भारतीय दंड संहिता की धारा 26 के अनुसार, कोई व्यक्ति किसी बात के विश्वास करने का कारण रखता है, यह तब कहा जाता है जब वह उस बात के विश्वास करने का पर्याप्त वजह रखता है, अन्यथा नहीं।
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
