Saturday, 20, Apr, 2024
Woman making reasoned choice to establish physical relation knowing consequences then consent can’t be said to be based on misconception, rules HC, Read Judgement
HC rules that gratification of electors during elections demolishes basic structure of constitution and democracy, Read Judgement
Job Post: Visiting Faculty at NLU Tripura [April 2024]: Submissions on Rolling Basis!
'अनजाने में हुई होगी चूक', रेप पीड़िता के नाम का खुलासा करने वाले मजिस्ट्रेट को सुप्रीम कोर्ट से राहत, हाईकोर्ट का आदेश बरकरार
Online Workshop on Intellectual Property and the Sustainable Development Goals by CNLU Patna [April 28; 11 Am-3 Pm]: Register Now!
CAM advised Collective Newsroom Private Limited in restructuring of BBC’s India operations, establishing new Indian owned entity and acquisition of digital news business
Shardul Amarchand Mangaldas advises on two QIPs aggregating to INR 6,000 Crores
कौमी इंसाफ मोर्चे का धरना उठाने के लिए तैनात रही पुलिस, हाईकोर्ट ने सुरक्षित रखा फैसला
Call for Papers: DME Journal of Law ( Volume 5, Issue 1) No Publication Fee: Submit by 20 May
Supreme Court seeks status of criminal cases against Baba Ramdev in Bihar, Chhattisgarh
Crime can’t be ‘wiped off’ by paying compensation to Victim: High Court
हाईकोर्ट: कोर्ट ने दोषी पिता की सजा रखी बरकरार, अपनी बेटी के साथ करता था दुष्कर्म
Parley 4.0 National Debate Competition by Kanoria School of Law for Women in association with RSHRC: Register by 10th May
HC stresses importance of timely chemical reports in Criminal Trials, urges State to adequately equip Forensic Labs, Read Judgment
HC confirms conviction, sentences Congress MLA Mohammed Moquim to 3 years in Loan Fraud case, Read Judgment
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Saturday, 20, Apr, 2024
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Goa, Daman and Diu Excise Duty Act, 1964
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