Where any such case is heard before a Bench of Judges and such Judges are equally divided in opinion, the case shall be decided in the manner provided by section 433.
Wednesday, 10, Jun, 2026
- हाई कोर्ट का बड़ा फैसला, बेटियों की उच्च शिक्षा के लिए पिता को देने होंगे 46 लाख रुपये
- 1st National Virtual Essay Writing Competition on Corporate Law in the Era of Technological Disruptions, 2026 by Amity University Bengaluru [Cash Prizes of Rs. 12k]: Register by June 21
- मां का घर छीना, अकाउंट से 1.63 करोड़ भी निकाले, बेसहारा मां का दर्द सुन सुप्रीम कोर्ट ने बेटे को सुनाई खरी-खरी
- JOB POST: Associate at Diaz Legal, Noida [1-2 PQE; Offline]: Apply Now!
- HC says, freezing whole Bank Account without demonstrating Account Holder's role in alleged offence is disproportionate
- Retrospective Spectrum Charge Levied on Airtel, Idea and Voda illegal, Rules HC DB
- Khan Sir gets Interim Protection from Arrest in Patna Coaching Centre Firing Case
- Once Divorce Decree is Passed, Appeal be filed within Limitation, else Remarriage will lead to Complications, Rules HC
- अवैध हिरासत, शांति भंग में पुलिस की मनमानी पर हाईकोर्ट सख्त, लगाया 35000 हर्जाना, सेलरी से होगी वसूली
- JOB POST: Legal Associate at Arnifi, Bangalore [1-3 PQE; Offline]: Apply Now!
- SC Rules, Adults having Premarital Relationship No bar to seek Govt. Job
- JOB POST: Deputy General Manager – Corporate Legal at Tata Communications, Mumbai [Full time]: Apply Now!
- JOB POST: Assistant Manager at Deloitte, Mumbai [Data Privacy; PQE Minimum 2 Years]: Apply Now!
- HC Rules: Not Everything Muslim belongs to Waqf
- अतिक्रमण हटाने के विरोध में वकीलों के हड़ताल पर जाने पर हाई कोर्ट सख्त, बार पदाधिकारियों को अवमानना नोटिस
