In every charge words used in describing an offence shall be deemed to have been used in the sense attached to them respectively by the law under which such offence is punishable.
Saturday, 09, May, 2026
- SC invokes Article 142 to grant Bail to convict who spent 22 years in jail without Parole
- SC resolves pending West Bengal VC appointment issue For remaining Universities
- US Trade Court strikes down Donald Trump’s 10% global Tariff move, says Administration overstepped Legal Authority
- Advocates are Officers of Court, not mere Agents of Litigants, Rules HC
- Accused Awarded Rs.10 Lakh Compensation for Arrest by Police without sharing Written Grounds, Read HC Judgment
- Jindal Global Law School launches India’s First Pre-Law Summer Programme in Mooting & Advocacy for High School Students
- Can States Reserve Govt Jobs for their Own Residents? HC Disagrees, Stays Prosecution Directorate Recruitment
- हाईकोर्ट ने विवेचना में लापरवाही पर एसपी को विवेचना अधिकारी के खिलाफ जांच के आदेश
- Internship Opportunity at Faros Legal [June – Aug 2026]: Apply Now!
- Internship Opportunity at Advocate Anurag Arora and Associates, Lucknow: Apply Now!
- Internship Opportunity at Planet Lex Law Firm, Lucknow: Apply Now!
- बंगाल से ग्वालियर तक का सफर, फिर हाई कोर्ट में बोली युवती- मैं माता-पिता के साथ रहूंगी... प्रेम प्रसंग मामले में नाटकीय मोड़
- Son obtains Fraudulent Gift Deed of Ancestral Property from Mother and Transfers it to his Wife, Penalised by HC
- Cyril Amarchand Mangaldas advised Stonepeak Partners before the CCI on its acquisition of Castrol Group Holdings Limited
- सीमापार आने-जाने का मतलब आतंकवाद नहीं..',सुप्रीम कोर्ट ने बांग्लादेशी नागरिक को दी जमानत
