When the question is whether a man is alive or dead, and it is shown that he was alive within thirty years, the burden of proving that he is dead is on the person who affirms it.
Saturday, 27, Apr, 2024
- 40 yrs on, Punjab & Haryana HC orders opening of road outside Punjab CM’s House
- 'झूठे आरोपों पर वैवाहिक रिश्ते को नकारना मानसिक क्रूरता', हाईकोर्ट का फैसला
- सुप्रीम कोर्ट का हाईकोर्ट रजिस्ट्री से सवाल- क्या चयन प्रक्रिया अपनाई; 68 न्यायिक अधिकारियों की पदोन्नति का है मामला
- SNG & Partners advises Subscribers in INR 75 cr Debenture issued by Vistaar Financial Services Private Limited
- केंद्र के कानून से जुड़ी याचिका को सूचीबद्ध करने पर विचार करेगा सुप्रीम कोर्ट, दिल्ली सरकार ने दी है चुनौती
- Internship Opportunity at Project Rojgar Sathi by Indian Centre for Child and Human Rights [4 – 8 Weeks; Delhi]: Apply by May 15!
- Webinar on ‘Data Privacy Law in the Age of AI’ by Mahindra University [May 4, 11 AM]: Register Now!
- आजम खान के बेटे अब्दुल्ला को हाईकोर्ट से मिली फौरी राहत
- Re-election if NOTA receives maximum votes?, SC issues Notice in PIL
- Pakistan Court bars Imran Khan, Wife from speaking against State Institutions, Officials
- World Bank Legal Internship Program 2024 [Fall Batch; 10-12 Weeks]: Apply by April 30!
- शहरों में कैसे दौड़ रहे हैं हजारों बैटरी रिक्शा? हाईकोर्ट ने राज्य सरकार से तीन हफ्ते में मांगा जवाब
- हाईकोर्ट ने कहा : बच्चे से मुलाकात के लिए जाएं परिवार न्यायालय, बंदी प्रत्यक्षीकरण याचिका सुनवाई योग्य नहीं
- Delhi Excise Policy Case: Court extends judicial custody of Manish Sisodia, others till May 8
- Hindu Women don't have ‘absolute’ rights over Dead Husband’s Property, rules High Court
