When the Court has to form an opinion as to a law of any country, any statement of such law contained in a book purporting to be printed or published under the authority of the Government of such country and to contain any such law, any report of a ruling of the Courts of such country contained in a book purporting to be a report of such rulings, is relevant.
Thursday, 21, May, 2026
- Collegium recommends the names of six Additional Judges as Permanent Judges in the Bombay High Court
- CBI launches 'ABHAY'- AI-POWERED NOTICE VERIFICATION SYSTEM empowering citizens to verify CBI notices and defeat ‘Digital Arrest’ fraud
- CBI court sentences former Senior Branch Manager, Bank of India and a private person to seven years rigorous imprisonment in bank fraud case
- Advocates’ Association, Bengaluru, opposes move to establish High Court’s Circuit Bench at Mangaluru
- Former High Court Judge Biren Vaishnav sworn in as Lokayukta of Gujarat
- Keralam government appoints Advocate Mohammed Shah PA as Additional Advocate General in Kerala High Court
- Judge leads rescue of nearly 1000 bonded workers (Read here)
- HC Stays Relief allowing Judicial Staff to skip 3-Year Practice Rule for Civil Judge Exam
- Cyril Amarchand Mangaldas advised Jana Holdings Limited on the sale of its 5,160,903 equity shares held in Jana Small Finance Bank Limited to TVS Motor Company Limited
- Cyril Amarchand Mangaldas advised SiCSem Private Limited on availing fiscal support from the Government of India
- Assessment Internship Opportunity at SSRANA & Co., Delhi [Trademark/Opposition; Offline]: Apply Now!
- Internship Opportunity at Legum Attorney – Chambers of Adv. Ashish Panday, Delhi [June – July 2026]: Apply Now!
- अंग्रेजी जानते हो, तब भी बोलना नहीं चाहते; सुप्रीम कोर्ट ने किस राज्य के लोगों के लिए कह दिया ऐसा?
- SC Clarifies: Bail cannot be cancelled solely due to Subsequent Offence under Section 480(3) BNSS
- प्रयागराज में डॉक्टरों और वकीलों का विवाद और बढ़ा, हाईकोर्ट में लेटर पिटीशन दाखिल
