Friday, 29, Mar, 2024
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
HC Expounds: Termination of a settlement attempt does not always result in a ‘final and binding’ decision, Read Judgment
‘A Judgment pronounced on a question of law that is subsequently reversed or modified by a Superior Court is not reviewable on the ground of being per incuriam,’ Read Judgment
‘The pendency of a proceeding u/S. 95, IBC does not automatically entail a moratorium u/S. 96 on a wilful defaulter proceeding,’ Read Judgment
हाईकोर्ट ने बेरोजगारों से जुड़े प्रकरण जताई नाराजगी, कोर्ट ने राज्यपाल को दिलाया ध्यान
HC Expounds: ‘A case involving serious allegations of Fraud is to be treated as non-arbitrable and only the Civil Court can decide such a matter,’ Read Judgment
‘Daughter-in-law supposed to be treated as a daughter’; HC directs state to reconsider petition seeking Compassionate Appointment, Read Judgment
मुख्तार अंसारी के जनाजे में शामिल नहीं हो सकेगा बेटा अब्बास! हाईकोर्ट से फिलहाल राहत नहीं
Mukhtar Ansari's death: BJP slams Opposition, SP Chief Akhilesh Yadav demands SC-monitored probe
Cheque issued to pay premium of Policy returned dishonoured: MACT holds Shriram General Insurance 'not liable' for claim [Read Order]
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Friday, 29, Mar, 2024
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Legal Services Authorities Act, 1987
Daily Continuous Lok Adalat SOP in Delhi
NALSA All India Legal Aid Cell on Child Rights
NALSA Scheme for Para Legal Volunteers
NALSA Scheme for Legal Services to Disaster Victims
NALSA Guidelines for Legal Aid at JJBs
NALSA Guidelines for Training of Child-Juvenile Welfare Officers
National Legal Services Authority Rules, 1995
Delhi Legal Services Authorities Rules, 1996
Supreme Court Legal Services Committee Regulations, 1996
High Court Legal Services Committee Regulations, 1998(Delhi)
District Legal Services Authority Regulations, 1998(Delhi)
Supreme Court Legal Services Committee Rules, 2000
Supreme Court Legal Services Committee (Group 'C' And 'D' Posts) Recruitment Rules, 2001
Delhi Legal Services Authority Regulations, 2002
Permanent Lok Adalat (Other Terms and Conditions of Appointment of Chairman and Other Persons) Rules, 2003
National Legal Services Authority Notification (Lok Adalats) Regulation, 2009.
NALSA (Free and Competent Legal Services) Regulations, 2010
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NALSA Compensation Scheme for Women Victims Survivors of Sexual Assault & other Crimes, 2018
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