Thursday, 18, Apr, 2024
- Court dismisses default bail plea of Unitech's former promoters Sanjay Chandra & Ajay Chandra
- Pakistan High Court orders Government to restore X Within One Week
- CAM advised and represented KuCoin (Peken Global Limited) to register as the first offshore Virtual Digital Asset Service Provider in India
- फरीदाबाद में पुलिस हिरासत में मौत मामले में सुप्रीम कोर्ट ने हरियाणा से मांगा जवाब, पुलिस ने दी थी यह दलील
- Victims' false depiction as minor under POCSO abuse of process of court: High Court
- कर्ज के बोझ तले वकील ने रची ऐसी साजिश कि चकरघिन्नी बन गई पुलिस
- 12 साल की बेटी से लगातार दुष्कर्म का दोषी सौतेला पिता समय पूर्व रिहाई का हकदार नहीं, अपील खारिज
- कलयुगी बेटे के रवैए से हाई कोर्ट हैरान, आचरण को दुर्भाग्यपूर्ण बताते हुए बुजुर्ग मां के हित में दिया ये आदेश
- Delhi Court dismisses default bail plea of Unitech's Former Promoters
- Supreme Court lauds Indian Railways on ‘Kavach’ system to curb accidents
- जज साहब हाजिर हों, मुस्लिम वकील से भेदभाव के आरोप में हाईकोर्ट ने जूडिशियल मजिस्ट्रेट को भेजा समन
- SC to Examine: Whether NDPS accused entitled to default bail if FSL Report isn't tagged along Chargesheet [Read Order]
- After High Court’s rap, Maha Govt declares ₹1 cr benefits for Army Hero’s family
- मोदी सरकार ने सुप्रीम कोर्ट में CJI के सामने की पूर्व PM मनमोहन सिंह की तारीफ, जानें वजह
- Haryana School Bus Accident: Principal, Secretary of GL Public School sent to judicial custody till April 26
