Friday, 29, Mar, 2024
The Courts Today By LatestLaws.com| 29.03.2024 |
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Call for Papers & Articles: Abhidhvaj Law Journal (Volume 2, Issue 3): Submit Now!
9th Debate Competition at Sardar Patel Subharti Institute of Law, Meerut: Register by April 8
CAM advises Adani Ports and Special Economic Zone Limited ("APSEZ"), in acquisition of 95% stake of Gopalpur Ports Limited ("GPL") from the existing shareholders.
Saraf And Partners acted on the ₹4,800 million QIP by Wockhardt
Model United Nations by CT University, Ludhiana [Cash Prizes Upto Rs. 21k]: Register by April 23
Notify guidelines by July 15 to make films accessible to hearing, visually impaired: Delhi HC to Centre
1st National Mediation Competition 2024 at School of Law, NMIMS Indore [April 12-14]: Register by April 3
HC Reiterates: Action in case of any shortcomings in a selection duly made has to be taken expeditiously, Read Judgment
पत्नी ने लगाया पति पर लांछन, कोर्ट ने ‘‘क्रूरता’’ बताते हुए सुना दिया ये फैसला
[Limitation Act] ‘Condonation can only be granted in exceptional circumstances’; HC dismisses Appeal u/S. 37, Read Judgment
हाईकोर्ट ने रेप के आरोपी को दी जमानत, कहा- 'भीड़भाड़ और दिन के उजाले में नहीं हो सकता बलात्कार'
No Fundamental Right to choose Specific School under RTE Act: High Court
Delhi HC asks Govt to decide as representation plea for internet in Courts
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Friday, 29, Mar, 2024
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Carriage by Air Act, 1972
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