When an act is an offence by reason of anything which has been done and of a consequence which has ensued, the offence may be inquired into or tried by a Court within whose local jurisdiction such thing has been done or such consequence has ensued.
Monday, 13, Apr, 2026
- 'Solving Disputes or Creating Them?' Justice Sanjay Karol questions If India’s Arbitration Law truly Serves its Purpose
- '20% by Election, 10% by Co-Option, yet Women still lose Seats they Won': SC sends Bar Council quota issue to Justice Dhulia Panel
- SC refuses to alter Bankey Bihari Temple oversight, keeps ‘Ritual War’ on hold
- Denying wife access to kitchen is 'Mental Cruelty' under section 498A, rules HC
- हाईकोर्ट ने फरलो देने से इनकार मौलिक अधिकारों का उल्लंघन
- Call for Chapters: Books and Journal by Bharati Vidyapeeth’s New Law College, Sangli: Submit by May 5
- Internship Opportunity at Deed and Defense Law Firm, Ghaziabad [2 Months; Unpaid]: Apply Now!
- राजस्थान में पशु चिकित्सा अधिकारी परीक्षा तय तारीख पर, हाईकोर्ट ने टालने से किया इनकार
- 9 मार्च को मेरा दिल बैठ गया...' भरी अदालत में क्या बोले अरविंद केजरीवाल, जस्टिस स्वर्णकांता ने सुना दी खरी-खरी
- लैंड-फॉर-जॉब्स: सुप्रीम कोर्ट से लालू यादव को झटका, केस और चार्जशीट रद्द करने से इनकार; पेशी से मिली छूट
- Land-for-Job Scam: SC refuses to quash CBI FIR against Lalu Prasad Yadav and his family members
- SC issues notice to Centre on PIL challenging provisions of Digital Personal Data Protection law
- [Live Updates] Delhi HC hears Arvind Kejriwal for recusal of Justice Swarana Kanta Sharma in Excise case
- सुप्रीम कोर्ट में टली बांके बिहारी मंदिर मैनेजमेंट मामले की सुनवाई, दो हफ्ते बाद का समय
- SC notice to Centre, EC on plea seeking to implement finger, iris biometric system at polling stations
