Child & Adolescent Labour (Prohibition & Regulation) Amendment Rules, 2017.pdf
Tuesday, 07, May, 2024
- Much stronger evidence required than mere probability of complicity rules SC, Read Judgement
- HC explains when continuance of rowdy sheet amounts to abuse of process of Court, Read Judgement
- Criminal intent and active proximate role required for conviction under abetment to suicide , expounds HC, Read More
- The Courts Today By LatestLaws.com| 07.05.2024 |
- जमीन कब्जाने के मामले में लिया हनुमान जी का नाम, हाईकोर्ट पहुंचा मामला तो जज ने सुनाया अनोखा फैसला
- बेटा मांगने हाईकोर्ट पहुंचा एक मजबूर पिता, तो हाईकोर्ट की बड़ी टिप्पणी, कहा- कलंक है live-in relationship
- Can't perform official duties if granted interim bail, conflict of interest to be avoided: Supreme Court tells Kejriwal
- ‘न्यूजक्लिक’ के HR Head अमित चक्रवर्ती को राहत, हाईकोर्ट ने UAPA केस में दिए रिहाई के आदेश
- Internship Opportunity at Jus Corpus Law Journal [2 Positions; June – December; Virtual]: Apply by May 10!
- NITI Aayog Internship 2024 [May; 6 Weeks]: Apply by May 10
- ‘We for Change’ Research Internship Programme 2024 by Consumers India [Online; Summer Batch; June 22-July 28]: Apply by June 15
- कांग्रेस उम्मीदवार दिव्यांशु बुद्धिराजा को हाईकोर्ट से राहत, FIR में आगे कार्रवाई पर रोक
- India Fellow Social Leadership Program 2024 [18 Months; Stipend of Rs. 22k]: Apply by June 20
- Systematic Fraud: Supreme Court slams WB Govt, says State duty bound to maintain records of teacher recruitment
- Consultatio Fellowship by Civis [Public Policy; On-site; Mumbai; June 2024 – July 2025; Stipend of Rs. 45k]: Apply by May 19!
