The provisions of sections 32, 72, 74, 76, 79, 80 and 81 shall, so far as may be, apply to all search-warrants issued under section 96, section 97, section 98 or section 100.
Wednesday, 29, Apr, 2026
- 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'
- The Great 'Ego' Tussle: This HC posted matter for hearing after 2046 due to 'ego fight' between super senior citizens
