Friday, 19, Apr, 2024
- HC stresses importance of timely chemical reports in Criminal Trials, urges State to adequately equip Forensic Labs, Read Judgment
- HC confirms conviction, sentences Congress MLA Mohammed Moquim to 3 years in Loan Fraud case, Read Judgment
- Extension of time does not amount to modification of resolution plan, expounds NCLAT, Read Judgement
- If cause of action independent of the marital relationship, the matter would be outside the purview of the family court, expounds HC, Read Judgement
- अनुकंपा नियुक्ति का बार-बार दावा नहीं कर सकता मृतक का परिवार, हाईकोर्ट की बड़ी टिप्पणी
- Complaining about Spouse to Employer using Derogatory Terms amounts to Cruelty: High Court
- 1st Virtual National Mediation Competition cum Certified Training Program: Register Now!
- दिल्ली आबकारी घोटाले में बोइनपल्ली को मिली राहत, सुप्रीम कोर्ट ने अंतरिम जमानत अवधि आठ मई तक बढ़ाई
- चुनावों के दौरान धारा 144 लगाए जाने पर सुप्रीम कोर्ट ने जारी किया अंतरिम आदेश
- Court restrains Parties from making remarks on Vivekananda Reddy murder case in poll campaign
- Value-Added Course on Media and Entertainment Law 2.0 by VSLLS, VIPS-TC [Starting from April 25]: Register by April 22
- हाईकोर्ट ने पति को दी तलाक की मंजूरी, कहा- जीवनसाथी के नियोक्ता से उसकी शिकायत करना क्रूरता
- देवघर के त्रिकुट पर्वत पर रोपवे हादसा मामले में हाईकोर्ट के स्वतः संज्ञान पर हुई सुनवाई
- कानून सभी के लिए समान, वकील किसी भी तरह से बच नहीं सकते...हाईकोर्ट ने क्यों कही ये बात
- जब कैट में केस चल रहा तो यहां कैसे आए? शाहरुख के बेटे को लपेटेने वाले वानखेड़े पर भड़का हाई कोर्ट
