भारतीय दंड संहिता की धारा 1 के अनुसार, यह अधिनियम भारतीय दण्ड संहिता कहलाएगा, और इसका 3[विस्तार 4[जम्मू-कश्मीर राज्य के सिवाय] सम्पूर्ण भारत पर होगा ] ।
Thursday, 23, Apr, 2026
- After Mother’s Death, Father most Suitable for Child Custody, Rules HC
- Justice Lisa Gill Elevated as Chief Justice of Andhra Pradesh High Court
- No bar on a Magistrate to Alter or Modify an Order passed under DV Act, Rules HC
- Delay in Decision by a Tribunal does Not empower HC to Decide a Matter, Rules SC
- No Man can be asked to Maintain a Child once DNA Report Show he is Not the Father, Rules SC
- SC to HC: A Service Dispute undecided for 29 years is Apathy
- नोटबंदी के दौरान जब्त दो लाख के नोट हाईकोर्ट ने बदलने के निर्देश
- कुत्ते का मांस बेचना लीगल या इलीगल? हाईकोर्ट के फैसले से हर किसी का माथा ठनका, अब आगे क्या?
- JOB POST: Lead at Zenith Society for Socio-Legal Empowerment, Gwalior [Exp of 4-5 Years; Salary Upto Rs. 45k]: Apply by April 30
- Call for Articles, Centre Tax Laws, NALSAR Hyderabad: Submission on Rolling Basis!
- Call for Participants: The Brahmaputra Open 2026 – National-level Debate Competition by NLUJAA [Online, May 16 – 17]: Register by May 10
- JOB POST: Law Researcher, Debt Recovery Appellate Tribunal, Delhi [Salary Rs. 60k/ Month]: Apply by April 30, 2026!
- Webinar on Between Rights and Remedies by Institute of Excellence in Research and Law (I.E.R.L.) [April 26 – 27; No Fee]: Register Now!
- Internship Opportunity at Hamari Pahchan NGO [Social Entrepreneurship; 1000 Openings; Online; Part-time; 1 Month]: Apply Now!
- अमित जोगी को सुप्रीम कोर्ट से मिली बड़ी राहत, हाईकोर्ट से मिली उम्रकैद की सजा पर रोक, अब नहीं करेंगे सरेंडर
