When the question is whether a man is alive or dead, and it is shown that he was alive within thirty years, the burden of proving that he is dead is on the person who affirms it.
Saturday, 11, Apr, 2026
- "जमानत पर बाहर आकर सोशल मीडिया पर डालता था शायरी, मध्य प्रदेश HC से रेप के आरोपी को मिली राहत"
- The Advocate who switched sides without changing seats | HC slaps Rs.50,000 Cost on Advocate who held Decree Holders hostage over Unpaid Fees
- 'Voting Isn’t a Fundamental Right': SC upholds Eligibility Criteria in cooperative elections
- Are your Instagram DMs about to go dark on Privacy? HC gives Data Board 15 days to decide
- हाईकोर्ट का बड़ा फैसला, ‘हुक्का-पानी बंद’ जैसे सामाजिक बहिष्कार असंवैधानिक
- Lawyer Shot Dead during Morning Walk in Mirzapur
- LatestLaws.com and IDRC's Lexidem Training Course on 'Excellence in Arbitration Practice in India' (Saturday 25th April,2026, Online), Hurry! Register Now
- No SC/ST Act Offence madeout on Mere Allegation of illtreatment, Rules HC
- खान मार्केट के ये रेस्त्रां नहीं होंगे बंद, हाई कोर्ट ने दी बड़ी राहत
- 165 सेमी में फंसी नौकरी! कांस्टेबल बना, लेकिन SI बनने से पहले ही 'घट गई हाइट'! हाई कोर्ट ने पूछा - क्या आपकी हाईट कम हो रही है?
- Mere Demand of Valuables without Cruelty can't attract Dowry Death, Rules HC
- State can't have Higher DA for Serving Employees and Lower for Retirees, Rules SC
- Call for Submission: Journal of International Wildlife Law and Policy Special Issue on Comparative Animal Law in the Making: Submit by April 15
- पोक्सो एक्ट में सजा पर हाईकोर्ट का फैसला: दुष्कर्म में नाबालिग पीड़ित की उम्र जितनी कम, दोषी को सजा उतनी अधिक
- 'Consent vs. Inducement': HC sets aside 20 year POCSO sentence, Rules Minor’s Voluntary Travel is Not Kidnapping
