Where the High Court has, on appeal, reversed an order of acquittal of an accused person and convicted him and sentenced him to death or to imprisonment for life or to imprisonment for a term of ten years or more, he may appeal to the Supreme Court.
Wednesday, 22, Apr, 2026
- Law Commission of India Voluntary Internship Scheme 2026, New Delhi [4–8 Weeks; Certificate; No Stipend]: Apply Now!
- JOB POST: Associate at Mandla & Singh Law Chambers, Delhi [2+ PQE; Offline]: Apply Now!
- JOB POST: Lawyers at Aerie Law, Delhi [Corporate; 0-2 PQE; Offline]: Apply Now!
- JOB POST: Associate at The Chamber of Mr Yashraj Singh Bundela, Delhi [Offline]: Apply Now!
- अब नहीं होगा भेदभाव! संविदा कर्मियों के पक्ष में हाई कोर्ट का बड़ा फैसला, वेतन और लाभ पर लगी मुहर
- डॉक्टरों को गिफ्ट देकर महंगी दवाएं बेचने से कंपनियों को रोकने पर हो रहा विचार, केंद्र ने सुप्रीम कोर्ट को दी जानकारी
- नाबालिग को वयस्क कैदियों के साथ रखना पड़ा भारी, सुप्रीम कोर्ट की फटकार के बाद 5 लाख मुआवजा देगी यूपी सरकार
- 'हमारे साथ लुका-छिपी मत खेलो', मुस्लिम धर्मगुरु पर हमले के मामले में सुप्रीम कोर्ट की यूपी पुलिस को फटकार
- Supreme Court warns Bar Associations that defying 30% Women's Quota will cost them Suspension
- Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Bar Council of Delhi Elections 2026: Bar Council bans entry of Eliminated Candidates and Representatives in the counting area of Delhi HC
- ‘Award is not a Decree of Civil Court’: Case Summary of Apex Court’s Sundaram Finance decision on Execution of Awards
- Bar Council of Delhi Election 2026 Scandal: Bar Council issues Show cause notice to Adv. Vishnu Sharma for alleged involvement in vote forgery
- Ministry of Women and Child Development Internship 2026, New Delhi [4–12 Weeks; 20 Interns; Stipend of Rs. 20,000]
