Wednesday, 15, Apr, 2026
- 1993 Mumbai Serial bomb blasts: Know Why HC dismissed jailed Gangster Abu Salem's plea for immediate release
- हाईकोर्ट का अहम फैसला, राजस्थान में दूसरे राज्य के छात्रों को नहीं मिलेगा आरक्षण का लाभ
- Webinar on ‘Reel, Reality & Law’ by Canis Lupus Society of Skill-Based Education (CLSSBE) [May 2; Free]: Register by May 1!
- Internship Opportunity at Thapar Legal, Gurugram: Apply Now
- JOB POST: Associate/Senior Associate at Chir Amrit Legal LLP, Jaipur [0-2 PQE; Offline]: Apply Now!
- SC bench tests scope of Article 26 in Sabarimala Reference
- हाईकोर्ट अबू सलेम को राहत नहीं, रिहाई की याचिका खारिज
- HC expounds: Mere discrepancy in dates of birth not fraud to terminate service of Government Servant
- Courts can't sit in judgement in matters of religious belief of denomination: TDB submits before Apex Court
- CJI Surya Kant heaps praise for Justice Rajesh Bindal as he retires from Supreme Court
- सुनवाई का अवसर दिए बिना बर्खास्त करना मौलिक अधिकारों का हनन, कोर्ट ने आदेश को किया निरस्त
- Arvind Kejriwal on Delhi HC Judge Recusal: Her children are Panel Counsel's for Centre before Supreme Court, matters marked by SG to them
- हाईकोर्ट का फैसला, वकील की गलती याचिकाकर्ता को नहीं:सोशल ऑडिट का संदेश देकर याचिका बहाल; आश्रम जाकर एक घंटे सेवा करना होगी
- CfP: 2nd South Asian Technology Law Conclave, 2026 by CDIPR, Meta Blueprint and Cambridge – Teachers of Tomorrow [Virtual, April 30]: Submit Abstract by April 20
- जस्टिस स्वर्णकांता पर केजरीवाल का नया आरोप- उनके बच्चे सॉलिसिटर जनरल के लिए करते हैं काम
