Monday, 18, May, 2026
- HC says Appellate Court must apply Judicial Mind to Conviction merits while hearing Bail after Conviction | Read Order
- HC declines to interfere in FIR against Journalist over alleged Extortion | Read Order
- मध्यस्थता और मध्यस्थता में क्षमता निर्माण के माध्यम से वैकल्पिक विवाद समाधान को मजबूत करने के लिए ब्रिक्स वरिष्ठ अधिकारियों और न्याय मंत्रियों की बैठक
- BRICS Senior Officials’ meeting & Justice Ministers’ meeting on strengthening Alternative Dispute Resolution through capacity building in Mediation and Arbitration
- निकट संबंध (Proximate Nexus) के बिना धारा 306 IPC लागू नहीं”: इलाहाबाद हाईकोर्ट ने शिक्षक के खिलाफ आत्महत्या के लिए उकसाने का मुकदमा रद्द किया
- Section 306 IPC Cannot Survive without Proximate Nexus : Allahabad High Court Quashes Abetment to Suicide Case Against Teacher
- Courts Cannot Act As Second Legislature”: Allahabad High Court Upholds Pension & Perks For Ex-MLAs/MLCs
- न्यायालय ‘दूसरी विधायिका’ नहीं बन सकता”: इलाहाबाद हाईकोर्ट ने पूर्व विधायकों की पेंशन व सुविधाओं को वैध ठहराया
- Orissa High Court Goes Virtual: All Benches to Function Online on May 19 and 21, 2026 Amid Supreme Court's Austerity Directive
- उच्च न्यायालय उड़ीसा, कटक की सभी पीठें 19 तथा 21 मई, 2026 को वर्चुअल मोड में कार्य करेंगी; सर्वोच्च न्यायालय के मितव्ययिता निर्देशों के अनुपालन में आदेश जारी
- HC holds Tenant cannot claim Rent Control Protection without establishing Applicability of Law | Read Judgement
- पटना उच्च न्यायालय ने वर्चुअल सुनवाई के लिए व्यापक SOP जारी की; 18 मई से 4 जून, 2026 तक सभी मामले वीडियो कॉन्फ्रेंसिंग से सुने जाएंगे
- Patna High Court Issues Comprehensive SOP for Virtual Hearings; All Cases to Be Heard via Video Conference from May 18 to June 4, 2026
- दो साल के बच्चे संग जेल में बंद थीं SDOP पूजा पाण्डेय, 3 करोड़ हवाला लूट कांड में सुप्रीम कोर्ट से मिली जमानत
- SC clarifies that Rent deposit default does not Automatically lead to Striking Off Defence | Read Judgement
