The provisions in sections 27, 28 and 29 shall apply to summonses to give evidence or to produce documents or other material objects.
Saturday, 11, Apr, 2026
- 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
- ‘FIR में रेप-POCSO नहीं जोड़ा’, सुप्रीम कोर्ट की यूपी पुलिस को फटकार, कमिश्नर तलब
- 'Courts Must Know When to Step Back’: CJI says Anti-Arbitration Injunctions can’t become Routine
- 'हर मुद्दे पर सीधे कोर्ट न आएं',और सुप्रीम कोर्ट ने खारिज कर दीं 25 अर्जियां, क्या है मामला?
- Internship Opportunity at Advocate Sumit Singh Thakur’s Chamber, Deputy Advocate General, The Hon’ble High Court of Chhattisgarh, Bilaspur (C.G.) [4 Weeks; 2 Positions]: Apply Now!
- Call for Papers by International Journal on Consumer Law and Practice, NLSIU [Vol. 14]: Submit by May 30
- JOB POST: Junior Associate Advocate at Tripaksha Litigation, Delhi [0-1 PQE; Offline]: Apply Now!
- रूस में फंसे 26 भारतीयों के मामले में सुप्रीम कोर्ट ने केंद्र से मांगा जवाब, एक सप्ताह का दिया समय
