किसी व्यक्ति को उसकी संपत्ति से विधि के प्राधिकार से ही वंचित किया जाएगा, अन्यथा नहीं।
1 संविधान (चवालीसवाँ संशोधन) अधिनियम, 1978 की धारा 34 द्वारा (20-6-1978 से) अंतःस्थापित।
Wednesday, 15, Apr, 2026
- 'Can you change your Judge after losing a round?': HC says 'No' holding that unfavourable decisions cannot be used to allege Judicial bias
- ‘RTI query Can’t End a Career’: HC says mre DOB discrepancy not Fraud without Undue Gain
- Supreme Court Collegium elevates three Judicial Officers to Karnataka High Court
- Issuance of Criminal Process on basis of Bald Allegations without material particulars constitutes Abuse pf Process of Court, rules HC
- 'Public Humiliation & Custodial Assault have No place in a Rule of Law State': NHRC Complaint demands Suspension of Dehradun Officers who turned a Crowd into a Weapon
- PMLA | Patiala House Court grants ED 10 day Custody of I-PAC Director Vinesh Chandel
- How a Delhi Cooperative Society handed its Top Job to a fraud convict, and why no law could stop it
- Breaking | SC Collegium Recommends Elevation of Senior Advocate Liz Mathew and Preeta Krishnamma as Kerala HC Judges
- Breaking | SC Collegium Recommends 3 Judicial officers including 2 Women for elevation as Karnataka High Court Judges
- SC takes control of Bengal Judge’s Safety; CAPF Security to continue 'Until further orders' during ongoing SIR Exercise
- Alive or Dead? SC orders review of Video Footage after petitioner claims 18 hour delay in Ghaziabad child Rape-Murder FIR
- Internship Opportunity at Chaayos, Delhi [Stipend of Rs. 10k; 3 Months; Offline]: Apply Now!
- एक तिहाई सजा काट चुके विचाराधीन कैदियों को देनी चाहिए रिहाई; हाईकोर्ट
- "भारत हिंदू राष्ट्र नहीं, सुप्रीम कोर्ट के जस्टिस की बड़ी दलील; संविधान का दिया हवाला"
- केजरीवाल की दलीलों पर जस्टिस स्वर्णकांता शर्मा बोलीं- मेरी जिंदगी में ऐसा पहली बार हुआ...
