In computing the period of limitation prescribed for any suit or appeal in any case where an application for leave to sue or appeal as a pauper has been made and rejected, the time during which the applicant has been prosecuting in good faith his application for such leave shall be excluded, and the court may, on payment of the court-fees prescribed for such suit or appeal, treat the suit or appeal as having the same force and effect as if the court-fees had been paid in the first instance.
Wednesday, 20, May, 2026
- HC seeks Disqualification of Kejriwal, Sisodia over alleged Boycott of Justice Sharma’s Court
- HC sends Advocate-YouTuber to jail over ‘Taanashahi’ Remark targeting Judicial System
- 40 लाख नहीं दे सकता', तलाक मामले में पति की दलील पड़ी भारी, HC ने बढ़ाकर कर दी 70 लाख एलिमनी
- एमपी लोकायुक्त को आरटीआई से छूट पर सुप्रीम कोर्ट सख्त, सरकार से मांगा जवाब
- जेल में हैं तो क्या हुआ, कैदी से नहीं छीना जा सकता है शिक्षा का अधिकार'; हाई कोर्ट का बड़ा आदेश
- JOB POST: Associates / Senior Associates, Fox Mandal, Chennai [Corporate]: Apply Now!
- JOB POST: Registrar, Appellate Tribunal under Smugglers and Foreign Exchange Manipulators, New Delhi: Apply by May 30, 2026
- हाईकोर्ट ने अवैध कब्जा हटाने की अर्जी को निस्तारित करने का दिया आदेश
- JOB POST: Senior Associate & Principal Associate at Pant & Co, Mumbai [Offline]: Apply Now!
- सरकारी कर्मचारियों को प्रमोशन मांगने का कोई अधिकार नहीं; सुप्रीम कोर्ट ने सुनाया बड़ा फैसला
- शादी रोकने को फर्जी तरीके से बदला मेरा जन्म प्रमाणपत्र, मोनालिसा की हाईकोर्ट में याचिका
- SC Collegium approves proposals for appointment of 9 Judicial Officers & 10 Advocates as Judges in the Madras High Court
- सुप्रीम कोर्ट कॉलेजियम ने मद्रास उच्च न्यायालय में न्यायाधीश के रूप में 9 न्यायिक अधिकारियों और 10 अधिवक्ताओं की नियुक्ति के प्रस्तावों को मंजूरी दी
- "नौ वर्षों में मात्र 6 लाख रुपये — यह न्याय का उपहास है": इलाहाबाद उच्च न्यायालय ने एसिड अटैक पीड़िता के पुनर्वास में विफलता पर UP के शीर्ष अधिकारियों को तलब किया
- "Rs. 6 Lakh Over Nine Years Is a Mockery of Justice": Allahabad HC Summons UP's Top Officials Over Failure to Rehabilitate Acid Attack Survivor
