The existence of any judgment, order or decree which by law prevents any Court from taking cognizance of a suit or holding a trial, is a relevant fact when the question is whether such Court ought to take cognizance of such suit or to hold such trial.
Wednesday, 22, Apr, 2026
- आदेश मान लिए तो कोर्ट कैसे आ रहे याचिकाकर्ता, बॉम्बे हाई कोर्ट में जज ने अधिकारियों को फटकारा
- क्या अब तुरंत मिल सकती है दूसरी मेटरनिटी लीव? जानें कोर्ट का फैसला
- 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
