Tuesday, 16, Apr, 2024
- पंजाब सरकार को लगाई फटकार, कहा- जेलों को कैसे सुरक्षित रखा जाता है हरियाणा से सीखे पंजाब सरकार
- Baba Ramdev, Balkrishna offer public apology in Supreme Court in Patanjali Misleading Ads Case
- Foreign Entities funding Indian NGOs to halt Public Projects: I-T dept to Supreme Court
- हाईकोर्ट ने पॉक्सो एक्ट केस में शख्स को किया बरी, बोली- 'गलत तरीके से सजा देना कहीं ज्यादा बुरा है'
- High Court rejects bail application of 2018 gangrape convict
- Supreme Court seeks report on Muzaffarnagar Child Slapping Case from UP Govt
- CfP: National Seminar on Sports Law- The Shifting Paradigms at MNLUA, Aurangabad [June 28-29]: Submit by May 30
- Plea in Bombay HC urges reconstitution of the bench hearing Maratha quota
- HC seeks ECI's response on DMK's Plea on Pre-Certification of Election Ads
- CfP: National Conference by Siddhartha Law College, Dehradun [May 9 – 10; Hybrid]: Submit Abstracts by April 20!
- Right to Sleep basic human requirement: HC raps ED for investigating accused in night time
- EVM-VVPAT issue: SC to hear pleas for VVPAT cross-verification today
- रातभर पूछताछ नहीं कर सकते, नींद मानवीय अधिकार; हाईकोर्ट ने ED को लगाई फटकार
- जस्टिस गवई ने की संविधान की तारीफ, बोले-'मैं डॉ. बी आर अंबेडकर के कारण सुप्रीम कोर्ट का जज हूं'
- Supreme Court of India Live - States' Powers Over Industrial Alcohol
