Wednesday, 13, May, 2026
- 'योग्य महिला करियर बनाना चाहे तो यह क्रूरता या परित्याग नहीं', अदालत की 'सुप्रीम' टिप्पणी
- चेक बाउंस पर हाईकोर्ट का अहम फैसला: संयुक्त बैंक खाते से जारी चेक पर हस्ताक्षर न होने पर दोषी नहीं मान सकते
- हाई कोर्ट पहुंचे केंद्रीय मंत्री बंदी संजय के बेटे, POCSO मामले में अग्रिम जमानत याचिका दाखिल की
- धार्मिक स्वतंत्रता सर्वोपरि या सामाजिक सुधार? सबरीमाला मामले में सुप्रीम कोर्ट की टिप्पणी
- WB Court grants 13 Day Police custody to Three Accused in Contract Murder of Suvendu Adhikari's Aide
- 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
