Whoever, at any time after the passing of this act, shall have been habitually associated with any other or others for the purpose of committing robbery or child-stealing by means of or accompanied with murder, is a thug.
Friday, 24, Apr, 2026
- Directing Medical Examination without foundational Evidence amounts to Abuse of Discretionary Power, rules HC
- "सगी बेटी का 20 से ज्यादा बार किया रेप, हाईकोर्ट ने पलटी फांसी की सजा; अब 'तिल-तिल कर मरेगा' दरिंदा
- पति को जलाने के आरोप में घिरी पत्नी के भरण-पोषण पर रोक, हाईकोर्ट ने कहा-ये अपराध को बढ़ावा देने जैसा
- हाईकोर्ट ने कहा- सड़कें हैं या धूल के गुबार, अफसरों को अदालत में पेश होने के आदेश
- निचली अदालतों को हाईकोर्ट की सख्त हिदायत, अब पॉक्सो कोर्ट सीधे दे सकेंगे गर्भपात की मंजूरी
- HC rejects Pawan Khera's Anticipatory Bail, Congress Leader now faces direct Arrest Risk in Assam
- Proceedings under IBC are Not substitute to Money Suits but an additional Measure, Rules SC
- केजरीवाल ने सोशल मीडिया में किया ऐसा पोस्ट, हाईकोर्ट सख्त, मांगा जवाब
- Uttam Nagar Holi Violence: HC directs Police Protection for Threatened Family, orders removal of Inflammatory Social Media Content
- JOB POST: Litigation Associate at ASA Legal, Delhi [4-5 PQE; Offline]: Apply Now!
- JOB POST: Patent Agents/Patent Attorneys at Rahul Chaudhry & Partners, Gurgaon & Mumbai [8-10 PQE; Offline]: Apply Now!
- JOB POST: Junior Advocate at Chambers of Counsel Mr Pradeep D. Gandhy, Mumbai [0-2 PQE; Offline]: Apply Now!
- पासपोर्ट विवाद मामला: कांग्रेस नेता पवन खेड़ा को लगा झटका, हाईकोर्ट ने खारिज की अग्रिम जमानत याचिका
- CfP: Convergence of Law & Economics 2.0 – Bankruptcy, Startups & Beyond by CBL, NUSRL [Online; May 22]: Submit Abstract by May 1
- SC Explains: Powers of Appellate Court to Reverse or Alter Conviction even if No Appeal is filed
