Friday, 08, May, 2026
- Jindal Global Law School launches India’s First Pre-Law Summer Programme in Mooting & Advocacy for High School Students
- Can States Reserve Govt Jobs for their Own Residents? HC Disagrees, Stays Prosecution Directorate Recruitment
- हाईकोर्ट ने विवेचना में लापरवाही पर एसपी को विवेचना अधिकारी के खिलाफ जांच के आदेश
- Internship Opportunity at Faros Legal [June – Aug 2026]: Apply Now!
- Internship Opportunity at Advocate Anurag Arora and Associates, Lucknow: Apply Now!
- Internship Opportunity at Planet Lex Law Firm, Lucknow: Apply Now!
- बंगाल से ग्वालियर तक का सफर, फिर हाई कोर्ट में बोली युवती- मैं माता-पिता के साथ रहूंगी... प्रेम प्रसंग मामले में नाटकीय मोड़
- Son obtains Fraudulent Gift Deed of Ancestral Property from Mother and Transfers it to his Wife, Penalised by HC
- Cyril Amarchand Mangaldas advised Stonepeak Partners before the CCI on its acquisition of Castrol Group Holdings Limited
- सीमापार आने-जाने का मतलब आतंकवाद नहीं..',सुप्रीम कोर्ट ने बांग्लादेशी नागरिक को दी जमानत
- केजरीवाल, सिसोदिया और पाठक नहीं हुए पेश तो जस्टिस स्वर्णकांता क्यों बोलीं - मैं वेट कर रही हूं
- 'Special Courts Cannot be Burdened with Other Work': SC issues fresh Directions on NIA trials
- लखीमपुर हिंसा मामला: गवाहों की गैरहाजरी पर सुप्रीम कोर्ट नाराज; ट्रायल कोर्ट को दिए ये निर्देश, जानें सबकुछ
- सुप्रीम कोर्ट ने रद किया APTEL का आदेश, कहा- 'जो सेवा मिल ही नहीं रही, उसका शुल्क नहीं वसूला जा सकता'
- 'Appear Next Year, All the Best’: CJI Surya Kant’s Advice to Young AOR during DJS Marks Dispute
