Nothing is an offence by reason that it causes, or that it is intended to cause, or that it is known to be likely to cause, any harm, if that harm is so slight that no person of ordinary sense and temper would complain of such harm.
Wednesday, 29, Apr, 2026
- JOB POST: Associate at Chamber of Advocate Sahil Singla, Chandigarh [1-2 PQE; Offline]: Apply Now!
- Death Penalty Cases: SC issues slew of directions for 'complete and balanced perspective' necessary for imposition of sentence
- 'ये अहं की लड़ाई', हाईकोर्ट ने पहले 2046 तक टाला केस, अब 15 जुलाई को होगी सुनवाई; क्या है पूरा मामला?
- Excise Policy Case: Delhi HC issues fresh notice to Former CM Arvind Kejriwal
- How can a non-believer in North India claim the right of entry to the temple in Sabarimala? SC questions
- हनीमून पर पति के मर्डर की आरोपी सोनम को कोर्ट मिली जमानत, राजा के मां-पिता का छलका दर्द- बेल पिटीशन का हमें बताया ही नहीं
- VC Hearing in Delhi High Court repeatedly disrupted by Obscene Videos raising security concern
- हाईकोर्ट में चल रही थी सुनवाई, बैठ गए थे जज, तभी प्ले हो गया अश्लील वीडियो
- Internship Opportunity at FourFold Legal [1 Month; Unpaid]: Apply Now!
- Internship Opportunity at NIDAN Centre for Legal and Policy Research, Chennai [Online; Unpaid; 1 Month]: Apply Now!
- हाईकोर्ट से यूट्यूबर जसबीर सिंह को मिली जमानत, नहीं मिले ISI कनेक्शन के सबूत
- MP नर्सिंग घोटाला मामले में हाईकोर्ट का कड़ा रुख, CBI से मांगा पूरा डेटा, इस दिन होगी अगली सुनवाई
- 'नए कानून की जरूरत नहीं...', सुप्रीम कोर्ट ने खारिज की हेट स्पीच से जुड़ी याचिकाएं
- HC on Maternity Leave for 3rd Pregnancy: There can be no discrimination shown by Govt. in approving maternity benefits
- Taking a 'Badhai' a Transgender Right? HC holds 'kinnar' community have no legal right to demand the traditional 'badhai'
