Every police officer may interpose for the purpose of preventing, and shall, to the best of his ability, prevent, the commission of any cognizable offence.
Friday, 24, Apr, 2026
- Marriage cannot be a Licence to Exploit | HC imposes Rs.15 Lakh Cost on Husband who claimed unemployment while draining Wife's salary
- बीसीए की छात्रा की कमरे में हुई थी संदिग्ध मौत, हाईकोर्ट सख्त; पूछा- एफआईआर दर्ज क्यों नहीं हुई
- गौतम बुद्ध नगर और एटा पुलिस की करतूत से हाईकोर्ट नाराज, यूपी के डीजीपी से मांग लिया व्यक्तिगत हलफनामा; जानिए वजह
- Bar Council of Delhi Elections 2026: Counting of votes to resume from 25th April in Delhi HC
- [Press Release] Zorvia Flags SEBI Disclosure Concerns in Court, in Ongoing Defamation Proceedings Against Emcure and Zuventus
- Webinar on ‘Women in Criminal Law: Roles and Realities’ by Pink Legal Femora [April 26; 5 PM; Free]: Register Now!
- CfP: Vishwakarma University Law Journal [Volume 6 Issue 1]: Submit by May 15!
- हाई कोर्ट का कड़ा रुख, आदेश की अनदेखी पर IAS अधिकारी को झटका, सैलरी से कटेगा 1 लाख का जुर्माना
- Honourable Ras Al Khaimah Court of Cassation Upholds Conviction in AED 500,000 Embezzlement & Forgery Case
- वकील और पूर्व सैनिक को लगाई बेवजह हथकड़ी, अदालत का आदेश- सरकार दे 50-50 हजार रुपये मुआवजा
- Bar Council of Delhi Elections 2026: Advocates protest at Delhi High Court against Election Committee for vote counting scandal, demand re-election
- Cyril Amarchand Mangaldas advises Mapletree Logistics Trust on acquisition of an entity operating a logistic warehousing facility in Bhiwandi
- HC makes Rapido's Disability Friendly undertaking permanently binding under RPwD Act
- Directing Medical Examination without foundational Evidence amounts to Abuse of Discretionary Power, rules HC
- "सगी बेटी का 20 से ज्यादा बार किया रेप, हाईकोर्ट ने पलटी फांसी की सजा; अब 'तिल-तिल कर मरेगा' दरिंदा
