Whoever, in pulling down, repairing or constructing any building, knowingly or negligently omits to take such measures with that building as is sufficient to guard against any probable danger to human life from the fall of that building, or of any part thereof, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.
Tuesday, 28, Apr, 2026
- 5 लाख कर्मचारियों के लिए मध्यप्रदेश हाई कोर्ट से राहत भरी खबर, न्यूनतम वेतन और स्थायी नौकरी की जगी उम्मीद
- थानों में CCTV फंड के इस्तेमाल पर सुप्रीम कोर्ट सख्त: केंद्र और राज्यों से मांगा हिसाब, बैठक के दिए निर्देश
- SC expounds: Right to manage religious institution cannot mean absence of norms, there cannot be anarchy
- Justice Swarana Kanta Sharma recuses from hearing plea of MP Karti Chidambaram seeking to quash CBI FIR
- Digital Arrest Scams: Centre inform Apex Court that WhatsApp has banned 9,400 accounts linked to 'Digital Arrest'
- 'कानून हाथ में लेने का हक नहीं...', इंजीनियर पर कीचड़ फेंकने के मामले में मंत्री नितेश राणे दोषी करार, कोर्ट ने सुनाई सजा
- लिव-इन संबंध में रह रहीं दो युवतियों को हाई कोर्ट की सुरक्षा, पुलिस को तुरंत सुरक्षा देने के निर्देश
- 3rd IDIA-IC RegFin Legal Essay Writing Competition
- JOB POST: Lawyers at SKV Law Offices, Delhi [8+ PQE; Offline]: Apply Now!
- JOB POST: Research Fellow at Vidhi Centre for Legal Policy, Mumbai [0-3 PQE; 2 Positions; Offline]: Apply by May 12
- शुभेंदु अधिकारी को हाईकोर्ट से बड़ी राहत: उम्मीदवारी रद्द करने वाली याचिका खारिज; ममता के खिलाफ लड़ेंगे चुनाव
- सुनवाई के दौरान IIT की छात्रा ने गुजरात हाईकोर्ट में ऐसा क्या किया? जज साहब ने दिया बाहर का रास्ता
- JOB POST: Associate at INDIA JURIS, Bengaluru [2 Positions; 1-3 PQE; Offline]: Apply Now!
- आसाराम के आश्रम को सुप्रीम कोर्ट से राहत, बुलडोजर कार्रवाई पर लगी रोक, जानें पूरा मामला
- Court questions evidence, Acquits man in alleged repeated Rape of Minor
