Any person referred to in sub-section (3) of section 88, who is aggrieved by any refusal to deliver property or the proceeds of the sale thereof may appeal to the Court to which appeals ordinarily lie from the sentences of the first-mentioned Court.
Friday, 01, May, 2026
- Not all Payments to Public Servant are Bribe, Link to Official Favour a must, Rules HC
- Travel Itinerary must for Release of Passport of Accused, Rules SC
- Justice Anupinder Singh Grewal takes over as NCLT President
- Time Bar can't be cited to Reject Medical Insurance Claims, Rules HC
- No one claim Two Caste identities simultaneously, Rules HC DB
- How can you Refuse Bail to Undertrial despite 9 years of Custody, SC to HC
- JOB POST: Various Positions at Centre for Social Justice, Ahmedabad: Apply Now!
- Call for Papers: Advancing the Sustainable Development Goals through Law: Submit by May 20
- करिश्मा कपूर के बच्चों की बड़ी जीत हाईकोर्ट का सख्त रुख, फ्रीज किए गए बैंक अकाउंट्स
- पेंशन के लिए तरसते कैंसर पीड़ित बुजुर्ग: सुप्रीम कोर्ट का सख्त रुख, इलाहाबाद हाईकोर्ट को जल्द सुनवाई का आदेश
- सुनवाई से पहले गिरफ्तारी क्यों?... अग्रिम जमानत पर सुप्रीम कोर्ट में पवन खेड़ा की गुहार
- Pawan Khera to Apex Court: It was 'not necessary to humiliate him with arrest', SC reserves its judgment
- Sunjay Kapur Property Dispute: HC grants interim relief Karisma Kapoor's children, Priya Sachdev restrained from selling or transferring any assets
- JOB POST: Research Associates and Field Investigator at RGNUL Patiala [Project – Ability Empowerment; Contractual Basis]: Apply by April 30!
- इलाहाबादहाई कोर्ट के साथ दिक्कत क्या है, समझ से बाहर है; क्यों भड़क उठा सुप्रीम कोर्ट
