Law Commission Report No. 64- The Supression of Immoral Traffic in Women and Girls Act, 1956
Friday, 10, Apr, 2026
- हाईकोर्ट के बाद सुप्रीम कोर्ट से भी राहत नहीं... रिश्वत मामले में पंजाब के पूर्व DIG भुल्लर जेल में ही रहेंगे, जमानत याचिका खारिज
- सुखवंत आत्महत्या मामला: आरोपियों की गिरफ्तारी पर हाईकोर्ट की रोक बरकरार, 20 अप्रैल को होगी अगली सुनवाई
- Legal Internship at Central Administrative Tribunal (CAT), Delhi [5 Positions]: Apply Now!
- JOB POST: Legal Manager-Loan Against Property (LAP) at Kotak Mahindra Bank, Delhi [Banking & Finance]: Apply by April 24
- Divorce after 16 years? SC says Not without Strong Grounds, asks Husband to Continue Maintenance
- "Shaan of Delhi cannot be shut over a Certificate": HC lets Khan Market Restaurants run without Fire NOC, but only 50 Guests at a time
- मध्य प्रदेश में 15 साल पुरानी बसों के परिवहन पर लगी रोक वैध, हाईकोर्ट ने पूर्व आदेश को रखा बरकरार
- ‘Risk of Influencing Witnesses Cannot be Ignored’: SC Refuses Bail to Suspended Punjab DIG in CBI Bribery case
- PRESS RELEASE: Shardul Amarchand Mangaldas Advises Prudential Financial on Sale of PGIM’s Asset Management Business in India to TVS Venu Group
- Cyril Amarchand Mangaldas Advises Peak XV on their acquisition of stake in Plum Benefits Private Limited
- PRESS RELEASE: Madhya Pradesh State Legal Services Authority Successfully Conducts Statewide Mega Legal Outreach & Awareness Camps Across All 51 Districts
- 'NBFC Loan Recovery falls within domain of NCLT and not Civil Court': HC Explains Sec 430 Companies Act bar against ‘Strategic’ Suits
- हाईकोर्ट ने दुष्कर्म मामले में आरोपी की जमानत रद्द करने से किया इन्कार, जानें कोर्ट के बड़े फैसले
- Smt. Nirmala Devi Bam Memorial International Moot Court Competition – Chapter VIII (2026), Register Now!
- हाईकोर्ट: साइबर जांच के नाम पर केवल संदिग्ध राशि ही होगी होल्ड, बाकी पैसों का कर सकेंगे इस्तेमाल
