Armed Forces Tribunal (Practice) Rules, 2009: (IndiaCode Link)
Armed Forces Tribunal (Practice) Rules, 2009: (Downloadable PDF)
Friday, 24, Apr, 2026
- Positions of Research Assistant & Interns at IPR Chair, NLIU Bhopal [Salary upto Rs. 67K]: Apply Now!
- CfP: National Conference on Shaping the Future of Legal Education – Innovative, Practice, Reforms at Government Law College Ernakulam [May 30 – 31]: Submit by May 7
- Trial can’t be built on Imagination, HC discharges 4 in Malegaon Blast Case
- बीमार पिता के बजाय डॉक्टर मां को मिला हक, बच्चे की कस्टडी पर हाईकोर्ट का फैसला, कहा- बच्चे का हित ही सर्वोपरि
- "पत्नी से गुजारा भत्ता मांगने वाले वकील पर 15 लाख हर्जाना, पति पर इस वजह से हाईकोर्ट बेहद नाराज"
- सभी नमाज पढ़ने मस्जिद जाएंगे तो बच्चों को कौन देखेगा? महिलाओं को लेकर सुप्रीम कोर्ट ने की टिप्पणी
- Service Records can't be Shared under RTI Application, Rules HC
- After Mother’s Death, Father most Suitable for Child Custody, Rules HC
- Justice Lisa Gill Elevated as Chief Justice of Andhra Pradesh High Court
- No bar on a Magistrate to Alter or Modify an Order passed under DV Act, Rules HC
- Delay in Decision by a Tribunal does Not empower HC to Decide a Matter, Rules SC
- No Man can be asked to Maintain a Child once DNA Report Show he is Not the Father, Rules SC
- SC to HC: A Service Dispute undecided for 29 years is Apathy
- नोटबंदी के दौरान जब्त दो लाख के नोट हाईकोर्ट ने बदलने के निर्देश
- कुत्ते का मांस बेचना लीगल या इलीगल? हाईकोर्ट के फैसले से हर किसी का माथा ठनका, अब आगे क्या?
