Tuesday, 12, May, 2026
- NRI परिवार की जमीन हड़पने के मामले में हाई कोर्ट सख्त, जमानत याचिका खारिज हुई तो अपनाया था नया रास्ता
- HC sets aside Centre's advisory on release of 'Lawrence of Punjab' Docu, directs makers to remove 'Lawrence' and 'Punjab' from title
- मुस्लिम से हिंदू बने प्रोफेसर को परेशान कर रही थी पुलिस, हाईकोर्ट ने लगाई फटकार
- HC Clarifies: Right to Residence under DV Act does not create Ownership Rights Over In-Law's Property
- SC on Sunjay Kapur Estate Row: "Mahabharat will look very small" as fresh allegations are made amid mediation by Ex-CJI Chandrachud
- फर्जी ड्राइविंग लाइसेंस मामले में हाईकोर्ट सख्त, एफआईआर करने, एसआईटी बनाने के आदेश
- HC orders Complete Restriction on Commercial and Religious Activities on Yamuna Floodplains
- "गैंगरेप में 42 साल बाद लोअर कोर्ट का फैसला रद्द, हाईकोर्ट ने तीनों आरोपियों को किया बरी"
- CJI constitutes High-Level Panel to build case for ₹40,000–50,000 Crore Court Infrastructure Modernisation
- Bhutanese SC Delegation witnesses Sabarimala Constitution Bench Hearing, CJI welcomes them as 'Extended Judicial Family'
- ‘चाइनीज मांझा’ पर रोक के लिए UP सरकार ने क्या किया, हाई कोर्ट ने मांगा जवाब, अगली सुनवाई में सचिव भी तलब
- E-Filing being Misused by Advocates as they Copy Paste Scans of Stamps on Vakalatnamas
- Cheque Bounce Convict can't question Legality of Complainant Money Lender, Rules SC
- Call for Papers: Indraprastha Law Review – Summer 2026 [Vol. VII, Issue I]: Submit by June 30
- Internship Opportunity at The Majesty International [Online; June-August; No Stipend]: Apply Now!
