Saturday, 16, May, 2026
- HC says Bar Associations cannot Compel Lawyers to stay away from Courts, Holds action beyond Authority | Read Order
- Landowners cannot be denied equal interest benefits under National Highways Act Acquisitions, holds HC | Read Judgement
- Justice does not permit Permanent Incarceration, SC grants remission to Murder convict after 22 years | Read Judgement
- SC expounds Constitutional Limits on State Taxation, holds Reliance’s KG Basin Gas supply to UP was Inter-State Sale | Read judgement
- No FIR can be Lodged in Civil Dispute over Plot Transfer, HC Quashes FIR
- HC DB: Labour Laws are Charter of Human Rights at Workplace, needs Strict implementation
- गंगा में बिरयानी के अवशेष फेंकने के मामले में हाईकोर्ट ने आठ आरोपियों को दी जमानत
- Supreme Court Adopts Fully Virtual Hearings Twice a Week after PM Modi’s Fuel-Saving Appeal
- स्वामी अविमुक्तेश्वरानंद को हाईकोर्ट से बड़ी राहत, अवमानना याचिका की खारिज, कहा- आशुतोष ब्रह्मचारी को अर्जी...
- CfP: Alliance Journal of Corporate and Commercial Law by Alliance University, Bengaluru [Vol IV; Annual Peer Reviewed Journal]: Submit by Aug 31!
- Summer Internship Program 2026 at Billion Connect Private Limited, Hyderabad [Hybrid; 5 – 6 Weeks; Starting from June 8]: Apply Now!
- BREAKING | HC declares Bhojshala site a Temple, says Muslims may seek Alternate Land for Mosque
- Does Audit Under CGST debar Proper Officer from recovering Unpaid, Short-Paid or Erroneously Availed ITC? HC decides
- भोजशाला मंदिर है, कमाल मौला मस्जिद नहीं; हाई कोर्ट में हिंदू पक्ष की बड़ी जीत
- धुरंधर 2' के 'ओए ओए' विवाद पर कोर्ट ने दिए 50 लाख रुपये जमा करने के आदेश, बताया- किन्हें मिलेगी ये रकम
