Monday, 18, May, 2026
- दो साल के बच्चे संग जेल में बंद थीं SDOP पूजा पाण्डेय, 3 करोड़ हवाला लूट कांड में सुप्रीम कोर्ट से मिली जमानत
- SC clarifies that Rent deposit default does not Automatically lead to Striking Off Defence | Read Judgement
- हाईकोर्ट : अवैध वाहन जब्ती पर पीड़ित को 25 हजार प्रति माह मुआवजा देने का आदेश
- SC examines Delhi HC directions for sewer line through AIIMS area to address Green Park waterlogging | Read Order
- बकाया भुगतान नहीं, तो उच्च शिक्षा निदेशक का वेतन रुकेगा : हाईकोर्ट
- SC raises concern over alleged closure of Old Age Homes and Relocation of Residents in Bihar
- CfP: National Conference on GST by Central University of Karnataka & ICSSR [Hybrid]: Submit by June 18!
- IBC Recognition cannot be denied over Technical Defects in Corporate Guarantees, Says SC
- CfP: International Journal of Advanced Legal Research (IJALR) [Vol 6, Issue 3, ISSN: 2582-7340, Manupatra, Google Scholar, 23+ Databases, Hard Copy]: Submit by May 31
- CfP: Indian Journal of Constitutional Law (IJCL) by NALSAR [Volume XIV; General and Special Issue]: Submit by May 31!
- Internship Opportunity at Federation of Indian Chambers of Commerce & Industry (FICCI), Delhi [July-August]: Apply Now!
- HC reiterates: Habeas Corpus Proceedings cannot be converted into Custody Battles for Children
- Cyril Amarchand Mangaldas advised Garware Technical Fibres Limited on its buyback of equity shares
- Cyril Amarchand Mangaldas acted as Indian legal counsel to the Lead Managers on the Bagmane Prime Office REIT IPO
- Akshay Sachthey Rejoins SAM as Partner in the General Corporate Practice
