संविधान (तिरसठवाँ संशोधन) अधिनियम, 1989 की धारा 3 द्वारा (6-1-1990 से) निरसित]।
Tuesday, 09, Jun, 2026
- SC Explains: Implications of Non-Holding of Test Identification Parade, TIP during Investigation
- हाई कोर्ट के जज ने अभिनेत्री अटैक केस में मेमोरी कार्ड की जांच से खुद को अलग किया
- Internship Opportunity at Chamber of Advocate Dhruv Singhal, Gwalior: Apply Now!
- Internship Opportunity at Sahay & Manish Law Offices, New Delhi [5 Months; Stipend Available]: Apply by June 22
- Illegal Detention and Demand of Bribe by Police for Release, Victim Awarded Rs.25K Compensation
- Rape of Foreign Tourist In India a Very Serious Offence: HC to examine Investigation Records
- CBSE री-इवैल्युएशन विवाद: हाईकोर्ट पहुंचे छात्र, केंद्र और बोर्ड को नोटिस, शुक्रवार को होगी अगली सुनवाई
- साकेत बिल्डिंग हादसा: हाई कोर्ट की फटकार, 'भड़काऊ और बेबुनियाद वीडियो' तुरंत हटाने का निर्देश
- होटल हयात रीजेंसी केस में सुप्रीम कोर्ट का बड़ा आदेश, NARCL से मांगे OTS- वैल्यूएशन की रिपोर्ट, जानें क्या है पूरा मामला
- Justice Markandey Katju Launches Ishq Karo Party to rival Cockroach Janta Party
- News Reader sues Khan Sir with Rs.2 Crore Defamation Suit in High Court
- Your Loyalty should be to Constitution of India, Not the State Govt, HC to Police
- Can a Authorised Signatory of a Dishonoured Cheque be made an Accused in Sec.138 NI Act, SC Decides
- Retired Bombay HC Judge alleges Threat Campaign over Dawoodi Bohra Verdict; Daughter Attacked in UK
- Young Lawyers powering judiciary’s Tech Shift, says CJI Surya Kant at Oxford Union
