अवयस्क से अपेक्षित बंधपत्र-यदि बंधपत्र निष्पादित करने के लिए किसी न्यायालय या अधिकारी द्वारा अपेक्षित व्यक्ति अवयस्क है तो वह न्यायालय या अधिकारी उसके बदले में केवल प्रतिभू या प्रतिभुओं द्वारा निष्पादित बंधपत्र स्वीकार कर सकता है।
Friday, 24, Apr, 2026
- HC: Waiver of Cost on Compounding Cheque Bounce cases only in Exceptional Circumstances
- अफ्रीकी महिलाओं से मारपीट मामले में AAP नेता सोमनाथ भारती को बड़ी राहत, कोर्ट ने किया बरी"
- Marriage cannot be a Licence to Exploit | HC imposes Rs.15 Lakh Cost on Husband who claimed unemployment while draining Wife's salary
- बीसीए की छात्रा की कमरे में हुई थी संदिग्ध मौत, हाईकोर्ट सख्त; पूछा- एफआईआर दर्ज क्यों नहीं हुई
- गौतम बुद्ध नगर और एटा पुलिस की करतूत से हाईकोर्ट नाराज, यूपी के डीजीपी से मांग लिया व्यक्तिगत हलफनामा; जानिए वजह
- Bar Council of Delhi Elections 2026: Counting of votes to resume from 25th April in Delhi HC
- [Press Release] Zorvia Flags SEBI Disclosure Concerns in Court, in Ongoing Defamation Proceedings Against Emcure and Zuventus
- Webinar on ‘Women in Criminal Law: Roles and Realities’ by Pink Legal Femora [April 26; 5 PM; Free]: Register Now!
- CfP: Vishwakarma University Law Journal [Volume 6 Issue 1]: Submit by May 15!
- हाई कोर्ट का कड़ा रुख, आदेश की अनदेखी पर IAS अधिकारी को झटका, सैलरी से कटेगा 1 लाख का जुर्माना
- 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
