The order in which witnesses are produced and examined shall be regulated by the law and practice for the time being relating to civil and criminal procedure respectively, and, in the absence of any such law, by the discretion of the Court.
Monday, 18, May, 2026
- Lucknow Lawyers-Police Clash during Demolition of Alleged Illegal Chambers raises questions over Encroachment and Access to Justice
- NRI Marriages: Courts in India have Jurisdiction if Marriage happened here, clarifies Mumbai Court
- UAPA के मामलों में बेमियादी समय तक जेल में नहीं रख सकते- उमर खालिद और शरजील इमाम की जमानत पर सुप्रीम कोर्ट की बड़ी टिप्पणी
- Bar Council of Delhi Elections: Supreme Court stays counting process amid allegations of tampering of votes, asks Delhi HC to form Special Bench to hear the pleas
- Viral Courtroom Videos are an attack on Judicial Independence, says Delhi Judicial Service Association, extends support to Judicial officer in Rohini Court controversy
- न्याय व्यवस्था में चुनौती बन रहे लंबित मामले, 5 करोड़ से ज्यादा केस पेंडिंग; क्या बोले पूर्व CJI
- CfP: National Conference on GST by Central University of Karnataka & ICSSR [Hybrid]: Submit by June 18!
- "सनातन को खत्म करना ही होगा कहने वाले उदयनिधि स्टालिन की मुश्किलें बढ़ीं, सुप्रीम कोर्ट पहुंचा मामला
- Judiciary must function like Hospitals Providing 24x7 Relief, Says CJI Surya Kant
- Child Marriages: Won't allow Customs to Override Law, Rules HC DB
- SP-टीआई को धमकी, 11 जिलों में ट्रांसफर, अब हाईकोर्ट से बहाली, कौन है सोशल मीडिया पर गदर मचाने वाला हेड कांस्टेबल देवेंद्र मीणा
- हाईकोर्ट का फैसला; भ्रष्टाचार में दोषी साबित होने पर भी नहीं रोक सकते पेंशन, RSRTC के आदेश पर रोक
- Advocates Dutybound to share Caselaw showing correct Legal Position, even if it's against their Client, Rules SC
- कोर्ट के जज का ट्रांसफर, वकील से तीखी बहस का वीडियो वायरल होने के बाद कार्रवाई
- बेगुनाही साबित करने का अधिकार: आरोपी के गवाह बुलाने की मांग ठुकराने का आदेश रद्द
