Wednesday, 15, Apr, 2026
- हाई कोर्ट: जब किरायेदार खुद ही संपत्ति का हिस्सा खरीदकर सह-मालिक बने तब बेदखली की कार्रवाई जारी नहीं रह सकती
- इंस्टाग्राम रील में 'ईरान का साथ' देने की बात कहना अपराध नहीं, हाईकोर्ट ने दो आरोपियों को दी जमानत
- हरियाणा नगर निगम चुनाव पर संकट, जनगणना के बजाय FIDR डेटा के उपयोग पर हाई कोर्ट में केस; पारदर्शिता पर उठे सवाल
- "पवन खेड़ा को सुप्रीम कोर्ट से बड़ा झटका, हाई कोर्ट से मिली जमानत पर लगाई रोक"
- Complaint filed against Kejriwal, AAP Leaders, Ravish Kumar over alleged Unauthorized Recording of HC Hearing
- Kejriwal to HC: Solicitor General allocates 2,487 Cases to Justice Sharma’s Children while appearing against Him, files Fresh Recusal Affidavit
- Internship Opportunity at Urja Praxis Advocates & Solicitors New Delhi [1 Position; April 15 – May 30; No Stipend]: Apply Now!
- Internship Opportunity at PactEdge Legal LLP [Online; Starting April]: Apply Now!
- हाईकोर्ट ने SC/ST एक्ट मामले की कार्यवाही पर लगाई रोक, ये है वजह
- पूर्व महामंडलेश्वर पूजा शकुन पांडे को मिली हाईकोर्ट से जमानत, बाइक शोरूम मालिक की हत्या का है आरोप
- Collegium recommends the appointment of two advocates as Permanent Judges of Kerala High Court
- Collegium recommends names of three Judicial Officers as Judges of the Karnataka High Court [Read here]
- Long tern Internship Opportunity at S&S Legal (Advocates and Consultants), Jaipur [4 – 6 Months; Stipend Available]: Applications on Rolling Basis!
- Supreme Court Collegium recommends names of four Additional Judges as Permanent Judges of Telangana High Court
- Collegium recommends Justice Manjusha Ajay Deshpande as Permanent Judge of the Bombay High Court
