उच्चतम न्यायालय या किसी उच्च न्यायालय के किसी न्यायाधीश के, अपने कर्तव्यों के निर्वहन में किए गए आचरण के विषय में संसद में कोई चर्चा इसमें इसके पश्चात् उपबंधित रीति से उस न्यायाधीश को हटाने की प्रार्थना करने वाले समावेदन को राष्ट्रपति के समक्ष प्रस्तुत करने के प्रस्ताव पर ही होगी, अन्यथा नहीं।
Wednesday, 22, Apr, 2026
- CM Beant Singh Assassination case: SC asks Centre to file Counter-Affidavit to convict Rajoana's plea for commutation of death sentence
- JOB POST: Associates at Kshetry & Co. [New Delhi & Kolkata; 20 Vacancies; Exp of 1 – 5 Years]: Apply Now!
- Call for Essays: Ramjas Political Review by Dept of Political Science, Ramjas College [Volume 3, Number 2, July-December’25]: Submit by April 25
- Justice Tejas Karia recuses himself from hearing contempt PIL against Arvind Kejriwal over circulation of Court hearing videos
- JOB POST: Assistant Legal Aid Defense Counsel, DLSA, Ranchi [Honorarium Rs. 20k – Rs. 45k]: Apply by April 22, 2026!
- पंजाब के बेअदबी कानून को हाई कोर्ट में चुनौती, एक धर्म विशेष के लिए कानून बनाने पर उठा सवाल
- 3rd Legislative Drafting and Presentation Competition, 2026 by NUSRL, Ranchi [Exciting Rewards and Cash Prizes; Hybrid]: Register by April 25!
- हाई कोर्ट ने ठुकराई पिता की मांग, कहा- 'लीगल शादी से जन्मे बच्चे का नहीं होगा डीएनए टेस्ट'
- Supreme Court orders swift Re-Evaluation in Law Clerk Exam Row
- प्रबंधन समिति के प्रस्ताव के बिना निलंबन मंजूर नहीं, कोर्ट ने मामला फिर डीआईओएस के पास भेजा
- आदेश मान लिए तो कोर्ट कैसे आ रहे याचिकाकर्ता, हाई कोर्ट में जज ने अधिकारियों को फटकारा
- क्या अब तुरंत मिल सकती है दूसरी मेटरनिटी लीव? जानें कोर्ट का फैसला
- Law Commission of India Voluntary Internship Scheme 2026, New Delhi [4–8 Weeks; Certificate; No Stipend]: Apply Now!
- JOB POST: Associate at Mandla & Singh Law Chambers, Delhi [2+ PQE; Offline]: Apply Now!
- JOB POST: Lawyers at Aerie Law, Delhi [Corporate; 0-2 PQE; Offline]: Apply Now!
