The provisions of this Act shall be in addition to, and not in derogation of the provisions of any other law, for the time being in force.
Wednesday, 29, Apr, 2026
- 90 साल की बुजुर्ग महिला ने किया मानहानि का मुकदमा, जानें अदालत क्यों बोली- 2046 के बाद करेंगे सुनवाई
- करिश्मा के ससुराल की अरबों की प्रॉपर्टी बंटवारे पर सुप्रीम कोर्ट: मध्यस्थता है समाधान ! मध्यस्थता का कानूनी महत्व और फायदे
- Honeymoon Murder: Victim’s family questions Sonam’s Bail, seeks CBI probe
- हाईकोर्ट की मानवाधिकार आयोग पर कड़ी टिप्पणी: मदरसों की EOW जांच पर रोक
- सोसायटी ने माफी मांगी फिर भी केस लड़ने पर अड़ीं 90 साल की 'गुस्सैल दादी', हाईकोर्ट बोला- 2046 के बाद सुनेंगे
- 31 लाख का रिटर्न भरने वाली पत्नी को गुजारा भत्ता क्यों? हाईकोर्ट से न्यूरोसर्जन पति को राहत
- 15 साल लिव-इन, बच्चा भी हुआ, सुप्रीम कोर्ट की सख्त टिप्पणी- अब यौन शोषण का आरोप कैसे?
- 'जज साहब, प्लीज IPS अजय पाल शर्मा को तुरंत हटाइए', पश्चिम बंगाल पर आधी रात को सुप्रीम कोर्ट में हलचल
- JOB POST: District Judge at Patna High Court [Entry Level; Direct from Bar 2026; 8 Positions; Salary Upto Rs. 1.96L]: Apply by May 15
- JOB POST: Assistant Professor at Symbiosis Law School, Multiple Locations [Offline]: Apply Now!
- JOB POST: Senior Resident Fellow at Vidhi Centre for Legal Policy, Delhi [4 PQE; Offline]: Apply By May 10
- Summer Internship Opportunity at Directorate General of Foreign Trade (DGFT), New Delhi [1-3 Months; Stipend of Rs. 10k]: Details Inside!
- Internship Opportunity at BankDRT, Delhi & Bangalore [1-6 Months; Stipend upto Rs. 10k]: Apply Now!
- Webinar on ‘Law, Technology & Social Media Governance’ by the Institute of Excellence in Research and Law [May 1; Free]: Register Now!
- CBI Court sentences Karnataka sitting MLA/former minister and 15 others to double life imprisonment in murder and criminal conspiracy case
