Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies In Services and posts) Act,1991 (PDF)
Friday, 08, May, 2026
- SC invokes Article 142 to grant Bail to convict who spent 22 years in jail without Parole
- SC resolves pending West Bengal VC appointment issue For remaining Universities
- US Trade Court strikes down Donald Trump’s 10% global Tariff move, says Administration overstepped Legal Authority
- Advocates are Officers of Court, not mere Agents of Litigants, Rules HC
- Accused Awarded Rs.10 Lakh Compensation for Arrest by Police without sharing Written Grounds, Read HC Judgment
- Jindal Global Law School launches India’s First Pre-Law Summer Programme in Mooting & Advocacy for High School Students
- Can States Reserve Govt Jobs for their Own Residents? HC Disagrees, Stays Prosecution Directorate Recruitment
- हाईकोर्ट ने विवेचना में लापरवाही पर एसपी को विवेचना अधिकारी के खिलाफ जांच के आदेश
- Internship Opportunity at Faros Legal [June – Aug 2026]: Apply Now!
- Internship Opportunity at Advocate Anurag Arora and Associates, Lucknow: Apply Now!
- Internship Opportunity at Planet Lex Law Firm, Lucknow: Apply Now!
- बंगाल से ग्वालियर तक का सफर, फिर हाई कोर्ट में बोली युवती- मैं माता-पिता के साथ रहूंगी... प्रेम प्रसंग मामले में नाटकीय मोड़
- Son obtains Fraudulent Gift Deed of Ancestral Property from Mother and Transfers it to his Wife, Penalised by HC
- Cyril Amarchand Mangaldas advised Stonepeak Partners before the CCI on its acquisition of Castrol Group Holdings Limited
- सीमापार आने-जाने का मतलब आतंकवाद नहीं..',सुप्रीम कोर्ट ने बांग्लादेशी नागरिक को दी जमानत
