The Magistrate may, if he sees sufficient cause, dispense with the personal attendance of any person called upon to show cause why he should not be ordered to execute a bond for keeping the peace or for good behaviour and may permit him to appear by an advocate.
Tuesday, 21, Apr, 2026
- Ministry of Women and Child Development Internship 2026, New Delhi [4–12 Weeks; 20 Interns; Stipend of Rs. 20,000]
- One Day National Workshop on Intellectual Property and Sports, 2026 by NLUJ-CIPS [Virtual; April 26]: Register by April 25
- JOB POST: Research Scholars at Judicial Academy, Jharkhand [Salary of Rs. 50k; Contractual; 1 Year; 2 Vacancies]: Apply Now!
- HC to Govt & Police: Waiting for a Judge to be attacked before acting is not an option, mandates Fresh Meeting within a Week
- SC allows Chhattisgarh Court employee to sit LL.B. 3rd Year Exams, says losing academic year over Permission Dispute would cause "Disproportionate Harm"
- हिमाचल प्रदेश: टैक्सी से मायके न ले जाने पर रूठी पत्नी, तीन साल में टूटा विवाह; अब पति को कोर्ट से मिला न्याय
- Bar Council of Delhi Elections 2026: Election Committee declines request for re-polling, terms Election process soul of Democratic Institution
- Presumption of legitimacy cannot be lightly disturbed says HC on DNA tests to prove Adultery
- पवन खेड़ा की ओर से अभिषेक मनु सिंघवी ने दी ऐसी दलील, हाईकोर्ट के जज साहब ने हिमंत सरकार को लगा दी फटकार
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC
- हाईकोर्ट से बड़ी राहत: ₹2.5 करोड़ के लोन विवाद में जबरन कार्रवाई पर रोक
- A Mere Entry into it's Records doesn't make Govt. Owner of a Property, Rules SC
- National Level Constituent Assembly Debate Competition 2026 by Amity Law School, AUMP [Virtual; Win Exciting Prizes; April 29 – 30]: Register by April 23
- एक ही FIR में दोबारा गिरफ्तारी के लिए कारण दोहराना अनिवार्य नहीं, हाई कोर्ट का बड़ा फैसला
