Wednesday, 15, Apr, 2026
- Call for Blogs: DBRANLU Law Review Blog by Dr. B.R. Ambedkar National Law University, Sonepat: Rolling Submissions!
- कर्मचारी ने चोरी किए पैसे, मालिक ने FIR के बाद कर लिया सैटलमेंट, हाईकोर्ट ने ठोका 50 हजार का जुर्माना
- Consumer Forum orders Haldirams to pay more than Rs 20k Damages to consumer for selling expired sweets
- सबरीमाला मंदिर बोला-कोर्ट धार्मिक मान्यताओं पर फैसला नहीं दे सकता:कुछ लोगों का अधिकार पूरे समुदाय के अधिकारों पर हावी नहीं हो सकता
- कार्तिक आर्यन के पर्सनैलिटी राइट्स मामले में हाई कोर्ट का बड़ा फैसला, ऑनलाइन कंटेंट हटाने का दिया आदेश
- आजम खान और अब्दुल्ला को हाईकोर्ट से बड़ा झटका; अब शिकायतकर्ता भी रखेगा अपना पक्ष
- 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
