संविधान (चवालीसवाँ संशोधन) अधिनियम, 1978 की धारा 6 द्वारा (20-6-1979 से) निरसित।
Friday, 24, Apr, 2026
- Honourable Ras Al Khaimah Court of Cassation Upholds Conviction in AED 500,000 Embezzlement & Forgery Case
- वकील और पूर्व सैनिक को लगाई बेवजह हथकड़ी, अदालत का आदेश- सरकार दे 50-50 हजार रुपये मुआवजा
- Bar Council of Delhi Elections 2026: Advocates protest at Delhi High Court against Election Committee for vote counting scandal, demand re-election
- Cyril Amarchand Mangaldas advises Mapletree Logistics Trust on acquisition of an entity operating a logistic warehousing facility in Bhiwandi
- HC makes Rapido's Disability Friendly undertaking permanently binding under RPwD Act
- Directing Medical Examination without foundational Evidence amounts to Abuse of Discretionary Power, rules HC
- "सगी बेटी का 20 से ज्यादा बार किया रेप, हाईकोर्ट ने पलटी फांसी की सजा; अब 'तिल-तिल कर मरेगा' दरिंदा
- पति को जलाने के आरोप में घिरी पत्नी के भरण-पोषण पर रोक, हाईकोर्ट ने कहा-ये अपराध को बढ़ावा देने जैसा
- हाईकोर्ट ने कहा- सड़कें हैं या धूल के गुबार, अफसरों को अदालत में पेश होने के आदेश
- निचली अदालतों को हाईकोर्ट की सख्त हिदायत, अब पॉक्सो कोर्ट सीधे दे सकेंगे गर्भपात की मंजूरी
- HC rejects Pawan Khera's Anticipatory Bail, Congress Leader now faces direct Arrest Risk in Assam
- Proceedings under IBC are Not substitute to Money Suits but an additional Measure, Rules SC
- केजरीवाल ने सोशल मीडिया में किया ऐसा पोस्ट, हाईकोर्ट सख्त, मांगा जवाब
- Uttam Nagar Holi Violence: HC directs Police Protection for Threatened Family, orders removal of Inflammatory Social Media Content
- JOB POST: Litigation Associate at ASA Legal, Delhi [4-5 PQE; Offline]: Apply Now!
