Bombay Municipal Corporation (Revision of Election Roll and Further Extension of Term) Act, 1978
Tuesday, 19, May, 2026
- Man accused of sharing Strategic Military information with Pakistani handlers gets Bail from HC | Read Judgement
- HC bars Transport Unions from proceeding with strike, directs State to convene Meeting
- HC says everyday matrimonial friction over Domestic Work cannot automatically amount to Mental Cruelty or Justify Divorce | Read judgement
- Multiple FIRs on same transaction not permissible, SC directs consolidated probe in Real Estate Case | Read Judgement
- Internship Opportunity at Soni IP Offices, Delhi [IP Law; Trademark Litigation; 2 Months; Offline]: Apply Now!
- SC Refuses to Revisit Stray Dog Directions, permits Euthanasia of Rabid Dogs to protect Public Safety
- No Defamation if Media Truthfully Reports a Criminal Case, Rules HC
- ‘Right to Protest Cannot Mean Public Inconvenience’: SC refuses Navi Mumbai Airport Renaming Plea
- हाईकोर्ट का बड़ा फैसला, जज भी करेंगे कार पूलिंग; कर्मचारियों को मिलेगी वर्क फ्रॉम होम सुविधा
- हाईकोर्ट का अहम फैसला: अपराध की गंभीरता से नहीं रुकेगी किशोर की जमानत
- State Level Patent Drafting Competition 2026 by Faculty of Law, GLS University [Hybrid; Aug 1; Cash Prizes of Rs. 47k]: Register by June 7
- CELPR World Environment Day Webinar by NLU Delhi [June 5; 11 Am]: Register Now!
- How can a Law Student with 0% Attendance seek Promotion to Next Semester, HC DB
- What constitutes Offence under SC/ST Act, HC Explains
- हाई कोर्ट में तीखी बहस, स्थानीय निकाय चुनावों में इलेक्ट्रॉनिक वोटिंग मशीन की जगह बैलेट पेपर के इस्तेमाल को चुनौती
