In any proceeding under this Act, the Magistrate may secure the services of such person, preferably a woman, whether related to the aggrieved person or not, including a person engaged in promoting family welfare as he thinks fit, for the purpose of assisting him in discharging his functions.
Saturday, 25, Apr, 2026
- बांग्लादेश भेजे गए लोगों की वापसी पर सुप्रीम कोर्ट सख्त, केंद्र सरकार से मांगा स्पष्ट जवाब
- सुप्रीम कोर्ट से झारखंड सरकार को झटका, ED अधिकारियों पर मारपीट मामले में CBI जांच रहेगी जारी
- सज्जन कुमार को सुप्रीम कोर्ट से राहत नहीं, पत्नी से मिलने की जमानत याचिका खारिज
- Internship Opportunity at The Indian Journal for Research in Law and Management [Online; 1 Month]: Apply by May 4
- National Virtual Intellectual Property Rights Essay Writing Competition 2.0, 2026 by CAIPR, HPNLU Shimla [Cash Prizes of Rs. 15k]: Submit by May 25
- Inter-University Debate Competition 2026 by Pro Bono Club, School of Legal Studies, K.R. Mangalam University [Online; April 30; Cash Prizes of Rs. 3.7k]: Submit Now!
- 1st Justice J.S. Verma National Blog Writing Competition 2026 by Uttar Pradesh State Institute of Forensic Science (UPSIFS), Lucknow [Online; Cash Prizes Upto Rs. 5k + Internship]: Submit by May 22
- National Centre for Good Governance Internship 2026, New Delhi [Stipend of Rs. 10k]: Apply by the 10th of Every Month!
- Internship Opportunity at Law CPM, Delhi [Offline; May / June / July 2026; Performance based Stipend]: Apply Now!
- JOB POST: Junior IP Associate at Intellect Goodwill LLP, Indore [Offline]: Apply Now!
- Section 138 NI Act | Mediation Compromise in Civil Suit does not automatically terminate parallel Criminal Prosecution, rules HC
- "जैसे ही तलाक की कार्यवाही शुरू होती है, हर कोई बेरोजगार बन जाता है; सुप्रीम कोर्ट की बड़ी टिप्पणी"
- मदरसों की एटीएस से जांच कराने के आदेश को हाईकोर्ट में चुनौती, चार मई को होगी सुनवाई
- WB Electoral Roll Deletions | SC directs disenfranchised Voters to exhaust Appellate Tribunal remedy before seeking Constitutional Relief
- HC: Waiver of Cost on Compounding Cheque Bounce cases only in Exceptional Circumstances
