When a warrant is directed to a person other than a police officer, any other person may aid in the execution of such warrant, if the person to whom the warrant is directed be near at hand and acting in the execution of the warrant.
Monday, 01, Jun, 2026
- Misuse of Criminal Law to secure Higher Matrimonial Settlements a growing concern, says SC
- Internship Opportunity at Chambers of Hon’ble Mr. Justice Sandeep Mehta, Judge, Supreme Court of India [June/ July/ Aug]: Apply Now!
- Internship Opportunity at Sahas Legal Services, Navi Mumbai [Compliance & Pre-Litigation; 20 Interns; Starting from June 15; Hybrid]: Apply by June 7
- सास-ससुर सिर्फ मूकदर्शक थे', हाई कोर्ट ने बुजुर्ग दंपति पर दर्ज क्रूरता की FIR की रद, पति पर केस रहेगा जारी
- पति की झूठी शिकायत पर ब्लॉक हुआ पत्नी का मोबाइल नंबर, हाईकोर्ट ने लखनऊ पुलिस को लगाई फटकार
- Lok Adalat cannot Grant Divorce through Pre-Litigation Settlement: Clarifies HC
- मंत्रियों के लिए इंतजार करते हैं क्या भगवान? मंदिरों में VIP दर्शन पर हाई कोर्ट ने उठाए सवाल
- JOB POST: Legal Manager at Bihar Industrial Area Development Authority (BIADA), Patna [Salary Upto Rs. 90k]: Apply by June 6
- Internship Opportunity at Conquest Legal Partners, New Delhi [Performance based Stipend; June/ July]: Apply Now!
- Internship Opportunity at Clause Cracker [Commercial Contracts]: Apply Now!
- जज को हुआ संदेह, कोर्ट में पकड़ा गया फर्जी वकील; प्रयागराज जिला अदालत में मुकदमे की सुनवाई के दौरान वाकया
- हाईकोर्ट का बड़ा फैसला, लोक अदालतें नहीं दे सकती हैं तलाक पर फैसला, ये अधिकार न्यायालय के पास ही
- निगरानी अदालतें आदतन मामलों को ट्रायल कोर्ट वापस न भेजें, हाईकोर्ट का महत्वपूर्ण आदेश
- ओला इलेक्ट्रिक लौटाएगी ग्राहक का पूरा पैसा, कोर्ट ने सुनाया फैसला, क्या है वजह?
- Centre Notifies Appointment of Five Judges to Supreme Court
