Tuesday, 07, May, 2024
Criminal intent and active proximate role required for conviction under abetment to suicide , expounds HC, Read More
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जमीन कब्जाने के मामले में लिया हनुमान जी का नाम, हाईकोर्ट पहुंचा मामला तो जज ने सुनाया अनोखा फैसला
बेटा मांगने हाईकोर्ट पहुंचा एक मजबूर पिता, तो हाईकोर्ट की बड़ी टिप्पणी, कहा- कलंक है live-in relationship
Can't perform official duties if granted interim bail, conflict of interest to be avoided: Supreme Court tells Kejriwal
‘न्यूजक्लिक’ के HR Head अमित चक्रवर्ती को राहत, हाईकोर्ट ने UAPA केस में दिए रिहाई के आदेश
Internship Opportunity at Jus Corpus Law Journal [2 Positions; June – December; Virtual]: Apply by May 10!
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कांग्रेस उम्मीदवार दिव्यांशु बुद्धिराजा को हाईकोर्ट से राहत, FIR में आगे कार्रवाई पर रोक
India Fellow Social Leadership Program 2024 [18 Months; Stipend of Rs. 22k]: Apply by June 20
Systematic Fraud: Supreme Court slams WB Govt, says State duty bound to maintain records of teacher recruitment
Consultatio Fellowship by Civis [Public Policy; On-site; Mumbai; June 2024 – July 2025; Stipend of Rs. 45k]: Apply by May 19!
कॉलेज लेक्चररों के 2300 पद रिक्त, हाईकोर्ट ने छह माह में भरने के दिए आदेश
AmicusX National Essay Competition 2024 [Prizes Upto INR 8k]: Register by June 7
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Tamil Nadu Dr. Ambedkar Law University Act, 1996
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