Contract Labour (Regulation and Abolition) (Andhra Pradesh Amendment) Act,2003 (PDF)
Saturday, 20, Apr, 2024
- The Courts Today By LatestLaws.com| 20.04.2024 |
- BNSS equipped to deal with crimes in Digital Age: CJI Chandrachud keen for technologically equipped 'futuristic' court systems
- हरियाणा-पंजाब के 135 जजों के तबादला और प्रमोशन, देखें लिस्ट
- [Call for Papers] LatestLaws.com and IDRC present International Journal of Justice (ISSN No.: 2583-5475 (O)(2nd Issue Vol.-2): Last Date of Submission 1st June 2024
- The Counter Majoritarian Conundrum: Parag Tripathi, Jurist & Sr. Advocate, Supreme Court at Dr. Granville Austin Memorial Lecture
- सौम्या विश्वनाथन हत्या मामला: सभी दोषियों की सजा निलंबित और जमानत के आदेश को सुप्रीम कोर्ट में दी गई चुनौती
- 28 सप्ताह का गर्भ गिराने की मांग, सुप्रीम कोर्ट ने दिया 14 साल की रेप पीड़िता की मेडिकल जांच का आदेश
- दिल्ली में खराब ट्रैफिक सिग्नल ठीक कराएं एलजी, शाहपुर जट के ग्रामीणों की PIL पर हाईकोर्ट का आदेश
- Supreme Court trashes plea of Surat APMC against High Court verdict ordering auction of five star hotel built on market yard land
- 'मोरबी हादसे के आप जिम्मेदार, हमने पढ़ी है SIT रिपोर्ट', हाईकोर्ट ने ओरेवा के MD को लगाई फटकार
- Court closes case against former Principal Secretary to Chhattisgarh Chief Minister
- High Court to pronounce judgement on School Jobs Scam on Monday
- पीड़ित को मुआवजा देने से अपराध खत्म नहीं होता, हाईकोर्ट ने FIR रद्द करने से इनकार किया
- Freedom of Speech not absolute: Court refuses to quash chargesheet against man for mocking Hindu Deity
- 'देश आपराधिक न्याय प्रणाली में महत्वपूर्ण बदलाव को तैयार', तीन नए कानूनों को लेकर बोले CJI चंद्रचूड़
