भारतीय दंड संहिता की धारा 16 के अनुसार, ।ट--भारत शासन (भारतीय विधि अनुकूलन) आदेश, 1937 द्वारा निरसित ।
Wednesday, 06, May, 2026
- Courts should Not take Crime against Women Lightly, SC on Dowry Deaths
- Dhurandhar Script Not a Imitation, Accuser Tenders Apology in HC
- Union Cabinet approves move to expand Supreme Court Bench strength to 38 Judges
- Accusation under S.498A IPC Not Sufficient to Deny Compassionate Appointment, Rules HC
- Family Court Not Justified in injucting Wife from approaching Husband citing Psychiatric Disorder, Rules HC DB
- Difference between Deputation and Deployment for Permanent Absorption, HC DB Explains
- Dependency No Necessary for seeking MACT Compensation by Legal Heirs, Rules HC
- Honourable Acquittal vs Acquittal by Benefit of Doubt, HC Explains
- Foreigners can't Run Restaurants on Tourist Visas, Rules HC
- Offences Committed during Juvenility can't be cited to invoke Preventive Detention, Rules HC
- हाईकोर्ट ने फंसे हुए 50 नाविकों को रिहा किया; जहाज़ मालिकों को क्रू के साथ पालतू जानवरों से भी बदतर बर्ताव करने पर फटकारा
- Power of Appointing Authority to Dismiss an Employee, HC Explains
- Evidence on Plea of Alibi can't be Supressed by Prosecution, Rules HC
- संवैधानिक पदों पर आसीन लोगों के नाम के आगे लिखना होगा माननीय- अनुराग ठाकुर केस के बाद हाईकोर्ट का बड़ा निर्देश
- SC Tightens Recruitment Norms: Educational Qualification Must Precede the Application Deadline, Not the Interview Date
