Monday, 18, May, 2026
- 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
- Judiciary must function like Hospitals Providing 24x7 Relief, Says CJI Surya Kant
- Child Marriages: Won't allow Customs to Override Law, Rules HC DB
- SP-टीआई को धमकी, 11 जिलों में ट्रांसफर, अब हाईकोर्ट से बहाली, कौन है सोशल मीडिया पर गदर मचाने वाला हेड कांस्टेबल देवेंद्र मीणा
- हाईकोर्ट का फैसला; भ्रष्टाचार में दोषी साबित होने पर भी नहीं रोक सकते पेंशन, RSRTC के आदेश पर रोक
- Advocates Dutybound to share Caselaw showing correct Legal Position, even if it's against their Client, Rules SC
- कोर्ट के जज का ट्रांसफर, वकील से तीखी बहस का वीडियो वायरल होने के बाद कार्रवाई
- बेगुनाही साबित करने का अधिकार: आरोपी के गवाह बुलाने की मांग ठुकराने का आदेश रद्द
