If, after considering the statements on oath (if any) of the complainant and of the witnesses and the result of the inquiry or investigation (if any) under section 225, the Magistrate is of opinion that there is no sufficient ground for proceeding, he shall dismiss the complaint, and in every such case he shall briefly record his reasons for so doing. Chapter XVII Commencement of Proceedings before Magistrates
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
