Bombay Town Planning Schemes (Bombay City Nos. II, III, And IV ) (Mahim Area) Validation Act, 1956
Friday, 19, Apr, 2024
- Shardul Amarchand Mangaldas advises on two QIPs aggregating to INR 6,000 Crores
- कौमी इंसाफ मोर्चे का धरना उठाने के लिए तैनात रही पुलिस, हाईकोर्ट ने सुरक्षित रखा फैसला
- Call for Papers: DME Journal of Law ( Volume 5, Issue 1) No Publication Fee: Submit by 20 May
- Supreme Court seeks status of criminal cases against Baba Ramdev in Bihar, Chhattisgarh
- Crime can’t be ‘wiped off’ by paying compensation to Victim: High Court
- हाईकोर्ट: कोर्ट ने दोषी पिता की सजा रखी बरकरार, अपनी बेटी के साथ करता था दुष्कर्म
- Parley 4.0 National Debate Competition by Kanoria School of Law for Women in association with RSHRC: Register by 10th May
- 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
