In cases tried by the Court of Session or a Chief Judicial Magistrate, the Court or such Magistrate, as the case may be, shall forward a copy of its or his finding and sentence (if any) to the District Magistrate within whose local jurisdiction the trial was held.
Tuesday, 19, May, 2026
- JOB POST: Assistant Manager – People and Culture at NLSIU, Bangalore [2 Positions]: Apply by June 4
- HC Registrar General has No Power to initiate Disciplinary Action against a Judge, SC Explains
- Internship Opportunity at Serious Fraud Investigation Office, Govt. of India, New Delhi [1-2 Months; Stipend of Rs. 7k]: Apply Now!
- No Need of Final Decree if Property can't be Partitioned Physically, Rules SC
- Former SC Judges to Head Two Tribunals for State Bar Council Election Disputes
- खुद को बताता था पीएम का करीबी और ठग लिए करोड़ों, 3 साल बाद सुप्रीम कोर्ट ने दी जमानत; लेकिन माननी होगी ये शर्त
- CfP: Vishwakarma University Law Journal [Volume 6 Issue 1]: Submit by May 25!
- CBI Law Internship 2026 at Central Bureau of Investigation (CBI) [30 Interns; No Stipend; 3 – 6 Months]: Apply by May 20
- क्या तलाक-ए-हसन पर भी लगेगी रोक? सुप्रीम कोर्ट में आज बड़ी सुनवाई
- ये यूपी-बिहार नहीं है, यहां नहीं चलेगा बुलडोजर कल्चर; हाईकोर्ट ने क्यों लगा दी फटकार
- बालिग जोड़ा वैध शादी करे या अवैध अथवा ‘लिव इन’ में रहे, उसकी मर्जी: हाई कोर्ट
- Astrologer accused of Exploiting Minor during alleged Ritual fails to get Bail from HC
- HC says Appellate Court must apply Judicial Mind to Conviction merits while hearing Bail after Conviction | Read Order
- HC declines to interfere in FIR against Journalist over alleged Extortion | Read Order
- मध्यस्थता और मध्यस्थता में क्षमता निर्माण के माध्यम से वैकल्पिक विवाद समाधान को मजबूत करने के लिए ब्रिक्स वरिष्ठ अधिकारियों और न्याय मंत्रियों की बैठक
