In every case in which a commission is issued under section 319, the inquiry, trial or other proceeding may be adjourned for a specified time reasonably sufficient for the execution and return of the commission.
Thursday, 23, Apr, 2026
- Contempt on Kejriwal: Delhi HC issues notice to Arvind Kejriwal for publishing videos of hearings, directs takedown of videos on social media
- Bar Council of Delhi Elections 2026: Bar Council issues Show-cause notice to 4 candidates for creating ruckus inside the counting hall
- NUALS University Research Fellowship – URF 2025 by NUALS Kochi [Full time; PhD Scholars]: Apply by April 30
- JOB POST: Research Associates, “Freedom from Violence: Capacity Building of Elected Women Representatives” Project, NLS, Bangalore: Apply by April 30, 2026!
- Internship Opportunity at Office of AOR Indira Goswami, Delhi High Court, New Delhi [May 2026; 2 – 3 Interns; Unpaid]: Apply Now!
- हाईकोर्ट ने मालेगांव ब्लास्ट के अंतिम 4 आरोपियों को क्यों किया बरी? जांच एजेंसियों पर उठाए सवाल"
- भोजशाला सर्वे रिपोर्ट और वीडियोग्राफी याचिकाकर्ताओं मिलेगा हाईकोर्ट का ASI को निर्देश
- Gangster Sandeep Gadoli 'Fake' Encounter case: 5 Haryana cops acquitted by Mumbai Court as Court recognizes 'Right of Private Defence'
- चंडीगढ़ के जज पर हाईकोर्ट का बड़ा एक्शन, आपत्तिजनक वीडियो वायरल होने के बाद हुए सस्पेंड
- SC on Sabarimala Case: We respect views of eminent authors and thinkers, but not from 'WhatsApp University'
- हाईकोर्ट का बड़ा फैसला: मां के निधन के बाद पिता ही बच्चे का असली हकदार, देख-रेख पर कोर्ट की सख्त टिप्पणी
- Service Records can't be Shared under RTI Application, Rules HC
- "Police erode Justice more than Criminals Do": HC orders state to pay after Cops Strip, Cuff & Parade Victims who came to file a Complaint
- 50 की उम्र पार कर चुकी महिलाओं के मां बनने का रास्ता साफ, हाईकोर्ट का अहम फैसला
- 'कारों के कब्रिस्तान' पर भड़का दिल्ली हाई कोर्ट, दिल्ली सरकार और पुलिस को जारी किया नोटिस
