मजिस्ट्रेट अपनी उपस्थिति में तलाशी ली जाने का निदेश दे सकता है- कोई मजिस्ट्रेट किसी स्थान की, जिसकी तलाशी के लिए वह तलाशी वारंट जारी करने के लिए सक्षम है, अपनी उपस्थिति में तलाशी ली जाने का निदेश दे सकता है ।
Wednesday, 29, Apr, 2026
- 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)
- Cyril Amarchand Mangaldas advised PropShare Capital Advisors Limited on sale of equity and compulsorily convertible debentures by Propavenue Estate Private Limited and Instacoreasset Private Limited
- हाई कोर्ट का CBSE शिक्षक छंटनी परीक्षा पर आया फैसला, ज्वाइंट टीचर्स फ्रंट की याचिकाओं को किया खारिज
- Shardul Amarchand Mangaldas advises Flipkart Group on reverse flip to India
- भोजशाला विवाद में नया मोड़: 1935 में धार रियासत ने इसे 'मस्जिद' घोषित किया था, हाई कोर्ट में मुस्लिम पक्ष का बड़ा दावा
- तीसरी गर्भावस्था पर भी पूरा मातृत्व अवकाश दें'; हाईकोर्ट का तमिलनाडु सरकार को सख्त निर्देश
- Virtual Law Internship Opportunity by Dubey Law Associates LLP [May, June and July; Paid & Unpaid]: Apply Now!
- JOB POST: Associates at Avyaan Legal [2 Positions; 3-5 PQE; Offline]: Apply Now!
- JOB POST: Junior Associate at Thukral Law Associates, Delhi [2 Positions; Offline]: Apply Now!
