Wednesday, 06, May, 2026
- HC grants Bail to Muslim Girl in Anti-Conversion Case, says 'Mere Victim Statement Not Enough for Arrest'
- हाई कोर्ट ने ‘धुरंधर 2’ पर लिया बड़ा फैसला, बेनकाब हुए संतोष कुमार
- CfP: National Conference on ‘IPR and AI’ by BMS College of Law, Bengaluru [May 30; Hybrid]: Submit Abstract by May 10!
- IDIA Karnataka – Khaitan & Co. 2nd Annual Essay Competition 2026 [Cash Prizes of Rs. 8k + Internship Opportunity]: Submit by June 15
- JOB POST: Internship and Placement Coordinator at BM Law College, Jodhpur [2 Positions]: Apply by May 15!
- SC pays Tribute to Justice Vijay Jhanji, who protected Women’s Residency Rights in Jammu & Kashmir
- माफ कर दीजिए मिलॉर्ड… गिड़गिड़ाता रह गया वकील, हाईकोर्ट ने एक ना सुनी; पुलिस कस्टडी में भेजने का आदेश
- PWDV Act cannot become Shield for 'Professional Parasitism': HC sets aside Interim Maintenance to Specialist Doctor
- हाईकोर्ट की तल्ख टिप्पणी: शहर में समानांतर मेडिकल इंडस्ट्री चला रहे सरकारी डॉक्टर
- अपनी हिस्ट्रीशीट रद कराने के लिए हाई कोर्ट पहुंचे आशुतोष, स्वामी अविमुक्तेश्वरानंद के खिलाफ हैं शिकायतकर्ता
- बिना कानून के दे दी तलाक की डिक्री, हाईकोर्ट ने फैमिली कोर्ट के फैसले पर जताई नाराजगी, रद्द किया आदेश
- BCI calls for abstinence from Judicial Work and transfer of HC Judge over Viral Police Custody Order against Young Advocate
- पत्नी खुद कमाती है 1.5 लाख रुपए, तलाक के बाद पति से मांगी मोटी रकम, हाई कोर्ट ने कर दिया मना
- State withholding Salary for Years amount to Forced Labour, Rs.2 Lakh Cost imposed by HC
- SC Collegium recommends Haryana AG, Punjab AAG among 10 Advocates for Punjab & Haryana HC Judgeship
