Bombay Tenancy and Agricultural Lands Act, 1948
Tuesday, 16, Apr, 2024
- India not a Police State: J&K and Ladakh High Court quashes man's detention under PSA
- Ex-Australian Cricketer collapses in Court after being denied bail on more than a dozen charges
- Wedding reception not part of marriage, doesn’t confer jurisdiction: High Court
- This is going indefinitely: Manish Sisodia's Counsel cries foul after fourth adjournment in bail hearing
- National Essay Writing Competition on “IP and the SDGs: Building our common future with Innovation and Creativity”, by DPIIT-IPR Chair, Osmania University [Cash Prizes Upto Rs. 12k]: Register by April 24!
- Delhi Waqf Board Scam: Supreme Court rejects AAP MLA Amanatullah Khan’s pre-arrest bail plea
- UNICEF Youth Advocates Programme 2024 [18-24 years; 42 Advocates]: Apply by April 22
- भ्रामक विज्ञापन मामले में रामदेव को आज भी नहीं मिली माफी, 23 अप्रैल को सुप्रीम कोर्ट में फिर पेशी
- ELP welcomes Industry Veteran General Counsel, Sanjit Nagarkatti to Team
- CfP: International Conference on Navigating Emerging Cybercrime Threats and Enhancing Cybersecurity Measures by Saveetha School of Law [June 1]: Submit by May 25
- राम रहीम के करीबी पवन इंसा को हाईकोर्ट से झटका, ED की जांच के खिलाफ याचिका खारिज
- CJI D Y Chandrachud delivers the Valedictory address at the ABA India Conference 2024
- पूर्व मुख्यमंत्री हेमंत सोरेन की जमानत याचिका पर अदालत ने ED को दिया ये निर्देश, 23 अप्रैल को होगी सुनवाई
- CfP: International Journal of Law Management & Humanities [Vol 7, Issue 2 (Issue 39)]: Submit by April 19
- शोले फिल्म के डायरेक्टर रमेश सिप्पी को हाईकोर्ट से झटका, खारिज की याचिका
