भारतीय दंड संहिता की धारा 33 के अनुसार, कार्य शब्द कार्यावली की द्योतक उसी प्रकार है जिस प्रकार एक कार्य का ।
लोप--लोप शब्द लोपावली की द्योतक उसी प्रकार है जिस प्रकार एक लोप का ।
Sunday, 12, Apr, 2026
- मतदान और चुनाव लड़ना मौलिक अधिकार नहीं : सुप्रीम कोर्ट
- "आपको रविवार की छुट्टी क्यों चाहिए? सुप्रीम कोर्ट के जज ने वकीलों से ऐसा क्यों कहा"
- NHRC, India takes suo motu cognizance of the reported illegal detention and torture of a journalist by the Rajkot Crime Branch police in Gujarat
- Commission approves the acquisition of equity shares amounting to 14.286% of the Aditya Birla Housing Finance Limited by the Indriya Limited
- CCI directs seventeen Opposite Parties to cease and desist from anticompetitive practices in relation to tenders invited by Assam Police Housing Corporation Limited for “Internal and External Electrification works in Police Station Buildings” across the State of Assam
- Arbitration Act | 'Not a Gateway for Re-Arguing': HC says Section 34 Cannot be used as an Appeal
- JOB POST: Team Member Legal at Kotak Mahindra Bank, Delhi [Consumer Banking; Support Services]: Apply Now!
- JOB POST: Research Fellow at The Vidhi Centre for Legal Policy, Delhi [Climate & Ecosystems; 0-2 PQE; Offline]: Apply by April 26
- JOB POST: Legal Associate at Benny & Rai Associates, Delhi [1-3 PQE; Offline]: Apply Now!
- क्या महिला कलीग से आई कॉन्टैक्ट बनाना अपराध है? ऑफिस एटिकेट्स को लेकर हाई कोर्ट ने सुनाया अहम फैसला, जानें क्या है पूरा मामला
- "जमानत पर बाहर आकर सोशल मीडिया पर डालता था शायरी, मध्य प्रदेश HC से रेप के आरोपी को मिली राहत"
- The Advocate who switched sides without changing seats | HC slaps Rs.50,000 Cost on Advocate who held Decree Holders hostage over Unpaid Fees
- 'Voting Isn’t a Fundamental Right': SC upholds Eligibility Criteria in cooperative elections
- Are your Instagram DMs about to go dark on Privacy? HC gives Data Board 15 days to decide
- हाईकोर्ट का बड़ा फैसला, ‘हुक्का-पानी बंद’ जैसे सामाजिक बहिष्कार असंवैधानिक
