Law Commission Report No. 175- The Foreigners (Amendment) Bill, 2000, 2000
Thursday, 16, Apr, 2026
- Decree cannot be disturbed on Vague Allegations of Procedural Irregularity, says SC
- We won't Allow Parties walking out of Mediated Settlements in Matrimonial Cases, Rules SC
- CBI Court convicts and sentences 3 retired PNB officials and 6 others, including private individuals and a company in bank fraud case
- सीबीआई न्यायालय ने बैंक धोखाधड़ी मामले में पीएनबी के 3 सेवानिवृत्त अधिकारियों और निजी व्यक्तियों एवं एक कंपनी सहित 6 अन्य आरोपियों को दोषी ठहराया एवं सजा सुनाई
- सीबीआई न्यायालय ने भ्रष्टाचार मामले में एफसीआई के पूर्व जिला प्रबंधक सहित 11 आरोपियों को जुर्माने के साथ तीन वर्ष के सश्रम कारावास की सजा सुनाई
- CBI Court sentences 11 accused, including former District Manager of FCI, to three years’ rigorous imprisonment with fine in a corruption case
- Internship Opportunity at Imperial Institute of Legal Studies, Darjeeling, West Bengal [Marketing Intern; Excellent Perks]: Apply Now!
- JOB POST: Legal Associate at Legal Tech Advocates, Bangalore [Offline]: Apply Now!
- JOB POST: Legal Associate at SKR & Associates, Kolkata [Offline]: Apply by April 17
- Call for Blogs: DBRANLU Law Review Blog by Dr. B.R. Ambedkar National Law University, Sonepat: Rolling Submissions!
- कर्मचारी ने चोरी किए पैसे, मालिक ने FIR के बाद कर लिया सैटलमेंट, हाईकोर्ट ने ठोका 50 हजार का जुर्माना
- Consumer Forum orders Haldirams to pay more than Rs 20k Damages to consumer for selling expired sweets
- सबरीमाला मंदिर बोला-कोर्ट धार्मिक मान्यताओं पर फैसला नहीं दे सकता:कुछ लोगों का अधिकार पूरे समुदाय के अधिकारों पर हावी नहीं हो सकता
- कार्तिक आर्यन के पर्सनैलिटी राइट्स मामले में हाई कोर्ट का बड़ा फैसला, ऑनलाइन कंटेंट हटाने का दिया आदेश
- आजम खान और अब्दुल्ला को हाईकोर्ट से बड़ा झटका; अब शिकायतकर्ता भी रखेगा अपना पक्ष
