Thursday, 28, Mar, 2024
[S. 366A of IPC] HC Enunciates that taking or enticing away a minor out of the keeping of lawful guardian, is an essential ingredient of the offence, Read Judgment
CfP: Conference on Arbitration and Mediation at Crossroads- From Present to Future at University of Lucknow: Submit by April 17
Delhi Court allows Early Hearing on Bail Petition of Manish Sisodia
1st National Moot Court Competition 2024 at IILM University, Greater Noida (Cash Prizes of Rs. 1.10 L): Apply by March 30
Madras HC permits Tamil Nadu Govt to withdraw appeals in new secretariat case
HC Expounds: The Party's Refusal to take the objection does not always imply a waiver, Read Judgment
Internship Opportunity at Jain & Partners, Delhi: Apply Now
HC Enunciates Absence of injury to a victim of sexual assault will not in all cases be fatal to the Prosecution, Read Judgment
Court orders issuing notice to ED on Senthil Balaji's plea in discharge petition
Wearing Sindoor is ‘religious duty’ of Married Woman, rules Family Court
The investigating officer unaware of the legal requirements for Electronic Evidence and Admission in Court; HC upheld the Judgment of the Trial Court, Read Judgment
HC Expounds Act will amount to an Attempt to Murder if the act is such that if it is not prevented or intercepted, it would be sufficient to cause the death of the victim, Read Judgment
Liquor Scam Case: Delhi CM Arvind Kejriwal's custody extended till April 1st
High Court upholds death penalty for man who murdered 5 members of his family
निलंबन आदेश रद्द होने पर ‘नो वर्क नो पे’ नियम लागू नहीं, हाई कोर्ट का फैसला
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Thursday, 28, Mar, 2024
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Himachal Pradesh Backward Classes (Grant of Loans) Act, 1969
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