Salaries and Allowances of Ministers (Pondicherry) Act, 1964
Thursday, 02, May, 2024
- No evidence that cipher was in Imran Khan’s custody: Islamabad High Court
- Supreme Court mandates one-third Women's reservation in SCBA posts
- मनीष सिसोदिया ने जमानत के लिए हाईकोर्ट का रुख किया
- 2020 Delhi Riots: HC grants bail to three accused in IB Officer Ankit Sharma’s killing
- Hearing in 2018 defamation case against Congress leader Rahul Gandhi postponed to May 14
- 'केंद्र सरकार के नियंत्रण में नहीं CBI', पश्चिम बंगाल मामले में सुप्रीम कोर्ट में बोली सरकार
- जाओ लटक जाओ, सिर्फ इतना कहना आत्महत्या के लिए उकसाना नहीं है: हाईकोर्ट
- Delhi HC notifies 'e-True Copy Rules of the High Court of Delhi, 2024' to provide digital records of court cases [Read Notification]
- CBI not under control of Union of India, Centre tells Supreme Court on State Govt's suit
- Bombay HC upholds termination of Judge who took bribe to acquit a POCSO Accused
- सुप्रीम कोर्ट में उठा जजों की लंबी छुट्टियों का मामला: बेंच ने कहा- लोग नहीं समझते कि न्यायाधीशों को शनिवार और रविवार को भी छुट्टियां नहीं मिलती
- सुप्रीम कोर्ट की अहम टिप्पणी: 'चार्जशीट ऐसी हो कि सिद्ध हो जाए अपराध'
- Allahabad High Court rejects Abbas Ansari's bail plea in Chitrakoot jail escape plot case
- दिसंबर में मर चुके इंसान ने जनवरी में मांगी जमानत, हैरान हाईकोर्ट ने वकील से कहा- कोर्ट में आइए
- Shri Krishna Janambhoomi: Deity was not party in 'compromise' between two sides in 1968, Hindu side tells High Court
