हाजिरी के लिए बंधपत्र लेने की शक्ति-जब कोई व्यक्ति, जिसकी हाजिरी या गिरफ्तारी के लिए किसी न्यायालय का पीठासीन अधिकारी समन या वारंट जारी करने के लिए सशक्त है, ऐसे न्यायालय में उपस्थित है तब वह अधिकारी उस व्यक्ति से अपेक्षा कर सकता है कि वह उस न्यायालय में या किसी अन्य न्यायालय में, जिसको मामला विचारण के लिए अंतरित किया जाता है, अपनी हाजिरी के लिए बंधपत्र, प्रतिभुओं सहित या रहित, निष्पादित करे ।
Thursday, 30, Apr, 2026
- "Is BCI even effective?" Supreme Court questions regulator as it probes whether banks can blacklist lawyers without a hearing
- Religion No Bar in Appointment of Guardian of a Minor Child, Rules HC
- In Police Station Do Not take Accused to a Non CCTV Covered Areas, HC to Police
- Bizarre: 2046 is Fixed as the Next Date of hearing in a Senior Citizen's Case
- SC Directs Senior Advocates to represent Death Row Convicts
- Void Marriage No Bar to seek Pension if Long Cohabitation is cited, Rules HC DB
- Able Bodied Husband can't Refuse to Maintain Wife on No Income Plea, Rules HC
- Jail Term for Breach of Settlement before Lok Adalat in Cheque Bounce Case is Valid, Rules HC
- हाईकोर्ट में 27% OBC आरक्षण का मामला फिर फंसा, अब 13 मई से लगतार 3 दिन होगी सुनवाई
- आबकारी नीति मामला: उच्च न्यायालय ने पूर्व मुख्यमंत्री अरविंद केजरीवाल को नया नोटिस जारी किया
- Delhi HC administration files Police Complaint over VC disruption by Obscene Videos
- Can't Decide Questions of Title or Ownership in a PIL, Rules HC
- Mere Non Examination of Complainant in Corruption Case immaterial to Record Conviction, Rules HC
- Property Sold on Forged Will, Unaware Buyer Not Criminally Liable, Rules SC
- Cyril Amarchand Mangaldas advised Jio Financial Services Limited (Jio Financial Services) on their general insurance Joint Venture with Allianz Europe B.V. (Allianz)
