If an offence is committed by any member of an unlawful assembly in prosecution of the common object of that assembly, or such as the members of that assembly knew to be likely to be committed in prosecution of that object, every person who, at the time of the committing of that offence, is a member of the same assembly, is guilty of that offence.
Monday, 18, May, 2026
- बेटों के आपसी बंटवारे से नहीं छिनेगा बेटियों का अधिकार, संपत्ति विवाद पर सुप्रीम कोर्ट का फैसला
- JOB POST: Associate at EverTrust Legal, Mumbai [1 Position; Litigation; Full-time]: Apply Now!
- Internship Opportunity at National Minorities Development and Finance Corporation, Delhi [3–6 Months]: Apply Now!
- मंदिरों में सेवा, लेकिन जेब खाली! पुजारियों के हक की लड़ाई अब सुप्रीम कोर्ट में, क्या मिलेगा सरकारी कर्मचारी जैसा दर्जा?
- President Murmu approves Union Cabinet's decision to increase Supreme Court Judges' strength from 34 to 38
- एनएचआरसी, भारत ने ‘प्रवासी श्रमिकों के अधिकारों का संरक्षण: सरकार और निजी क्षेत्र की साझा जिम्मेदारी’ पर अपनी कोर ग्रुप बैठक आयोजित की
- NHRC, India organises its core group meeting on ‘Protecting Migrant Workers' Rights: Shared Responsibility of Government and the Private Sector’
- विधि द्वारा निषिद्ध विवाह का विकल्प नहीं बन सकता लिव-इन रिलेशनशिप : इलाहाबाद उच्च न्यायालय
- Live-In Relationship Cannot Circumvent Child Marriage Law: Allahabad High Court
- पटना उच्च न्यायालय ने बिहार के कारागारों एवं मानसिक चिकित्सालयों में स्वास्थ्य सेवाओं पर स्वतः संज्ञान लिया; स्वस्थ हो चुके रोगियों को जबरन रोके रखना मानवाधिकार उल्लंघन घोषित
- Patna High Court Takes Strong Suo Motu Cognisance of Mental Healthcare in Bihar Prisons and Hospitals; Declares Detaining Cured Patients a Human Rights Violation
- जम्मू-कश्मीर उच्च न्यायालय ने जम्मू-कश्मीर बैंक अधिकारियों के विरुद्ध बीमा सौदे में दर्ज भ्रष्टाचार-निरोधक प्राथमिकी रद्द करने से इनकार किया
- J&K High Court Grants Bail to Doctor Accused of Attempt to Rape at Government Health Centre; Invokes "Bail Not Jail" Principle
- जम्मू-कश्मीर उच्च न्यायालय ने सरकारी स्वास्थ्य केन्द्र पर बलात्कार के प्रयास के आरोपी चिकित्सक को जमानत दी; "जमानत दो, जेल नहीं" का मूल सिद्धांत
- J&K High Court Refuses to Quash Anti-Corruption FIR Against J&K Bank Officers in Insurance Deal
