If the person in respect of whom such order is made is present in Court, it shall be read over to him, or, if he so desires, the substance thereof shall be explained to him.
Saturday, 02, May, 2026
- No Legal Right to ‘Badhai’ Collection: Allahabad High Court Rejects Transgender Community’s Territorial Claim
- No Legal Right to ‘Badhai’ Collection: Allahabad High Court Rejects Transgender Community’s Territorial Claim
- बधाई लेना कोई विधिक अधिकार नहीं: इलाहाबाद उच्च न्यायालय ने ट्रांसजेंडर समुदाय के क्षेत्रीय दावे को खारिज किया
- इलाहाबाद उच्च न्यायालय ने जनहित याचिका की आड़ में व्यक्तिगत हितों के लिए रिट याचिका दायर करने के लिए एक वकील पर 25000 रुपये का जुर्माना लगाया
- Allahabad High Court imposes 25000 costs on an advocate to set a deterrent example to discard invoking Writ Jurisdiction for personal interest under the camouflage of PIL
- वैवाहिक डिक्री में मृतक तलाकशुदा पुत्री की समझौता राशि पर माता का अधिकार : इलाहाबाद उच्च न्यायालय
- Mother Entitled to Deceased Divorced Daughter’s Settlement Amount: Allahabad High Court Clarifies Succession Law in Matrimonial Decrees
- Bombay HC quashes FIR against Shekhar Suman, Bharti Singh over Comedy Show Remarks on Muslim Community
- 14-year-old gets Life Sentence in China for Rape and Murder of Classmate
- Call for Papers: AMUCM Law Society Review 2026 – Flagship Journal of Aligarh Muslim University Centre Murshidabad: Submit by May 9
- Webinar on From Classroom to Courtroom – Bridging the Gap in Legal Practice by IILS [May 8]: Register Now!
- JOB POST: Senior Legal Manager at North Eye Advisors, Multiple Locations [3-7 PQE; Offline]: Apply Now!
- राहुल गांधी को हाईकोर्ट से राहत, इंडियन स्टेट वाले बयान के लिए FIR की मांग वाली याचिका खारिज
- कस्टडी मौत मामले में हाई कोर्ट सख्त, 5 मई तक दस्तावेज जमा करने का अल्टीमेटम; नहीं तो IG-गृह सचिव की होगी पेशी
- "Politically Motivated": SC grants Anticipatory Bail to Congress leader Pawan Khera in Defamation case
