Whoever being required by any law for the time being in force or any rule having the force of law to keep accounts of expenses incurred at or in connection with an election fails to keep such accounts shall be punished with fine which may extend to five thousand rupees.
Wednesday, 29, Apr, 2026
- हाईकोर्ट में 27% OBC आरक्षण का मामला फिर फंसा, अब 13 मई से लगतार 3 दिन होगी सुनवाई
- आबकारी नीति मामला: उच्च न्यायालय ने पूर्व मुख्यमंत्री अरविंद केजरीवाल को नया नोटिस जारी किया
- Delhi HC administration files Police Complaint over VC disruption by Obscene Videos
- Can't Decide Questions of Title or Ownership in a PIL, Rules HC
- Mere Non Examination of Complainant in Corruption Case immaterial to Record Conviction, Rules HC
- Property Sold on Forged Will, Unaware Buyer Not Criminally Liable, Rules SC
- Cyril Amarchand Mangaldas advised Jio Financial Services Limited (Jio Financial Services) on their general insurance Joint Venture with Allianz Europe B.V. (Allianz)
- Cyril Amarchand Mangaldas advised PropShare Capital Advisors Limited on sale of equity and compulsorily convertible debentures by Propavenue Estate Private Limited and Instacoreasset Private Limited
- हाई कोर्ट का CBSE शिक्षक छंटनी परीक्षा पर आया फैसला, ज्वाइंट टीचर्स फ्रंट की याचिकाओं को किया खारिज
- Shardul Amarchand Mangaldas advises Flipkart Group on reverse flip to India
- भोजशाला विवाद में नया मोड़: 1935 में धार रियासत ने इसे 'मस्जिद' घोषित किया था, हाई कोर्ट में मुस्लिम पक्ष का बड़ा दावा
- तीसरी गर्भावस्था पर भी पूरा मातृत्व अवकाश दें'; हाईकोर्ट का तमिलनाडु सरकार को सख्त निर्देश
- Virtual Law Internship Opportunity by Dubey Law Associates LLP [May, June and July; Paid & Unpaid]: Apply Now!
- JOB POST: Associates at Avyaan Legal [2 Positions; 3-5 PQE; Offline]: Apply Now!
- JOB POST: Junior Associate at Thukral Law Associates, Delhi [2 Positions; Offline]: Apply Now!
