Wednesday, 15, May, 2024
- Communicate 'Grounds of Arrest' to UAPA Accused too: SC rules provision in Sec- 43B(1) verbatim the same as in Section 19(1) PMLA [Read Judgement]
- जज साहब की जमीन पर कब्जा, दबंगों ने हड़पा तो कोर्ट ने सरकार से मांगा जवाब
- हाईकोर्ट ने ऊना जिले के हाईकोर्ट ने ऊना जिले के कानूनगो की वरिष्ठता सूची रद्द करने के फैसले पर लगाई मुहर: हाईकोर्ट
- High Court asks IFS officer to respond to CBI’s plea challenging order to give info under RTI Act
- सुप्रीम कोर्ट ने विधायक द्वारा दर्ज मामले में फैसला रखा सुरक्षित, केरल यूट्यूबर ने जमानत की मांग को लेकर की थी याचिका
- Salman Khan residence firing case: Bombay HC seeks status report on inquiry into custodial death of one accused
- Jusristas ‘2024 – International Essay Competition by Symbiosis Law School, Pune [Cash Prizes Upto Rs. 30k]: Submit by June 9!
- 1st National Asian Parliamentary Debate Competition 2024 at NLUJA Assam [Cash Prizes Pool Upto Rs. 60k; May 31- June 2]: Register Now!
- Gaggal Airport Expansion Case: हाईकोर्ट में 16 मई व मानवाधिकार आयोग में 17 मई को होगी सुनवाई
- हाईकोर्ट बार एसोसिएशन ने सुप्रीम कोर्ट में दी चुनौती...याचिका दाखिल की
- CfP: National Seminar on Protection of Consumers in IPR Regime at CNLU Patna [July 14]: Submit Abstract by June 15
- हाईकोर्ट में बीए, BA, BSc पास के लिए 1 लाख की नौकरी, 20 मई से शुरू होगा आवेदन
- Attempt to lower court’s reputation: High Court holds Newspaper Editor guilty of Contempt in 2011 Case
- YouTube to block Hong Kong Protest Anthem Videos after Court order
- पत्नी के मायके जाने पर हाईकोर्ट का बड़ा फैसला, चुप रहने पर भी बोले जज
