Friday, 19, Apr, 2024
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
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
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Friday, 19, Apr, 2024
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Mizoram (Taxes on Land, Buildings and Assessment of Revenue) Act, 2004
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