Monday, 18, May, 2026
- HC Clarifies: Arrests Can be Rendered Illegal if Written Grounds are not supplied in time, Read Judgment
- बालिग पत्नी से संबंध 'रेप' नहीं, हाईकोर्ट ने कहा- कानून को 'बदले का हथियार' बनाकर वक्त न करें बर्बाद
- पुजारियों और मंदिर कर्मचारियों का वेतन बढ़ाने का मामला, सुप्रीम कोर्ट का सुनवाई से इनकार
- SC expounds: 'Bail is the rule and jail is an exception' even in prosecutions under the UAPA, criticizes own judgment denying bail to Umar Khalid
- HC: Arbitrator passed Perverse Award, applied Industrial Rate ignoring the Contract; Allegation of Misrepresentation Failed
- "जस्टिस स्वर्ण कांता शर्मा के बाद अब किस जज के पास गया शराब घोटाले का केस, अवमानना मामले में भी बेंच तय
- LatestLaws.com Partner Event: Maharaja Agrasen Institute of Management Studies presents 5th MAIMS Mock Trial Competition, 2026 (Hybrid, September,2026,Delhi) Register Now!
- Lucknow Lawyers-Police Clash during Demolition of Alleged Illegal Chambers raises questions over Encroachment and Access to Justice
- NRI Marriages: Courts in India have Jurisdiction if Marriage happened here, clarifies Mumbai Court
- UAPA के मामलों में बेमियादी समय तक जेल में नहीं रख सकते- उमर खालिद और शरजील इमाम की जमानत पर सुप्रीम कोर्ट की बड़ी टिप्पणी
- Bar Council of Delhi Elections: Supreme Court stays counting process amid allegations of tampering of votes, asks Delhi HC to form Special Bench to hear the pleas
- Viral Courtroom Videos are an attack on Judicial Independence, says Delhi Judicial Service Association, extends support to Judicial officer in Rohini Court controversy
- न्याय व्यवस्था में चुनौती बन रहे लंबित मामले, 5 करोड़ से ज्यादा केस पेंडिंग; क्या बोले पूर्व CJI
- CfP: National Conference on GST by Central University of Karnataka & ICSSR [Hybrid]: Submit by June 18!
- "सनातन को खत्म करना ही होगा कहने वाले उदयनिधि स्टालिन की मुश्किलें बढ़ीं, सुप्रीम कोर्ट पहुंचा मामला
