Friday, 19, Apr, 2024
- Woman making reasoned choice to establish physical relation knowing consequences then consent can’t be said to be based on misconception, rules HC, Read Judgement
- HC rules that gratification of electors during elections demolishes basic structure of constitution and democracy, Read Judgement
- Job Post: Visiting Faculty at NLU Tripura [April 2024]: Submissions on Rolling Basis!
- 'अनजाने में हुई होगी चूक', रेप पीड़िता के नाम का खुलासा करने वाले मजिस्ट्रेट को सुप्रीम कोर्ट से राहत, हाईकोर्ट का आदेश बरकरार
- Online Workshop on Intellectual Property and the Sustainable Development Goals by CNLU Patna [April 28; 11 Am-3 Pm]: Register Now!
- CAM advised Collective Newsroom Private Limited in restructuring of BBC’s India operations, establishing new Indian owned entity and acquisition of digital news business
- 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
