without Undue Gain
- Supreme Court Collegium elevates three Judicial Officers to Karnataka High Court
- Issuance of Criminal Process on basis of Bald Allegations without material particulars constitutes Abuse pf Process of Court, rules HC
- 'Public Humiliation & Custodial Assault have No place in a Rule of Law State': NHRC Complaint demands Suspension of Dehradun Officers who turned a Crowd into a Weapon
