Thursday, 14, May, 2026
- Murder conviction cannot stand solely on Shaky Evidence; SC relies on Hostile Witness Testimony to Acquit
- लॉ छात्रों के अटेंडेंस नियमों पर सुप्रीम कोर्ट करेगा सुनवाई, हाईकोर्ट के फैसले को दी चुनौती
- [EXCLUSIVE] LatestLaws.com's Monthly Digest (April,2026), Landmark Decisions Digest for you!
- ‘पूरी पीढ़ी को बर्बाद नहीं होने दे सकते’: अश्लील एप्स पर हाई कोर्ट ने Google-Apple को लगाई फटकार
- 'यह डर जीवनभर रहेगा साथ...' : हाई कोर्ट ने पिता को बच्चे से मिलने का अधिकार देते हुए ऐसा क्यों कहा?
- Internship Opportunity at Eka Legal LLP, Bhopal [Remote; 6 Months; Unpaid]: Apply Now!
- Call for Papers: International Journal of Legal Research (IJLR) [ISSN: 2349-8463; Volume 12 Issue 2]: Submit by June 10
- JOB POST: Advocates at Deepak Sasar & Associates, Pune [3 Positions; Freshers Can Apply; Salary Upto Rs. 50k]: Apply Now!
- SC Directs States to enforce Mandatory Tracking Devices and Panic Buttons in Public Transport
- निलंबन कोई सजा नहीं, हाईकोर्ट ने कर्मचारी की याचिका को किया खारिज
- Cyril Amarchand Mangaldas advised Blackstone backed Bagmane Developers on Pre-REIT Funding across multiple rounds
- 'Morality has to be kept Separate from Offence': HC grants Bail to Married Gym Trainer in Rape Case
- शादीशुदा और अलग धर्म मायने नहीं रखता; रेप केस में जिम ट्रेनर को हाई कोर्ट से राहत
- SC to examine whether Attendance Shortage can Disqualify Law Students from Exams
- Trial Court cannot deny Domestic Violence relief on Minor Inconsistencies in Dates, Absence of Assets Affidavit, rules HC
