Wednesday, 15, Apr, 2026
- Collegium recommends Justice Manjusha Ajay Deshpande as Permanent Judge of the Bombay High Court
- छात्र हो या बेरोजगार, गुजारा भत्ता देना होगा: हाईकोर्ट ने कहा-क्षमता है तो जिम्मेदारी से नहीं बच सकता पति
- हाईकोर्ट: वर्षों से काम कर रहे कर्मियों को मिले नियमित दर्जा, बठिंडा निगम को छह हफ्ते में नियमितीकरण के आदेश
- केस ट्रांसफर करने से जज का मनोबल गिरता है; ऐसा कभी-कभार ही होना चाहिएः हाई कोर्ट
- 'Can you change your Judge after losing a round?': HC says 'No' holding that unfavourable decisions cannot be used to allege Judicial bias
- ‘RTI query Can’t End a Career’: HC says mre DOB discrepancy not Fraud without Undue Gain
- Supreme Court Collegium elevates three Judicial Officers to Karnataka High Court
- Issuance of Criminal Process on basis of Bald Allegations without material particulars constitutes Abuse pf Process of Court, rules HC
- 'Public Humiliation & Custodial Assault have No place in a Rule of Law State': NHRC Complaint demands Suspension of Dehradun Officers who turned a Crowd into a Weapon
- PMLA | Patiala House Court grants ED 10 day Custody of I-PAC Director Vinesh Chandel
- How a Delhi Cooperative Society handed its Top Job to a fraud convict, and why no law could stop it
- Breaking | SC Collegium Recommends Elevation of Senior Advocate Liz Mathew and Preeta Krishnamma as Kerala HC Judges
- Breaking | SC Collegium Recommends 3 Judicial officers including 2 Women for elevation as Karnataka High Court Judges
- SC takes control of Bengal Judge’s Safety; CAPF Security to continue 'Until further orders' during ongoing SIR Exercise
- Alive or Dead? SC orders review of Video Footage after petitioner claims 18 hour delay in Ghaziabad child Rape-Murder FIR
