Friday, 10, Apr, 2026
- Wife with exclusive Custody can Remove Husbands name from Child's Passport, Rules HC
- Can't Believe Ailing Elderly In-Laws could Assault, Wife's Sec.498A IPC Case Quashed
- Wife claimed she Quit her Job for Marital Obligations, Awarder 40K Maintenance by HC
- Won't Tolerate Unauthorised Commercial use of Residential Properties, Pan India Action ordered by SC
- यूपी सरकार ने मेरठ के सेंट्रल मार्केट में 44 इमारतों को सील करने की दी जानकारी, सुप्रीम कोर्ट ने कहा - 'समय पर कार्रवाई करते तो पूरा बाजार बंद नहीं होता'
- 'बच्चों की तस्करी को गंभीरता से लें, देशभर में गिरोह एक्टिव', सुप्रीम कोर्ट ने राज्यों से कहा
- मुस्लिम पर्सनल लॉ बोर्ड के यूपी अध्यक्ष नूर अहमद अजहरी को हाईकोर्ट से झटका, बीजेपी शासित राज्यों को लेकर दिया था विवादित बयान
- सुप्रीम कोर्ट ने खाद्य सुरक्षा के लिए राष्ट्रीय कार्य बल संबंधी याचिका खारिज की, नहीं बनेगी नई नेशनल टास्क फोर्स
- Press Release: CMS INDUSLAW bolster its Banking & Finance and Projects, Energy and Infra Practice
- Cyril Amarchand Mangaldas Acted as the legal representatives on behalf of Wipro Limited
- JOB POST: IP & Patent Analyst at LEXCLAIM, Delhi [1-3 PQE; Offline]: Apply Now!
- JOB POST: Paralegal at K&S Partners, Gurgaon [2-6 PQE; Offline]: Apply Now!
- Internship Opportunity at HNM Legal Services, New Delhi [On-site; April 15 – May 30]: Apply by April 11
- Are Pigmy Agents 'Business Facilitators' for Banks? What prompted HC to exempt them from GST Levy?, Read Judgment
- Child Welfare was at Stake; Why did HC Refuse Habeas Corpus for Enforcement of Foreign Custody Order?, Read Judgment
