Wednesday, 15, May, 2024
- Supreme Court allows MLA Abbas Ansari to attend prayer service in remembrance of Mukhtar Ansari
- ICJ to hold hearings over Israel's attack on Rafah at South Africa's behest
- हाईकोर्ट ने जिला न्यायालय में रोकी 10 वकीलों की एंट्री, जानें क्या है वजह
- Delhi Excise Policy Case: High Court lists for July 11 Arvind Kejriwal's plea against ED summons
- मुख्तार अंसारी का बेटा पारिवारिक श्रद्धांजलि समारोह में हो सकेगा शामिल, सुप्रीम कोर्ट ने दी इजाजत
- Panchkula land grab case: Court awards 3 year jail term to Sukhwinder Singh
- Donald Trump Hush Money Trial: Michael Cohen admits he ‘lied’ and ‘bullied’ people for his Ex-Client
- 'गिरफ्तारी का आधार नहीं बताया गया...', सुप्रीम कोर्ट ने दिया Newsclick के एडिटर प्रबीर पुरकायस्थ की रिहाई का आदेश
- Delhi High Court reverses Acquittal of 'Monster' Father for Raping Minor Daughter
- मरने के बाद न्याय: पेंशन लाभ के लिए 21 साल लड़ा जेई... चार साल पहले मौत भी आई, अब हाईकोर्ट ने दिया इंसाफ
- Call for Chapters by Justice Remedem: Edited Books on Beyond Litigation: Business Growth with Arbitration and ODR Strategies: Submit by June 30
- Tech can help tackle 'Pre-decision processes' and 'Post-decisional measures' in Courts: CJI Chandrachud at J20 Summit
- Supreme Court orders release of NewsClick founder Prabir Purkayastha declares his arrest 'invalid'
- प्रोफेसर को सुप्रीम कोर्ट से मिली बड़ी राहत, 'हिंदू विरोधी' किताबों को लेकर नहीं चलेगा केस
- Woman BJP Worker surrenders in Court in Sandeshkhali case sent to Judicial Custody
