Elements of Division of Property by way of Family Settlement- Team Latest Laws
Picture Source :
Friday, 17, Apr, 2026
- Remote Internship Opportunity at Vintage Legal [May 1 – 30; No Stipend]: Apply by April 29
- JOB POST: Joint Registrar in the National Company Law Appellate Tribunal (NCLAT), Chennai [1 Year]: Apply by June 3!
- हिमाचल के हमीरपुर में बीजेपी विधायक का चाचा और भाई अरेस्ट, सुप्रीम कोर्ट ने अग्रिम जमानत देने से किया इनकार
- अदालत ने पाकिस्तानी एजेंटों के साथ जानकारी साझा करने के मामले में 7 लोगों को 3-3 साल की कैद की सज़ा सुनाई।
- BCD Elections 2026 | Counting Staff Arrested for allegedly converting '2' into '12' to Forge Preferential Votes inside Delhi High Court
- हाईकोर्ट ने कहा- पारिवारिक इतिहास और सामूहिक सजा के आधार पर निवारक हिरासत अवैध
- Jindal Global Law School Signs MoU with ADR ODR International for Dispute Resolution Studies and Programmes
- HC converts Voluntary Family Settlement into binding inheritance decree under Order XXIII Rule 3 CPC, directs full refund of Court Fees on Amicable Resolution
- "पत्नी को बताए बिना पति ने दायर की याचिका, हाईकोर्ट हुआ नाराज, लगाया तगड़ा जुर्माना"
- पेंशन रोकने के आदेश पर हाईकोर्ट की रोक, सरकार से चार सप्ताह के भीतर जवाब मांगा
- "पीरियड लीव एहसान नहीं, महिलाओं का हक है; हाईकोर्ट की दो टूक; बराबरी का असली मतलब भी समझाया"
- “False Promise to Marry coupled with concealment shows dishonest intent from inception”, says HC
- बॉम्बे हाई कोर्ट का फैसला रहेगा बरकरार, सुप्रीम कोर्ट ने अनिल अंबानी की याचिका खारिज की
- Supreme Court declines to examine ‘Tetra Pack Liquor’ PIL, says ‘Whosoever wants to Buy, they will Buy’
- Call for Papers: FastForward Justice’s Law Journal [ISSN: 2581-6713; Vol-VI, Issue-II]: Submit Abstract by April 25
