Electricity (Supply) (Himachal Pradesh Amendment) Act, 1990 (PDF)
Saturday, 11, Apr, 2026
- रूस में फंसे 26 भारतीयों के मामले में सुप्रीम कोर्ट ने केंद्र से मांगा जवाब, एक सप्ताह का दिया समय
- 'शांति से बैठो, 15 हजार रुपये देते रहो और खुश रहो', तलाक मांगने पहुंचे पति को सुप्रीम कोर्ट ने क्यों दी नसीहत?
- महंगाई भत्ता पर सुप्रीम कोर्ट का बड़ा फैसला, कर्मचारियों-पेंशनभोगियों के लिए खुशखबरी
- हाईकोर्ट के बाद सुप्रीम कोर्ट से भी राहत नहीं... रिश्वत मामले में पंजाब के पूर्व DIG भुल्लर जेल में ही रहेंगे, जमानत याचिका खारिज
- सुखवंत आत्महत्या मामला: आरोपियों की गिरफ्तारी पर हाईकोर्ट की रोक बरकरार, 20 अप्रैल को होगी अगली सुनवाई
- Legal Internship at Central Administrative Tribunal (CAT), Delhi [5 Positions]: Apply Now!
- JOB POST: Legal Manager-Loan Against Property (LAP) at Kotak Mahindra Bank, Delhi [Banking & Finance]: Apply by April 24
- Divorce after 16 years? SC says Not without Strong Grounds, asks Husband to Continue Maintenance
- "Shaan of Delhi cannot be shut over a Certificate": HC lets Khan Market Restaurants run without Fire NOC, but only 50 Guests at a time
- मध्य प्रदेश में 15 साल पुरानी बसों के परिवहन पर लगी रोक वैध, हाईकोर्ट ने पूर्व आदेश को रखा बरकरार
- ‘Risk of Influencing Witnesses Cannot be Ignored’: SC Refuses Bail to Suspended Punjab DIG in CBI Bribery case
- PRESS RELEASE: Shardul Amarchand Mangaldas Advises Prudential Financial on Sale of PGIM’s Asset Management Business in India to TVS Venu Group
- Cyril Amarchand Mangaldas Advises Peak XV on their acquisition of stake in Plum Benefits Private Limited
- PRESS RELEASE: Madhya Pradesh State Legal Services Authority Successfully Conducts Statewide Mega Legal Outreach & Awareness Camps Across All 51 Districts
- 'NBFC Loan Recovery falls within domain of NCLT and not Civil Court': HC Explains Sec 430 Companies Act bar against ‘Strategic’ Suits
