Wednesday, 13, May, 2026
- Attempt to Crystallise unenforceable Rights through Court Proceedings is Abuse of Process: HC imposes Rs.5 Lakh Cost
- Filing representations alone does not Save Period of Limitation in Service Seniority Disputes, says HC
- Bail only for Clients of Senior Advocates? HC takes serious exception to Counsel’s Submission | Read Order
- SC says Prosecution cannot become persecution, Quashes 35-year-old criminal case over Police mess fight | Read Judgement
- Income Tax Act | Share of Profit received from association of persons not taxable again in member’s hands says SC | Read Judgement
- SC says Wife’s decision to build Career cannot be seen as act of Cruelty in Marriage | Read Judgement
- Delhi District Court Bar Associations call for Complete Abstention from Work on May 14 over ‘Unilateral’ Decisions
- HC Judge Cycles to Court, backs PM Modi’s Call for Fuel Conservation
- SC Collegium Recommends Elevation of 9 Advocates to Calcutta High Court Bench
- रिंगटोन-कॉलर ट्यून विवाद: हाईकोर्ट ने Vodafone की अपील खारिज की, कहा- गानों के लिए IPRS से करना होगा समझौता
- सुप्रीम कोर्ट का बड़ा आदेश: राजस्थान सरकार शिक्षा व्यवस्था में राजस्थानी भाषा लागू करने की नीति बनाए
- संदीप पाठक को हाई कोर्ट से एक और सप्ताह की राहत, अदालत की अनुमति के बिना कोई कठोर कार्रवाई नहीं करेगी पुलिस
- हाईकोर्ट में जस्टिस मंथा ने सुनवाई से खुद को किया अलग, पीड़िता के परिवार की बढ़ी चिंता
- सुप्रीम कोर्ट में AI की एंट्री, अब सु सहाय चैटबॉट बताएगा केस और कोर्ट से जुड़ी हर जरूरी जानकारी
- HC on Child Welfare: Child should get love of both parents, 'disturbed' by possessiveness of the wife for the child
