Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Rules, 2016 (PDF)
Wednesday, 22, Apr, 2026
- No case of Cheating madeout on Cash Transactions without Documentary Evidence, Rules HC
- Pending Arbitrations do Not End with Death of a Party, Rules SC
- Temple control debate Intensifies, Centre says Govt not interested
- Panel told evidence against Justice Varma strong enough to sustain removal charges
- UP में बेवजह मदरसों की जांच पर इलाहाबाद हाई कोर्ट सख्त, योगी सरकार और ATS को किया तलब
- हाईकोर्ट में बीजेपी विधायक की पेशी, बिना शर्त माफी के बाद भी राहत नहीं, 14 मई को फिर हाजिर होंगे संजय पाठक
- Judge Extortion case: Accused advocate granted bail in alleged Rs 1.5 Cr extortion attempt on a Sessions Judge, know Court's reasoning here
- Punjab Judge House Theft case: Police files cancellation report for dropping charges against Civil Judge for committing theft at deceased Session Judge's House
- International Journal of Justice By: LatestLaws.com and IDRC - Issue 3 Vol-3 | April 2026 is now Out! Read Here!
- [Breaking] SC raps CM Mamata Banerjee: CM used the entire system to put democracy in jeopardy
- LPG Cylinder Shortage: HC refuses to entertain PIL to pass 'futile' directions to Centre, asks Petitioner to approach Government
- कैसे कह दें, कालाबाजारी रुक जाएगी? LPG संकट से जुड़ी जनहित याचिका पर हाईकोर्ट जज की अहम टिप्पणी
- I-PAC मामला: CM ने ED के रेड के बीच दखल देकर सिस्टम को खतरे में डाल दिया - सुप्रीम कोर्ट
- CM Beant Singh Assassination case: SC asks Centre to file Counter-Affidavit to convict Rajoana's plea for commutation of death sentence
- JOB POST: Associates at Kshetry & Co. [New Delhi & Kolkata; 20 Vacancies; Exp of 1 – 5 Years]: Apply Now!
