Nothing is an offence which is done by a child above seven years of age and under twelve years of age, who has not attained sufficient maturity of understanding to judge of the nature and consequences of his conduct on that occasion.
Thursday, 21, May, 2026
- Cyril Amarchand Mangaldas advised Jana Holdings Limited on the sale of its 5,160,903 equity shares held in Jana Small Finance Bank Limited to TVS Motor Company Limited
- Cyril Amarchand Mangaldas advised SiCSem Private Limited on availing fiscal support from the Government of India
- Assessment Internship Opportunity at SSRANA & Co., Delhi [Trademark/Opposition; Offline]: Apply Now!
- Internship Opportunity at Legum Attorney – Chambers of Adv. Ashish Panday, Delhi [June – July 2026]: Apply Now!
- अंग्रेजी जानते हो, तब भी बोलना नहीं चाहते; सुप्रीम कोर्ट ने किस राज्य के लोगों के लिए कह दिया ऐसा?
- SC Clarifies: Bail cannot be cancelled solely due to Subsequent Offence under Section 480(3) BNSS
- प्रयागराज में डॉक्टरों और वकीलों का विवाद और बढ़ा, हाईकोर्ट में लेटर पिटीशन दाखिल
- Husband can't cited Lack of Earning to deny Maintenance to Wife and Kids, Rules HC
- इंडियन इंस्टीट्यूट ऑफ मास कम्यूनिकेशन का हिंदी-उर्दू विवाद पहुंचा हाई कोर्ट, अदालत ने एक हफ्ते के अंदर मांगा जवाब
- बीजेपी में जाने' पर ट्रोलिंग से परेशान राघव चड्डा पहुंचे कोर्ट, हाई कोर्ट ने दी यह नसीहत
- Educated Wife deserve Maintenance: Unemployment is so High even Highly Educated Not getting Jobs, Rules HC
- 3 FIR वाले अधिकारी को बनाया मुख्य सचिव! हाईकोर्ट ने सरकार से मांगा जवाब
- मातृत्व अवकाश को सेवा का ब्रेक कहना भेदभाव, हाईकोर्ट ने कहा- 'महिला कर्मचारियों को दंडित करना गलत'
- ममता बनर्जी के विधायक पर बंगाल पुलिस ने एक ही दिन में ठोक दीं 6 FIR! हरकत में आया हाईकोर्ट
- HC can decide BCD Vote Counting Issue independently, clarifies Supreme Court
