Law Commission of India Report No. 46- The Constitution (Twenty-Fifth Amendment) Bill,1971
Wednesday, 20, May, 2026
- जेल में हैं तो क्या हुआ, कैदी से नहीं छीना जा सकता है शिक्षा का अधिकार'; हाई कोर्ट का बड़ा आदेश
- JOB POST: Associates / Senior Associates, Fox Mandal, Chennai [Corporate]: Apply Now!
- JOB POST: Registrar, Appellate Tribunal under Smugglers and Foreign Exchange Manipulators, New Delhi: Apply by May 30, 2026
- हाईकोर्ट ने अवैध कब्जा हटाने की अर्जी को निस्तारित करने का दिया आदेश
- JOB POST: Senior Associate & Principal Associate at Pant & Co, Mumbai [Offline]: Apply Now!
- सरकारी कर्मचारियों को प्रमोशन मांगने का कोई अधिकार नहीं; सुप्रीम कोर्ट ने सुनाया बड़ा फैसला
- शादी रोकने को फर्जी तरीके से बदला मेरा जन्म प्रमाणपत्र, मोनालिसा की हाईकोर्ट में याचिका
- SC Collegium approves proposals for appointment of 9 Judicial Officers & 10 Advocates as Judges in the Madras High Court
- सुप्रीम कोर्ट कॉलेजियम ने मद्रास उच्च न्यायालय में न्यायाधीश के रूप में 9 न्यायिक अधिकारियों और 10 अधिवक्ताओं की नियुक्ति के प्रस्तावों को मंजूरी दी
- "नौ वर्षों में मात्र 6 लाख रुपये — यह न्याय का उपहास है": इलाहाबाद उच्च न्यायालय ने एसिड अटैक पीड़िता के पुनर्वास में विफलता पर UP के शीर्ष अधिकारियों को तलब किया
- "Rs. 6 Lakh Over Nine Years Is a Mockery of Justice": Allahabad HC Summons UP's Top Officials Over Failure to Rehabilitate Acid Attack Survivor
- HC holds Husband suffered Mental Cruelty after Wife secretly conducted Daughter’s Marriage | Read Judgement
- S.138 NI Act | HC says Defect in Power Of Attorney complaint cannot be raised to challenge conviction at Revision Stage | Read Order
- Man accused of sharing Strategic Military information with Pakistani handlers gets Bail from HC | Read Judgement
- HC bars Transport Unions from proceeding with strike, directs State to convene Meeting
